Andhra Pradesh High Court - Amravati
M/S Sree Neelakanteswara Cotton ... vs The Commericial Tax Officer Noii on 16 October, 2020
Bench: C.Praveen Kumar, J. Uma Devi
| | [ 3058 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) FRIDAY, THE SIXTEENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR THE HONOURABLE MS JUSTICE J. UMA DEVI WRIT PETITION NO: 17884 OF 2020 " Between: M/s.Sree Neelakanteswara Cotton Traders, 17/104, C.W.C. Road, C/o.B.Veerabhadra Gowd Industries, Adoni, Kurnool District, State of Andhra Pradesh, Rep by its Proprietor Sri Kunigiri Narayanappa Petitioner _ AND 1. The Commercial Tax Officer No-Il, Adoni, Kurnool District. 2. The State of Andhra Pradesh, Rep by its Principal Secretary, Revenue (CT) -- Department, Velagapudi, Amaravati, Guntur District. Respondents
WHEREAS the Petitioner above named through its Advocate Sri.Shaik Jeelani Basha presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue any order or direction more particularly one in the nature of Writ of Mandamus or any other appropriate writ or order or direction declaring the action of the 1st respondent in passing the Revised Proceedings, dated 22.11.2019 served on the petitioner on 11.01.2020 under the CST Act 1956, for the tax period 2013-14, denying to take 'H' Forms, is in violation of principles of natural justice and also failed to provide an opportunity of personal hearing and consequently set-aside the Revised Proceedings of the 1st respondent, dated 22.11.2019 and direct to 'pass Revision Proceedings, accepting the 'H' Forms in accordance with law, following recent decision of this Honourable Court in W.P.No.14638 of 2019;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Shaik Jeelani Basha Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Commercial Tax Officer No-!], Adoni, Kurnool District.
2. The Principal Secretary, Revenue (CT) Department, State of Andhra Pradesh, Velagapudi, Amaravati, Guntur District. c are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before 10.11.2020, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
Post on 10.11.2020.
Sd/- V. SAVITHRAMs MA ASSISTANT REG TRAR 70 IITRUE COPY// ak For ASSISTANT REGISTRAR
1. The Commercial Tax Officer No-IIl, Adoni, Kurnool District.
2. The Principal Secretary, Revenue (CT) Department, State of Andhra Pradesh, Velagapudi, Amaravati, Guntur District. (1 & 2 by RPAD- along with a copy of petition and affidavit) One CC to Sri.Shaik Jeelani Basha Advocate [OPUC] Two CCs to GP for Commercial Tax, High Court Of Andhra Pradesh. [OUT] Two spare copies.
ees SRL HIGH COURT CPKJ & JUDJ DATED:16/10/2020 NOTE: POST ON 10.11.2020 NOTICE BEFORE ADMISSION WP.No.17884 of 2020