ELIZA CHRISTUDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The Review Petition arises out of a Civil Revision Petition of the year 1990. It has gone through several stages, since practically no attention had been bestowed on its conduct.

(2.) By order dated 17-09-1991, the revision petition was dismissed. C.M.P.No.2522 of 1992 was filed for condoning the delay in filing the restoration petition (C.M.P.No.2521 of 1992). Both the petitions were dismissed, by order dated 03-01-2002.

(3.) Against the said order, another petition for restoration was filed on 10-06-2004 as M.J.C.No.112 of 2004 along with a petition for condonation of delay in filing the petition (C.M.Application No.466 of 2004).