Madras High Court
Tvl. Gee Vee Interiors & Exteriors vs The Deputy State Tax Officer on 29 August, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.32941 of 2025 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.08.2025 Coram The Honourable Mr.Justice Krishnan Ramasamy W.P.No. 32941 of 2025 and W.M.P.Nos. 36941 & 36942 of 2025 Tvl. Gee Vee Interiors & Exteriors, (Represented by its Proprietor, Mr.V.Lakshmanan) 42, 43, Mangalapury Nagar, Tambaram, Chennai, Tamil Nadu – 600044. ...Petitioner Vs. The Deputy State Tax Officer, Thirumudivakkam Assessment Circle, Room 124, 1st Floor, Mylapore Taluk Office, Greenways Road, R A Puram, Chennai – 600 028. ...Respondents Prayer : Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus, calling for the records on the files of the respondent herein in FORM GST DRC-07 with Reference No.ZD330225134856E dated 14.02.2025 along with detailed order in GSTIN: 33ADMPV0245M1Z7/2020-2021 dated 14.02.2025 for the 1/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 tax period Apr 2020 – March 2021 and quash the same.
For Petitioner : Mr.M.Rajkumar
For Respondent : Mr.T.N.C.Kaushik
Additional Government Pleader (Taxes)
Order
Mr.T.N.C.Kaushik, learned Additional Government Pleader (Tax), who takes notice on behalf of the respondent. With consent, the main Writ Petition is taken up for final disposal at the stage of admission itself.
2. The challenge in this Writ Petition is to the order dated 14.02.2025 passed by the respondent for the AY 2020-21 along with detailed order dated 14.02.2025 and to quash the same.
3. The learned counsel for the petitioner would submit that the respondent has issued a show cause notice in Form DRC 01 on 30.09.2024, unfortunately, the petitioner was not aware of those notices and file reply to those notices. Since the petitioner failed to file reply to the said show cause notice, the first respondent has confirmed the proposals contained in the 2/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 show cause notice and passed the present impugned order. Therefore, the learned counsel would submit that the impugned order suffers from violation of principles of natural justice and is liable to be aside, as the petitioner has not been heard before passing the impugned order.
3.1. It is also submitted by the learned counsel for the petitioner that the petitioner is ready and willing to deposit 25% of the disputed tax, in the event, this Court is inclined to set aside the impugned order and remand the matter back to the Authority for fresh consideration. Hence, he prayed for appropriate directions.
4. The learned Additional Government Pleader (T) for the respondent fairly submitted that since the petitioner has voluntarily come forward to deposit 25% of the disputed tax, the prayer sought for by the petitioner may be considered.
5. Considering the above submissions made by the learned counsel on either side and upon perusal of the materials, it is evident that the impugned 3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 show cause notice was uploaded on the GST Portal Tab. According to the petitioner, the petitioner was not aware of the issuance of the show cause notice issued through the GST Portal and the original of the said show cause notice was not furnished to them.
6. No doubt sending notice by uploading in portal is a sufficient service, but, the Officer who is sending the repeated reminders, inspite of the fact that no response from the petitioner to the show cause notices etc., the Officer should have applied his/her mind and explored the possibility of sending notices by way of other modes prescribed in Section 169 of the GST Act, which are also the valid mode of service under the Act, otherwise it will not be an effective service, rather, it would only fulfilling the empty formalities. Merely passing an ex parte order by fulfilling the empty formalities will not serve any useful purpose and the same will only pave way for multiplicity of litigations, not only wasting the time of the Officer concerned, but also the precious time of the Appellate Authority/Tribunal and this Court as well. Thus, when there is no response from the tax payer to the notice sent through a particular mode, the Officer who is issuing notices 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 should strictly explore the possibilities of sending notices through some other mode as prescribed in Section 169(1) of the Act, preferably by way of RPAD, which would ultimately achieve the object of the GST Act.
7. Therefore, this Court finds that there is a lack of opportunities being provided to serve the notices/orders etc., effectively to the petitioner. In such circumstances, this Court is of the view that the impugned assessment order came to be passed without affording any opportunity of personal hearing to the petitioner, confirming the proposals contained in the show cause notice. Hence, this Court is inclined to set-aside the impugned order with terms, by issuing the following directions:-
i) The impugned order passed by the respondent dated 14.02.2025 is set aside.
ii) Consequently, the matter is remanded to the respondent for fresh consideration.
iii) The petitioner is granted liberty to deposit 25% of the disputed tax, which the petitioner themselves had voluntarily came forward to make 5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 such payment, within a period of two weeks from the date of receipt of a copy of this order.
iv) Thereafter, the petitioner is directed to file a reply along with supportive documents within a period of two weeks.
v) Thereupon, the first respondent is directed to consider the reply and shall issue a clear 14 days notice affording an opportunity of personal hearing to the petitioner and shall decide the matter in accordance with law.
8. With the above observations & directions, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
29.08.2025 kkn Index : yes/no Neutral Citation : yes/no To The Deputy State Tax Officer, 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 Thirumudivakkam Assessment Circle, Room 124, 1st Floor, Mylapore Taluk Office, Greenways Road, R A Puram, Chennai – 600 028.
7/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm ) W.P.No.32941 of 2025 Krishnan Ramasamy,J., KKN W.P.No. 32941 of 2025 29.08.2025 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:29 pm )