Gvpr Engineers Limited vs. The State Of Rajasthan

Facts

The petitioner, Gvpr Engineers Limited, filed a writ petition (D.B. Civil Writ Petition No. 6823/2024) before the High Court of Judicature for Rajasthan, Bench at Jaipur. The petitioner's grievance remained unredressed, leading to the filing of the present application (D.B. Writ Miscellaneous Application No. 308/2024) seeking to revive the original writ petition. The respondents include the State of Rajasthan, Principal Commissioner of Central Goods and Services Tax, Principal Secretary of the Public Health Engineering Department, Goods and Service Tax Council, Office of the Additional Chief Engineer, Public Health Engineering Department Ajmer, and the Union of India.

Held

The Court allowed the petitioner's application to revive D.B. Civil Writ Petition No. 6823/2024. The reasoning provided is that the petitioner's grievance has not been redressed, and in exercise of liberty granted by the Court, the prayer for revival is allowed. The Court did not delve into the substantive issues of the original writ petition, as the present order pertains solely to the revival of that petition. The operative direction is the revival of D.B. Civil Writ Petition No. 6823/2024. No issues were expressly left undecided, as the focus was on the procedural matter of revival.

Key Issues

1. Whether the petitioner should be permitted to revive D.B. Civil Writ Petition No. 6823/2024, given that their grievance has not been redressed. Petitioner's Argument: The petitioner argued that their grievance has not been addressed and therefore sought liberty to revive the original writ petition. Revenue/State's Argument: No specific argument is recorded for the respondents regarding the revival of the petition. The Court heard submissions from the learned counsel for the petitioner.