M.P.Power Generating Co.Ltd. vs The State Of Madhya Pradesh
2023 Latest Caselaw 3925 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 17199 of 2006 (M.P.POWER GENERATING CO.LTD. AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 13-03-2023 Shri Anoop Nair - Advocate for the petitioners.

Shri Sudeep Chatterjee - Government Advocate for the State.

Counsel for the petitioners submitted that writ petition filed by the petitioners is squarely covered by the judgment passed by Apex Court in case o f Lanco Anpara Power Limited Vs. State of Uttar Pradesh and others.

Copy of the judgment is filed as Annexure P/6. It is submitted that cess can be imposed only on civil work done. It is submitted that in the light of the said judgment this writ petition may also be disposed off.

Govt. Advocate for the State prays for time as a last opportunity to go through the judgment and argue the matter.

List the matter in the week commencing from 27.3.2023.

(VISHAL DHAGAT) JUDGE

DUBEY/-

Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 3/14/2023 5:50:46 PM