Writ petition dismissed as infructuous upon the petitioners’ submission that the matter no longer survived.

The petition was filed by 28 petitioners against the State of Chhattisgarh, through the Higher Education Department, and the Chhattisgarh Professional Examination Board (Vyapam)

During the hearing, learned counsel for the petitioners submitted that the matter had become infructuous.

On the basis of that submission, the High Court proceeded to dispose of the writ petition.

Whether the writ petition had become infructuous and therefore liable to be dismissed?

Whether any further relief or adjudication was required after the petitioners’ submission that the matter had become infructuous?

A court may dismiss a proceeding as infructuous where the relief originally sought no longer survives or no effective order can be passed.

In the present case, the Court applied this procedural principle on the basis of the petitioners’ own submission that the writ petition had become infructuous.

No statute, precedent, or substantive legal doctrine was discussed or applied in the order.

The Court did not examine the substantive dispute or the merits of the petition.

Since counsel for the petitioners expressly stated that the matter had become infructuous, the Court found no surviving controversy requiring adjudication.

Consequently, applying the principle that an infructuous proceeding need not be kept pending, the Court dismissed the writ petition.

No substantive relief was granted and no issue on the merits was decided.