JASBIR SINGH, J. - (1.) (oral)
(2.) PETITIONER Gram Panchayat has filed this writ petition with a prayer that a writ of mandamus be issued to the respondents to initiate action against respondent No. 4 and recover the loss caused by him to it (petitioner). Reply has been filed in Court today and the same is taken on record. Shri Chhina, by referring to documents Annexures R-1 to R-3 states that necessary action, regarding effecting of recovery from respondent No. 4 has already been initiated. In view of this, this Court feels that the writ petition has become infructuous and the same is disposed of as such However, directions are issued to the Deputy Commissioner, Patiala, to recover the amount, as per law, expeditiously, if there is no stay order from any Court in favour of respondent No. 4.;