Kamalesh Jairamdas Tejwani vs. The Goods & Services Tax Network & Ors

S/L 93 17.08.2021 Court. No. 2 cm WPA 21983 of 2019 Kamalesh Jairamdas Tejwani Vs. The Goods & Services Tax Network & Ors. (Through Video Conference) Mr. Anil Dugar Mr. Rajarshi Chatterjee …. For the Petitioner It is the grievance of the petitioner in this writ petition that in spite of a series of representations made from the Nodal Officer SGST/respondent No.4 as it appears from Pages 16 to 20 of the writ petition which have been made from January 18, 2018 and lastly on 13th September, 2019 before the Nodal Officer, SGST which has not been considered and the Nodal Officer/respondent No.4 is sitting over the representation dated 13th September, 2019. Considering the submission of the petitioner, this writ petition is disposed of by directing the Nodal Officer SGST/respondent No.4 to consider and dispose of the aforesaid representation dated 13th September, 2019 being Annexure P-6 to the writ petition in accordance with law and by passing reasoned and speaking order and after giving opportunity of hearing to the petitioner or his authorised representative within six weeks from the date of communication of this order.

2 It is recorded that this Court has not gone into the merits of the case and the respondent No.4 shall decide the case of the petitioner strictly in accordance with law. WPA 21983 of 2019 is disposed of. (Md. Nizamuddin, J.)