S SELVARANGAM Vs. K NEELAVATHY

JUDGEMENT

(1.) THIS Review Application has been filed to review the order dated 20.8.2008 passed in W.P.No,6194/2002 and to dismiss the Writ Petition and to set aside the consequential order dated 16.10.2008 passed by the 2nd Respondent.

(2.) FIRST Respondent has filed W.P.No,6194/2002 seeking Writ of Certiorarified Mandamus to quash the order of the 2nd Respondent dated 20.2.2001 and direct the 2nd Respondent to issue allotment of Plot No,279, G.K.M. Colony, Chennai to the 1st Respondent.

(3.) ON the basis of the order of this Court dated 20.8.2008 passed in the Writ Petition, 2nd Respondent has conducted enquiry and passed an order on 16.10.2008 by cancelling the allotment dated 20.2.2001 in favour of the Review Petitioner.