Original Application Rendered Infructuous by Partial Cancellation of Transfer Order.

Anwer Hussain K.K., a Mechanic Grade A, challenged a transfer order (Annexure A3) issued by the 4th respondent

The Original Application was filed in response to this order

During the hearing, the learned Standing Counsel for the Lakshadweep Administration presented a corrigendum dated February 13, 2026, issued by the Director (Industries), which partially cancelled the Annexure A3 order to the extent of transferring the applicant

Whether the Original Application challenging the transfer order had become infructuous due to the partial cancellation of the transfer order by the administration

The court applied the principle that an application becomes infructuous when the underlying cause of action or the relief sought has been nullified or rendered unnecessary by subsequent events

Upon the production of the corrigendum dated February 13, 2026, which cancelled the applicant's transfer as per Annexure A3, the very basis of the Original Application ceased to exist

The learned Counsel for the applicant explicitly confirmed that, in light of this development, the O.A. had become infructuous

This established that the relief sought by the applicant, which was to challenge the transfer, was no longer required as the transfer itself had been cancelled by the respondent's own action

Accordingly, the Original Application was closed with no order as to costs