Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC-D:528
WP No. 100217 of 2026
IN THE HIGH COURT OF KARNATAKA,
AT DHARWAD
DATED THIS THE 19TH DAY OF JANUARY 2026
BEFORE
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
WRIT PETITION NO.100217 OF 2026 (T-TAR)
BETWEEN:
SHRI. PRAMOD S/O. MANOHAR PATIL
AGE: 54 YEARS, OCC: BUSINESS,
RESIDENT OF :
CTS NO.365/2, OPPOSITE RUPALI THEATRE
AND CONVENTION HALL,
DHARWAD ROAD, BELAGAVI-590011,
MOB NO. 9448114230,
EMAIL ID: ADVOCATEVIDHAYAK.GST@GMAIL.COM.
…PETITIONER
(BY SRI. RAVIRAJ C.PATIL AND
SRI. VINAYAK S.CHINCHANIKAR, ADVOCATE)
AND:
1.
THE ADDITIONAL COMMISSIONER OF
CENTRAL TAX AND CENTRAL EXCISE,
BELAGAVI, O/O THE COMMISSIONER OF
CENTRAL GST AND CENTRAL EXCISE,
NO. 71, CLUB ROAD, BELAGAVI-590001,
PH. 0831-2431359,
EMAIL.CGST.BGMADJN@GOV.IN.
MANJANNA
E
Digitally signed by
MANJANNA E
Location: HIGH COURT OF
KARNATAKA DHARWAD
BENCH
Date: 2026.01.21 15:24:02
+0530
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HC-KAR
NC: 2026:KHC-D:528
WP No. 100217 of 2026
2.
THE ASSISTANT COMMISSIONER OF
CENTRAL TAX, CITY DIVISION,
BELAGAVI, ROOM NO.104,
I FLOOR NO. 71, CLUB ROAD,
BELAGAVI-590001,
PH. 0831-2421104,
EMAIL.CGST.RANGEBGMEAST@GOV.IN.
…RESPONDENTS
(BY SRI. SHRIVARAJ BALLOLLI, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A
WRIT OF MANDAMUS MANDATING RESPONDENT NO.2 TO
WITHDRAW THE NOTICE IN FORM NO.GST-DRC-13 DATED
09/09/2025 BEARING DIN20250957TC070000CCAF ISSUED BY
RESPONDENT NO.2 ON THE BANKER OF THE PETITIONER, THE
KARNATAKA
VIKAS
GRAMEEN
BANK
FOR
RECOVERY
OF
RS.1,97,13,611.73/-, THE TOTAL LIABILITY AS PER ORDER AT
ANNEXURE-C AND THEREBY RELEASE THE SEIZURE ON THE
BANK ACCOUNT NO.5031250000614 OF THE PETITIONER
MAINTAINED IN THE KARNATAKA VIKAS GRAMEEN BANK, GOA
VES BRANCH, BELAGAVI AND ETC.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
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HC-KAR
NC: 2026:KHC-D:528
WP No. 100217 of 2026
Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the writ petition, which reads thus: “Herein, most respectfully submission on behalf of the petitioner is that the petitioner is desirous of challenging the order dated 12.01.2024 in OIO BEL-EXCUS-000-DIV-ADC- AKS-142/2023-24-ST in its entirety in view of judgment of this Hon’ble High Court at Bengaluru in W.P.No.11154/2023. Therefore the petitioner most respectfully prays for the permission of this Hon’ble High Court to withdraw the top noted petition. The requested permission may please be granted and the petitioner may please be allowed to withdraw the petition in the interest of justice and equity.”
