Dinesh Maheshwari, J. - (1.) THE prayer for temporary injunction as made by the Petitioner against the construction of the over -bridge in question came to be rejected by the learned Trial Court by its order dated 08.11.2010. The appeal taken by the Petitioner was also dismissed by the Appellate Court on 30.11.2010.
(2.) THIS writ petition against the aforesaid order dated 30.11.2010 was heard for admission on 03.12.2010 and, while issuing notices, it was directed that the Respondents shall not commence the construction of the over -bridge in question, if such construction had not commenced until then. On 08.12.2010, it was an admitted position on behalf of the parties that even before passing of the order dated 03.12.2010, the construction work had indeed started. In the given fact situation, this Court observed that the construction work may not be stopped but then, such construction shall remain subject to the final orders to be passed in the matter. Today, it is an admitted position that construction of the over -bridge in question has already been completed.
(3.) HAVING regard to the facts and circumstances of the case, there appears no reason to keep this writ petition pending any further and so also no reason to consider any interference in the order impugned.;