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Judgment
Viju Abraham, J
The petitioners seek for the review of the judgment dated 13.4.2023 inasmuch as this Court has not specifically directed that Ext.P18 submitted by the petitioner should be considered. But on a perusal of the judgment it is revealed that the said aspect was taken note of by this Court in the said judgment. In the judgment this Court has also directed that the petitioners shall also be heard while considering the application submitted by the 5th respondent for occupancy certificate.
Therefore, there will be a direction to the Secretary of the 1st respondent Panchayath to consider and pass orders on Ext.P18 application submitted by the petitioners while complying with the directions issued by this Court on 13.4.2023. Since I am passing an order to that effect only today, there will be a direction to the 1st respondent to adjourn the hearing of the matter to 24.4.2023.
With the above said observation the Review Petition is closed.