BHARATI SAPRU,J. - (1.) Heard Sri Amit Mahajan and Sri B.K.S.Raghuvanshi, learned counsel for the petitioner and Sri C.B. Tripathi, learned Special Counsel for the State.
(2.) This writ petition has been filed to challenge the notice issued under Section 29 (7) of the U.P. V.A.T. Act, 2008 proposing to grant sanction to the petitioner's assessing authority to reassess the petitioner in the extended period of limitation for the Assessment Year 2010-11 (U.P.)
(3.) The petitioner is a company engaged in executing works contract. Admittedly, the National Highway Authority of India had awarded a contract for two lane of 79 Kms. of road to another company Brijbhumi Expressway Pvt. Ltd. The said company Brijbhumi Expressway Pvt. Ltd. in turn awarded a sub-contract in favour of the petitioner for execution of the aforesaid contract. The petitioner received Rs. 6,57,62,400/- against the aforesaid sub-contract.;