Vidyarthi Construction Private Limited vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“i. Quashing the ex-parte assessment orders dated 29.10.2018, 31.07.2019, 07.08.2019, 24.07.2019 and 20.08.2019 in Fom ASMT-13, passed by

the respondent no. 3 namely the Joint Commissioner, State Taxes, East Circle, Muzafarpur, Bihar under Section 62 of the Bihar Goods and Service

Tax Act, 2017, for the period March, 2018, March, 2019 to June, 2019 by which on failure of the petitioner to furnish monthly returns under Section 39

of GST Act, the tax liability of the petitioner has been determined on the basis of materials available on record exercising his power of best judgment

assessment;

ii. To Quash the consequential summary of the orders dated 27.12.2018, 04.09.2019, 07.09.2019, 07.09.2019 and 20.08.2019 issued in Form DRC - 07

for the aforesaid period that is March, 2018,

iii. To quash the Notice of demand, all dated 08.02.2020, issued in Form DRC - 13, under process no. 1160, 1161 and 1164 modified vide letter dated

18.02.2020 as contained in letter no. 1177 by which exercising powers conferred under Section 79 (1)(c) of the GST Act, the respondent no. 4 namely

the Executive Engineer, Irrigation Division, Raghopur, Supaul, has been directed to make payment of a sum of Rs.20,22,628.00, Rs.8,78,110.00 and

Rs. 10,116.00 respectively being the outstanding dues on account of the impugned assessment passed against the petitioner;

iv. Pass such other order(s) as your Lordships may deem fit and proper in the facts and circumstances of the present case.â€​

Having heard learned counsel for the parties, as also perused the record, we are in agreement with Sri Satyabir Bharti, learned counsel for the

petitioner, that the principles of natural justice, in passing the order stands violated.

Also, we are of the view that the impugned orders dated 29.10.2018, 31.7.2019, 7.8.2019, 24.7.2019 and 20.8.2019 passed by the Respondent No.3,

the Joint Commissioner of Sate Taxes, Danapur Circle, East Circle, Muzaffarpur in Form ASMT-13 need to be quashed and set aside, for the same to

have been passed without following the principles of natural justice. In terms of the impugned order, financial liability stands fastened. Thus, it entails

civil consequences, seriously prejudicing the petitioner inasmuch as, without affording any adequate opportunity of hearing or assigning any reason.

Shri Satyabir Bharti, learned counsel for the petitioner states that without prejudice to the respective rights and contentions of the parties, petitioner is

ready and willing to deposit a sum of Rs. 5 lacs with the appropriate authority within a period of two weeks from today.

Statement accepted and taken on record.

It stands clarified that deposit of such amount would be without prejudice to the respective rights and contentions of the parties and the order which

the authority may pass upon the matter being remanded for consideration afresh.

As such, purely on a limited ground, we quash and set aside the impugned orders dated 29.10.2018, 31.7.2019, 7.8.2019, 24.7.2019 and 20.8.2019

passed by the Respondent No.3, the Joint Commissioner of Sate Taxes, Danapur Circle, East Circle, Muzaffarpur in Form ASMT-13 for the period

March, 2018, March, 2019 to June, 2019 under Section 62 of Bihar Goods and Services Tax Act, 2017, as contained in Annexure-1 series, with further

mutually agreeable directions that- (a) the petitioner shall deposit a sum of Rs. 5 lacs with the authority on or before 8th February, 2021; (b) the

petitioner shall appear before the authority on 8th February, 2021 in his office at 10:30 A.M., on which date he shall place on record additional

material, if so required and desired; (c) also, further opportunity shall be afforded to the parties to place additional material, if so required and desired;

(d) petitioner undertakes to fully cooperate and not take any unnecessary adjournment; (e) the authority shall decide the matter on merits, in

compliance of the principles of natural justice, on or before 5th April, 2021; (f) liberty reserved to the parties to take recourse to such remedies as are

otherwise available in accordance with law; (g) we have not expressed any opinion on merits and quashed the order only on the ground of violation of

principles of natural justice. (h) if necessary, proceedings during the time of current Pandemic [Covid-19] would be conducted through digital mode; (i)

needless to add, with the passing of the order, if it is eventually found that deposit made by the petitioner is in excess of the amount determined due

and payable, the same shall positively be refunded expeditiously as per the provisions of the statute.

The instant petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, shall stand disposed of.