B SUMATHI Vs. R S MANOGARAN

JUDGEMENT

(1.) Aggrieved by the order dated 24.02018 made in W.P.No.34046 of 2017, the Review Petitioner / 6th Respondent in the writ petition has filed this Review petition seeking to review the same.

(2.) The writ petitioner, namely R.S.Manogaran, originally filed W.P.No.34046 of 2017 seeking a direction to the 3rd respondent therein to take action and remove the unauthorized structure situated at Door No.5/5, K.V.B.Garden, Raja Annamalaipuram, Mandaveli, Chennai 600 028. This Court, on 24.01.2018, after considering the submissions made by the respective parties had disposed of the said writ petition by holding as under:-

(3.) The learned counsel for the review petitioner contended that the review petitioner is residing in the land in question for the past 45 years and she is doing business of selling flowers and that she does not have anybody to support her.