Padiri Srikanth vs. The Union Of INDIA
Held
The Court noted the submission of the petitioner's counsel that the petitioner was not intending to press the writ petition. Consequently, the Court dismissed the petition as withdrawn.
Facts
The petitioner filed a writ petition seeking a direction to the authorities to take action against a private company for alleged GST evasion. The petitioner had made representations to the authorities regarding this issue.
Key Issues
The primary issue was the inaction of the respondent authorities in addressing the petitioner's representation concerning alleged GST evasion. However, the petition was withdrawn before any substantive adjudication.
Sections Cited
None
AI-generated summary — verify with the full judgment below
APHC010322162025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction)
WEDNESDAY, THE 5th DAY OF AUGUST 2026 PRESENT THE HONOURABLE SRI JUSTICE NINALA JAYASURYA THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 16131 OF 2025 Between:
PADIRI SRIKANTH, , S/o Venkata Reddy, Aged 38 Yrs, Occ Human Rights District Convener, R/o H.No.20-04-34/D3/G, Kothapalli, Tirupati Town, Chittoor District, Andhra Pradesh ...Petitioner AND 1. THE UNION OF INDIA, Ministry of Finance, Rep. by its Secretary, 6A, 3rd floor, Jeevan Deep Building Sansad Marg, New Delhi.
The Central Vigilance Commissioner, Satarkta Bhavan, Block-A, GPO Complex, INA, New Delhi - 110001..
The Central Goods and Services Tax, Commissionerate, Delhi, EIL, Annexe Building, Mahatma Gandhi Flyover, Bhikaji Cune Place, Ramakrishnapuram, New Delhi, Delhi - 110033. 4. VIHARI MARKETING PVT LTD, ., now Residing at Plot No. 2, Gaja Lakshmi Green Park, Beside P S N Garden, Near Bommala Quarters, Karakambadi Road, Tirupathi- 517507, AP ...Respondents
2
Petition under Article 226 of the Constitution of India praying that in the circumstan
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.