C THANGAPPAN Vs. R S LALMOHAN

JUDGEMENT

(1.) REVIEW Petitioner seeks to review the order dated 28.2.2012 passed in W.P.(MD)No.1205 of 2012 on the ground that the said order came to be passed without looking into the materials produced by the Review Petitioner and also without hearing the Review Petitioner.

(2.) BACKGROUND Facts:

(3.) REVIEW Petitioner seeks review of the order on the ground that no opportunity was given to the Review Petitioner and that the order was passed without considering materials available on record and the documentary evidence produced by the Review Petitioner. Learned counsel for the Review Petitioner contended that the Court failed to consider specific denial of the Review Petitioner and that he has not constructed any building in water course or water body. Further contention of the Review Petitioner is that pattas were granted to number of persons in Survey No.584/1 of Andarkulam and there are number buildings and there can be no valid objection for the construction of community hall by the villagers in the place where creche was already existing. Contention of the review petitioner is that various materials produced by the Review Petitioner to substantiate his contention were not taken into account by the Court and therefore, sought for the review of the order on the ground that the order was passed without taking into account the documents produced by the Review Petitioner. The learned counsel placed reliance upon the Judgment in S.Nagaraj v. State of Karnataka [1993 Supp (4) Supreme Court Cases 595].