Calcutta High Court (Appellete Side)
Smt. Saptaparna Paul vs The State Of West Bengal & Ors on 4 May, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
40 W.P. No. 13910(W) of 2013
04.05.2017
KC Smt. Saptaparna Paul Vs. The State of West Bengal & Ors.
Ms. Swapna Das Mr. Siddhartha Das.
... for the petitioner.
Mr. Soumitra Mukherjee 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. 13910 (W) of 2013 as disposed of.
Urgent certified website copies of this order, if applied 2 for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)