Shri Radha Raman Alloys PVT. LTD. vs. Addl. D.G.,Directorate General Of GST Intelligence

Held

The Court considered the memo filed by the learned counsel for the Petitioner seeking withdrawal of the writ petition. In view of this request, the Court decided to dismiss the writ petition as withdrawn. The reasoning is based solely on the petitioner's expressed desire to withdraw the case. No findings were made on the merits of the original petition or the actions of the Opposite Parties. The operative direction was to dismiss the petition as withdrawn.

Facts

The petitioner, Shri Radha Raman Alloys Pvt. Ltd., filed a writ petition before the High Court of Orissa at Cuttack. The Opposite Parties included the Additional Director General, Directorate General of GST Intelligence, Bhubaneswar, and others. The case was listed for hearing. Prior to the hearing, the petitioner's counsel filed a memo seeking withdrawal of the writ petition.

Key Issues

1. Whether the writ petition, having been sought to be withdrawn by the petitioner, should be dismissed as withdrawn? Petitioner's Contention: The petitioner, through their counsel, filed a memo explicitly seeking the withdrawal of the writ petition. No specific arguments were recorded in the judgment regarding the merits of the case or any legal contention against the Opposite Parties. The sole action of the petitioner was to seek withdrawal. Opposite Parties' Contention: The judgment does not record any specific arguments or contentions made by the Opposite Parties in response to the petitioner's request for withdrawal or on the merits of the original writ petition.