- (1.) THE matter is squarely covered against the petitioner and in Civil Writ Petition No.8682 of 2001 -2- favour of the respondents by a decision of the Hon'ble Supreme Court in the case of Javed vs State of Haryana, 2003 SC 3057, wherein constitutional validity of Section 175 (1) (q) of the Haryana Panchayati Raj Act, 1994 has been up-held. In view of the above, nothing survives for adjudication in these circumstances. THE writ petition is, accordingly, dismissed.;