GOVERNMENT OF TAMIL NADU Vs. SUBBULAKSHMI LAKSHMIPATHY FOUNDATION

JUDGEMENT

(1.) The official respondents in W.P(MD)No.2030 of 2005 and in M.P(MD)Nos.1 of 2007 and 1 of 2008 as well as the appellants in W.A(MD)No.449 of 2011 and in M.P(MD)No.3 of 2011 are the petitioners herein.

(2.) The respondent herein filed the said Writ Petition praying for the issuance of a Writ of Certiorarified Mandamus, to call for the records of the order of the first respondent therein, dated 09.11.2004 and the consequential proceedings of the third respondent therein in Na.Ka.No.15204/2001/C3, dated 20.12004 and to quash the same and directing them to duly assign the petitioner's poramboke land comprised in Survey No.21, admeasuring to an extent of 1 acre in Eliyarpathi Village, Madurai South Taluk, Madurai District.

(3.) The learned Single Judge of this Court, vide order, dated 12.09.2008, had allowed the Writ Petition and also granted consequential prayer. The official respondents, aggrieved by the same, preferred an appeal in W.A(MD)No.449 of 2011. The Division Bench of this Court vide Judgment, dated 10.01.2013, had dismissed the said Appeal granting time to the appellants/official respondents to comply with the directions within a period of twelve weeks from the date of receipt of a copy of that order. The present Rev.Aplc(MD)SR.No.37210 of 2017 is filed to review the said Judgment with a delay of 1676 days.