G S BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On behalf of the petitioner in this Civil Petition, the learned Counsel Sri AJ. Sadashiva submitted his arguments and on behalf of respondents-1 and 2 the learned Advocate General submitted the arguments. On behalf of respondents-1 and 2, statement of objections was filed on the basis of which contentions were raised by the learned Advocate General.

(2.) In this application for condonation of delay in filing the Civil Petition for review, the petitioner is G.S. Basavaraj who is a Sub- Inspector of Police, Huliyurdurga. Respon- dent-1 is the State of Karnataka, respondent-2 being the Superintendent of Police, Tumkur District, Tumkur, and respondent-3 is N. Venkatachalapathy.

(3.) The application for condonation of delay is in respect of a Civil Petition filed under Section 114 read with Order 47 Rule 1 of the C.P.C. seeking a review of the order passed by this Court in Writ Petition No. 15793 of 1986 dated 23-2-1988 to recall the order awarding costs against G.S. Basavaraj.