Pankaj Purohit, J
1. By means of this writ petition, the petitioner has challenged the order dated 07.06.2022 (annexure no.1), whereby adjudication order was passed
against the petitioner.
2. Facts of the case shorn-off unnecessary details are that the petitioner is a proprietorship firm and runs business in the field of supply of tobacco.
3. Petitioner is registered with the Uttarakhand G.S.T. Act, 2017 (hereinafter referred to as “Act of 2017â€).
4. The respondent-Department has conducted an audit of the petitioner-proprietorship firm for the Assessment Year 2017-18 and the impugned
adjudication order was passed when several discrepancies were found in audit of the petitioner, in particular, that the petitioner-firm has wrongly
availed the input tax credit. It is feeling aggrieved by the said order, the petitioner is before this Court.
5. Learned State counsel submits that the order impugned in the present writ petition is passed under Section 74 of Act of 2017, which is appealable,
and appeal is prescribed under Section 107 of Act of 2017 before the Appellate Authority and the petitioner can avail such remedy of appeal.
6. Learned State counsel candidly submits that the writ was entertained only for the reason that during that period no Appellate Forum was available
due to pendency of a SPA No.123 of 2022, Vinod Kumar Vs. State of Uttarakhand, but now the aforesaid special appeal has been finally decided and
avenues of the appeal are open for assessees.
7. This fact is not disputed by learned counsel for the petitioner.
8. It is also contended by learned counsel for the State that the petitioner has already filed an appeal before the Appellate Authority against the order
impugned in the present writ petition.
9. Accordingly writ petition stands disposed-off. The Appellate Authority is directed to decide the appeal of the petitioner filed under Section 107 of
the Act of 2017 against the impugned order dated 07.06.2022 (annexure no.1), within a period of three months, from the date of production of certified
copy of this order.
10. Needless to say that before disposal of the appeal, the petitioner shall deposit 10% amount before Appellate Authority under Section 107(6) and
sub-clause (b) of the Act of 2017.
