Mr. Subir Sarkar vs. State Of Chhattisgarh
Facts
The petitioner, Mr. Subir Sarkar, filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The respondents included the State of Chhattisgarh through various departments and authorities, as well as the State Bank of India. The specific tax period and the order or action under challenge are not detailed in the provided judgment. The amount in dispute is also not mentioned. The procedural history leading to this writ petition is not elaborated upon, other than the filing of the petition itself.
Held
The Court held that the writ petition could be dismissed as withdrawn. This decision was based on the petitioner's explicit request to withdraw the petition with the liberty to file a fresh one. The respondents did not object to this request. Consequently, the Court granted the petitioner's prayer and dismissed the writ petition as withdrawn. The Court also granted the petitioner the liberty to file a duly constituted petition in the future. No specific tax provisions were discussed or interpreted, and no findings were made on any tax-related disputes. The operative direction was to dismiss the petition as withdrawn with liberty to refile.
Key Issues
The Court was not required to decide any substantive issues of law or fact. The primary matter before the Court was the petitioner's request to withdraw the writ petition with liberty to file it afresh. The petitioner's counsel sought this withdrawal. The respondents, represented by their respective counsel, did not oppose this request. Therefore, the Court's decision was based on the petitioner's request and the respondents' lack of opposition, rather than a determination of any tax-related legal questions.
AI-generated summary — verify with the full judgment below
HIGH COURT OF CHHATTISGARH, BILASPUR WPT No. 86 of 2024 • Mr. Subir Sarkar S/o Mr. Suklal Sarkar Aged About 31 Years R/o Ward No. 5, Shubhpalli, Tehsil Pakahnjore, District : Kanker, Chhattisgarh. ---- Petitioner Versus
State Of Chhattisgarh Through The Secretary, Department Of Commercial Tax-Gst, Mantralaya Mahanadi Bhawan, Sector-19, Atal Nagar, Nawa Raipur, Raipur, Chhattisgarh- 492101. 2. The Commissioner Commercial Tax, Commercial Tax- Gst Bhawan, North Block, Sector-19, Atal Nagar, Nawa Raipur, Raipur, Chhattisgarh, 492101. 3. The Assistant Commissioner Commercial Tax Division-2, Raipur, Behind Raj Bhawan, Civil Lines, Dist. Raipur, Chhattisgarh- 492001
The Commecial Tax Officer Dhamtari Circle, Kushal Complex, Second Floor, In Front Of Badena Hospital, Near New Bus Stand, Dist. - Dhamtari, Chhattisgarh-493773
The State Bank Of India Branch At Pakhanjore, Dist. Kanker, Chhattisgarh- 494776 Through Its Branch Manager. ---- Respondents ----------------------------------------------------------------------------------------------------------------------------------
For Petitioner : Ms. Saloni Verma, Advocate For respective Respondents : M
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