STATE OF KARNATAKA Vs. S K KANTHA

JUDGEMENT

(1.) There is a delay of 180 days in filing the review petition.

(2.) We have heard learned Additional Advocate General for the State/review petitioners and learned advocate for the respondent and perused the material on record as well as the writ petition papers.

(3.) This review petition is filed seeking review of order dated 10th September 2015 passed in Writ Petition No.19245/2015 which was a Public Interest Litigation. The said order reads as under: