Smt. Gulapa Purseth vs. State Of Chhattisgarh

Held

The Court allowed the petitioner's request to withdraw the writ petition. The Court held that the petitioner did not want to press the writ petition at this stage and may be permitted to pursue her representation submitted on November 16, 2022, before respondent No. 3. Consequently, the writ petition was disposed of with the liberty as prayed for by the petitioner. The operative direction was to dispose of the writ petition with liberty to the petitioner to pursue her representation. No specific findings were made on the merits of the case, as the petition was withdrawn.

Facts

The petitioner, Smt. Gulapa Purseth, a Deputy Commissioner of Commercial Tax (GST), filed a writ petition before the High Court of Chhattisgarh. The petition was directed against the State of Chhattisgarh, the Commissioner Commercial Tax, the Chhattisgarh Public Service Commission, and one Manish Mishra. The specific order or action under challenge and the tax period(s) are not detailed in the provided text. The procedural history indicates that the petitioner, at the outset of the hearing, expressed a desire not to press the writ petition and instead sought permission to pursue a representation submitted on November 16, 2022, before respondent No. 3 (Chhattisgarh Public Service Commission).

Key Issues

The primary issue before the Court was whether to permit the petitioner to withdraw her writ petition and pursue her representation. The petitioner's counsel submitted that the petitioner did not wish to press the writ petition at this stage and requested permission to pursue her representation dated November 16, 2022, submitted to respondent No. 3. The respondents' arguments are not recorded in the judgment. The court had to decide whether to grant this liberty to the petitioner.