Anirudh Kumar vs The State Of Bihar
2021 Latest Caselaw 2848 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No. 3942 of 2021
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Anirudh Kumar, aged about-65years, gender-Male, S/o-Late Mahendra Prasad, R/o- Gandhi Mandir, Sabji Market, Jehanabad, Near Imambara, Jehanabad, Proprietor- M/S Anuradha Jewellers, Situated at Hospital Road, Jehanabad, Bihar-804408 ....... .......Petitioner Versus

1. The State of Bihar through secretary cum commissioner of commercial tax Bihar, Patna

2. The Secretary cum Commissioner of commercial tax, Vikash Bhavan, Baily Road, Patna, Bihar.

3. The Deputy Commissioner (Incharge) Jehanabad Circle, Jehanabad.

............... Respondents ====================================================== Appearance :

For the Petitioner/s : Mr. Krishna Mohan Mishra, Advocate Mr. Prasoon Kumar, 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 : 30-06-2021

Petitioner has prayed for the following relief(s):

"i. To quash the order passed by respondent deputy commissioner dated 30.03.2019 under section 31 (1), 3l (2) (a), (b) and 39 (4) of the Bihar Value Added Tax Act as well as notice of demand dated 31.03.2019 as the order has been passed within 24 hours of the issue of notice under section 31 of the Act as such the order suffer Patna High Court CWJC No. 3942 of 2021 dt. 30-06-2021

from the vice of arbitrariness.

ii. To hold and declare that the order passed by respondent is without jurisdiction because no valid notice under section 31 has been issued by the A.O cum Deputy Commissioner, therefore, order is illegal and without jurisdiction.

iii. To hold and declare that the order dated 30.03.2019 and demand dated 31.03.2019 is barred by limitation because the A.O cannot make re-assessment for the assessment year 20l3-14 at this stage. iv. To further hold and declare that the order passed by the A.O is wholly illegal and arbitrary because the said order is not based on evidence rather is based on the seizure report forwarded by the Income tax department."

Learned counsel for the petitioner seeks quashing of

the impugned order 30th of March, 2019 passed by Respondent

No. 3 namely The Deputy Commissioner (Incharge),

Jehanabad Circle, Jehanabad, in ID No. 10222682083

(Annexure-P/1), which is ex parte in nature.

Learned counsel for the Revenue, states that he has no

objection if the matter is remanded to the Assessing Authority

for deciding the case afresh. Also, during pendency of the case,

no coercive steps shall be taken against the petitioner.

Statement accepted and taken on record.

However, having heard learned counsel for the parties

as also perused the record made available, we are of the Patna High Court CWJC No. 3942 of 2021 dt. 30-06-2021

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 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 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

30th of March, 2019 passed by Respondent No. 3 namely The

Deputy Commissioner (Incharge), Jehanabad Circle,

Jehanabad, in ID No. 10222682083 (Annexure-P/1);

(b) We accept the statement of the petitioner that 10

per cent of the total amount, being condition prerequisite for

hearing of the appeal, already stands deposited. However, if

the amount is not deposited for whatever reason(s), same shall

be done before the next date;

Patna High Court CWJC No. 3942 of 2021 dt. 30-06-2021

(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, if 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 9th of August, 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 and

materials, if so required and desired;

(h) The Assessing Officer shall pass a fresh order

only after affording adequate opportunity to all concerned, Patna High Court CWJC No. 3942 of 2021 dt. 30-06-2021

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

and all issues are left open;

(o) If possible, proceedings during the time of

current Pandemic [Covid-19] be conducted through digital

mode;

The instant petition sands disposed of in the Patna High Court CWJC No. 3942 of 2021 dt. 30-06-2021

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         07.07.2021
Transmission Date