Sri B A Kuttappa vs. The State Of Karnataka

Facts

The petitioner, Sri. B. A. Kuttappa, filed a writ petition before the Karnataka High Court. The petition was related to an amount due to the petitioner from the respondent authorities, which are various departments and officials of the State of Karnataka, including the Department of Forest, Ecology and Environment. The petitioner had made representations and issued a legal notice regarding the outstanding amount. The respondent authorities, represented by the High Court Government Pleader, submitted that the due amount, after deduction of GST, had been deposited into the petitioner's bank account.

Held

The Court noted the submissions made by both the petitioner's counsel and the High Court Government Pleader. The petitioner's counsel stated that the petition would not survive as the petitioner had received the amount due. The State's counsel confirmed that Rs. 98,56,000/-, after deduction of GST, had been deposited into the petitioner's bank account. Based on these submissions, the Court concluded that the purpose of the writ petition had been fulfilled. Therefore, the Court held that the petition had become infructuous. No specific GST provisions were discussed in detail, but the deduction of GST from the amount paid was acknowledged.

Key Issues

1. Whether the writ petition has become infructuous due to the payment of the amount due to the petitioner? The petitioner's counsel argued that the petition would not survive for consideration as the petitioner had received the amount due to him. The respondent State argued that the amount of Rs. 98,56,000/-, after deduction of GST, had been deposited into the petitioner's bank account, implying that the grievance of the petitioner had been addressed.