Babli Contractor vs. State Of Haryana And Others

Facts

The petitioner, Babli Contractor, filed a writ petition (CWP-64-2023) before the Punjab and Haryana High Court seeking a direction to respondent No. 3 (an authority under the GST regime) to reinstate the petitioner's GST registration. The petition was filed on an unspecified date in 2023. The State of Haryana and others were the respondents. The court considered an application for an early hearing, which was allowed. The State counsel, on instructions from an Excise and Taxation Officer (ETO) from Palwal, informed the Court that the petitioner's GST registration had already been reinstated.

Held

The Court noted that the petitioner's GST registration had been reinstated by the respondent authorities. Consequently, the Court found that no further orders were required to be passed in the present petition as the relief sought by the petitioner had already been granted. The principle derived is that if the grievance raised in a writ petition is redressed before the Court hears the matter, the petition may be disposed of as infructuous. The operative direction was to dispose of the petition.

Key Issues

1. Whether the Court should issue a direction to reinstate the petitioner's GST registration, considering the petitioner's prayer in CWP-64-2023. The petitioner argued for the issuance of a direction to reinstate their GST registration. The respondents, represented by the State counsel, informed the Court that the registration had already been reinstated, implying that the relief sought by the petitioner had been granted. No specific legal provisions or precedents were cited by either party in the judgment.