R. VENKATASWAMY AND OTHERS Vs. STATE

JUDGEMENT

(1.) Heard Mr. N. Mohideen Basha, the learned counsel for the petitioner.

(2.) The prayer sought for in this Civil Miscellaneous Petition is to condone the delay of 67 days in filing the Review Application against the judgment in W.A. No. 165 of 2017 dated 21.04.2017.

(3.) The Appeal was filed by the writ petitioners against the order in W.P. No. 12110 of 2009 dated 05.01.2017. In the said Writ Petition, the writ petitioners sought for issuance of a Writ of Certiorarified Mandamus to quash the order passed by the first respondent dated 04.06.2017 and for a consequential direction to take over the HAPF Paramahamsa Matriculation School, by the Ordinance Factory Board.