1. Heard the learned Counsel for the review petitioners.
2. It is sought to be contended by Mr. B.M.Arun, learned Counsel for the review petitioners that the order under review does not fully take note of
the principles laid down in the case of T.R.KOTHANDARAMAN & OTHERS VS TAMIL NADU WATER SUPPLY & DRAINAGE
BOARD & OTHERS - (1994) 6 SCC 282.
3. As the matter was disposed of after considering all the contentions raised, petitioners cannot be permitted to address arguments afresh because
the scope of review cannot be extended to re-hear the matter. Hence, no case is made out for interference under Order XLVII Rule 1 CPC.
Review petitions are, therefore, dismissed.
4. As the review petitions are dismissed on merits, IA- 1/2017 filed for condonation of delay of 14 days in filing the review petitions, is also
dismissed.
