BharatTaxGST

Mr. Pankaj Kumar Kedia vs. The Assistant Commissioner (St)

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WP/29598/2025HC TelanganaGSTCNR HBHC01058231202517 June 2026Bench: APARESH KUMAR SINGH,G.M. MOHIUDDIN5 pages
For Respondent: SRI SWAROOP OORILLA, SPECIAL GOVT PLEADER FOR STATE TAX

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Cause title — parties, addresses and appearances
[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (SPecial Original Jurisdiction) WEDNESDAY, THE SEVENTEENTH DAY OF JUNE TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G.M. MOHIUDDIN WRIT PETITI ON NO: 29598 OF 2025 Between: ...PETITIONER AND Mr. Pankai Kumar Kedia, S/o Mr.Amarnath- Kedia, Aged 52 . years' O."rpiiionl Business, 5-8-gt2, Nampally Station Road, Nampally' Hyderabad . 500'001, Telangana. Proprieter of M/s- Tarun Furnitures' Hyderabad 1. The Assistant Commissioner (ST),, Basheerbagh- Nampally- 1 Circle' Abids Division, HY{erabad' Telangana 2.TheDeputyptateTaxOfficer,Basheerbagh-NampallyCircle'AbidsDivision' Hyderabad, Telangana. 3. The Commigsioner of State Taxes, State of Telangana,. Commercial .Taxes - Comptex, M.J. Road, Opposite Gandhi Bhavan, Nampally' Hyderabad - 500 001 4. State of Telangana, Represented by its Principal Secretary to Government' Revenue (CT-li) Department, Secretariat, Hyderabad ...RESPONDENTS Petition under Article 226 of the constitution of lndia praying that in the circumstancesStatedintheaffidavitfiledtherewith,theHighcourtmaybepleased to issue a Writ of Mandamus or any other appropriate Writ Order or Direction declaring tha! a.the Summary of the Show Cause Notice in Form GST DRC-0'1 and theattachmenttotheshowcausenotice'dated31'05'2024b'theorderuisT3ofthe Goods and Services Tax Act, 2017' Summary of the Order in Form GST DRC-07' and Attachment to Form GST DRC-07, all dated 31 .05 2024 and passed by the 1st Respondent, under the provrsions of the Telangana Goods and Services Tax Act, 2017, for the tax period 2019 - 20, as uploaded in the GST web portal, as arbitrary, bad and non-est in law, without jurisdiction, vague and without any valid reasons. l.A. NO: 1OF 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 pleased to stay all further proceedings, including any recovery, pursuant to order u/s 73 of the Goods & Services Tax Act, 2017. Summary of the Order in Form GST DRC-07, & Attachment to Form GST DRC-07, all dated 25.08.2024, and passed by the '1st Respondent, under the provisions of the Telangana Goods & Services Tax Act, 2017, for the tax period 2019 - 20, passed under the provisions of Telangana Goods and Services Tax Act, 20'17, pendrng disposal of the above Writ Petition; pending drsposal of the above Writ Petition Gounsel for the Petitioner: SRl. A V A SIVA KARTIKEYA Counsel for the Respondents: SRI SWAROOP OORILLA, SPECIAL GOVT PLEADER FOR STATE TAX

The Court made the following: ORDER

E4EaAffiilr'-5* i \ IN THE IIIGH COURT FOR THE STATE OF TELANGANA AT HYDf,RABAD THE HON'BLE THE CHIEF ruSTICE SRI APARESH KTJMAR SINGH AND THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN WRIT PETITION No.29598 of 2025 DATED z 17.06.2026 Between: Pankaj Kumar Kedia ... Petitioner AND The Assistant Commissioner (ST), Basheerbagh, Nampally-l Circle' Abids Division, Hyderabad and 3 others ... Respondents ORDER: Mr. A.V.A.Siva Kartikeya, learned counsel appears for petrtroner. Mr. Swaroop Oorilla, learned Special Government Pleader for State Tax appears for the respondents.

2.

This Writ Petition is filed with the following prayer: "a. the Summary of the Show Cause Notice in Form GST DRC-01 & the attachment to the show cause notice, dated 31.05.2024: &

- 2 b. the order uis 73 of rhe Goods & Services Tax Act. 2017, Summary of the Order in Form GST DRC-07 & Attachmenl to Irorm GS I'DRC-07, all dated 31.05.2024., and passed by the I't Respondent, under the provisions of the 1'elangana Goods & Services -l'ax Act, 201 7, for the tax period 2019-20. as uploaded in the GST web portal, as arbitrary. bad & non-est in law, without.1uri iction, vague and nithout any valid reasons; and to pass such other order or orders as this Hon'ble Court rnay deems fit just alld proper in the circunrstances of the case...

3.

Learned counsel for the petitioner seeks permission of this Court to withdraw the instant Writ petition. 4 Learned Special Governnrent pleader lbr State Tax reports no objection.

5.

Accordingly, the instant Writ petition is dismissed as withdrawn. There shall be no order as to costs. Miscellaneous applications. if an1. pending, shall stand closed .N. CHANDRA SEKHAR DEPUTY REGISTRAR //// SECTION OFFICER

1.

One CC to SRl. A V A SIVA KARTIKEYA, Advocate [OPUC] 2 Two CCs to SRI SWAROOP OORILLA, SPECIAL GOVT PLEADER FOR STATE TAX , High Court for the State of Tetangana At Hyderabad. [OUT] 3 Two CD Copies DAN 6 To, BS

HIGH COURT DATED: 1710612026 ORDER WP.No.29598 of 2025 DISMISSING THE WRIT PETITION AS WITHDRAWN WITHOUT COSTS 3TATE Cr C( , \ J\\\ r$6 o>l 'r-, ,,/ .,./ I IrES 'i : 6 g\ 1 i '/

Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.