Madras High Court
The Project Director vs Kamarajammal .. 1St on 28 November, 2023
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
REV.APLC(MD).Nos.136, 137 and 138 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.11.2023
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN
REV.APLC(MD).Nos.136, 137 and 138 of 2021
REV.APLC(MD).No.136 of 2021
The Project Director,
National Highways Authority of India,
Tirunelveli. .. Petitioner/3rd Respondent
Vs.
1.Kamarajammal .. 1st Respondent/Appellant
2.The District Collector,
Nagercoil,
Kanyakumari District.
3.The Special District Revenue Officer,
Land Acquisition,
National Highways,
Nagercoil,
Kanyakumari District. .. 2nd & 3rd Respondents/
Respondents 1 & 2
Page 1 of 6
https://www.mhc.tn.gov.in/judis
REV.APLC(MD).Nos.136, 137 and 138 of 2021
PRAYER: Review Application is filed under Order 47 Rule 1 and 2 r/w
Section 114 of the Code of Civil Procedure, praying to review the order
made in W.A.(MD).No.1338 of 2019 dated 29.04.2021.
REV.APLC(MD).No.137 of 2021
The Project Director,
National Highways Authority of India,
Tirunelveli. .. Petitioner/3rd Respondent
Vs.
1.Suyambumarachan .. 1st Respondent/Appellant
2.The District Collector,
Nagercoil,
Kanyakumari District.
3.The Special District Revenue Officer,
Land Acquisition,
National Highways,
Nagercoil,
Kanyakumari District. .. 2nd & 3rd Respondents/
Respondents 1 & 2
PRAYER: Review Application is filed under Order 47 Rule 1 and 2 r/w
Section 114 of the Code of Civil Procedure, praying to review the order
made in W.A.(MD).No.1339 of 2019 dated 29.04.2021.
Page 2 of 6
https://www.mhc.tn.gov.in/judis
REV.APLC(MD).Nos.136, 137 and 138 of 2021
REV.APLC(MD).No.138 of 2021
The Project Director,
National Highways Authority of India,
Tirunelveli. .. Petitioner/3rd Respondent
Vs.
1.Murugan .. 1st Respondent/Appellant
2.The District Collector,
Nagercoil,
Kanyakumari District.
3.The Special District Revenue Officer,
Land Acquisition,
National Highways,
Nagercoil,
Kanyakumari District. .. 2nd & 3rd Respondents/
Respondents 1 & 2
PRAYER: Review Application is filed under Order 47 Rule 1 and 2 r/w
Section 114 of the Code of Civil Procedure, praying to review the order
made in W.A.(MD).No.1340 of 2019 dated 29.04.2021.
For Petitioner : Mr.R.Gowri Shankar
for Mr.SU.Srinivasan
For R-1 : Mr.M.Ramu
For R-2 & R-3 : Mr.S.Kameswaran
Government Advocate
(In all Review Applications)
Page 3 of 6
https://www.mhc.tn.gov.in/judis
REV.APLC(MD).Nos.136, 137 and 138 of 2021
COMMON ORDER
(Order of the Court was made by S.M.SUBRAMANIAM,J.)
The common order dated 29.04.2021 passed in W.A.(MD).Nos.1338
to 1340 of 2019 is sought to be reviewed in the present applications.
2. The Writ Appeals were allowed considering the identical facts with
reference to the judgment in the case of Gandhimathi Vs. The District
Collector and others in W.A.(MD).No.1680 of 2018 dated 24.10.2019.
Being the considered issues based on the earlier judgment in Gandhimathi's
case, which was confirmed by the Supreme Court, the Division Bench
allowed the Writ Appeals.
3. The review petitioner has not established any error apparent
warranting interference in respect of the order passed in the Writ Appeals.
The grounds raised on merits deserves no adjudication in a Review
Application and thus, a Review Application is not an appeal in disguise.
https://www.mhc.tn.gov.in/judis
REV.APLC(MD).Nos.136, 137 and 138 of 2021
More so, the grounds for appeal cannot be the grounds for Review
Application.
4. Accordingly, the Review Applications are dismissed.
(S.M.S.,J.) (V.L.N.,J.)
28.11.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Lm
To
1.The District Collector,
Nagercoil,
Kanyakumari District.
2.The Special District Revenue Officer,
Land Acquisition,
National Highways,
Nagercoil,
Kanyakumari District.
https://www.mhc.tn.gov.in/judis
REV.APLC(MD).Nos.136, 137 and 138 of 2021
S.M.SUBRAMANIAM,J.
and
V.LAKSHMINARAYANAN,J.
Lm
REV.APLC(MD).Nos.136,
137 and 138 of 2021
28.11.2023
https://www.mhc.tn.gov.in/judis
