- (1.) Heard the counsel for the petitioner.
(2.) This petition has been filed against the order dated 01.04.2011, passed by the Board of Revenue, Ajmer affirmed the findings of fact of courts below that the State Government had advanced an interest free loan to Champalal Jain Charitable Trust, Beawar (hereinafter 'the Trust') for provisioning of cattle fodder during the year 1987-88 drought in the State and that the Trust was in deficit with regard to the accounting of the said loan advanced to an extent of a sum of Rs.4,74,625/- which was due and owing to the State Government by the Trust. Counsel for the petitioner would submit that the sum of Rs.4,74,625/- found outstanding, against the Trust earlier headed by the late husband of the petitioner, by the Government of Rajasthan has been deposited on 17.05.2011 and therefore, no amount even as per claim of the State Government against the advances made to the Trust now remains outstanding.
(3.) In view of the aforesaid submission of counsel, to my mind the writ petition has been rendered infructuous.;