Ram Ujagar Dubey vs. State Of Chhattisgarh

Facts

The petitioner, Ram Ujagar Dubey, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The respondents included the Commissioner of State GST Department, the Additional Commissioner State Tax, the Secretary of the Rural Development Department, and the Executive Engineer (Mmggpy) Rural Development Division. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history leading to this writ petition is also not detailed. The petitioner sought relief from the High Court.

Held

The Court granted the petitioner's request to withdraw the writ petition. The Court's decision was based on the petitioner's submission seeking permission to file a duly constituted appeal before the Appellate Authority and the absence of any objection from the respondent State. Therefore, the Court permitted the withdrawal of the petition with the liberty to pursue the appellate remedy. The specific grounds for the original writ petition or the merits of any potential appeal were not considered or decided by the High Court. The operative direction was to dismiss the petition as withdrawn with the granted liberty.

Key Issues

1. Whether the petitioner is entitled to withdraw the writ petition with liberty to prefer a duly constituted appeal before the Appellate Authority? Petitioner's Argument: The learned counsel for the petitioner sought permission to withdraw the writ petition, requesting liberty to file a properly constituted appeal before the Appellate Authority. Revenue/State's Argument: The learned counsel for the respondent/State raised no objection to the petitioner's request for withdrawal with liberty to appeal.