Ferritz Global Company, vs The Asst. Commissioner St,
2025 Latest Caselaw 5031 Tel

Telangana High Court

Ferritz Global Company, vs The Asst. Commissioner St, on 23 April, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                      AND

              THE HON'BLE SMT JUSTICE RENUKA YARA

                  WRIT PETITION No.11329 of 2025
JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Ms.G.Naga Lahari, learned counsel for the petitioner and

Sri T.Chaitanya Kiran, learned counsel representing

Sri Swaroop Oorilla, learned Special Government Pleader for State

Tax, for the respondents.

2. Learned counsel for the parties, during the course of

hearing, fairly submits that since the Electronic Credit Ledger of

the petitioner is blocked without following the principles of natural

justice, the point is squarely covered by the order passed by this

Court in W.P.No.10390 of 2024 and batch, decided on

26.06.2024. The petition may be disposed of

in terms of the said order.

3. In view of the consensus arrived at, the action of the

respondents in unilaterally blocking the Electronic Credit Ledger

of the petitioner is disapproved and set aside.

4. Accordingly, the Writ Petition is disposed of, by reserving

liberty to the respondents to proceed against the petitioner,

in accordance with law. No costs.

Interlocutory applications, if any pending, shall also stand

closed.

_________________________ SUJOY PAUL, ACJ

__________________________ RENUKA YARA, J

23.04.2025 Nvl