MANUFACTURERS TRADERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 22639/2020 :- By way of this application, the Petitioners seek early hearing of the petition through video conferencing. Since no objection is raised on behalf of the Respondents, the application is allowed. Having regard to the fact that a short question is involved in the present petition, with the consent of the counsel for both parties, we proceed to hear the main petition for final disposal.

(2.) The application is disposed of accordingly. W.P.(C) 597/2019 & CM APPL. 22638/2020

(3.) Petitioner No. 1, a society comprising of members engaged in the manufacture of fabrics, has invoked the extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, 1950 ("Constitution") seeking inter alia a writ in the nature of mandamus directing the Central Government ("Respondent No. 1") as well as the Government of NCT of Delhi ("Respondent No. 2") to notify the GST rate of 5% for all varieties of fabrics falling under Chapters 50 to 63 of the Customs Tariff in furtherance of the recommendations made by the Goods and Service Tax Council ("Respondent No. 3").