HAIRUNNISA Vs. SUB COLLECTOR NAGAPATTINAM

JUDGEMENT

(1.) AN order of the learned Subordinate Judge, Tiruvarur made in I. A. No. 66 of 2003 in LAOP No. 9 of 1997 is the subject matter of challenge in this revision petition.

(2.) ADMITTEDLY, LAOP No. 9 of 1997, on contest, came up for orders and actually an order was passed on 25. 11. 1998 and an application was originally filed by the revision petitioner to be added her as a party and accordingly, it was done. Even after it was closed and orders were passed, the petitioner filed an application in I. A. No. 5 of 2003 before the Sub Court, nagapattinam for reopening and the same was dismissed on 30. 6. 2003. Then, the matter was transferred to the Sub court, Thiruvarur and the instant application in I. A. No. 66 of 2003 was filed for reopening and there was delay occasioned to an extent of 5 years.