ANANTHA MURUGAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition challenges the validity of Section 15(2) (d) of the Advocates Act , 1961 and Rules 35 to 44 of the Bar Council of Tamil Nadu and Puducherry Election Rules, 1975 as well as the establishment of Election Tribunal No. 1, Bar Council of India, New Delhi, as communicated vide order dated 06. 02. 2018 being null and void.

(2.) The learned counsel for the petitioner, at the outset, informs that so far as the third relief of quashing the communication, dated 06. 02. 2018 is concerned, the same has been rendered infructuous in as much as elections have already been held in terms of the directions issued by the Apex Court vide order dated 5th February, 2018. Having perused the same, the contention raised by the learned counsel, therefore, appears to be correct and accordingly, the aforesaid relief has become infructuous.

(3.) The contention further of the establishment of the Election Tribunal also cannot be gone into by us, inasmuch as the said arrangement was made by the Apex Court under its own order in exercise of powers under Article 142 of the Constitution of India. Consequently, this Court cannot enter into the aforesaid issue as the said Adjudicatory Forum is an outcome of the orders passed by the Apex Court in the case of AJAYINDER SANGWAN AND OTHERS v. BAR COUNCIL OF DELHI AND OTHERS in the orders issued from time to time in Transferred case (Civil) No. 126 of 2015.