ARJUN MUNDA Vs. GOVERNOR OF JHARKHAND

JUDGEMENT

(1.) Mr Bimal Kumar, learned Senior Counsel appears for the pro tem Speaker though he is not impleaded as a party in the case. He submits on behalf of the pro tem Speaker that compliance with the order of this Court dated 9.3.2005 has been made.

(2.) Mr. Ashok H. Desai, learned Senior Counsel appearing for Respondent 1 (Governor of the State of Jharkhand) submits that without regard to the question of maintainability of the petition, the fact remains that in view of the subsequent events the reliefs sought for in the petition no longer survive for adjudication and it will not serve any purpose now to keep the petition alive.

(3.) Mr. Mukul Rohatgi, learned Senior Counsel for the petitioner does not dispute the submission made on behalf of Respondent 1. He submits that the events which have subsequently transpired have overtaken the reliefs sought for in the petition and he does not press the petition for decision hereafter.