Sree Gokulam Chit And Finance Company (P) LTD. vs. The State Of Andhra Pradesh
Held
The High Court dismissed the writ petition as withdrawn, noting that the proposed auction had been dropped, rendering the petition infructuous. The petitioner was granted liberty to approach the Court again if any future difficulty arose.
Facts
Sree Gokulam Chit and Finance Company challenged auction notices issued by GST authorities to recover arrears from a fourth respondent by auctioning a property. The petitioner contended that this property was validly mortgaged to them as a collateral/secured asset, making the auction illegal and without jurisdiction.
Key Issues
The key legal issue was the legality of GST authorities proceeding with an auction to recover tax arrears from a property already mortgaged to a third-party financial institution as a secured asset.
AI-generated summary — verify with the full judgment below
APHC010288652026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3529] MONDAY, THE TWENTY SECOND DAY OF JUNE TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 15150/2026 Between:
SREE GOKULAM CHIT AND FINANCE COMPANY (P) LTD.,, NO.49, ARCOT ROAD, KODAMBAKKAM, CHENNAI-24, BRANCH AT D.NO.27-23-30, 2ND FLOOR, USHA ESTATES, GOPALREDDY ROAD, GOVERNORPET, VIJAYAWADA, NTR DISTRICT, REP BY ITS ASSISTANT GENERAL MANAGER, R.SARAVANAN, S/O. RAMASWAMY
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (CT-II) DEPARTMENT, AP SECRETARIAT, VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT, AP-522238. 2. THE DEPUTY ASSISTANT COMMISSIONER ST II, MACHILIPATNAM CIRCLE, NO.ILL DIVISION, VIJAYAWADA, NTR DISTRICT, A.P- 520007. 3. THE ASSISTANT COMMISSIONER ST, KRISHNALANKA CIRCLE, VIJAYAWADA, NTR DISTRICT, A.P-520013. 4. PUTTI SRINVASA RAO, S/O.MADHUSUDHANA RAO, AGED ABOUT 56 YEARS, OCC BUSINESS, R/O.FLAT NO.203, VENKATA HEIGHTS, ASHRAMAM ROAD, PATAMATALANKA, VIJAYAWADA, NTR DISTRICT, A.P-520010. 2 R
The judgment continues below.
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