LAWS(KER)-2012-2-204

THE SPECIAL TAHSILDAR LA N. H.NO. I, KOZHIKODE Vs. PANOLIPARAMBIL CHANDRADASAN, S/O. APPU, KOLAPPURATHU THAZHAM P.O., CHEVARAMBALAM, KOZHIKODE

Decided On February 29, 2012

The Special Tahsildar La N. H.No. I, Kozhikode Appellant

V/S

Panoliparambil Chandradasan, S/O. Appu, Kolappurathu Thazham P.O., Chevarambalam, Kozhikode Respondents

JUDGEMENT

(1.) THIS is an application to condone the delay in filing the Review Petition. The delay has been satisfactorily explained in the affidavit. In the facts and circumstances of the case, the delay is condoned.

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