VIKRAM SOLAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this present petition under Article 226 of the Constitution of India, challenging the order dtd. 30/5/2025 passed by the Cess Assessment Officer under the Building and Other Construction Workers Welfare Cess Act, 1996 (hereinafter referred to as"BOCW Act") and Additional Labour Commissioner, Indore.

(2.) Facts of the case, in short, are as under:-

(3.) Shri Anand Soni, learned Additional A.G. for the respondent/State at the very outset, submits that the impugned order is appealable; hence, this writ petition is not maintainable and liable to be dismissed.