THE "GOOD SHEPHERD" AGRICULTURAL MISSION Vs. THE PRESCRIBED AUTHORITY (APPOINTED UNDER THE SOCIETIES REGISTRATION ACT)/SDM AND ORS. AND MALCOLM RENCONTRE AND TWO ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of the review application (No. 824 of 2010), the respondent Nos. 2 to 4 have sought review of the order dated 30 -8 -2010 passed in the writ petition.

(3.) THE review application has been moved on the ground that on the date of hearing, the judgment was reserved by the Prescribed Authority. This fact had not been brought to the notice of this Court.