Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4230 OF 2006
B.P.VENKATAMUNIAPPA ... APPELLANT(S)
VERSUS
M.NARAYANASWAMY & ORS. ... RESPONDENT(S)
O R D E R
Heard both sides.
The present Civil Appeal has been filed against the
interim order passed by the High Court of Karnataka in an Election
Petition filed by the respondents herein. We are told that
subsequent to the filing of the Civil Appeal, the elections to the
State Legislature were held and new Members had been elected.
Therefore, this Civil Appeal has become infructuous and is disposed
of accordingly. No costs.
..................CJI
(K.G. BALAKRISHNAN)
...................J.
(TARUN CHATTERJEE)
...................J.
(DEEPAK VERMA)
NEW DELHI;
13TH JANUARY, 2010