Tvl. Asm International vs. The Assistant Commissioner (St) 2

With the consent of both the learned counsel for the petitioner and the learned Additional Government Pleader for the respondent, at the time of admission, this Writ Petition is taken up for final disposal.

In this Writ Petition, the petitioner has challenged the impugned order dated 08.05.2023 passed by the respondent for the Assessment Year 2019-2020. 4. It is the case of the petitioner that although the petitioner had filed a reply dated 15.12.2022 in response to the notice dated 23.11.2022 which was issued to the petitioner prior to the impugned order dated 08.05.2023, the said reply of the petitioner has not been considered in the impugned order. _____________ Page No. 2 of 6 https://www.mhc.tn.gov.in/judis

It is the further case of the petitioner that the actual difference between the input tax credit claimed in the returns filed by the petitioner in Form GSTR - 3B and auto-populated information in Form GSTR - 2A is only Rs.71,798/- each towards SGST and CGST totalling to Rs.1,43,596/-. However, the respondent in the impugned order has concluded that the difference amount is Rs.4,85,131/- each towards SGST & CGST, totalling to Rs.9,70,262/-. The learned counsel for the petitioner would therefore submit that the petitioner may be given one more opportunity as the impugned order has been passed without considering the actual difference in Form GSTR - 3B and in Form GSTR - 2A.

This Writ Petition is opposed by the learned Additional Government Pleader for the respondent on the ground that this Writ Petition is liable to be dismissed on account of latches. It is submitted that this Writ Petition is hopelessly time-barred as the impugned order has been passed as early as 08.05.2023, whereas, this Writ Petition has been filed on 03.06.2024. 7. The learned Additional Government Pleader for the respondent relied on the decisions of the Hon'ble Supreme Court in M/s.Singh _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis Enterprises Vs. Commissioner of Central Excise, Jamshedpur and appeal before the Appellate Authority, subject to the petitioner pre- depositing 25% of the disputed tax with the respondent, within a period of 30 days from the date of receipt of a copy of this order. It is made clear that pre-deposit and the proposed appeal should be made/filed within the aforesaid period of 30 days from the date of receipt of a copy of this order.

Subject to the compliance of the same, the appeal of the petitioner shall be entertained and disposed of on merits and in _____________ Page No. 4 of 6 https://www.mhc.tn.gov.in/judis accordance with law, as expeditiously as possible, preferably, within period of six (6) months from the date of receipt of a copy of this order. Needless to state, the petitioner shall be heard before the appeal is disposed of on merits.

Accordingly, this Writ Petition stands disposed of with the above observations. No costs. Consequently, connected Miscellaneous Petitions are closed. 10.06.2024 Index: Yes/ No Neutral Citation: Yes / No Speaking Order / Non-Speaking Order JEN Copy To: The Assistant Commissioner (ST) -2, Tuticorin - 2 Assessment Circle, Tuticorin. _____________ Page No. 5 of 6 https://www.mhc.tn.gov.in/judis C.SARAVANAN