R.K. Traders vs. The State Of Madhya Pradesh

Held

The Court, without expressing any view on the merits of the case, disposed of the petition. It directed that if the petitioner prefers two separate representations before Respondent Nos. 3 and 4 within 15 days from the date of the order, highlighting their grievances, these representations shall be dealt with by the respective respondents within a further period of 30 days. The respondents are to pass a well-reasoned and speaking order in accordance with the law. The Court reiterated that it had not expressed any opinion on the merits and that respondents 3 and 4 are at liberty to deal with the representations in their own wisdom and in accordance with law.

Facts

The petitioner, R.K. Traders, filed a writ petition before the Madhya Pradesh High Court seeking two primary reliefs. Firstly, they requested a direction for Respondent No. 4 to conduct an inquiry within 13 days concerning an application filed on April 9, 2026. Secondly, they sought a direction for Respondent No. 3 to release an amount of Rs. 1,78,000/- representing GST at 18% of a technically sanctioned amount, along with 12% interest, considering an application dated May 12, 2026. The petitioner's counsel stated willingness to make fresh representations to respondents 3 and 4 regarding these matters.

Key Issues

1. Whether Respondent No. 4 should be directed to conduct an inquiry within 13 days on the petitioner's application dated 09.04.2026, and whether Respondent No. 3 should be directed to release Rs. 1,78,000/- along with interest, based on the application dated 12.05.2026? (Question of law and fact). Petitioner's contention: The petitioner is seeking directions for the respondents to decide their pending applications within a stipulated time. Revenue/State's contention: The counsel for the respondents did not oppose the innocuous prayer made by the petitioner.