M/S Choudhary Contractor vs. State Of Uttar Pradesh And 2 Others

Having heard Shri Vishnu Kesarwani, learned counsel for the petitioner and Sri Arvind Mishra, learned Standing Counsel for the respondents, it remains undisputed that the petitioner's registration under the UPGST Act, 2017 was cancelled on 14.10.2019. It is not the case of the revenue that the said registration has ever been revived or that the petitioner ever sought revival of that registration.

In view of the above, it does merit acceptance that the petitioner was not obligated to visit the GST portal to receive the show cause notices that may have been issued to the petitioner for the period April, 2019 to March, 2020 through e-mode, preceding the adjudication order dated 29.08.2024 passed in pursuance thereto.

It is also not the case of the revenue that any physical/offline notice was issued to or served on the petitioner before the impugned order came to be passed.

In view of peculiar facts noted above, no useful purpose may be served in keeping the petition pending or calling counter affidavit at this stage or to relegate the present petitioner to the forum of alternative remedy.

Since essential requirement of rules of natural justice has remained to be fulfilled, we set aside the order dated 29.08.2024. The petitioner may treat the said order itself to be the notice and submit its final reply thereto within a period of four weeks from today. Subject to such compliance by Versus Counsel for Petitioner(s) : Lokesh Mittal, Vishnu Kesarwani Counsel for Respondent(s) : C.S.C. M/S Choudhary Contractor .....Petitioner(s) State Of Uttar Pradesh And 2 Others .....Respondent(s)

Accordingly, the writ petition stands disposed of. October 7, 2025 Prakhar WTAX No. 5129 of 2025 2 (Indrajeet Shukla,J.) (Saumitra Dayal Singh,J.) PRAKHAR SRIVASTAVA High Court of Judicature at Allahabad