Global Manpower Solutions Awagarh Compound, Mallital, Nainital vs State Tax Officer, State Goods And Services Tax, Nainital

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 writ, order or direction, in the nature of certiorari quashing the impugned Show Cause Notice for Cancellation of Registration bearing Reference No. ZA050422008050G dated 12/04/2022 issued by the Respondent; (contained as Annexure no. 2 to this writ petition).

(ii) Issue a writ, order or direction, in the nature of certiorari quashing the impugned Order for Cancellation of Registration bearing Reference No. ZA050922002284X dated 03/09/2022 issued by the Respondent; (contained as Annexure no.1 to this writ petition).

(iii) Issue a writ, order or direction, in the nature of mandamus directing the Respondent to revive the GST registration 05AAMFG5804GI ZI of the Petitioners;

(iv) Issue any other writ, order or direction and/ or allow any other consequential relief as expedient in law, on the facts and circumstances of the case.”

Heard Mr. Govind Singh Latwal, learned counsel with Mr. Ashish Dani, learned counsel for petitioner and Mr. Mohit Maulekhi, learned Brief Holder for respondent.

With the consent of learned counsel for the parties, the present Writ Petition (No.3443 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 one week from the date of production of the certified copy of this order along with the application.