Chhattisgarh State Electricity Regulatory Commission vs. Union Of INDIA
Facts
The petitioner, Chhattisgarh State Electricity Regulatory Commission, filed a review petition (REVP No. 67 of 2024) before the High Court of Chhattisgarh, Bilaspur. The prayer was to review an order dated 09.11.2023 passed in Writ Petition(T)No.256/2023. The respondents were the Union of India and the Deputy Director, Directorate General of GST Intelligence, Raipur Zonal Unit. The petitioner did not appear for the hearing, even in the second round. The respondents were represented.
Held
The Court held that since no representation was made on behalf of the petitioner, it was left with no option but to dismiss the petition for want of prosecution. The Court reasoned that without the petitioner presenting their case, there was no basis to review the prior order. Therefore, the review petition was dismissed solely on the procedural ground of non-prosecution. No substantive issues regarding GST law or the prior order were addressed.
Key Issues
1. Whether the review petition should be allowed for want of prosecution, given the petitioner's non-appearance. The petitioner's argument, if any, is not recorded as none appeared on their behalf. The respondents' position is implicitly that the petition should be dismissed due to the petitioner's failure to prosecute.
AI-generated summary — verify with the full judgment below
1 NAFR HIGH COURT OF CHHATTISGARH, BILASPUR REVP No.67 of 2024 Chhattisgarh State Electricity Regulatory Commission Represented By The Economic Advisor, Irrigation Colony, Shanti Nagar, Raipur, Chhattisgah 492001. ---- Petitioner Versus
Union Of India Through Ministry Of Finance, Represented By The Secretary To The Ministry Of Finance, Government Of India, New Delhi.
Deputy Director, Directorate, General Of Gst Intelligence, Raipur Zonal Unit, 4th Floor, Rio Complex, Near Fruit Market Lalpur, Dhamtari Road, Raipur, Chhattisgarh- 492001 ---- Respondents For Petitioner : None appears even in the second round. For Respondent No.2 : Mr. Keshav Prasad Gupta, Advocate holding the brief of Mr. Maneesh Sharma, Advocate Hon'ble Shri Justice
Rakesh Mohan Pandey
Order on Board 10.04.2024 Heard.
The present writ petition has been filed by the petitioner with the following prayer:- “it is therefore prayed that this Hon’ble Court may be pleased to allow the present review petition and kindly review the order dated 09.11.2023 passed in Writ Petition(T)No.256/2023, in the interest of justice.”
As no representation is made on behalf of the petitioner, this Court
The judgment continues below.
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