Rajendra Ku.Sahoo vs. Senior Intelligence Officer
Facts
The petitioner, Rajendra Kumar Sahoo, filed a writ petition before the High Court of Orissa at Cuttack. The petition was filed against the Senior Intelligence Officer and others. The specific tax period, the order or action under challenge, the authority that passed it, and the amount in dispute are not recorded in the provided judgment. The procedural history leading to this filing is also not detailed.
Held
The Court allowed the petitioner's request to withdraw the writ petition. The Court held that the petition is dismissed as withdrawn. The Court granted the petitioner liberty to file a fresh petition if the cause of action survives. No specific legal provisions were discussed or interpreted in reaching this decision, as the matter was resolved by consent of the parties.
Key Issues
The Court had to decide whether to grant the petitioner's request to withdraw the writ petition. The petitioner's counsel sought leave to withdraw the petition with liberty to file a fresh petition if the cause of action survives. The revenue or State's stance on this request is not recorded in the judgment.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 23.03 2021
Learned counsel for the Petitioner seeks leave to withdraw this petition with liberty to file a fresh petition in case the cause of action survives. The writ petition is dismissed as withdrawn with liberty as prayed for.
(Dr. S. Muralidhar) Chief Justice
( B.P. Routray) Judge K.Majhi/M.Panda
The judgment continues below.
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Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.