Kerala High Court
Mathew Sebastian vs State Of Kerala on 22 November, 2024
Author: P.V. Kunhikrishnan
Bench: P.V.Kunhikrishnan
2024:KER:88049
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 22ND DAY OF NOVEMBER 2024 / 1ST AGRAHAYANA, 1946
CRL.MC NO. 2099 OF 2019
CRIME NO.8/2013 OF KARUVARAKUNDU FOREST STATION OFFICE, MALAPPURAM
AGAINST THE ORDER DATED IN CC NO.7 OF 2019 OF JUDICIAL
MAGISTRATE OF FIRST CLASS -II (FOREST OFFENCES), MANJERI
PETITIONER/ACCUSED:
MATHEW SEBASTIAN,
AGED 60 YEARS
S/O. P.L. DEVASYA, PARAYARUTHOTTAM, KAVALAMUKKATTA,
NILAMBUR, MALAPPURAM DISTRICT, PIN - 679 328
BY ADV
SRI.JOSEPH GEORGE (KANNAMPUZHA)
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY DEPUTY RANGE FOREST OFFICER,
KARUVARAKUNDU FOREST STATION,KALIKAVU RANGE WANDOOR,
MAPAPPURAM DISTT, THROUGH PUBLIC PROSECUTOR, HIGH COURT
OF KERALA, ERNAKULAM
OTHER PRESENT:
SRI. ARAVIND V MATHEW, SPL PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22.11.2024, ALONG WITH Crl.MC.2120/2019, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
2024:KER:88049
CRL.MC NOS.2099 OF 2019 & 2120 OF 2019
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 22ND DAY OF NOVEMBER 2024 / 1ST AGRAHAYANA, 1946
CRL.MC NO. 2120 OF 2019
CRIME NO.4/2013 OF KALIKAVE FOREST RANGE OFFICE, MALAPPURAM
AGAINST THE ORDER DATED IN CC NO.5 OF 2019 OF JUDICIAL FIRST
CLASS MAGISTRATE COURT-II (FOREST AND OFFENCES), MANJERI
PETITIONER/ACCUSED:
MATHEW SEBASTIAN
AGED 60 YEARS
S/O.P.L.DEVASIA,PARAYARUTHOTTAM,
KAVALAMUKKATTA,NILAMBUR, MALAPPURAM DISTRICT,
PIN-679 328.
BY ADV
SRI.JOSEPH GEORGE (KANNAMPUZHA)
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY DEPUTY RANGE FOREST OFFICER,CHAKKIKKUZHI
FOREST STATION, KALIKAVU RANGE,WANDOOR,MALAPPURAM DIST.
THROUGH PUBLIC PROSECUTOR,HIGH COURT OF
KERALA,ERNAKULAM.
BY ADV.
SRI.ARAVIND.V.MATHEW, SPL PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
22.11.2024, ALONG WITH Crl.MC.2099/2019, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
2024:KER:88049
CRL.MC NOS.2099 OF 2019 & 2120 OF 2019
3
P.V. KUNHIKRISHNAN, J.
-----------------------------------
Crl.M.C Nos.2099 & 2120 OF 2019
------------------------------------------------
Dated this the 22nd day of November, 2024
ORDER
These two cases are connected and therefore I am disposing of these cases by a common order. Petitioners in these cases are accused in C.C. No. 5/2019 and 7/2019 on the file of Judicial First Class Magistrate Court-II (Forest offences), Manjeri which arises from O.R. No. 4/2013 of Chakkikkuzhi Forest Station and O.R. No. 8/2013 of Karuvarakundu Forest Station respectively.
2. I will narrate the facts in Crl. M.C. No. 2099 of 2019 first. Petitioner is the accused in C.C. No. 7/2019 on the file of the Judicial First Class Magistrate Court-II (Forest offences), Manjeri and the above case was filed against the petitioner alleging offences punishable under Sections 27(1) (d), (e)(i),
(e)(iii), (e)(iv) & 62 (d) of the Kerala Forest Act, 1961, arising from O.R. No. 8/2013 of Karuvarakundu Forest Station. The 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 4 allegation is that the petitioner tresspassed into forest land several years back after changing the survey points and has conducted agriculture and pruning of trees in the tresspassed land. Petitioner is an engineer and his wife Daisamma Mathew and his siblings are the owners in exclusive possession and enjoyment of a compact plot of 37.5 Acres of Agricultural Land in Re.Sy. No. 9/5 Part of Chokkad Village in Nilambur Taluk as per Sale Deeds Nos. 3188, 3189, 3190, 3191 and 4090 of 1995 of the Sub Registry Office, Wandoor. It is a case of the petitioner that he has been managing and looking after the said property for other co-owners. The said 37.5 Acres of land is cultivated with more than 15000 numbers of arecanut trees of 22 years age, 2000 numbers of Coffee plants of 15 years age, 5000 numbers of Coffee plants of 7 years age, 1000 pepper plants of 5 years and 1200 numbers of Nut meg trees having 22 to 8 years of age.
3. It is the further case of the petitioner that the said 37.50 acres of land earlier formed part of a larger extent of 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 5 57 Acres in Kottachokkadan Malavaram. The said 57 Acres originally belongs to Kukkil Tharavad prior to the 1931. The larger extent of more than 2000 acres including the said 57 Acres has been given on Agricultural lease for long period is the submission. In the year 1931, the lease was surrendered in favour of Kukkil Tharavad and the members of the Tharavad had been undertaking various intensive cultivation in the surrendered land is the further submission. As per final decree dated 13.07.1966 in O.S. No. 69/1949 on the files of Sub Court, Thalassery, extensive properties belonging to Kukkil family was partitioned is the further submission. The 37.50 Acres of land presently owned by the petitioner and other co-owners together with some other items of properties were allotted to the legal representatives of Kukkil Komappan Nair is the contention of the petitioner. After partition, the legal representative of Kukkil Komappan Nair continued the cultivation in their property.
4. The respondent issued Notification dated 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 6 11.01.1977 under the Kerala Private Forests (Vesting and Assignment) Act, 1971 (for short (Act, 1971) declared in the entire area as private forest vested with it. The legal representatives of Kukkil Komappan Nair filed O.A. No. 102/1979 before the Forest Tribunal, Manjeri to release their property as it is not a private forest vested with the 1 st respondent. The said O.A. was dismissed by Order dated 23.05.1980. The legal representatives of Kukkil Komappan Nair filed M.F.A. No. 363/1980 before this Court and this Court was pleased to allow the appeal by Judgment dated 10.03.1986 declaring that the aforesaid 37.50 Acres of land is not a vested forest under Act, 1971. Annexure A1 is the Judgment dated 10.03.1986 in M.F.A. No. 363/1980. It is submitted that though the State Government filed S.L.P No. 14787/1989 before the apex court, the same was dismissed as evident by Annexure A2.
5. After Annexure A2 order of the apex court the Forest Authorities surveyed the said 37.5 Acres of land and 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 7 fixed jendas separating the said property from the forest land. Annexure A3 is the sketch prepared by the Range Officer, Kalikavu is the submission. In Annexure A3 sketch, the handing over the said 37.5 acres of land by the Divisional Forest Officer, Nilambur to the predecessors of the petitioner and other Co-owners is specifically endorsed is the submission. Thereafter, the petitioner and other Co-owners purchased the said 37.50 Acres of land from the legal representatives of Sri. Kukkil Komappan Nair. Thereafter, the respondent issued Notification dated 28.10.1994 bearing No. G.O.(P)53/1994/F & WLD notifying the aforesaid 37.5 Acres of land belonging to the petitioner and other Co-owners in the exercise of the powers conferred by Section 5 of the Kerala Preservation of Trees Act, 1986 (for short "Act, 1986") prohibiting that no trees standing in the area shall be cut uprooted or burned or otherwise destroyed except on the ground that the tree constitutes danger to life or property or the trees dead, diseased for wind fall. Annexure A4 is the 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 8 said Notification.
6. It is the case of the petitioner that 37.50 Acres of land mentioned above has been lying on the southern side of Kottappuzha River after a narrow strip of riverbed belonging to the Forest Department. Annexure A5 Rough sketch prepared by the Divisional Forest Officer, Nilambur South Division is produced along with these case. It is the case of the petitioner that though 37.50 Acres of land was handed over by the Forest Authorities as per the Order of the Court for agriculture, they wanted to prevent agricultural operations therein somehow. It is the case of the petitioner that the Forest Authorities started to harass the petitioner and other co-owners by preventing access to the said land and by booking several false criminal cases against them and their workers. It is the case of the petitioner that as evident by Annexure A5, the only means of access of the said 37.50 Acres of land is a Coop Road having 4 meters width going through Kottappuzha River and its river beds. The Forest 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 9 Authorities wanted to prevent this access some how or other is the submission. There are several litigations in this regard between the petitioners and other Co-owners with the Forest Authorities is the further submission. It is submitted that in I.A. No. 1069/2013 in O.S. No. 29/2011, the Sub Court, Manjeri was pleased to pass an order permitting the petitioner and other Co-owners to put up a temporary foot over bridge using bamboo, steel rocks and angles across the Kottappuzha river at their own cost for accessing to the aforesaid 37.5 Acres of land. Annexure A6 is the order. The Forest Authorities wanted to prevent implementation of Annexure A6 order and obstructed the Advocate Commissioner from constructing temporary foot over bridge in accordance with Annexure A6 order of the Sub Court, Manjeri is the submission of the petitioner. It is resulted in the Advocate Commissioner seeking Police protection from the Sub Court, Manjeri to implement Annexure A6 order and the petitioner filed Contempt of Court case No. 1215/2013 before this Court.
2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 10 It is submitted that, subsequently, the temporary foot over bridge as per Annexure A6 order is constructed with police protection.
7. In O.P.(Civil) No.1131/2014 arising from Annexure A6 Order, this Court was pleased to pass a judgment as evident by Annexure A7 directing that either parties are entitled to use the foot over bridge and the plaint C Schedule property during the pendency of C.M.A No.56/2013 on the file of IInd Additional District Court, Manjeri. Plaint C Schedule property is the Coop Road having 4 meters width going through Kottappuzha River and its river beds to the said 37.50 Acres of land belonging to the petitioner and other Co- Owners is the submission. It is further submitted that C.M.A No.56/2013 was disposed by the lI Additional District Court, Manjeri without interfering with Annexure A6 Order.
8. It is submitted that after filing of O.S.No. 39/2010 by the petitioner and against the Forest authorities, they started registering false criminal cases one after another 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 11 against the petitioner and his associates in order to compel them not to agitate their legal rights in the court of law is the submission. The Criminal Miscellaneous case is registered by the Forest Authorities In all litigations, the Forest Authorities file their Version contending that the petitioner is an ecological depredator. The criminal cases registered by the Forest Authorities against the petitioner and others are narrated in a table in page 6 of the Criminal Miscellaneous case. Annexure A-8 to A-13 are the orders passed by this Court and the trial court in different cases. Annexure A14 in Crl. M.C.No. 2099/2019 is the charge sheet which was taken on file as C.C. No. 8/2019 by the Judicial First Class Magistrate Court-II (forest offences) Manjeri. It is also the case of the petitioner that a statement dated 21.12.2018 was obtained from the petitioner under threat and coersion and the same is produced in Annexure A14.
9. It is the case of the petitioner that though the petitioner and other Co-owners have been possessing 37.50 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 12 Acres of land within the jendas fixed by the Forest Authorities as per Annexure A3 sketch. The Forest Authorities conducted survey in measurement of the land covered by Annexure A3 sketch without notice to the petitioner and other Co-owners on 11.11.2013 alleging excess land in possession. The petitioner & other co-owners filed W.P.(C.) No. 27987/2013 before this Court challenging the said survey and this Court was pleased to dispose of the said Writ Petition as per Annexure A15 directing the Forest Authorities to conduct survey and measurement after notice to the petitioner & other co- owners. Thereafter the Divisional Forest Officer, Nilambur South Division filed O. P.(Civil) No. 1131/2014 before this Court and obtained an order of Interim Injunction restraining the petitioner from using the only way to his property and the airspace above Kottapuzha river. Annexure A-16 is the Interim Order. After obtaining Annexure A-16 Interim Order of Injunction preventing the petitioner to enter into his property, the Divisional Forest Officer, Nilambur South 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 13 Division, issued Annexure A17 Notice directing him to appear for Survey on 11/06/2014. Since the petitioner was unable to present on the spot as required in Annexure-A17, petitioner submitted Annexure-A18 reply. But, the forest authorities conducted survey on 11.06.2014 without the presence of the petitioner. Hence, the W.P.(C) No.14660/2014 filed before this Court challenging the said survey pending consideration of the case before this Court. Annexure A-19 is the report of the Advocate Commissioner dated 15.06.2014 and the sketch therein in I.A.No.735/2014 in O.S No.127/2014 of the Munsiff Court, Manjeri. It is submitted that Annexure-A19 shows the demolished old Jendas and the new Jendas constructed by the forest authorities. It is the case of the petitioner that based on the survey conducted by the respondent on 11.11.2013, the present O.R No.8/2013 which leads to CC No.7/2019 on the files Judicial First Class Magistrate Court-II (Forest Offence) Manjeri is registered is the submission. Therefore, it is submitted that in the light of Annexure-15 judgment by which 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 14 the survey conducted by the forest department is set aside, the present charge sheet against the petitioner which is submitted based on that survey is unsustainable is the submission.
10. The same facts are narrated in Crl.M.C No.2120/2019 and same exhibits are also produced in Crl.M.C No.2120/2019. Crl.M.C No.2120/2019 is filed to quash CC No. 5/2019 on the files of Judicial First Class Magistrate Court-II (Forest and Offences), Manjeri, arising from O.R No.4/2013 of Chakkikkuzhi Police Station. It is the case of the petitioner that, in the light of Annexure -A15 judgment of this Court, quashed the survey, the prosecution is unsustainable.
11. Heard counsel for the petitioner and also the Special Public Prosecutor, Forest.
12. Annexure-A14 produced in these two Criminal Miscellaneous Cases are the final report filed by the forest department against the petitioners. In both these final report, 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 15 the survey sketch dated 11.11.2013 is relied. Admittedly, as per Annexure-A15 judgment, this Court ordered fresh survey. It will be better to extract Annexure-A15 judgment.
" The petitioners have approached this Court with the following prayers:
" (a) To quash the proceedings of the respondents to survey and refix the boundaries of 37.5 acres of land in the possession of the petitioners as per Ext.P8 sketch prepared by the respondents, or
(b) Issue a writ of mandamus, such other writ order or direction to the respondents not to survey and refix the boundaries of 37.5 acres of land in the possession of the petitioners as per Ext.P8 sketch prepared by the respondents, without conducting survey and measurement of the entire area after due notice and participation of the petitioners.
(c) Issue a writ of mandamus, such other writ order or direction to the respondents not to take possession of any land found to be in excess if any, after conducting survey and measurement of the entire area after due notice and participation of the petitioners without payment of compensation for the improvements therein. And
(d) pass such other order as this Hon'ble Court 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 16 shall deem just.
2. When the matter came up for consideration on 15.11.2013, the following interim order was passed:
"Learned counsel for the petitioner submits that Ext.P8 sketch has been prepared by the competent authority fixing the jendas pursuant to finalization of the issue as per Ext.P6 judgment passed by this Court followed by Ext.P7 judgment passed by the Apex Court. It is stated that the same is sought to be varied now by conducting some survey that too, without giving any notice to the petitioner. Learned Government Pleader seeks for time to get instructions. Post on 19.11.2013"
3. The learned Government Pleader submits, on instructions, that the proceedings for fixing the jendas were finalized without giving notice to the petitioner.
4. In the said circumstances, in view of the turn of events leading to Ext.P6 and Ext.P7 judgment, followed by preparation of Ext.P8 sketch by respondent No.3 and the necessity pointed out by the respondents to have preparation of proper sketch on the basis of the relevant records, the proceedings for fixing the jendas shall be finalized after conducting survey and effecting measurement with notice to the petitioner. It is open for the respondents to 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 17 pursue the matter accordingly and to have the proceedings finalized as expeditiously as possible. With the above observations, the writ petition is disposed of."
13. It is conceded by both sides that based on the survey, which is mentioned in Annexure-A15 judgment, the present prosecution is initiated. But in the light of the above Annexure-A15 judgment, I am of the considered opinion that the continuation of the prosecution in these cases are not necessary. If after survey is conducted based on Annexure-A15 judgment and if there is any violation of the provisions of Forest Act, the respondent is free to initiate fresh proceedings in accordance with law.
14. Therefore, these Criminal Miscellaneous Cases are allowed in the following manner:
1. Crl.M.C No.2120/2019 is allowed. All further proceedings against the petitioner in CC No.5/2019 on the files of Judicial First Class Magistrate Court-II (Forest Offences), Manjeri, are quashed.
2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 18
2. Crl.M.C No.2099/2019 is allowed and all further proceedings in CC No.7/2019 on the files of Judicial First Class Magistrate Court-II ( Forest and Offences), Manjeri, are quashed.
I make it clear, if any fresh survey is conducted and if there is any violation of the provisions of Kerala Forest Act or other connected Act and Rules, the forest department is free to proceed against the petitioner in accordance with law.
Sd/-
P.V.KUNHIKRISHNAN JUDGE SSG/sjb/30-11 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 19 APPENDIX OF CRL.MC 2120/2019 RESPONDENT'S ANNEXURES Annexure - R2 (b) Annexure - R2 (b) True copy of thePeriphery Sketch Annexure - R1 (a) Annexure - R1 (a) True copy of the report Dtd 11.11.2013 PETITIONER' ANNEXURES ANNEXURE A1 A PHOTOSTAT COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN MFA.NO.363/1980.
ANNEXURE A2 A PHOTOSTAT COPY OF THE ORDER OF THE
HON'BLE SUPREME COURT IN SLP
NO.14787/1989
ANNEXURE A3 A PHOTOSTAT COPY OF THE SKETCH PREPARED
BY THE RANGE OFFICER KALIKAVU.
ANNEXURE A4 A PHOTOSTAT COPY OF THE NOTIFICATION
ISSUED BY THE RESPONDENT.
ANNEXURE A5 A PHOTOSTAT COPY OF THE ROUGH SKETCH
PREPARED BY THE DIVISIONAL FOREST
OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A6 A PHOTOSTAT COPY OF THE ORDER OF THE SUB
COURT,MANJERI IN I.A.NO.1069/2013 IN O.S.29/2011.
ANNEXURE A7 AS PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT OP(C)NO.1131/2014.
ANNEXURE A8 AS PHOTOSTAT COPY OF JUDGMENT OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II(FOREST CASES),MANJERI IN CALENDAR CASE N.135/2010 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 20 ANNEXURE A9 A TRUE COPY OF THE JUDGMENT OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II(FOREST OFFENCES),MANJERI IN CALENDAR CASE NO.14/2013.
ANNEXURE A10 A PHOTOSTAT COPY OF THE ORDER OF THIS HONOURABLE COURT IN CRL.M.C.NO.3692/2013 ANNEXURE A11 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN BAIL APPL.NO.1580/2018. ANNEXURE A12 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.5226/2013. ANNEXURE A13 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7127/2018. ANNEXURE A14 CERTIFIED COPY OF THE CHARGE SHEET IN C.C.NO.5/2019 OF THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT-II(FOREST OFFENCES) MANJERI.
ANNEXURE A15 A PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C)NO.27987/2013 ANNEXURE A16 A PHOTOSTAT COPY OF THE ORDER IN O.P(C)NO.1131/2014 ANNEXURE A17 A PHOTOSTAT COPY OF THE NOTICE OF DIVISIONAL FOREST OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A18 A PHOTOSTAT COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO THE DIVISIONAL FOREST OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A19 A PHOTOSTAT COPY OF THE REPORT OF THE
ADVOCATE COMMISIONER AND THE SKETCH
THEREIN IN I.A.NO.7635/2014 IN
O.S.NO.127/2014 OF THE HON'BLE MUNSIFF COURT,MANJERI.
2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 21 APPENDIX OF CRL.MC 2099/2019 RESPONDENT'S ANNEXURES Annexure - R2 (b) Annexure - R2 (b) True copy of thePeriphery Sketch Annexure - R1 (a) Annexure - R1 (a) True copy of the report Dtd 11.11.2013 PETITIONER' ANNEXURES ANNEXURE A1 A PHOTOSTAT COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN MFA.NO.363/1980.
ANNEXURE A2 A PHOTOSTAT COPY OF THE ORDER OF THE
HON'BLE SUPREME COURT IN SLP
NO.14787/1989
ANNEXURE A3 A PHOTOSTAT COPY OF THE SKETCH PREPARED
BY THE RANGE OFFICER KALIKAVU.
ANNEXURE A4 A PHOTOSTAT COPY OF THE NOTIFICATION
ISSUED BY THE RESPONDENT.
ANNEXURE A5 A PHOTOSTAT COPY OF THE ROUGH SKETCH
PREPARED BY THE DIVISIONAL FOREST
OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A6 A PHOTOSTAT COPY OF THE ORDER OF THE SUB
COURT,MANJERI IN I.A.NO.1069/2013 IN O.S.29/2011.
ANNEXURE A7 AS PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT OP(C)NO.1131/2014.
ANNEXURE A8 AS PHOTOSTAT COPY OF JUDGMENT OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II(FOREST CASES),MANJERI IN CALENDAR CASE N.135/2010 ANNEXURE A9 A TRUE COPY OF THE JUDGMENT OF THE 2024:KER:88049 CRL.MC NOS.2099 OF 2019 & 2120 OF 2019 22 HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II(FOREST OFFENCES),MANJERI IN CALENDAR CASE NO.14/2013.
ANNEXURE A10 A PHOTOSTAT COPY OF THE ORDER OF THIS HONOURABLE COURT IN CRL.M.C.NO.3692/2013 ANNEXURE A11 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN BAIL APPL.NO.1580/2018. ANNEXURE A12 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.5226/2013. ANNEXURE A13 A PHOTOSTAT COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.M.C.NO.7127/2018. ANNEXURE A14 CERTIFIED COPY OF THE CHARGE SHEET IN C.C.NO.5/2019 OF THE JUDICIAL FIRST CLASS MAGISTRATE'S COURT-II(FOREST OFFENCES) MANJERI.
ANNEXURE A15 A PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C)NO.27987/2013 ANNEXURE A16 A PHOTOSTAT COPY OF THE ORDER IN O.P(C)NO.1131/2014 ANNEXURE A17 A PHOTOSTAT COPY OF THE NOTICE OF DIVISIONAL FOREST OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A18 A PHOTOSTAT COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO THE DIVISIONAL FOREST OFFICER,NILAMBUR SOUTH DIVISION.
ANNEXURE A19 A PHOTOSTAT COPY OF THE REPORT OF THE
ADVOCATE COMMISIONER AND THE SKETCH
THEREIN IN I.A.NO.7635/2014 IN
O.S.NO.127/2014 OF THE HON'BLE MUNSIFF COURT,MANJERI.