CHANDRASEKHARAN Vs. JENNAT

JUDGEMENT

(1.) The revision petitioner filed an application I. A. No. 10 of 1977 for a review of the order of the Land Tribunal dated 6-7-1977 rejecting his prayer for shifting the kudikidappu of the respondent to a corner of the plot. The review application was dismissed on the ground that the Land Tribunal has no power to review an order already passed by it. This decision of the Land Tribunal is confirmed in appeal by the Appellate Authority.

(2.) The review sought for is on the merits of the case. What is sought for, is not a review in the nature of correction of a procedural mistake. Such power of review to correct a procedural mistake is inherent in every Tribunal But a power of review of the nature sought for in the present proceedings on the merits of the case should be one conferred by the statute under which the Tribunal is constituted. There is no such power of review conferred on the Land Tribunal by the Kerala Land Reforms Act or the rules made thereunder. The decision of the courts below is therefore perfectly correct and does not call for interference. The Civil Revision Petition fails and it is dismissed. No costs.