SEVEN CITY DEVELOPERS PVT. LTD. Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This is an utterly frivolous review petition made in complete waste of time and almost an affront to the intelligence of the Bench.

(2.) It has become fashionable to try and take a second bite of the cherry after failing by way of a special leave petition in the Supreme Court. Review petitions are filed, apparently, on the ground that there is some error apparent on the face of the record in the order under review but, really, to challenge the perceived erroneous findings. And so it has been in this case. Despite Counsel repeating ad nauseam that the grounds urged reveal that there are errors apparent on the face of the order under review, merely perceived erroneous findings have been referred to over and over again.

(3.) The facts are not much in dispute and may be captured in a nutshell. A plot of land in a tribal area has been permitted by the so-called tribal authority to be used by the petitioner and the petitioner applied for sanction of the transfer thereof in accordance with the Meghalaya Transfer of Land (Regulation) Act, 1971. The writ petition was filed since express sanction had not been accorded in terms of the said Act of 1971. The parallel case run in the writ petition was that a declaration should be issued in favour of the writ petitioner that sanction was deemed to have been granted since, in terms of Sec. 4 of the said Act of 1971, no objections were received to the grant of sanction within the statutory period of six months.