RAJASTHAN COUNCIL OF INCOME TAX, WEALTH TAX VALUERS SOCIETY vs. STATE BANK OF INDIA

CW/15699/2019HC RajasthanRJHC02080799201931 January 2024Bench: INDERJEET SINGH,VINOD KUMAR BHARWANI1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court held that the writ petition had become infructuous. The reasoning was based on the statement made by the learned counsel for the petitioner that the petition had become infructuous by the efflux of time. Consequently, the High Court dismissed the writ petition as having become infructuous. No decision was made on the merits of any underlying dispute. The ratio decidendi is that a writ petition, if rendered infructuous by the passage of time or change in circumstances, will be dismissed on that ground.

What were the facts?

The petitioner, Rajasthan Council Of Income Tax, Wealth Tax Valuers Society, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the State Bank of India, through its Chairman and Chief General Manager. The writ petition was filed challenging an order or action that is not specified in the provided text. The procedural history indicates that the matter reached the High Court, and the present writ petition was filed in 2019. The dispute amount is not mentioned.

What were the issues?

The primary issue before the High Court was whether the writ petition had become infructuous due to the efflux of time. The petitioner's counsel stated that the writ petition had become infructuous. The respondents' contentions are not recorded in the judgment. No specific legal provisions or authorities were discussed in relation to the merits of any dispute, as the case was decided on a procedural ground.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:5095-DB] (1 of 1) [CW-15699/2019] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 15699/2019 Rajasthan Council Of Income Tax, Wealth Tax Valuers Society, Having Its Registered Office At 4/120, Jawahar Nagar, Jaipur, Rajasthan, Through Its President Sh. R.G. Dangayach S/o Late Sh. Guljari Lal Dangyach, Aged About- 72 Years, R/o B-52, Sethi Colony, Jaipur, Rajasthan. ----Petitioner Versus 1. State Bank Of India, Corporate Centre, 9Th Floor, State Bank Bhawan, Madame Cama Road, Mumbai - 400021 Through Its Chairman 2. The Chief General Manager, State Bank Of India, Local Head Office, Tilak Marg, Jaipur. ----Respondents For Petitioner(s) For Respondent(s) : : Mr. Pradeep Chaudhary, Adv. Ms. Suruchi Kasliwal HON'BLE MR. JUSTICE INDERJEET SINGH HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 31/01/2024 1. It is stated by learned counsel for the petitioner that by efflux of time, the present writ petition has become infructuous. 2. The writ petition stands dismissed as having become infructuous. (VINOD KUMAR BHARWANI),J (INDERJEET SINGH),J SAURABH/76

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