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Madras High Court

Tvl.Sky Logistics vs Deputy State Tax Officer on 20 August, 2025

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                       WP No. 31023 of 2025




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 20-08-2025

                                                         CORAM

                        THE HONOURABLE MR JUSTICE KRISHNAN RAMASAMY

                                           WP No. 31023 of 2025
                              AND WMP NO. 34758 OF 2025,WMP NO. 34759 OF 2025

                Tvl.Sky Logistics,
                Represented By it Proprietor, Thiru M.Tinu Kumar,
                No.17, Poonamallee High Road, Paruthipattu,
                Tiruvallur – 600 071.

                                                                                       Petitioner(s)
                                                              Vs

                1.Deputy State Tax Officer 1,
                Avadi Assessment Circle, No. 32 Integrated
                Commercial Tax Building, Elephant Gate Bridge
                Road, Vepery, Chennai 600 003.

                2.The Assistant Commissioner (ST)
                Avadi Assessment Circle, No.32, Integrated
                Commercial Taxes Building, Elephant Gate Bridge
                Road, Vepery, Chennai – 600 003.

                                                                                       Respondent(s)

                PRAYER:-Writ Petition filed under Article 226 of the Constitution of India,

                praying for an issuance of Writ of Certiorari, calling for the records of the first



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 01/09/2025 08:54:16 pm )
                                                                                           WP No. 31023 of 2025



                Respondent herein in impugned order in DRC-07 Ref.No.ZD330924105328G

                dated 16.09.2024 passed under Section 73 of the Tamilnadu Goods and Service

                Tax Act, 2017 read with Central Goods and Service Tax Act, 2017 herein after

                referred to as GST Act, 2017 and quash the same as arbitrary, unjust and illegal.

                                  For Petitioner(s):       Ms.Yazhilini T

                                  For Respondent:          Ms.P.Selvi
                                                           Government Advocate

                                                             ORDER

When the matter is taken up for hearing today, the learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition and he has also made an endorsement to that effect.

2.In view of the submission and the endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.

20-08-2025 rst Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 08:54:16 pm ) WP No. 31023 of 2025 To

1.Deputy State Tax Officer 1 No.17, Poonamallee High Road, Paruthipattu, TiruvallurAvadi Assessment Circle, No. 32 Integrated Commercial Tax Building, Elephant Gate Bridge Road, Vepery, Chennai 600 003.

2.The Assistant Commissioner (ST) Avadi Assessment Circle, No.32, Integrated Commercial Taxes Building, Elephant Gate Bridge Road, Vepery, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 08:54:16 pm ) WP No. 31023 of 2025 KRISHNAN RAMASAMY J.

rst WP No. 31023 of 2025 AND WMP NO. 34758 OF 2025, WMP NO. 34759 OF 2025 20-08-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 08:54:16 pm )