Madras High Court
Tvl. Shivdhaara Granite vs Assistant Commissioner (St)(Fac) on 28 October, 2025
Author: C.Saravanan
Bench: C. Saravanan
WP No. 40319 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-10-2025
CORAM
THE HONOURABLE MR JUSTICE C. SARAVANAN
WP No. 40319 of 2025
AND
WMP NO. 45284 OF 2025,WMP NO. 45288 OF 2025
1. Tvl. SHIVDHAARA GRANITE
Rep. by its Proprietor Hanuman
Choudhary, No.96/2, 96/3,
Nagamangalam Road,
Kondappanayanpalli Village, Barugur
Taluk, Krishnagiri, Tamil Nadu-635121
Petitioner(s)
Vs
1. Assistant Commissioner (st)(fac)
Krishnagiri-ii Circle, Krishnagiri-635
115
Respondent(s)
PRAYER
calling for the records relating to the impugned order in GSTIN
33ANKPK1569R1ZC (FY 2020-21) dated 01.02.2025 and its consequential
Demand Order dated 01.02.2025 having Reference No. ZD330225001133A
issued by the Respondent and quash the same
For Petitioner(s): Sanskar Samdaria
https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 06:04:44 pm )
WP No. 40319 of 2025
Sourabh Samdaria
P.Kamesh
For Respondent: Mr. TNC Kaushik
Additional Government Pleader
ORDER
Mr. TNC Kaushik, learned Additional Government Pleader takes notice for the Respondent.
2. This Writ Petition is being disposed of at the time of admission with the consent of the learned counsel for the Petitioner and learned Additional Government Pleader for the Respondent.
3. In this Writ Petition, the Petitioner has challenged the impugned Order in FORM GST DRC-07 bearing Ref.No.33ANKPK1569R1ZC dated 01.02.2025 along with demand Order in Ref. No.ZD330225001133A dated 01.02.2025 of the Respondent, which was preceded by a Show Cause Notice in GST DRC-01 dated 26.11.2024 for the tax period between April 2020 and March 2021, wherein the Petitioner was also called upon to appear for personal hearing.
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4. The Petitioner however did not file any reply to the Show Cause Notice in GST DRC-01 dated 26.11.2024. Thus, the impugned Order has been passed.
5. The learned Additional Government Pleader for the Respondent on the other hand would submit that this Writ Petition is devoid of merits and is liable to be dismissed in the light of the decisions of the Hon'ble Supreme Court in Singh Enterprises Vs. Commissioner of Central Excise, Jamshedpur and others, (2008) 3 SCC 70 and in Commissioner of Customs and Central Excise Vs. Hongo India Private Limited and another, (2009) 5 SCC 791 and also in Assistant Commissioner (CT) LTU, Kakinada and others Vs. Glaxo Smith Kline Consumer Health Care Limited, 2020 SCC Online SC 440.
6. That apart, it is submitted that the Petitioner has not substantiated the case with any documents and therefore, on this count also, this Writ Petition is liable to be dismissed.
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7. Under similar circumstances, Orders have been quashed and cases have been remitted back to pass a fresh order on terms subject to such Assessee depositing 25% to 100% of the disputed tax depending upon the length of delay in approaching the Court. I do not find any reason to take a different view in this case.
8. Therefore, to balance the interest of both parties viz., the Assessee and the Revenue, the case is remitted back to the Respondent to pass a fresh order subject to the Petitioner depositing 25% of the disputed tax in cash from the Petitioner's Electronic Cash Register within a period of thirty (30) days from the date of receipt of a copy of this order.
9. Within such time, the Petitioner shall also file a reply to the Show Cause Notice in GST DRC-01 dated 26.11.2024 together with requisite documents to substantiate the case by treating the impugned Order dated 01.02.2025 as an addendum to the Show Cause Notice dated 26.11.2024. https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 06:04:44 pm ) WP No. 40319 of 2025
10. Amount which has already recovered from the Petitioner shall be adjusted towards pre-deposit of 25% of the disputed tax as ordered above. This will be however subject to verification by the Respondent.
11. In case the Petitioner complies with the above stipulations, the Respondent shall proceed to pass a final order on merits and in accordance with law as expeditiously as possible, preferably, within a period of three (3) months of such reply/pre-deposit. Subject to the Petitioner complying with the above stipulations, the attachment of the bank account of the Petitioner shall also stand automatically raised/vacated.
12. In case the Petitioner fails to comply with any of the stipulations, the Respondent is at liberty to proceed against the Petitioner to recover the tax in accordance with law as if this Writ Petition was dismissed in limine today.
13. Needless to state, before passing any such order, the Respondent shall give due notice to the Petitioner.
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14. It is made clear that recovery of 25% of the disputed tax ordered above pertains only to the impugned Order dated 01.02.2025.
15. This Writ Petition stands disposed of with the above observations. No costs. Connected Writ Miscellaneous Petitions are closed.
28-10-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No ab https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 06:04:44 pm ) WP No. 40319 of 2025 WP No. 40319 of 2025 To
1.Assistant Commissioner (st)(fac) Krishnagiri-ii Circle, Krishnagiri-635 115 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 06:04:44 pm ) WP No. 40319 of 2025 C.SARAVANAN J.
ab WP No. 40319 of 2025 AND WMP NO. 45284 OF 2025,WMP NO.
45288 OF 2025 28-10-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/11/2025 06:04:44 pm )