Rajit Exports vs. The State Of Ap

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WP/24149/2025HC Andhra PradeshGSTCNR APHC01047321202518 November 2025Bench: R RAGHUNANDAN RAO,T.C.D.SEKHAR6 pages
For Petitioner: VADLAPATLA SAI MALLIKFor Respondent: GP FOR COMMERCIAL TAX

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Cause title — parties, addresses and appearances
APHC010473212025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3529] WEDNESDAY,THE NINETEENTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR WRIT PETITION NOs: 24149 & 24153 OF 2025 In W.P.No.24149 of 2025 Between: 1. RAJIT EXPORTS, REP. BY ITS PROPRIETOR SHRI. SHAIK BAJI, S/O SHAIK MASTAN VALI, 28820111911, HAVING OFFICE AT D.NO.23- 12-70/2, 1ST FLOOR, HAZARUVARI STREET, ELURU BAZAR, GUNTUR - 522003. ...PETITIONER AND 1. THE STATE OF AP, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (COMMERCIAL TAXES), SECRETARIAT, VELAGAPUDI, AMARAVATI - 522 238. 2. THE COMMISSIONER OF COMMERCIAL TAXES, OFFICE OF THE CHIEF COMMISSIONER (STATE TAX), D.NO.5-59, BLOCK B, R.K. SPRING VALLEY APARTMENTS, BANDAR ROAD, EDUPUGALLU VILLAGE, KANKIPADU MANDAL, VIJAYAWADA - 521 151. 3. THE DEPUTY ASSISTANT COMMISSIONER, (STATE TAX), OFFICE OF THE ASSISTANT COMMISSIONER (STATE TAX), ELURU BAZAR CIRCLE, VASUNDHARA COMPLEX, ZINNAH TOWER CENTRE, GUNTUR, GUNTUR - 522 003. 4. THE COMMERCIAL TAX OFFICER ST, COMMERCIAL TAXES DEPARTMENT, VASUNDHARA COMPLEX, ELURU BAZAAR CIRCLE, GUNTUR - 522 003. 2 5. THE BRANCH MANAGER, IDBI BANK, EMGEE HOUSE, CHANDRAMOULI NAGAR, 4TH LINE, RING ROAD, GUNTUR-522 007. 6. THE BRANCH MANAGER, KOTAK MAHINDRA BANK LTD, NALLAPADU BRANCH, 4/69, NARASARAOPET - GUNTUR RD, APHB COLONY, NALLAPADU, GUNTUR - 522 005. ...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 pleased to issue a Writ of Mandamus or any other appropriate writ, order or direction, declaring the impugned demand orders purportedly passed under the provisions of the Central Sales Tax Act, 1956 as non est and void ab initio for want of due service, and consequently quash all proceedings arising therefrom further quash the Recovery Notice in Form GST DRC-13 dated 22.01.2024 issued under Section 79 of the CGST Act, 2017 as being ex facie illegal and ultra vires for want of Document Identification Number (DIN) and absence of any valid adjudication carried forward under Section 142(8) of the CGST Act direct the Respondents and Kotak Mahindra Bank Limited to forthwith release the lien and defreeze the Petitioner's bank accounts attached pursuant thereto direct the Respondents to forthwith issue fresh and valid orders, if at all warranted, strictly in accordance with law and only after due service of notice and reasonable opportunity of hearing, including an opportunity to the Petitioner to submit C-Forms and H- Forms, if so required, without reference to limitation or technical objections declare that no recovery proceedings can be initiated or continued against the Petitioner under the CGST framework in respect of pre-GST liabilities without a valid adjudication under the CST Act carried forward under law restrain the Respondents from issuing further coercive recovery measures including garnishee notices or bank attachments without following due process and grant such other and further reliefs including restitution of any sums appropriated under the impugned lien with interest, as this Honble Court may deem fit and proper in the interests of justice In W.P.NO: 24153/2025 Between: 1. M/S. BAJIT EXPORTS,, REP. BY ITS PROPRIETRIX SMT. SHAIK BAJITH BEE, W/O BAJI, BEARING TIN 37739684844, HAVING OFFICE AT D.NO.82, 1ST FLOOR, CHILAKALURIPET ROAD, 3 BEHIND VGT COLD STORAGE, GUNTUR - 522004 ...PETITIONER AND 1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL SECRETARY, REVENUE (COMMERCIAL TAXES), SECRETARIAT, VELAGAPUDI, AMARAVATI - 522 238. 2. THE COMMISSIONER OF COMMERCIAL TAXES, OFFICE OF THE CHIEF COMMISSIONER (STATE TAX), D.NO. 5-59, BLOCK B, R.K. SPRING VALLEY APARTMENTS, BANDAR ROAD, EDUPUGALLU VILLAGE, KANKIPADU MANDAL, VIJAYAWADA - 521 151. 3. THE DEPUTY ASSISTANT COMMISSIONER STII, COMMERCIAL TAXES DEPARTMENT, LALAPET CIRCLE, GUNTUR - 522 003. 4. THE COMMERCIAL TAX OFFICER ST, COMMERCIAL TAXES DEPARTMENT, LALAPET CIRCLE, GUNTUR - 522 003. ...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 pleased to issue an appropriate writ, order, or direction, more particularly one in the nature of a Writ of Mandamus, quashing the recovery proceedings initiated under Section 25 of the A.R VAT Act pursuant to Form IV notice dated 27.06.2025 as being illegal and without jurisdiction, and further directing the Respondents to serve certified copies of the assessment orders, if any, for the Financial Years 2011- 12, 2015-16, 2016-17 and 2017-18, and to accept and consider the C Forms and FI Forms already in possession of the Petitioner and permit their filing notwithstanding any limitation, and thereafter to remand the matter for fresh adjudication after due consideration of such forms and re computation of liability strictly in accordance with law, and to pass such Counsel for the Petitioners: 1. VADLAPATLA SAI MALLIK Counsel for the Respondent(S): 1. GP FOR COMMERCIAL TAX 4

The Court made the following common order: (Per Hon’ble Sri Justice R.Raghunandan Rao)

Since the issue involved in these writ petitions is one and the same, they are being disposed of by way of this common order.

2.

Learned counsel for the petitioners submits that the petitioners have approached this Court on account of the assessment orders not being served on the petitioners. It is submitted that during the course of hearing of the writ petitions, the assessment orders have been served and the petitioners would avail of their alternative remedy of appeal, by treating the service of the orders, in the course of these writ petitions as the date of knowledge.

3.

In the circumstances, leave is sought to withdraw these writ petitions with liberty to avail of their alternative remedy.

4.

Accordingly, these Writ Petitions are dismissed as withdrawn with liberty. There shall be no order as to costs.

As a sequel, pending miscellaneous applications, if any, shall stand closed. ________________________ R. RAGHUNANDAN RAO, J

________________ T.C.D. SEKHAR, J

Date: 19.11.2025 KA

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THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE T.C.D.SEKHAR

WRIT PETITION NOs: 24149 & 24153 OF 2025 Date: 19.11.2025 KA

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Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.