SHI vs. HAKTI DEVELOPERS

CW/2234/2026HC RajasthanRJHC02010010202627 May 2026Bench: SANJEEV PRAKASH SHARMA,BALJINDER SINGH SANDHU1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court dismissed the writ petition. The court noted that despite a clear direction issued on 05.05.2026, granting four weeks' time to amend the writ petition by 25.05.2026, the petitioner failed to comply with this order. Consequently, the court found no alternative but to dismiss the petition. The court also dismissed all pending applications. No specific issue regarding the merits of the original writ petition was decided, as the dismissal was procedural.

What were the facts?

The petitioner, Shivshakti Developers, through its partner Shri Sanjay Gupta, filed a writ petition before the Rajasthan High Court, Jaipur Bench. The respondent was the Deputy Commissioner of Income Tax, Central Circle -1, Jaipur. The High Court, on 05.05.2026, had directed petitioners to amend their writ petitions within four weeks, by 25.05.2026, in light of a judgment by the Apex Court in SLP (C). Diary No(s). 2196/2026, titled Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh. The case was listed for 27.05.2026. Despite the court's direction, the petitioner failed to file the amended writ petition within the stipulated time.

What were the issues?

1. Whether the writ petition should be dismissed for non-compliance with the court's order to amend the petition within the stipulated time. The petitioner's side (represented by Ms. Satvika Jha & Mr. Rohan Chatter on behalf of Mr. Siddharth Ranka) did not present any arguments as the petition was dismissed for non-compliance. The respondent's side (represented by Mr. Siddharth Bapna with Ms. Tanushka Saxena) argued for the dismissal of the petition due to the petitioner's failure to amend it as per the court's earlier direction.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:22821-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 2234/2026 Shivshakti Developers, Having Its Address At 6Th Floor, Apex Mall, Tonk Road, Lal Kothi, Jaipur 302015 Through Its Partner Shri Sanjay Gupta Aged About 44 Years Son Of Shri Nand Kishore Gupta Resident Of D95, Madho Singh Circle, Bani Park, Jaipur 302016 ----Petitioner Versus Deputy Commissioner Of Income Tax, Central Circle -1, Jaipur, Having Its Address 408, 4Th Floor, Jeevan Nidhi Ii, Lic Building, Bhawani Singh Road, Jaipur - 302005 ----Respondent For Petitioner(s) : Ms. Satvika Jha & Mr. Rohan Chatter on behalf of Mr. Siddharth Ranka For Respondent(s) : Mr. Siddharth Bapna with Ms. Tanushka Saxena HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU (Through V.C.) Order 27/05/2026 1. This Court on 05.05.2026 has passed the following order:- “1. In view of the judgment passed by the Hon'ble Apex Court in SLP (C). Diary No(s). 2196/2026, titled as Income Tax Officer, Ward 2(1), Chandigarh & Ors. Vs. Tej Partap Singh decided on 10.04.2026 and stated to have been uploaded on 28.04.2026, we give four weeks' time, as directed by the Hon'ble Apex Court, to the respective petitioners in each of the writ petitions listed before us to amend their petitions on or before 25.05.2026, if they so choose to. 2. List these cases on 27.05.2026. 3. Interim order, if any, shall continue till next date of hearing.” 2. Despite the aforesaid direction, the petitioner has not filed the amended writ petition within the stipulated time. 3. In view of above, the present writ petition stands dismissed. 4. All pending applications also stand dismissed. (BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACTING CJ 66-DivyaP

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