Madras High Court
Tvl. Ganesh Builders vs The Assistant Commissioner (St) on 8 January, 2021
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.01.2021
CORAM:
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)Nos.16549 and 16550 of 2020
Tvl. Ganesh Builders,
Rep. by its Proprietor N.Ramasubramanian
No.111, Bharathiyar Salai,
Contonment, Trichy ... Petitioner in both W.Ps.
-Vs-
The Assistant Commissioner (ST),
Palakkarai – I Assessment Circle,
Trichy. ... Respondent in both W.Ps.
COMMON PRAYER: Petitions filed under Article 226 of the
Constitution of India to issue a Writ of Mandamus, directing the
respondent to consider the representations, dated 02.01.2019,
28.03.2019, 02.07.2019 & 28.10.2020 and issue refund voucher with
interest within stipulated period as may be fixed by this Court.
(In both W.Ps)
For Petitioner : Mr.S.Karunakar
For Respondent : Mrs.J.Padmavathi Devi,
Special Government Pleader.
1/4
http://www.judis.nic.in
COMMON ORDER
Heard the learned counsel appearing for the petitioners and the learned Special Government Pleader appearing for the respondent.
2.The petitioners had succeed before the appellate authority. Therefore, the respondent is obliged to make refund to the petitioners. In fact, revised orders had been passed in favour of the petitioners way back on 28.09.2018. But till date refund has not been made. Therefore, these two writ petitions have been filed.
3.When the matters were taken up for hearing, the learned Special Government Pleader submitted that questioning the orders passed by the appellate authority, State Appeals have been filed before the Sale Tax Appellate Tribunal. It is not in dispute that no interim order has been obtained. The petitioners cannot wait indefinitely for the disposal of the State Appeals. However, in the interest of justice, I am inclined to give some breathing time to the respondent. It is for the respondent to obtain appropriate orders within a period six weeks from the date of receipt of a copy of this order. If the respondent is not able to obtain such an order, 2/4 http://www.judis.nic.in the respondent will have to necessarily issue refund voucher with statutory interest. Such issuance will be done immediately and without any delay after the expiry of aforesaid period, if no interim order is obtained in the meanwhile.
4.The writ petitions are allowed on these terms. No costs.
08.01.2021 Index : Yes/No Internet : Yes/No ias Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:-
The Assistant Commissioner (ST), Palakkarai – I Assessment Circle, Trichy.3/4
http://www.judis.nic.in G.R.SWAMINATHAN, J.
ias W.P.(MD)Nos.16549 and 16550 of 2020 08.01.2021 4/4 http://www.judis.nic.in