IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.4230 OF 2006

B.P.VENKATAMUNIAPPA ... APPELLANT(S)

VERSUS

M.NARAYANASWAMY & ORS. ... RESPONDENT(S)

O R D E R

Heard both sides.

The  present  Civil  Appeal  has  been  filed  against  the  

interim order passed by the High Court of Karnataka in an Election  

Petition  filed  by  the  respondents  herein.   We  are  told  that  

subsequent to the filing of the Civil Appeal, the elections to the  

State  Legislature  were  held  and  new  Members  had  been  elected.  

Therefore, this Civil Appeal has become infructuous and is disposed  

of accordingly.  No costs.

..................CJI (K.G. BALAKRISHNAN)

...................J. (TARUN CHATTERJEE)

...................J. (DEEPAK VERMA)

NEW DELHI; 13TH JANUARY, 2010