M/S Ridhi Sidhi Traders vs. Chief Commissioner

CW/7712/2023HC RajasthanGSTCNR RJHC01034093202320 November 2023Bench: VIJAY BISHNOI,REKHA BORANA1 pages

AI SummaryDismissed

Facts

The petitioner, M/s Ridhi Sidhi Traders, through its proprietor Sahadev Ram, filed a writ petition before the Rajasthan High Court at Jodhpur. The respondents were the Chief Commissioner, SGST, Deputy Commissioner, SGST, and Joint Commissioner, SGST. The petition challenged an order or action by the respondent-Department. The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is not detailed.

Held

The Court noted that the learned counsel for the petitioner submitted that the grievance raised by the petitioners has already been redressed by the respondent-Department. Consequently, the petitioner's counsel stated that they do not want to press the writ petition. Based on this submission, the Court dismissed the writ petition as not pressed. No specific findings on the merits of the case or the validity of any GST provisions were made, as the dismissal was based on the petitioner's request. All pending applications were also disposed of.

Key Issues

1. Whether the grievance raised by the petitioner has been redressed by the respondent-Department, thereby rendering the writ petition infructuous? The petitioner's counsel argued that the grievance has been redressed, and therefore, they do not wish to press the writ petition. The respondents' arguments are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[2023:RJ-JD:39737-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 7712/2023 M/s Ridhi Sidhi Traders, Through Proprietor Sahadev Ram S/o Sita Ram Having Principal Place Of Business Situated At Dharnawas, Nagaur, Rajasthan, 341025 ----Petitioner Versus 1. Chief Commissioner, Sgst (Commercial Taxes Department), Kar Bhawan, Ambedkar Circle, Jaipur 302005. 2. Deputy Commissioner, Sgst (Commercial Taxes Department), Circle Nagaur, Kar Bhawan, Nagaur. 3. Joint Commissioner, Sgst, Circle Nagaur, Rajasthan ----Respondents For Petitioner(s) : Mr. Sharad Kothari For Respondent(s) : Mr. Sunil Bhandari for Mr. Hemant Dutt HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MS. JUSTICE REKHA BORANA

Order 20/11/2023

Learned counsel for the petitioner has submitted that since the grievance raised by the petitioners has already been redressed by the respondent-Department, therefore, he does not want to press this writ petition.

The writ petition is dismissed as not pressed.

All pending applications, if any, shall stand disposed of. (REKHA BORANA),J (VIJAY BISHNOI),J 59-T.Singh/Devanshi/-

Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.