R ACHUTHAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioners filed the writ petition challenging the order refusing One Time Settlement (for short 'OTS') benefit to them. During the pendency of the writ petition, OTS benefits were granted and the learned Single Judge granted time till 30.3.2006 to avail the benefit. The said judgment was challenged in W.A.No.701 of 2006. The Writ Appeal was dismissed by judgment dated 16.11.2006.

(3.) It is contended in this review petition that while dismissing the Writ Appeal this Court by an inadvertent omission did not extend the time for payment of the balance amount under the OTS Scheme and prays that the time for payment of the balance amount be extended.