LAWS(BOM)-2019-2-228

CHAVAN AUTOWHEELS PVT. LTD Vs. STATE OF MAHARASHTRA

Decided On February 08, 2019
Chavan Autowheels Pvt. Ltd Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) After this matter was heard for some time, firstly our attention was invited by Mr.Jetly appearing for respondent Nos.3 to 6 at page 41 of the memo of writ petition No.713 of 2019 and at page 47 of the memo of writ petition No.716 of 2019, which is a communication to the petitioner from none other than the Deputy Commissioner to GST Council, New Delhi. 2 This communication reads as under:

(2.) GOVERNMENT OF INDIA GOODS AND SERVICES TAX COUNCIL F.No.188/Representations on GST/GSTC/2017/Pt./2461 5th Floor, Tower-II, Jeevan Bharti Bldg Connaught Circus, New Delhi Dated :26.11.2018 To M/s Chavan Auto Wheels Pvt. Ltd. 1147, A/P Kumbhari, Akkalkot Road, Solapur - 413006 Sub : Form GST TRAN-1 not filed due to technical erroe during submission of the form-reg. (903) wp-713-716 19.doc I am directed to refer your letter dated 19.10.2018 on the above subject and to inform that a IT-grievance redressal mechanism is set up in terms of a Circular No.39/13/2018-GST dated 03.04.2018 issued by CBIC. Accordingly, you may file your IT related grievance through field officer or nodal officer of your jurisdiction, for consideration of your grievance by IT-Grievance Redressal Committee. Hence your letter dated 19.10.2018 is returned herewith, in original. (Arjun Kumar Meena) Deputy Commissioner to GST Council Encl : As above.

(3.) Then, Mr.Jetly says that this is possibly not a grievance against the Central machinery, but the State GST Officials. 4 In that regard, we find that respondent No.2 to these petitions is the Commissioner of State Tax. 5 On an oral query, Ms.Shruti Vyas appearing for respondent Nos.1,2 and 7 took instructions from the official present in the (903) wp-713-716 19.doc Court and says that respondent Nos.1, 2 and 7 will ensure that the Commissioner, second respondent, meets the petitioner or its representatives on Monday i.e. 11th February, 2018 at 11.30 a.m. and will ensure that the petitioner's grievances are redressed. 6 We post this matter for "Passing Orders" on 14 th February, 2018.