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Judgment
Elipe Dharma Rao, J.—These review applications are filed to review the order dated 21.8.2012 passed by this Court in W.P. Nos. 28144
and 28145 of 2010. The first respondent in both the review applications filed W.P. No. 28144 of 2010 before this Court for issuance of a writ of
declaration, declaring Amending Act 19 of 2010 as published in the Tamil Nadu Government Gazette Extraordinary bearing No. 154 dated
27.5.2010 so far as it pertains to the amendment in Sections 1 (1 & 2), 3 and 4 (2) of the aforesaid Amending Act, as void and ultra vires the
State Legislature and consequently, to strike it down as unconstitutional and also filed W.P. No. 28145 of 2010 for issuance of a writ of
declaration, declaring Section 3A of the Chennai City Civil Courts Act, 1892 as void and ultra vires the State Legislature and consequently strike it
down as unconstitutional. The said writ petitions were allowed by this Court by order dated 21.8.2012. To review the said order, the present
review applications have been filed by the review petitioners, who are second and third respondents in the writ petitions.
When the above matters are taken up for consideration, it is brought to our notice that as against the interim order passed on 2.4.2012, the
Government of Tamilnadu, represented by its Secretary, Department of Law, the second respondent herein has preferred a SLP before the
Hon''ble Supreme Court in C.C. No. 13795 and 13796 of 2012 and the Hon''ble Supreme Court, by order dated 24.8.2012, stayed the
operation of the said order.
Therefore, the matter is seized of by the Hon''ble Supreme Court. If the review petitioners want any order, it is for them to approach the Hon''ble
Supreme Court to get appropriate orders.
The Review Applications are dismissed accordingly. Consequently, the connected M.Ps. are also dismissed. However, there shall be no order as
to costs.