Giriram.J vs. Superintendent Of CGST And Central Excise

Held

The Court noted that the learned counsel for the writ petitioner sought permission to withdraw the petition, based on a letter dated May 10, 2021, circulated to the registry. In view of this submission and the letter, the Court dismissed the writ petition as withdrawn. Consequently, the connected miscellaneous petitions were also closed. No costs were awarded. The specific grounds for withdrawal or the merits of the arrest memo were not adjudicated upon by the Court.

Facts

The petitioner, J. Giriram, filed a writ petition before the Madurai Bench of the Madras High Court seeking to quash an arrest memo dated April 15, 2021, issued by the Superintendent of CGST & Central Excise, Headquarters Preventive Unit, Madurai. The petitioner also sought a direction to the Superintendent of Melur Sub-Jail to set him at liberty. The respondents were the Superintendent of CGST & Central Excise, the Commissioner of CGST & Central Excise, and the Superintendent of Melur Sub-Jail. The matter was listed for hearing on May 19, 2021.

Key Issues

1. Whether the arrest memo bearing CBIC-DIN No.20210459XO0000333D59 dated 15.04.2021, issued by the first respondent, is liable to be quashed? 2. Whether the petitioner is entitled to be set at liberty by the third respondent? The petitioner, through his learned counsel, sought permission to withdraw the writ petition. The respondents did not present any arguments as the matter was withdrawn by the petitioner.