Somnath Sahu vs. The Deputy Commissioner Of Central Goods And Service Tax And Central Excise

Facts

The petitioner, Somnath Sahu, proprietor of Sahu Enterprises, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition was directed against the Deputy Commissioner of Central Goods and Service Tax and Central Excise, Bhilai, and the State of Chhattisgarh. The petitioner sought redressal for a grievance related to GST. At the outset of the hearing, the petitioner's counsel sought permission to withdraw the petition, stating that the grievance had already been redressed. Counsel for the respondents endorsed this submission.

Held

The Court noted the submission made by the learned counsel for the petitioner that the grievance of the petitioner has already been redressed. The counsel for the respondents endorsed this submission. Consequently, the Court found no impediment to allowing the withdrawal of the petition. The petition was dismissed as withdrawn, based on the mutual acknowledgment by both parties that the underlying issue had been resolved. No specific legal provisions or precedents were discussed as the matter was settled out of court.

Key Issues

1. Whether the petitioner's grievance has been redressed, thereby rendering the writ petition infructuous? The petitioner argued that their grievance has been redressed and therefore sought to withdraw the petition. The respondents, represented by their respective counsel, endorsed the petitioner's submission regarding the redressal of their grievance.