RAJ KATHIRVEL Vs. G R SWAMINATHAN

JUDGEMENT

(1.) After passing of the order in C.M.P.(MD)No.5672 of 2018 in Rev.Aplc(MD)SR.No.839 of 2018, in the open Court, Mr.Raj Kathirvel, the petitioner who appeared in person, made his submission in the Review Application and he has also submitted his written submissions. The petitioner has filed the above review application to review the order dated 12.09.2017 passed in W.A.(MD)SR.No.32345 of 2017 against the order passed in W.M.P.(MD).SR.No.61798 of 2016 in W.P.(MD)No.12892 of 201

(2.) The respondent, now a Sitting Judge of this Court, filed a writ petition in W.P.(MD)No.12892 of 2011, challenging the proceedings initiated by the Bar Council of Tamil Nadu and this Court by order dated 012011 allowed the writ petition and quashed the proceedings. The petitioner filed a writ appeal against the order dated 012011 made in W.P.(MD)No.12892 of 2011 with a petition to condone the delay in filing the writ appeal in C.M.P.(MD)No.2520 of 2016 in W.A.(MD)SR.No.8070 of 2016. The Division Bench of this Court, dismissed the petition to condone the delay in filing the writ appeal in C.M.P.(MD)No.2520 of 2016 by order dated 17.03.2016.

(3.) Thereafter the petitioner has filed an application for perjury in W.M.P.(MD)SR.No.61798 in W.P.(MD)No.12892 of 2011 under Section 340 Cr.P.C., alleging that perjury has been committed by the respondent in the said writ petition. The learned Single Judge, by order dated 05.01.2017 dismissed the petition as not maintainable. As against the said order, the petitioner filed an appeal before the Honourable Supreme Court of India in S.L.P.(Crl.)No.2621 of 2017 and the Honourable Supreme Court by order dated 17.07.2017 dismissed the Special Leave Petition. Thereafter the petitioner filed an appeal in W.A.(MD)SR.No.32345 of 2017 challenging the order passed in W.P.(MD)No.SR61798 of 2016 in W.P.(MD)No.12892 of 2011, dated 05.01.2017.