Madras High Court
H.Farook ...Review vs Durai Ganesh on 27 July, 2021
Review Application (MD)No.46 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.07.2021
CORAM :
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Review Application (MD)No.46 of 2021
in
W.A.(MD) No.208 of 2019
H.Farook ...Review Petitioner / Petitioner
Vs.
1.Durai Ganesh
2.The Superintending Engineer,
Tamil Nadu Generation and Distribution,
Corporation Ltd., TANGEDCO,
Tanjore,
Tanjore District.
3.The Assistant Engineer,
Tamil Nadu Generation and Distribution,
Corporation Ltd, TANGEDCO,
Adirampattinam,
Pattukottai Taluk,
Tanjore District.
4.Savithiri ... Respondents / Respondents
1/4
https://www.mhc.tn.gov.in/judis/
Review Application (MD)No.46 of 2021
PRAYER : Review Petition filed under Order 47 Rule 1 & 2 read with
Section 114 of the Civil Procedure Code to review the order passed in
W.A.(MD).No.208 of 2019 dated 08.06.2021 on the file of this Court
confirming the order passed in Writ Petition in W.P(MD).No.24030 of
2017 dated 22.12.2021 passed by this Court.
For Petitioner : Mr.T.Lajapathi Roy
For Respondents : Mr.N.Dilip Kumar
for Mr.N.Balakrishnan for R1
M/s.S.Srimathy
for R2 and R3
ORDER
(Order of the Court was made by T.S.SIVAGNANAM, J.)
We have heard Mr.H.Farook, learned counsel appearing for the
petitioner; Mr.N.Dilip Kumar, learned counsel for Mr.N.Balakrishnan,
learned counsel appearing for the first respondent and Mrs.S.Srimathy,
learned counsel appearing for the respondents 2 and 3.
2. This review application has been filed to review the observation
made in paragraph No.4 of the judgment dated 08.06.2021, wherein, it
has been stated that "it is alleged that the first respondent has encroached
the Government land".
https://www.mhc.tn.gov.in/judis/
Review Application (MD)No.46 of 2021
3. According to the review petitioner, this is factually incorrect.
The observation is only for recording an allegation made. Therefore, the
said sentence is modified as mentioned below:
"It is alleged that the first respondent is an encroacher."
4. The correction be carried out and fresh certified copy of the
order be issued to the learned counsels, on application being filed.
Accordingly, the Review Application stands disposed of. No costs.
(T.S.S.J.,) (S.A.I.J.,)
27.07.2021
Index : Yes / No
Internet : Yes / No
pkn
Note : In view of the present lock down owing to
COVID-19 pandemic, a web copy of the
order may be utilized for official
purposes, but, ensuring that the copy of
the order that is presented is the correct
copy, shall be the responsibility of the
advocate/litigant concerned.
https://www.mhc.tn.gov.in/judis/
Review Application (MD)No.46 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
pkn
To
1.The Superintending Engineer,
Tamil Nadu Generation and Distribution,
Corporation Ltd., TANGEDCO,
Tanjore,
Tanjore District.
2.The Assistant Engineer,
Tamil Nadu Generation and Distribution,
Corporation Ltd, TANGEDCO,
Adirampattinam,
Pattukottai Taluk,
Tanjore District.
Review Application (MD)No.46 of 2021
in W.A.(MD) No.208 of 2019
27.07.2021
https://www.mhc.tn.gov.in/judis/
