ASSISTANT EXECUTIVE ENGINEER Vs. MUNIYAMMA

JUDGEMENT

(1.) This Review Petition is filed at the hands of the Assistant Executive Engineer, BWSSB, Bangalore seeking to review the order dtd. 16/6/2023.

(2.) However, after going through the review petition, this Court is the considered opinion that, the grievances of the review petitioner appears to be that taking advantage of the orders passed by this Court, the original writ petitioners and many others persons are trying to encroach upon the property belonging to the petitioner-BWSSB. Having regard to the prayer made in the writ petition, and the grievances arrayed by the petitioners that their applications for allotment of sites under "Ashraya Yojane Scheme" was still pending for consideration before competent authority, this Court directed the competent authority to consider all the grievances of the petitioners and ensure that protection is given to all such allottees who have been allotted sites under the "Ashraya Yojane Scheme".

(3.) Therefore, if there is any encroachment at the hands of the original petitioners or any such persons, that grievance cannot be considered in review petition. The scope of a review petition is very limited to the extent that if there is any error apparently on the face of the record, the same could be considered. That does not appear to be the position in the present review petition.