Mr. Naveen Rambahadur Shukla vs. The State Of Maharashtra Thru Gp And Ors
Held
The Court held that in view of the contents of the letter dated April 10, 2019, submitted by respondent No. 4, nothing survived in the writ petition. Consequently, the petition was disposed of. The reasoning was based on the acknowledgment that the letter addressed the concerns or issues that formed the basis of the writ petition, making further adjudication unnecessary. The ratio decidendi is that if a subsequent development, evidenced by a formal communication, resolves the dispute raised in a writ petition, the petition should be disposed of as nothing further survives for consideration.
Facts
The petitioner filed a writ petition before the Bombay High Court challenging an action or order related to GST. The respondent No. 4, through its counsel, submitted a letter dated April 10, 2019, signed by the Deputy Director of GST Intelligence, Government of India, addressed to respondent No. 2. This letter was taken on record by the Court. The contents of this letter rendered the petition infructuous.
Key Issues
1. Whether the contents of the letter dated April 10, 2019, rendered the writ petition infructuous, thereby requiring its disposal? The petitioner contended that the letter submitted by respondent No. 4, which was taken on record, resolved the issues raised in the petition. The revenue or state did not record any specific arguments in opposition to the petition's continuation based on the letter's contents.
AI-generated summary — verify with the full judgment below
1 wp4905.doc ssp FARAD CONTINUATION SHEET No. IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO.4905 OF 2019 Office Notes, Office Memorandam of Coram, appearances, Court’s orders or directions and Registrar’s orders Court’s or Judge’s orders Mr.Amit G. Dubey I/b Mr.Ashok M. Saraogi for the Petitioner Mr.N.K.Rajpurohit, AGP for the Respondent No.1 Mr.Pradeep Jetly a/w Mr.Mr.J.B.Mishra for respondent No.4 CORAM :A.S.OKA AND
M.S.SANKLECHA,JJ. DATE :APRIL 12, 2019 P.C.: . Not on board. Taken on board. 1 The learned counsel for the respondent No.4 has tendered across the bar a letter dated 10th April 2019 signed by the Deputy Director of GST Intelligence, Government of India addressed to the respondent No.
The letter is taken on record and marked `L1’ for identification. 2 In view of what is stated in the letter, nothing survives in this petition and the same is disposed of. (M.S.SANKLECHA,J.) (A.S.OKA,J.)
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