- (1.) Learned counsel for the appellant submitted that connected special appeal, i.e. D.B. Civil Special Appeal No. 334/2012 (Naresh Kumar Sharma Vs. State of Raj. & Ors.) has been disposed of as having become infructuous by Division Bench of this Court vide order dated 16.03.2012 in view of Circular dated 23.12.2011 issued by the State Government, therefore, present special appeal may also be disposed of as having become infructuous. Following order was passed on 16.03.2012 in D.B. Civil Special Appeal No. 334/2012: "Counsel appearing on behalf of the appellant has submitted that in view of the decision taken by the State Government vide Circular No. F17(1)Kha.V./Vidhi/2008 dated 23.12.2011, nothing further survives in this appeal. In case the aforesaid Circular is withdrawn, the appellant may be permitted to assail it in accordance with law. In view of above, special appeal is disposed of as having become infructuous. Stay application is also disposed of. With respect to Circular dated 23.12.2011, it is open to the appellant to file writ petition, in case the Circular is withdrawn."
(2.) For the reasons mentioned in order dated 16.03.2012, as reproduced above, present special appeal is also disposed of as having become infructuous. Stay application is also disposed of.;