Ramamurthy Praveen Chandra vs. The Deputy Commissioner
Original PDF →WP/33289/2024HC KarnatakaGSTCNR KAHC01069789202428 January 2025Bench: S.G.PANDIT3 pages
For Petitioner: SRI. RAGHAVENDRA C. R., ADVFor Respondent: SRI. SHIVAPRABHU HIREMATH, AGA
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Cause title — parties, addresses and appearances
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NC: 2025:KHC:3773
WP No. 33289 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE S.G.PANDIT
WRIT PETITION NO. 33289 OF 2024 (T-RES)
BETWEEN:
RAMAMURTHY PRAVEEN CHANDRA
AGED ABOUT 50 YEARS,
S/O. ESHWARAIAH RAMAMURTHY,
NO.59, 12TH MAIN, BANASHANKARI,
1ST STAGE, 1ST BLOCK, SRINAGAR,
BANGALORE – 560050.
…PETITIONER
(BY SRI. RAGHAVENDRA C. R., ADV.)
AND:
1.
THE DEPUTY COMMISSIONER
OF COMMERCIAL TAXES (AUDIT-3.1),
DIVISION 3, 2ND FLOOR,
BMTC COMPLEX, SHANTHINAGAR,
BANGALORE-560027.
2.
STATE OF KARNATAKA,
REPRESENTED BY SECRETARY,
FINANCE DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560 001.
3.
UNION OF INDIA
MINISTRY OF FINANCE,
REP. BY SECRETARY,
NORTH BLOCK,
NEW DELHI-110001.
4.
GST COUNCIL,
REP. BY GST COUNCIL SECRETARY,
Digitally signed
by
MARIGANGAIAH
PREMAKUMARI
Location: HIGH
COURT OF
KARNATAKA
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NC: 2025:KHC:3773
WP No. 33289 of 2024
5TH FLOOR, TOWER II,
JEEVAN BHARTI BUILDING,
JANPATH ROAD, CONNAUGHT PLACE,
NEW DELHI-110 001.
…RESPONDENTS
(BY SRI. SHIVAPRABHU HIREMATH, AGA)
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO A) DIRECTION OR DER
TO THE QUASH THE SUMMARY OF ORDER IN FORM GST DRC-07
BEARING NO.ZD2903240882645 DATED 30.03.2024 ISSUED BY THE
RESPONDENT NO.1, IS ENCLOSED AS ANNEXURE-A; B) DIRECTION
OR ORDER TO QUASH IMPUGNED ORDER ISSUED UNDER SECTION
73(9) OF CGST/KGST ACT, 2017 DATED 30.03.2024 BEARING
GST.AP.61/2023-24
FOR
THE
PERIOD
2018-19,
ISSUED
BY
RESPONDENT NO.1 AS ANNEXURE-B, FOR THE REASONS STATED IN
THE GROUNDS AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE S.G.PANDIT
ORAL ORDER
Learned Additional Government Advocate accepts notice for respondent Nos.1 and 2. 2. Learned counsel for the petitioner files memo dated 28.01.2025 seeking leave to withdraw the writ NC: 2025:KHC:3773 WP No. 33289 of 2024
petition with liberty to approach the Authorities under the GST Amnesty Scheme.
3.
Memo is placed on record.
4.
Writ petition is dismissed as withdrawn, with liberty as sought for. (S.G.PANDIT) JUDGE
NC CT:bms List No.: 1 Sl No.: 33
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