Lakhvinder Singh Gill vs. Commissioner Of CGST, Faridabad

Facts

The petitioner, Lakhvinder Singh Gill, filed a writ petition before the High Court of Punjab and Haryana at Chandigarh. The respondents were the Commissioner of CGST, Faridabad, and others. The petitioner sought to withdraw the writ petition due to subsequent developments and orders passed. The petitioner requested liberty to file a fresh petition, which would also challenge these subsequent orders. The Court considered this prayer.

Held

The Court allowed the petitioner's prayer to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The Court granted the petitioner liberty to file a fresh writ petition, which would include assailing any subsequent orders that have been passed. The reasoning for this decision is based on the petitioner's submission regarding subsequent developments and the desire to incorporate them into a new legal challenge. The operative direction is the dismissal of the current petition with liberty to file afresh.

Key Issues

1. Whether the petitioner should be allowed to withdraw the writ petition with liberty to file afresh, assailing subsequent orders? The petitioner argued that due to subsequent developments and orders passed, it was necessary to withdraw the current writ petition. They sought permission to file a fresh petition that would encompass these new developments and orders. The revenue or state did not record any arguments in the judgment.