SURENDRASINGH NAVALSINGH MAHTO Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed challenging issuance of Notification dtd. 19/10/2022 (Annexure "P1"), by respondent No.1 under sec. 31 of the Contract Labour (Regulation and Abolition) Act,1970 (for short "the Act").

(2.) Heard learned advocate Mr. Nachiket Mehta for the petitioner. He made following submissions:

(3.) Learned advocate Mr.Hamesh Naidu, appeared on caveat and opposed this petition. Learned advocate for the respondent raised preliminary objection in relation to maintainability of the present petition on the ground that vires of the Notification is challenged by individual and therefore, he does not have any locus to challenge the same.