STATE OF KARNATAKA Vs. Y MOIDEEN KUNHI

JUDGEMENT

(1.) The special leave petitions are directed against the judgment and order dated 7.11.1990 in Writ Petition No. 40425 of 1982 and Writ Petition No. 10920 of 1983 and order dated 26.9.2007 in Review Petition No. 817 of 2004 passed by a learned Single Judge of the Karnataka High Court. It appears that there is a delay of more than nearly 6500 days against the original order and about 300 days so far as the review petition is concerned.

(2.) Before dealing with the question of delay it is necessary to take note of the State's case before the High Court.

(3.) The records disclose that the agricultural lands to the extent of 50.89 acres, 30.00 acres, 462.00 acres, 3485.83 were purchased through registered partnership firm M/s. Y. Moideen Kunhi and Company. All the lands are sub-divisions of Sy. No. 146 of Neriya Village, Puttur Taluk.