Karteek Kumar Reddy Settipalli vs. The State Of Andhra Pradesh
Held
The Court noted that the learned counsel for the petitioner sought to withdraw the present Writ Petition. Consequently, the Court dismissed the petition as withdrawn.
Facts
The petitioner sought to declare recovery proceedings initiated through FORM GST DRC-13 as illegal and to set aside the demand raised in FORM GST DRC-07. The petitioner also requested the withdrawal of the recovery notice and lifting of attachments.
Key Issues
The primary issue was the legality of the recovery proceedings initiated against the petitioner's properties and bank accounts. The petitioner also sought to have a previously raised demand considered fully discharged.
Sections Cited
FORM GST DRC-13, FORM GST DRC-07
AI-generated summary — verify with the full judgment below
APHC010690472025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3529] WEDNESDAY,THE THIRTY FIRST DAY OF DECEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NO: 35687/2025 Between:
KARTEEK KUMAR REDDY SETTIPALLI, S/O. SATYANARAYANA REDDY, AGED 48 YEARS PROPRIETOR, SETTIPALLI INFRA, GSTIN. 37AYTPS1206P1ZN, R/O. PLOT NO.8, SY.NO.524/2A, VIDHYANAGAR COLONY EXTENSION,
TIRUPATI RURAL, CHITTOOR DISTRICT, AP.
...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP BY ITS PRINCIPAL SECRETARY REVENUE (CT) DEPARTMENT VELAGAPUDI, AMARAVTI-522239. 2. THE CHIEF COMMISSIONER, STATE TAXES (CT), ANDHRA PRADESH VIJAYAWADA-520001. 3. THE ASSISTANT COMMISSIONER ST AND TIRUPATHILL CIRCLE, TIRUPATHI DISTRICT-517501. 4. THE DEPUTY ASSISTANT COMMISSIONER ST II AND AUTHORISED RECOVERY OFFICER, TIRUPATHI-LL CIRCLE, TIRUPATHI DISTRICT-517501. ...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be 2 RRR,J & TCDS
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