Biswanath Somadder, J. - (1.) During the pendency of the instant matter, it appears that a reasoned order has been passed by the concerned respondent authority pursuant to the order passed by the learned First Court.
(2.) Let this reasoned order, as contained in a memo dated 2nd May, 2019, be kept on record.
(3.) Perusing the same, it appears that the grievances of the appellants have been adequately redressed by the concerned respondent authority.;