Kvs Constructions vs. The Assistant Commissioner
Held
The High Court of Andhra Pradesh, in its order dated December 13, 2024, dismissed the Writ Petition No. 27623 of 2024 as withdrawn. The learned counsel for the petitioner had filed a letter dated 10.12.2024 requesting the withdrawal of the petition, and this request was reiterated by the counsel appearing for the petitioner. Consequently, the Court allowed the withdrawal and dismissed the petition. No order was made as to costs. Any pending miscellaneous petitions related to this writ petition were also closed.
Facts
The petitioner, IWS Constructions, filed a Writ Petition before the High Court of Andhra Pradesh challenging an order dated 07.06.2024, issued by the Assistant Commissioner (ST), Circle-1, Nellore (Respondent No. 1). This order was for the cancellation of the petitioner's GST registration. The petitioner contended that the order was illegal, arbitrary, and violative of the principles of natural justice. The petition sought a Writ of Mandamus to set aside the impugned order. The respondents included the Assistant Commissioner, Joint Commissioner (CT), Additional Commissioner (CT) Legal, and the Principal Secretary to Government.
Key Issues
1. Whether the order cancelling the GST registration of the petitioner, issued by the Assistant Commissioner (ST), was illegal, arbitrary, and violative of the principles of natural justice, as contended by the petitioner? The petitioner argued that the order for cancellation of GST registration was illegal, arbitrary, and violated the principles of natural justice. The petitioner sought to set aside this order. The respondents, represented by the Government Pleader for Commercial Tax, did not present any specific arguments in the provided text, as the matter was dismissed as withdrawn. The judgment does not record any specific arguments from the revenue's side beyond their representation.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF ANDHRA PRADESH ;; AMARAVATI, (Special Original Jurisdiction) FRIDAY, THE THIRTEENTH DAY OF DECEMBER (q TWO THOUSAND AND TWENTY FOUR PRESENT THE HON’BLE SRI JUSTICE R. RAGHUNANDAN RAO AND THE HON’BLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO: 27623 OF 2024 O Between: IWS Constructions, 26-1-1360-1, Sneha Nagar, Kondayapalem gate Nellore R^sekhl^rl^edd^^^^^^ ^''^Pr'etor Mr. Kanumuru ...PETITIONER AND 1. The Assistant Commissioner, (ST) Circle-1, Nellore, Andhra Pradesh.
Joint Commissioner (CT), Nellore, Andhra Pradesh.
Additional Commissioner (CT) Legal, Vijayawada, Andhra Pradesh, m Principal Secretary to Government, Guntur Dii?rk:t Secretariat, Velagapudi, Amaravathi, ...RESPONDENTS Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court be pleased to issue a Writ, Order or direction particularly one WRIT OF MANDAMUS a. setting aside the Impugned Order No. ZA370624005793G dated 07.06.2024 issued by Respondent No. 1 for cancelation of the GST registration as being illegal, arbitrary and violative of the principles of natural Justice. may in the nature
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The judgment continues below.
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