V LALITHA THIYAGARAJAN Vs. THILAKAVATHY

JUDGEMENT

(1.) Aggrieved by the order dated 12.02.2018 in W.P.No.25931 of 2017, the Respondents 7 to 10 in the Writ Petition have filed this Review Petition seeking to review the same.

(2.) The only contention of the petitioners is that the Appeal filed under Section 80A of the Tamil Nadu Town and Country Planning Act, 1971 is pending before the Government and patta needs to be given and that patta is given, the entire issue will be given a quietus too and on that ground, the petitioners have sought for review of the order dated 12.02.2018.

(3.) The reason given by the petitioners, as mentioned supra, cannot be considered, by any stretch of imagination, for a ground of Review.