STATE OF KERALA Vs. ADOOR PRAKASH

JUDGEMENT

(1.) This is a petition filed to condone delay of 225 days in filing the revision petition.

(2.) The reasons for condoning the delay in a nutshell could be gathered from paragraph Nos.3 and 4 of the affidavit in support of this petition and the same are as follows:

(3.) Respondent Nos.1 and 2 appeared and objected condonation of delay. In the counter affidavit filed by the 1st respondent as on 23/10/2024, the genesis of the case has been narrated which started as early in the year 2006 and also non-explanation of the delay in proper form. Similarly, the 2nd respondent also filed objection. That apart, additional statement also filed by the 1st respondent. Today, at the time of argument, summarizing the contention, chronology of events after delivery of the impugned order also has been submitted by the learned counsel for the 1st respondent.