Prabhanjan Mahapatra vs. The Commissioner Of CT And GST, Odisha, Cuttack
Held
The Court directed the petitioner to deposit all due amounts within two weeks. Upon compliance, the authority shall consider the application for revocation of cancellation within six weeks.
Facts
The petitioner's GST registration was cancelled. The petitioner is willing to pay all outstanding taxes, interest, late fees, and penalties to have the registration revoked.
Key Issues
Whether the delay in seeking revocation of cancelled GST registration can be condoned upon payment of dues. Can the authority be directed to consider the revocation application after compliance?
Sections Cited
Rule 23
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 14.08.2026 (Hybrid mode)
1. Learned advocate appears on behalf of petitioner and submits that the show cause notice dated 28th August, 2024 followed by order dated 12th September, 2024 cancelling the registration certificate of the petitioner under Odisha Goods and Services Tax Act, 2017 is under challenge. He submits that the petitioner is ready and willing to pay the tax, interest, late fee, penalty and any other sum required to be paid along with the return. He relies on order dated 16th November, 2022 of coordinate Bench in W.P.(C) No.30374 of 2022 (M/s. Mohanty Enterprises v. The Commissioner, CT & GST, Odisha, Cuttack and others), wherein it has been o
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