SEKENDAR ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ application has been preferred by the writ petitioner seeking inquiry with regard to the complaints of the writ petitioner to the incomplete projects in Nayapara Village and that the inquiry be conducted prior to holding of the election of the new VEC. This writ petition was filed on 20/10/2021 and was admitted for consideration.

(2.) It is to be noted that by an additional affidavit filed by respondent No. 3 to bring on record the facts in respect of the election of the said Nayapara VEC, it has been categorically stated in para 4 that the election has since been held on 26/10/2021 and the Block Development Officer has already named the new office bearers therein.

(3.) As the writ petition seeks an inquiry into certain allegations against respondent No. 4, 5 and 6 which was to be conducted prior to the election and as the election has already been conducted, this petition does not survive for consideration and the same is accordingly dismissed.