Calcutta High Court
Atul Automation Pvt. Ltd vs The State Of West Bengal & Ors on 4 July, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
OD-48
W.P. No. 1093 of 2015
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ATUL AUTOMATION PVT. LTD.
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE RAJARSHI BHARADWAJ
Date : 4th July, 2019.
Appearance:
Mr. Piyal Gupta, Adv.
...for the petitioner Mr. A. Majumdar, Ld. A.A.G. Mr. S. Mukherjee, Adv.
Mr. D. Ghosh, Adv.
...for the State The Court : Mr. Gupta, learned advocate appears for the petitioner. Mr. Majumdar, learned Additional Advocate General appears for the State.
In this application the writ 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 W.P. No. 1093 of 2015 as disposed of. Urgent certified copies of this order, if applied for, be made available to the parties upon compliance of requisite formalities.
(RAJARSHI BHARADWAJ, J.) S.Bag