Cause title — parties, addresses and appearances
- 1 -
HC-KAR
CNR: KAHC010471752026
NC: 2026:KHC:36624
WP No. 21218 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JULY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 21218 OF 2026 (T-RES)
BETWEEN:
M/S JK STEEL INDUSTRIES
REPRESENTED BY ITS PROPRIETOR
SHRI. JIBRAN KHAN
SON OF SHRI. NASEER KHAN
AGED ABOUT 27 YEARS
HAVING OFFICE AT NO.41,
D.C HALLI MAIN ROAD, BENGALURU
BENGALURU URBAN
KARNATAKA - 560068.
…PETITIONER
(BY SRI. PRANAY SHARMA Y.,ADVOCATE)
AND:
1.
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAX,
VTK 2, 'A' BLOCK, 1ST FLOOR,
KORAMANGALA, BENGALURU - 560047.
2.
OFFICE OF THE COMMISSIONER OF
COMMERCIAL TAX,
COMMERCIAL TAX BUILDING,
KALIDASA MARG, GANDHI NAGAR,
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
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HC-KAR
CNR: KAHC010471752026
NC: 2026:KHC:36624
WP No. 21218 of 2026
VANIJYATHERIGE KARYALAYA,
BENGALURU, KARNATAKA 560009.
…RESPONDENTS
(BY SRI.K. HEMA KUMAR., AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF
THE
CONSTITUTION
OF
INDIA
PRAYING
TO
QUASHING THE ORDER FOR CANCELLATION OF
REGISTRATION DATED 11.06.2026 VIDE REFERENCE
NO. ZA2906260562121 PASSED BY THE RESPONDENT
NO. 1 IN FORM GST REG-19 UNDER RULE 22(3) OF THE
ACT. COPY OF THE ORDER OF CANCELLATION OF
REGISTRATION DATED 11.06.2026 PASSED BY THE
RESPONDENT NO.1 IS ENCLOSED AND MARKED AS
ANNEXURE-A1; II) QUASHING THE SHOW CAUSE
NOTICE
FOR
CANCELLATION
OF
REGISTRATION
ISSUED BY THE RESPONDENT NO.1 DATED 11.03.2026
VIDE REFERENCE NO. ZA290326054011W. COPY OF
THE SHOW CAUSE NOTICE FOR CANCELLATION OF
REGISTRATION DATED 11.03.2026 IS ENCLOSED AND
MARKED AS ANNEXURE -A2; DIRECTION TO THE
RESPONDENT
NO.1
TO
REINSTATE
THE
GST
REGISTRATION OF THE PETITIONER AND ALLOW THE
PETITIONER TO FILE THE MONTHLY RETURNS FOR
THE PREVIOUS MONTHS WITHOUT LEVY OF ANY
INTEREST/ PENALTY OR ANY OTHER CHARGES.
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HC-KAR
CNR: KAHC010471752026
NC: 2026:KHC:36624
WP No. 21218 of 2026
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
Sri Pranay Sharma Y, the learned counsel for the petitioner, has filed a memo stating that the petition has become infructuous. The Memo reads as under:
“The counsel for the petitioner submits that the matter was previously listed on 15.07.2026 for hearing and since there was an application for revoking the registration was pending, on the same day, the office of the Respondent No.1 had telephoned the petitioner and conducted an inspection on the same day i.e. 15.07.2026 at 4.00 P.M. and the Respondent No.1 at 6.15 PM has issued an Order for revocation of cancellation of registration. Copy of the Order for revocation of cancellation of Registration is enclosed for the kind consideration of this Hon’ble Court.
Hence in view of the Registration of the Petitioner being reinstated, the present writ petition has become infructuous and thereby request this Hon’ble Court to dispose the petition as infructuous in HC-KAR
CNR: KAHC010471752026 NC: 2026:KHC:36624 WP No. 21218 of 2026
light of the subsequent development pursuant to the previous date of hearing.”
The memo is accepted, and the petition stands dismissed as having become infructuous. (B M SHYAM PRASAD) JUDGE
AN/-
