Saauji Infratech PVT LTD vs. Nodal Officer And Others

Held

The Court considered the limited grievance presented in the writ petition. The respondent authorities, through their learned advocate, submitted on instruction that the petitioner's application dated February 8, 2019, had indeed been disposed of and was not pending. However, there was uncertainty regarding whether the order of disposal had been served upon the petitioner. Given this, the Court directed the respondent concerned to serve a copy of the order passed by them, which disposed of the petitioner's application dated February 8, 2019, upon the petitioner within one week from the date of communication of the Court's order. No other issues were decided.

Facts

The petitioner, Saaujj Infratech Pvt. Ltd., filed a writ petition before the High Court aggrieved by the non-disposal of their application dated February 8, 2019, submitted to the Deputy Commissioner (SYS). The respondents, represented by the CGST authorities, stated on instruction that the application had already been disposed of and was not pending. However, they were uncertain whether the order disposing of the application had been served on the petitioner. The limited grievance of the petitioner was the non-disposal of their application.

Key Issues

1. Whether the application dated February 8, 2019, filed by the petitioner before the Deputy Commissioner (SYS) has been disposed of by the respondent authorities? (Question of fact) Contentions: Petitioner: Argued that their application dated February 8, 2019, has not been disposed of, leading to the present writ petition. Revenue (CGST): Contended that the said application has already been disposed of and is not pending, though they were unsure about the service of the disposal order on the petitioner.