M/S Mahavir Infra Developers PVT.LTD. vs. The Executive Engineer, Rwd Puri

This matter is taken up through hybrid mode.

Heard.

The Petitioner has filed this writ petition with the following prayer: “In the facts and under the circumstances stated above, the Hon'ble Court would graciously be pleased to admit this WRIT application and issue, a) A writ of and/or in the nature of Certiorari do issue calling upon the opp. Parties to transmit all records relating to the present case such that conscionable justice may be done upon considering the same, b) A WRIT in the nature of Mandamus directing the OP. to reimburse the petitioner the balance amount payable under GST Act along with simple interest in accordance with law; c) Issue a direction restraining the opposite parties from taking any coercive action against the petitioner during the pendency of this WRIT petition; d) Issue any appropriate writ(s)/direction(s)/order(s) deemed fit in the fact and circumstances of the case.”

In course of hearing, learned counsel appearing for the Petitioner states that the Petitioner has already made representation before the Opposite Party No.1 vide Annexure-1 series, and the same may be directed to be disposed of within a stipulated time, to which learned Counsel for the Opposite Parties has no objection.

As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.1 to consider and dispose of the representation filed by the Petitioner vide Annexure-1 series and pass appropriate order as early as possible within a period of three months from the date of production of certified copy of this order.