Ntt Data Information Processing Services Private Limited vs. State Of Telangana
Facts
The petitioners, NTT DATA Information Processing Services Private Limited, filed two writ petitions before the Telangana High Court. These petitions challenged an order dated 19.06.2025, issued by the Assistant Commissioner (ST), Madhapur 6 Circle, along with its summary in Form DRC-07. The impugned order and summary were issued by Respondent No. 2 in both petitions. The petitioners sought a writ of certiorari to quash these orders. They also filed interim applications seeking a stay on all further proceedings, including recovery, pursuant to the impugned orders. The petitions were filed under Article 226 of the Constitution of India.
Held
The Court noted that the learned counsel for the petitioner sought permission to withdraw the writ petitions with liberty to avail appropriate remedies, including the remedy of filing an appeal. The learned Special Government Pleader for State Tax reported no objection to this request. Consequently, the Court dismissed both writ petitions as withdrawn, with the liberty granted to the petitioner to pursue other remedies. The Court also ordered that there shall be no order as to costs, and any pending miscellaneous applications would stand closed.
Key Issues
1. Whether the impugned order dated 19.06.2025 and its summary in Form DRC-07, issued by the Assistant Commissioner (ST), are liable to be quashed by this Court under Article 226 of the Constitution of India? The petitioner argued that they sought permission to withdraw the writ petitions with liberty to avail appropriate remedies, including the remedy of filing an appeal. The respondents, represented by the Special Government Pleader for State Tax, reported no objection to this request.
AI-generated summary — verify with the full judgment below
[ 3488 ] IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABA,D (Special Original Juri iction) TUE AY, THE TWENTY THIRD DAY OF SEPTETUBER TWO THOUSAND AND TWENTY FIVE . PRESENT THE HONOURABLE THE CHIEF JUSTICE APARESH KUMAR SINGH AND THE HONOURABLE SRI JUSTICE G,M. MOHTUDDIN WR|T PETITION NOS: 28755 AND 28759 OF 2025 W.P.No.28755 of 2025 Between NTT DATA lnformation Processing Services Private Limited, Represented by its Authorized Signatory lr/r. Satya Subrahmanyam Garimella (Formerly NTT DATA Global Delivery Services Private Limited) Plot No 178, EPIP Phase ll, Whitefield, Whitefield lndustrial Area, Bengaluru, Karnataka - 560 066. .....PETITIONER AND 1. State of Telangana, Represented by the Principal Secretary, Revenue Department (State Tax), Secretariat, Hyderabad-500004. 2. Assistant Commissioner (ST), tr/adhapur 6 Circle 7th floor, Gagan Vihar building Nampally, Hyderabad, Telangana - 500 001. .....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 OF CERTIORARI or any other appropriate writ, order, or direction. in the nature of Wri
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