Madhya Pradesh High Court
Bhawans Prominent Education Society ... vs The State Of Madhya Pradesh on 15 January, 2018
HIGH COURT OF MADHYA PRADESH
1 W.P. No.1026/2018
W.P. No.1026/2018
Indore, Dated : 15.1.2018
Shri A.S. Kutumbale, learned senior counsel with Shri
A. Jain, learned counsel for the petitioner.
Shri V. Khandelwal, 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 orders Annexure P/3 & P/4 shall remain stayed.
In the meanwhile the Respondent No.4 is also directed to proceed ahead with the petitioner's pending application for renewal of permit and fitness, in accordance with law.
C.C. as per rules.
(Prakash Shrivastava) Judge trilok/-
Trilok Digitally signed by Trilok Singh Savner DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, Singh postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5e17c79b9e2cc6e5f11 9cb23d5c02e921be96a009cd5a Savner 4db8c43907729e8e93c, cn=Trilok Singh Savner Date: 2018.01.18 13:26:53 +05'30'