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Judgment
Petitioner has prayed for the following relief(s):
“1(i) For a declaration that the notification S.O 92 dated 25.07.2001 to the extent it levies Entry Tax on coal particularly on small-scale industries
granted exemption from payment of Sales Tax on sale as violative of Article 304(a) of the Constitution of India.
(ii) For a direction to the respondent no.2 to refund the amount of Entry Tax paid during the pendency of the writ petition and also the Special Leave
Petition with statutory interest thereon.â€
Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to take recourse to such appropriate remedies as
are otherwise available in accordance with law as also to file a fresh petition on the same and subsequent cause of action, if the need so arises.
We are sure that as and when such request is made to the authority concerned, the same shall be considered and disposed of expeditiously, also
associating the petitioner in taking the remedial measures.
Needless to add, while considering such request, principles of natural justice shall be followed and due opportunity of hearing afforded to the parties.
We have not expressed any opinion on merits. All issues are left open.
The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree
to meet in person i.e. physical mode.
The petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, also stands disposed of.