Muzhapilangad Grama Panchayath vs K.K.Sukumaran
2021 Latest Caselaw 13855 Ker

                       ALEXANDER THOMAS, J.
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                      C.M.Appln. No. 446 of 2016
                                     in
                          R.P. No. 888 of 2016
                (arising out of judgment dated 16.2.2016 in
                         WP(C) No. 32676 of 2009)
            -----------------------------------------------------
                  Dated this the 2nd day of July, 2021

                                ORDER

Heard.

This is an application for condoning delay of 188 days in filing

the review petition. The main plea in this review petition is that

mistaken factual submission was made by the learned counsel

appearing for the 3rd respondent in the WP(C)/review petitioner

herein (Grama Panchayat). Having regard to the nature of the plea

in the review petition, this Court is of the view that a lenient view

could be taken for delay condonation. Accordingly, it is ordered that

the delay of 188 days in filing the review petition will stand

condoned.

The application stands accordingly disposed of.

List the review petition on 9.7.2021.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG