SHEKHAR SUKHTANKER Vs. VILLAGE PANCHAYAT

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the petitioner.

(2.) The challenge in this petition is to the following orders/ communications:-

(3.) At the outset, Mr. Desai, the learned counsel for the petitioner states that the petitioner will pay the demanded cess in terms of the building and other Construction Workers Welfare Cess Act, 1996 as demanded by the Panchayat. This means that there is no challenge to the orders concurrently made demanding the payment of such cess as a pre-condition of issuance of occupancy certificate in respect of Block-E.