Yashwant Kumar Sahu vs. State Of Chhattisgarh
Facts
The petitioner, Yashwant Kumar Sahu, a Data Entry Operator in the office of the State Tax Assistant Commissioner, Circle-3, Bilaspur, filed a writ petition before the High Court of Chhattisgarh. The respondents were the State of Chhattisgarh through the Secretary, Commercial Tax Department, and the Commissioner State Tax. The writ petition was filed challenging an unspecified order or action. The procedural history relevant to this order is the filing of an application for withdrawal of the petition by the petitioner.
Held
The Court considered the application for withdrawal of the writ petition filed by the petitioner. The learned counsel for the petitioner stated that the petitioner wished to withdraw the writ petition. After due consideration and for the reasons mentioned in the application (I.A. No.01/2024), the Court allowed the application for withdrawal. Consequently, the writ petition was dismissed as withdrawn. No specific findings on the merits of the original case were made, as the petition was withdrawn before such adjudication.
Key Issues
The primary issue before the Court was whether the petitioner should be permitted to withdraw the writ petition. The petitioner, through their counsel, sought to withdraw the petition. The State/respondents did not record any specific arguments against the withdrawal. The Court had to decide on the merits of the withdrawal application based on the reasons provided by the petitioner.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WPS
No.8158 of 2023
Yashwant Kumar Sahu S/o Tarachand Sahu Aged About 33 Years Working As Data Entry Operator, In The Office of State Tax Assistant Commissioner, Circle-3, Bilaspur, District- Bilaspur, Chhattisgarh. ---- Petitioner Versus
State of Chhattisgarh Through The Secretary, Commercial Tax Department, Mantralaya, Mahanadi Bhawan, Nava Raipur, Atal Nagar, District- Raipur, Chhattisgarh.
Commissioner State Tax, Office of the Commissioner State Tax, Commercial Tax Department, GST Bhawan, North Block, Sector-19, Nava Raipur, Atal Nagar, District- Raipur, Chhattisgarh. ---- Respondents For Petitioner : Mr. C. Jayant K. Rao, Advocate For State/Respondent : Ms. Sakshi Goyal, Panel Lawyer Hon'ble Shri Justice Arvind Singh Chandel Order On Board 23/01/2024
Heard on I.A. No.01/2024 application for withdrawal of petition.
Learned counsel for the petitioner submits that he wants to withdraw this instant writ petition.
On due consideration and for the reasons mentioned in the application I.A. No.01/2024 is allowed.
Accordingly, the instant case is dismissed as withdrawn. (Arvind Si
The judgment continues below.
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