Mahesh Chandra Ray vs State Of Odisha And Others .... Opposite ... on 12 March, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.17220 of 2024
                 Mahesh Chandra Ray                   ....             Petitioner
                                            Mr. Atul Kumar Mohanty, Advocate
                                            -versus-
                 State of Odisha and others            ....      Opposite Parties
                              Mr. Sourav Tibrewal, Additional Standing Counsel
                                                     for CT & GST Department
                                   CORAM:
                       THE HON'BLE THE CHIEF JUSTICE
                                     AND
                 THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
                                          ORDER

Order No.                                12.03.2026


 01.        1.          The petitioner has challenged the order dated 28 th

December, 2023 passed by the State Tax Officer, CT & GST Circle, Bhubaneswar III, Bhubaneswar for the tax periods from July, 2017 to March, 2018 under Section 73 of the Central Goods and Services Tax Act, 2017/the Odisha Goods and Services Tax Act, 2017 (hereinafter referred to as "GST Act"), which was affirmed in an appeal by the Appellate Authority on 28 th March, 2024.

2. According to learned advocate appearing for the petitioner, although the remedy by way of an appeal is provided under Section 112 of the GST Act under the Goods and Services Tax Appellate Tribunal (GSTAT) against the order in appeal, such remedy is not available as the GSTAT has not been constituted and made functional and, therefore, an aggrieved person cannot be rendered remediless.

3. Learned Additional Standing Counsel appearing for the CT & GST Department corroborated the aforesaid stand of the petitioner so far as it relates to non-constitution and non-functional of the GSTAT, but arduously submits that it does not absolve the aggrieved person in complying with the mandate envisaged under sub-section (8) of Section 112 of the GST Act putting a restriction in filing the appeal unless the appellant paid in full, such part of the amount of tax, interest, fine, fee and penalty arising from the said order as admitted by him and a sum equivalent to ten per cent of the remaining amount of tax in dispute subject to a maximum of twenty crore rupees.

4. It would be apposite to quote the said provision, which runs thus:-

"(8) No appeal shall be filed under sub-section (1), unless the appellant has paid--

(a) in full, such part of the amount of tax, interest, fine, fee and penalty arising from the impugned order, as is admitted by him, and

(b) a sum, equal to ten per cent of the remaining amount of tax in dispute, in addition to the amount paid under sub-section (6) of Section 107, arising from the said order, subject to a maximum of twenty crore rupees, in relation to which the appeal has been filed."

4.1. It has been brought to our notice that the Department of Revenue, Ministry of Finance issued a notification being S.O. No.4220(E) dated 17th September, 2025 providing an opportunity to an aggrieved person to file an appeal in exercise of the powers

conferred by sub-section (1) of Section 112 of the Central Goods and Services Tax Act. 2017 in the following:

"In exercise of the powers conferred by sub-section(1) of Section 112 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Government, on the recommendations of the Council, hereby notifies the 30 th day of June, 2026, as the date upto which appeal may be filed by the Appellate Tribunal under this Act in respect of all cases where the order sought to be appealed against is communicated to the person preferring the appeal before the 1st day of April, 2026 and all appeals in respect of order communicated on or after 1st April, 2026 may be filed before the Appellate Tribunal within three months from the date on which such order is communicated to the person preferring the appeal."

4.2. Apropos the same and in order to facilitate smooth filing of an appeal before the said Tribunal, a "User Advisor for the GSTAT e-Filing Portal" is also issued by the authorities containing the timeline within which the appeal can be filed before the GSTAT in the following:

"User Advisory for the GSTAT E-Filing Portal Please note that this advisory is only a snapshot for the entire appeal filing process. For detailed understanding and in order to have a seamless experience on the portal, users are advised to refer to the E-filing user manual, FAQs and user videos.

Important Timelines

 Staggered Filing Period (Until December 31st, 2025):- The filing window for second appeals filing is based on staggering of the ARN/CRN of first appeal filed in APL-01/03 before the Appellate Authority or the notice in RVN-01 issued by the Revisional Authority. The system first validates the ARN/CRN date and only

upon successful validation of the date of the ARN/CRN of the APL-01/APL-03/RVN-01, the appellant can proceed further to Login/Registration. The schedule for filing is as follows:

TABLE

Sl. Period of filing appeal in Form Period during which the No. APL-01 or APL-03 under section appeal under section 112 107 of the Act or issuance of notice of the Act before the in Form RVN-01 in terms of GSTAT may be filed section 108 of the Act.

1 Such orders of the Appellate Period commencing on authorities or revisional authorities 24.09.2025 and ending on sought to be appealed before the 31.10.2025 or any date appellate tribunal where the succeeding such date being Appeal in Form GST APL-01 or not later than 30.06.2026 GST APL-03 or notice in Form GST RVN-01 filed or, as the case may be, issued on the common portal on or before 31.01.2022 2 Such orders of the Appellate Period commencing on authorities or revisional authorities 01.11.2025 and ending on sought to be appealed before the 30.11.2025 or any date appellate tribunal where the succeeding such date being Appeal in Form GST APL-01 or not later than 30.06.2026 GST APL-03 or notice in Form GST RVN-01 filed or, as the case may be, issued on the common portal on or after 01.02.2022 but on or before 28.02.2023 3 Such orders of the Appellate Period commencing on authorities or revisional authorities 01.12.2025 and ending on sought to be appealed before the 31.12.2025 or any date appellate tribunal where the succeeding such date being Appeal in Form GST APL-01 or not later than 30.06.2026 GST APL-03 or notice in Form GST RVN-01 filed or, as the case may be issued on the common portal on or after 01.03.2023 but on or before 31.01.2024 4 Such orders of the Appellate Period commencing on authorities or revisional authorities 01.01.2026 and ending on sought to be appealed before the 31.01.2026 or any date appellate tribunal where the succeeding such date being Appeal in Form GST APL-01 or not later than 30.06.2026 GST APL-03 or notice in Form

CST RVN-01 filed or, as the case may be, issued on the common portal on or after 01.02.2024 but on or before 31.05.2024 5 Such orders of the Appellate Period commencing on authorities or revisional authorities 01.02.2026 or any date sought to be appealed before the succeeding such date being appellate tribunal where the not later than 30.06.2026 Appeal in Form GST APL-01 or GST APL-03 or notice in Form GST RVN-01 filed or, as the case may be, issued on the common portal on or after 01.06.2024 but on or before 31.03.2026

 It may be noted that if an appeal before the GSTAT relating to any ARN/CRN could not be filed within the window scheduled for it, the appellant can still come on any subsequent date but before 30th June, 2026.

 It may further be noted that appeals before the GSTAT against any order of the appellate/revisional authority in APL-04 that has been communicated on or after 1st April, 2026 shall have to filed before the appellate Tribunal within three months of the order of APL-04 being communicated.

 Appeals before the GSTAT in cases where the appeal in APL-

01/03 or notices in RVN-01 are not available in the GSTN system: for all the Appeals filed before the Appellate authority or notices of the Revisional authority where the ARN/CRN is not available in the GSTN system, the filing window will open from the midnight of 31st December 2025 and will expire on June 30. 2026.

 Thus, users are strongly advised not to hurry since more than sufficient time has been provided for filing appeals before the GSTAT wherever the orders in APL-04 have been issued on or before 31st March 2026.

***"

4.3. It is also brought to the notice that certain modifications are made by Order dated 24.09.2025 of the President, GST Appellate Tribunal and said Order has been revoked with following Order dated 16.12.2025:

"Now, therefore, in exercise of the powers conferred by Rule 123 of the aforesaid Rules (Goods and Services Tax Appellate Tribunal (Procedure) Rules, 2025), the undersigned is pleased to revoke the Order dated 24.09.2025 with effect from 18.12.2025. This revocation shall not impugn the validity of any appeals lodged pursuant to the prior order before 18.12.2025. This order is without prejudice to the powers of the Appellate Tribunal under Section 112 of the Central Goods and Services Tax Act, 2017."

4.4. It is no longer res integra that the Writ Court can be approached assailing an order for which the forum of appeal is provided and the same is entertainable in the event the forum is not made functional or constituted as the person cannot be rendered remediless. Equally it is true that if conditions are attached to filing an appeal before such forum, the Writ Court shall ensure strict compliance thereof as a person cannot steal a march taking a shelter that there is no inhibition in the writ Court in entertaining the writ petition and passing an order taking departure from the said statutory provision.

5. Since the forum has already been provided in the statute, which is now made functional and the period for filing the appeal has been extended in a fragmented manner, it would not be proper for the Writ Court to keep such writ petitions pending as the dispute raised by the petitioner in the instant writ petition can be

adjudicated by the said forum and, therefore, the writ petition is disposed of with the following directions:

I. The petitioner is directed to deposit the amount if not already deposited, as required under sub-section (8) of Section 112 of the GST Act before the GSTAT to file the appeal within the period specified in the timeline mentioned above.

II. The petitioner, as undertaken, shall file appeal as per the timeline given in the "User Advisor for the GSTAT e-Filing Portal".

III. In the event the appeal is filed and the same is found to be in order as per the requirement of Section 112 of the GST Act read with relevant Rules framed thereunder, the same shall be entertained by the GSTAT.

6. This Court makes it clear that we have not expressed any opinion on the merits on the First Appellate Order. As a result of disposal of the writ petition, pending Interlocutory Application(s), if any, shall stand disposed of.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

Sisira

Signed by: SISIRA KUMAR BEHERA

Location: High Court of Orissa, Cuttack Date: 13-Mar-2026 17:31:34