Binod Kumar Singh vs. The Union Of INDIA

Facts

The petitioner, Binod Kumar Singh, filed a writ petition before the Patna High Court. The respondents were various authorities of the CGST department, including the Union of India, the Joint Commissioner, the Assistant Commissioner, and the Superintendent. The specific tax period and the exact nature of the grievance or the order under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent submission by the petitioner's counsel.

Held

The Court held that the petitioner's counsel had submitted that the grievance of the petitioner had been redressed, and consequently, the petitioner sought permission to withdraw the application. The Court granted this permission. The reasoning was based on the petitioner's voluntary submission and request for withdrawal, indicating no further dispute or need for adjudication. The operative direction was to dismiss the writ application as withdrawn.

Key Issues

The Court had to decide whether to grant the petitioner's request to withdraw the writ application. The petitioner's counsel submitted that the grievance of the petitioner had been redressed. The respondents, represented by the Additional Solicitor General and Senior Standing Counsel, did not present any arguments against the withdrawal. The core issue was whether the Court should permit the withdrawal of the case based on the petitioner's assertion of grievance redressal.