[Cites 1, Cited by 0]
Madras High Court
Tvl.Commissioner Tenkasi ... vs The Superintendent Of Cgst And Central ... on 6 March, 2026
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P(MD)No.6145 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 06.03.2026
CORAM
THE HONOURABLE MR JUSTICE D.BHARATHA
CHAKRAVARTHY
W.P(MD)No.6145 of 2026
Tvl.Commissioner Tenkasi Municiplaity
Represented by its Commissioner S.Ravichandran
GSTIN 33AAAGC0726J1ZV
54, Anaikkarai Street,
Tenkasi-627811. ... Petitioner
Vs.
The Superintendent of CGST and Central Excise,
Tenkasi Range
No.1A & 1B, Courtallam Main Road,
Nannagaram, Melagaram P.O.,
Tenkasi-627 811. ...Respondent
Writ Petition is filed under article 226 of the Constitution of India,
praying to issue a Writ of Certiorarified Mandamus, to call for the
records on the file of the respondent in Reference
No.ZA331125103888L dated 19/11/2025 and to quash the same as
illegal, arbitrary and direct the respondents to revoke the cancellation of
petitioners GSTN Registration No.33AAAGC0726J1ZV within such
time as may be directed by this Court.
1
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W.P(MD)No.6145 of 2026
For Petitioner :Mr.N.Sudalaimuthu
For Respondent :Mr.N.Dilipkumar
Standing Counsel
ORDER
The prayer in the writ petition is to quash the order dated
19.11.2025 and direct the respondents to revoke the cancellation of
petitioners GSTN Registration No.33AAAGC0726J1ZV.
2.When the matter is came up for hearing today, both the learned
counsel are ad idem that the matter is covered by the judgment of this
Court in Tvl.Suguna Cutpiece Center -vs-The Appellate Deputy
Commissioner(ST)(GST), Salem and Erode, Commercial Taxed
Building, Pitchards Road, Salem-7(W.PNos.25048 of 2021 etc batch
cases).
3.The operative portion of Para No.229 of the said order is
extracted hereunder:
“".........
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
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returns have not been already filed, together with tax
defaulted which has not been paid prior to cancellation
along with interest for such belated 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.
(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
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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."
4.In view thereof, the impugned order dated 19.11.2025 is set
aside and this writ petition is allowed on the same terms as extracted
above. No costs.
06.03.2026
NCC:Yes/No
Ns
To
The Superintendent of CGST and Central Excise,
Tenkasi Range
No.1A & 1B, Courtallam Main Road,
Nannagaram, Melagaram P.O.,
Tenkasi-627 811.
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D.BHARATHA CHAKRAVARTHY, J.
Ns
06.03.2026
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