JUDGEMENT
Debasish Kar Gupta, J. -
(1.) It is submitted by Mr. Piyush Chaturvedi, learned Advocate appearing on behalf of the petitioner that the issue involved in this writ application has become an academic issue in between the subsequent development in the matter and a fresh cause of action has arisen.
(2.) A prayer is made for granting liberty to challenge the same together with consequential relief arising out of his services under the respondent Municipality.
(3.) This writ application stands disposed of being not pressed with liberty to file afresh in the light of the submissions recorded hereinabove.;
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