M/S. Anjaneya Steel & Anr vs Union Of India & Ors
2022 Latest Caselaw 7743 Cal

22.11.2022.
   p.b.
 Sl. No.14.

                    W.P.A. 20867 of 2022


                   M/s. Anjaneya Steel & Anr.
                         Vs.
                   Union of India & Ors.


              Mr. N. K. Chowdhury,
              Mr. Nilotpal Chowdhury,
              Mr. Prabir Bera.
                                ........for the petitioner.
              Mr. R. K. Thakur.
                                .........for the respondent no.1.

Mr. Vipul Kundalia, Ms. Manasi Mukherjee.

...........for the respondent nos.1 to 3.

Heard learned advocates appearing for the parties.

It appears from Annexure P-4 at page 109 of the wit

petition that petitioner has made a representation on 15th

July, 2022 before the respondent authorities concerned for

redressal of its grievance and it is the allegation of the

petitioner that the respondents concerned are sitting over

the said representation and till date, the same has not

been disposed of. Petitioner, in support of his contention,

relies on a decision of this Court in the case of Kinaram

Vintrade Pvt. Ltd. Vs. State of West Bengal reported in

2022 (65) GSTL 163 (Cal.).

Considering the facts and circumstances of this case

and submission of the parties and particularly the

submission of Mr. Kundalia, learned advocate representing

the respondent CGST authority that little time may be

granted to dispose of the said representation, this writ

petition being WPA 20867 of 2022 is disposed of by

directing the respondent authorities concerned to consider

and dispose of the aforesaid representation of the

petitioner dated 15th July, 2022 in accordance with law

and by passing a reasoned and speaking order and also by

taking into consideration the aforesaid judgment of this

Court upon which petitioner has relied on, within three

weeks from the date of communication of this order.

Needless to mention that before passing any final order by

the respondent authority on the aforesaid representation,

petitioner or his authorized representatives shall be given

opportunity of hearing. It is expected that till the aforesaid

representation is disposed of, the authority concerned

shall not take any further coercive action against the

petitioner.

With this observation and direction, this writ

petition being WPA 20867 of 2022 is disposed of.

(Md. Nizamuddin, J.)