B L PALANETRA VIRAKTHARADHYA Vs. KRISHNAPPA

JUDGEMENT

(1.) BY order dated 10-12-1999 LRRP. No. 6116/1988 was allowed, orders passed by the Land Tribunal and appellate authority were set aside and the tribunal was directed to register first respondent herein as tenant of Sy. No. 9 of bommanahalli Village, bhadravathi Taluk. This review petition is filed to review the said order.

(2.) THE review petition is filed after a lapse of 2782 days. I. A. I/2007 is filed to condone the said delay.

(3.) THE petitioners were not parties to the earlier proceedings. Hence, i. A. II/2007 is filed seeking permission to prosecute this review petition.