M/S. Surender Marketing vs. The State Tax Officer
Held
The High Court granted the petitioner liberty to prefer an appeal within two weeks, along with a delay condonation application. The appellate authority was directed to consider the delay sympathetically and decide the appeal on merits if satisfied.
Facts
The petitioner filed a writ petition challenging an order passed by the State Tax Officer, seeking to declare it illegal and against principles of natural justice. The petitioner later sought liberty to prefer an appeal against the impugned order.
Key Issues
Whether the petitioner should be allowed to prefer an appeal against the impugned order, considering potential delay.
Sections Cited
Not specified
AI-generated summary — verify with the full judgment below
I 3488I IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) FRIDAY, THE THIRTY FIRST DAY OF JULY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITION NO: 25033 OF 2026 Between: M/s. Surender Marketing, Shop No.9, 1 and 2 Sri Krupa [Vlarket, IVlahboob Mansion, Malakpet Gunj, HYDERABAD-500036 Telangana State Rep. by its Working Partner, Mr. Veerander Gehlbth ...PETITIONER The State Tax Officer, Malakpet -1 Circle, Charminar Division, Hyderabad The Commissioner of State Taxes, State of Telangana, Commercial Taxes Complex, M.J. Road, Opposite Gandhi Bhavan, Nampally, Hyderabad - 500
State of Telangana, Represented by its Principal Secretary to Government, Revenue (CT-ll) Department, Secretariat, Hyderabad ...RESPONDENTS Petition under Nlicle 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Cou( may be pleased to issue a Writ, order or direction more particularly in the nature of writ of Mandamus declaring the Order in Ref. No. 2D360225O47048H and summary of the order in Form GST
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