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Judgment
Manoj Kumar Tiwari, J
There is no representation for the petitioner. Heard Mrs. Mamta Bisht, Deputy Advocate General along with Mr. Rakesh Kunwar, Addl. C.S.C.
for the State through video conferencing.
Petitioner is a partnership firm having its place of business at Plot No.18/2, 19/2 Industrial Area, Rudrapur, District Udham Singh Nagar.
By means of this writ petition, petitioner has sought the following reliefs:-
(i) A writ, order or direction in the nature of mandamus commanding and directing the respondent department to enable the Petitioner Fir, to file their
GST returns for the month of July.
(ii) A writ, order or direction in the nature of mandamus restraining the respondent department from levying any interest and fee for late furnishing of
GST returns.
This writ petition was filed on 26.03.2018 and vide order dated 27.03.2018, two weeks’ time was granted to the State Counsel for filing counter
affidavit. No interim order was passed in favour of the petitioner, as is revealed from the order-sheet. Now we are in the year 2021. The petitioner
had sought direction to the respondent department to permit him to file his G.S.T. return for the month of July, 2017. In the considered opinion of this
Court, the writ petition has become infructuous by efflux of time.
Accordingly, writ petition is dismissed as infructuous.