ADEEL AHMAD KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The review application has been filed with some delay. The review application is accompanied with an application seeking condonation of delay supported by an affidavit wherein filing of a Special Appeal is said to be the cause of delay in filing the review application. Adopting a liberal approach, the application for condonation of delay is allowed and the delay in filing the review application is condoned.

(2.) The instant application has been filed seeking review of judgment and order dtd. 3/7/2024, passed in Writ-A No.3191 of 2019.

(3.) The review applicant had filed a Special Appeal Defective No.629 of 2024 against the judgment and order dtd. 3/7/2024, passed by this court, which is sought to be reviewed. The Special Appeal was filed after expiry of the period of limitation alongwith an application for condonation of delay in filing the Special Appeal. The application for condonation of delay was allowed and the delay in filing the Special Appeal was condoned by means of an order dtd. 8/1/2025. After condonation of delay in filing the Special Appeal, the learned counsel for the appellant prayed that the Special Appeal be dismissed as withdrawn and the Special Appeal was accordingly dismissed as withdrawn.