DILIPBHAISINH RANMALJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.H.S.Munshaw for the respondent no.3 submits a communication received from the District Development Officer, Kutchh Bhuj dtd. 1/2/2022 regarding the completion of the tenure of five years and the facts of new election already been completed, the same is taken on record.

(2.) Heard learned advocate Mr.Ashish Dagli for the petitioner, learned AGP Ms.Jyoti Bhatt for the respondent State and learned advocate Mr.H.S.Munshaw for the respondent no.3.

(3.) It is submitted at bar that in view of the impugned order which was conditional one and to be in existence only till the completion of tenure as sarpanch of the petitioner or till the decision of the Court in a Criminal Case whichever is earlier and since the tenure has already been expired and the petitioner has not contested in the new election, the petition may be disposed of as being not survive.