UNION OF INDIA Vs. R. THIYAGARAJAN

JUDGEMENT

(1.) Heard Mr.G.R.Swaminathan, learned Additional Solicitor General appearing for Mr.K.R.Laxman, learned counsel on record for the appellants and Mr.R.Thiyagarajan - respondent appearing in person and carefully perused the materials placed on record.

(2.) This Writ Appeal is directed against the order, dated 07.11.2016, made in Rev.Petn.(MD) No.30 of 2016 in W.P.(MD) No.817 of 2012, by the learned Single Judge.

(3.) The appellants are before this Court on a very limited point contending that the review petition has been allowed, order passed against the respondent / writ petitioner has been set aside and the Review Court has exceeded its jurisdiction, while considering the review petition against the order passed in the writ petition.