BAB SAB, Vs. MUNIYOJI RAO

JUDGEMENT

(1.) THE petitioners in W.P.No.4959/2011 (LR) disposed of on 20th April, 2011 have filed this review petition with a prayer to recall the order dated 20.4.2011 passed therein. The dismissal of the writ petition was challenged in W.A.No.5295/11 and the writ appeal came to be dismissed as withdrawn reserving liberty to the appellants to file review petition. Hence this review petition.

(2.) THERE is a delay of 1210 days and the application has been filed to condone the delay.

(3.) IT is stated in the application that the delay is bona fide and it is not intentional and the same has to be condoned. The writ petition filed in W.P.No.4959/11, which was dismissed on 20th April, 2011 and without disclosing the same, another writ petition was filed in W.P.No.1818/2014 in which the interim order had been obtained. On appearance of the respondents, the said writ petition came to be dismissed. In the meanwhile, the writ appeal filed in WA 5295/2011 was also dismissed for nonprosecution on 11.7.2012.