PATHERYA,J. - (1.) This writ petition, in view of the decision passed in W.P.23077 (W) of 2009 on 26th February, 2010, warrants no order, as by this writ petition, the petitioner sought to recast the panel by excluding the names of certain candidates having unauthorized P.T.T.I. Certificates. The names of such candidates have not been specified in the petition and when such Certificates were obtained by them, is also not known. As by order dated 10th February, 2010 it has been held that those Certificates obtained prior to the case of Tulsi Baksi cannot be cancelled. As the petitioner has not stated when such Certificate has been received by him but exclusion of the names of certain candidates has been sought and on the contrary, it has been alleged by the respondent No. 5 that such Certificate has been obtained prior to 2004-05.
(2.) Therefore, this writ petition warrants no order and the same is accordingly dismissed.
(3.) As no affidavit-in-opposition has been filed, the allegation contained in the petition is not admitted.;