Karnataka High Court
Administrative and Public LawCivil Procedure and Evidence

Writ petitions were dismissed as infructuous after petitioners reported subsequent developments.

M/S SAMRUDDHI RURAL DEVELOPMENT SOCIETY vs STATE OF KARNATAKA

Karnataka High CourtJUDGMENT: September 30, 20261 MIN READSOURCE JUDGMENT
Writ petitions were dismissed as infructuous after petitioners reported subsequent developments.. M/S SAMRUDDHI RURAL DEVELOPMENT SOCIETY vs STATE OF KARNATAKA. Karnataka High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioners in two connected writ petitions under Article 226 challenged orders issued by Joint Directors of Agriculture concerning their respective arrangements with the department.

Source reference: pp. 1–6

While the petitions were pending, the petitioners filed a memo stating that, in view of subsequent developments, the relief sought no longer survived and the petitions had become infructuous.

Source reference: p. 6
02

Issues

1. Whether the writ petitions should be disposed of as infructuous in light of the petitioners’ memo.

Source reference: p. 6

2. Whether any determination on the validity of the challenged orders was required.

Source reference: pp. 6–7
03

Law Applied

The petitions were brought under Article 226 of the Constitution of India.

Source reference: pp. 3, 6

The Court applied the procedural principle that a writ petition may be dismissed as infructuous where the relief sought no longer survives for consideration; no substantive statutory provision or precedent was cited or applied in the order.

Source reference: pp. 6–7
04

Reasoning

The petitioners expressly represented that subsequent developments had rendered the requested relief unnecessary and sought disposal of the petitions as infructuous.

Source reference: p. 6

The Court placed the memo on record and, accepting that position, did not examine the merits or legality of the challenged orders.

Source reference: p. 7
05

Holding

The Court disposed of both writ petitions by dismissing them as having become infructuous.

It made no ruling on the merits of the challenged orders.

Source reference: p. 7
Karnataka High Court

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M/S SAMRUDDHI RURAL DEVELOPMENT SOCIETYvsSTATE OF KARNATAKA

Karnataka High Court · September 30, 2026

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