BharatTaxGST

Sai Durga Traders vs. The State Of Ap

Original PDF →
WP/32412/2022HC Andhra PradeshGSTCNR APHC01053076202224 March 2025Bench: R RAGHUNANDAN RAO,K MANMADHA RAO4 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
I IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA (Special Original Jurisdiction) TUESDAY, THE TWENTY FIFTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION NO: 32412 OF 2022 Between: M/S. Sai Durga Traders, Ground Floor, Aryapuram, East Godavari, 533101. Represented by its Proprietor. 11/11/3-C, Fire Office Road ...Petitioner AND 1. The State of Andbra Pradesh, Represented by its Principal Secretary, Commercial Taxes Department, A.P. Secretariat, Velagapudi. 2. Joint Commissioner (ST) & Appellate Authority, Office of the Joint Commissioner(ST), Vijayawada Division, Vijayawada-52007. 3. Assistant Commissioner (ST), Central Enforcement Wing, Office of the Chief Commissioner (ST), Vijayawada Division, Vijayawada-521144. ...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 appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring

the Order passed by the Respondent No.3 vide Reference No. ZD370221003738M dated 04.02.2021 as confirmed by RespondentNo.2 vide Reference No.

ZD370622010268K dated 20.06.2022 as illegal, arbitrary and violative of provisions of AP GST Act,2017 r/w Art 14 and 300A of the Constitution of India and St-aside the same and pass. lA NO: 1 OF 2022 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay all further action pursuant to Order passed by the Respondent No.3 vide Reference No. ZD370221003738M dated 04.02.2021 as confirmed by Respondent No.2 vide Reference No.ZD370622010268 K dated 20.06.2022. Counsel for the Petitioner :SRI. UTTARA LEGAL Counsel for the Respondent No’s 1 to 3: GP FOR COMMERCIAL TAX The Court made the following : ORDER

APHC010530762022 ,N THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) TUE AY, THE TWENTY FIFTH DAY OF MARCH TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE DR JUSTICE K WIANMADHA RAO WRIT PFTITION NO: 32412/2022 [3525] Between; Sai Durga Traders ...PETITIONER AND ...RESPONDENT(S) The State Of Ap and Others Counsel for the Petitioner: 1.UTTARA LEGAL Counsel for the Respondent{S); 1.GP FOR COMMERCIAL TAX The Court made the following Order; (perHon’ble sn Justice R. Raghunandan Rao) Learned counsel for the petitioner seeks to withdraw the Writ Petition, withdrawn. There shall be Accordingly, this Writ Petition is dismissed as no order as to costs. sequel, pending miscellaneous petitions, if any, shall stand M. SRINIVAS ASSISTANT REGISTRAR As a closed. SECTION OFFICER //// To, SRI. UTTARA LEGAL Advocate [OPUC] FOR COMMERCIAL TAX ,High Court Of Andhra

1.

OneCCto

2.

Two CCs to GP Pradesh. [OUT]

3.

THREE CD Copies BKB

HIGH COURT BKB DATED:25/03/2025 ORDER of ANd^ * 21 APR 2025 S: ^ . Current Section * V WP.No.32412 of 2022 DISMISSING THE WP WITHOUT COSTS

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.