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Judgment
Heard the learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development and Sri N. Ashwani Kumar, learned Standing Counsel for the respondent No.3/APSEC.
The grievance of the petitioner in the instant Writ Petition is against the action of the respondents in allocating the post of Chair Person of Adoni Municipality to Women (General) candidate and the petitioner seeks a consequential direction to set aside same and to take a decision to reserve the same in terms of Article 243-T of the Constitution of India.
It is stated by the learned counsel for the respondents that the Municipal Election Notification has already been issued yesterday.
In view of the issuance of the Election Notification and having regard to the constitutional bar as provided in Article 243-ZG of the Constitution of India, the Writ Petition is dismissed as not maintainable and the petitioners are at liberty to avail the remedies available under law. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.