BharatTaxGST

Kantheti Sai vs. The State Of Andhra Pradesh

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WP/23669/2025HC Andhra PradeshGSTCNR APHC01046683202507 September 2025Bench: K SREENIVASA REDDY4 pages
For Petitioner: NAMINENI PAVAN KUMARFor Respondent: GP FOR FISHERIES

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Cause title — parties, addresses and appearances
APHC010466832025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY, THE EIGHTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY WRIT PETITION NO: 23669 OF 2025 Between: 1. KANTHETI SAI, S/o Nachariah, aged about 50 years old, Proprietor of Siva Fish Seed Farm, Bhujabalapatnam, Kaikalur Mandai, Eluru District, Andhra Pradesh - 521340. ...Petitioner AND 1. The State of Andhra Pradesh, rep. by its Special Chief Secretary, AHDD and Fisheries Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 2. The Commissioner of Fisheries, Office of Commissioner of Fisheries, Bandar Road, Poranki, Vijayawada - 521137 3. The Additional Director of Fisheries, Office of Commissioner of Fisheries, Bandar Road, Poranki, Vijayawada - 521137 ...Respondents 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 order, direction or Writ more particularly one in the nature of Writ of Certiorari quashing any empanelment proceedings, work orders or such contracts or proceedings issued under the e-Procurement Notification No. 88/C/2025 dated 28.07.2025 for empanelment of Fish SRK, J WP No.23669 of 2025 2 suppliers/producers for the FY 2025-26 by mandatorily requiring the tenderers to have Goods and Service Tax Identification seed Number (GSTIN) so also requiring them to have submitted Goods and Service Tax (GST) returns for atleast past 3 years as a proof of fish seed sales despite the same being exempted from GST in India by holding the same arbitrary, illegal and detrimental to the public exchequer so also being violative of Articles 14 and 19 of the Constitution in the interest of justice. Counsel for the Petitioner: NAMINENI PAVAN KUMAR Counsel for the Respondents: GP FOR FISHERIES SRK, J WP No.23669 of 2025 3

The Court made the following ORDER:

This Writ Petition is filed for the following relief.

“to issue an order, direction or Writ more particularly one in the nature of Writ of Certiorari quashing any empanelment proceedings, work orders or such contracts or proceedings issued under the e-Procurement Notification No.88/C/2025 dated 28.07.2025 for empanelment of Fish suppliers/producers for the FY 2025-26 by mandatorily requiring the tenderers to have Goods and Service Tax Identification seed Number (GSTIN) so also requiring them to have submitted Goods and Service Tax (GST) returns for at least past 3 years as a proof of fish seed sales despite the same being exempted from GST in India by holding the same arbitrary, illegal and detrimental to the public exchequer so also being violative of Articles 14 and 19 of the Constitution in the interest of justice.”

2.

Today, when the matter came up for admission, learned counsel for the Writ Petitioner submits that the cause in the Writ Petition does not survive for adjudication and the matter has become infructuous.

3.

Recording the said submission, the Writ Petition is dismissed as infructuous. There shall be no order as to costs.

As a sequel thereto, the miscellaneous petitions, if any, pending in this Writ Petition shall stand closed.

_______________________ K. SREENIVASA REDDY, J. Date:08.09.2025 Nsr

SRK, J WP No.23669 of 2025 4 HON’BLE SRI JUSTICE K. SREENIVASA REDDY

Writ Petition No.23669 of 2025

Date:08.09.2025

Nsr

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.