M/S. Surender Marketing vs. The State Tax Officer
Held
The High Court, after hearing arguments, granted the petitioner liberty to prefer an appeal against the impugned order within two weeks. The Court directed the appellate authority to consider the delay sympathetically.
Facts
The petitioner filed a writ petition challenging an order passed by the State Tax Officer, seeking to declare it illegal and against GST provisions and principles of natural justice. The petitioner also sought a stay on recovery proceedings.
Key Issues
Whether the impugned GST order is illegal and against natural justice, and whether the petitioner should be allowed to appeal with condonation of delay.
Sections Cited
None
AI-generated summary — verify with the full judgment below
[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) THURSDAY, THE THIRTIETH 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: 24526 OF 2026 Between: M/s. Surender Marketing, Shop No.'9, 1 and 2 Sri Krupa Market, Mahboob Mansion, Malakpet Gunj, HYDERABAD-500036 Telangana State Rep. by its Working Partner, Mr. Veerander Gehloth ...PETITIONER AND '1 . 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 Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court 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 2D3612251206841 and summary of the orde
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