Rabiraj Giri vs. State Of West Bengal And Ors.

Facts

The petitioner, Rabiraj Giri, filed a writ petition before the High Court at Calcutta challenging an order or action by the State of West Bengal and its authorities. The petitioner's learned advocate submitted a letter of withdrawal dated June 15, 2026. This letter indicated that the petitioner had arranged funds to pay outstanding Goods and Services Tax (GST) liabilities and no longer wished to pursue the writ petition. The court noted the submission and the written instruction from the petitioner.

Held

The Court held that the writ petition, along with any associated applications, should be dismissed as 'not pressed'. This decision was based on the petitioner's explicit submission, communicated through their learned advocate, that they had arranged the necessary funds to clear their outstanding GST liabilities and consequently did not intend to proceed further with the writ petition. The Court accepted this submission and directed that the written instruction from the petitioner be taken on record. No specific GST provisions were discussed or interpreted as the matter was resolved by the petitioner's withdrawal.

Key Issues

The primary issue before the Court was whether the writ petition should be dismissed as 'not pressed' in light of the petitioner's stated intention to withdraw the case. The petitioner argued that they had settled their GST liabilities and therefore did not wish to continue with the legal proceedings. The State of West Bengal and its authorities did not present any counter-arguments as the petitioner indicated a withdrawal. The Court had to decide on the appropriate course of action given the petitioner's submission and the absence of any opposition.