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.