Full Judgment Text
C.A. No. 7139 of 2008
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7139 OF 2008
MOHD. SAUD ..... APPELLANT
VERSUS
MANOJ KUMAR & ANR. ..... RESPONDENTS
O R D E R
1. Counsel appearing for the parties have stated that
this appeal deals with the issue with regard to election
of a Block Pramukh, Kshetriya Panchayat in the State of
U.P. under the U.P. Kshetra Panchayats and Zila
Panchayat Adhiniyam, 1961 and U.P. Kshetra Panchayats
(Election of Pramukhs and Up-Pramukhs and settlement of
Election Disputes) Rules, 1994.
2. The election was held for the post of the Block
Pramukh for the years 2006-2011. The term of the same
had expired this year i.e. 2011. We are also informed
that the subsequent election for the aforesaid post has
also been held this year. Since the term of the Pramukh
C.A. No. 7139 of 2008
2
has expired, nothing survives in this appeal, we dispose
of the same as infructuous but leave the question of law
which is raised upon for consideration in future.
.........................J
[DR. MUKUNDAKAM SHARMA]
.........................J
[ANIL R. DAVE]
NEW DELHI
SEPTEMBER 07, 2011.