S ISAIKIMUTHU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenging the Common Order dated 20.02.2018 made in W.P.No.18471 of 2017, the petitioners in the Writ Petition has filed this Review Petition seeking to Review the same.

(2.) According to the petitioners, this Court while passing the common order dated 20.02018 had failed to take into account that the 3rd respondent / Slum Clearance Board had kept quiet for five long years from 2010 to 2015 and had removed the houses of the petitioners from the affected area only on 26.05.2015. Further, the authorities of the 3rd respondent were resisted by the petitioners and other persons. Further, the local ward councilor, viz., Pugalendi also explained the said authorities that the affected area and the affected people have been provided basic amenities such as electricity connection, drinking water supply from Perungalathur Town Panchayat from 2012 and street lights.

(3.) The learned counsel for the petitioners submitted that inspite of several representations of the petitioners and others to the respondents, the authorities concerned, viz., respondents 1 to 3 did not inform the petitioners / affected people about the handing over of the said land to the 3rd respondent.