MUKKALATHOR SANGA ABIVIRUTHI ELEMENTARY SCHOOL Vs. TAHSILDAR

JUDGEMENT

(1.) This Review Application has been filed challenging the order dated 12.11.2010 passed by this Court in W.A.(MD) No. 771 of 2010.

(2.) The brief facts arising out of this Review Application are as under:

(3.) Aggrieved by the said order, the Petitioner herein filed an appeal before this Court in W.A. No. 771of 2010. This Court, after hearing both the sides, dismissed the writ appeal and confirmed the order of the learned Single Judge dated 08.10.2010, on the ground that the revenue authorities have declined to grant Public Building License for the school on the ground that it is situated in the land that has been classified in the revenue records as "Kanmoi Poramboke". Further, in respect of the cost, the Division Bench, following the various judgments of the Supreme Court, in paragraph-24 of the judgment, refused to interfere with the order of the learned Single Judge imposing the cost of Rs. 5,000/-.