VIPPY INDUSTRIES LTD. Vs. UNDER BUILDING AND OTHER CONSTRUCTIONS WORKERS WELFARE CESS ACT CUM GOVT. LABOUR OFFICER.

JUDGEMENT

(1.) Today, the present writ petition is listed for hearing on I.A. no. 6972/2016, i.e. an application for disposal of the writ petition filed on behalf of the respondent in light of the judgment passed by Honourable Apex Court in the case of Lanco Anpara Power Ltd Vs. State of Uttar Pradesh and others, reported in 2016 (10) SCC 329 and dismissal of identical writ petitions by the Principal Bench of this High Court vide order dated 02/12/2016.

(2.) Shri Bhargva, learned counsel for the petitioner submit that instead of arguing on the said application the writ petition may be heard finally.

(3.) The petitioner has approached this Court being aggrieved by the show-cause notice dated 01/09/2015 issued by the Assessing Officer, Under Building and other Construction Welfare Cess Act Cum Govt. Labour Officer, Dewas, ( in short "BOCW Act"), by which the petitioner was directed to appear in the assessment proceedings as he has failed to produce the information before the Assessing Officer in Form no. I.