Yerramsetti Venkata Vijaya Nirmala Suseela Rani vs. Union Of INDIA
Facts
The petitioner, Yerramsetti Venkata Vijaya Nirmala Suseela Rani, an Inspector of Central Tax, filed a writ petition before the High Court of Telangana. The petition challenged an order dated January 30, 2023, in OA No. 63 of 2023 passed by the Central Administrative Tribunal (CAT), Hyderabad Bench. The petitioner also sought interim relief to suspend the operation of Establishment Orders (N.G.O.) I and II of 2023, dated January 20, 2023, issued by the Additional Commissioner of Customs and Central Excise, Hyderabad GST Commissionerate. These orders presumably affected her duties. The respondents were the Union of India and various authorities under the Ministry of Finance and GST Commissionerates.
Held
The Court considered the request made by the learned counsel appearing for the petitioner to withdraw the writ petition. Permission was accorded to withdraw the petition. Consequently, the writ petition was dismissed as withdrawn. No costs were awarded. As a sequel, any pending miscellaneous applications in this writ petition were also closed.
Key Issues
1. Whether the High Court should grant permission to the petitioner to withdraw the writ petition. Petitioner's Argument: The petitioner, through her counsel, sought permission to withdraw the writ petition. Respondents' Argument: The judgment does not record any specific arguments from the respondents regarding the withdrawal of the petition. However, as the petitioner sought permission to withdraw, the respondents' implicit stance would be to abide by the court's decision on the withdrawal request.
AI-generated summary — verify with the full judgment below
[ 3313 ] HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Juri iction) FRIDAY, THE TENTH DAY OF MARCH TWO IHOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI AND THE HONOURABLE SRI JUSTICE PULLA KARTHIK WRIT PETITION NO:4584 OF 2023 Between: Yerramsetti Venkata Vi.iaya Nirmala Suseela Rani,, D/o. Late Shri Pasupuleti Arjuna Rao, Aged about 48 years, Occ. lnspector of Central Tax, Office of the Commissioner of Central Tax Hyderabad ll Audit Commissionerate, 1-gBlBl2O,21, Sanvi Yamuna Pride, Krithika Layout, lVladhapur, Hyderabad - 500081 R/o Hyderabad. ...PETITIONER AND 1. Union of lndia, Rep. by the Secretary tt/inistry of Finance, Department of Revenue North Block, New Delhi.
The Central Board of lndirect Taxes and Customs, Rep. by the Secretary Ministry of Finance, Department of Revenue North Block, New Delhi.
Principal Commissioner of Customs and Central Excise (Cadre Controlling Authority), Hyderabad GST Commissionerate GST Bhavan, LB Stadium Road Basheerbagh, Hyderabad 500004. 4. Additional Commissioner of Customs and Central Excise, (Cadre Controlling Authority) Hyderabad GST Commissionerate GST Bhavan, LB Stadium Roa
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Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.