- (1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, making the following prayers: I. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent Nos. 3 and 4 to ensure that the members enrolled by the Administrators of the Sahkari Sangh may not be allowed to participate in the election process of the Sahkari Sangh as per the direction/order of the Registrar, Co-operative Societies, U.P., Lucknow vide his order/letter dated 17.10.2012 and delete the names of the two constituencies Narre and Beladar from the final determination of the constituencies of Sahkari Sangh Ltd., Gagha Block; Gagaha. II. Issue a writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. III. To award the cost of this petition to the petitioner. We have heard Shri R.S. Singh, learned counsel for the petitioner and the learned standing counsel appearing for the respondent Nos. 1 to 5, and perused the record.
(2.) The grievance raised by the petitioner in the present writ petition is in regard to the enrolment of members by the Administrator of the Sahkari Sangh and entitlement of such members to participate in the election of the Sahkari Sangh.
(3.) Learned standing counsel appearing for the respondent Nos. 1 to 5 submits that the election of the Sahkari Sangh has already taken place on 20.11.2012, and in the circumstances, the prayers made in the writ petition have lost their relevance.;