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M/s Chhattisgarh State Industrial Development Corporation Ltd. Vs Commissioner, Central Excise, Customs And Service Tax

Case No: REVP No. 25 Of 2019

Date of Decision: March 11, 2019

Acts Referred: High Court Of Chhattisgarh Rules, 2007 — Rule 90(2)#Code Of Civil Procedure 1908 — Order 47 Rule 1#Constitution Of India, 1950 — Article 226

Hon'ble Judges: Prashant Kumar Mishra, J; Ram Prasanna Sharma, J

Bench: Division Bench

Final Decision: Dismissed

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Judgement

Ram Prasanna Sharma, J

1. I.A. No.1 This is an application for condonation of delay in filing review petition.

2. For the reasons mentioned in the application, the same is allowed and the delay in filing the review petition is condoned.

3. The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of

Chhattisgarh Rules, 2007.

4. The Review-petitioner (in short the petitioner), who is the respondent in TAXC No.138 of 2016, seeks review order dated 09.08.2018 on the ground

that the C.B.E. & C. circular No.89/7/2006 dated 18.12.2006 clarifies that the activities performed by the corporation may determine, regard

sovereign/public authority under the provisions of law are in nature of statutory obligations which does not come under the taxable service and

therefore, no service tax is leviable on such activity.

5. On going through the record, it is evident that the order passed by this Court in TAXC No.138/2016 after appreciating all the facts and

circumstances of the case in its true perspective and also by placing reliance upon various decisions rendered by the Supreme Court in several cases.

6. On consideration of the above-stated grounds, which are in the nature of taking liberty to re-argue the case are unsustainable in the eyes of law.

The petitioner cannot be allowed to commit a volte-face and take up new pleas in review petition.

7. There is no other ground pointed out by the petitioner showing any manifest error on the record and has not further brought into the notice, any new

facts, which could not be produced earlier despite diligent efforts made by the petitioner. It is well settled principles of law that the review proceedings

are not by way of an appeal and have to be strictly confined to the scope and ambit of Order 47 Rule 1 of the Code of Civil Procedure. Even in

exercise of review jurisdiction by the High Court under Article 226 of the constitution, the petitioner has not produced any ground for review.

8. It appears that the petitioner by presentation of this review petition seeks an opportunity to argue the entire case afresh on merits under the garb of

the review petition, which is not permissible and tenable in law.

9. It is well settled principle of law that under the garb of review petition, the petitioner should not be permitted to argue the entire case afresh, which

would amount to convert the review petition into an appeal and the same is not sustainable in law. (See: Meera Bhanjan v. Smt. Nirmal Kumar

Chowdhary, AIR 1995 SC 455. Lily Thomas etc. v. Union of India and others, AIR 2000 SC 1650, Ajit Kumar Rath v. State of Orissa and others,

AIR 2000 SC 85, Government of T.N. & Others v. M. Ananchu Asari and others, (2005) 2 SCC 332, and Kerla State Electricity Board v. Hitech

Electrothemicsm & Hydropower Ltd. And others, (2005) 6 SCC 651.10. As a sequel, the review petition, sans substratum is liable to be and is hereby

dismissed.