Ghulam Hussain Matoo vs Union Territory Of Jk & Ors
2025 Latest Caselaw 743 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Hussain Matoo vs Union Territory Of Jk & Ors on 17 February, 2025

Bench: Sanjeev Kumar, Puneet Gupta

                                                                                    Sr. No. 5
                                                                                 Regular Cause List


              IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR
                            (Through VC from Jammu)
                                           WP (C) No. 187/2025
                                            CM No. 362/2025
             Ghulam Hussain Matoo                                        ...Petitioner(s)/Appellant(s)

             Through:     Mr. Zaffar Qadiri, Adv.

                                                       Vs.
             Union Territory of JK & Ors.                                             ...Respondent(s)

             Through:     Mr. Ilyas Nazir Laway, GA with Mr. Mohd Younus Hafiz, AC & Ms.
                          Rahella Khan, AC
             CORAM:
                          HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                          HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                                    ORDER

17.02.2025

01. Learned Counsel appearing on behalf of the Petitioner, at the outset, places reliance upon a Judgment dated 26th of July, 2024 passed by this Court in WP (C) No. 1061/2024 titled 'Sheikh Mohammad Yousuf v. Union Territory of J&K and Ors.' and submits that the case of the present Petitioner is covered entirely by the aforesaid Judgment.

02. Having heard the learned Counsel for the parties and perused the material on record, we are of the view that the Judgment passed in Sheikh Mohammad Yousuf's case (supra) covers the case of the present Petitioner as well. This Petition is, accordingly, disposed of with a direction to the Petitioner to approach the Competent Authority for registration of his GST Number within a period of seven days from today. The Competent Authority shall restore the GST Number of the Petitioner immediately, subject to completion of all requisite formalities. The Petitioner shall file the returns and deposit the taxes as well as penalty, along with interest, within seven days. In the event needful is not done by the Petitioner within the stipulated period of time, this Order shall cease to be in operation.

03. Writ Petition shall stand disposed of on the above terms, along with the connected CM.

                              (PUNEET GUPTA)                      (SANJEEV KUMAR)
                                      JUDGE                                JUDGE
                 SRINAGAR:

                 17.02.2025
             Altaf