DATTUGIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These appeals arise out of an order made in writ petitions 722/1992, 799/1992 and 1911/1992 on the file of the High Court of bombay at Aurangabad.

(2.) The dispute is in relation to validity of election of certain office bearers who held office for the period between 1993-1995. Inasmuch as elections have been held and that period has also expired it is necessary to examine the various contentions urged in these appeals. However, Shri Manoj Swarup, learned counsel appearing for the appellants submitted that the question raised in relation to the validity of the voters list may be considered as such question is likely to arise in future also. We think it unnecessary to examine that aspect of the matter either, because as and when elections are to be held appropriate voters list will have to be settled and whether the voters have been validly permitted to exercise their votes, with such other contentions that may be appropriate thereto can be raised in those proceedings. We therefore, think whatever may have been stated in these proceedings may not have any effect on that aspect of the matter. In that view of the matter it is unnecessary to examine the various grounds urged in these appeals. The appeals are disposed of as having become infructuous. C. A. No. 1576/1994

(3.) This appeal is an offshoot of the order in the proceedings out of which C. A. Nos. 1574/94 and 1575/1994 arise and have been disposed of, just now.