Madras High Court
M/S.Jayaraj Karz vs The Assistant Commissioner (Ct) on 6 October, 2023
W.A.(MD).No.727 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.10.2023
CORAM
THE HON'BLE MR JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR JUSTICE V.LAKSHMINARAYANAN
W.A.(MD).No.727 of 2016
and
C.M.P.(MD).No.4643 of 2016
M/s.Jayaraj Karz,
Represented by its Partner,
P.Jeyasuresh Jayaraj. .. Appellant/Petitioner
Vs.
The Assistant Commissioner (CT),
Srirangam Assessment Circle,
Trichy. ..Respondent/Respondent
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, to set aside
the order passed in W.P.(MD).No.6519 of 2016 dated 12.04.2016 and allow
the Writ Appeal.
For Appellant : Mr.R.D.Ganesan
For Respondent : Mr.T.Amjad Khan
Government Advocate
Page 1 of 5
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W.A.(MD).No.727 of 2016
JUDGMENT
(Judgment of the Court was delivered by V.LAKSHMINARAYANAN,J.)
The present Writ Appeal has been filed challenging the order passed
in W.P.(MD).No.6519 of 2016 dated 12.04.2016. The Writ Petition was
filed challenging the order of the Assistant Commissioner (CT), Srirangam
Assessment Circle, Trichy in TIN No.33333463198/2013-14 dated
02.03.2016.
2. According to the writ petitioner, prior to passing of the said order,
he was not given a show cause notice as required under the proviso to
Section 27 of the TNVAT Act, 2006.
3. A perusal of the order impugned in the Writ Petition shows that the
Assessing Officer has calculated the taxable turnover on the basis of
escaped assessment and he has determined the same under Section 27(1) of
the Act. Prior to passing of the said order, he should have issued a show
cause notice, thereby affording an opportunity to the assessee. This is a
statutory mandate under the Act, i.e., while invoking Section 27(1) and (2)
of the Act.
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W.A.(MD).No.727 of 2016
4. The learned Single Judge dismissed the Writ Petition by holding
that there is an effective alternate remedy. Violation of principles of natural
justice is an exception to the normal rule that a Writ Petition should not be
entertained, where an effective and alternate remedy exists. In addition to
violation of principles of natural justice, there is also violation of a statutory
infraction.
5. We would have sent the appellant to avail the alternate remedy, if
the matter had not been kept pending for merely a decade before this Court.
The Writ Petition is of the year 2016 and the Writ Appeal comes up for
disposal in the year 2023. Considering the time period which the matter has
been pending before this Court, we feel that it might not be appropriate to
direct the appellant to avail alternate remedy at this point of time. Secondly,
finding violation of principles of natural justice as well as violation of
statute, we set aside the impugned order passed by the respondent dated
02.03.2016 and remit the matter back to the respondent.
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W.A.(MD).No.727 of 2016
6. The respondent shall issue a show cause notice to the appellant in
compliance with the proviso to Section 27(1) of TNVAT Act and thereafter,
take a call on the same. The appellant is entitled to put forth all his defence
before the respondent. The said exercise shall be completed within a period
of eight (8) weeks from the date of receipt of a copy of this judgment.
7. Accordingly, the order dated 12.04.2016 passed in W.P.(MD).
No.6519 of 2016 is set aside and the Writ Appeal stands allowed.
Consequently, connected miscellaneous petition stands closed.
(S.M.S.,J.) (V.L.N.,J.)
06.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Lm
To
The Assistant Commissioner (CT),
Srirangam Assessment Circle,
Trichy.
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.727 of 2016
S.M.SUBRAMANIAM,J.
and
V.LAKSHMINARAYANAN,J.
Lm
W.A.(MD).No.727 of 2016
06.10.2023
https://www.mhc.tn.gov.in/judis
