Madras High Court
The Tamil Nadu Housing Board vs Poovatha on 3 February, 2022
Author: M. Duraiswamy
Bench: M.Duraiswamy, A.A.Nakkiran
Review Application No.194 of 2017
against W.A.No.174 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 03.02.2022
CORAM:
THE HON'BLE MR. JUSTICE M.DURAISWAMY
and
THE HON'BLE MR. JUSTICE A.A.NAKKIRAN
Review Application No.194 of 2017
against W.A.No.174 of 2015
and C.M.P.No.17888 of 2017 in
Review Application No.194 of 2017
1.The Tamil Nadu Housing Board,
rep by its Chairman & Managing Director
No.331, Anna Salai, Nandanam,
Chennai – 600 035.
2.The Executive Engineer & Administrative Officer,
Coimbatore Housing Unit,
Tamil Nadu Housing Board,
Tatabad, Coimbatore – 12. ... Review Applicants
Vs.
1.Poovatha
2.The Government of Tamil Nadu,
rep by its Secretary to Government,
Housing and Urban Development Department,
Fort St.George, Chennai – 600 009.
3.The Special Tahsildar (LA),
Housing Schemes Unit – 1,
Tatabad, Coimbatore – 12.
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https://www.mhc.tn.gov.in/judis
Review Application No.194 of 2017
against W.A.No.174 of 2015
4.N.Purushothaman ... Respondents
(R4 – impleaded vide Court order dated 27.01.2022 made in C.M.P.No.177 of
2022)
Review Application is filed under Order XLVII, Rule 1 read with
Section 114 of Civil Procedure Code against the order dated 26.02.2016
made in W.A.No.174 of 2015.
For Review Applicants : Dr.R.Gowri
For Respondents : Mr.AR.L.Sundaresan, Senior Counsel,
for Mr.G.Sankaran (R1)
Ms.D.Tamil Selvi,
Additional Government Pleader
(Land Acquisition) (R2 & R3)
Mr.P.Wilson, Senior Counsel
for Mr.G.Sankaran (R4)
ORDER
(Order of the Court made by M.Duraiswamy, J.) The appellants in the Writ Appeal in W.A.No.174 of 2015 have filed the above Review Application to review the order dated 26.02.2016 passed in the said Writ Appeal.
2.The Review Applicants, among other grounds raised in the application, also contended that the Division Bench, while dismissing the Writ Appeal, ought to have considered the possession certificate executed Page 2/5 https://www.mhc.tn.gov.in/judis Review Application No.194 of 2017 against W.A.No.174 of 2015 by the land acquisition authorities and beneficiaries.
3.With regard to the possession certificate, the Division Bench, while dismissing the Writ Appeal, took into consideration the contention of the appellants and has given elaborate finding. The Division Bench observed that the certificates subsequently prepared by the revenue authorities for delivering possession of the lands in question to the Housing Board and in the absence of witness or land owners, will not be sufficient to establish that the possession of the lands was taken over from the land owners. The Division Bench also held that the possession of the lands in question were not taken over after the passing of the Award. The Division Bench also considered the provisions of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
4.On a perusal of the grounds raised in the Review Application, it could be seen that the applicants have not raised any ground pointing out an error apparent on the face of the record. As per the provisions of Order 47 Rule 1 of the Code of Civil Procedure, a Review Application can be entertained only if there is an error apparent on the face of the record. The Review Application cannot be treated as an appeal in disguise. It is also Page 3/5 https://www.mhc.tn.gov.in/judis Review Application No.194 of 2017 against W.A.No.174 of 2015 settled position that the review applicants cannot re-argue the appeal. In the case of the review applicants unable to point out any error apparent on the face of the record as per the provisions of Order 47 Rule 1 of the Code of Civil Procedure, the remedy open to the applicants is only to challenge the order passed in the Writ Appeal by way of an appeal before the Hon'ble Supreme Court. None of the grounds raised in the Review Application points out any error apparent on the face of the record warranting interference.
5.In these circumstances, the Review Application is liable to be dismissed. Accordingly, the Review Application is dismissed. No costs. Consequently, the connected miscellaneous petition is closed.
Index : Yes/No [M.D.,J.] [A.A.N.,J.]
va 03.02.2022
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https://www.mhc.tn.gov.in/judis
Review Application No.194 of 2017
against W.A.No.174 of 2015
M. DURAISWAMY, J.
and
A.A.NAKKIRAN, J.
va
Review Application No.194 of 2017
against W.A.No.174 of 2015
and C.M.P.No.17888 of 2017 in
Review Application No.194 of 2017
03.02.2022
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https://www.mhc.tn.gov.in/judis