R RAJAGOPAL Vs. U O I

JUDGEMENT

(1.) . Interim application in W.P. (c) No. 407 of 1999 filed to-day in court is permitted to be kept on record.

(2.) . In view of the writ petition i.e. W.P. (c) No. 407 of 1999 filed by the Election Commission of India, learned senior counsel, Mr. Salve rightly says that I.As. 2 to 4 in W.P. (c) No. 80 of 1998 do not survive. These I.As. are disposed of as infructuous.