Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

Mr. Govindaswamy Ramalingam vs The Joint Commissioner (Appeals-Ii) on 9 January, 2024

Author: R. Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                            W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 09.01.2024

                                                       CORAM :

                             THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                               and
                          THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ

                   Writ Petition Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196,
                       1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401,
                                             5743 and 6930 of 2023
                                                      and
                   WMP.Nos.29729, 29730, 33280, 33281 and 34501 of 2022, 165, 167, 994,
                  996, 1227, 1400, 1612, 2245, 2485, 2487, 2489, 3340, 3341, 3809, 3810, 3811,
                                 4476, 4489, 4490, 5420, 5740 and 7030 of 2023

                  W.P.No.30289 of 2022

                  Mr. Govindaswamy Ramalingam,
                  Proprietor of M/s.GRM STUDIO,
                  First floor, Plot No.4, Flat - F2,
                  Vetri flats CRR PURAM, L and T Colony,
                  Phase - 1, Virugambakkam, Chennai - 600 092.
                                                                                                            .. Petitioner
                                                          Versus

                  1. The Joint Commissioner (Appeals-II)
                     O/o. The Commissioner of GST &
                     Central Excise (Appeals - II),
                     Newry Towers, Second Floor,
                     No.2054/1, II Avenue, 12th Main Road,
                     Anna Nagar, Chennai - 600 040.

                  2. The Superintendent of Central Tax,
                     Range - 1, Vadapalani Division,
                     Chennai South Commissionerate,
                     Chennai - 600 040.                                                                 .. Respondents
https://www.mhc.tn.gov.in/judis



                  1/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the records in Order (s)-
                  in-Appeal No.226/2022 dated 14.07.2022 on the file of the first respondent and
                  quash the same and further direct the second respondent to restore the GST
                  registration No.33AEKPR3703D1ZT of the petitioner within a time bound
                  manner.
                  For Petitioner                :      Mr.G.Baskar
                  For Respondents               :      Mr.B.Ramanakumar


                  W.P.No.33766 of 2022

                  Rajeev Bafna                                                                                  .. Petitioner


                                                              Versus

                  1. The Deputy Commissioner (ST) (GST) - Appeal,
                     Salem & Erode, Commercial Taxes Building,
                     Brough Road, Erode.

                  2. The Assistant Commissioner (Circle) GST,
                     Tirupur Division, First Floor,
                     Kumaran Shopping Complex,
                     Kumaran Road, Tirupur - 641 601.
                                                                                                           .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the records and to quash
                  the order passed by the first respondent in Appeal No. & Year: 251 / 2022
                  dated 01.11.2022 resulting in confirming the order passed by the second
                  respondent dated 31.03.2022 in cancelling the GST registration of the
                  petitioner and to consequently direct the respondents to revoke the cancellation
                  of GST registration of the petitioner and further to grant input tax credit as
https://www.mhc.tn.gov.in/judis



                  2/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  available to the petitioner as on date in accordance with law.
                  For Petitioner                :      Mr.Karthik Ranganathan
                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.35062 of 2022

                  M/s. Paar Creative,
                  Represented by its Proprietor,
                  Selvam, No.29, 3rd Street, Santhi Nagar,
                  Adambakkam, Chennai - 600 088.                                                               .. Petitioner

                                                              Versus

                  1. The Appellate Authority /
                     The Deputy Commissioner (ST) (FAC),
                     GST - Appeal, Chennai - II,
                     C.T.Annexe Building, 3rd Floor,
                     No.1, Greams Road, Chennai - 600 006.

                  2. The Assistant Commissioner (ST),
                     Nanganallur Assessment Circle,
                     Zone - VIII: Chennai - South, Chennai.
                                                                                                           .. Respondents
                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the records of the
                  second respondent pertaining to the impugned order dated 18.03.2022 in
                  Reference Number : ZA330322076933L and the records of the first respondent
                  pertaining to the impugned order dated 20.12.2022 in Rc.No.969/2022/A1 and
                  quash the same and consequently direct the respondents to revoke the
                  cancellation of the GST registration of the petitioner's firm.
                  For Petitioner                :      Mr.P.Suresh Babu
                  For Respondents               :      Mr.Haja Nazirudeen,
https://www.mhc.tn.gov.in/judis
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                  3/23
                                                           W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                               1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                                                  Special Government Pleader

             W.P.No.174 of 2023

             M/s. K A Infra Developers,
             No.18, Balavinayagar Avenue,
             Okkiyam Thuraipakkam,
             Chennai - 600 097.
             Represented by its Managing Partner.
                                                                                                           .. Petitioner

                                                         Versus

             1. The Commissioner of Commercial Taxes,
                Office of the Principal and Special Commissioner
                of Commercial Taxes, Ezhilagam,
                Chepauk, Chennai - 600 005.

             2. The Superintendent (GST),
                Government Commercial Tax Office (Range III),
                No.692, MHU Complex, Nandanam,
                Chennai - 600 035.
                                                                                                       .. Respondents

                    Writ Petition filed under Article 226 of the Constitution of India praying
             to issue a Writ of Certiorari calling for the records of the second respondent
             herein leading to issuance of Impugned order dated 15.11.2021 (vide Reference
             Number : ZA331121039875P) and quash the same.
             For Petitioner                :      Mr.S.Sathyanarayanan
             For Respondents               :      Mr.K.Mohanamurali
                                                  Senior Panel Counsel



             W.P.No.1009 of 2023

                 Tvl. Lotus Enterprises,
                 Represented by the its sole proprietor,
https://www.mhc.tn.gov.in/judis
                 Mr. Saravanan,
             4/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  No.129, First Floor, Ganapathy Nagar,
                  Bandikavanur Village, Cholavaram,
                  Chennai 067.                                                                                   .. Petitioner

                                                              Versus

                  The Assistant Commissioner (Circle),
                  Cholavaram Zone III, Chennai North,
                  Integrated Commercial Taxes Office Complex,
                  First floor, Elephant Gate Bridge Road,
                  Vepery,Chennai - 003.                                                                      .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the impugned
                  proceedings on the file of the respondent and quash the order for cancellation
                  of registration dated 14.07.2022 bearing reference No.ZA330722050987A and
                  further, direct the respondent to restore the petitioner's registration bearing
                  GSTIN No.33EGFPS1912E1ZO as expeditiously possible and thus render
                  justice.
                  For Petitioner                :      Mr.J.Ashish
                  For Respondent                :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.1015 of 2023

                  Tvl. Lakshmi Enterprises,
                  Represented by the its sole Proprietor,
                  Mr. Tiruvenkat Balaraman,
                  No.130B, 1st floor, Ganapathy Nagar,
                  Bandikavanur Village, Cholavaram,
                  Chennai 067.
                                                                                                                  ..
                  Petitioner
                                                              Versus
https://www.mhc.tn.gov.in/judis



                  5/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  The Assistant Commissioner (Circle),
                  Cholavaram Zone III, Chennai North,
                  Integrated Commercial Taxes Office Complex,
                  First floor, Elephant Gate Bridge Road,
                  Vepery,Chennai - 003.                                                                      .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the impugned
                  proceedings on the file of the respondent and quash the order for cancellation
                  of registration dated 14.07.2022 bearing reference No.ZA330722050937F and
                  further, direct the respondent to restore the petitioner's registration bearing
                  GSTIN No.33AJAPB5763C1ZU as expeditiously possible and thus render
                  justice.
                  For Petitioner                :      Mr.J.Ashish
                  For Respondent                :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.1196 of 2023

                  Siva Blue Metals,
                  Rep.by its Proprietor Mr.Mohan Magendran
                  No.4/147, Moovarsampet Main Road,
                  Tirusoolam, Chennai - 600 100.                                                                .. Petitioner

                                                              Versus

                  1. The Deputy Commissioner (ST),
                     2nd Floor, MS Nagar, Mukta Gardens,
                     Chetpet, Chennai - 600 031.

                  2. The Assistant Commissioner, Pammal (Circle),
                     No.692, MHU Complex,
                     3rd Floor Annasalai, Nandanam,
                     Chennai - 600 035.                                                                     .. Respondents
https://www.mhc.tn.gov.in/judis



                  6/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the recordspertaining to
                  the order passed by the second respondent in Application Reference number
                  (ARN) AA3310200983841 and Reference Number ZA331220017183C dated
                  03.12.2020 and quash the same and thereby direct the respondents to revoke
                  the cancellation of the petitioner's GST Registration in GSTIN/UIN:
                  33ALBPM9892L1ZH and to restore the same.
                  For Petitioner                :      Mr.S.V.Vijay Prashanth
                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.1349 of 2023

                  Tvl. Galaxy Decors,
                  Represented by its sole proprietor,
                  Mr.Nagappan Thamilarasu,
                  No.7, Akbarabad, 2nd Street,
                  Kodambakkam, Chennai - 024.                                                                   .. Petitioner

                                                              Versus

                  The Assistant Commissioner (Circle),
                  Kodambakkam, Greams Road,
                  Thousand Lights West, Thousand Lights,
                  Chennai, Tamil Nadu 600 006.                                                               .. Respondent




                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the impugned
                  proceedings on the file of the respondent and to quash the order for
                  cancellation of registration dated 21.07.2022 bearing reference No.
                  ZA330722077576A passed by the respondent and further, direct the respondent
https://www.mhc.tn.gov.in/judis



                  7/23
                                                                   W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                       1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  to restore the petitioner's registration bearing GSTIN No.33AEVPT2918K1ZU
                  as expeditiously possible and thus render justice.
                  For Petitioner                   :      Mr.J.Ashish
                  For Respondent                   :      Mr.Haja Nazirudeen,
                                                          Additional Advocate General
                                                          assisted by Mr.M.Venkateswaran,
                                                          Special Government Pleader
                  W.P.No.1530 of 2023

                  J.Dhinakaran,
                  Properitor Sri Sai Baba Agencies,
                  No.30/19, Bharathi Nagar Main Road,
                  Nesapakkam, KK Nagar, Chennai - 600 078.
                                                                                                                   .. Petitioner

                                                                 Versus

                  1. The Commissioner of Commercial Taxes,
                     Office of the Principal and Special Commissioner
                     of Commercial Taxes, Ezhilagar,
                     Chepauk, Chennai - 600 005.

                  2. The Deputy Commissioner (ST),
                     GST - Appeal, Chennai - I,
                     C.T.Annexe Building, 3rd Floor,
                     No.1, Greams Road, Chennai - 600 006.

                  3. The Assistant Commissioner (Circle),
                     No.10A, Ramaswamy Salai,
                     Thiruvallur Colony, Santhiniketan Colony,
                     KK Nagar West, KK Nagar, Chennai - 600 078.
                                                                                                               .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, directing the second respondent to
                  quash           the   impugned   order        dated        16.09.2022                  passed         by       him
                  RC.No.994/2022/A1 as the same as illegal, arbitrary, malafide and therefore
https://www.mhc.tn.gov.in/judis
                  direct the respondents to revoke the cancellation of the petitioner GST
                  8/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  Registration No.33AHMPD4080AIZX.
                  For Petitioner                :      Mr.N.Anangan
                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.2164 of 2023

                  M/s Durga Electrical Stampings Private Limited,
                  Represented by its Managing Director : K.Thyagarajan,
                  62, Developed Plots, Perungudi Industrial Estate,
                  Perungudi, Tamil Nadu, 600 096.
                                                                                                                 .. Petitioner

                                                              Versus

                  Assistant Commissioner (Circle),
                  Sholinganallur (C),
                  Chennai, Tamil Nadu 600 119.
                                                                                                            .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the records pertaining
                  to the impugned order No.ZA330119029507M dated 09.01.2019 passed by the
                  respondent and consequently direct the respondent to revoke the cancellation of
                  the petitioner's GST registration bearing No.33AACCD3909L1ZP.


                  For Petitioner                :      M/s. S.Gayathri
                  For Respondent                :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.2397 of 2023

                  Dakshin Speaker Manufacturing Pvt., Ltd.,
https://www.mhc.tn.gov.in/judis



                  9/23
                                                         W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                             1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


            B4, Phase Ii, MEPZ-SEZ, Tambaram,
            Kanchipuram, Tamil Nadu - 600 045.
                                                                                                          .. Petitioner

                                                       Versus

            The Assistant Commissioner (Circle),
            Pallavaram Integrated Building for
            Commercial Taxes & Registration
            Department (South Tower),
            Saidapet, Government Farm Village,
            Chennai - 600 035.
                                                                                                     .. Respondent

                    Writ Petition filed under Article 226 of the Constitution of India praying
            to issue a Writ of Certiorarified Mandamus, calling for the records and to quash
            the order passed by the respondent in Reference Number : ZA33012101464E
            dated 27.01.2021 in cancelling the GST registration of the petitioner and to
            consequently direct the respondent to revoke the canellation of GT registration
            of the petitioner and thus render justice.
            For Petitioner               :      Mr.Karthik Ranganathan
            For Respondent               :      Mr.Haja Nazirudeen,
                                                Additional Advocate General
                                                assisted by Mr.M.Venkateswaran,
                                                Special Government Pleader




            W.P.No.3285 of 2023

                 M/s. Pacific International,
                 Represented by its Partner,
                 Mr.Mudadasir Ahmed,
                 No.11/H, 8K, 1st Floor, Nethaji Road,
                 Ambur, Vellore - 635 802.
https://www.mhc.tn.gov.in/judis
                                                                                                        .. Petitioner


            10/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                                                              Versus

                  1. State of Tamil Nadu,
                     Represented by its Principal Secretary,
                     Commercial Taxes Department,
                     Ezhilagam, Chepauk, Chennai - 600 005.

                  2. The Assistant Commissioner (Circle)
                     Ambur, Vellore - 635 802.
                                                                                                            .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus, calling for the records leading to
                  the issuance of cancellation order bearing reference No.ZA3307220462022
                  dated 13.07.2022 by the Second Respondent herein and quash the same, and
                  further direct the respondents to permit the petitioner to file application for
                  seeking revocation of the registration cancellation.
                  For Petitioner                :      Mr.Adithya Reddy

                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader




                  W.P.No.3729 of 2023

                  Tvl. Satorie Home Decors Private Limited,
                  Rep. by Naina Mohammed (Director),
                  41/116, Nelson Manickam Road,
                  Aminjikarai, Chennai 600 029,
                  Tamil Nadu.                                                                                    .. Petitioner

https://www.mhc.tn.gov.in/judis
                                                              Versus


                  11/23
                                                                 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                     1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  The Assistant Commissioner (ST),
                  Arumbakkam Assessment Circle,
                  Chennai - 600 035.
                                                                                                             .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the records of the
                  respondent       relating   to     the        impugned             order         in       the       reference
                  No.ZA3306220632368               dated 16.06.2022 challenging the order dated
                  16.06.2022 passed by the respondent to quash the same as illegal and arbitrary
                  and devoid of merit and consequentially direct the respondent herein to restore
                  the petitioner's Registration GSTIN 33AAWCS0336C2ZH so as to enable the
                  petitioner for filingmonthly returns.
                  For Petitioner                :       Mr. R.Sivakumar
                  For Respondent                :       Mr.Haja Nazirudeen,
                                                        Additional Advocate General
                                                        assisted by Mr.M.Venkateswaran,
                                                        Special Government Pleader

                  W.P.No.3730 of 2023

                  K.S.Venkataraman                                                                                .. Petitioner

                                                               Versus

                  The Assistant Commissioner (GST),
                  Government Commercial Tax Office,
                  Sozhinanallur Circle,
                  Chennai East, Chennai.
                                                                                                             .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the records and quash
                  the order passed by the respondent by Reference no.ZA330322043579M dated
https://www.mhc.tn.gov.in/judis
                  10.03.2022 and direct the respondent to revoke the cancellation of petitioner's
                  12/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  GSTIN Registration No. 33AHOPV7413R17F.
                  For Petitioner                :      Mr. G.Saravanabhavan
                  For Respondent                :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.3732 of 2023

                  Prabhu                                                                                         .. Petitioner

                                                              Versus

                  1. The Deputy Commissioner (ST),
                     Appellate Authority, GST Appeal,
                     Chennai - II, CT Annex Buildings (3rd Floor)
                     No.1, Greems Road, Chennai 600 006.

                  2. The Assistant Commissioner (ST),
                     Vanagaram Assessment Circle, Chennai.
                                                                                                            .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the entire records
                  pertaining to the impugned order in memorandum RC No.981/2022/A1, dated
                  21.12.2022 passed by the first respondent and confirming the order
                  No.ZA330822027403X, dated 08.08.2022 passed by the second respondent
                  and quash the same illegal, violative and consequently direct the respondents to
                  revoke the cancellation of GST IN Registration No.33ALKPP1484E2Z3.
                  For Petitioner                :      Mr.N.Umapathi
                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.4450 of 2023
https://www.mhc.tn.gov.in/judis



                  13/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  Sri Venkateswara Enterprises,
                  Represented by its Proprietrix,
                  Sabeetha,
                  22, 1st floor, Ponniamman Koil Street,
                  Kottur, Kotturpuram, Chennai,
                  Tamil Nadu - 600 085.                                                                          .. Petitioner

                                                              Versus

                  The Assistant Commissioner (Circle) SGST,
                  Kotturpuram Assessment Circle,
                  Chennai.                                                                                   .. Respondent
                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the records on the file of
                  the respondent in reference number ZA330722068190T in FORM GST REG-
                  19 dated 19.07.2022 and to quash the same as illegal, arbitrary and direct the
                  respondent to revoke the cancellation of petitioner's GST Registration
                  No.33FLXPS1081N1Z7.
                  For Petitioner                :      Mr. K.Thyagarajan
                  For Respondent                :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.4465 of 2023

                  M/s. SML Enterprises,
                  GSTIN: 33ANVPS4990D1ZF,
                  No.21, 2nd Phase, Max Worth Nagar,
                  Kolapakkam, Chennai - 600 125.                                                                 .. Petitioner

                                                              Versus

                  1. Assistant Commissioner (Circle),
                     Ayyappanthangal, Zone - XI,
                     Chennai South, Chennai - 600 035.
https://www.mhc.tn.gov.in/judis
                  2. The Assistant Commissioner (CT),
                  14/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                       Commissionerate - Chennai Outer,
                       Division - Poonamallee, I Range,
                       Chennai - 600 056.                                                                  .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the records pertaining to
                  the impugned order in reference number ZA330422039674O dated 11.04.2022
                  passed by the first respondent and quash the same and further direct the first
                  respondent to restore the GST Registration No.33ANVPS4990D1ZF of the
                  petitioner in a time bound manner.
                  For Petitioner                :      M/s. V.Pushpa
                  For Respondents               :      Mr.K. Mohanamurali
                                                       Senior Panel Counsel

                  W.P.No.5401 of 2023

                  Modaikkal Suresh,
                  Proprietor of Tvl. Chennai Marine Exports,
                  New No.43, Old No.21, Ground Floor,
                  Kalavai Chetty Street, Chintadripet,
                  Chennai, Tamil Nadu - 600 002.                                                                 .. Petitioner

                                                              Versus

                  1. The Deputy Commissioner (ST),
                     GST - Appeal, Chennai - I,
                     Chennai - 600 006.

                  2. The Assistant Commissioner (Circle),
                     Chintadripet, Chennai- 600 002.
                                                                                                           .. Respondents
                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorarified Mandamus calling for the records pertaining to
                  the impugned order No.24/2023/A1 dated 03.02.2023 passed by the first
                  respondent and quash the same and consequently direct the second respondent
https://www.mhc.tn.gov.in/judis



                  15/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  to revoke the cancellation of the petitioner's GST registration bearing GSTIN
                  ZA330722083443N.
                  For Petitioner                :      M/s. S.Gayathri
                  For Respondents               :      Mr.Haja Nazirudeen,
                                                       Additional Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                  W.P.No.5743 of 2023

                  RKT Constructions,
                  Represented by its Partner,
                  Mr.R.Krishnamoorthy,
                  No.74, Kunnavakkam, Salavakkam Via,
                  Uthiramerur Taluk,
                  Kancheepuram District - 603 107.                                                    .. Petitioner

                                                              Versus

                  1. The Joint Commissioner (Appeals - II),
                     O/o The Commissioner of GST &
                     Central Excise (Appeals - II),
                     Newry Towers, II Avenue, 12th Main Road,
                     Anna Nagar, Chennai - 600 040, Tamil Nadu.

                  2. The Superintendent of CGST & Central Excise,
                     Kancheepuram, Madurantagam - 1 Range,
                     Villupuram Division, Tamil Nadu.                                                       .. Respondents

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorari calling for the records on the files of second
                  respondent vide impugned order No.ZA3304220131095 dated 05.04.2022 as
                  well as impugned order No.6/2023 (GSTA-II) (JC) dated 09.01.2023 passed by
                  the first respondent and quash as being illegal, void, arbitrary and
                  unconstitutional within such time as this Court may deem fit and proper in the
                  facts and circumstance of the case and render justice.
https://www.mhc.tn.gov.in/judis



                  16/23
                                                                W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349,
                                                    1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023


                  For Petitioner                :      Mr.K.Thyagarajan
                  For Respondents               :      Mr.A.P.Srinivas
                                                       Senior Panel Counsel


                  W.P.No.6930 of 2023

                  Duraisamy Ravi,
                  No.54, Kamarajar Road,
                  TASS Industrial Estate,
                  Ambattur, Chennai - 600 098.                                                                   .. Petitioner

                                                              Versus

                  The Assistant Commissioner (ST),
                  Pattaravakkam Assessment Circle,
                  Chennai.                                                                                    .. Respondent

                            Writ Petition filed under Article 226 of the Constitution of India praying
                  to issue a Writ of Certiorari calling for the records of the respondent in his
                  proceedings in Reference Number : ZA330422067964F, quash the order for
                  cancellation of Registration dated 19.04.2022 passed therein.
                  For Petitioner                :      Mr.C.Subramanian
                  For Respondent                :      Mr.Haja Nazirudeen, Addl. Advocate General
                                                       assisted by Mr.M.Venkateswaran,
                                                       Special Government Pleader

                                                   COMMON ORDER

(Order of the Court was made by R. MAHADEVAN, J.) The challenge made in all these writ petitions is to the orders passed by the respondent authorities, thereby cancelling the GST registration granted to the petitioners.

2. Today, when the matters were taken up for consideration, the learned https://www.mhc.tn.gov.in/judis 17/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023 Additional Advocate General appearing for the respondents, on instructions, submitted that during the pendency of these writ petitions, the orders impugned herein have been revoked and hence, nothing survives for further adjudication herein.

3. The aforesaid submission made on the side of the respondent authorities, has been fairly conceded by the learned counsel for the petitioners.

4. In view of the above, all these writ petitions are dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petitions are closed.

                                                                       [R.M.D., J.]    [M.S.Q., J.]
                                                                              09.01.2024
           Index             : Yes / No
           Internet          : Yes / No
           av

           To

1. The Joint Commissioner (Appeals-II) O/o. The Commissioner of GST & Central Excise (Appeals - II), Newry Towers, Second Floor, No.2054/1, II Avenue, 12th Main Road, Anna Nagar, Chennai - 600 040.

2. The Superintendent of Central Tax, Range - 1, Vadapalani Division, Chennai South Commissionerate, Chennai - 600 040.

3. The Deputy Commissioner (ST) (GST) - Appeal, Salem & Erode, Commercial Taxes Building, Brough Road, Erode.

https://www.mhc.tn.gov.in/judis 18/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023

4. The Assistant Commissioner (Circle) GST, Tirupur Division, First Floor, Kumaran Shopping Complex, Kumaran Road, Tirupur - 641 601.

5. The Appellate Authority / The Deputy Commissioner (ST) (FAC), GST - Appeal, Chennai - II, C.T.Annexe Building, 3rd Floor, No.1, Greams Road, Chennai - 600 006.

6. The Assistant Commissioner (ST), Nanganallur Assessment Circle, Zone - VIII: Chennai - South, Chennai.

7. The Commissioner of Commercial Taxes, Office of the Principal and Special Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai - 600 005.

8. The Superintendent (GST), Government Commercial Tax Office (Range III), No.692, MHU Complex, Nandanam, Chennai - 600 035.

9. The Assistant Commissioner (Circle), Cholavaram Zone III, Chennai North, Integrated Commercial Taxes Office Complex, First floor, Elephant Gate Bridge Road, Vepery,Chennai - 003.

10. The Deputy Commissioner (ST), 2nd Floor, MS Nagar, Mukta Gardens, Chetpet, Chennai - 600 031.

11. The Assistant Commissioner, Pammal (Circle), No.692, MHU Complex, 3rd Floor Annasalai, Nandanam, Chennai - 600 035.

https://www.mhc.tn.gov.in/judis 19/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023

12. The Assistant Commissioner (Circle), Kodambakkam, Greams Road, Thousand Lights West, Thousand Lights, Chennai, Tamil Nadu 600 006.

13. The Commissioner of Commercial Taxes, Office of the Principal and Special Commissioner of Commercial Taxes, Ezhilagar, Chepauk, Chennai - 600 005.

14. The Deputy Commissioner (ST), GST - Appeal, Chennai - I, C.T.Annexe Building, 3rd Floor, No.1, Greams Road, Chennai - 600 006.

15. The Assistant Commissioner (Circle), No.10A, Ramaswamy Salai, Thiruvallur Colony, Santhiniketan Colony, KK Nagar West, KK Nagar, Chennai - 600 078.

16. Assistant Commissioner (Circle), Sholinganallur (C), Chennai, Tamil Nadu 600 119.

17. The Assistant Commissioner (Circle), Pallavaram Integrated Building for Commercial Taxes & Registration Department (South Tower), Saidapet, Government Farm Village, Chennai - 600 035.

18. The Principal Secretary, State of Tamil Nadu, Commercial Taxes Department, Ezhilagam, Chepauk, Chennai - 600 005.

19. The Assistant Commissioner (Circle) Ambur, Vellore - 635 802.

https://www.mhc.tn.gov.in/judis 20/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023

20. The Assistant Commissioner (ST), Arumbakkam Assessment Circle, Chennai - 600 035.

21. The Assistant Commissioner (GST), Government Commercial Tax Office, Sozhinanallur Circle, Chennai East, Chennai.

22. The Deputy Commissioner (ST), Appellate Authority, GST Appeal, Chennai - II, CT Annex Buildings (3rd Floor) No.1, Greems Road, Chennai 600 006.

23. The Assistant Commissioner (ST), Vanagaram Assessment Circle, Chennai.

24. The Deputy Commissioner (ST), GST - Appeal, Chennai - I, Chennai - 600 006.

25. The Assistant Commissioner (Circle), Chintadripet, Chennai- 600 002.

26. The Joint Commissioner (Appeals - II), O/o The Commissioner of GST & Central Excise (Appeals - II), Newry Towers, II Avenue, 12th Main Road, Anna Nagar, Chennai - 600 040, Tamil Nadu.

27. The Superintendent of CGST & Central Excise, Kancheepuram, Madurantagam - 1 Range, Villupuram Division, Tamil Nadu.

28. The Assistant Commissioner (ST), Pattaravakkam Assessment Circle, Chennai.

https://www.mhc.tn.gov.in/judis 21/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023 R. MAHADEVAN, J.

and MOHAMMED SHAFFIQ, J.

av WWrit Petition Nos. 30289, 33766 and 35062 of 2022, https://www.mhc.tn.gov.in/judis 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 22/23 W.P.Nos. 30289, 33766 and 35062 of 2022, 174, 1009, 1015, 1196, 1349, 1530, 2164, 2397, 3285, 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023 3729, 3730, 3732, 4450, 4465, 5401, 5743 and 6930 of 2023 09.01.2024 https://www.mhc.tn.gov.in/judis 23/23