Set Ram Chouhan vs. State Of Chhattisgarh
Held
The Court considered the application for withdrawal filed by the petitioner. Upon due consideration of the application, the Court allowed it. Consequently, the writ petition was dismissed as withdrawn. The Court also granted liberty to the petitioner as mentioned in the withdrawal application. The specific reasons for withdrawal or the nature of the liberty granted are not detailed in the provided text. No decision was made on the merits of the original case or any GST-related issues.
Facts
The petitioner, Set Ram Chouhan, filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The respondents included the State of Chhattisgarh through its Secretary, Department of Revenue and Disaster Management, the Inspector General Registration and Superintendent (Stamp), the District Registrar, Raigarh, and the Station House Officer of Police Station Sakti. The petition was filed challenging an unspecified order or action by an unspecified authority. The procedural history indicates that an application for withdrawal of the petition was filed by the petitioner.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition. The petitioner sought to withdraw the petition. The State/Respondents did not record any specific argument against the withdrawal, but the Court considered the application for withdrawal. No specific provisions of the GST Act or other laws were explicitly discussed in relation to the withdrawal itself, as the matter was disposed of on the procedural aspect of withdrawal.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR Set Ram Chouhan S/o Shri Indrajeet Chouhan, Aged About 40 Years, R/o Village Kewatpali Tehsil Basna, District Mahasamund Chhattisgarh. ---- Petitioner Versus
State Of Chhattisgarh Through its Secretary, Department Of Revenue And Disaster Management, Mahanadi Bhawan, Naya Raipur District Raipur Chhattisgarh.
Inspector General Registration And Superintendent (Stamp) 2nd Floor, Commercial Tax Department GST Building Sector-19, Capital Complex Atal Nagar Raipur, District : Raipur, Chhattisgarh.
District Registrar, Raigarh District Raigarh Chhattisgarh
Station House Officer -Cum-In Charge Police Officer, Police Station Sakti District Janjgir Champa Chhattisgarh. ---- Respondents For Petitioner :- Mr. Shashank Thakur, Advocate. For State/Respondents :- Mr. Sudeep Verma, Dy. G.A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29/09/2022
Heard on I.A. No.2, application for withdrawal of the petition.
On due consideration, application is allowed and the instant petition is dismissed as withdrawn with liberty as mentioned in the application.
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.