KUMARAN SILKS TRADE LTD Vs. DEVENDRA

JUDGEMENT

(1.) IN these applications, the order, dated 03. 08. 2000, passed in W. A. No. 1171 of 2000, and the order, dated 2/3/2001, passed in Contempt Application No. 560 of 2000, are sought to be reviewed.

(2.) ON 23. 07. 2004, the Supreme Court, in SLP (Civil) No. 20423 of 2002, passed an order, directing that Review Applications could be considered by the High Court, on merits.

(3.) ON 03. 08. 2000, the First Bench of this Court, by an order, passed in W. A. No. 1171 of 2000, permitted Kumaran Silks Trade Limited, the review applicant, to make construction as per the approved plan, on the condition that he should furnish an undertaking to Chennai Metropolitan Development Authority, in short CMDA, to the effect that if any construction is found in variation against the sanctioned plan, he will demolish the same at his own risk.