Application disposed of due to compliance with all prayers by respondents.

The present Original Application (OA) was filed by 16 applicants, including Rajesh Kumar, Rajbir, and Kanhaya, against the Union of India and others, seeking a direction to the respondents to allot the General Provident Fund (GPF) account of the applicants

1. Whether the respondents complied with the prayers made in the OA

2. Whether the OA has become infructuous due to the respondents' compliance

The judgment implicitly applies the principles of judicial economy and the cessation of a cause of action when the requested relief has already been granted

While no specific statutes or precedents were cited, the court's action is consistent with the general legal principle that a case becomes moot or infructuous if the underlying grievance no longer exists.

The learned counsel for the applicants informed the court that all the prayers made in the OA had already been complied with by the respondents

This direct statement from the applicants' counsel indicated that the relief sought in the application had been fully provided, thus eliminating any surviving grievance for the court to adjudicate

Accordingly, the present OA was disposed of as having become infructuous