Sri Sreenivasa Marbles And Granites vs. The State Of Ap
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Cause title — parties, addresses and appearances
Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the impugned order passed by the 2 nd Respondent in Reference Number ZA370923003555I dt.04.09.2023 cancelling the GST Registration of the Petitioner as illegal, arbitrary, without juri iction. and in violation of 2017 and set to revoke the principles of natural justice, violative of Sec.29 of GST Act aside the same and consequently direct the Respondents cancellation of GST Registration and to restore the same.
/ / Counsel for the Petitioner: SRI PEDDIBHOTLA VENKATA SAI RAJESH , Counsel for the Respondent Nos.1 & 2: GP FOR COMMERCIAL TAX : The^Court made the following: ORDER RRR, J & MRK, J ^ said order of cancellation now approached this Court, by way of the returns and non-payment of taxes. Aggrieved by the dated 04.09.2023, the petitioner has present Writ Petition.
In a similar circumstance, this Court, by 16.10.2024, in W.P.No.18308 of 2024, had disposed of the Writ certain directions. an order, dated Petition with 4. Following the said Judgment, this Writ Petition is disposed of with the following directions; 1) The petitioner shall file an application for revocation 2) The petitioner shall also file draft returns which he proposes to file in the event of the registration of the petitioner being restored. 3) The petitioner shall also deposit all taxes due on or before 31.01.2025. 4) The 2"- respondent, who is the Registering Authority-cum-Assigning Authority shall receive the payment of such taxes prior to considering the application for revocation. 5) The 2"“ respondent shall consider the application of the petitioner for revocation and pass orders within 15 days from the date the application. 6) In the event of the 2"'^ respondent accepting the plea of the petitioner, the registration of the petitioner shall be restored of receipt of and the petitioner shall file all the returns due till that date.
APHC010014532025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Juri iction) [3508] FRIDAY. THE TENTH DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO: 790/2025 Between: ...PETITIONER Sri Sreenivasa Marbles And Granites AND ...RESPONDENT(S) The State Of Ap and Others Counsel for the Petitioner;
PEDDIBHOTLA VENKATA SAI RAJESH Counsel for the Respondent(S): 1 .GP FOR COMMERCIAL TAX The Court made the following order: (perHon'ble Sh Justice R. Raghunandan Rao) Heard Sri Peddibhotia Venkata Sai Rajesh, learned counsel for the petitioner and the Learned Government Pleader for Commercial Tax appearing for the respondents. The present Writ Petition has been filed challenging the cancellation of registration of the petitioner under the Goods and Services Tax Act, 2017, by an order dated 04.09.2023, on the ground of non-filing of the 2. RRR, J & MRK, J
7) In the event of any difficulty for the petitioner to file the application online, the same can be filed manually and the 2"^^ respondent shall accept such manual filing. There shall be no order as to costs. As a sequel, interlocutory applications pending, if any shall stand closed. K KASIRAO ACHARI ASSISTANT F^^ISTRAR otj OFFICER //// SECTI To,
The Principal Secretary Revenue (CT) Dept., State of Andhra Pradesh Velagapudi, Amaravati
The Assistant Commissioner (ST), Kurnool - II, Kurnool, Andhra Pradesh
One CC to Sri Peddibhotia Venkata Sai Rajesh, Advocate [OPUC]
Two CCs to GP for Commercial Tax, High Court of Andhra Pradesh. [OUT]
Three CD Copies. ( ssb
HIGH COURT DATED; 10/01/2025 ORDER WP.No.790 of 2025 DISPOSING OF THE W.P. 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.