Satyam Academy For Skills vs. State Of Chhattisgarh
Facts
The petitioner, Satyam Academy For Skills, through its President, filed a writ petition before the High Court of Chhattisgarh. The petition was filed against the State of Chhattisgarh and various district authorities, including the Collector and District Labour Officer of Mahasamund. The petitioner contended that outstanding dues of Rs. 9,00,000/- were cleared by deducting 10% GST tax, resulting in a payment of Rs. 8,10,000/- via cheque dated 09/10/2017. The petitioner's counsel submitted that due to this clearance, nothing further required adjudication in the present petition.
Held
The Court held that the writ petition no longer requires adjudication. This decision was based on the submission by the petitioner's counsel that the outstanding dues of Rs. 9,00,000/- had been cleared by deducting 10% GST tax, with a payment of Rs. 8,10,000/- made via cheque. The Court found this submission to be sufficient to dispose of the petition. The ratio decidendi is that if the subject matter of a writ petition is resolved by the parties during its pendency, the petition can be disposed of as infructuous. The operative direction was to dispose of the petition as having been rendered infructuous.
Key Issues
1. Whether the present writ petition requires further adjudication, given that the outstanding dues of Rs. 9,00,000/- have been cleared by deducting 10% GST tax, amounting to Rs. 8,10,000/-. The petitioner argued that the payment of dues has rendered the petition infructuous. The respondents, State of Chhattisgarh and its authorities, did not present any arguments on this matter as recorded in the judgment.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WPC No. 1815 of 2017
Satyam Academy For Skills, Through Sanjay Kumar Bhaskar, S/o Late Shri Baidnath Singh, Aged About 48 Years, Presently Working As President, Sagar Education Society, P-07, Sector-02, Agrasen Nagar, Ring Road No.1, Raipur, District Raipur (C.G.). ---- Petitioner Versus
State Of Chhattisgarh, Through Secretary, Department Of Labour Mahanadi Bhavan, Capital Complex, New Raipur, P.S. Rakhi, District Raipur (C.G.).
The Collector, Mahasamund, District Mahasamund (C.G.).
Zila Panchayat, Through Chief Executive Officer, Zila Panchayat Mahasamund, District Mahasamund (C.G.).
District Labour Officer, Old Collectorate Building, Mahasamund District Mahasamund (C.G.). ---- Respondents For Petitioner : Mr. Sudeep Agrawal, Advocate For Respondents No.1, 2 & 4/State : Ms. N.K. Kashyap, Panel Lawyer. Hon'ble Shri Justic
e Sanjay S. Agrawal
Order on Board 08/04/2024 1) Counsel for the Petitioner submits that during the pendency of this petition, the office of Labour Officer, Mahasamund, District Mahasamund has already cleared the outstanding dues of Rs.9,00,000/- (Rupees Nine Lakhs
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Chhattisgarh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.