Calcutta High Court (Appellete Side)
Lindsay Trading Company Pvt.Ltd vs State & Ors on 21 April, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1 April 21, 2017 R.C. W.P. 2233 (W) OF 2013 Lindsay Trading Company Pvt.Ltd.
Vs. State & Ors..
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Mr.Somak Basu, ...for Petitioner Mr.Abhratosh Majumdar, Ld.A.A.G. Mr. Soumitra Mukhopadhyay Mr.Debasish Ghosh ...for State 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 Act 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 W.P. 2233 (W) OF 2013 as disposed of.
2Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( DEBANGSU BASAK, J. )