Tvl. M Karthikeyan Works Contract vs. The State Tax Officer
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Before: and
This Writ Petition is disposed of at the time of admission after hearing the learned counsel for the petitioner and the learned Government Advocate appearing on behalf of the respondent.
The petitioner is before this Court challenging an impugned order passed on 20.02.2025 following a notice issued in Form GST DRC 01 dated 26.11.2024. Despite the notice for personal hearing, the petitioner failed to respond the same either by filing reply to the notice issued on 26.11.2024 or appear before the respondent on the date of calling for personal hearing.
It is noticed that the petitioner has not filed an appeal in time and now the petitioner before this Court to quash the aforesaid impugned order, dated 20.02.2025. 2/6 https://www.mhc.tn.gov.in/judis
The leaned counsel for the petitioner would submit that the petitioner has good case to succeed and that the petitioner was unaware of the notice issued on 26.11.2024 or the impugned order dated 20.02.2025, as it was posted in the online portal.
The learned counsel for the petitioner would further submit that the petitioner is willing to deposit 25% of the disputed tax on condition to setaside the impugned order, dated 20.02.2025 with liberty to the petitioner to file a detailed reply to the notice that proceeded in impugned order GST DRC 01 on 26.11.2024. 6. Having considered the submissions made by the learned counsel for the petitioner and the learned counsel for the respondent and following the consistent view of this Court and recording the submission of the learned counsel for the petitioner, impugned order, dated 20.02.2025 shall stand quashed subject to petitioner depositing 25% of the disputed tax in electronic cash register within a period of 30 days from the date of receipt of copy of this order. The impugned order, dated 20.02.2025, which is quashed shall be treated as addendum to the show cause notice in Form GST DRC 01 dated 26.11.2024. 3/6 https://www.mhc.tn.gov.in/judis
The petitioner shall file a consolidated reply within a period of thirty days from the date of receipt of copy of this order. The respondent is at liberty to pass an order on merits as expeditiously as possible preferably within a period of three months from the date of receipt of copy of this order.
In case, the petitioner fails to comply with the stipulation above, it shall be deemed that this Writ Petition was dismissed, in which case, the respondent is at liberty to proceed against the petitioner to recover the tax and other amounts that are due from the petitioner under the impugned order.
With the above directions, this Writ Petition stands disposed of. Consequently connected Miscellaneous Petition is closed. No costs.
2025 NCC : Yes / No Index : Yes / No Internet : Yes / No Indu 4/6 https://www.mhc.tn.gov.in/judis To The State Tax Officer, Ramanathapuram Assessment Circle, No.73/2, Central Plaza, Salai Street, Ramanathapuram District – 623 501. 5/6 https://www.mhc.tn.gov.in/judis C.SARAVANAN, J.
Indu W.P(MD) No.19753 of 2025
2025 6/6 https://www.mhc.tn.gov.in/judis
Reproduced from the public record of the Madras High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.