SENATE G BLOCK Vs. DESIGNATED COMMITTEE

JUDGEMENT

(1.) In this petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned counsel for respondent Nos.1 and 2 and perused the material on record.

(3.) The material on record discloses that pursuant to the promulgation of the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (for short "SVLDR Scheme"), petitioner submitted Form SVLDRS-1 to respondent No.1 on 16/11/2019 pursuant to which respondent No.1 issued Form SVLDRS-3 to the petitioner vide Annexure-G1 calling upon the petitioner to pay a sum of Rs.1,49,27,961.00 towards full and final settlement under the SVLDR Scheme. Subsequently, the said payment was made by the petitioner on 27/12/2019, who addressed a communication dtd. 31/12/2019 to the respondent intimating respondent No.1 that the entire amount as demanded in Form SVLDRS-3 was paid by him as can be seen from the payment challans. Subsequently, on 8/9/2020, respondents addressed a communication to the petitioner informing him that the discharge in Form SVLDRS-4 could not be issued in favour of the petitioner on account of non- payment of the aforesaid sum of Rs.1,49,27,961.00 by the petitioner and that the same has to be paid by the petitioner immediately. In response thereto, the petitioner submitted a reply dtd. 23/9/2020 to the respondents intimating them that the aforesaid amounts had already been paid by the petitioner through RTGS on 31/12/2019 within the stipulated period of 30 days from the date of issuance of Form SVLDRS-3 on 19/12/2018. Under these circumstances, the petitioner requested the respondents to issue discharge certificate in Form SVLDRS-4 and close the matter. It is the grievance of the petitioner that despite noticing the aforesaid facts and circumstances and referring to the payment made by the petitioner, which entitles him to issuance of Form SVLDRS-4 by the respondents, respondent No.2 has issued the impugned show-cause notice dtd. 31/12/2021, which has been assailed by the petitioner in the present petition.