G VIVEK KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Aggrieved by the order dated 09.01.2018 made in W.P.No.14520 of 2017, the Review Petitioner / 4th Respondent in the writ petition, has filed this Review petition seeking to review the same.

(2.) The writ petitioner, namely, Kiran Bai, originally filed W.P.No.14520 of 2017 seeking a direction to the respondents 1 to 3 to take immediate action by removing the illegal / unauthorised construction being put up by the Review Petitioner / 4th Respondent at No.212, T.V.Swamy Road, R.S.Puram, Coimbatore, which adjoins the 4th Respondent / Petitioner's property. After hearing the learned counsel for the respective parties, this Court allowed the said Writ Petition on 09.01.2018, by holding as under:

(3.) The submission of the learned counsel for the Review Petitioner are as follows:-