Supreme Court of India
Kashi Nath Mishra vs Vikramaditya Pandey And Ors. on 14 March, 1996
Equivalent citations: (1998)8SCC735, AIRONLINE 1996 SC 291, 1998 (8) SCC 735, AIRONLINE 1996 SC 4900, 2004 CRI LJ 120, 1988 SCC (L&S) 901, (2003) 96 CUT LT 760, (2004) 14 ALLINDCAS 804, (2004) 27 OCR 17, (2004) 2 EFR 259, (2004) 2 RECCRIR 165
Bench: K. Ramaswamy, S.P. Bharucha, K.S. Paripoornan
ORDER
1. This appeal arises from Election Petition No. 4 of 1991 filed under Section 81 of the Representation of the People Act, 1951. The appellant had challenged the election of the second respondent to the U.P. Legislative Assembly from the 227 Ballia Assembly Constituency in District Ballia. The election petition was dismissed. The term of the Assembly has expired by efflux of time; thereafter, another election has been held and another Assembly constituted.
2. Under these circumstances, the appeal having become infructuous is dismissed. No costs.