P VASANTHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Seeking to review the common order dated 28.12.2017 made by this Court in W.P.(MD) Nos.24234 to 24239 of 2017, the Writ Petitioners have come up with the above Review Applications.

(2.) This Court, on 28.12017, after considering the submissions made by the respective parties, disposed of the said Writ Petitions by holding as under:

(3.) Today, when the matter is taken up for hearing through 'Video Conferencing', learned counsel for the Review Petitioners drew the attention of this Court to the interim order dated 17.01.2018 passed by the Madurai Bench of this Court in W.P.(MD) No.226 of 2018 and W.M.P.(MD) No.227 of 2018, and stated that after notice under Rule 7 of the Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007, an opportunity has to be given to the Petitioners and only thereafter, orders have to be passed under Rule 6.