JAGISHCHANDRA CHUNILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AGAINST respondent No. 6, District Development Officer had passed an order dated 22. 9. 1994 disqualifying him from contesting any election in Panchayat for a period of four years. Upon appeal by respondent No. 6, the Deputy Secretary reversed the said order by order dated 6. 9. 1995. The petitioners complaining about the illegality in the said order passed by the Deputy Secretary filed this petition. On 25. 1. 1996, Learned Single Judge of this Court by way of ad interim measure, directed that until further orders, result of the election to such post to which respondent No. 6 is contesting may not be declared. It appears that said order continued all this while. Effectively, therefore, order passed by the District Development Officer operated and respondent No. 6 could not get elected to any of the posts in Panchayat.

(2.) IN that view of the matter, the petition has exhausted itself. Same has become infructuous. Disposed of accordingly. Rule is discharged.