SOMABHAI GODABHAI PATEL Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) THE petitioner by this petition has challenged the order dated 24. 2. 2004 passed by the respondent No. 1, whereby the nomination form of the petitioner was rejected.

(2.) UPON hearing learned Counsel appearing for both the sides and the statement made at paragraph 4 of the petition shows that the said election was for the market committee and the election was scheduled to be held on 9. 3. 2004 and the result has been declared on 14. 6. 2004, as stated by the learned AGP Mr. K. L. Pandya during the course of the hearing, who has also placed on record. The statutory term of the elected members of the market committee is for the period of four years and the said period has expired in June 2008 pending the petition. Even otherwise also the petitioner was not permitted to contest election by interim order, in the present proceeding.

(3.) UNDER these circumstances, it can be said that as the statutory term of the elected body is also over, no useful purpose would be served in deciding the questions, which are raised in this petition.