SWARATH LAL TAMRAKAR Vs. STATE OF C G

JUDGEMENT

(1.) BY this petition, the petitioner seeks the following reliefs :

(2.) IN this petition, filed on 30-1 -2008, it is admitted position that after filing of this petition, election of delegates and Directors of Durg District had already taken place.

(3.) IN the matter of N.P. Ponnuswami Vs. The Returning Officer, Namakkal Constituency, Namakkal, Salem Dist. and others1, the Hon'ble Supreme Court observed as under :