Saral Srivastava, J. - (1.) We have heard Sri Ravi Kant, learned Senior Counsel assisted by Sri S.K. Tiwari, learned counsel for the petitioner M/s Gallant Ispat Limited; Sri Rakesh Pande, learned counsel appearing for the petitioner Gorakhpur Texpark Private Limited; Sri Ajay Kumar Singh, learned counsel appearing for the petitioner Hirak Tie-up Private Limited; Sri Manish Goyal, learned Additional Advocate General appearing for the State of U.P; Sri Dhananjay Awasthi, Sri Shashi Nandan along with Sri H.R. Mishra, learned Senior Counsel appearing for the private respondents and perused the record.
(2.) Learned counsel for the petitioners states that Writ-A No.- 71450 of 2011 has become infructuous, therefore, the same may be dismissed as infructuous.
(3.) The Gorakhpur Texpark Private Limited in Writ-A No.- 4213 of 2011 has challenged the order dated 23.04.2010 passed by the Chief Executive Officer (hereinafter referred to as 'CEO'), Gorakhpur Industrial Development Authority, Gorakhpur (hereinafter referred to as 'GIDA'), whereby the allotment of plot situate in Sector-23 of GIDA in favour of the petitioner has been cancelled.;