Shri. Kademani Hanumesh vs. The Principal Commissioner Of
Original PDF →WP/102335/2024HC KarnatakaGSTCNR KAHC02006017202416 September 2025Bench: SURAJ GOVINDARAJ2 pages
For Petitioner: SRI. H.R. KAMBIYAVAR, ADVOCATE
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
- 1 -
HC-KAR
NC: 2025:KHC-D:12279
WP No. 102335 of 2024
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 16TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 102335 OF 2024 (T-RES)
BETWEEN:
SHRI. KADEMANI HANUMESH
CIVIL CONTRACTOR
WARD NO.19, PLOT NO.76,
NEAR ANNAPOORNESHWARI TEMPLE,
BHAGYANAGAR CROSS, KOPPAL-583231.
…PETITIONER
(BY SRI. H.R. KAMBIYAVAR, ADVOCATE)
AND:
1.
THE PRINCIPAL COMMISSIONER OF
CENTRAL GST AND CENTRAL EXCISE,
BELAGAVI COMMISSIONERATE,
NO.71, CLUB ROAD, BELAGAVI-590001.
2.
THE UNION OF INDIA,
REPRESENTED BY ITS FINANCE SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
NEW DELHI-110001.
3.
THE EXECUTIVE ENGINEER
APE DIVISION KOPPAL
JAWAHAR ROAD, KOPPAL-583231.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO, I. ISSUE A WRIT OF
Digitally signed
by GIRIJA A.
BYAHATTI
Location: High
Court of
Karnataka,
Dharwad Bench,
Dharwad
- 2 -
HC-KAR
NC: 2025:KHC-D:12279
WP No. 102335 of 2024
CERTIORARI OR A DIRECTION IN THE NATURE OF A WRIT OF
CERTIORARI QUASHING THE NOTICE DATED 15-11-2023 IN
FORM
GST
DRC-22
BEARING
FILE
NO.
GEXCOM/AE/INV/GST/1086/2023-AE-0/o
COMMR-CGST-
BELAGAVI, (ANNEXURE-A) ISSUED BY THE 1ST RESPONDENT
U/S 83 OF THE CGST ACT, IN THE PETITIONER CASE AND ETC.,.
THIS PETITION, COMING ON FOR DISMISSAL, THIS DAY,
THE COURT MADE THE FOLLOWING:
(PER: THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1.
Despite the order dated 11.08.2025 office objections have not been complied with.
2.
It appears that the petitioner is not interested in prosecuting the matter.
3.
The petition is dismissed for non-prosecution. (SURAJ GOVINDARAJ) JUDGE
GAB CT: UMD List No.: 2 Sl No.: 105
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.