Madhya Pradesh High Court
M/S Transstroy Obedullaganj vs The State Of Madhya Pradesh on 16 February, 2016
1
Writ Petition No.331 of 2016
16.02.2016
Shri H.K.Upadhyay, learned counsel for the
petitioners.
Shri Amit Seth, learned Govt. Advocate for the
respondents/State.
Shri K.N.Pethia, learned counsel for the respondent No.7.
Counsel for the petitioners points that in the same State the petitioners are executing another Central Government project in respect of which exemption from payment of royalty has been granted by the appropriate Authority. The Authorities of two different Districts in the same State cannot be permitted to take contra position.
Counsel for the State prays for time to examine this aspect and also take instructions whether the State Government has accepted the decision of the Collector in another District in respect of another Central Government project executed by the petitioners in the State of Madhya Pradesh.
List this matter on 23.02.2016.
In the meantime, the petitioner to pay the amount of royalty as demanded which payment will be without 2 prejudice to the plea taken by the petitioners in this proceedings and subject to further orders to be passed by this Court at the appropriate stage.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
AM.