Virendra Kumar Shrivas vs. State Of Chhattisgarh
Held
The Court allowed the application for withdrawal of the writ petition. The reasoning was based on the reasons stated in the application for withdrawal. The Court dismissed the writ petition as withdrawn, granting the petitioner liberty to file a departmental appeal before the appellate authority as prayed for. No decision was made on the merits of the underlying GST dispute.
Facts
The petitioner, Virendra Kumar Shrivas, filed a writ petition before the High Court of Chhattisgarh, Bilaspur. The respondents were various authorities of the State of Chhattisgarh, including the Secretary of the Registration and Stamps Commercial Tax Department and the Inspector General Registry and Stamps GST Bhawan. The specific tax period and amount in dispute are not recorded in the judgment. The procedural history indicates that the petitioner sought to withdraw the writ petition.
Key Issues
1. Whether the writ petition should be allowed to be withdrawn. The petitioner argued for withdrawal, seeking liberty to file a departmental appeal. The respondents' stance on this specific issue is not recorded, other than their presence as parties. The court had to decide whether to permit the withdrawal of the writ petition and grant the requested liberty.
AI-generated summary — verify with the full judgment below
NAFR HIGH COURT OF CHHATTISGARH, BILASPUR WPS No. 831 of 2019 • Virendra Kumar Shrivas S/o Late Suddhu Ram Shrivas Aged About 38 Years R/o HIG-60, Kamla College Road, Rajnandgaon, District : Rajnandgaon, Chhattisgarh ---- Petitioner Versus
State Of Chhattisgarh Throgh The Secretary, Registration And Stamps Commercial Tax Department, Mahanadi Bhawan, Atal Nagar Raipur, District : Raipur, Chhattisgarh
Inspector General Registry And Stamps Gst Bhawan, Sector 19, Atal Nagar, Raipur, District : Raipur, Chhattisgarh
Deputy Inspector General (Establishment) Inspector General Registry And Stamps Gst Bhawan, Sector 19, Atal Nagar, Raipur, District : Raipur, Chhattisgarh
Shri Kartikeya Goyal Presently Posted As Director, Panchayat Department, Indrawati Bhawan, Atal Nagar, Raipur, District : Raipur, Chhattisgarh ---- Respondents 15.01.2020 Mr. Vikas Dubey, Counsel for the Petitioner. Mr. Avinash Singh, PL for the State. Heard on I.A. No.2 application for withdrawal of the writ petition. On due consideration and for the reasons stated in the application I.A No.2, the same is allowed. Accordingly, the writ petition is dismissed as withdrawn with liberty to file a department
The judgment continues below.
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