Madras High Court

Sri Vupputur Alwar Chetty'S ... vs The Assistant Commissioner(St) on 23 February, 2022

                                                                              W.P.No.3446 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 23.02.2022

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR

                                               W.P.No.3446 of 2022

                     Sri Vupputur Alwar Chetty's Charities,
                     Represented by its Hereditary Trustee,
                     Mr.Vupputur Swaroop,
                     Sri Vupputur Alwar Chetty's Charities,
                     No.183, Govindappa Naicken Street,
                     Chennai – 600 001.                                   ... Petitioner

                                                           Vs

                     1.The Assistant Commissioner(ST),
                       Kothawal Chavadi Assessment Circle,
                       Vepery, Chennai – 600 003.

                     2.The Deputy Commissioner(CT),
                       GST Appeals-I, Chennai,
                       3rd Floor, CT Annexure Buildings,
                       No.1, Greams Road,
                       Chennai – 600 006.                                 ... Respondents

                     PRAYER: Petition filed under Article 226 of the Constitution of India,
                     praying for issuance of a Writ of Certiorarified Mandamus, calling for the
                     records on the file of the 1st respondent with regard to the impugned order
                     passed in Reference Number ZA330219095134L, dated 26.02.2019 and
                     quash the same and also direct the 1 st respondent to restore the
                     petitioner's registration of GSTIN.

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                                                                                   W.P.No.3446 of 2022

                                         For Petitioner    : Mr.K.M.Malarmannan

                                         For Respondents : Mr.Richardson Wilson
                                                          Additional Government Pleader


                                                           ORDER

The prayer sought for herein is for a Writ of Certiorarified

Mandamus to call for the records on the file of the 1st respondent with

regard to the impugned order passed in Reference Number

ZA330219095134L dated 26.02.2019 and quash the same and also

direct the 1st respondent to restore the petitioner's registration of GSTIN.

2.The petitioner is a dealer registered under the TNGST Act, 2017.

Though the petitioner, earlier, claimed to have filed the return regularly,

subsequently, there has been a default in filing the returns of six

consecutive months from 01.01.2018 to December 2019. Thereafter, the

Assessing Officer issued a show cause notice on 30.01.2019 calling

explanation for non-filing of the monthly returns for more than six

months. Though reply was given on 09.02.2019, having considered the

same, since there was no plausible reason on the part of the petitioner in

non-filing of returns for consecutively six months, the Assessing

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W.P.No.3446 of 2022

Authority has decided to cancel the registration and order of cancellation

of Registration was passed in this regard on 30.01.2019. Challenging the

said order of cancellation, the present writ petition has been filed.

3. Heard Mr.K.M.Malarmannan, learned counsel appearing for the

petitioner, who would submit that, though as against the impugned order

of cancellation of registration, the petitioner can file an appeal under

Section 107 of the said Act, since there has been a limitation of three

months period from the date of the order and further one month period

being a condonable period, which is already over long back, the petitioner

now cannot file an appeal.

4. The reason for such a long delay in filing the appeal, according

to the learned counsel for the petitioner is that, the petitioner is a Trust,

where there has been inter-se dispute among the trustees and the said

issue had gone to this Court in a Civil Suit in C.S.No.7 of 2019, where

the original application in O.A.No.37 of 2019 was filed, which was

decided by the order of this Court, dated 08.12.2020, wherein the said

application was ordered. Based on which only, the present trustees of the

petitioner Trust has started looking after the issue and in the meanwhile, https://www.mhc.tn.gov.in/judis

W.P.No.3446 of 2022

since the limitation period granted under the Act has lapsed, the petitioner

has approached this Court, seeks indulgence of this Court against the

impugned order of cancellation of registration.

5. Heard Mr.Richardson Wilson, learned Additional Government

Pleader appearing for the respondents, who would submit that, this kind

of issue, where number of such persons who have not filed appeal under

Section 107 of the Act before the Appellate Authority in time or some of

them have filed belatedly, for which their appeal have not been

entertained and were rejected. Those issue came up for consideration

before this court in a batch of Writ Petitions in W.P.No.25048 of 2021 in

the matter of Tvl. Suguna Cutpiece Center, Salem Vs. The Appellate

Deputy Commissioner (ST) (GST), Salem and Erode & another.

6. A learned Judge of this Court by order dated 31.01.2022, after

having exhaustively considered the issue threadbare has given set of

directions by giving a solace to these kind of defaultors to file an appeal,

even though belatedly, ofcourse with number of conditions as stipulated

in para 229 of the said order.

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W.P.No.3446 of 2022

7. If at all the petitioner wants to avail the benefit of the said order

passed by the learned Judge, he can do so by filing an appeal complying

with the said conditions, he submitted.

8. I have considered the said rival submissions made by the learned

counsel appearing for the parties and have perused the materials on

records.

9. Since the issue raised in this writ petition has already been

considered in the exhaustive Judgment of the learned Judge referred

above in the matter of Tvl.Suguna Cutpiece Center's case, where in the

operative portion of the order, in para 229, the learned Judge has given a

set of directions allowing the writ petitions which are reproduced

hereunder for easy reference:

"229. In the light of the above discussion, these Writ Petitions are allowed subject to the following conditions:-

i. The petitioners are directed to file their returns for the period prior to the cancellation of registration, if such returns have not been already filed, together with tax defaulted which has not been paid prior to cancellation along with interest for such belated

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W.P.No.3446 of 2022

payment of tax and fine and fee fixed for belated filing of returns for the defaulted period under the provisions of the Act, within a period of forty five (45) days from the date of receipt of a copy of this order, if it has not been already paid.

ii. It is made clear that such payment of Tax, Interest, fine / fee and etc. shall not be allowed to be made or adjusted from and out of any Input Tax Credit which may be lying unutilized or unclaimed in the hands of these petitioners.

iii. If any Input Tax Credit has remained utilized, it shall not be utilised until it is scrutinized and approved by an appropriate or a competent officer of the Department.

iv.Only such approved Input Tax Credit shall be allowed for being utilized thereafter for discharging future tax liability under the Act and Rule.

v. The petitioners shall also pay GST and file the returns for the period subsequent to the cancellation of the registration by declaring the correct value of supplies and payment of GST shall also be in cash.

vi. If any Input Tax Credit was earned, it shall be allowed to be utilised only after scrutinising and approving by the respondents or any other competent authority.

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W.P.No.3446 of 2022

vii. The respondents may also impose such restrictions / limitation on petitioners as may be warranted to ensure that there is no undue passing of Input Tax Credit pending such exercise and to ensure that there is no violation or an attempt to do bill trading by taking advantage of this order.

viii. On payment of tax, penalty and uploading of returns, the registration shall stand revived forthwith.

ix. The respondents shall take suitable steps by instructing GST Network, New Delhi to make suitable changes in the architecture of the GST Web portal to allow these petitioners to file their returns and to pay the tax/penalty/fine.

x. The above exercise shall be carried out by the respondents within a period of thirty (30) days from the date of receipt of a copy of this order.

xi. No cost.

xii. Consequently, connected Miscellaneous Petitions are closed."

10. Having gone through the same, I am of the view that, this writ

petition also can be ordered, of course on the same terms referred to

above in para 229 of the Judgment, dated 31.01.2022 in the Tvl.Suguna

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W.P.No.3446 of 2022

Cutpiece Centre's case.

11. Accordingly, this writ petition is disposed of in the same terms

by allowing the petition to prefer an appeal, of course by strictly

following the conditions imposed thereon in para 229 of the Judgment.