Calcutta High Court
Afro Asian Timber Products Pvt. Ltd vs State Of West Bengal & Ors on 25 April, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
OD-26
ORDER SHEET
WP 691 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
AFRO ASIAN TIMBER PRODUCTS PVT. LTD.
Versus
STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 25th April, 2017.
Appearance:
Ms. Sudeshna Mazumder, Adv.
...for the petitioner Mr. Soumitra Mukherjee, Adv.
Mr. Debasish Ghosh, Adv.
...for the State The Court : The petitioner assails the vires of Section 4 of West Bengal Tax on Entry of Goods Into Local Areas Act, 2012.
The Act of 2012 has been included in the Schedule to the West Bengal Taxation Tribunal Act, 1987 subsequent to the filing of the writ petition.
In view of the Act of 2012 being included in the Schedule to the West Bengal Taxation Tribunal 1987, this Hon'ble Court no longer retains the jurisdiction over the subject writ petition. It would be appropriate to direct the department to transmit the records of this writ petition to the West Bengal Taxation Tribunal.
The department will treat WP No. 691 of 2015 as disposed of.
(DEBANGSU BASAK, J.) snn