Madhya Pradesh High Court
Choithram Fountain Of Humanitarian ... vs Transport Department on 13 March, 2018
HIGH COURT OF MADHYA PRADESH
WP No.5833/2018
Indore, Dated: 13/03/2018
Shri B.S.Gandhi, learned counsel for the petitioner.
Shri K. Pathak, learned counsel for the State.
Learned counsel for the petitioner submits that
another identical petition being W.P. No.19564/2017 is
pending before this Court, in which the interim order has
been passed on 22.11.2017. He further submits that the
petitioner is and Educational Institution and by virtue of
Schedule-1 of Section 3(1) of M.P. Motoryan Karadhan
Adhiniyam, 1991, the petitioner is liable to pay the tax at a
different rate, therefore, the impugned order is bad in law.
Issue notice on admission and interim relief to the
respondents on payment of PF within one week, returnable
within 4 weeks.
Till the next date of hearing, operation of the impugned order Annexure P/3 shall remain stayed.
List along with WP No.1026/2018. C.C. as per rules.
(Prakash Shrivastava) Judge Digitally signed by Varghese Mathew Date: 2018.03.13 18:47:17 +05'30'