Labonel Fine Baking (INDIA) Private Limited vs. Directorate General Of Goods And Services Tax Intelligence

[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) THURSDAY, THE EIGHTEENTH DAY OF JUNE TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE THE CHIEF JUSTICE APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITION NO: 29570 OF 2025 Between: AND Labonel Fine Baking (lndia) private Limited, 29AABCL8936E1Z9; 37AABCL8936ElZC Rep. Hussain Address Plot No. 2, Sy, No. .157, Hyderabad Rangareddy, Telangana -500075. GSTIN 36AABCL8936E1ZE by its Director, Mrs. Mehnaz Gandipet Narsingi, Kokapet, ...PETITIONER 1 Directorate General of Goods and services Tax lntelligence, Headquarters Through its Principar Director General 3rd, 4th and Sth 7 floor, MTNL Building Sector-6, Dwarka, New Delhi 110075. 2. Principal Additional Director General of central rax, Directorate General of Goods and Services Tax lntelligence, Hyderabad Zonal Unit H. No. .l_ 63121212, Plot No. 211 and 212 Block-P., Kavuri Hilts, Guttala Begumpet Madhapur, Hyderabad -500033. 3. Additional Director of central rax, Directorate General of Goods and services Tax lntelligence, Hyderabad Zonal Unit H. No. 1_63t2t212, plot No. 21.1 and 212 Block-B, Kavuri Hills, Guttata Begumpet Madhapur, Hyderabad _500033. 4. Principal commissioner of central rax, Hyderabad GST Bhavan, Lal Bahadur Stadium Road Basheerbagh, Hyderabad -500004. 5. Commissioner of Central Tax, Guntur Guntur Hqrs. Office, C.R. Building Kannavarithota, Guntur -522004 6. Commissioner of Central Tax, Bengaluru (North) No. 59, HMT Bhawan, Bellary Road, Bengaluru -560032 ...RESPONDENTS Petition under Articre 226 of the constitution of rndra praying that in the circumstances stated in the affidavrt fired therewith, the High court may be preased to i.lssue an appropriate order or a writ more particularly in the nature of a writ of mandamus directing the Respondent No.2 and 3 to concrude its investigation in respect of other GSTTNs of the petitioner (Ann 5 and 6) and/or ii.rssue an appropriate order or a writ more particular) in the nature of a writ of mandamus, directing the Respondent No. 2 and 3 to adhere to the provisions of circulars issued by commissioner-GST (Ann 8) guiderines dated 08.02.2024 issued by Respondent No l(Ann '18), and to take decision on representations dated 0s.09.2025 (Ann 31), dated 12 09 2025 (Ann 33), No 422 Og 2O2S (Ann 35) and 23 09.2025 (Ann 36) fited by the Petitioner and/or iii lssue any other writ, order or a wr,t in favour of the Petitioner, as this Hon'bre court may deem fit and proper in the present facts and circumstances of the case, so as to ensure the ends of justice, or erse the petitioner shall continue to suffer rrreparabry being subjected to murtipre or dupricate proceedings on the same subject matter by prurarity of officers which reads the petitioner to face murtipre investigations and proceedings reading to chaos, harassment, contrary and confricting decisrons and/or iv.Grant costs to the petitioner LA. NO: 1 OF 2025 Petition under Section 151 cpc praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be preased to direct the Respondents not to proceed further with the matter and refrain from taking any coercive steps against the petitioner LA. NO: 2 oF 2025 Petitron under section 1s1 cpc praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be preased to permit the lretrtioner to file additional documents Wp.No (lourt as mentloned above rn the affidavit. 29570 of 2025 before this Hon,ble Oounsel for the petitioner: MR. MAYANK SAVLA, SRI SHRADDHA GUPTA Counsel for the Respondents: SRt. DOMINIC FERNANDES (sENtoR STANDtNG COUNSEL FOR CBtC)