P RAVICHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed the above Review Application seeking to review the order dated 17.01.2018 passed by this Court in Writ Petition No.23008 of 2016.

(2.) Heard both sides and perused the materials available on record.

(3.) This Court has already dealt with the matter in detail in W.P.No.23008 of 2016 and taking note of the observations made by this Court in W.P.No.23008 of 2016 in paragraphs 5 and 7 therein, to the effect that as per the Revenue Records, the land in question belongs to the Government, which is classified as Government Poramboke that the Patta itself is a forged one, this Court found that there is no error apparent on the face of the record to interfere with the impugned order in the Writ Petition and hence, the present Review Application is not maintainable.