Sonu Ansari vs. Union Of INDIA
Held
The Court held that the writ petition was to be dismissed for non-prosecution. This decision was based on the repeated failure of the petitioner to appear before the Court to argue their case. The Court noted that the matter was called out twice on the day of the hearing, and no one was present. Furthermore, it was observed that the petitioner had also failed to appear on a previous listing date. The Court did not delve into the merits of the case or any specific GST provisions due to the petitioner's non-appearance.
Facts
The petitioner, Sonu Ansari, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents included the Union of India, the GST Council, the State of Rajasthan, and the Central Board of Indirect Taxes and Customs. The matter was listed for hearing on multiple occasions. On March 30, 2022, the matter was called out twice, but no one appeared on behalf of the petitioner to argue the case. This was also the situation on a previous listing date, August 11, 2021.
Key Issues
1. Whether the writ petition should be dismissed for non-prosecution, given the consistent absence of the petitioner or their counsel. The petitioner's side did not present any arguments as no one appeared. The respondents did not present any arguments as the matter was disposed of on procedural grounds.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 12105/2019 Sonu Ansari S/o Yashim Ansari, Aged About 45 Years, B/c Muslim, R/o H.No. 4, Ganga Vihar Colony, Street No. 3, Ghalori Gate, Patiyala (Punjab) At Present Residing At 434, Gali No. 7, Baldev Nagar, Jodhpur (Raj.). ----Petitioner Versus
Union Of India, Through The Ld. Secretary, Ministry Of Finance (Department Of Revenue) No. 137, North Block, New Delhi-110001. 2. The Goods And Service Tax Council (GST Council), Through The Ld. Secretary, Office Of The Gst Council Secretariat, 5Th Floor, Tower Ii, Jeevan Bharti Building, Janpath Road, Cannaught Place, New Delhi-110001. 3. State Of Rajasthan, Notice To Be Served Upon The Ld. Chief Secretary, Finance Department, Secretariat, Jaipur.
Central Board Of Indirect Taxes And Customs, Department Of Revenue, Ministry Of Finance, North Block, New Delhi-110001. ----Respondents For Petitioner(s) : None present HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 30/03/2022 The matter was called out twice. No one is present to argue the matter. Previously also when the matter was listed on 11.8.2021, no one appeared on
The judgment continues below.
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