Calcutta High Court (Appellete Side)
Ghanshyam R Kodnani vs The State Of West Bengal & Ors on 5 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1 05.06.2017
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rc/Sl.No.63 W.P. No. 12210(W) of 2016 Ghanshyam R Kodnani Versus The State of West Bengal & Ors.
Mrs. Bulbuli Basu ... For the petitioner
Mr. Prithu Dudhoria
Mr. Debasish Ghosh ... For the State
The writ petitioner assails the vires of section 4 of the West Bengal Tax on Entry of Goods into Local Area 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.No. 12210 (W) of 2016 as disposed of. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( Debangsu Basak, J. )