- (1.) Leave granted.
(2.) We will assume for the purpose of these appeals that the merits were entirely in favour of the respondent writ petitioners. Even so, the orders that have been passed at the interim stage of the writ petitions, which are under appeal before us, are not warranted. It was the writ petitioners' prayer in the writ petitions that 472 member societies be included in the voters list. By the interim orders under appeal these 472 member societies are ordered to be included in the final voters list and the Collector is directed to proceed with the elections on that basis. There is no protection whatsoever in the orders, except that the orders are subject to the writ petitioners' paying "court fees for the remaining societies".
(3.) In effect, these interim orders dispose of the writ petitions. They render them otiose for, even if the writ petitions were to fail, the elections would have been held. Another such as this at an interim stage is impermissible. If the merits are felt to such that an order of this kind appears necessary, the court must expedite the hearing of the writ petition, fix it for hearing on some date in the very near future, hear it and then pass the appropriate order thereon.;