BharatTaxGST

Sri Vadda Veeresha vs. The State Of Karnataka

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WP/106825/2024HC KarnatakaGSTCNR KAHC02018325202421 March 2025Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI. NARAYAN.G.RASALKAR., ADVOCATEFor Respondent: SRI. GANGADHAR.J.M., AAG A/W SMT. KRITILATA.R.PATIL., HCGP

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC-D:5205 WP No. 106825 of 2024 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 21ST DAY OF MARCH, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO. 106825 OF 2024 (T-RES) BETWEEN: SRI. VADDA VEERESHA, M/S. VEERESH CONTRACTOR, WARD NO.30, GUNDE NAGAR, ALLIPURA, CANTONMENT, BALLARI, TQ: AND DIST: BALLARI, P.C.-583 104. … PETITIONER (BY SRI. NARAYAN.G.RASALKAR., ADVOCATE) AND: 1. THE STATE OF KARNATAKA, REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF FINANCE, BENGALURU-560 001. 2. THE JOINT COMMISSIONER OF COMMERCIAL TAXES (ADM), DGSTO, DAVANGERE-577 001. 3. THE COMMERCIAL TAX OFFICER (AUDIT-2), VANIJYE THERIGE BHAVAN, 2ND STAGE, 6TH CROSS, RAGHAVENDRA COLONY, ANANTHAPUR ROAD, BALLARI, TQ: AND DIST: BALLARI-583 104. … RESPONDENTS (BY SRI. GANGADHAR.J.M., AAG A/W SMT. KRITILATA.R.PATIL., HCGP) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS. Digitally signed by PREMCHANDRA M R Location: HIGH COURT OF KARNATAKA - 2 - NC: 2025:KHC-D:5205 WP No. 106825 of 2024 THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN ORDER IS MADE AS UNDER:

ORAL ORDER

Sri.Narayan G.Rasalkar., counsel for the petitioner and Sri.Gangadhar.J.M., AAG along with Smt.Kirtilata R.Patil., HCGP for the respondents have appeared in person.

2.

Counsel for the respective parties urged several contentions. Heard the arguments and perused the Writ papers with care.

3.

Counsel for the petitioner submits that the petitioner has filed an application under Section 161 of GST Act for rectifying the order dated:13.12.2023. However, the same has not been considered as of today. Counsel therefore, submits that a direction may be issued to the third respondent to consider the application as expeditiously as possible.

AAG submits that an appropriate order may be passed.

4.

The Commercial Tax Officer – the third respondent is hereby directed to consider the rectification application filed by the petitioner, in accordance with law within two weeks from the receipt of certified copy of this order. NC: 2025:KHC-D:5205 WP No. 106825 of 2024

5.

Resultantly, the Writ Petition is disposed of. This Court has not expressed any opinion on the merits of the case. (JYOTI MULIMANI) JUDGE MRP,RH LIST NO.: 1 SL NO.: 40

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.