SPA/21/2021
2021 Latest Caselaw 1200 UK

  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                   AND
            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA



             SPECIAL APPEAL NO.21 OF 2021


                        25TH March, 2021


Between:


Sachin Karnwal.                                           .....Appellant

and

State of Uttarakhand and others.                    .......Respondents




Counsel        for       the : Mr. Siddhartha             Sah,    learned
appellant                      counsel.

Counsel for respondent         : Mr.   Vikas   Pandey,     learned
                                 Standing Counsel for the State.


Counsel for respondent : Mr. Piyush Garg, learned counsel.
No.5.

Counsel for respondent : Mr. Ashish Joshi, learned counsel.
No.6.


The Court made the following:


JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)




              The     learned      counsel       for   the     appellant

wishes to withdraw the present appeal and seeks

liberty to file a fresh revision petition before the State
 Government, under Section 11(2) of the Uttarakhand

Excise Act, 1910. The learned counsel further submits

that the appellant is already hit by the limitation,

therefore,    he      may   face    some   consequences   in

submitting the revision petition.

2.           Accordingly,     the     present   appeal    is

dismissed as withdrawn, the liberty to file a revision

petition is hereby, granted. The State Government is

requested to consider the case sympathetically, on

the issue of the limitation, as the appellant had

approached the wrong forum.




                _____________________________
                RAGHVENDRA SINGH CHAUHAN, C.J.



                                   ___________________
                                   ALOK KUMAR VERMA, J.

Dt:25th March, 2021 Mamta/Neha