S P SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) MISC . Cvl. No.12126/11 has been filed by the petitioners praying to condone the delay of 934 days in filing the review petition.

(2.) IT is stated in the affidavit filed in support of the application, the 5th respondent informed the petitioners in the third week of May 2011 that the writ petition filed by him came to be allowed long back. The petitioners were surprised and approached the present counsel on 26.5.11 and made arrangements to obtain the certified copy of the order. It was obtained on 27.5.2011. The petitioners were surprised to notice that their counsel was absent when the writ petition was heard. Therefore, they have engaged the services of the present counsel. The counsel who represented the petitioners did not inform them with regard to the status of the case. Therefore, there is delay in filing the review petiton and it may be condoned.

(3.) THE point that arises for my consideration is: Whether the delay can be condoned?