- (1.) List revised and re-revised twice over.
(2.) Despite having been called four times, nobody has chosen to appear for the petitioner.
(3.) Learned Standing Counsel submits that this petition essentially relates to reservation in Panchayat elections and the elections are already over and results have been declared. Learned Standing Counsel further submits that essentially, this petition stands covered by the order of this Court passed today in Writ-C No.60784 of 2015.;