Calcutta High Court
Kamala Tea Co. Ltd. And Anr vs The State Of West Bengal & Anr on 13 June, 2019
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
OD-76
WP No. 295 of 2014
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
KAMALA TEA CO. LTD. AND ANR.
Versus
THE STATE OF WEST BENGAL & ANR.
BEFORE:
The Hon'ble JUSTICE RAJARSHI BHARADWAJ
Date : 13th June, 2019.
Appearance:
Mr. A. Majumdar, Ld. Addl. AG.
Mr. S. Mukherjee, Adv.
Mr. Debasish Ghosh, Adv.
....for the State The Court: No one appears for the petitioner. Mr. Majumdar, learned additional Advocate General appears for the State.
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 WP 295 of 2014 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.) bp