Ajay Dewangan vs. State Of Chhattisgarh
Held
The Court held that the petitioner's request to withdraw the writ petition should be granted. There was no objection from the respondents. Consequently, the Court granted the permission to withdraw. The petition was then dismissed as withdrawn. The Court also provided liberty to the petitioner to file a fresh petition if the cause of action survives, indicating that the dismissal was not on merits.
Facts
The petitioner, Ajay Dewangan, a Deputy Commissioner in the Commercial Tax Department, filed a writ petition before the Chhattisgarh High Court. The petition was against the State of Chhattisgarh and various officials of the Commercial Tax Department. The specific order or action under challenge and the tax period(s) are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner sought permission to withdraw the petition. The respondents did not object to this request. Therefore, the Court had to decide whether to allow the withdrawal. The petitioner's counsel sought permission to withdraw the petition. The respondents had no objection. The Court then considered whether to grant this permission.
AI-generated summary — verify with the full judgment below
1 NAFR HIGH COURT OF CHHATTISGARH, BILASPUR Writ Petition (S) No. 5517 of 2022 Ajay Dewangan S/o Shri Kedarnath Dewangan, Aged about 45 years, Posted as Deputy Commissioner, Commercial Tax Rajnandgaon, District Rajnandgaon (C.G.) ---- Petitioner Versus
State of Chhattisgarh, Through Secretary, Commercial Tax Department, Mantralaya Mahanadi Bhawan, Atal Nagar, District Raipur (C.G.)
Commissioner, Commercial Tax, GST Bhawan, North Block, Sector 19, Naya Raipur, Atal Nagar, District Raipur (C.G.)
Bhawana Netam (Ali), Posted as Deputy Commissioner, Office of Commissioner Commercial Tax, Headquarter Naya Raipur, District Raipur (C.G.)
Manish Mishra, Posted as Deputy Commissioner, Officer of Commissioner Commercial Tax, Headquarter Naya Raipur, District Raipur (C.G.) ---- Respondents For Petitioner : Mr. Harsh Tripathi, Advocate appears on behalf of Mr. Anoop Mazumdar, Advocate For State/respondent No. 1 & 2 : Mr. Ravi Bhagat, Deputy Government Advocate For respondent No. 3 : Mr. Shikhar Sharma, Advocate Hon’ble Shri Justice
Rakesh Mohan Pandey Order on Board 27.04.2023
Learned counsel for the petitioner seeks permission of this Court to withdraw this pe
The judgment continues below.
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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.