Andhra Pradesh High Court - Amravati
M/S Krishna Ganga Spinning Mills Pvt. ... vs State Of Andhra Pradesh on 15 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAY (SPECIAL ORIGINAL JURISDICTION) THURSDAY, THE FIFTEENTH DAY OF JANUARY, _ FWO THOUSAND AND TWENTY FOUR . -PRESENT: PHE HONOURABLE SRI JUSTICE RAVINATH TILHARI ANS THE HONOURABLE SRI JUSTICE HARINATH NUNEPALLY | WRIT PETITION NO: 27844 OF 2024 Between: ' M/s Krishna Ganga Spinning Mills Pvi. Lic., Having its registered address at GT Road, Thimimapuram, Guntur, AP 522233, Represented by is Director Mr. Gorantia Prudhwi. . PETITIONER AND 1. State of Andhra Pradesh, Represented by Principal Secretary, Revenue, OT Department, Secretariat Buildings, Velagapudl, Amaravall. 2. }he Commissioner of Commercial Taxes, Government of Andhra Pradesh D. No. 5-59, RK. Spring Valley Apartments, Bandar Road, Cedupugallu Vilage, Kankipadu Mandal, Vilayawada, Krishna District S$. The Cornmercial Tax Officer, Chiakaluripel, Chilskaluripet Ho, Chidakaluripeta ~ S22618. , 4. The Dy. Commeroial Tax Officer, Chdakalurinel, Chilakaluripet Ha, Ghilakaluripeta ~ 522 618 &. The Dy. Commercial Tax Officar-ll, Chiakalunpel, Chilakalurinet Ho, Chiakalurineta - §22 676, : Respandents Fetdion under Article 226 of the Constiivion of india praying fhat in fhe circuimeiances stated in the affidavit fled therewith, the High Court may be pleased fo Sue an apprapriaie Wri, Direction or Order, particularly ane in the nature of a writ of mandamus, a.) Seating aside the imougned Assessment Grder dated 21.03.2070 issued by the Respondent No. 3 as legal arbitrary, without application of mind and violative of Rule 64 of AP VAT Rules, 2068. b.}) Selfing ascie the consequantial imougned Oermand Notice dated 16.08,2021 for TIN No. 28880296112 issued by the Respondent No. 4 for an alleged amount of Rs. 21,29,767/- as Hegal, arbiirary, withoul applicatian of mind and viniative of Rule 64 of AP VAT Rules, 2008. IA NO: 1 OF 2024 Patiion under Section 184 CPC praying that in the circumstances stated in the affidavit Sied in support of the wrk petition, the High Court may be pleased to suspend the operation of the impugned Demand Nofine dated 16.08 2021 Issued by Respondent No. 4, and all consequential proceedings arising fherefram, including any consequential action inffafed under APVAT Act, 2005 and AP Revenue Recovery Act, 1864 in the infersel of justios, pending disposal of WP St84i of 20281, on the fie of ihe High Gaur. The petition coming on for hearing, upcn perusing the Pelion and re affidavit fled in support thergof and orders of the High Cau A dated 29.09 2021 PiH-BOS1, OB 1S. 2082, OF. 05.2022. 21.08.2028, 3805-2022, " Oe = 122, 20.04. 2022, 28.04.2029, 34.05 2023 10.41. 2028 OF. 12 2082 16 12 S082 08 02 2085, G2.03. 2623 27 O4.2083, 27.08.2023, s0.07 2023, 03.08.2023, 3) 08. S083, 77.08.2023, OF. 41.2088, 27.47.3088, 08.42. 2028, 20.12.2025 & 10.07.2024 made herein anc upon hearing the arguments of Sri Vivek Chandrasekhar, Advocate representing Ms. lgwarya, learned counsel representing M/s. Gorantia Sn Ranga nae Asvocate for fhe Petitioner and GP for Commercial Tax for Respancents, the Court made the following: See nspite of the order dated 26.12.2028, the petitinner has not fled additional affidavit and the respondents have sot Aled additional counter afidavit, ae Learned esunesl for the getitioner grays for a week further time te He additional affidavit. - %, Learned Government Pleader aise prays for a week further time fo file additional counter affidavit. | §. Post ort 22.02.2024. §. tf, the counter is not filed by the respondents within a period as specified above, tie respondent Neg shall appear before this Gourt personally" . "Sd PB. VINOD KUMAR ASSISTANT. REGISTRAR KR a TRUE COPY? sec S TION OFFICER FOR ¢ Lh. Te 'aa 1. State of Andhra Pradesh, Rapraseniad by Principal Secretary, Revenue, C1 Denaiment, Secretarial Buildings, Velagaoucl, Amaravatl. 2. The Commissioner of Commercial Taxes, Government of Andhra Pradesh D, No, 8-89, R. KR. Spring Valley "apartments, Sandar Road Eedupugally Vilage, Kankipadu Mandal, Viayawada, Krishna Dsinict 3. The Commercial Tax Officer, Chiakaluripet, CNilakalusipet Ho, Chiakeluripata ~ §22616. 4. The Dy. Commercial Tax Offcar-i, Onlakaluripel, Chiaxaluripet Ho, Gntlakaluripeta - 8228 618 5, The Dy. Commercial Tax Offear-i], Chilakalurinet, Chilakaluripel Ha, Chilakalurineta - 522 616. (Addressee Nos.1 fo 5 by RPAD) Cine OC to Mis. Gorantia Sn Ranga Pujiha, Advocate (OPU0C) Two COs to GP for Cormmercial Tax, High Court of Andhra Pradesh. [OUT] TWwe spare comes.. . HIGH COURT DATED: 15/02/2024 NOTE: POST ON 22.02.2024 ORDER
WP No.2t8a? of 2624 INTERIN ORDER EXTENDED leet z 4 ity, ty Lgfy tity, JEP