A. BANU Vs. DISTRICT COLLECTOR, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) This Review Application has been filed as against the order dtd. 23/11/2018 passed in W.P. (MD) No. 22326 of 2017, wherein the petitioner has sought for a writ of Certiorarified Mandamus to call for the records on the file of the fourth respondent in connection with the impugned order of eviction passed by him vide his proceedings in Na.Ka.No. 156/2017, dtd. 24/11/2017 and quash the same as illegal and arbitrary in the light of the enquiry proceedings pending before the second respondent in Na.Ka.No. 273/2017/M, dtd. 23/1/2017 and consequently, direct the first respondent to take appropriate action against the respondents 3 to 6 for their dereliction of duty and violation of due process of law."

(2.) This Court, by order dtd. 23/11/2018, while dismissing the writ petition filed by the petitioner in W.P. (MD) No. 22326 of 2017, in paragraph 8, has observed as follows:

(3.) Aggrieved thereby, the present Review Application has been filed by the petitioner.