Patna High Court
M/S Patliputra Hytech Infra Private ... vs The State Of Bihar on 1 August, 2023
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10741 of 2023
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M/S Patliputra Hytech Infra Private Limited, A Private Limited company
incorporated under the Companies Act, 1956 having its registered office at
301, Maharaja Kameshwar Complex, Frazer Road, Police Station-Kotwali,
District-Patna through its authorized signatory Sanjeev Kumar (Male), aged
about 37 years, Son of Naresh Prasad Singh, resident of near Kali Mandir,
Pokharawan, Lakhisarai, Police Station-Kajra, District- Lakhisarai.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Commissioner, Department of State Tax,
Government of Bihar, Patna.
2. The Additional Commissioner of State Tax, (Appeals), Patna, West Division,
Patna.
3. The Assistant Commissioner of State Tax, Shahabad, Patna Special, Central,
Bihar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Pravashankar Mishra, Advocate
For the Respondent/s : Mr.Vikash Kumar, SC 11
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 01-08-2023 The instant writ petition has been filed under Article 226 of the Constitution of India seeking multifarious reliefs.
2. The petitioner essentially is desirous of availing statutory remedy of appeal against the impugned order before the Appellate Tribunal (hereinafter referred to as "Tribunal") under Section 112 of the Bihar Goods and Services Patna High Court CWJC No.10741 of 2023 dt.01-08-2023 2/4 Tax Act (hereinafter referred to as "B.G.S.T. Act").
3. However, due to non-constitution of the Tribunal, the petitioner is deprived of his statutory remedy under Sub-Section (8) and Sub-Section (9) of Section 112 of the B.G.S.T. Act.
4. Under the circumstances, the petitioner is also prevented from availing the benefit of stay of recovery of balance amount of tax in terms of Section 112 (8) and (9) of the B.G.S.T Act upon deposit of the amounts as contemplated under Sub-section (8) of Section 112.
5. The respondent State authorities have acknowledged the fact of non-constitution of the Tribunal and come out with a notification bearing Order No. 09/2019-State Tax, S. O. 399, dated 11.12.2019 for removal of difficulties, in exercise of powers under Section 172 of the B.G.S.T Act, which provides that period of limitation for the purpose of preferring an appeal before the Tribunal under Section 112 shall start only after the date on which the President, or the State President, as the case may be, of the Tribunal after its constitution under Section 109 of the B.G.S.T Act, enters office.
6. This Court is, therefore, inclined to dispose of the instant writ petition in the following terms:-
Patna High Court CWJC No.10741 of 2023 dt.01-08-2023 3/4
(i) Subject to deposit of a sum equal to 20 percent of the remaining amount of tax in dispute, if not already deposited, in addition to the amount deposited earlier under Sub-Section (6) of Section 107 of the B.G.S.T. Act, the petitioner must be extended the statutory benefit of stay under Sub-Section (9) of Section 112 of the B.G.S.T. Act. The petitioner cannot be deprived of the benefit, due to non- constitution of the Tribunal by the respondents themselves.
The recovery of balance amount, and any steps that may have been taken in this regard will thus be deemed to be stayed. It is not in dispute that similar relief has been granted by this Court in the case of SAJ Food Products Pvt. Ltd. vs. The State of Bihar & Others in C.W.J.C. No. 15465 of 2022.
(ii) The statutory relief of stay, on deposit of the statutory amount, however in the opinion of this Court, cannot be open ended. For balancing the equities, therefore, the Court is of the opinion that since order is being passed due to non- constitution of the Tribunal by the respondent- Authorities, the petitioner would be required to present/file his appeal under Section 112 of the B.G.S.T. Act, once the Tribunal is constituted and made functional and the President or the State President may enter office. The appeal would be required to be filed observing the statutory requirements after coming into existence of the Tribunal, for facilitating consideration of the appeal.
(iii) In case the petitioner chooses not to avail the remedy of appeal by filing any appeal under Section 112 of the B.G.S.T. Act before the Tribunal within the period which may be specified upon constitution of the Tribunal, the respondent- Authorities would be at liberty to proceed further in the matter, in accordance with Patna High Court CWJC No.10741 of 2023 dt.01-08-2023 4/4 law.
(iv) If the above order is complied with and a sum equivalent to 20 per cent of the remaining amount of the tax in dispute is paid then, if there is any attachment of the bank account of the petitioner pursuant to the demand, the same shall be released.
7. Learned counsel for the petitioner submits that more than 20% of the further tax amount is deducted from the account of the petitioner.
8. If such a deduction is done, necessarily there would be no requirement for the petitioner to pay further 20%, which should be ascertained by the officer before a demand is made.
9. With the above liberty, observation and directions, the writ petition stands disposed of.
(K. Vinod Chandran, CJ) ( Partha Sarthy, J) Sujit/-
AFR/NAFR NAFR CAV DATE Uploading Date 03.08.2023 Transmission Date