KISHANA MEDATWAL W/O SURESH MEDATWAL vs. INCOME TAX OFFICER

CW/6251/2022HC RajasthanRJHC02026893202212 September 2024Bench: MANINDRA MOHAN SHRIVASTAVA,GANESH RAM MEENA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature for Rajasthan, Bench at Jaipur, disposed of the writ petition as having rendered infructuous. This decision was based solely on the submission made by the petitioner's counsel that subsequent events had rendered the petition infructuous. No other issues were adjudicated upon, and no reasoning beyond accepting the petitioner's submission was provided. The operative direction was to dispose of the petition accordingly. No issues were left undecided as the petition was disposed of on a preliminary submission.

What were the facts?

The petitioner, Kishana Medatwal, filed a writ petition before the Rajasthan High Court, Jaipur Bench. The respondents were the Income Tax Officer, Ward 1(4), Jaipur, and the Central Board of Direct Taxes. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent submission by the petitioner's counsel.

What were the issues?

The Tribunal did not have to decide any issues on merits. The sole point before the court was the submission made by the learned counsel for the petitioner. 1. Whether the writ petition has become infructuous in view of subsequent events? (Question of fact) Contentions: Assessee: The learned counsel for the petitioner submitted that in view of subsequent events, the petition has now rendered infructuous. Revenue: No arguments were recorded for the revenue.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:38840-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 6251/2022 Kishana Medatwal W/o Suresh Medatwal, Aged About 59 Years, Resident Of 1056 Jhalaniyo Ka Rasta Kishanpole Bazar Jaipur 302001 Rajasthan ----Petitioner Versus 1. Income Tax Officer, Ward 1(4), Jaipur Having Its Address At New Central Revenue Building Bhagwan Dass Road, Jaipur Rajasthan, 302005 2. Central Board Of Direct Taxes, Ministry Of Finance, Having Its Address At North Block, New Delhi-110011 Through Its Chairman ----Respondents For Petitioner(s) : Mr. Prateek Kedawat For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE GANESH RAM MEENA Order 12/09/2024 1. Learned counsel for the petitioner at the outset would submit that in view of subsequent events, the petition has now rendered infructuous. 2. Accordingly, the petition is disposed of as having rendered infructuous. (GANESH RAM MEENA),J (MANINDRA MOHAN SHRIVASTAVA),CJ Kamlesh Kumar-RAHUL/7 Powered by TCPDF (www.tcpdf.org) (Uploaded on 18/09/2024 at 11:44:35 AM) (Downloaded on 30/10/2026 at 09:41:03 AM)

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