A. ANANDAKUMARI Vs. A. FAZALUDEEN

JUDGEMENT

(1.) This petition has been filed seeking review of the judgment of this Court dated 11.11.2019, not because there is any error apparent on the face of it, but because the petitioner seeks certain additional orders in the nature of clarification.

(2.) The petitioner says that even though this Court had directed the respondent- Municipality only to maintain the drain without silt and garbage, under the guise of these directions, the Writ Petitioner and his men removed the slabs installed by her over the drain, which is the only source of access to her residence from the main road. She says that this Court had not directed these slabs to be removed, but only that the drain under be maintained well by the Municipality.

(3.) The learned Standing Counsel for the Municipality concedes that the spirit of the judgment of this Court was only that the drain be kept clean and that the Municipality did not remove the slabs over it in front of the review petitioner's house; but that it appears to have been removed by the writ petitioners and their men. He says that his client is willing to allow the review petitioner to reinstall the slabs in terms of law, if this Court is so inclined.