Cause title — parties, addresses and appearances
134471
Between:
AND
M/s Hi Reach Broadband Private Limited, H.No-.1-8-198, Near LIC office
Balasamudram, Hanmakonda Warangal Rural. Telangana, 506 O0i
Represented by its Director, Mr. Jatoth IModina, S/o: Mr. Lachyi Nayak Jatoth.
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
(Special Original Jurisdiction)
THURSDAY, THE THIRTIETH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRIJUSTICE P.SAM KOSHY
/\ND
THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA
WRIT PETITION NO: 28890 OF 2025
...PETITIONER
L The Deputy Commissioner (St), Warangal Stu Warangal, Division Warangal
H. No.23-6-1 63 I 1, 2nd Froor, commerciar raxes office complex Behind Vishal
Mart, Hunter Road, Warangal 506002
2 state of relangana,, Represented by its principal secretary to Government,
Revenue (CT-ll) Department, Secretariat, Hyderabad.
3. The Assistant Commissioner (ST),, Warangal Urban-lll Circle H.No.23_6_
'163/1 , 3rd Floor, Commercial Taxes Office Complex, Behind Vishal Mart,
Hunter Road, Warangal 506002
...RESPONDENTS
Petition under Article 226 of the constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High court may be pleased
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-01, dated 17.02.2022, issued by the 1St Respondent, under the
provisions of the Telangana Goods and services Tax Act, 2o17, for the tax period
2019 20, as uploaded in the GST web portal, (B). the order u/s 73 of the Goods and
Services Tax Act,2017, Summary of the Order in Form GST DRC-07, and
j
AttachmenttoFormGSTDRC-O7,atldated17'082024'passedbythe'lst
Respondent,undertheprovisionsofthefelanganaGoodsandServicesTaxAct'
2OlT,forthetaxperiod2}lg20'asuploadedintheGsTwebportal'asarbitrary'
bad and non-est in law, without jurisdiction, vague are it5ug6 I'vithrlut any authority of
law, apart from being violative of articles 1a, 19(1)(g) and 265 of the Constitution of
lndia, and consequently set-aside the same in the interests of justice'
t.A. NO: 1 OF 2025
Petition unde: 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 the order u/s 73 of the
GoodsandServicesTaxAct,20lT,SummaryoftheOrderinFormGSTDRC-07'
andAttachmenttoFormGSTDRC-07,alldated17.o8.2o24,passedbythe1st
Respondent, under the provisions of the Telangana Goods and Services Tax Act'
2017, for the tax period 2019 I 20. as uploaded in the GST v/eb portal, pending
disposal of the above Writ Petition.
Counsel for the Petitioner: SRI SRINARAYAN TOSHNIWAL
Counsel for the Respondents: SRI SWAROOP OORILLA,
SPECIAL GOVT PLEADER FOR STATE TAX
The Court made the following: ORDER
IN TFII Ill(i]l (,(]i'lil I ( )t{ ftlj. Si \l i: (lF TI]I.ANGANA.AT Ii-\ i)l:li..it 1i; 'lll[- I](r)rt-)[,1.1,\ltl.l SItl It S i {( tr P.SAM KOSHY .\)rL) ,fIIE T{ON()t. Ii,\IJi,I; \RI .II]SfI( Ii \i.\iTS!NG RAONANDIKON'DA W.l).No.288 90 (]1,- 2025 Ilate:.lil.l) l.?{J26 Between: N4/s. t li Rcach Brtrailhirri,.l l)r i r atc l.int ited ... Petitioner' .-\n11 The Deputl ( otnrt',ission, ,'(St) \\ arlniul rrru 'ir.tang3l Division. Warangal and othcrs. . . . Respondents ORDER, (l.tci i l,tit bl,, .\'r j .lu:rit'i' 1' ,\irn Aor,/;i / Mr.Sr-inar',rr I ir I,rsiliialll. icrn-nttl ctruir-cl appears lbr the pctitioner and Mr.Svrair,op (),rliiia. lcanr,Jil Speeiiri (i(!rernrnont Plcader lirr State I'ax. appear: lirr tlie r,.' r;.,'rl,I rit ;.
2.Learnctl ccr,.irr.r.,'l ill tlir pcii'-ir',i;.::' :.;utlntirs that pul.suant to the dcvc-lopntertts llrill lir\i Ir:ul:;i,\ire(! sriirjr,,lr:.itt to the iiling ol the r,l.r'i1 petition. ltt'iIt,g5,1,,1 ;11r311ql 1r.r Iilistle,ll! \1 i'r, lrfiiti )ll lil|ther. Therelb|e. he seeks peirrissi()n ll ti:i:. L'L)Ll't i.) \\ iihdru\., r:rc '\rit p.-.ition.
3.Pertl issii.rn i.. ulr-r,iclr-ii
4.Accordirr::l'.. tlt.- r\ iit [rciitic!r \triiiir. tiisnrissed as u,ithdraun. No ordcr as to c.,st\. \'ii:rcli;,.ri,,'r,ir:, npplicliriititr fonding. if an1. shail stand closed HUSSAIN ALI ASSISTANT REGISTRAR //// SECTTON CIFFtCER
1.One CC to Sri Srinarayan Toshniwal, Advocate [OPUC]
2.Two CCs to the Special GP for State Tax, High Court for the State of Telangana, at Hyderabad[OUT]
HIGH COURT DATED: 3010412026 ORDER WP.No.28890 of 2025 1 Ht .sT4 1 6 ti rr zfllti i-l it.). z DISMISSING THE WRIT PETITION AS WITHDRAWN WITHOUT COSTS J rJre }b \-
