Calcutta High Court
Mangalam Timber Products Ltd vs State Of West Bengal & Ors on 14 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
OD-7
WP No. 786 of 2013
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
MANGALAM TIMBER PRODUCTS LTD.
Versus
STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 14th June, 2017.
Appearance:
Ms. Shreya Basu, Adv.
For the petitioner Mr. Soumitra Mukherjee, Adv.
Mr. Debasish Ghosh, Adv.
For the State 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. 786 of 2013 as disposed of.
(DEBANGSU BASAK, J.) snn.