TULSHIDAS KRISHNA KUDALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) BY this petition, the petitioner has, inter alia, sought a declaration that Section 7 (4) of the Goa Panchayat Raj Act, 1994 may be declared ultra vires Article 243 of the Constitution of India and for a direction to the respondents to reserve seats for scheduled castes and women belonging to the scheduled castes in terms of Article 243-D of the Constitution of India in the Village Panchayat of Curti-Khandepar.

(2.) THIS petition was filed in view the elections announced to the village Panchayat of Curti-Khandepar in Ponda Taluka by a Notification dated 12. 12. 2001, announcing general elections to the Village Panchayats in the State of Goa. Since these elections are over, the petition has become infructuous and is disposed of as such. Rule discharged.