Telangana High Court
Rss Jv vs The Assistant Commissioner St on 16 June, 2025
THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
AND
THE HON'BLE SMT. JUSTICE RENUKA YARA
WRIT PETITION Nos.7337, 10174, 14232, 14323, 14344,
14461, 14553, 14593, 14603, 14662, 14669, 14688,
14701, 14787, 14849, 14860, 14863, 14884, 14895,
14899, 14931, 14957, 14969 & 14973 of 2025
COMMON ORDER:(Per the Hon'ble the Acting Chief Justice Sujoy Paul) Learned counsel Sri Thanneru Chaitanya Kumar, Sri G.R.S. Akhileswar, Sri Shaik Jeelani Basha, Sri Venkatram Reddy Mantur, Sri PVLS Srichakrapani, Sri P. Venkata Prasad, Sri B. Krishna Reddy, Sri Nagendra Prasad, Sri Upadhyay Raghavender, Sri B. Srinivas, Sri Nishanth Rao K.N., Sri Y. Siri Reddy, Sri Tejprakash Toshniwal, Sri T. Ramesh Babu and Sri D. Ramakrishna, for the petitioners and Sri Swaroop Oorilla, learned Special Government Pleader appearing for State Tax.
2. Regard being had to the similitude of the questions involved, on the joint request of learned counsel for the parties, the matters are analogously heard and decided by this common order.
3. Learned counsel for the petitioners and learned Special Government Pleader for State Tax submitted that since the 2 impugned notice(s) and order(s) are unsigned, the same may be set aside in view of the common order passed in W.P.No.21101 of 2024 & batch, dated 28.02.2025.
4. Accordingly, the impugned notice(s) and order(s) in these Writ Petitions are set aside. The consequential bank attachment(s), if any, shall also stand revoked. Liberty is reserved to the respondents to issue fresh show cause notice(s)/order(s) in accordance with law and, for undertaking this exercise afresh, the limitation will not be a hurdle for the respondents.
5. The Writ Petitions are disposed of without expressing any opinion on the merits of the case. No costs.
Interlocutory applications, if any pending, shall also stand closed.
_________________________ SUJOY PAUL, ACJ __________________________ RENUKA YARA, J 16.06.2025 myk/sa