B SHAJI Vs. OMBUDSMAN FOR LOCAL SELF GOVERNMENT

JUDGEMENT

(1.) HAVING regard to the submissions addressed before me by Sri.K.Subashchandra Bose, learned counsel for the petitioner and Sri.K.S.Manu, learned counsel for the 3rd respondent, the Review Petition will stand allowed to the limited extent of deleting the following sentence in para.3 of the judgment: "True, title over the land upon which the building or buildings are constructed seems to be with the third respondent". It is clarified that the question of title over the land will be decided by the competent civil court.