MANAGING DIRECTOR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appeal has been preferred against an order dated 18.11.2016 passed by the learned Single Judge in a batch of writ applications.

(2.) The issue raised before the writ court was whether the petitioner who is appellant before this Court fell within the ambit and scope of the Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 or the Building and Other Construction Workers' Cess Act, 1996.

(3.) After having heard learned counsel for the parties, learned Single Judge took note of a decision of the Hon'ble Apex Court in Lanco Anpara Power Limited Vs State of Uttar Pradesh and others reported in (2016) 10 SCC 329.