CHANDAN FINANCE CORPORATION Vs. A VASANTHA

JUDGEMENT

(1.) Challenging the order dated 03.01.2018 made in W.P.No.25197 of 2017, the 5th Respondent in the Writ Petition has filed this Review Petition seeking to Review the same.

(2.) The 1st respondent / Writ Petitioner originally filed W.P.No.25197 of 2017 seeking a direction to the respondents 1 to 3 therein to implement the order dated 29.10.2015 in Na.Ka.No.4/2012-2013 passed by the fourth respondent therein in demolishing the superstructure situated at Grama natham house site comprised in Survey No.109/19, Old Survey No.69/3, measuring an extent of 109 square meters at Nandhimangalam Village, Pondavakkam Post, Uthukotta Taluk, Thiruvallur District, belonging to the fifth respondent therein.

(3.) After hearing the learned counsel on either side, this Court disposed of the said Writ Petition on 001.2018, by holding as under: