MANGALABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition filed by a person whose Caste Certificate issued by the Tahsildar earlier, certifying her to be a person belonging to "Tokari Koli" categorised as Scheduled Tribe and which Caste Certificate had been later cancelled by the very Tahsildar as per the directions of the Assistant Commissioner, questioning the order of cancellation has not only outlived its utility but also has served its purpose, inasmuch as, the petitioner who on making use of the Caste Certificate had not only got elected to the post of Councilor in Basavakalyan City Municipality in a constituency reserved for a Scheduled Tribe candidate, but also became Adhyaksha of the Municipality again by encashing the Caste Certificate and though had questioned the legality of the cancellation order, having remained in office for the full term. There is no need to further examine the grievance of the petitioner in this writ petition and therefore, the writ petition is dismissed as having become unnecessary.