TARUN ENTERPRISES PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed with the following prayers:

(2.) The petitioner faced technical glitches/errors while filing the TRAN-1, in respect of which he filed complaint applications dtd. 9/7/2018 with the Nodal Officer and the Chief Commissioner. Likewise, another complaint dtd. 2/8/2018 was filed with the Nodal Officer, grievances cell of the GST department. These complaints were followed up with the representations dtd. 19/3/2020 to the respondents.

(3.) Though, it is the case of the respondents that such a technical glitch/error cannot be considered as an error on the GST common portal, yet this Court in the case of "Super India Paper Products Vs. Union of India Through Ministry of Finance, Secretary & Ors."? WP(C) 1150/2020 decided on 27/5/2021 has held as under:-