STATE OF KARNATAKA Vs. C.MALLESH

JUDGEMENT

(1.) This review petition is filed seeking review of the judgment in W.A.No.63/2021.

(2.) Heard the learned Additional Government Advocate appearing for the review petitioners.

(3.) It is contended by the learned Additional Government Advocate that the writ petition came to be allowed by the judgment dtd. 5/7/2018. It is submitted that the writ petition was part of a batch of nearly hundred writ petitions and as such, there occurred some delay in filing the appeal. It is therefore contended that since the other appeals from the common judgment are pending, the judgement may be reviewed and the delay may be condoned, so that the matter can be considered along with the connected cases.