Calcutta High Court (Appellete Side)
Campco Ltd vs The State Of West Bengal & Ors on 19 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
18 W.P. No. 21857 (W) of 2014
19.06.2017
ag The Central Arecanut & Cocoa Marketing & Processing Co-operative Ltd. @ The CAMPCO Ltd.
Vs. The State of West Bengal & Ors.
Mr. Anil Dugar Mr. Rajarshi Chatterjee Mr. Avinaba Patra ... 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. 21857 (W) of 2014 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.)