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Judgment
Alok Kumar Verma, J
Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(i) Issue a suitable writ, order or direction in the nature of certiorari calling the record of the case and quash the cancellation of GST Registration order dated 12/09/2023 (Annexure No. 1 to W.P.) as petitioner is ready to pay all the balance tax, interest on it and late fee if any.
(ii) Issue a suitable writ, order or direction in the nature of mandamus permitting the petitioner to prefer a representation before the Respondent No. 2 against the order of the cancellation of the GSTIN 05ERRPM6378F1Z6 of the Petitioner and further direct the Respondent No. 2 to consider the application of the Petitioner in accordance with law.
(iii) Issue any other writ order or direction which this Hon’ble Court deem fit and proper, in the circumstances of the present case.
(iv) Award the cost to the petitioner throughout.”
Heard Mr. Tarun Pande, learned counsel for petitioner and Mr. Shobhit Saharia, learned counsel for respondents.
With the consent of learned counsel for the parties, the present Writ Petition (No. 3508 of 2024) is disposed of with a direction that in case the petitioner deposits entire outstanding dues of tax including interest and penalty, if any, and submits his application within one week from today, the Competent Authority shall considered the application of the petitioner and pass an appropriate order as per law within a period of two weeks’ from the date of product ion of the certified copy of this order along with the application.