- (1.) Special leave granted
(2.) Xx xx xx
(3.) This appeal by special leave is against the judgment of the Allahabad High court in a revision under Section II of the U. P. Sales Tax Act, 1948 (hereinafter referred to as "the Act"). The High court has allowed the revision against the order of the Sales Tax tribunal. The grievance made by the Department in this appeal is that the High court has interfered with a finding of fact which was not permissible in revision under Section 1 1 (1 of the Act. We find merit in this submission;