S.SAMRAJ Vs. SATHISH SUNDAR

JUDGEMENT

(1.) The applicants herein, who are respondents 7 and 11 in the writ petition, have filed this review application to review the order dtd. 4/11/2025 passed in W.P.No.31778 of 2025.

(2.) Learned counsel for the applicants submitted that the first respondent/writ petitioner had obtained the order without any personal knowledge of the facts and without submitting substantial documents. The applicants are residing in the subject-land for more than 40 years and they were covered and protected by adverse possession. The Village Administrative Officer of Mallur had conducted an inspection of the subject-land and reported that the applicants and other similarly situated persons are eligible for issuance of patta for the said land. Based on the said report, the Revenue Divisional Officer and the District Collector have approved and recommended for issuing patta to the applicants in the year 2013 itself and that the officials have fixed the land value as Rs.105.00 per square feet.

(3.) Before analyzing whether the grounds raised by the applicants fall within the ambit of the power conferred on this Court under Sec. 114 read with Order 47 Rule 1 of Civil Procedure Code, it is apposite to refer to the scope of review jurisdiction, as enunciated by the Apex Court in a recent judgment in the case of Malleeswari v. K.Suguna and another; 2025 INSC 1080, after referring to a catena of decisions, in the following terms: