Calcutta High Court
M/S. Ramesh Timber vs State Of West Bengal & Ors on 24 April, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
ORDER SHEET
WP 428 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
M/S. RAMESH TIMBER
Versus
STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 24th April, 2017.
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. 428 of 2015 as disposed of.
(DEBANGSU BASAK, J.) sp2.