Writ petition dismissed for failure to cure office objections despite repeated opportunities.

The petitioners invoked Articles 226 and 227 of the Constitution seeking to quash the State Government’s order dated 5 October 2023.

The petition was repeatedly listed for non-compliance with office objections.

On 10 September 2026, the Court granted a final extension until 30 September 2026 and directed that the petition be relisted for dismissal on 7 October 2026 if the objections remained outstanding.

The objections were not complied with.

1. Whether the writ petition should be dismissed when the petitioners failed to comply with office objections despite being granted a final opportunity.

2. Whether the challenge to the Government’s order could be considered on its merits before the office objections were complied with.

Articles 226 and 227 of the Constitution were invoked in the petition, but the Court did not address their substantive application.

No specific procedural rule or precedent is identified in the order. The procedural basis for the decision was that, after a final opportunity to comply with office objections, the petition could be dismissed when the petitioners failed to do so.

The Court had previously granted the petitioners a final period to comply with the office objections and expressly directed that the matter be listed for dismissal if they did not do so.

As the objections remained uncomplied with, the Court dismissed the petition without examining the merits of the challenge to the Government’s order.

No relief was granted, and the substantive challenge to the Government’s order was not decided.