Khageshwar Say vs. State Of Chhattisgarh
Held
The Court granted the petitioner's request to withdraw the writ petition. The Court held that the petitioner is at liberty to file a representation before the concerned respondent authorities within two weeks. Upon receipt of such representation, the respondent authorities are directed to consider and decide the same in accordance with law within two months from the date of receipt of a copy of the representation. The interim application for stay also stands dismissed as a consequence of the withdrawal of the main petition.
Facts
The petitioner, Khageshwar Say, filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The petition was directed against the State of Chhattisgarh and its excise authorities, including the Excise Commissioner and the District Excise Officer, Jashpur. The specific order or action under challenge and the tax period(s) are not detailed in the provided text. The amount in dispute is also not stated. The procedural history indicates that the petitioner sought permission to withdraw the writ petition to file a representation before the concerned respondent authorities.
Key Issues
1. Whether the petitioner should be granted permission to withdraw the writ petition with liberty to file a representation before the concerned respondent authorities? Petitioner's contention: The petitioner, through their counsel, sought permission to withdraw the writ petition. Revenue/State's contention: The judgment does not record any specific contention from the respondent State or its authorities regarding the withdrawal of the petition. The court proceeded to grant the permission sought by the petitioner.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WPS No. 4674 of 2022 • Khageshwar Say S/o Late Shri Binsay Aged About 57 Years R/o Village Kolhen Jhariya, P.S. Tumla, Tehsil Farsabahar, District Jashpur (C.G.) ---- Petitioner Versus
State Of Chhattisgarh Through The Secretary, Department Of Commercial Tax (Excise), Mahanadi Bhawan, Nawa Raipur Atal Nagar, District Raipur (C.G.)
Excise Commissioner North Block, Sector- 19, Gst Bhawan, Nawa Raipur, Atal Nagar, District Raipur (C.G.)
District Excise Officer Jashpur, District Jashpur (C.G.) ---- Respondents --------------------------------------------------------------------------------------------------------- For petitioner : Ms. Pragya Pandey, Advocate. For Respondent/State : Mr. Anshuman Shrivastava, PL Hon'ble Shri Justice Narendra Kumar Vyas. Order on Board (06-07-2022)
Learned counsel appearing for the petitioner would submit that he seeks permission of this court to withdraw this writ petition with liberty to file a representation before the concerned respondent authorities.
Permission is granted.
Accordingly, the instant writ petition (s) is dismissed as withdrawn with the aforesaid liberty granted to the pe
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.