- (1.) ANJANI Kumar, J. This is an application for review/recalling/restoration of Civil Misc. Writ Petition No. 20589 of 1999, which has been dismissed by me as having become infructuous on 9th September, 2002.
(2.) LEARNED Counsel for the petitioner has filed certain documents alongwith this application, which were earlier not on record and tried to demonstrate that this petition has not become infructuous. However, it is admitted that the order impugned in the present writ petition is the order dated 9th April, 1999 (Annexure '7' to the writ petition) by which the Assistant Registrar, Firms, Societies and Chits, Varanasi has held that all the members were satisfied with the election, which was held by the Committee of Management on 6th September, 1988, therefore he recognised the said election and decided the application. He further held that it is open to the petitioner that in case he feels dissatisfied by the election held by Committee of Management, he may challenge the same before the appropriate forum/competent authority. In this view of the matter, the order impugned does not call for any interference by this Court in exercise of power under Article 226 of the Constitution of India. Since the controversy relates to the election and the term of which has already been over, this petition has been dismissed by me as having become infructuous without adjudicating upon any right of the parties. I see no reason to review or recall the order dated 9-9-2002 dismissing the writ petition as having become infructuous. The application for review / recall / restoration deserves to be rejected and is hereby rejected. Application rejected. .;