Rakesh Kumar Jain, J. - (1.) This order shall dispose of two petitions bearing CWP No. 6694 of 2010 titled as "Pritpal Singh vs. State of Punjab and others" (for short "first petition") and CWP No. 5810 of 2013 titled as "Ram Singh vs. State of Punjab and others" (for short "second petition") as the petitioners in both the petitions have been arrayed as respondents in their respective petitions.
(2.) In the first petition, the petitioner has made a prayer for issuance of a writ in the nature of certiorari for quashing of the order dated 07.01.2010, by which shop no. 2, Eye and ENT Hospital, Amritsar, was allotted to one Sanjay Kumar, and has also prayed for quashing of the order dated 07.01.2010, by which shop no. 4 in the OPD Block of the Guru Nanak Dev Hospital, Amritsar, was allotted to respondent No. 5 (Ram Singh).
(3.) Insofar as the first prayer made by the petitioner in the first petition is concerned, it has become redundant because allotment of shop no. 2 in favour of Sanjay Kumar has already been cancelled vide order dated 03.07.2013 passed by this Court in CWP No. 1999 of 2011 titled as "Sanjay Kumar vs. State of Punjab and others".;