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Judgment
The petitioner has approached this Court aggrieved by Ext.P7 notice issued in FORM GST MOV-7 detaining a consignment of goods that was
being transported from Salem to Ernakulam. The goods in question were detained at Walayar on 10.11.2020 and the reason for detention is seen as a
mis-match in the value of the goods transported, as shown in the e-way bill and job work invoice that accompanied the transportation of the goods.
The facts in the writ petition would reveal that a consignment of HR plates was sent from Ernakulam to Salem for the purposes of job work. The
onward transportation from Ernakulam to Salem was duly accompanied by a tax invoice and an e-way bill generated by the petitioner herein, and the
goods in question reached Salem where they were subjected to job work by the job worker. After completion of the said work, the goods were
returned to Ernakulam from Salem, and in the said leg of transportation, the consignment was accompanied by a job work invoice issued by the job
worker in Salem as also an e-way bill generated by the job worker. The defect pointed out by the respondent is in respect of the e-way bill that
accompanied the transportation from the job worker’s premises in Salem to the petitioner in Ernakulam. It is stated that the value shown in the e-
way bill is only Rs.3469.76/- whereas, the consignment of the MS plates that was sent for job work was valued at Rs.8,27,708.87/-. The said
difference in the value is shown as the reason for the detention as the value shown in the e-way bill did not match the value of the consignment itself.
I have heard Sri. A. Kumar, the learned counsel appearing for the petitioner and also the learned Government Pleader appearing for the
respondents.
On a consideration of the facts and circumstances of the case as also the submissions made across the Bar, I am of the view that inasmuch as the
detention of the goods was during the return journey from the job-workers premises to the petitioner's premises, the documents that ought to have
accompanied the transportation were the job work invoice, the delivery challan and the e-way bill. In the instant case, it is not in dispute that the
consignment was covered by the job-work invoice, an e-way bill as also the delivery challan that originally accompanied the goods on its transportation
from Ernakulam to the job worker's premises in Salem. As per the statutory provisions, when goods are sent to other premises for job work, it is the
same delivery challan that has to accompany the transportation for the onward and return journey as well. At any rate the objection of the respondents
is only with regard to the value shown in the e-way bill that accompanied the goods on its return journey. In that context, it has to be noticed that the
value shown in the e-way bill on the return journey had to correspond with the value shown in the invoice raised by the job worker, and the rate of Rs.
3469.76/- shown in both the documents was the actual consideration paid to the job worker for the job work done on the goods sent to him by the
petitioner. It is also relevant to note that in the e-way bill as also the job work- invoice, the quantity of the goods is correctly shown as 15,490 Kgs and
the description of goods is also shown as ‘HR plates’. In as much as there could be no doubt with regard to the identity of the goods that were
being transported, and the difference in the value shown in the e-way bill (from that shown in the original delivery chalan) was only on account of the
requirement of maintaining uniformity in the value shown in the tax invoice raised by the job worker and the e-way bill generated by him, I am of the
view that the detention in this case was wholly unjustified. Accordingly, I allow this writ petition by quashing Exts.P5,P6 and P7 and directing the
respondents to release the goods and the vehicle to the petitioner on his producing a copy of this judgment before the respondent. The learned
Government Pleader shall also communicate the gist of this judgment to the respondent for facilitating an early clearance of the goods and the vehicle.