BharatTaxGST

Shri Mohammed Bilal Ahmed vs. The Commercial Tax Officer (Enforcement)-1

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WP/1381/2025HC KarnatakaGSTCNR KAHC01002433202525 January 2025Bench: S.G.PANDIT4 pages
For Petitioner: SRI. SANTOSH SAGAR, ADVOCATEFor Respondent: SRI. SHIVAPRABHU HIREMATH, AGA FOR R1 AND R2

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Before: SHRI MOHAMMED BILAL AHMED

Learned Additional Government Advocate files a memo dated 25.01.2025 enclosing the release order dated 13.01.2025 and also order for confiscation of goods and conveyances and levy of penalty under Section 130 of the Central Goods and Services Tax Act/Karnataka Goods and Services Tax Act, 2017 (for short 'CGST/KGST Act'). The same is taken on record.

2.

Learned counsel for the petitioner submits that the writ petition was filed on 13.01.2025 and as on that date the petitioner was not served with order of confiscation dated 08.01.2025. Further, learned counsel submits that release order was passed on the date of filing of the writ petition and the petitioner was not aware of the same.

3.

Be that as it may, learned counsel for the petitioner submits that with liberty to avail alternate NC: 2025:KHC:3335 WP No. 1381 of 2025 remedy available under the CGST/KGST Act, prays for dismissal of the writ petition as withdrawn.

4.

The submission of the learned counsel for the petitioner is placed on record. Accordingly, writ petition is dismissed as withdrawn with liberty as sought. (S.G.PANDIT) JUDGE SMJ List No.: 1 Sl No.: 14

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.