SANDHYAVU A Vs. SREENIVASAN

JUDGEMENT

(1.) This is a petition R.P.No.622 of 2020 in W.P. (C).No.14490/2018.

(2.) Heard, Sri.Sajan Vargheese, the learned counsel for the review petitioners/ 3rd parties, Sri. Jacob Sebastian, the learned counsel appearing for R1 to R5 herein/writ petitioners, and Sri.Saigi Jacob Palatty, the learned Senior Government Pleader appearing for official respondents 6 to 8 herein. In the nature of the orders proposed to be passed in this review petition, notice to contesting R9 herein will stand dispensed with, as the said party though served in the writ proceedings had not entered appearance in the writ proceedings.

(3.) The review petitioners are 3rd parties in the above said writ petition, and they pray for reviewing and recalling the impugned judgment dated 20.12.2018, rendered by this Court in W.P.(C).No.14490/2018 filed by the respondents 1 to 5 herein. The case of the review petitioners is that their predecessors in the interest had secured absolute rights and interest of the subject property concerned as per Annexure-A Purchase Certificate issued by the Land Tribunal, Palakkad. Further that, Annexure-B judgment, Annexure-C Possession Certificate, Annexure-D Sale Deed and Annexure-E Tax Receipt would show that, the subject property was in possession of the said review petitioners. In that regard, it is also particularly urged by the review petitioners that, Land Tax has also been accepted from them in respect of the said property, as can be seen from Annexure-E etc.