M MARIMUTHU Vs. M BASKARAN AND ORS

JUDGEMENT

(1.) This Review Application has been filed by the Petitioner, who was the fifth Respondent in the Writ Petition, whereby he is seeking to review the order passed in W.P.(MD) No. 10635 of 2010 dated 17.8.2010.

(2.) Mr. A.V. Arun, learned Counsel takes notice for the first Respondent and Mr. V. Rajasekaran, learned Special Government Pleader takes notice for Respondents 2 to 5.

(3.) The grievance of the Petitioner is that the first Respondent herein has not come to the Court with clean hands in W.P.(MD) No. 10635 of 2010 and the first Respondent has suppressed vital facts and that the place in Survey No. 4/2 was originally used as burial cum cremation ground by the public from the time immemorial and not the place in Survey No. 4/3 as stated in his affidavit. According to the petitoner, the shifting of burial cum cremation ground from Survey No. 4/3 to 4/8 is only on the basis of the decision taken in the Peace Committee of the leaders of the communities living in Dhalavaipuram, and while so, there was no public interest involved in the Writ Petition (MD) No. 10635 of 2010.