INDIA ICE AND COLD STORAGE CO LTD Vs. MEMBER BOARD OF REVENUE WEST BENGAL

JUDGEMENT

(1.) AN important question of law is involved in this case. Should "ice" be exempted from the payment of sales tax ? I direct the Board of Revenue under Section 21(3) of the Bengal Finance (Sales Tax) Act, 1941, to state the case and refer it to the High Court.

(2.) I am satisfied that a Judge sitting on the Original Side can hear the application and make the order. An application for statement of case to the High Court under Section 21 of the said Act need not be moved on the Appellate Side. The Judge sitting on the Original Side to whom the Chief Justice has assigned the matter is the "High Court" and it is for him to hear the application and to order the statement of the case as contemplated by Section 21(3) of the Act.

(3.) COMMENT has been made that the application is not in proper form as it invokes the Special Jurisdiction of the High Court and the petition is headed in the following manner :- "In the High Court of Judicature at Fort William in Bengal Special Jurisdiction."