MARANG BURU TRUST Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred for following reliefs;

(3.) The brief fact of the case is that the petitioner is a trust and engaged in various social activities in community welfare and development. On 7/10/2022, the petitioner received a show cause notice from respondent no.3 in Form-REG-31 regarding cancellation of GST registration. However, the petitioner was unable to file the reply within stipulated period and an order was passed on 16/11/2022 with regard to the cancellation of GST registration of this petitioner. The petitioner thereafter filed an appeal on 5/12/2023 which was also dismissed on 26/7/2024.