R. KOMAN Vs. PERIYASAMY

JUDGEMENT

(1.) The Review Application has been filed seeking revisitation of the order in WP(MD)No.1188 of 2022, dtd. 25/1/2022.

(2.) The petitioner herein is a third party to the said writ petition. Originally, the petitioner in WP(MD)No.1188 of 2022 had filed WP(MD)No. 503 of 2022, wherein the cause title was Periyasamy Vs The District Collector, Virudhunagar District, Virudhunagar and three others. That writ petition came up for admission on 12/1/2022 and the following order was passed.

(3.) Thereafter, the said petitioner had filed WP(MD)No.1188 of 2022. The cause title in the said writ petition was Periyasamy, Managing Trustee of "Bathirakaliamman Mariamman Religious and Charitable Trust Vs The District Collector, Virudhunagar District, Virudhunagar and three others. That writ petition had been filed for a mandamus, seeking a direction against the second and third respondents/The Tahsildar, Taluk Office, Sivakasi, Virudhunagar District and the Commissioner, Sivakasi Municipal Corporation, Sivakasi, Virudhunagar District to survey the petitioner "Bathirakaliamman Mariamman Religious and Charitable Trust" temple property bearing re-survey No.628/1, measuring 133 acres and 12 cents, at Sivakasi Municipal Corporation, Sivakasi, Virudhunagar District. This Court had passed the following order.