RAJAN Vs. ELSI AUGUSTINE

JUDGEMENT

(1.) These Original Petitions are filed under Article 227 of the Constitution of India challenging the order of the Kerala Co-operative Tribunal in two applications, I.A.Nos.73(a) and 76(a) of 2016, in which the Tribunal had restored Revision Petition Nos.23 and 25 of 2013. The respondents herein are common in both the Original Petitions, while the petitioners are different.

(2.) The facts relies on for the disposal of these Petitions in brief are thus:

(3.) The petitioners are aggrieved and have filed these petitions. The learned Counsel appearing for the petitioners would argue that Ext.P7 is not a speaking order, a one-liner and it does not indicate any reason for allowing the petitions after condonation of delay. Hence, interference of this Court under Article 227 is required to undo the injustice done to the petitioners. The order in both the Revision Petitions are almost similar. In I.A.No.76(a)/2016 the order is thus: