Madras High Court
M/S.Ucal Fuel Systems Limited vs The Assistant Commissioner (St) on 8 January, 2020
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.No.14080, 14081 14085,
14086, 14077, & 14088 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.01.2020
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.Nos.14080, 14081 14085, 14086 & 14088, 14077 of 2019
& WMP.Nos.14134, 14135, 14137, 14140, 14144, & 14130 of 2019
M/s.Ucal Fuel Systems Limited
Represented by its Manager
Raheja Towers, Delta Wing, Unit No.705
No.177, Anna Salai,
Chennai-600 002 ...Petitioner in all WPs
--Vs--
The Assistant Commissioner (ST)
(Back Year Assessment),
Annasalai Assessment Circle
4th Floor, PAPJM Building Annex,
No.1, Greams Road
Chennai-600 006 ...Respondent in all WPs
****
Prayer in W.P.Nos.14080, 14081 14085, 14086 & 14088 of 2019: Writ
Petitions filed under Article 226 of the Constitution of India, to issue a Writ or
order of direction or any other Writ in the nature Writ of Certiorari, calling for
the records of the respondent herein in TIN/33850600248/2011-12, 2012-
13, 2013-14, 2014-15, 2015-16 and quash the order dated 30.03.2019
passed therein.
Prayer in W.P.No.14077 of 2019: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ or order of direction or any other
Writ in the nature Writ of Certiorari, calling for the records of the respondent
herein in CST/30965/2015-16 and quash the order dated 30.03.2019 passed
1
http://www.judis.nic.in
W.P.No.14080, 14081 14085,
14086, 14077, & 14088 of 2019
therein.
(in all WPs)
For Petitioner : Mr.R.L.Ramani
Mr.Raveendran B.
For Respondent : Mr.Mohammad Shafiq
Special Government Pleader
COMMON ORDER
Heard Mr.R.L.Ramani, learned Senior Counsel for Mr.B.Raveendran, learned counsel for the petitioner and Mr.Mohammed Shafiq, learned Special Government Pleader for the respondent.
2. The sole point canvassed is the violation of principles of natural justice. It is pointed out that pursuant to the personal hearing on 05.03.2019, the petitioner, vide letter dated 20.03.2019, requested thirty days time for submission of detailed reply. However, in spite of receipt of the aforesaid letter, the impugned order has been passed on 30.03.2019.
3. No serious objection is raised by Mr.Mohammed Shafiq, learned Special Government Pleader to my suggestion that a proper opportunity of hearing be extended to the petitioner prior to completion of assessment.
4. Hence, in the interests of justice, the impugned orders dated 30.03.2019 are set aside.
5. The petitioner will appear before the Assessing Officer on Monday, the 27th of January, 2020 at 10:30 a.m. without expecting any further notice 2 http://www.judis.nic.in W.P.No.14080, 14081 14085, 14086, 14077, & 14088 of 2019 in this regard. After hearing the petitioner, orders of assessment shall be passed de novo within a period of eight weeks from date of conclusion of personal hearing.
6. All writ petitions are allowed in the aforesaid terms. Consequently, connected miscellaneous petitions are closed with no order as to costs.
08.01.2020
Index : Yes/No
Internet : Yes/No
Speaking Order/Non speaking Order ska To The Assistant Commissioner (ST) (Back Year Assessment), Annasalai Assessment Circle 4th Floor, PAPJM Building Annex, No.1, Greams Road Chennai-600 006 3 http://www.judis.nic.in W.P.No.14080, 14081 14085, 14086, 14077, & 14088 of 2019 Dr.ANITA SUMANTH,J.
ska
W.P.Nos.14080, 14081 14085,
14086 & 14088, 14077 of 2019
& WMP.Nos.14134, 14135, 14137,
14140, 14144, & 14130 of 2019
08.01.2020
4
http://www.judis.nic.in