Dabba Veekshith Raj And 2 Others vs. The State Of Andhra Pradesh And 5 Others
Held
The Court held that the impugned proceedings were only notices based on a complaint and could be enquired into. Petitioners are entitled to copies of preliminary enquiry reports to provide an effective explanation.
Facts
Petitioners challenged notices issued by the District Level Scrutiny Committee regarding their caste certificates. They argued that the notices were illegal and arbitrary, violating their constitutional rights and existing laws.
Key Issues
Whether the notices issued for enquiry into caste certificates were legal and whether petitioners were entitled to preliminary enquiry reports before responding.
Sections Cited
Act 16 of 1993, Rules of 1997
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE FIRST DAY OF OCTOBER TWO THOUSAND AND TWENTY ONE PRESENT THE HON’BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION Nos. 1939, 1052, 1685, 1723.1728. 1739, 1744, 1753, 1776. 1938, 1940, 1941, 1942. 1943, 3723. 3761, 3762 and 3764 OF 2019 W.P. No. 1939 of 2019 Between:
Chavala Prasanth Kumar, S/o. Vasantha Rao, Aged 31 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Suneel Kumar, S/o. Vasantha Rao, Aged 27 years, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Vignana Kumar, S/o. Gopala Rao, Aged 18 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State.
Chavala Ramya Sri, D/o. Gopala Rao, Aged 21 years, Occ. Student, R/o Vanchangi Village, Rajavommangi Mandal, East Godavari District, Andhra Pradesh State
Chevala Janardhan, S/o. Adinarayana, Aged 27 years, R/o Jaddangi Village Rajavommangi Mandal, East Godavari District, Andhra Pradesh State ...PETITIONERS AND 1. The State of Andhra Pradesh, Rep. by its Principal Se
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.