CONVENOR Vs. ROLAND

JUDGEMENT

(1.) This review petition is filed to review the judgment dtd. 22/7/2021 in W.P.(C). No.7664 of 2020. The main grievance of the review petitioners is that they were not able to submit their grievance about Ext.P5 resolution before this Court at the time of hearing.

(2.) This Court, as per judgment dtd. 22/7/2021, directed respondents 1 and 2 to take follow up action based on Ext.P5 resolution. According to the review petitioners, they want to challenge Ext.P5 resolution. The counsel for the writ petitioner, who is the 1st respondent herein, submitted that Ext.P5 is already implemented.

(3.) I make it clear that this judgment will not stand in the way of the review petitioners to challenge Ext.P5 resolution, if they are aggrieved and if their contentions are legally sustainable.