S SIVAJI GANESAN Vs. DISTRICT REVENUE OFFICER MADURAI

JUDGEMENT

(1.) HEARD both sides. The review application is filed by the original petitioner in W. P. No. 14290 of 2006 which arose out of O. A. No. 3161 of 1993. The said O. A. was transferred from the Tamil Nadu Administrative Tribunal and renumbered as a writ petition.

(2.) THE writ petition was dismissed by an order, dated 17. 4. 2009. The fourth respondent had challenged the petitioner's appointment by filing an appeal to the second respondent (the Revenue Divisional Officer, Usilampatti ). The said appeal was allowed and the order passed by the Tahsildar was cancelled by an order, dated 13. 1. 1993. Though the petitioner preferred a revision application before the District Revenue Officer, Madurai, the same was dismissed by him by an order, dated 7. 5. 1993. The authorities found the petitioner was not a resident of Thayaneri, Hamlet of Melakottai village.

(3.) THE petitioner moved the Tribunal with the original application and obtained an interim order. Though reply was filed as early as July, 1993, the matter was not taken up for final hearing. It is under these circumstances, the matter came to this court. This Court upheld the orders of authorities and refused to exercise its power under Article 226 of the Constitution of India to interfere with the findings of fact recorded by the authorities.