NIRMAL KUMAR BARDIYA S/O SAGARMAL BARDIYA vs. PRINCIPAL COMMISSIONER OF INCOME TAX

CW/2437/2026HC RajasthanRJHC02011181202619 March 2026Bench: SANJEEV PRAKASH SHARMA,BALJINDER SINGH SANDHU1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Court noted that the learned counsel for the petitioner prayed to withdraw the writ petition as it had become infructuous. Consequently, the Court dismissed the Civil Writ Petition as having become infructuous. All pending applications were also disposed of. The judgment does not provide any reasoning beyond the petitioner's submission that the matter was infructuous.

What were the facts?

The petitioner, Nirmal Kumar Bardiya, filed a Civil Writ Petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Principal Commissioner of Income Tax and the Assistant Commissioner of Income Tax. The petitioner sought to withdraw the writ petition on the grounds that it had become infructuous. The Court was considering the writ petition on March 19, 2026.

What were the issues?

1. Whether the writ petition has become infructuous, thereby warranting its withdrawal. The petitioner's counsel argued that the writ petition had become infructuous and therefore prayed for its withdrawal. The judgment does not record any arguments from the revenue.

AI-generated summary — verify with the full judgment below

[2026:RJ-JP:11748-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 2437/2026 Nirmal Kumar Bardiya S/o Sagarmal Bardiya, Aged About 65 Years, R/o 24, Bardiya Colony, Museum Road, Jaipur, Rajasthan – 302004. ----Petitioner Versus 1. Principal Commissioner Of Income Tax, Central Circle, Central Circle -4, Jaipur, New Central Revenue Building, Bhagwan Dass Road, Statue Circle, Jaipur. 2. Assistant Commissioner Of Income Tax, Central Circle, Central Circle -4, Jaipur, LIC Building, Ambedkar Circle, Jaipur. ----Respondents For Petitioner(s) : Mr. T.C. Sharma on behalf of Mr. Swadeep Singh Hora HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU Order 19/03/2026 Learned counsel appearing on behalf of the petitioner prays to withdraw the present writ petition as it has become infructuous. Accordingly, the present Civil Writ Petition is dismissed as having become infructuous. All pending applications also stand disposed of. (BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACTING CJ AMIT/181

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