M/S Ramraja Minerals And Constructions Private Limited vs. Union Of INDIA
Facts
The petitioner, M/s Ramraja Minerals And Constructions Private Limited, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition challenged an order or action by a revenue authority. During the pendency of the writ petition, the Additional Commissioner, Central GST, passed an order dated 03.02.2025 in original. The petitioner's counsel submitted that this subsequent order renders the present petition infructuous. The respondent's counsel did not oppose this submission.
Held
The Court held that the writ petition has become infructuous. This decision was based on the submission made by the learned counsel for the petitioner, which was not opposed by the learned counsel for the respondent. The reasoning is that the Additional Commissioner, Central GST, passed an order dated 03.02.2025 in original, which effectively supersedes or addresses the matter that was the subject of the writ petition. Therefore, the original purpose of filing the writ petition is no longer relevant. The ratio decidendi is that if a subsequent event or order renders the relief sought in a writ petition unattainable or unnecessary, the petition should be disposed of as infructuous. The operative direction was to dispose of the instant petition as having become infructuous.
Key Issues
1. Whether the writ petition has become infructuous due to the passing of an order in original by the Additional Commissioner, Central GST, dated 03.02.2025, thereby rendering the relief sought in the writ petition moot. Petitioner's contention: The petitioner argued that the subsequent order passed by the Additional Commissioner, Central GST, on 03.02.2025, in original, has made the present writ petition infructuous. No specific statutory provisions, circulars, or precedents were cited in support of this argument in the provided text. Respondent's contention: The respondent's counsel did not oppose the submission made by the learned counsel for the petitioner regarding the petition becoming infructuous. No specific statutory provisions, circulars, or precedents were cited in support of this stance in the provided text.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:54563
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPT No. 227 of 2023 1 - M/s Ramraja Minerals And Constructions Private Limited Incorporated Under The Companies Act 2013, Having Its Registered Office At Plot No. 289/197, Near Sadhna Mandap, Vip Road, Amlidh Raipur (C.G.), Through Its Director, Jayendra Singh Bhandari, S/o Shri Manbahadur Singh Bhandari, Aged About 42 Years, R/o 289/197, Near Sadhna Mandap, Vip Road, Amlidih District Raipur (C.G.)
... Petitioner versus 1 - Union Of India Ministry Of Finance, (Department Of Revenue) Through Secretary, New Delhi 2 - Director General Directorate General Of Gst Intelligence, Raipur Zonal Unit, 4th Floor, Rio Complex, Near Fruit Market, Lalpur, Dhamtari Road, Raipur (C.G.) 3 - The General Board Of Indirect Taxes And Customs North Block, Department Of Revenue, Ministry Of Finance, Govt. Of India, New Delhi 4 - Additional Director Cgst Gst Bhawan, Dhamtari Road Tikrapara, Raipur (C.G.) 5 - Senior Intelligence Officer Director General Of Goods And Service Tax Intelligence, Raipur Zonal Unit Iii, 311, 3rd Floor A/b Block, Central Excise Buildin
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