Sterlite Power Transmission Limited (Earlier Known As Sterlite Power Grid Venture Limited) vs. Joint Commissioner, SGST

Facts

The petitioner, Sterlite Power Transmission Limited, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition was directed against the Joint Commissioner, SGST Division-I, Bilaspur. The petitioner sought to withdraw the petition to approach the concerned Tribunal for redressal of their grievances. The respondent-State did not object to this prayer. The Court heard the matter and granted the permission to withdraw.

Held

The Court considered the prayer made by the petitioner's counsel. The petitioner sought permission to withdraw the writ petition to approach the concerned Tribunal for redressal of their grievances. The respondent-State did not object to this request. Accordingly, the Court granted the permission to withdraw the petition. The petition was disposed of as withdrawn.

Key Issues

1. Whether the petitioner should be permitted to withdraw the writ petition to pursue remedies before the appropriate Tribunal? Petitioner's Argument: The petitioner, through their counsel, sought permission to withdraw the instant petition. The reason provided was the petitioner's intention to approach the concerned Tribunal for the redressal of their grievances. Respondent's Argument: The learned counsel for the respondent-State did not object to the prayer made by the petitioner's counsel.