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Rajasthan High Court - Jodhpur
State Of Rajasthan vs Prakash Mal Gehlot ... on 24 February, 2026
[2026:RJ-JD:9815-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) D.B. Spl. Appl. Writ No. 354/2025
1. State Of Rajasthan, Through The Principal Secretary,
Finance (Taxation) Department, Jaipur.
2. The Commissioner, Headquarter, Commercial Tax
Department, Jaipur.
3. The Additional Commissioner (Admn.), Headquarter,
Commercial Tax Department, Jaipur.
4. The Dy. Commissioner (Admn.), Commercial Tax
Department, Jodhpur.
5. The Assistant Commissioner, Commercial Tax
Department, Barmer.
6. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur.
----Appellants
Versus
Trilokchand S/o Late Sh. Mangi Lal, R/o U.i.t. - 31 F, Pratap
Nagar, Jodhpur.
----Respondent
Connected With
(2) D.B. Spl. Appl. Writ No. 353/2025
1. State Of Rajasthan, Through The Principal Secretary,
Finance (Taxation) Department, Jaipur.
2. The Commissioner, Headquarter, Commercial Tax
Department, Jaipur.
3. The Additional Commissioner, (Admn.), Headquarter,
Commercial Tax Department, Jaipur.
4. The Dy. Commissioner, (Admn.), Commercial Tax
Department, Jodhpur.
5. The Assistant Commissioner, (Pratikarapavanchan)
Commercial Tax Department, Jodhpur.
6. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur.
----Appellants
Versus
Tarachand Soni S/o Sh. Maya Ram Ji, R/o Outside Chandpole,
Opposite Bank Of Baroda, Jodhpur.
----Respondent
(3) D.B. Spl. Appl. Writ No. 355/2025
1. State Of Rajasthan, Through The Principal Secretary,
Finance (Taxation) Department, Jaipur.
2. The Commissioner, Headquarter, Commercial Tax
Department, Jaipur.
3. The Dy. Commissioner (Admn.), Commercial Tax
Department, Pali.
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[2026:RJ-JD:9815-DB] (2 of 2) [SAW-354/2025]
4. The Assistant Commissioner, Commercial Tax
Department, Circle Jalore, Jalore.
5. The Joint Director, Pension And Pensioners Welfare
Department, Jodhpur.
----Appellants
Versus
Prakash Mal Gehlot S/o Shri Jagdish Singh Gehlot, R/o Outside
Chanpole Darwaja, Jai Narayan Vyas Samadhi Marg, Jodhpur.
----Respondent
For Appellant(s) : Mr. Mahaveer Bishnoi, AAG with
Mr. Harshvardha Singh
For Respondent(s) : Mr. Sushil Solanki
HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
24/02/2026
1. Learned counsel for the appellants submits that while setting
aside the order of recovery, the order, whereby the appellants had
withdrawn the third ACP, has also been quashed.
2. It would be appropriate that the matter should be examined
by the learned Single Judge himself and for that purpose, learned
counsel for the appellants/State seeks liberty to file review.
3. While granting liberty, we allow these appeals to be
withdrawn at this stage.
4. These appeals stand dismissed as withdrawn. It is made
clear that pendency of these appeals would be taken into
consideration for the purpose of counting limitation.
(BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACJ
16-18-poojadubey/-
(Uploaded on 24/02/2026 at 05:24:40 PM)
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