JAY PAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heared Sri Shambhavi Nandan, learned counsel for the petitioner; Ms. Uttara Bahuguna, learned Additional Chief Standing Counsel for respondent no.1 and Shri N.K. Giri, learned counsel for the U.P. State Co-operative Societies Election Commission, Lucknow (respondent no.2).

(2.) Present writ petition is preferred seeking following reliefs:-

(3.) Sri Narendra Kumar Giri, learned counsel for the respondent no.2, on the basis of instructions, states that the election has already been suspended. As such, the cause of filing the writ petition no more survives and the same may be dismissed as infructuous.