DISTRICT COLLECTOR Vs. R.VETRI

JUDGEMENT

(1.) The District Collector who was the 1st respondent in the Writ Petition has filed this Review Application and sought for setting aside the Order passed by this Court on 21/9/2021 in W.P.No.15507 of 2021.

(2.) For easy understanding, the parties will be referred as per their rank assigned in the Writ Petition.

(3.) The petitioners claimed absolute ownership over the property situated at Survey No.138/2, Kolathur Village, Chennai, measuring an extent of 1.05 acres, by virtue of a registered sale deed, dtd. 6/1/1990 executed by one, S. Rathinavelu. The petitioners filed a suit in O.S.No.528 of 2000 on the file of the XIVth Assistant City Civil Court, Chennai, seeking for the relief of declaration of title and permanent injunction. In the said suit, the Special Commissioner and Commissioner for land administration, the Secretary to Government, Agriculture Department and the Collector, Chennai district were made as the defendants. The suit came to be dismissed by a judgment and decree dtd. 6/1/2010. Aggrieved by the same,the petitioners filed an Appeal in A.S.No.122 of 2011 before the XVIII Additional Judge, City Civil Court, Chennai and the appeal was allowed through a judgment and decree dtd. 3/1/2013 and thereby the suit was decreed in favour of the petitioners. This decree became final and it was not put to challenge by the defendants in the suit.