Bharatbhushan Nathuramji Budhraja vs. State Of Chhattisgarh
Facts
The petitioner, Bharatbhushan Nathuramji Budhraja, proprietor of Bharat Agency, filed a writ petition before the High Court of Chhattisgarh at Bilaspur. The petition was directed against various State Tax Officers and authorities, as well as the Commissioner of Central Goods and Services Tax and the Union of India. The specific tax period and the exact nature of the order or action under challenge, as well as the amount in dispute, are not detailed in the provided judgment excerpt. The procedural history relevant to the final order is that the petitioner filed an application for withdrawal of the petition.
Held
The Court held that the writ petition should be dismissed as withdrawn. This decision was based on the petitioner's explicit application for withdrawal and the fact that none of the respondents opposed this prayer. The Court considered the submission of the learned counsel for the petitioner and the lack of objection from the learned counsel for the respondents. Consequently, the Court allowed the withdrawal of the petition. The application for withdrawal (IA No.2/2025) was disposed of accordingly. No specific findings were made on the merits of the original petition, as it was withdrawn.
Key Issues
The primary issue before the Court was whether the petitioner's application for withdrawal of the writ petition should be allowed. The petitioner sought to withdraw the petition. The respondents, represented by their respective counsel, did not oppose the prayer for withdrawal. Therefore, the Court had to decide whether to permit the withdrawal of the petition, considering the lack of opposition from the respondents. No specific legal provisions or precedents were discussed in relation to the withdrawal application itself, as the matter was resolved based on the parties' submissions.
AI-generated summary — verify with the full judgment below
1
2025:CGHC:33924
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPT No. 25 of 2025 Bharatbhushan Nathuramji Budhraja Proprietor Bharat Agency Having Its Address At Shree Geeta Timber Complex, Near Raipur Naka, G.E. Road, Rajnandgaon, Rajnandgaon, Chhattisgarh, 491441, Son Of Shri Nathuram Budharaja, Aged About 67 Years,
... Petitioner. versus 1 - State Of Chhattisgarh Through Its Secretary, Department Of Commercial Tax-G S T, Mantralaya, Mahanadi Bhawan, Atal Nagar, Nawa Raipur, District- Raipur, C.G. 2 - State Tax Officer Juri iction Rajnandgaon Durg Division Chhattisgarh Office Of Office Of State Tax Officer Juri iction Rajnandgaon Durg Division Chattisgarh, State/ut- Chhattisgarh 3 - State Tax Officer Rajnandgaon-Circle Ward- A Office Of The Assistant Commissioner, State Tax, Rajnandgaon Circle 4 - Assistant Commissioner State Tax, Rajnandgaon Circle Office Of Assistant Commissioner, State Tax, Rajnandgaon Circle 5 - Commissioner State Tax, G S T Bhawan, Atal Nagar, Nawa Raipur, District- Raipur, C.G. 6 - Commissioner Of Central Goods And Services Tax Raipur Office Of Commissioner Of
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