SUB INSPECTOR OF POLICE Vs. SARAMMA THOMAS

JUDGEMENT

(1.) THE State and its officers seek review of my judgment dated 19.10.2010, which reads as follows:

(2.) THE writ petition was admitted on 17.7.2008 and an interim order was passed directing release of the vehicle forthwith on execution of a bond for an amount of Rs. 10,000/-. For two long years, the respondents in the writ petition did not even think it fit to file a counter affidavit. It is under the above circumstances, the judgment happened to be passed. That judgment itself is dated 19.10.2010. THE free certified copy of the judgment was received by the State on 2.11.2010. This review petition is filed on 25.3.2011. THE long delay is sought to be explained thus in paragraph 4 of the review petition thus: