M/S. Ganesh Shankar Environmental ... vs State Of Karnataka
2025 Latest Caselaw 8532 Kant

Karnataka High Court

M/S. Ganesh Shankar Environmental ... vs State Of Karnataka on 17 September, 2025

Author: S.G.Pandit

Bench: S.G.Pandit

                                               -1-
                                                      NC: 2025:KHC:37111-DB
                                                        WA No. 956 of 2025


                  HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 17TH DAY OF SEPTEMBER, 2025
                                           PRESENT
                           THE HON'BLE MR. JUSTICE S.G.PANDIT
                                              AND
                           THE HON'BLE MR. JUSTICE K. V. ARAVIND
                           WRIT APPEAL NO. 956 OF 2025 (T-RES)
                 BETWEEN:

                 M/S. GANESH SHANKAR ENVIRONMENTAL
                 SOLUTIONS PRIVATE LIMITED
                 CORPORATE OFFICE AT NO.37,
                 SRIHARI NILAYA, 8TH CROSS,
                 KGE LAYOUT, RMV II-STAGE,
                 BENGALURU-560094
                 REP. BY ITS MANAGING DIRECTOR
                 GANESH SHANKAR D.
                                                                 ...APPELLANT
                 (BY SRI. N S VIJAYANTH BABU, ADV.)

                 AND:

Digitally signed 1.    STATE OF KARNATAKA
by                     REP. BY ITS CHIEF SECRETARY
MARIGANGAIAH           ROOM NO.320, 3RD FLOOR
PREMAKUMARI            VIDHANASOUDHA
Location: HIGH         DR. AMBEDKAR VEEDHI
COURT OF               BENGALURU 560 001.
KARNATAKA
                 2.    DIRECTORATE OF MUNICIPAL ADMINISTRATION
                       9TH FLOOR AND 10TH FLOOR
                       VISHVESHWARIAH TOWER
                       DR. B.R. AMBEDKARVEEDHI
                       BENGALURU -560001
                       REPRESENTED BY ITS DIRECTOR.

                 3.    BRUHATH BENGALURU MAHANAGARA PALIKE
                       N R SQUARE
                       BENGALURU- 560 002
                       REP. BY ITS COMMISSIONER.
                             -2-
                                       NC: 2025:KHC:37111-DB
                                         WA No. 956 of 2025


 HC-KAR




4.   UNION OF INDIA
     BY ITS DEPARTMENT OF REVENUE
     MINISTRY OF FINANCE
     GOVERNMENT OFFICE, NEHRU PLACE
     NEW DELHI-110019
     REP. BY ITS SECRETARY.

5.   CENTRAL BOARD OF INDIRECT TAXES
     AND CUSTOMS
     NORTH BLOCK, NEW DELHI-110 001
     REP. BY ITS CHAIRMAN.

6.   THE DIRECTORATE GENERAL
     OF GST (INTELLIGENCE)
     BENGALURU ZONAL UNIT
     O/O. THE PRINCIPAL ADDL. DIRECTOR GENERAL
     NO.112, S P ENCLAVE, K H ROAD,
     BENGALURU-560027.

7.   THE PRINCIPAL COMMISSIONER OF CENTRAL TAX
     BENGALURU NORTH COMMISSIONERATE
     NO.59, HMT BHAVAN,
     BELLARY ROAD, GANGA NAGAR,
     BENGALURU-560032.
                                            ...RESPONDENTS

(BY SRI. ADITYA VIKRAM BHAT, AGA FOR R1 & R2
 SRI S.N. PRASHANTH CHANDRA, ADV. FOR R3
 SRI MADANAN PILLAI, CGC FOR R4
 SRI ARAVIND V CHAVAN, SR. STANDING COUNSEL FOR R5 TO R7)


     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
COURT ACT PRAYING TO SET-ASIDE THE JUDGEMENT DATED
20/02/2025 PASSED IN WP NO.3387/2021 AND CONNECTED CASES
AND TO ALLOW THE WP NO.3387/2021 AS PRAYED FOR.

     THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE S.G.PANDIT
          AND
          HON'BLE MR. JUSTICE K. V. ARAVIND
                                  -3-
                                             NC: 2025:KHC:37111-DB
                                               WA No. 956 of 2025


 HC-KAR




                          ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE S.G.PANDIT)

This appeal is filed under Section 4 of the Karnataka High

Court Act, 1961. The appellant has challenged the learned Single

Judge order dated 20.02.2025 in W.P.No.3387/2021 and

connected matters. The said order was the subject matter of Writ

Appeal No.979/2025 c/w Writ Appeal No.972/2025, which were

disposed of by order dated 10.09.2025.

In terms of the said order, the present writ appeal also

stands disposed of.

SD/-

(S.G.PANDIT) JUDGE

SD/-

(K. V. ARAVIND) JUDGE

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