Kerala High Court
State Of Kerala & Others vs N.Madhavan Nair on 23 November, 2009
Author: S.R.Bannurmath
Bench: S.R.Bannurmath, A.K.Basheer
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 2652 of 2009()
1. STATE OF KERALA & OTHERS
... Petitioner
Vs
1. N.MADHAVAN NAIR
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent : No Appearance
The Hon'ble the Chief Justice MR.S.R.BANNURMATH
The Hon'ble MR. Justice A.K.BASHEER
Dated :23/11/2009
O R D E R
S.R. Bannurmath, C.J. & A.K. Basheer, J.
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W.A.No. 2652 OF 2009
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Dated this the 23rd day of November, 2009
JUDGMENT
S.R.Bannurmath, C.J.
This Writ Appeal is filed against the order dated September 16, 2009 dismissing the Review Petition on the ground of inordinate delay and as well as devoid of merit. The learned single Judge, on considering the fact that there is absolutely no cause shown for condonation of delay nor the order under review requires re-consideration or review, dismissed the Review petition.
2. For the reasons stated in the accompanying appeal No.2528/09 which we have dismissed, we find absolutely no justification to interfere with the order of the learned Single Judge. Accordingly, this Writ Appeal against the Review petition also stands dismissed.
S.R. Bannurmath, Chief Justice.
A.K. Basheer, Judge.
ttb WA No. -:2:-