Writ petitions seeking Aadhaar-free tax return filing were dismissed as withdrawn.

The petitioners filed writ petitions under Article 226 seeking a direction permitting them to file income-tax returns for assessment year 2018–19 without quoting an Aadhaar number or enrolment ID, and protection from coercive action under Section 139AA of the Income Tax Act, 1961

At the hearing, their counsel endorsed that they did not wish to pursue the petitions

1. Whether the petitioners’ request to file their income-tax returns without Aadhaar and to avoid related coercive action should be adjudicated on the merits

2. Whether the petitions should be dismissed as withdrawn in light of counsel’s endorsement that the petitioners did not wish to pursue them

The petitions invoked Article 226 of the Constitution and raised claims concerning Section 139AA of the Income Tax Act, 1961

The Court did not state or apply any substantive rule concerning either provision, and cited no precedents; it disposed of the petitions on the basis of the petitioners’ decision to withdraw them

The Court did not examine the merits of the requested relief or decide the validity or application of Section 139AA.

Recording counsel’s endorsement that the petitioners no longer wished to pursue the petitions, it dismissed them as withdrawn

No determination was made on the petitioners’ substantive claims