Calcutta High Court (Appellete Side)
Tata Steel Ltd. & Anr vs The State Of West Bengal & Ors on 12 June, 2012
Author: Indira Banerjee
Bench: Indira Banerjee
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12.6.2012 W.P. No. 11407 (W) of 2012
Tata Steel Ltd. & Anr. ... ... Petitioners
-Versus-
The State of West Bengal & Ors.
... ... Respondents
Mr. Binod Poddar, Sr. Advocate, Mr. Sumit Gadodia, Mr. Somak Basu .. for the petitioners Mr. Anindya Kr. Mitra, Ld. Advocate General, Mr. Abhratosh Majumdar, Mr. Soumitra Mukherjee .. for the respondents In this writ application, the petitioners have inter alia challenged the vires of the West Bengal Tax on Entry of Goods into Local Areas Act, 2012.
The learned Advocate General has appeared on behalf of the State. The formality of notice to the learned Legal Remembrancer is, therefore, waived.
Affidavit-in-opposition to the writ application be filed within 27th June, 2012. Affidavit-in-reply thereto, if any, be filed within 4th July, 2012.
Let the writ application be listed for hearing on 10th July, 2012 at 10.30 a.m. The petitioners shall comply with the provisions of the impugned Act without prejudice to their rights and contentions in the pending writ application. If the writ application succeeds, all taxes paid by the petitioner no.1 shall be refunded with interest at the same rate at which interest is charged under the Act for delay in payment of taxes.
Liberty to mention.
Photostat plain copy of this order, duly countersigned by the Assistant Registrar (Court), be supplied to the learned Advocates for the parties on usual undertakings.
sg ( Indira Banerjee, J. )
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