1. The appellant has already put in the deficit court fees vide filing no.A-14993 in the department. In view thereof, the defect, as pointed out by the
Additional Stamp Reporter stands removed.
2. This intra-Court appeal is directed against the order dated 16th November, 2021 passed in W.P.A. No.1474 of 2021. By the said order, the prayers
sought for by the appellant / writ petitioner for grant of an interim order pending disposal of the writ petition has been negated.
3. We have elaborately heard the learned Advocates appearing for the parties. The learned Advocate appearing for the appellant would submit that
the writ petition itself can be disposed of by this Court and the appellant / writ petitioner does not for the time being press the prayer (a) in the writ
petition, which is for issuance of a writ of declaration that the provisions of Section 16(2)(c) and 16(2)(d) of the Goods and Services Tax Act, 2017 is
unconstitutional, irrational and arbitrary. The said submission is placed on record and the said prayer for declaration stands struck off.
4. The appellant is aggrieved by the action of the respondents in allegedly recovering tax without issuance of any order under Section 74(9) of the
Central Goods and Services Tax Act, 2017. The appellant would further contend that without intimating the appellant the reason, the input tax credit
ledger has been blocked. Therefore, it is submitted that the action initiated by the respondent department is arbitrary, unreasonable and against the
provisions of the Act.
5. The learned standing counsel appearing for the respondent department, on the other hand, would submit that during the course of investigation, it is
the appellant, who had voluntarily came forward to deposit a sum of Rs.40 lakhs and the appellant cannot be heard to say that it is the department,
which has effected such recovery. Further, the learned standing counsel, on instruction, submitted that the department is in the process of issuing show
cause notice and the same would be shortly issued.
6. Considering the above facts and circumstances, we are of the view that this appeal and the writ petition can be disposed of with the following
directions:-
(i) The respondent / department is directed to issue show cause notice to the appellant within 15 days from the date of receipt of the server copy of
this order granting not less than 10 days from the date of receipt of the show cause notice to submit a reply by the appellant. It is thereafter the show
cause notice shall be adjudicated and a speaking order be passed on merits and in accordance with law.
(ii) Till the aforementioned exercise is completed, the respondent / department is directed not to initiate any coercive action against the appellant.
(iii) With regard to the submission that the appellant’s input tax credit ledger has been blocked, the same is an independent issue and cannot be
considered in this writ petition. However, liberty is granted to the appellant to work out his remedies in accordance with law on the said issue.
7. The appeal along the connected application as well as the writ petition are disposed of.
8. No costs.
9. Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously upon compliance of all legal formalities.
