CANTONMENT BOARD MEERUT Vs. STATE OF U P

JUDGEMENT

(1.) This is an application under Chapter IX Rule 7 of the Allahabad High Court Rules read with Order 47 Rule 1 C.P.C praying for review of our judgment dated 21st March 2014, whereby the petition filed by the Cantonment Board, Meerut, has been dismissed on the ground of availability of an alternative remedy of filing an appeal under Section 11(1) of the U.P. Excise Act, 1910.

(2.) It appears that the petitioner approached the Apex Court praying for setting aside the said judgment. The matter was heard but the learned counsel sought permission to withdraw the Special Leave Petition and file an appropriate review application before this Court.

(3.) Learned counsel has also produced the copy of the Special Leave to Appeal filed before the Apex Court and has also been filed the order dated 27.03.2014 along with the review application.