Cause title — parties, addresses and appearances
13447 1
M/s Hi Reach Broadband private Limited, H.No-1-g-19g, Near Lrc office
Balasamudram, Hanmakonda y?rqlsqt Rural ielangana, 506 001 Represented by
its Director, Mr. Jatoth Modina, S/o Mr. Lachya Nayak Jatoth.
Between:
AND
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYOERABAD
(Special Original Jurisdiction)
THURSDAY, THE THIRTIETH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE P.SAM KOSHY
AND
THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA
WRIT PETITI ON NO: 3333 6 0F 2025
.....PETITIONER
1
2
The Deputy Commissioner (St), Warangal Stu Warangal, Division Warangal
H.No. 23-6-16311 , 2nd Floor, Commeiciat Taxes Ofiice Compler, B;h;;
Vishal Mart, Hunter Road, Warangal 506002.
State of Tglgngala, Represented by its principal Secretary to covernment,
Revenue (CT-ll) Department, Secretiriat, Hydeiabad
.,...RESPONDENTS
Petition Under Anicre 226 of the constitution of rndia praying that in the
circumstances stated in the affidavit fired therewith, the High court may be preased
to issue a Writ of Mandamus or any other appropriate Writ, Order or Direction
A the summary of show cause notice in Form GST DRC-01, and Attachment
to Form GST DRC-0i, dated 13.'r 'r .202i, issued by the '1st Respondent, under the
provisions of the Terangana Gcods and services Tax Aci, 2017 , for the tax period
2017 -18 as uploaded in the GST web portal,
B.the order u/s 73 of the Goods and servrces Tax Act. 2017, summary of the
Order in Form GST DRC-07, and Attachment to Form GST DRC_07, all dated
30 12 2023, passed by the 1st Respondent. under the provisions of the Terangana
Goods and services Tax Act, 2017 , for the tax period 20 .17- 1g, ar; uproaded in the
GST web portal.
c the rectified order u/s 73 of the Goods and services Tax Act. 2017, the
rectified Order in Form GST DRC_08, dated 09.01.2024, passed by the 1St
Respondent, under the provisions of the Terangana Goods and services Tax Act,
2017, fot the tax period 2017- 1g. as uproaded in the GST web portar, as arbitrary,
bad and non-est in raw, without jurisdiction, vague are issued withour any authority of
law, apart from being viorative of articres 1a 19(r )(g) and 265 of ther constitution, of
lndia. and consequenfly selaside the same in the interests of justice
l.A.NO:1 OF 2025
Petition Under section 151 cpc praying that in the circumstances stated in
the affidavit fired in support of the petition, the High court may be pbased to stay ail
further proceedings, incruding any recovery, pursuant to the rectified order u/s 73 of
the Goods & Services Tax Act, 2017, in Form GST DRC-08, dated Og.O1 .2024,
passed by the 1st Respondent, under the provisions of the Telar,gana Goods &
services Tax Act, 2017 , for the tax period 2017 - 1g, as uproaded in the GST web
portal, pending disposal of the above writ petition.
Counsel for the petitioner : SRl. SRTNARAYAN TOSHNTWAL
9..!11ll.l ![" Respondenrs : SRt SWAROOP OOR|LLA, SpEctAL GOVT
PLEADER FOR STATE TAX
The Court made the following ORDER
rN t'rrr, r rr(.i [r ..()i,i+. r, .,,,i.,],i j].. 1., ' i I r. oF f ELANGANA A,r Il\ l)t t(.\lJ t r) rrrrj tioNoLrti.lBr l; Srrr rLiii ,ir.r, p SAM KoSrry ,HE,oNoL rRA,i_ i, s Rr r,, r.,,'l fr'.' ?n u' rNG RAo NAN Dr K,NDA rv.P. No.33336 of Datr:J0.0{.2{r?6 2A25 Between M/s. Hi Reach Broarl l,,and i,r.j r atc t.int i ter,l l he Deputy corl', jsiir,,:,.r r \ "\rtd Petilio,er wa'rngal ;r,r ,,,,;r.,','" ' t lrtr \\ 'ti'ttr"li :;" \r"t';ttt!;l l]irisiorr. ORDER, (1tar llt;t, lti, .\lt i ./,,rtrt-,i, ln .\:tt,,; 1,-,,r,,r, Respondents l\,Ir.Sr.rnar.a1 at r 'l t,sirrrii.,,ai. Iriit.nc(l ()r,Lri1:ici a,pcars tbr. the petitioner and Mr.Sq:rro0p {)rrr.iiiJ. il;I.i_rr.d Spr:ci;rt { iq r,,,1;11111gn1 lrleader fbr State Tax. appears firr rir,: i,_.,i,,.rirt j,;trts.
2.I-earncd caunsei 1br. the To llctrlioncr sLrbrr.rits that pursuant to tlte developmcnts ihat hii',L: t!.ar.tsirireri suhst.i'r..iri t. thc filing of. the r.l,rit petition, he does not inicrrii tii i..,urslrc lhc \\ tti t)r.iitl()u llriher. .l_herelbre. he seeks perntission ol this L'oir;.i 1o wiihcltru Llrc \\,rif petiliou. i. Pe|nrrssi,,rr i .,. ,.:.. l.
4.Accordin.'qi). tlr,: !\,irt I)ctiiion starrll: tlistnissecl zrs n.ithdrar.r.n. No order as to costs. tr.lise.rii:trt,:ttrrs npPli.-:iltii)ti:, pending, i1.any. shai/ stand c losccl. .A. SREENIVASA REDDY AS ISTANT REGISTRAR //II ECTION OFFICER
1.One CC to SRI SRINARAYAN TOSHNIWAL Adv loPUCl OVT PLEADER FOR 2 One CC to SRI SWAROOP OOR|LLA, SPECTA STATE TAX, Advocate [OPUC]
3.Two CD Copies SA BS tu_
HIGH COURT DATED: 3010412026 ORDER I I I i i I t - -' -''G," .g ,J ',:f *: C,ul {,' r ..i- ,r .' .t >== A) f: inni,'or WP.No.33336 of 2025 DISMISSING THE W.P AS WITHDRAWN WITHOUT COSTS. 6 lan,
