Calcutta High Court (Appellete Side)
35 Texmaco Rail & Engineering Limited vs The State Of West Bengal & Ors on 17 September, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1 180 17.09.19
. W.P. 32358 (W) of 2013
ab
Ct.
35 Texmaco Rail & Engineering Limited
Vs
The State of West Bengal & Ors.
Mr. Anil Dugar Mr. Rajarshi Chatterjee ... For the Petitioner.
Mr. A. Majumdar (Ld. A.A.G.) Mr. P. Dudhoria Mr. Debasish Ghosh ... For the State Mr. Anil Dugar, learned Counsel appears for the petitioner. Mr. A. Majumdar, learned Additional Advocate General appears for the State.
In this application the writ petitioner assails the vires of Section 4 of the 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. 32358 (W) of 2013 as disposed of.
Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of requisite formalities.
(Rajarshi Bharadwaj, J.) 2