Anupama Gupta Thru.Authorized Person Namely Shri Manoj Gupta vs. State Of U.P. Thru. Prin. Secy. GST Tax Deptt. Lko. And Another
Original PDF →Facts
The petitioner, Anupama Gupta, through her authorized person Manoj Gupta, filed a writ petition before the Allahabad High Court. The respondents were the State of U.P. through the Principal Secretary, GST Tax Department, Lucknow, and another. An application (I.A. No. 2 of 2025) was filed by the petitioner seeking permission to withdraw the writ petition. This application was supported by an affidavit sworn by Manoj Gupta, the husband of the petitioner. The Court heard the learned counsel for the applicant and allowed the application.
Held
The Court considered the application filed by the petitioner (Anupama Gupta, through her authorized person Manoj Gupta) seeking permission to withdraw the writ petition. The application was supported by an affidavit. After hearing the learned counsel for the applicant, the Court found no impediment to allowing the withdrawal. Consequently, the application (I.A. No. 2 of 2025) was allowed. In view of the order allowing the withdrawal application, the writ petition itself was dismissed as withdrawn. Any interim order that might have been in place was also vacated. The Court did not delve into the merits of the original writ petition as it was withdrawn by the petitioner.
Key Issues
1. Whether the petitioner should be granted permission to withdraw the writ petition, as per the application filed under I.A. No. 2 of 2025? Petitioner's Argument: The petitioner, through her authorized person, sought permission to withdraw the writ petition. The application was supported by an affidavit, indicating the petitioner's intent to discontinue the legal proceedings. No specific legal arguments were presented as the matter concerned a withdrawal application. Revenue/State's Argument: The judgment does not record any specific arguments from the respondents (State of U.P. and another) regarding the withdrawal application. The Court proceeded to pass an order based on the petitioner's application.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 758 of 2025 Court No. - 2 HON'BLE MRS. SANGEETA CHANDRA, J. HON'BLE BRIJ RAJ SINGH, J.
Order on I.A. No.2 of 2025 Heard learned counsel for the applicant.
This application has been filed praying for permission to withdraw the writ petition. It is supported by an affidavit of Manoj Gupta, who is the husband of the petitioner- Anupama Gupta.
Application is accordingly allowed.
Order on Memo of Writ Petition In view of the order passed on I.A. No.2 of 2025 (Application for withdrawal of writ petition), writ petition is dismissed as withdrawn.
Interim order, if any, stands vacated.
September 9, 2025 Rao/- Versus Counsel for Petitioner(s) : Rajesh Kumar Singh, Rohit Mishra Counsel for Respondent(s) : C.S.C. (Brij Raj Singh,J.) (Mrs. Sangeeta Chandra,J.)
Anupama Gupta Thru.Authorized Person Namely Shri Manoj Gupta .....Petitioner(s)
State Of U.P. Thru. Prin. Secy. Gst Tax Deptt. Lko.
And Another .....Respondent(s) CHEBROLU SRINIVASA RAO High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.