Allahabad High Court
Committee Of Management, Aditya ... vs State Of U.P. And 4 Others on 27 January, 2021
Bench: Munishwar Nath Bhandari, Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- SPECIAL APPEAL DEFECTIVE No. - 1302 of 2020 Appellant :- Committee Of Management, Aditya Shiksha Evam Sanskar Prasar Samiti Respondent :- State Of U.P. And 4 Others Counsel for Appellant :- Shailendra Singh,Santosh Kumar Tripathi Counsel for Respondent :- C.S.C.,Hitesh Pachori Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Rohit Ranjan Agarwal,J.
There is delay 278 days in filing the appeal. No justified reasons to condone the delay have been given, accordingly, the appeal deserves to be dismissed on the ground of delay in filing the appeal.
Otherwise also, it is a case of the election of managing committee held in the year 2012. Subsequent to the election under challenge, further election took place. The writ petition was dismissed rendering it to be infructuous because challenge to the election of the President become infructuous on completion of his tenure.
In view of the above, we do not find any cause for condoning the delay and merit in the appeal. Application is dismissed, accordingly. In the result, appeal is also dismissed.
Order Date :- 27.1.2021 Shekhar