M/S Sidhi Durga Agro And Automobiles, Cuttack vs. The Goods And Service Tax Council, New Delhi

This matter is taken up by hybrid mode.

Heard Mr. S.A. Mohanty, learned counsel appearing for the petitioner, Mr. S. Mishra, learned Standing Counsel appearing for Revenue and Mr. A. Kedia, learned Jr. Standing Counsel (Central).

The petitioner has filed this writ petition seeking direction to the opposite parties to allow him to make necessary correction in the Form GSTR-3B for the period 2018-19 by online or off-line, by opening the GST Portal for limited period or to allow the petitioner to make such correction through manual mode within a stipulated period.

Mr. S.A. Mohanty, learned counsel for the petitioner contended that due to inadvertent error in Form GSTR-3B under Annexure-1, it resulted discrepancy in the Form GSTR 3B return and accordingly, the petitioner was issued with notice in GST ASMT-10 on 08.12.2023 by opposite party no.

On the said date the petitioner came to know about the error and accordingly the petitioner filed its reply in Form GST ASMT 11 by contending therein that the input under IGST has been wrongly claimed under CGST and SGST which is required to be deducted from CGST and SGST and added into IGST. He further contended that the petitioner wants to make necessary correction and as such, the reply in form GST ASMT 11 is still pending before the authority and no decision has been taken thereon.

Having heard learned counsel for the parties, this Court disposes of the writ petition directing the opposite parties to take a decision on the reply submitted by the petitioner in form GST ASMT 11 by affording opportunity of hearing to the petitioner. In the event the authorities are satisfied with the contention raised by the petitioner, then the petitioner may be permitted to make necessary correction in accordance with law.

With the above observation and direction, the writ petition stands disposed of.