Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India, wherein prayer has been made to quash the order dated 30.12.2016 passed in Mutation Case No.1036 R 27/2016-17-Bargain and further direction to the authority to mutate the land in favour of the petitioner in terms of the judgment/order passed by this Court in W.P.(C) No.2813/2003, W.P.(C) No.6214/2004 & W.P.(C) No.649/2007 and recently W.P.(C) No.2210/2014 & W.P.(C) No.5519 of 2016.
(2.) Mr. Amit Kr. Tiwari, learned counsel for the petitioner submits that the aforesaid order dated 30.12.2016 has been quashed by the appellate authority by order dated 30.11.2017, and thereafter the matter is lying pending before the Circle Officer, Bargain, Ranchi.
(3.) Mr. Atanu Banerjee, leanred G.A for the respondent-State submits that the main prayer in the writ petition for quashing of the order dated 30.12.2016, and since it has been quashed, as would be evident from order dated 30.11.2017, as Annexure-8 to the supplementary affidavit. The writ petition may be rendered to be infructuous.;