RAMANBHAI FULJIBHAI SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED Advocate for respondent No. 2 - State Election Commission has filed a Note dated 17. 09. 2009, pointing out that the petitioner had challenged Rule 7 of the Gujarat Delimitation of Wards and Allocation of Seats in Municipal Borough (Amendment) Rules, 1999, in light of impending elections to the Anand Municipality at the relevant point of time. That as the elections are held after a span of every five years, due to passage of time the subject matter and context of challenge do not survive and thus the petition has been rendered infructuous.

(2.) IN light of the aforesaid written statement made on behalf of respondent No. 2 - the State Election Commission, the petition is disposed of without going into merits of the controversy. Accordingly the Rule is discharged. There shall be no order as to costs.