Alok Mathur, J. - (1.) The Oudh Bar Association, High Court Lucknow Bench has preferred the instant writ petition filed in public interest by invoking writ jurisdiction under Article 226 of the Constitution of India, seeking for a writ of certiorari quashing the letter/proposal dated 15.03.2019 written by the Addl. Chief Secretary to the Finance Secretary, with regard to constituting the GST Tribunal at Prayagraj. Petitioner inter-alia has also sought for a direction to the respondents to constitute/establish the GST Tribunal at Lucknow and further to issue necessary notifications in this regard.
(2.) It has been submitted that by means of proposal dated 21.02.2019, a decision was taken by the State Government recommending that the State Bench of the GST Tribunal should be constituted at Lucknow. The said proposal dated 21.02.2019 was in response to the request made by the GST Council, New Delhi seeking response from the State Government on the following two questions: (I) Do you want the State Bench of Tribunal for your State, if yes, in which City? (II) Do you want Area Benches also, if yes, in how many cities?
(3.) In response to the aforesaid queries by the GST Council, the State Government informed by means of letter dated 21.02.2019, which is quoted below :- ...[VERNACULAR TEXT OMITTED]...;