Trilochan Sahu vs Union Of India And Others .... Opposite ...
2025 Latest Caselaw 2794 Ori

Orissa High Court

Trilochan Sahu vs Union Of India And Others .... Opposite ... on 20 January, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No.33211 of 2024
            Trilochan Sahu                         ....           Petitioner

                                                   Represented By Adv. -
                                              Mr. A.N. Mohanty, Advocate
                                        -versus-

            Union of India and others              ....     Opposite Parties
                                                     Represented By Adv. -
                                        Mr. S. Das, Addl. Standing Counsel
                                            Mr. S.K. Roychoudhury, Sr. SC
                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                              ACTING CHIEF JUSTICE
                                          AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                          ORDER

20.01.2025 Order No.

01. W.P.(C) no.33211 of 2024 and I.A. no.17566 of 2024

1. Mr. Mohanty, learned advocate appears on behalf of petitioner

and submits, under challenge is, inter alia, notification dated 28th

December, 2023 made by Central Board of Indirect Taxes and

Customs. He submits, similar challenge has been admitted by us on

order dated 1st August, 2024 passed in W.P.(C) no.17352 of 2024

(Arrdy Engineering Innovations Private Limited v. Union of India

and others).

2. He submits, he has an additional point. Though impugned

notification says it is on recommendation of the council but no such

// 2 //

recommendation is available for being accessed by the public. He

relies on view taken by a learned single Judge in the Gauhati High

Court on judgment dated 19th September, 2024 in a batch of writ

petitions, lead case being W.P.(C) 3585 of 2024 (M/s. Barkataki

Print and Media Services v. Union of India and others).

3. Mr. Das, learned advocate, Additional Standing Counsel

appears on behalf of State revenue and Mr. Roychoudhury, learned

advocate, Senior Standing Counsel, for Central revenue.

4. Revenue is on notice of petitioner's contention. They will take

a call on disclosure to be made. If disclosure is made, it will be

accepted on adjourned date upon advance copy served.

5. Mr. Mohanty prays for interim protection against recovery

pursuant to belated assessment order passed.

6. List on 10th February, 2025 Assessment order dated 31st

August, 2024 will remain stayed till next date of hearing.

                                                                             (Arindam Sinha)
                                                                             Acting Chief Justice



Signed by: JYOTIPRAVA BHOL                                                      (M.S. Sahoo)

Reason: Authentication                                                            Judge
Location: HIGH COURT OF ORISSA
Date: 21-Jan-2025 10:32:45
                   Jyoti