Challenge to exclusion from a completed election is infructuous once a new committee is constituted.

The petitioners challenged the Returning Officer’s order dated 29 December 2025 rejecting their claim to participate and vote in the Karnataka State Adi Jambhavabhivruddi Sangha’s election, scheduled for 18 January 2026.

They also sought a direction for consideration of a representation dated 26 December 2025, which alleged misconduct by the Administrator and requested appointment of a new Administrator.

By the time the petition was heard, the election had concluded and a new committee had been constituted.

Whether the petitioners’ challenge to the rejection of their claim to participate and vote remained for consideration after the election had concluded and a new committee had been constituted.

Whether a direction was warranted to consider the representation dated 26 December 2025, submitted before the impugned order.

The petition was brought under Articles 226 and 227 of the Constitution of India.

The Court treated the petitioners’ election-related grievance as no longer surviving for consideration because the election had concluded and a new committee had been constituted.

Although the Sangha’s registration under the Karnataka Societies Registration Act, 1960 was recounted, the Court did not rely on a specific provision of that Act in deciding the petition.

The principal relief concerned participation and voting in an election that had already taken place. As the election was concluded and a new committee was managing the Sangha’s affairs, the Court held that the grievance about exclusion from that election no longer survived for consideration.

The request concerning the representation did not warrant an order because the representation had been submitted before the impugned order.

It declined to intervene in the completed election and made no order on the representation dated 26 December 2025.