Calcutta High Court (Appellete Side)
Apical Exim Private Limited vs State Of West Bengal & Ors on 21 June, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1 1.
06.2017 Sl. No.3 BM W. P. 17721 (W) of 2015 Apical Exim Private Limited Vs. State of West Bengal & Ors.
Mr. Anil Kumar Dugar Mr. Rajarshi Chatterjee Mr. Avinaba Patra ... for Petitioner Mr. Soumitra Mukherjee Mr. Debasish Ghosh ...for the State The 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. 17721 (W) of 2015 as disposed of. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
( DEBANGSU BASAK, J. )