M.Katju, J. - (1.) The Petitioner has challenged the impugned order dated 8.5.2003 (Annexure-17 to the petition) and the summons dated 4.6.2003 (Annexure-18 to the petition). Heard learned counsel for the parties.
(2.) By the order dated 8.5.2003 the Chairman, U.P. State Minorities Commission has directed the U.P. Co- operative Bank, Bareilly to close the disputed account.
(3.) Learned counsel for the U.P. Minorities Commission Sri G.K. Singh stated that the impugned order has been withdrawn. Hence this petition has become infructuous. However, we with to clarify that the U.P. Minorities Commission, Backward Caste Commission and Scheduled castes Commission are only recommendatory bodies and they can only make recommendations to the Government.;