RADHEY RAMAN GUPTA Vs. MAHESH CHANDRA AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The issue raised in these appeals pertains to election to the Managing Committee of J. S. Hindu Inter College, Amroha, Uttar Pradesh. Now that the disputed term has already expired, it is not necessary for us to go into the facts.

(3.) The learned counsel for the appellant has submitted that despite the expiry of the term, no fresh elections have been held so far.