Citation : 2021 Latest Caselaw 2379 Patna
Judgement Date : 11 June, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 9125 of 2021
======================================================
====================================================== Appearance :
For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate For the Respondent/s : Mr. Vikash Kumar, S.C. 11
====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ===================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)
Date : 11-06-2021
Learned counsel for the parties desire the matter be
taken up today.
Petitioner has prayed for the following relief(s): Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
It is brought to our notice that post passing of the
impugned order dated 31st of January, 2020 by Respondent
No. 3 namely The Joint Commissioner of State Taxes,
Munger Circle, Munger in GSTIN 10CRMPP7096L1Z5,
under Section 74 of the Bihar Goods And Service Tax Act,
2017, petitioner's bank account(s) also stands attached.
Also, post passing of the impugned order dated 31st of
January, 2020, and summary of order in Form GST DRC-
07 dated 2nd of February, 2020 passed by Respondent No.
3 namely The Joint Commissioner of State Taxes, Munger
Circle, Munger in Reference No. ZA100220000371V
under Rule 142 (5) of the Bihar Goods And Services Tax
Rules, 2017, petitioner preferred an appeal bearing Appeal
Case No. MGGST 32/20-21, which was rejected vide Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
order dated 4th of March, 2021 by Respondent No. 2,
namely The Additional Commissioner of State Taxes
(Appeals), Bhagalpur Division, Bhagalpur, only on the
ground of delay.
Learned counsel for the Revenue, on the ground of
availability of equally alternative efficacious remedy
vehemently opposed the prayer made on behalf of the
petitioner.
However, having heard learned counsel for the
parties as also perused the record made available, we are
of the considered view that this Court, notwithstanding the
statutory remedy, is not precluded from interfering where,
ex facie, we form an opinion that the order is bad in law.
This we say so, for two reasons- (a) violation of principles
of natural justice, i.e. Fair opportunity of hearing. No
sufficient time was afforded to the petitioner to represent
his case; (b) order of assessment passed ex parte in nature,
does not assign any sufficient reasons even decipherable
from the record, as to how the officer could determine the
amount due and payable by the assessee. The order, ex Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
parte in nature, passed in violation of the principles of
natural justice, entails civil consequences. As such, on this
short ground alone, we dispose of the present writ petition
in the following mutually agreeable terms:
(a) We quash and set aside the impugned order
dated 31st of January, 2020 by Respondent No. 3 namely
The Joint Commissioner of State Taxes, Munger Circle,
Munger in GSTIN 10CRMPP7096L1Z5, under Section 74
of the Bihar Goods And Service Tax Act, 2017, summary
of order in Form GST DRC-07 dated 2nd of February, 2020
passed by Respondent No. 3 namely The Joint
Commissioner of State Taxes, Munger Circle, Munger in
Reference No. ZA100220000371V; as also the appellate
order dated 4th of March, 2021 passed by Respondent No.
2, namely The Additional Commissioner of State Taxes
(Appeals), Bhagalpur Division, Bhagalpur in Appeal Case
No. MGGST 32/20-21.
(b) We accept the statement of the petitioner that
ten per cent of the total amount, being condition
prerequisite for hearing of the appeal, already stands Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
deposited;
(c) Further the petitioner undertakes to
additionally deposit ten per cent of the amount of the
demand raised before the Assessing Officer. This shall
be done within four weeks.
(d) This deposit shall be without prejudice to the
respective rights and contention of the parties and
subject to the order passed by the Assessing Officer.
However, if it is ultimately found that the petitioner's
deposit is in excess, the same shall be refunded within
two months from the date of passing of the order;
(e) In this view of the matter, we also direct for de-
freezing/de-attaching of the bank account(s) of the writ-
petitioner attached in reference to the proceedings, subject
matter of present petition. This shall be done immediately.
(f) Petitioner undertakes to appear before the
Assessing Officer on 26th of July, 2021 at 10:30 A.M., if
possible through digital mode;
(g) Opportunity of hearing shall be afforded to
the parties to place on record all essential documents Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
and materials, if so required and desired;
(h) The Assessing Officer shall pass a fresh
order only after affording adequate opportunity to all
concerned, including the writ petitioner;
(i) Petitioner through learned counsel undertakes
to fully cooperate in such proceedings and not take
unnecessary adjournment;
(j) The Assessing Officer shall decide the matter
on merits expeditiously, preferably within a period of
two months from the date of appearance of the
petitioner;
(k) Liberty reserved to the petitioner to
challenge the order, if required and desired;
(l) Equally, liberty reserved to the parties to take
recourse to such other remedies as are otherwise
available in accordance with law;
(m) We are hopeful that as and when petitioner
takes recourse to such remedies, before the appropriate
forum, the same shall be dealt with, in accordance with
law, with a reasonable dispatch;
(n) We have not expressed any opinion on merits Patna High Court CWJC No. 9125 of 2021 dt. 11-06-2021
and all issues are left open;
(o) If possible, proceedings during the time of
current Pandemic [Covid-19] be conducted through digital
mode;
(p) All other prayers are left open to be adjudicated
if the petitioner so desires, in an appropriate proceedings;
The instant petition sands disposed of in the
aforesaid terms.
Interlocutory Application(s), if any, also stands
disposed of.
Learned counsel for the respondents undertakes to
communicate the order to the appropriate authority through
electronic mode.
(Sanjay Karol, CJ)
(S. Kumar, J)
Sujit/PKP-
AFR/NAFR CAV DATE Uploading Date 12.06.2021 Transmission Date
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