Mahtap Singh vs State Election Commission And 5 ...
2021 Latest Caselaw 6441 ALL

Citation : 2021 Latest Caselaw 6441 ALL
Judgement Date : 18 June, 2021

Allahabad High Court

Mahtap Singh vs State Election Commission And 5 ... on 18 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11572 of 2021
 

 
Petitioner :- Mahtap Singh
 
Respondent :- State Election Commission And 5 Others
 
Counsel for Petitioner :- Tripathi B.G. Bhai,Pramod Kumar Singh
 
Counsel for Respondent :- C.S.C.,Kaushlesh Pratap Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioner conveyed that the petition has become infructuous as the petition pertains to election of Gram Sabha and the elections are already over.

This petition is, accordingly, dismissed as infructuous.

However, if the petitioner gives instruction to his counsel that he wants a judgment on merits, this petition may be revived after intimation to the counsel for the other side.

Order Date :- 18.6.2021

Shiraz

Download the LatestLaws.com Mobile App