Writ petition dismissed for want of prosecution following non-appearance and submission of relief already granted.

The petitioners (22 individuals from District Bijapur) filed a writ petition under Article 226 of the Constitution of India against the State of Chhattisgarh and police authorities.

The matter was listed for hearing on 10.03.2026.

During the proceedings, the State counsel informed the Court that the reliefs sought by the majority of the petitioners had already been granted.

Despite the matter being called twice for hearing, no representative or counsel appeared on behalf of the petitioners to prosecute the case.

1. Whether the writ petition is maintainable for further adjudication when the petitioners fail to appear and the sought reliefs have largely been granted.

The Court applied the procedural principle of "dismissal for want of prosecution" under the High Court Rules and the Code of Civil Procedure, 1908 (specifically Order IX), which allows a court to dismiss a matter when the plaintiff/petitioner fails to appear when the case is called for hearing.

It further considered the doctrine of "mootness" or "infructuousness" based on the State’s submission that the grievances were already redressed.

The Court observed that the petitioners showed a lack of interest in pursuing the litigation, as evidenced by their absence during two separate calls of the matter.

Furthermore, the Court took into account the submission made by the learned counsel for the respondents/State, who clarified that the administrative or legal reliefs claimed by most petitioners had already been fulfilled.

In the absence of the petitioners to contest this claim or press for any remaining grievances, the Court determined that there was no requirement to keep the petition pending on the file.

Consequently, the writ petition was dismissed for want of prosecution.

No specific costs were awarded, and the order was passed by Hon'ble Shri Justice Sanjay K. Agrawal.