SARAVANAN Vs. P. DINESH

JUDGEMENT

(1.) Aggrieved by the order dated 03.01.2018 made in W.P.No.9817 of 2017 the Respondents No.3 to 6 have filed this Review petition seeking to review the same.

(2.) The Writ Petitioner, who is the First Respondent in this Review Application, originally filed W.P.No.9817 of 2017, seeking a direction to quash the Order of the The Commissioner, Arakkonam Municipality, Arakkonam/Second Respondent in the Writ Petition in Na.Ka.No.2292/F1/2015 dated 30.01.2017 and consequently direct the Commissioner, Arakkonam Municipality to remove the encroachments made by the Respondents 3 to 6 in the Writ Petition in T.S.No.36, Ward-B, Block-4 bearing Municipal Door No.9, Gandhi Road, Thiruttani Road, Arakkonam Town, Vellore District.

(3.) After hearing the Learned counsel on either side, this Court allowed the said Writ Petition on 03.01.2018, by holding as under: