K K RAMESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition is filed as a 'Public Interest Litigation' by the petitioner/party-in-person, stating among other things, that Goods and Service Tax is based on two parliamentary Acts, namely the Integrated Goods and Services Tax Act and the Central Goods and Service Tax Act, for the covered object of "One Nation One Tax" and the said Act came to be passed during April, 2017.

(2.) The grievance now expressed by the petitioner is that though the main aim of Goods and Service Tax Act, is "One Nation One Tax", the petrol and diesel having not been brought under the purview/control under the Goods and Service Tax Act and that apart price of per litre of the said fuels also fixed daily and it has reached all time high now, despite the fact that the International market price of crude oil per barrel is very low.

(3.) The petitioner/party-in-person by drawing the attention of this Court to the averments made in the affidavit filed in support of the petition as well as typed-set of documents and would submit that an exorbitant increase in the selling price of petroleum products, directly affects the common man for the reason that most of the Goods are transported, through road/service transport and any increase in price of the fuel would bound to increase the selling price of the commodities, especially essential commodities and it is high time that the petrol and diesel prices should be brought within the ambit of Goods and Service Tax (GST) and also pointed out in this regard that the petitioner has submitted a representation, dated 16.02.2018 to the respondents and inspite of receipt and acknowledgment, no response is forthcoming and therefore, he is constrained to approach this Court by filing this Writ Petition.