RADHA MOHAN MAHESHWARI SON OF BADRI NARAIN TOTLA vs. ASSISTANT COMMISSIONER OF INCOME TAX

CW/16609/2024HC RajasthanRJHC02091130202424 October 2024Bench: MANINDRA MOHAN SHRIVASTAVA,ASHUTOSH KUMAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal (High Court) allowed the petitioner's request. The court granted the petitioner the liberty to file a proper and correct writ petition. Consequently, the writ petition was dismissed as withdrawn. No decision was made on the merits of the case.

What were the facts?

The petitioner, Radha Mohan Maheshwari, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Assistant Commissioner of Income Tax and the Joint Commissioner of Income Tax. The petitioner sought to withdraw the writ petition due to typographical mistakes in the petition and requested liberty to file a fresh, corrected petition. The court considered this submission.

What were the issues?

1. Whether the petitioner should be granted permission to withdraw the writ petition due to typographical errors in the petition, with liberty to file a fresh petition? (Question of procedure) Contentions: Assessee (Petitioner): Submitted that certain typographical mistakes had crept into the petition and requested permission to withdraw the current writ petition with liberty to file a proper and correct writ petition. Revenue (Respondents): No arguments recorded for the respondents.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:44894-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Civil Writ Petition No. 16609/2024 Radha Mohan Maheshwari Son Of Badri Narain Totla, Aged About 55 Years, Having His Address At M-54, Mahesh Colony, Tonk Phatak, Jaipur. ----Petitioner Versus 1. Assistant Commissioner Of Income Tax, Central Circle - 4, Jaipur Having Its Address At Room No. 416, 4Th Floor, Jeevan Nidhi, Lic Building, Ambedkar Circle, Jaipur. 2. Joint Commissioner Of Income Tax, Central Circle, Jodhpur, Aayakar Bhawan, Paota, C-Road, Jodhpur. ----Respondents For Petitioner : Ms. Satvika Jha, Advocate on behalf of Mr. Siddharth Ranka, Advocate HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 24/10/2024 1. Learned counsel for the petitioner submits that certain typographical mistakes have been crept in the petition, therefore, she may be permitted to withdraw this writ petition with liberty to file proper and correct writ petition. 2. With liberty as prayed for, writ petition is dismissed as withdrawn. (ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ Manoj Narwani-RAHUL/76 Powered by TCPDF (www.tcpdf.org) (Uploaded on 04/11/2024 at 12:20:41 PM) (Downloaded on 30/10/2026 at 09:40:54 AM)

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