S.B. Sinha, J. - (1.) This appeal is directed against an order dated 27th February, 1996 by a learned Single Judge of this Court in C.O. 15191 (W) of 1993, whereby and whereunder the writ application filed by the appellants herein was dismissed directing, "in view of the fact that the petitioner moved in the year 1993 challenging the process of reconstitution of the managing committee no steps were taken by the petitioner. No order was passed after 1993. In the meantime reconstitution of the managing committee has been completed and the new bearer has taken over the charge of the managing committee. As there is no cause of action subsisting at the present moment the writ petition is dismissed and as such no order may be passed on the instance application form interim order."
(2.) Mr. Gupta, learned counsel appearing on behalf of the appellant, submits that constitution of the committee was violative of Rule 6A(l)(i) of the Management of Recognised non- Government Institutions (aided and Unaided) Rules, 1969.
(3.) The learned trial Judge, as noticed hereinbefore, has held that the said managing committee has since been reconstituted and life of a managing committee is three years in terms of the aforementioned rules. Thus even after the passing of the impugned order, another managing committee must have come into being. A Writ court does not answer an academic question.;