NARANJAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is admitted position that elections of the Municipal Council, Patiala have already been held afresh. In the present petition a prayer was made for quashing the order dated 9.5.1995 (Annexure P.6) dissolving the Municipal Council, Patiala by the respondent-State. The order of dissolution was stayed by this Court on 16.5.1995 and the stay order continued on various dates i.e. 29.5.1995, 19.7.1995 and 31.7.1995. The matter was also taken to Hon'ble the Supreme Court and eventually this Court had adjourned the hearing of the case sine die.

(2.) IN view of the fact that elections have already been held, we are of the view that no useful purpose would be served by keeping this petition pending any more. INfact, the writ petition does not require any adjudication. Accordingly, the same is dismissing as having been rendered infructuous.