K. MUNUSWAMY Vs. THE SPECIAL TAHSILDAR AND ORS.

JUDGEMENT

(1.) THE Review Petitioner/First Respondent/Claimant has preferred the instant Review Application as against the judgment dated 01.11.2011 in A.S. No. 807 of 2003 passed by this Court.

(2.) THE Applicant/First Respondent/Claimant's Contentions: -

(3.) THE Learned counsel for the Petitioner brings it to the notice of this Court that the land in 'Karimanal Village' was acquired for the purpose of Satellite Launching Station at Sriharikota and 4(1) information are different. That apart, the purpose of acquisition is different and also, the public purpose is different and the villages are different.