P.M. Manoj, J
1. The review petition is preferred being aggrieved on the ground that certain facts mentioned in the writ petition are not true. On apprehending that,
that may affect the review petitioner in future, she has come up with this review petition to review the judgment.
2. On going by the judgment, the only direction is to consider and pass orders on Ext.P6 representation by the 2nd respondent-Municipality without
mentioning the merits of the case. However, the submission made by the counsel for the review petitioner is that the facts mentioned in the writ
petition are quite contrary to the factual situation. Under such circumstances, it is clarified that the Municipality is free to consider and pass orders in
accordance with the merits of the documents produced before the Municipality.
Accordingly, the review petition is closed.