M/S Gian Chand Kapur Chand Jain vs. Union Of INDIA And Others
Held
The Court did not decide the merits of the case. The petitioner's counsel, upon being confronted with the fact that the petitioner had already been provided with a Provisional ID and username for the GST website, sought permission to withdraw the writ petition. The Court granted this request, dismissing the petition as withdrawn. The petitioner was granted liberty to pursue remedies available in accordance with law if any grievance remained. No specific finding was given on the entitlement to the user ID and password or the decision on the representation, as the petition was withdrawn before such determination.
Facts
The petitioner, M/s Gian Chand Kapur Chand Jain, filed a writ petition under Articles 226/227 of the Constitution of India before the Punjab and Haryana High Court. The petitioner sought a direction to the respondents (Union of India and others) to provide an active user ID and password for the GST website and to decide their representation dated 'Nil' (Annexure P-4). During the proceedings, the petitioner was informed that they had already received their Provisional ID/Registration Number ('03AAJFG5529K1ZA') and username ('gckcballpen') on August 25, 2017, as per Annexure P-3. Consequently, the petitioner's counsel requested to withdraw the writ petition with liberty to approach the respondents if any grievance persisted.
Key Issues
1. Whether the petitioner is entitled to a direction from the High Court to provide an active user ID and password for the GST website and to decide their representation, given that they had already been issued a Provisional ID and username. Petitioner's contention: The petitioner sought the intervention of the High Court to obtain necessary credentials for accessing the GST portal and to have their representation addressed by the authorities. Respondents' contention: The respondents, through the information provided to the petitioner's counsel, indicated that the petitioner had already been issued a Provisional ID and username, suggesting that the grievance might have been resolved or that the petition was premature.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No. 20823 of 2017 Decided on : 13.09.2017 M/s Gian Chand Kapur Chand Jain . . . Petitioner Versus Union of India and others . . . Respondents CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL HON'BLE MR. JUSTICE AMIT RAWAL PRESENT: Mr. Akhilesh Vyas, Advocate for the petitioner. **** AJAY KUMAR MITTAL, J. (Oral) The petitioner has approached this Court under Articles 226/227 of the Constitution of India, seeking direction to the respondents to provide the active user ID and password for login into GST website and also to decide the representation dated 'Nil' (appended as Annexure P-4).
The learned counsel for the petitioner was confronted with Annexure P-3, where on 25th August, 2017, the petitioner was informed that the Provisional ID/Registration Number is '03AAJFG5529K1ZA' and the user name is 'gckcballpen'. It was pointed out that as such there was no occasion for the petitioner to approach this Court at this stage. Accordingly, a prayer was made by the learned counsel for the petitioner that he may be allowed to withdraw the present writ petition with liberty to the petitioner to approach the respondent
The judgment continues below.
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