NANA LAL KUMAWAT vs. THE INCOME TAX OFFICER

CW/2602/2026HC RajasthanRJHC01011784202601 July 2026Bench: MUNNURI LAXMAN,ANUROOP SINGHI1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's application to withdraw the writ petition. The Court granted permission to the petitioner to withdraw the present writ petition. Consequently, the writ petition was dismissed as withdrawn. No decision on the merits of the case was made. The operative direction was to dismiss the petition as withdrawn, along with any pending applications.

What were the facts?

The petitioner, Nana Lal Kumawat, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the Income Tax Officer, Ward No. 1, Rajsamand, and the Principal Commissioner of Income Tax, Department of Income Tax, Udaipur. The writ petition was filed challenging an order or action by the revenue authorities. The specific assessment year(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the writ petition is also not detailed.

What were the issues?

The primary issue before the High Court was whether the petitioner should be permitted to withdraw the present writ petition. The petitioner's counsel submitted an application seeking permission to withdraw the petition. The judgment does not record any specific arguments from the revenue's side regarding the withdrawal application. The question of law or mixed law and fact that the Tribunal had to decide was solely based on the petitioner's request to withdraw the case.

AI-generated summary — verify with the full judgment below

[2026:RJ-JD:28465-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 2602/2026 Nana Lal Kumawat S/o Sh. Prabhu Lal Kumawat, Aged About 65 Years, Ro Ganesh Choraha, Village Badarda, Tehsil And District Rajsamand (Raj.) - 313324. ----Petitioner Versus 1. The Income Tax Officer, Ward No. 1, Rajsamand (Raj.). 2. Pr Cit, Department Of Income Tax, Udaipur. ----Respondents For Petitioner(s) : Mr. Shubhankar Johari. Mr. Gaurav Vatwani. For Respondent(s) : Mr. Sunil Bhandari. HON'BLE MR. JUSTICE MUNNURI LAXMAN HON'BLE MR. JUSTICE ANUROOP SINGHI Order 01/07/2026 Learned counsel for the petitioner submits that he has filed an application to permit him to withdraw the present writ petition. For the reasons mentioned in the application, the same is allowed. The petitioner is permitted to withdraw the present writ petition. Consequently, the present writ petition is dismissed as withdrawn with pending application(s), if any. (ANUROOP SINGHI),J (MUNNURI LAXMAN),J 36-PKS/-

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