A JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) C.M. Appln. No. 946 of 2010 is filed with the prayer as follows:

(2.) The applicant prays that the delay of 1260 days in preferring the above writ appeal against the judgment dated 27th October, 2006 in O.P. No. 19438 of 2001 be condoned. A cryptic affidavit running into three paragraphs is given in support of the above application. The relevant portion, if at all can be called relevant, reads as follows:

(3.) It can be seen from the above that except bald assertions no specific statement explaining the delay is made. In the circumstances, the application is dismissed.