Anmol Granites vs Union Of India
2022 Latest Caselaw 12172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 13951/2022

Anmol Granites, Through Its Authorised Signatory, Partner Shri Vinod Kumar S/o Shri Bhanwar Lal, Aged About 50 Years, R/o Village Nimbaheda Jaatan, Tehsil Maandal, Dist. Bhilwara (Raj.).

----Petitioner Versus

1. Union Of India, Through The Secretary, Finance Department, Government Of India, New Delhi.

2. The State Of Rajasthan, Through The Principal Secretary, Finance Department (Tax Division), Secretariat, Jaipur.

3. The Secretary, Mining Department, Government Of Rajasthan, Secretariat, Jaipur.

4. Deputy Commissioner (State Tax), Circle C, Bhilwara, Rajasthan 311001.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Vinay Kothari
For Respondent(s)           :     --



              HON'BLE MR. JUSTICE SANDEEP MEHTA
              HON'BLE MR. JUSTICE KULDEEP MATHUR

                                        Order

10/10/2022

The petitioner, through this writ petition, has laid challenge

to the impugned orders/ notice issued by the respondent

Department demanding GST on the royalty collected by the

petitioner.

In a bunch of writ petitions led by D.B. Civil Writ Petition

No.8109/2022 (Sudarshan Lal Gupta vs. Union of India & Ors.)

and connected matters, Division Bench of this Court at Jaipur

Bench of Rajasthan High Court, vide order dated 27.09.2022, has

repelled identical challenge laid to demand of GST on royalty.

(2 of 2) [CW-13951/2022]

However, inspite thereof, Shri Kothari vehemently and fervently

urged that the learned Division Bench in the case of Sudarshan Lal

Gupta (Supra), failed to make correct interpretation of the

Supreme Court Judgment in the case of State of Assam vs.

Barak Upatyaka D.U. Karmachari Sanstha (Civil Appeal

No.6492/2002) decided on 17.03.2009 and thus, the writ

petition merits acceptance.

Irrespective of the fact that similar previous judgments have

been challenged before Hon'ble the Supreme Court and even

though issue has not been finally decided by Hon'ble the Supreme

Court and is pending consideration before a Bench of nine Judges

in the case of Mineral Area Development Authority etc. &

Ors. vs. M/s. Steel Authority of India & Ors., reported in

(2011)4 SCC 450, as a Coordinate Bench of this Court has

repelled the self same challenge to leviability of GST on royalty,

we are not inclined to take a different view in the matter.

In view of the above discussion, there is no merit in this writ

petition which is dismissed as such.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 44-Sudhir Asopa/-

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