Kerala High Court
Shamon vs Our Lady Of Dollar’S Church on 9 February, 2026
R.P.Nos.1514 of 2025 & 154 of 2026
1
2026:KER:11683
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
MONDAY, THE 9TH DAY OF FEBRUARY 2026 / 20TH MAGHA, 1947
RP NO. 1514 OF 2025
AGAINST THE JUDGMENT DATED 09.09.2025 IN WA NO.2167 OF
2025 OF HIGH COURT OF KERALA
REVIEW PETITIONER/APPELLANTS IN WA NO.2167 OF 2025:
1 SHAMON,
AGED 36 YEARS
S/O.HYDROSE, POYLUNGAL HOUSE, MANJALY KARA,
KARUMALLUR VILLAGE, PARAVUR TALUK, MANNAM.P.O,
ERNAKULAM, PIN - 683513
2 MATHACHAN. E.M
AGED 54 YEARS
, S/O MATHAYI. ELAMKUNNAPPUZHA HOUSE, MANJALY,
MANNAM P.O. ERNAKULAM,, PIN - 683513
3 JAMSHEENA
W/O NAJEEB, KALARIKKAL HOUSE, MANJALY MANNAM P.O.,
ERNAKULAM,, PIN - 683513
4 BINOY VARGHESE
AGED 37 YEARS
, S/O GRACY VARGHESE, THERULLI HOUSE, MANJALY
,MANNAM P.O., ERNAKULAM,, PIN - 683513
5 ABDUL KAREEM
AGED 59 YEARS
, S/O SYEDU, PUTHENPARAMBIL HOUSE, MANJALY, MANNAM
P.O., ERNAKULAM,, PIN - 683513
6 SHIBI K.A
AGED 45 YEARS
S/O ABDUL KAREEM, KALARIKKAL HOUSE, MANJALY,
MANNAM P.O., ERNAKULAM,, PIN - 683513
R.P.Nos.1514 of 2025 & 154 of 2026
2
2026:KER:11683
BY ADVS.
SHRI.P.K.SREEVALSAKRISHNAN
SHRI.K.R.PRATHISH
AD
SRI.S.UNNIKRISHNAN (NELLAD)
SHRI.AKHIL BABU
SMT.KRISHNA DAS
ADV. LEKSHMI NARAYANAN (SR)
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
SECRETARY TO GOVERNMENT, LAND REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,, PIN - 695001
2 THE COMMISSIONER OF LAND REVENUE
GROUND FLOOR, NEW BUILDING, BAKERY JUNCTION ROAD,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
3 THE DISTRICT COLLECTOR,
ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
ERNAKULAM,, PIN - 682030
4 THE TAHSILDAR
PARAVUR TALUK, PARAVUR, THALUK OFFICE PARAVOOR,
ERNAKULAM,, PIN - 683513
5 THE VILLAGE OFFICER
KARUMALOOR VILLAGE OFFICE, PARAVUR, ERNAKULAM,,
PIN - 683513
6 THE KARUMALOOR GRAMA PANCHAYAT
KARUMALOOR, ALUVA, ERNAKULAM, , REP BY ITS
SECRETARY, PIN - 683513
7 OUR LADY OF DOLLAR'S CHURCH
MANJALY, KARUMALLOOR VILLAGE MANNAM P.O. PARAVUR,
ERNAKULAM, REPRESENTED BY ITS VICAR, PIN - 683513
8 PARISH COUNCIL
OUR LADY OF DOLLAR'S CHURCH, MANJALY, KARUMALLOOR
VILLAGE, MANNAM P.O. PARAVUR ERNAKULAM,
R.P.Nos.1514 of 2025 & 154 of 2026
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REPRESENTED BY ITS SECRETARY OF THE COMMITTEE.,
PIN - 683513
ADV.P.A.HARISH G.P.
ADV.C.ANILKUMAR SC FOR PAYCHAYAT
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.02.2026, ALONG WITH RP.154/2026, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
R.P.Nos.1514 of 2025 & 154 of 2026
4
2026:KER:11683
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
MONDAY, THE 9TH DAY OF FEBRUARY 2026 / 20TH MAGHA, 1947
RP NO. 154 OF 2026
AGAINST THE JUDGMENT DATED 09.09.2025 IN WA NO.2166 OF
2025 OF HIGH COURT OF KERALA
REVIEW PETITIONERS/APPELLANTS IN WA NO.2166 OF 2025:
1 SHAMON
AGED 36 YEARS
S/O HYDROSE, POYLUNGAL HOUSE, MANJALY KARA,
KARUMALLUR VILLAGE, PARAVUR TALUK, MANNAM P.O.
ERNAKULAM, PIN-, PIN - 683513
2 MATHACHAN. E.M
AGED 54 YEARS
S/O MATHAYI. ELAMKUNNAPPUZHA HOUSE, MANJALY,
MANNAM P.O. ERNAKULAM,, PIN - 683513
3 JAMSHEENA
W/O NAJEEB, KALARIKKAL HOUSE, MANJALY MANNAM P.O.,
ERNAKULAM,, PIN - 683513
4 ABDUL KAREEM
AGED 59 YEARS
, S/O SYEDU, PUTHENPARAMBIL HOUSE, MANJALY, MANNAM
P.O., ERNAKULAM, PIN-, PIN - 683513
5 BINOY VARGHESE
AGED 37 YEARS
S/O GRACY VARGHESE, THERULLI HOUSE, MANJALY
,MANNAM P.O., ERNAKULAM,, PIN - 683513
6 SHIBI K.A
AGED 45 YEARS
, S/O ABDUL KAREEM, KALARIKKAL HOUSE, MANJALY,
R.P.Nos.1514 of 2025 & 154 of 2026
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2026:KER:11683
MANNAM P.O., ERNAKULAM,, PIN - 683513
BY ADVS.
SHRI.P.K.SREEVALSAKRISHNAN
SHRI.K.R.PRATHISH
SRI.S.UNNIKRISHNAN (NELLAD)
SHRI.AKHIL BABU
SMT.KRISHNA DAS
ADV.LAKSHMI NARAYAN R.(SR)
RESPONDENT/S:
1 OUR LADY OF DOLLAR'S CHURCH
MANJALY, KARUMALLOOR VILLAGE MANNAM P.O. PARAVUR,
ERNAKULAM, REPRESENTED BY ITS VICAR, PIN - 683513
2 SECRETARY
PARISH COUNCIL OUR LADY OF DOLOURS CHURCH MANJALY,
KARUMALOOR VILLAGE, NORTH PARAVUR TALUK, NORTH
PARAVUR, PIN - 683520
3 STATE OF KERALA
SECRETARY TO GOVERNMENT, LAND REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,, PIN - 695001
4 THE COMMISSIONER OF LAND REVENUE
GROUND FLOOR, NEW BUILDING, BAKERY JUNCTION ROAD,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
THIRUVANANTHAPURAM,, PIN - 695033
5 THE DISTRICT COLLECTOR,
ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
ERNAKULAM,, PIN - 682030
6 THE TAHSILDAR
PARAVUR TALUK, PARAVUR, THALUK OFFICE PARAVOOR,
ERNAKULAM,, PIN - 683513
7 THE VILLAGE OFFICER
KARUMALOOR VILLAGE OFFICE, PARAVUR, ERNAKULAM,,
PIN - 683513
8 THE KARUMALOOR GRAMA PANCHAYAT
R.P.Nos.1514 of 2025 & 154 of 2026
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KARUMALOOR, ALUVA, ERNAKULAM, REP BY ITS
SECRETARY, PIN - 683513
ADV.SUNIL KUMAR KURIAKOSE, GP
ADV.C.ANILKUMAR (SC FOR PANCHAYAT)
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.02.2026, ALONG WITH RP.1514/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
R.P.Nos.1514 of 2025 & 154 of 2026
7
2026:KER:11683
SUSHRUT ARVIND DHARMADHIKARI
&
P.V. BALAKRISHNAN, JJ.
........................................................................
R.P.Nos.1514 of 2025 in W.A.No.2167 of 2025
&
R.P. Nos.154 of 2026 in W.A.No.2166 of 2025
........................................................................
Dated this the 9th day of February, 2026
COMMON ORDER
These review petitions are filed by the appellants in W.A.Nos.2167 and 2166 of 2025, seeking review of the common judgment dated 09.09.2025, passed in them.
2. Heard Adv. Lakshmi Narayan R., the learned Senior Counsel appearing for the review petitioners.
3. These writ appeals were disposed of on merits as per common judgment dated 09.09.2025 after considering the materials on record and hearing both sides. The grounds raised in these review petitions are nothing, but an attempt made essentially for rehearing the appeals. It is a settled law, as held by the Apex Court in the decisions in Sanjay Kumar Agarwal and others v. State Tax Officer (1) and others [AIR 2023 SC 5636] and Lily Thomas v. Union of India [2000 (6) SCC 224] that a review is not to be an attempted rehearing of the appeal in disguise. It is also the law that an error which is not R.P.Nos.1514 of 2025 & 154 of 2026 8 2026:KER:11683 self-evident and has to be detected by a process of reasoning can hardly be said to be an error apparent on the face of the record, and the power of review cannot be used to substitute a view or correct an erroneous decision.
4. Ergo, we do not find any error apparent on the face of the record warranting these review petitions to be entertained.
Resultantly, these review petitions are dismissed.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI, JUDGE Sd/-
P. V. BALAKRISHNAN, JUDGE Dxy