Tabreaiz Qualique vs. The State Of Telangana
Held
The Court granted the petitioner's request to withdraw the writ petition. The dismissal was made with liberty to file a fresh petition by the aggrieved person.
Facts
The petitioner's goods and vehicle were detained in transit due to an expired e-way bill, and a penalty was imposed. The petitioner argued that all other documents were in order and IGST was paid, citing a government circular.
Key Issues
The primary issue was the legality of detaining goods and imposing a penalty for an expired e-way bill despite other valid documentation and tax payment.
Sections Cited
Not specified in the provided text
AI-generated summary — verify with the full judgment below
[ 3411 ] HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) FRIDAY, THE SIXTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE SUJOY PAUL AND THE HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO WRIT PETITION NO: 23300 OF 2024 Between: f abreaiz Qualique, S/o Adbul Qalique, Aged about 47 Years, Occ. Proprietor of Balaji Corporation, Shop bearing H.No. '14-1-14611, Aghapura, Hyderabad. ,..PETITIONER AND 1. The State of Telangana, rep.by its Principal Secretary to the Government, Revenue (ST) Department, Secretarjat Building, Hyderabad.
The Union of lndia, rep.by its Secretary (Finance) Ministry of Finance, North Block, New Delhi-1 10001. 3. The Deputy State Tax Officer, Khairtabad-Somajiguda Circle-ll, Panjagutta Division, Hyderabad.
The Assistant Commissioner (ST), Kha irtabad-Somajig uda Circle-ll, Panjagutta Division, Hyderabad. ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of lvlandamus or any other appropriate writ, order or direction, declaring the action of the.2nd
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