MANVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present intra-Court appeal is directed against the order dt. 19/9/2018, passed by learned Single Judge, whereby the writ petition filed by the petitioner-appellant has been dismissed as having become infructuous.

(2.) Mr. A.K. Rajvanshi, learned counsel for the appellant, inviting attention of the Court towards prayer clause in the writ petition contended that the writ petition filed by the petitioner-appellant had not been rendered infructuous inasmuch as there were many prayers and the same would survive qua these prayers. It would not be out of place to reproduce the prayer clause of the appellant's writ petition, which reads thus:-

(3.) Briefly narrating the facts of the case, Mr. Rajvanshi stated that while exercising the powers under Sec. 39 of the Rajasthan Panchayati Raj Act, 1994, the Divisional Commissioner, Jodhpur vide its order dt. 29/8/2017 debarred respondent No. 4 - Babu Lal Choudhary from contesting the election for the next five years, as he had issued illegal 'pattas' in violation of the rules.