Calcutta High Court
Premco Rail Engineering Limited vs The State Of West Bengal & Ors on 18 July, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
OD-97
WP No. 946 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
PREMCO RAIL ENGINEERING LIMITED
Versus
THE STATE OF WEST BENGAL & ORS.
BEFORE:
The Hon'ble JUSTICE RAJARSHI BHARADWAJ
Date : 18th July, 2019.
Appearance:
Ms. Sretapa Sinha, Adv.
....for the petitioner Mr. A. Majumdar, Learned Additional Advocate General Mr. P. Dudhoria, Adv.
Mr. Debasish Ghosh, Adv.
....for the State The Court: 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. 946 of 2016 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.De/sbghosh