V N SUBBIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Review Application has been filed to review the order dated 4. 2. 2002 passed in Writ Petition No. 13449 of 1998 by this Court.

(2.) TODAY when the above Review Application was taken up for consideration, the learned counsel appearing on behalf of the petitioner in the above Review Application would argue to the effect that they purchased the land under registered sale deed dated 31. 7. 1986 as it is found in the affidavit filed in the above Review Application and further would argue that 4 (1) notification of the first respondent in G. O. Ms. No. 694 Housing and Urban Development Department, dated 21. 10. 1994, would further show from the orders of this Court dated 4. 2. 2002 para 2, that 4 (1) notification had been issued on the date of purchase of the land by the applicants but they were not issued with any notice for the enquiry under Sec. 5-A of the Act nor did their names find place in Sec. 6 Declaration and therefore no opportunity was given to the petitioners/applicants herein on any of the proceedings as it has been argued by the learned counsel for the day and the same had been traced by this Court and it was not making up this Court in point of time.

(3.) THE learned counsel comes forward to argue that the facts have been misrepresented by the earlier counsel who appeared for the applicants as a result of which the decision of this Court went wrong and in fact, the property had been purchased even prior to the date of 4 (1) notification and therefore, it has become necessary for the Review Application to be ordered as prayed for.