UDASAR GRAM SEVA SAHKARI SAMITI LIMITED vs. INCOME-TAX OFFICER
What did the High Court hold?
The Tribunal noted that the learned counsel for the petitioner wished to withdraw the present writ petition. Consequently, the High Court dismissed the writ petition as withdrawn. All pending applications were also disposed of. No decision on the merits of the case was made. The principle that can be cited is that a party has the right to withdraw their petition, and upon such withdrawal, the petition is dismissed accordingly. No specific issues were decided on substantive legal grounds.
What were the facts?
The petitioner, Udasar Gram Seva Sahkari Samiti Limited, through its Manager Shri Deepa Ram, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents are the Income-Tax Officer, Ward-1, Barmer, and two Principal Commissioners of Income Tax. 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 filing of the writ petition is not detailed.
What were the issues?
1. Whether the petitioner is entitled to withdraw the present writ petition? (Question of procedure) Contentions: Petitioner: Learned counsel for the petitioner expressed the desire to withdraw the present writ petition. Revenue: No arguments were recorded for the respondents.
AI-generated summary — verify with the full judgment below
[2024:RJ-JD:47940-DB] (1 of 1) [CW-4781/2023] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 4781/2023 Udasar Gram Seva Sahkari Samiti Limited, Through Its Manager Shri Deepa Ram Having Age 37 Years Having Office At Dhorimanna, Barmer Rajasthan. ----Petitioner Versus 1. Income-Tax Officer, Ward-1, Mahaveer Nagar, Opposite Stadium Barmer (Rajasthan) - 344001. 2. Principal Commissioner Of Income Tax, Jodhpur-1, Aayakar Bhawan, Paota C Road, Jodhpur (Rajasthan). 3. Principal Chief Commissioner Of Income Tax, New Central Revenue Building, Jaipur (Rajasthan). ----Respondents For Petitioner(s) : Mr. Prateek Gattani For Respondent(s) : Mr. KK Bissa HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MUNNURI LAXMAN Order 26/11/2024 Learned counsel for the petitioner wants to withdraw the present writ petition. Consequently, the present writ petition is dismissed as withdrawn. All pending applications stand disposed of. (MUNNURI LAXMAN),J (DR.PUSHPENDRA SINGH BHATI),J 67-Sudheer/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 29/11/2024 at 03:55:52 PM) (Downloaded on 28/10/2026 at 12:49:27 AM)
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