SUNITA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE matter is squarely covered against the petitioner and in Civil Writ Petition No.5690 of 2001 -2- favour of the respondents by a decision of the Hon'ble Supreme Court in the case of Javed vs State of Haryana, 2003 SC 3057, wherein constitutional validity of Prohibition of more than 2 children for a candidate to contest election under the Haryana Punchayati Raj Act,1994 has been upheld. In view of the above, nothing survives for adjudication in these circumstances. THE writ petition is, accordingly, dismissed.