Annam Srinivas And 3 Others vs Telangana State Road Transport ...
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Telangana High Court

Annam Srinivas And 3 Others vs Telangana State Road Transport ... on 27 June, 2025

         THE HON'BLE SRI JUSTICE PULLA KARTHIK

                 WRIT PETITION No.14405 OF 2019

O R D E R:

This Writ Petition is filed, under Article 226 of the

Constitution of India, seeking the following relief:

"...to issue a Writ of Mandamus, or any other appropriate writ, order or direction, seeking to declare the action of Respondents in demanding the Petitioners to pay GST in respect of their respective stalls as mentioned in the cause title and collecting the GST on the monthly license fee from the Petitioners as illegal in violation of Article 14 and 21 of the constitutional and against the principals of natural justice and consequently direct the Respondents to refund the amount of Service Tax/GST collected from the Petitioners from the commencement of the License period of their respective Stalls and pass..."

2. Heard Sri K.Raj Kumar, learned counsel representing

Sri Sandeep Kumar Borla, learned counsel for the petitioners and

Sri P.Satish Kumar, learned Standing Counsel for Telangana State

Road Transport Corporation, for the respondents.

3. When the matter is taken up for hearing, it is noticed that

the issue raised in the present Writ Petition is no longer open for

consideration, as it has already been decided by a Division Bench

of this Court in W.P.No.20885 of 2018, dated 12.12.2022. The

Division Bench examined all relevant contentions, legal arguments

and delivered a reasoned judgment, which is binding on this Court

as well as the parties. Therefore, in view of the aforesaid decision,

the present Writ Petition is not maintainable and is liable to be

dismissed on this ground alone.

PK,J Wp_14405_2019

4. Accordingly, this Writ Petition is dismissed.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

____________________ PULLA KARTHIK, J Date : 27.06.2025.

Note : Registry is directed to annex a copy of the order, dated 12.12.2022 in W.P.No.20885 of 2018 to this order. B/o.TMK