Paul Rajan Punithan vs. The Assistant Commissioner (St)

The petitioner is aggrieved by the impugned order dated 03.06.2025 passed for the tax period between 2018 and 2019. The said order was preceded by a notice/intimation in DRC-01A dated 04.03.2025 and a notice in DRC-01 dated 29.03.2025. The petitioner was also afforded adequate opportunity to respond, and notices for personal hearing were issued. Despite the same, the petitioner failed to avail such opportunity. 2/5 https://www.mhc.tn.gov.in/judis

It is the case of the petitioner that he had opted to pay tax under the composition scheme under Section 10 of the respective GST enactments of 2017. It is further submitted that the respondent has wrongly invoked juri iction under Section 74 of the said enactments by issuing the notices in DRC-01A and DRC-01 referred to above. Hence, the impugned order is liable to be quashed.

On the other hand, the learned Additional Government Pleader appearing for the respondent submits that the petitioner neither participated in the show cause proceedings nor appeared for the personal hearing, and thus suffered the impugned order. It is further submitted that there are sufficient grounds justifying the invocation and extension of the period of limitation. However, it is stated that if the petitioner now files an adequate reply with supporting documents, an appropriate order will be passed.

Recording the above submissions, the impugned order dated 03.06.2025 is quashed and the matter is remitted back to the respondent for passing a fresh order within a period of three months from the date of receipt of a copy of this order. The petitioner shall file a detailed reply within a period of 30 days from the date of receipt of a copy of this order, treating the impugned order dated 03.06.2025 as 3/5 https://www.mhc.tn.gov.in/judis an addendum to the show cause notice in DRC-01 dated 29.03.2025. It is made clear that the petitioner shall cooperate with the respondent in the proceedings. In case the petitioner fails to do so, the respondent shall be at liberty to proceed against him in accordance with law, and this writ petition shall stand dismissed in limine.

This writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petitions are closed. 21.08.2025 NCC : Yes/No Index : Yes/No Internet:Yes skn To 1.The Assistant Commissioner (ST), Tamil Nadu Commercial Tax Department, Nethaji Road Assessment Circle, Dr.Thangaraj Salai, Madurai-625020. 2.The Deputy Commissioner (ST), GST Appeal, Commercial Taxes Building, Dr.Thangaraj Salai, Madurai-625020. 4/5 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.

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