The Union Of INDIA And 4 Ors. vs. Assam Cricket Association
Held
The Court held that the application submitted by the writ petitioner, pursuant to the judgment dated 04.05.2020 in WP(C)No.2149/2020, may be disposed of by the applicants/respondents within a further period of two months. The Court noted that the learned counsel for the opposite party/writ petitioner did not object to this extension. Therefore, the interlocutory application was allowed in these terms, effectively extending the time for the authorities to decide the petitioner's application by two months.
Facts
This matter concerns an interlocutory application filed by the respondents (Union of India and others) in Writ Petition (Civil) No. 2149/2020. The respondents are seeking an extension of time to dispose of an application submitted by the writ petitioner, the Assam Cricket Association. A previous judgment dated 04.05.2020 in WP(C)No.2149/2020 had mandated that the respondent authorities must pass an order on the petitioner's application within two months from its receipt, provided the application was made within 15 days of obtaining a certified copy of that order. The current application seeks to extend this two-month period by an additional two months.
Key Issues
1. Whether the Court should grant an extension of time for the respondent authorities to dispose of the application filed by the writ petitioner, as mandated by the previous order dated 04.05.2020 in WP(C)No.2149/2020. The petitioner (Assam Cricket Association) argued that they do not object to the extension of time sought by the respondents. The respondents (Union of India and others) argued that they require an additional two months beyond the original two-month period stipulated in the previous order to dispose of the petitioner's application.
AI-generated summary — verify with the full judgment below
Page No.# 1/4 GAHC010126772020
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : I.A.(Civil) 1473/2020 1:THE UNION OF INDIA AND 4 ORS. REP. BY THE SECY. TO THE MINISTRY OF FINANCE, DEPTT. OF REVENUE, NEW DELHI-1 2: THE CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS REP. BY ITS CHAIRMAN MINISTRY OF FINANCE DEPTT. OF REVENUE GOVT. OF INDIA NEW DELHI 3: THE PRINCIPAL COMMISSIONER CENTRAL GST GST BHAWAN GHY 4: THE DESIGNATED COMMITTEE CONSTITUTED UNDER RULE 5 OF THE SABKA VISHWAS (LEGACY DISPUTE RESOLUTION) RULES 2019 HEADED BY THE PRINCIPAL COMMISSIONER CENTRAL GST GHY 5: ADDL. DIRECTOR GENERAL DIRECTORATE GENERAL OF CENTRAL EXCISE INTELLIGENCE KOLKATA ZONAL UNI VERSUS 1:ASSAM CRICKET ASSOCIATION HAVING ITS OFFICE AT ACA STADIUM BARSAPARA GHY-18, DIST.- KAMRUP (M), ASSAM AND REP. BY ITS AUTHORIZED REPRESENTATIVE
Page No.# 2/4 SRI DEVAJIT SAIKIA, SECRETARY, ASSAM CRICKET ASSOCIATION
Advocate for the Petitioner : ASSTT.S.G.I. Advocate for the Respondent : MR B GOGOI Linked Case : WP(C) 2149/2020 1:ASSAM CRICKET ASSOCIATION HAVING ITS OFFICE AT ACA STADIUM BARSAPARA GH
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