Sri. M.Chandra Sekhar vs. The Union Of INDIA
Original PDF →WP/19843/2026HC Andhra PradeshGSTCNR APHC01035272202620 July 2026Bench: NINALA JAYASURYA,T.C.D.SEKHAR3 pages
For Petitioner: M CHINNAPA REDDYFor Respondent: GP FOR TRANSPORT
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Cause title — parties, addresses and appearances
APHC010352722026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
[3543]
TUESDAY, THE 21st DAY OF JULY 2026
PRESENT
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
WRIT PETITION NO: 19843/2026
Between:
1. SRI. M.CHANDRA SEKHAR, S/O. SITARAMAIAH, AGED ABOUT 60
YEARS, R/O.D.NO.74-26-5/2, HANUMAN STREET, PLAT NO.461,
CHOWDARY PET, KANURU POST, VIJAYAWADA, KRISHNA
DISTRICT. 520007.
2. SRI.T. JANARDHANA RAO, S/O. BASAVA POORNAIAH, AGED
ABOUT 86 YEARS, R/O.D.NO.23-66, SIVALAYAM STREET,
YENAMALAKUDURU, VIJAYAWADA, KRISHNA DISTRICT. 520 007.
3. SMT. T.VANAJAKSHI, W/O. T. JANARDHANA RAO, AGED ABOUT
75
YEARS,
R/O.
R/O.D.NO.23-66,
SIVALAYAM
STREET,
YENAMALAKUDURU, VIJAYAWADA, KRISHNA DISTRICT. 520 007
...PETITIONER(S)
AND
1. THE UNION OF INDIA, REP. BY THE CABINET SECRETARY,
MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NEW
DELHI-110 001
2. THE DIRECTOR GENERAL SERVICE TAX, DIRECTORATE OF
SERVICE TAX, GOVERNMENT OF INDIA, DEPARTMENT OF
REVENUE, MINISTRY OF FINANCE, MUMBAI-530 035
3. THE CHIEF COMMISSIONER OF CUSTOMS AND CENTRAL TAX,
VISAKHAPATNAM
ZONE,
GST
BHAVAN,
PORT
AREA,
VISAKHAPATNAM. 530 035
NJS,J & TCDS,J
W.P No.19843 of 2026
2
4. THE OFFICE OF THE COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS AND SERVICE TAX, CENTRAL REVENUES BUILDING,
KANNAVARITHOTA, GUNTUR-522004
5. THE
OFFICE
OF
SUPERINTENDENT
OF
CENTRAL
TAX,
SURYARAOPET CGST RANGE, D.NO. 55-17-3, C-14, PC-1, 3RD
STALIN CORPORATE, ROAD NO.2, INDUSTRIAL ESTATE, AUTO
NAGAR VIJAYAWADA, 520 007
6. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, TRANSPORT DEPARTMENT, A.P. SECRETARIAT AT
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT. 522 238
7. A
P
STATE
ROAD
TRANSPORT
CORPORATION,
NTR
ADMINISTRATION
BLOCK,
PANDIT
NEHRU
BUS
STATION,
VIJAYAWADA, ANDHRA PRADESH, REP. BY THE CHAIRMAN AND
MANAGING DIRECTOR 520 013
...RESPONDENT(S):
Counsel for the Petitioner(S):
1. M CHINNAPA REDDY
Counsel for the Respondent(S):
1.
2. GP FOR TRANSPORT
NJS,J & TCDS,J
W.P No.19843 of 2026
3
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR
Writ Petition No:19843 of 2026
The Court made the following Order:
Learned counsel for the petitioners after arguing the matter for some time seeks permission of this Court to withdraw the writ petition, with liberty to file a fresh writ petition.
2.
Permission is accorded.
3.
Accordingly, this Writ Petition is dismissed as withdrawn, however, with the liberty as prayed for. No costs. Miscellaneous petitions pending, if any, shall stand closed. ___________________________ JUSTICE NINALA JAYASURYA
_____________________
JUSTICE T.C.D.SEKHAR Date:21.07.2026 Ksj
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.