Harsh Wadhwani vs. Addl. Director General

Facts

The petitioner, Harsh Wadhwani, proprietor of Vijay Laxmi Trade Company, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition was directed against the Additional Director General, Directorate General of GST Intelligence, Raipur Zonal Unit, and the Principal Commissioner, CGST and Central Excise, Raipur. The specific tax period(s) and the exact nature of the order or action under challenge, as well as the amount in dispute, are not explicitly detailed in the provided text. However, the procedural history indicates that the petitioner approached the High Court with certain grievances.

Held

The Court accepted the submission made by the learned counsel for the petitioner that the grievances raised in the petition had been redressed. Consequently, the Court found that the writ petition had become infructuous. The respondent's counsel did not oppose this assertion. Therefore, the Court disposed of the petition as having become infructuous. No specific findings on substantive legal issues were made, as the matter was decided on the basis of the petition becoming infructuous. The ratio decidendi is that a writ petition can be disposed of as infructuous if the petitioner's grievances are satisfied and the respondent does not object.

Key Issues

1. Whether the writ petition has become infructuous, given that the petitioner's grievances have been redressed? The petitioner argued that their grievances had been redressed, rendering the petition infructuous. The respondent, represented by counsel, did not oppose this submission. No specific legal provisions or precedents were cited by either party in the provided text.