ROHIT RANJAN AGARWAL,J. - (1.) Heard Sri Aloke Kumar, learned Counsel for the petitioner and Sri C.B. Tripathi, learned Special Counsel for respondent-State.
(2.) Present petition has been filed assailing the authorization granted by respondent no.2 under Section 29(7) of the Value Added Tax Act, 2008 (hereinafter called as "VAT Act, 2008") dated 15.03.2019 for assessment year 2010-11 and consequential notice dated 19.03.2019 issued by respondent no.3.
(3.) Facts in brief are that petitioner is in the business of construction of road and bridges and is registered under the provisions of the VAT Act, 2008. Petitioner had opted for Composition Scheme as announced by State Government for Civil Contractors for assessment year 2007-08, 2008-09 and 2009-10. However, petitioner did not enter into Compounding Scheme for assessment year 2010-11. While, during year under consideration i.e. 2010-11, it received payment of Rs.1,80,71,92,729/- from work executed in pursuance of contract obtained in assessment year 2007-08, 2008-09 and 2009-10. Petitioner also received Rs.58,14,86,048/- from contract obtained in assessment year 2010-11.;