Supratik Ghosh vs State Of West Bengal And 5 Others
2021 Latest Caselaw 363 Cal/2

OD-7

                                WPO / 40 / 2021
                       IN THE HIGH COURT AT CALCUTTA
                         Constitutional Writ Jurisdiction
                                 ORIGINAL SIDE
                           (VIA VIDEO CONFERENCE)


                             SUPRATIK GHOSH
                                  Versus
                   STATE OF WEST BENGAL AND 5 OTHERS.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B.SARAF
  Date : 7th April, 2021
                                                                       Appearance:
                                                           Mr.Soumitra Mukherjee, Adv.


       The Court : Mr.Mukherjee, learned advocate appearing on behalf of the

respondent Department submits that the matter has been taken up by the West

Bengal Taxation Tribunal and judgment had been reserved on March 15, 2021.

Since this writ petition has been filed for a mandatory direction upon the

West Bengal Taxation Tribunal to hear out the application filed by the petitioner,

the writ petition is now become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

(SHEKHAR B.SARAF, J.)

D.Ghosh