K.N.RAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Avinash Poddar, learned counsel for the petitioner and Mr. Sham Walve, learned counsel for the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of order dated 12.02.2020 issued by respondent No.2 rejecting the declaration of the petitioner under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and further seeks a direction to the respondents to reconsider its declaration after granting due opportunity of hearing.

(3.) Case of the petitioner is that it is a proprietorship firm which is engaged in providing construction services to various government, local authorities etc. under the category of "works contract services". Petitioner was registered as a service provider under the Finance Act, 1994.