Dr Sandeep Kumar Gupta vs. The Union Of INDIA
Held
The Court declined to go into the details of the petitioner's claims or direct the authorities to consider the representations. It found no grounds to pass any order in the writ petition.
Facts
The petitioner alleged that respondents were fraudulently selling fake gold and silver ornaments without GST bills, violating various acts. The petitioner had made representations to the authorities regarding this inaction.
Key Issues
Whether the High Court should intervene through a writ of mandamus to direct authorities to act on representations concerning alleged GST violations and fraud.
Sections Cited
Goods and Services Act, 2017
AI-generated summary — verify with the full judgment below
THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE A.V.RAVINDRA BABU
WRIT PETITION No.28931 of 2022
ORDER:- (Per Hon’ble Sri Justice C.Praveen Kumar)
Heard Sri B. Abhay, learned counsel representing Sri V.R. Reddy Kovvuri, learned counsel for the petitioner, and Sri Suresh Kumar Routhu, learned standing counsel appearing for respondent Nos.8 & 16 and perused the record.
The present writ petition came to be filed under Article 226 of the Constitution of India seeking the following relief/s:-
“…… to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction on part of the respondents No.1 to 20 in considering petitioner’s representations dated 28.01.2022 and 21.06.2022 submitted by the petitioner and taking action against the respondents No.21 to 23, who are fraudulently selling fake Gold and Silver Ornaments without GST Bills contrary to the Goods and Services Act, 2017, Legal Metrology Act, 2009 and Bureau of Indian Standards Act, 2016 as arbitrary, illegal, colourable exercise of power apart from being violative of the fundamental rights guaran
The judgment continues below.
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