Arpit Aabhas Isaac vs. National Highways Authority Of INDIA
Facts
The petitioners, Arpit Aabhas Isaac, Eva Samuel, and Apoorva Shiny Isaac, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The respondents included the National Highways Authority of India, the State of Chhattisgarh through its Secretary Revenue, the Sub-Divisional Officer (Revenue)/Land Acquisition Officer, Balod, and the Officer of Inspector General of Registration and Superintendent of Stamps GST Bhawan. The petition was filed challenging an unspecified order or action. However, the counsel for the petitioners informed the Court that the petition had become infructuous due to the efflux of time and sought permission to withdraw it. The other side had no objection to this request.
Held
The Court held that since the petitioners sought to withdraw the writ petition on the ground that it had become infructuous due to the efflux of time, and the respondents had no objection to this request, permission to withdraw should be granted. The Court reasoned that if a party wishes to withdraw a case and the opposing party does not object, the Court should generally allow such withdrawal, especially when the case is rendered infructuous. Consequently, the Court granted permission to withdraw the petition. The operative direction was to dismiss the petition as withdrawn, having rendered infructuous. No other issues were decided, and no specific GST provisions were analyzed in depth as the case was disposed of on a procedural point.
Key Issues
The primary issue before the Court was whether the writ petition, filed by the petitioners, should be permitted to be withdrawn as it had become infructuous due to the efflux of time. The petitioners' counsel argued that the petition was no longer maintainable or relevant due to the passage of time and therefore sought its dismissal as withdrawn. The respondents, including the State and the National Highways Authority of India, did not raise any objection to the petitioners' request for withdrawal. No specific provisions of GST law were discussed in relation to the substance of the dispute, as the matter was decided on procedural grounds.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:17913
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPC No. 4210 of 2022 1 - Arpit Aabhas Isaac S/o Shri A.V.K. Isaac Aged About 32 Years R/o Dak Bunglow Ward, Civil Line, In Front Of Nehru Garden, Police Station City Kotwali, Dhamtari, Tahsil And District Dhamtari Chhattisgarh (The Name Of The Petitioner No. 1 Is Wrongly Mentioned In The Impugned Award As Arpit, Aabhas) 2 - Eva Samuel Shri A.V.K. Isaac Aged About 41 Years R/o Dak Bunglow Ward, Civil Line, In Front Of Nehru Garden, Police Station City Kotwali, Dhamtari, Tahsil And District Dhamtari Chhattisgarh 3 - Apoorva Shiny Isaac D/o Shri A.V.K. Isaac Aged About 36 Years R/o Dak Bunglow Ward, Civil Line, In Front Of Nehru Garden, Police Station City Kotwali, Dhamtari, Tahsil And District Dhamtari Chhattisgarh
... Petitioner(s) versus 1 - National Highways Authority Of India Through The Executive Engineer, National Highwarys, Division No. 1, Public Works Departments, Pension Bada, Raipur, District : Raipur, Chhattisgarh 2 - State Of Chhattisgarh Through The Secretary Revenue, Mahanadi Bhawan, New Raipur, District : Raipur, Chhattisga
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