Y U KRISHNAPRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WOES of a litigant in our legal system are unending. Many a times they have been taken for a ride by incorrect advice, wrong advice, may be even attractive assurances. We find the present review petition purporting to seek for review of the order dated 21.04.2011 passed in writ petition No.12110/2008 (LA-BDA) to be one such situation.

(2.) EVEN in seeking review, there being a delay of 128 days in filing the review petition, an application is filed seeking for condonation of delay accompanied by an affidavit sworn to by one of the review petitioner, there being as many as 36 review petitioners, as there were 36 petitioners in the writ petition, wherein the order came to be passed and which is sought to be reviewed.

(3.) WE find from a perusal of the order dated 21.04.2011, the very writ petition had been filed seeking the following prayer as under: