Union Of India vs Ramkesh Meena (2025:Rj-Jd:36139-Db)
2025 Latest Caselaw 6234 Raj

Rajasthan High Court - Jodhpur

Union Of India vs Ramkesh Meena (2025:Rj-Jd:36139-Db) on 12 August, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:36139-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                D.B. Civil Writ Petition No. 11998/2025

1.       Union Of India, Through The Secretary, Ministry Of Law
         And Justice, Department Of Legal Affairs, Shastri Bhawan,
         New Delhi-110001.
2.       The President, Income Tax Appellate Tribunal, Old Cgo
         Building, 4Th Floor, Maharshi Karve Marg, Mumbai-
         400020.
3.       The Registrar, Income Tax Appellate Tribunal,1St, 2Nd
         And 3Rd Floors, Tower-B, World Trade Centre, Nauroji
         Nagar, New Delhi-110029.
4.       The Assistant Registrar, Income Tax Appellate Tribunal,
         27- A, Hanwant Vihar, Near Baba Ramdev Temple Rai Ka
         Bagh Jodhpur (Rajasthan)-342006.
                                                                     ----Petitioners
                                       Versus
Ramkesh Meena S/o Shri Kalyan Sahai Meena, Aged About 45
Years, R/o Quarter No.147, Type-Ii, Income Tax Colony, Malviya
Nagar, Jaipur-302017, Working As Ldc, Income Tax Appellate
Tribunal, Jodhpur With Headquarters At Jaipur.
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Bhanu Pratap Bohra, Sr. CGC.
                                   Mr. Vaibhav Bhansali.
For Respondent(s)            :     Mr. Kamal Pandey.
                                   Mr. Ramniwas.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE BIPIN GUPTA

Order

12/08/2025

Learned counsel for the parties jointly submit that the

judgment passed by the Hon'ble Apex Court in the case of Union

of India & Ors. vs. Varsha Ramesh Chavan & Ors. [SLP

(Civil) Diary No(s).53638/2023], decided on 01.04.2024,

[2025:RJ-JD:36139-DB] (2 of 2) [CW-11998/2025]

applies to the present matter and that the learned counsel for the

parties seek disposal of the case in the same terms. The order

dated 01.04.2024 reads as follows:-

"Heard the learned ASG appearing for the petitioners.

Delay condoned.

The impugned order dated 9th June, 2017 is in terms of the order passed by the Tribunal in the case of Uday R. Rane and others1. The order passed in the case of Uday R. Rane and others has not been challenged by the petitioners and the said order has become final. Hence, no case for interference with the impugned orders is made out.

The Special Leave Petitions are accordingly dismissed.

Pending applications stand disposed of accordingly."

In view of the above, the present writ petition as well as stay

petition also disposed of in terms of the order passed by Hon'ble

Apex Court in the case of Varsha Ramesh Chavan (Supra).

All pending applications also stand disposed of accordingly.

(BIPIN GUPTA),J (DR.PUSHPENDRA SINGH BHATI),J 3-sumer/-

Powered by TCPDF (www.tcpdf.org)