Vyas College Of Nursing vs. Rajasthan University Of Health Sciences

CW/4609/2026HC RajasthanGSTCNR RJHC02020934202616 March 2026Bench: SANJEEV PRAKASH SHARMA,BALJINDER SINGH SANDHU2 pages

AI SummaryDismissed

Facts

The petitioner, Vyas College of Nursing, filed a Civil Writ Petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents included the Rajasthan University of Health Sciences, the Union of India, the State of Rajasthan, and the Principal Commissioner, CGST Commissionerate, Jaipur. The petition was filed by the Chairman of the college. The college is situated in Jodhpur, Rajasthan. The procedural history indicates that the petitioner sought to withdraw the writ petition.

Held

The Court held that the petitioner was entitled to withdraw the Civil Writ Petition. The Court accordingly dismissed the petition as withdrawn. The Court granted liberty to the petitioner to file a fresh writ petition at the Principal Seat, Jodhpur, recognizing that the college is located in Jodhpur. No specific findings were made on any substantive GST issues as the petition was withdrawn at the outset. All pending applications were disposed of.

Key Issues

1. Whether the petitioner is entitled to withdraw the Civil Writ Petition. Petitioner's Argument: The learned counsel for the petitioner prayed for withdrawal of the present civil writ petition with liberty to file a fresh writ petition at the Principal Seat, Jodhpur, as the college is situated in Jodhpur. Respondent's Argument: No specific argument was recorded for the respondents on the prayer for withdrawal.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

[2026:RJ-JP:10956-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 4609/2026 Vyas College Of Nursing, Vyas Campus, Near Kudi Haud, New Pali Road, Jhalamand, Jodhpur Rajasthan-342005, Through Chairman. ----Petitioner Versus 1. Rajasthan University Of Health Sciences, Through Registrar, Sector-18, Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur-302033 (Raj.). 2. Union Of India, Through Secretary (Finance), Department Of Revenue, North Block, New Delhi-110001. 3. State Of Rajasthan, Through The Joint Secretary (Tax), Finance Department, Ist Floor, Main Building Government Secretariat, Jaipur-302005, Rajasthan. 4. The Principal Commissioner, Cgst Commissionerate, Ncrb Building, Statue Circle, C-Scheme, Jaipur, Rajasthan -302005 ----Respondents For Petitioner(s) : Mr. Kawal Singh Loha Mr. Rajesh Kumar Arora Mr. Sumit Choudhary For Respondent(s) : Ms. Mahi Yadav, AAG (through VC) with Mr. Kuldeep Singh Rathore, AAAG & Mr. Rohan Mittal. Mr. Kinshuk Jain, Sr. Standing Counsel (CGST) with Ms. Niti Jain Bhandari HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order 16/03/2026

Learned counsel for the petitioner prays for withdrawal of the present civil writ petition with liberty to file fresh writ petition at Principal Seat, Jodhpur as the College is situated at Jodhpur.

[2026:RJ-JP:10956-DB] (2 of 2) [CW-4609/2026]

The present Civil Writ Petition is accordingly dismissed as withdrawn with aforesaid liberty.

All pending applications stand disposed of. (BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACTING CJ DEEPTA ARORA /5

Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.