SUPREME COURT OF INDIA

Before:- R.C. Lahoti, C.J.I., Y.K. Sabharwal and D.M. Dharmadhikari, JJ.

Writ Petition (C) No. 123 with 120 of 2005. D/d. 14.3.2005.

Arjun Munda - Petitioner

Versus

Governor of Jharkhand and others - Respondents

WITH

Anil Kumar Jha - Petitioner

Versus

Union of India and others - Respondents

For the Petitioner :- Mukul Rohtagi, Ravi Shankar Prasad, Sr. Advocates, Ms. Pinky Anand, Sanjeev Sahai, Rajesh Ranjan, D.N. Goburdhan and Anil Kumar Jha In Peron, Advocates.

For the Respondents :- A.K. Mathur, Rajesh Pathak, Ashok H. Desai, Sr. Advocates and M.P. Shorawala, Advocate.

For the Protem Speaker :- Bimal Kumar, Sr. Advocate, Anurag Kumar, Sudama Ojha and Dr. Maya Rao, Advocates.

Constitution of India, Articles 32 and 168 - Writ - Infructuous - Subsequent events have rendered the petition infructuous and it be treated as disposed of accordingly.

[Paras 3 and 4]

ORDER

WP (C) No. 123/2003. Mr. Bimal Kumar, learned senior counsel appears for the Protem Speaker though he is not impleaded as a party in the case. He submits on behalf of the Protem Speaker that compliance with the order of this Court dated 9-3-2005 has been made.

2. Mr. Ashok H. Desai, learned senior counsel appearing for the respondent No.1 (Governor of the State of Jharkhand) submits that without regard to the question of maintainability of the petition, the fact remains that in view of the subsequent events the reliefs sought for in the petition no longer survive for adjudication and it will not serve any purpose now to keep the petition alive.

3. Mr. Mukul Rohtagi, learned senior counsel for the petitioner does not dispute the submission made on behalf of respondent No.1. He submits that the events which have subsequently transpired have overtaken the reliefs sought for in the petition and he does not press the petition for decision hereafter.

4. We feel that the subsequent events have rendered the petition infructuous and it be treated as disposed of accordingly.

WP(C) No. 120/2005.

5. The petitioner, appearing in person, states that the reliefs sought for in the petition are rendered infructuous for the present though certain other issues of constitutional significance are raised which may be left open for decision in an appropriate case. We record the statement and dismiss the petition as having been rendered infructuous.

Petition dismissed.