M/S. Markap Resources PVT. Limited vs. The Union Of INDIA

Held

The Court held that the writ petition had become infructuous. This decision was based on the submission made by the learned counsel for the petitioner, stating that the relief prayed for in the writ petition had already been granted. Consequently, the Court found no further necessity to adjudicate the matter on merits. The reasoning is that once the petitioner's grievance is addressed and the requested relief is provided, the purpose of filing the writ petition is extinguished, rendering it moot. The ratio decidendi is that a writ petition that has become infructuous due to the fulfillment of its prayer will be dismissed as such. No specific operative directions were issued beyond the dismissal.

Facts

The petitioner, M/s. Markap Resources Pvt. Limited, through its Director, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were various authorities under the Union of India, including the Ministry of Finance, Chief Commissioner, Joint Commissioner, Commissioner (Appeals), and Superintendent of Central Excise and CGST. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is not detailed, other than the filing of the petition itself.

Key Issues

The primary issue before the Court was whether the writ petition had become infructuous. The petitioner argued that the relief sought in the writ petition had already been granted. The respondents' arguments are not recorded in the judgment. The question of law revolves around the consequence of a writ petition's prayer being fulfilled during its pendency, specifically concerning the continued necessity of the Court's adjudication.