Calcutta High Court
Antrix Housing Llp vs State Of West Bengal & Anr on 28 April, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
OD-89
ORDER SHEET
WP No. 377 of 2016
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ANTRIX HOUSING LLP
Versus
STATE OF WEST BENGAL & ANR
BEFORE:
The Hon'ble JUSTICE DEBANGSU BASAK
Date : 28th April, 2017.
Appearance:
Ms. Swapna Das, Adv.
Mr. Siddhartha Das, 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. 377 of 2016 as disposed of.
(DEBANGSU BASAK, J.) snn.