Kerala High Court
Kaprat Family Trust vs Union Of India Represented By Its ... on 15 January, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
CR
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21231 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS TRUSTEE
VIJAYABHANU KAPRAT, AGED 63 YEARS, S/O LATE MOORKATH
DAMODARAN NAIR, RESIDING AT KAPRAT (H), VENNIYUR P.O,
MALAPURAM DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS, TRANSPORT
BHAVAN 1, PARLIAMENT STREET, NEW DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY, VALAKULAM
P.O., MALAPURAM DISTRICT, PIN - 676508
3 PROJECT DIRECTOR
WP(C) Nos.21231 of 2023 & connected cases
2
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 BIRIYUMMA
W/O KUNHALAVI HAJI, MANKADA HOUSE, VENNIYUR
P.O, PIN - 676508
BY ADVS.
MINI GOPINATH -CGC .
DONA AUGUSTINE(K/180/2016)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
JAVED HAIDER(K/001709/2018)
SRI.SATHISAN P - R4
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).23358/2023,
23359/2023 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22382 OF 2023
NAME AND ADDRESS OF PETITIONERS:
1 KAPRAT FAMILY TRUST
REPRESENTED BY ITS PRESENT TRUSTEE, MR.
KAPRAT KRISHNA KUMAR, AGED 57 YEARS, S/O
SAROJINI AMMA, KAPRAT HOUSE, VENNIYOOR (PO),
MALAPPURAM DISTRICT, PIN - 676508
2 MR. KAPRAT KRISHNA KUMARIN - 676 508.
AGED 57 YEARS,S/O. SAROJINI AMMA, KAPRAT
HOUSE, VENNIYOOR (P.O), MALAPPURAM DISTRICT,
P, PIN - 676508
BY ADVS.
A.S.DILEEP
P.BINOD
K.Y.SUDHEENDRAN
SUSEELA DILEEP
SUDEEP ARAVIND PANICKER
HARITHA HARINATH
NAME AND ADDRESS OFRESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE STATE,
DEPARTMENT OF REVENUE, 2ND FLOOR, NORTH
BLOCK, GOVERNMENT SECRETARIAT, TRIVANDRUM,,
PIN - 695001
2 COMPETENT AUTHORITY AND DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
4
LAND ACQUISITION (NH),
MALAPPURAM, OFFICE OF THE DEPUTY COLLECTOR
(LA) NH-66 (OLD NH-17), UNIT-1, PRESENTLY AT
KUTTIPPURAM-TIRUR ROAD, KUTTIPPURAM (PO),
MALAPPURAM DISTRICT, KERALA, PIN - 679571
3 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN, G-5 & 6, SECTOR
10, DWARAKA, NEW DELHI, PIN - 110075
4 ABDURAHIMAN,
S/O. MOIDEEN, AGE NOT KNOWN TO THE
PETITIONERS, CHAKKAMPARAMBIL HOUSE,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676 508 REPRESENTED BY SAKEENA.T., W/O
ABDURAHIMAN, CHAKKAMPARAMBIL HOUSE,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676508
5 ALI,
S/O AHAMMED HAJI, AGE NOT KNOWN TO THE
PETITIONERS, CHAKKAMPARAMBIL HOUSE,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676508
6 BASHEER,
BASHEER, S/O. MARAKKAR HAJI, AGE NOT KNOWN
TO THE PETITIONERS, PAREDATH HOUSE,
VALAKKULAM P.O., MALAPPURAM DISTRICT,
KERALA, PIN - 676508
7 BEERAN,
S/O. ALI, AGE NOT KNOWN TO PETITIONERS,
CHAKKAMPARAMBIL HOUSE, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA, PIN - 676508
BY ADVS.
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
SRI.SATHISAN P. - R4
WP(C) Nos.21231 of 2023 & connected cases
5
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
ABHIRAM SUNISH(K/001195/2022)
BIJU P.PAUL(K/000648/2022)
SHIBU B.S(K/001060/2021)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23489 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR, RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT,
PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
WP(C) Nos.21231 of 2023 & connected cases
7
VALAKULAM P.O MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 PATHUMMA,
W/O MUHAMMED MANIPARAMBATH, MANIPARAMBATH
HOUSE, VENNIYUR P.O MALAPURAM DISTRICT,
PIN - 676508
5 JOUHAR
S/O MUHAMMED KUTTY KODAPANA, VENNIYUR P.O,
MALAPURAM DISTRICT, PIN - 676508
6 HAMZA
S/O MAYIN KUTHIRAVATTATH VENNIYUR P.O,
MALAPURAM DISTRICT, PIN - 676508
7 MOIDEEN,
S/O KUNJU HAJI KOZHIKAL P.O., THENNALA,
MALAPPURAM DISTRICT, PIN - 676508
8 DEVADASAN KIZHAKKEPURAKKAL
S/O KRISHANAN KIZHAKKEPURAKKAL (H), VENNIYUR
P.O., MALAPURAM, PIN - 676508
9 MOIDEEN
S/O MUHAMMEDALI, AZHUVALAPPIL AZHUVALAPPIL
HOUSE VENNIYUR P.O MALAPURAM DISTRICT,
PIN - 676508
BY ADVS.
SRI.KRISHNA T C - SCGC
SRI.CHANDRASEKHAR P - R4 - R6 & R9
SRI.K.P. SUDHEER - R8
C.RAMAN(K/1133/1995)
JENNY THANKAM(J-541)
ANOOP KRISHNA(k/001468/2018)
ANAND SANKAR(K/000657/2018)
WP(C) Nos.21231 of 2023 & connected cases
8
REGIMOL M.K.(K/213/2018)
SHERRY M.V.(K/976/2001)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23901 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
PARVATHY VIJAYAN
S.SIBHA
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
ADRISYA S.
WP(C) Nos.21231 of 2023 & connected cases
10
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 HUSNI MUBARAK
S/O ASAN, CHALIL HOUSE, PATTARKADAVU,
VENNIYUR P.O., MALAPURAM DISTRICT,
PIN - 676508
5 MUHAMMED MUNEER
S/O MOIDEEN HAJI, NANNAMBRA P.O., MALAPURAM
DISTRICT, PIN - 676320
6 AYOOB
S/O MUHAMMED, ARANGATH, ARAGATH HOUSE,
KAKKAD P.O MALAPURAM DISTRICT, PIN - 676306
7 RASIYA,
W/O MUHAMMED MUSTHAFA, PARAPURATH (H)
MELEKIZHISSERY P.O, MALAPURAM DISTRICT,
PIN - 676503
8 SMT. ABIDATH
S/O SIYARUL HAK, MATHILAKATH, PATTIKKAD P.O.
MALAPURAM DISTRICT, PIN - 679325
9 RASIYA,
WP(C) Nos.21231 of 2023 & connected cases
11
D/O MOIDEEN, PARAPPURATH HOUSE, KUZHIMANNA
P.O., MALAPURAM DISTRICT, PIN - 673641
10 ABDUL BASHEER
S/O KUNHIMUHAMMAD, CHENAKKAL HOUSE, VENNIYUR
P.O., MALAPURAM DISTRICT, PIN - 676508
11 PATHUMMA
W/O BEERANKUTTY KARAT, CHULLIPPARA P.O,
VENNIYUR MALAPURAM DISTRICT, PIN - 676508
12 SAITHALAVI KARAT
S/O BEERAN KUTTY HAJI, KARAT HOUSE,
VALAKKULAM P O, MALAPURAM DISTRICT,
PIN - 676508
13 ALAVIKUTTY
S/O USMAN KUTTY HAJI, KURUKKAN HOUSE,
VALIYORA P.O., MALAPURAM DISTRICT,
PIN - 676304
14 KODAPPANA MOIDEENKUTTY
S/O KUNHIDRU, KODAPPANA (H) VENNIYUR P. O
MALAPURAM DISTRICT, PIN - 676508
15 MAMMUDU
S/O KUNHEEN HAJI, MUNDATHOD (H), OMACHAPUZHA
P.O MALAPURAM DISTRICT, PIN - 676320
16 SALEEM
S/O KUNHIMUHAMMAD THARAYEANGADAN, THAREGAN
HOUSE, VENNIYUR P O, MALAPURAM DISTRICT,
PIN - 676508
17 MUHAMMED
S/O KUNHEENHAJI, MUNDATHOTT (H), OMACHAPUZHA
P.O MALAPURAM DISTRICT, PIN - 676320
18 SMT. KATHIYUMMA ELANTHI
W/O BEERAN HAJI, ILLIKKAL HOUSE, KURUKA P.O,
MALAPURAM DISTRICT, PIN - 676551
WP(C) Nos.21231 of 2023 & connected cases
12
19 SRI. MUHAMMAD KUTTY
S/O POCKER HAJI, ELATHIL HOUSE, VENNIYUR
P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
N.J.ASHWIN
SRI.CHANDRASEKHAR P - R4, R6, R8, R10, R14,
R18 & R19
SMT.ANUPAMA SIBI - R5, R7, R11 & R12
SATHISAN P.- R15 / R17
C.RAMAN(K/1133/1995)
JENNY THANKAM(J-541)
ANAND SANKAR(K/000657/2018)
ANOOP KRISHNA(K/001468/2018)
REGIMOL M.K.(K/213/2018)
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
MALAVIKA K.(K/002937/2022)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23358 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT,
PIN - 676508
WP(C) Nos.21231 of 2023 & connected cases
14
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 BEERAN
S/O ALI, CHAKKAMPARAMBIL HOUSE, VENNIYUR
P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
SATHISAN P.
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
BIJU P.PAUL(K/000648/2022)
SHIBU B.S(K/001060/2021)
SRI. JAISHANKAR V.NAIR, CGC
SRI.SATHISAN P - R4
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23359 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
WP(C) Nos.21231 of 2023 & connected cases
16
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 BASHEER
S/O MUHAMMEDAJI AZHUVALAPPIL, AZHUVALAPPIL
HOUSE, VENNIYUR P.O MALAPURAM DISTRICT,
PIN - 676508
BY ADVS.
N.S.DAYA SINDHU SHREE HARI, CGC
K.K.SAIDALAVI - R4
K.K.NASRUL HAQUE(K/000155/2017)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23361 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
18
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 BEERAN
S/O MUHAMMED, CHAKKAMPARAMBIL HOUSE,
VENNIYUR P.O, MALAPURAM DISTRICT,
PIN - 676508
BY ADV. MINI GOPINATH -CGC
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23363 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT,AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
WP(C) Nos.21231 of 2023 & connected cases
20
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MOIDEEN
S/O MUHAMMEDAJI AZHUVALAPPIL, AZHUVALAPPIL
HOUSE, VENNIYUR P.O., MALAPURAM DISTRICT,
PIN - 676508
BY ADVS.
GIRISH KUMAR V. - CGC
K.K.SAIDALAVI - R4
K.K.NASRUL HAQUE(K/000155/2017)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23365 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET, NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
22
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 SAIDALVI HAJI
S/O MUHAMMEDAJI AZHUVALAPPIL, AZHUVALAPPIL
HOUSE, VENNIYUR P.O., MALAPURAM DISTRICT,
PIN - 676508
BY ADVS.
SUVIN R MENON - CGC
K.K.SAIDALAVI - R4
K.K.NASRUL HAQUE(K/000155/2017)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23373 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
24
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 KADEEJA
W/O HAMZA UNNYALUNGAL, UNNYALUNGAL P.O,
VENNIYUR - MALAPURAM DISTRICT, PIN - 676508
SRI.S.MANU, DSGI
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
25
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23395 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARSS/O
LATE MOORKATH DAMODARAN NAIR, RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
26
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 KUNHALANKUTTY
S/O AHAMMEDKUTTY HAJI KOONARI, PEZHUMTHARA
P.O, OTHUKKUNGAL, PIN - 676528
BY ADVS.
KRISHNA T C - SCGC - R1 & R3
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018) - R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23397 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
28
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 SIDDIQUE
S/O BEERANKUTTY HAJI, MACHINGAL HOUSE,
MANNANCHEY P.O, THENNALA, MALAPURAM
DISTRICT, PIN - 676508
5 ABDURAHIMAN
S/O BEERANKUTTY HAJI, MACHINGAL HOUSE,
MANNANCHEY P.O, THENNALA, MALAPURAM
DISTRICT, PIN - 676508
BY ADV. VISHNU PRADEEP - CGC
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23402 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
30
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDULMAJEED
MUHAMMED KALAM VALAPPIL, VALAPPIL HOUSE,
CHULLIPARA P.O, VENNIYUR, MALAPURAM,
PIN - 676508
BY ADVS.
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI.S.MANU - DSGI
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
31
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23403 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O. LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
32
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MAMMUDU,
S/O MARAKKAR ARATTUTHODIKA HOUSE, VENNIYUR
P.O, PIN - 676508
5 KADIYAMMU
W/O MARKKARA, ARATTUTHODIKA HOUSE, VENNIYUR
P.O, PIN - 676508
BY ADVS.
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
SRI.S.MANU - DSGI
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
33
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23428 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM DIST,
PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
34
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED
S/O ABDURAHIMAN, VELLATHMATTIL HOUSE,
VENNIYUR P.O MALAPURAM DISTRICT,
PIN - 676508
BY ADV. SUVIN R MENON - CGC
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23446 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J, REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
36
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 KHADEEJA,
W/O SAIDALAVI HAJI, PARAMBIL HOUSE, VENNIYUR
P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
K.R.RAJKUMAR - CGC
N.SASI - R4
RASMI NAIR T.(K/1715/2000)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23504 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
WP(C) Nos.21231 of 2023 & connected cases
38
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 KOYAMMU
S/O KOMU CHEVIDIKUNNAN, VALAKULAM P.O,
MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
JAGADEESH LAKSHMAN - CGC
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21768 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
40
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED THARENGAN
S/O KUNHIMMU HAJI THARENGAN, THARENGAL
HOUSE, VENNIYUR P.O, PIN - 676508
5 SULAIKHA
W/O MUHAMMED THARENGAN, THARENGAL HOUSE,
VENNIYUR P.O, PIN - 676508
BY ADVS.
KRISHNADAS P. NAIR - SCGC
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI. RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
41
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21769 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
42
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED
S/O MOIDEENKUTTY, MOOZHIKKAL, MOOZHIKKAL
P.O, THENNALA, PIN - 676508
BY ADV P.T.SHEEJISH - R4
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21773 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
44
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 AHAMMEDHAJI
S/O KUNHIMOIDU PARATHODIKA, PARATHODIKA P.O,
VENNIYUR, MALAPPURAM DIST., PIN - 676508
5 JAMAL ABDUL NAZAR
S/O AHAMED HAJI PARATHODIKA P.O, VENNIYUR,
MALAPPURAM DIST., PIN - 676508
BY ADVS.
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018) - R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21775 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
46
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ALASSANKUTTY
S/O AHAMMED MANIPARAMBATH, MANIPARAMBATH
HOUSE VENNIYUR P.O, PIN - 676508
BY ADVS.
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018)- R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22094 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
48
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ILLYAS
S/O MUHAMMED KARUMBIL, THENNALA P.O,
VENNIYUR, MALAPPURAM, PIN - 676508
BY ADV.
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
49
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22350 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
WP(C) Nos.21231 of 2023 & connected cases
50
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED
S/O KUNHIMMU HAJI THARENGAL, THARENGAL
HOUSE, VENNIYUR P.O., MALAPPURAM DISTRICT,
PIN - 676508
BY ADVS.
SATHISAN P. - R 4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
SRI.S.MANU, DSGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
51
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22380 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
52
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MOIDEENKUTTY
S/O AHAMMED, MANIPARAMBATH, MANIPARAMBATH
HOUSE, VENNIYUR P.O., MALAPPURAM DISTRICT,
PIN - 676508
BY ADVS.
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018)- R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22386 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE, VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
54
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR,
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MOIDEEN
S/O KUNHALAN THARENGAL, THARENGAL HOUSE,
VENNIYUR P.O., MALAPPURAM DISTRICT,
PIN - 676508
5 AHAMMED KUTY
S/O KUNHALAN THARENGAL, THARENGAL HOUSE,
VENNIYUR P.O., MALAPPURAM DISTRICT,
PIN - 676508
BY ADVS.
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
ABHIRAM SUNISH(K/001195/2022)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
55
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22388 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT,AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
56
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED
S/O MOIDEEN THOTTOLI, THENNALA P.O, VENNIYUR
MALAPPURAM DISTRICT, PIN - 676508
BY ADVS.
SATHISAN P. - R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
57
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22394 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT,AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR, RESIDING
AT KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
58
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MAMMUDU
S/O MUHAMMEDKUTTY, ARATTUTHODIKA HOUSE,
VENNIYUR P.O MALAPPURAM DISTRICT,
PIN - 676508
BY ADV K.R.RAJKUMAR - CGC
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22401 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
60
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ALI
S/O MUHAMMED HAJI AZHUVALAPPIL, AZHUVALAPPIL
HOUSE, VENNIYUR P.O., MALAPPURAM DISTRICT,
PIN - 676508
BY ADVS.
N.J.ASHWIN - CGC
K.K.SAIDALAVI - R4
K.K.NASRUL HAQUE(K/000155/2017)
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
61
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22416 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
62
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 CHERUMOIDEEN
S/O KUNHEEN, VALAPPIL HOUSE, VENNIYUR P.O
MALAPPURAM DISTRICT, PIN - 676508
BY ADVS.
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018) - R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4
SRI.S.MANU, DSGI
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
63
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22420 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
WP(C) Nos.21231 of 2023 & connected cases
64
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O., MALAPURAM DISTRICT,
PIN - 676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED MARAKKAR
S/O MUHAMMEDKUTTY MANIPARANBATH,
MANIPARAMBATH HOUSE, VENNIYUR P.O,
MALAPPURAM DISTRICT, PIN - 676508
BY ADVS.
MINI GOPINATH - CGC .
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018) - R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571)- R4
SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
65
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 22421 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
M.R.NANDAKUMAR
PARVATHY VIJAYAN
ARJUN ANIL
ASIN V.S.
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
WP(C) Nos.21231 of 2023 & connected cases
66
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI -, PIN - 110075
4 MAIMOONATH
MANIPARAMBATH, W/O ABOOBACKER METTUNALIYIL,
CHENAKKALANGADI P.O MALAPPURAM DISTRICT, PIN
- 673636
BY ADVS.
SRI.JAGADEESH LAKSHMAN, CGC
SRI.IVISHNU BHUVANENDRAN- R4, SRI.RIYAL
DEVASSY, GP
B.ANUSREE(K/000951/2016)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
67
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23316 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
WP(C) Nos.21231 of 2023 & connected cases
68
4 THITHUMMA
W/O HASSAN ILLIKKAL, ILLIKKAL HOUSE,
ILLIKKAL P.O MALAPURAM DISTRICT, PIN -
676508
BY ADVS.
K.S.PRENJITH KUMAR, CGC
MARTIN JOSE P
ASADU AHMMED CHULLINTE(K/001377/2018) -R4
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571) - R4, BY RIYAL
DEVASSY , GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
69
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23319 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
WP(C) Nos.21231 of 2023 & connected cases
70
4 IBRAHIM KUTTY
S/O MOHAMMED AREEKADAN AREEKADAN HOUSE,
VENNIYUR P.O MALAPURAM DISTRICT, PIN -
676508
BY ADVS.
SRI.VISHNU PRADEEP, CGC, SRI.RIYAL DEVASS,
GP
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
71
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23320 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
WP(C) Nos.21231 of 2023 & connected cases
72
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUMTHAS
W/O MUHAMMED KASIM CHALILAKATH, CHALILAKATH
HOUSE, VENNIYUR P.O MALAPURAM DISTRICT, PIN
- 676508
BY ADV K.K.SAIDALAVI-R4
SRI.S.MANU, DSGI, SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
73
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23322 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
WP(C) Nos.21231 of 2023 & connected cases
74
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 SHABEERALI
S/O KHADER MUNDATHODAN MUNDATHODAN HOUSE,
VENNIYUR P.O MALAPURAM DISTRICT, PIN -
676508
BY ADVS.
N.S.DAYA SINDHU SHREE HARI,CGC, SRI.RIYAL
DEVASSY, GP
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
JAVED HAIDER(K/001709/2018)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
75
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23330 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
WP(C) Nos.21231 of 2023 & connected cases
76
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDU RAHIM
S/O KOMUAREEKADAN AREEKADAN HOUSE, VENNIYUR
P.O MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
MINI GOPINATH -CGC ., SRI.RIYAL DEVASSY, GP
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
77
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23336 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
WP(C) Nos.21231 of 2023 & connected cases
78
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDUL RAHMAN
S/O KUNHEETHI MUNDATHODAN HOUSE, VENNIYUR
P.O MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
SRI.N.J.ASHWIN, CGC, SRI.RIYAL DEVASSY, GP
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
JAVED HAIDER(K/001709/2018)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
79
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23342 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
WP(C) Nos.21231 of 2023 & connected cases
80
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 AYISHA PARATHODIKA
W/O MOHAMMED MOULAVI MULANHIPULAKKAL HOUSE,
INDIANOOR P.O MALAPURAM DISTRICT, PIN -
676503
BY ADVS.
SATHISAN P., R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI.S.MANU, DSGI, SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
81
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23343 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
WP(C) Nos.21231 of 2023 & connected cases
82
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 UMMER
S/O MOIDEEN PARENGAL, PERENGAL HOUSE,
VENNIYUR P.O MALAPURAM DISTRICT, PIN -
676508
BY ADVS.
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SRI.S.MANU - DSGI, SRI.RIYAL DEVASSY - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
83
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23344 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
WP(C) Nos.21231 of 2023 & connected cases
84
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 BASHEER
S/O MARAKKAR HAJI, PAREDATH HOUSE, VENNIYUR,
MALAPURAM P.O, PIN - 676508
BY ADVS.
SRI.K.R.RAJKUMAR, CGC, SRI.RIYAL DEVASSY, GP
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
BIJU P.PAUL(K/000648/2022)
SHIBU B.S(K/001060/2021)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
85
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23348 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
WP(C) Nos.21231 of 2023 & connected cases
86
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ALI
S/O AHAMED HAJI, CHAKKAMPARAMBIL HOUSE,
VENNIYUR P.O MALAPURAM DISTRICT, PIN -
676508
BY ADV SUVIN R MENON, CGC
SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
87
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23351 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANUKAPRAT, S/O LATE MOORKATH
DAMODARAN NAIR RESIDING AT KAPRAT (H),
VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
WP(C) Nos.21231 of 2023 & connected cases
88
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 AYISHABI
W/O RAYINKUTTYPARENGAL PARENGAL HOUSE,
VENNIYUR P.O, MALAPURAM DISTRICT -, PIN -
676508
5 SUNEERA
D/O RAYINKUTTYPARENGAL PARENGAL HOUSE,
VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
BY ADVS.
SRI.K.R.RAJKUMAR, CGC, SRI.RIYAL DEVASSY, GP
SRI.SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
89
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23355 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS, PAN NO: AAETK6492J
REPRESENTED BY ITS TRUSTEE VIJAYABHANU
KAPRAT, S/O LATE MOORKATH DAMODARAN NAIR
RESIDING AT KAPRAT (H), VENNIYUR P.O,
MALAPURAM DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS, S/O LATE MOORKATH DAMODARAN
NAIR RESIDING AT KAPRAT (H), VENNIYUR P.O,
MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
WP(C) Nos.21231 of 2023 & connected cases
90
4 ABDURAHIMAN
S/O MOIDEEN, CHAKKAMPARAMBIL HOUSE, VENNIYUR
MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
SATHISAN P.-R4,
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
ABHIRAM SUNISH(K/001195/2022)
BIJU P.PAUL(K/000648/2022)
SHIBU B.S(K/001060/2021)
SRI.S.MANU, DSGI, SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
91
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21191 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
92
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ACHUMMA
D/O ABDULLA HAJI, PALASSERIITHIKKAL P O,
EDARIKKODE-, PIN - 676501
BY ADV MINI GOPINATH -CGC ., SRI.RIYAL
DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
93
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21216 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
94
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MUHAMMED AKBAR
S/O KUNHAMMED HAJI CHALILAKATH, CHALILAKATH
HOUSE, VENNIYUR P.O, PIN - 676508
BY ADVS.
Jagadeesh Lakshman
K.K.SAIDALAVI, SRI.RIYAL DEVASSY, GP
K.K.NASRUL HAQUE(K/000155/2017), SRI.
JAGADEESH LAKSHMAN, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
95
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21279 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
AGED 63 YEARS
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
96
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDULLAKUTTY
S/O AHAMMED MANIPARAMBATH MANIPARAMBATH
HOUSE, VENNIYUR P.O, PIN - 676508
BY ADVS.
Martin Jose P
ASADU AHMMED CHULLINTE(K/001377/2018)
MEHNA IBRAHIM(K/1580/2018), SRI.RIYAL
DEVASSY, GP
S.SREEKUMAR (SR.)(S-571), SRI.S.MANU, DSGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
97
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21290 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
RESPONDENTS:
WP(C) Nos.21231 of 2023 & connected cases
98
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 MYMOONATH
W/O KADER MUNDATHOD HOUSE, VENNIYUR P.O, PIN
- 676508
BY ADVS.
N.J.ASHWIN
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016), SRI.RIYAL
DEVASSY,GP
JAVED HAIDER(K/001709/2018),
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
99
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21304 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
100
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 THITHUMMA, AGED NOT KNOWN
W/O MUHAMMED HAJI, ULLAT THODI, VALAKULAM
P.O, VENNIYUR, PIN - 676508
BY ADVS.
VISHNU PRADEEP
THAREEQ ANVER K, SRI.T.KRISHNAKUMAR - R4
MEENA.A.(K/001814/1995)
VINOD RAVINDRANATH(K/001479/1999)
M.R.MINI(K/000153/1996)
ANISH ANTONY ANATHAZHATH(K/000106/2019)
K.C.KIRAN(K/621/2006)
M.DEVESH(K/1253/2012),SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
101
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21377 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
102
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 KUNHIMOIDEEN HAJI
S/O ABOOBACKER PARAMBIL, PARAMBIL HOUSE,
CHULLIPARA P.O, PIN - 676508
BY ADVS.
N.S.DAYA SINDHU SHREE HARI
N.SASI
RASMI NAIR T.(K/1715/2000)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
103
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21383 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
104
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDUSAMAD
S/O HUSSAIN HAJI THARENGAL, THARENGAL HOUSE,
VENNIYUR P.O -, PIN - 676508
5 NAFEESA
W/O ABDUL MAJEED, THARENGAL HOUSE, VENNIYUR
P.O, PIN - 676508
BY ADVS.
ASADU AHMMED CHULLINTE, SRI.S.MANU, DSGI,
SRI.RIYAL DEVASSY, GP
MEHNA IBRAHIM(K/1580/2018)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
105
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21393 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
106
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 AHAMMADKUTTY
S/O MOIDEENKUTTY HAJI NARIMADAKKAL, VENNIYUR
P.O, PIN - 676508
BY ADVS.
KRISHNA T C, SCGC,
Martin Jose P, SRI.RIYAL DEVASSY, GP
ASADU AHMMED CHULLINTE(K/001377/2018)
MEHNA IBRAHIM(K/1580/2018)
S.SREEKUMAR (SR.)(S-571)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
107
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21620 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
2. VIJAYABHANU KAPRAT, AGED 63 YEARS, S/O
LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM DISTRICT
- 676 508, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
108
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDUL NASAR
S/O SAIDALAVI HAJI THARENGAL HOUSE, VENNIYUR
P.O, PIN - 676508
SRI.RIYAL DEVASSY, GP, SRI.S.MANU,
DSGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
109
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21748 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
110
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 AMINA
W/O SAIDALAVI HAJI THARENGAL HOUSE, VENNIYUR
P.O, PIN - 676508
BY ADVS.
KRISHNA T C, SCGC 1& 3
SATHISAN P.-R4
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018), SRI.RIYAL
DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
111
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21761 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
112
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 UMMER VEMBALA
S/O KUNHEENHAJI UNNICHAN MOONIYUR P.O, PIN -
676311
BY ADVS.
ASADU AHMMED CHULLINTE
MEHNA IBRAHIM(K/1580/2018), SRI.S.MANU,
DSGI, SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
113
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21764 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
114
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 HUSSAIN HAJI
KUNHIMMU HAJI THARENGAL HOUSE, VENNIYUR
P.O., MALAPPURAM, PIN - 676508
BY ADV KRISHNADAS P. NAIR, SCGC, SRI.RIYAL
DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
115
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 21765 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
S.SIBHA
PARVATHY VIJAYAN
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
WP(C) Nos.21231 of 2023 & connected cases
116
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 SAIDALVI
S/O MUHAMMEDKUTTY, ARATTUTHODIKA HOUSE,
VENNIYUR P.O, PIN - 676508
BY ADVS.
SATHISAN P.
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018), SRI.S.MANU,
DSGI, SMT.RIYA DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
117
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23513 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT, AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR , LAND ACQUISITION (NH)&
COMPETENT AUTHORITY, VALAKULAM P.O MALAPURAM
DISTRICT, PIN - 676508
3 PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY
OF INDIA, SEC 10 DWARKA NEW DELHI, PIN -
WP(C) Nos.21231 of 2023 & connected cases
118
110075
4 THAYYIL BEEFATHIMA, W/O KUNHIMOIDEEN
THAYYIL, KUNNATHODI KALATHIL, VENNIYUR P.O
MALAPURAM DISTRICT, PIN - 676508
5 DILSHAD, KUNNATHODI KALATHIL (H), VENNIYUR
P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
K.S.PRENJITH KUMAR
SATHISAN P.
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
SHIBU B.S(K/001060/2021)
BIJU P.PAUL(K/000648/2022)
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
119
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23550 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
WP(C) Nos.21231 of 2023 & connected cases
120
DWARKA NEW DELHI, PIN - 110075
4 MOIDEENKUTTY
S/O UMMER PARAMBIL, PARAMBIL HOUSE VENIYUR
P.O, MALAPURAM DISTRICT, PIN - 676508
BY ADVS.
KRISHNA T C
SATHISAN P.
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
121
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23566 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, S/O LATE
MOORKATH DAMODARAN NAIR RESIDING AT KAPRAT
(H), VENNIYUR P.O, MALAPURAM DISTRICT, PIN -
676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
PARVATHY VIJAYAN
S.SIBHA
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH)& COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR,
WP(C) Nos.21231 of 2023 & connected cases
122
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 HAMSA
S/O SAILDALIKUTTY, KOTTAKALATHINGAL HOUSE,
VALAKAULAM P.O, VENNIYUR MALAPURAM DISTRICT,
PIN - 676508
BY ADVS.
MINI GOPINATH -CGC .
SATHISAN P.
DONA AUGUSTINE(K/180/2016)
JAVED HAIDER(K/001709/2018)
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
123
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 23926 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
PAN NO: AAETK6492J REPRESENTED BY ITS
TRUSTEE VIJAYABHANU KAPRAT, AGED 63 YEARS,
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
2 VIJAYABHANU KAPRAT
AGED 63 YEARS
S/O LATE MOORKATH DAMODARAN NAIR RESIDING AT
KAPRAT (H), VENNIYUR P.O, MALAPURAM
DISTRICT, PIN - 676508
BY ADVS.
SAIBY JOSE KIDANGOOR
BENNY ANTONY PAREL
PARVATHY VIJAYAN
S.SIBHA
ANOOP SEBASTIAN
PRAMITHA AUGUSTINE
IRINE MATHEW
ADITHYA KIRAN V.E
ANJALI NAIR
NAAIL FATHIMA ABDULLA A.
SWATHY SUDHIR
ADRISYA S.
WP(C) Nos.21231 of 2023 & connected cases
124
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY ITS SECRETARY
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAVAN 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
2 DEPUTY COLLECTOR
LAND ACQUISITION (NH) & COMPETENT AUTHORITY,
VALAKULAM P.O MALAPURAM DISTRICT, PIN -
676508
3 PROJECT DIRECTOR
NATIONAL HIGHWAY AUTHORITY OF INDIA, SEC 10
DWARKA NEW DELHI, PIN - 110075
4 ABDUL SALAM
S/O KUTTU VELLATHUMATTIL HOUSE, VENNIYUR P.O
MALAPURAM DISTRICT, PIN - 676508
5 KADEEJA
W/O SAITHALIKUTTY HAJI CHOLAKKATIL HOUSE,
PONMUNDAM, MALAPURAM DISTRICT, PIN - 676106
6 SAIDALIKUTTY
S/O MUHEMMEDALI CHOLAKKATTIL, PONMUNDAM,
MALAPURAM, PIN - 676106
7 AYISUMMA,
W/O KOYAMMU CHOLAKKAL HOUSE, VENNIYUR P.O
MALAPURAM, PIN - 676508
8 MOIDEENKUTTY
S/O KUNHEEDUKUTTY HAJI, MOOTAPARAMBAN HOUSE,
VENNIYUR MALAPURAM DISTRICT -, PIN - 676508
9 PATHUMMA ANGADAN
S/O MOIDEENKUTY KORAN THIRUTHI HOUSE,
VENNIYUR P.O MALAPUAM, PIN - 676508
10 ABOOBACKER
WP(C) Nos.21231 of 2023 & connected cases
125
S/O MUHAMMED HAJI, VELLATHAMATTIL (H),
THENNALA, VENNIYUR P.O MALAPURAM, PIN -
676508
BY ADV VISHNU PRADEEP
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
126
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 29383 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
REPRESENTED BY ITS PRESENT TRUSTEE, MR.
KAPRAT KRISHNA KUMAR , S/O SAROJINI AMMA,
KAPRAT HOUSE, VENNIYOOR (PO), MALAPPURAM
DISTRICT., PIN - 676508
2 MR. KAPRAT KRISHNA KUMAR
AGED 57 YEARS
S/O. SAROJINI AMMA, KAPRAT HOUSE, VENNIYOOR
(PO), MALAPPURAM DISTRICT., PIN - 670508
BY ADVS.
A.S.DILEEP
P.BINOD
SUSEELA DILEEP
SUDEEP ARAVIND PANICKER
HARITHA HARINATH
K.Y.SUDHEENDRAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE STATE,
DEPARTMENT OF REVENUE, 2ND FLOOR, NORTH
BLOCK, GOVERNMENT SECRETARIAT, TRIVANDRUM.,
PIN - 695001
2 COMPETENT AUTHORITY AND DEPUTY COLLECTOR,
WP(C) Nos.21231 of 2023 & connected cases
127
LAND ACQUISITION (NH), MALAPPURAM, OFFICE OF
THE DEPUTY COLLECTOR LA NH-66, (OLD NH-17),
UNIT-1, PRESENTLY AT KUTTIPPURAM-TIRUR ROAD,
KUTTIPPURAM (PO), MALAPPURAM DISTRICT,
KERALA,, PIN - 679571
3 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN G-5 & 6, SECTOR
10, DWARAKA, NEW DELHI,, PIN - 110075
4 MUHAMMED,
AGE NOT KNOWN TO THE PETITIONERS, S/O.
MOIDEENKUTTY, MOOZHIKKAL, THENNALA P.O.,
MALAPPURAM,, PIN - 676508
5 ACHUMMA,
AGE NOT KNOWN TO PETITIONERS, D/O. ABDULLA
HAJI, PALASSERI ITHIKKAL, EDARIKODE P.O.,
MALAPPURAM, PIN - 676 501, REPRESENTED BY
ABDUL KAREEM, S/O. HASSAN KUTTY, PARATTU
HOUSE, PUTHUPARAMBA P.O, MALAPPURAM,, PIN -
676508
6 ALI,
AGE NOT KNOWN TO PETITIONERS, S/O. MUHAMMED
HAJI, AZHUVALAPPIL, VENNIYUR P.O.,
MALAPPURAM,, PIN - 676508
7 MOIDEEN,
AGE NOT KNOWN TO PETITIONERS, S/O. MUHAMMED
HAJI, AZHUVALAPPIL, VENNIYUR P.O.,
MALAPPURAM,, PIN - 676508
8 SAIDALAVI HAJI,
AGE NOT KNOWN TO PETITIONERS, S/O. MUHAMMED
HAJI, AZHUVALAPPIL, VENNIYUR P.O.,
MALAPPURAM,, PIN - 676508
9 BASHEER,
AGE NOT KNOWN TO PETITIONERS, S/O. MUHAMMED
WP(C) Nos.21231 of 2023 & connected cases
128
HAJI, AZHUVALAPPIL, VENNIYUR P.O.,
MALAPPURAM,, PIN - 676508
10 THITHUMMA,
AGE NOT KNOWN TO THE PETITIONERS, W/O.
MUHAMMED HAJI, ULLATTUTHODI, VALAKKULAM
P.O., KOZHICHINA, MALAPPURAM,, PIN - 676508
11 BEERAN,
AGE NOT KNOWN TO THE PETITIONERS, S/O.
MOHAMMED, CHAKKAMPARAMBIL, VENNIYUR P.O.,
MALAPPURAM,, PIN - 676508
12 KHADEEJA,
AGE NOT KNOWN TO THE PETITIONERS, WIFE OF
SAITHALAVI HAJI, PARAMBIL HOUSE, CHULLIPPARA
P.O., VENNIYUR, MALAPPURAM, PIN - 676 508,
REPRESENTED BY MOHAMMED RASHID, S/O.
MUHAMMED, ULLATUTHODI HOUSE, KOZHICHENA,
VALAKULAM P.O., MALAPPURAM,, PIN - 676508
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
129
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF JANUARY 2024 / 25TH POUSHA, 1945
WP(C) NO. 31305 OF 2023
PETITIONERS:
1 KAPRAT FAMILY TRUST
REPRESENTED BY ITS PRESENT TRUSTEE, MR.
KAPRAT KRISHNA KUMAR AGED 57 YEARS, S/O
SAROJINI AMMA, KAPRAT HOUSE, VENNIYOOR (PO),
MALAPPURAM DISTRICT, PIN - 676 508, PIN -
676508
2 MR. KAPRAT KRISHNAKUMAR
AGED 57 YEARS
AGED 57 YEARS, S/O. SAROJINI AMMA, KAPRAT
HOUSE, VENNIYOOR (PO), MALAPPURAM DISTRICT,
PIN - 676 508, PIN - 676508
BY ADVS.
A.S.DILEEP
P.BINOD
K.Y.SUDHEENDRAN
SUSEELA DILEEP
SUDEEP ARAVIND PANICKER
HARITHA HARINATH
RESPONDENTS:
1 STATE OF KERALA,
AGED 57 YEARS
REPRESENTED BY SECRETARY TO THE STATE,
DEPARTMENT OF REVENUE, 2ND FLOOR, NORTH
BLOCK, GOVERNMENT SECRETARIAT,
WP(C) Nos.21231 of 2023 & connected cases
130
THIRUVANANTHAPURAM,, PIN - 695001
2 COMPETENT AUTHORITY AND DEPUTY COLLECTOR
LAND ACQUISITION (NH), MALAPPURAM, OFFICE OF
THE DEPUTY COLLECTOR LA NH-66, (OLD NH-17),
UNIT-1, PRESENTLY AT KUTTIPPURAM-TIRUR ROAD,
KUTTIPPURAM (PO), MALAPPURAM DISTRICT,
KERALA, PIN - 679 571, PIN - 682031
3 NATIONAL HIGHWAY AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN G-5 & 6, SECTOR
10, DWARAKA, NEW DELHI,, PIN - 110075
4 ABDU SAMAD,
AGE NOT KNOWN TO PETITIONERS, S/O. KUNHEED,
MUNDATHODAN HOUSE, VENNIYOOR (P.O),
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
5 SMT. MAIMOONATH M.,
AGE NOT KNOWN TO THE PETITIONERS, W/O.
KADER, MUNDATHODAN HOUSE, KACHADI, VENNIYOOR
P.O., MALAPPURAM DISTRICT, KERALA,, PIN -
676508
6 SHABEERALI,
AGE NOT KNOWN TO PETITIONERS, S/O. KADER
MUNDATHODATH, REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER ZEENATH, D/O. KUNHIAHAMED,
MANIPARAMBATH, KACHADI, VENNIYOOR P.O,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
7 SMT. BIRIYUMMA,
AGE NOT KNOWN TO PETITIONERS, W/O KUNHALAVI
HAJI, VENNIYOOR P.O., MALAPPURAM DISTRICT,
KERALA, PIN - 676 508 REPRESENTED BY HER
POWER OF ATTORNEY HOLDER, SRI. UMMAR, S/O
KUNHALAVI, MANKADA, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
8 ABDUL RAHMAN,
WP(C) Nos.21231 of 2023 & connected cases
131
AGE NOT KNOWN TO PETITIONERS, S/O
KUNHEEDHEEN, MUNDATHODAN HOUSE, VENNIYOOR
P.O., MALAPPURAM DISTRICT, KERALA,, PIN -
676508
9 KUNHIMOIDEEN,
AGE NOT KNOWN TO PETITIONERS, S/O KUNHEEDI,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA, PIN - 676 508,
REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
10 AMINA MUNDATHODAN,
FATHER'S NAME AND AGE NOT KNOWN TO
PETITIONERS, PARAMMAL HOUSE, KURUKKOL,
VALAVANNUR P.O., MALAPPURAM DISTRICT,
KERALA, PIN - 676 551, REPRESENTED BY THEIR
POWER OF ATTORNEY HOLDER MUNDATHODAN
ABDURAHIMAN, S/O KUNHEEDHEEN, AGE NOT KNOWN
TO PETITIONERS, MUNDATHODAN HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT,
KERALA,, PIN - 646508
11 KADEEJA MUNDATHODAN,
AGE NOT KNOWN TO PETITIONERS, W/O.
ABUBACKER, ULLATTUKATTIL HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676 508. REPRESENTED BY THEIR POWER OF
ATTORNEY HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
12 NAFEESU M.P.,
AGE NOT KNOWN TO PETITIONERS, W/O.
WP(C) Nos.21231 of 2023 & connected cases
132
MUNDATHODAN KUNHARAMU, MUNDATHODAN HOUSE,
KACHADI, VENNIYOOR P.O., MALAPPURAM
DISTRICT, KERALA, PIN - 676 508, REPRESENTED
BY THEIR POWER OF ATTORNEY HOLDER
MUNDATHODAN ABDURAHIMAN, S/O. KUNHEEDHEEN,
AGE NOT KNOWN TO PETITIONERS, MUNDATHODAN
HOUSE, KACHADI, VENNIYOOR P.O., MALAPPURAM
DISTRICT, KERALA,, PIN - 676508
13 NOUSHAD,
AGE NOT KNOWN TO PETITIONERS, S/O
KUNJUMOHAMMED, MUNDATHODAN HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676 508, REPRESENTED BY THEIR POWER OF
ATTORNEY HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
14 NASEEBA MUNDATHODAN,
AGE NOT KNOWN TO PETITIONERS, W/O. ANWAR,
PARAMBATH VEETTIL HOUSE, KOOMANNA, OLAKARA
P.O., MALAPPURAM DISTRICT, KERALA, PIN - 676
306, REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
15 FIRDAUSE MUNDATHODAN, .
AGE NOT KNOWN TO PETITIONERS, S/O KUNHARAMU,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA, PIN - 676 508,
REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
WP(C) Nos.21231 of 2023 & connected cases
133
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
16 NIZAR MUNDATHODAN,
AGE NOT KNOWN TO PETITIONERS, S/O NAFEESU,
MOOTTAPPARAMBAN, MUNDATHODAN HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676 508, REPRESENTED BY THEIR POWER OF
ATTORNEY HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
17 SAIDALAVI KOOTHUMADAN,
AGE NOT KNOWN TO PETITIONERS, S/O MOIDEEN,
KOOTHUMADAN HOUSE, NELLIKAPARAMBA, KOTTAKKAL
P.O., MALAPPURAM DISTRICT, KERALA, PIN - 676
503, REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
18 BASHEER,
AGE NOT KNOWN TO PETITIONERS, S/O MOIDEEN,
KOOTHUMADAN HOUSE, NELLIKAPARAMBA, KOTTAKKAL
P.O., MALAPPURAM DISTRICT, KERALA, PIN - 676
503, REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
19 SULAIKHA,
AGE NOT KNOWN TO PETITIONERS, W/O
ABOOBACKER, KALIYATH HOUSE, IRYMBILIYAM,
VENDALLOOR (P.O.), MALAPPURAM DISTRICT,
KERALA, PIN - 679 572, REPRESENTED BY THEIR
POWER OF ATTORNEY HOLDER MUNDATHODAN
WP(C) Nos.21231 of 2023 & connected cases
134
ABDURAHIMAN, S/O KUNHEEDHEEN, AGE NOT KNOWN
TO PETITIONERS, MUNDATHODAN HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT,
KERALA,, PIN - 676508
20 ASYA,
FATHER'S NAME AND AGE NOT KNOWN TO
PETITIONERS, PARAMMAL HOUSE, PAINKANNUR,
KATTIPARUTHI P.O., MALAPPURAM DISTRICT,
KERALA, PIN - 679 571, REPRESENTED BY THEIR
POWER OF ATTORNEY HOLDER MUNDATHODAN
ABDURAHIMAN, S/O KUNHEEDHEEN, AGE NOT KNOWN
TO PETITIONERS, MUNDATHODAN HOUSE, KACHADI,
VENNIYOOR P.O., MALAPPURAM DISTRICT,
KERALA,, PIN - 676508
21 SELMA,
AGE NOT KNOWN TO PETITIONERS, W/O MUHAMMED,
KOOTHUMADAN HOUSE, NELLIKAPARAMBA, KOTTAKKAL
P.O., MALAPPURAM DISTRICT,
KERALA,REPRESENTED BY THEIR POWER OF
ATTORNEY HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA, ., PIN - 676508
22 NAVAS KOOTHUMADAN,
AGE NOT KNOWN TO PETITIONERS, S/O MUHAMMED,
KOOTHUMADAN HOUSE, NELLIKAPARAMBA, KOTTAKKAL
P.O., MALAPPURAM DISTRICT, KERALA, PIN-676
503, REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
23 NAJIA SHERIN,
AGE NOT KNOWN TO PETITIONERS, D/O MUHAMMED,
WP(C) Nos.21231 of 2023 & connected cases
135
KOOTHUMADAN HOUSE, NELLIKAPARAMBA, KOTTAKKAL
P.O., MALAPPURAM DISTRICT, KERALA, PIN - 676
503, REPRESENTED BY THEIR POWER OF ATTORNEY
HOLDER MUNDATHODAN ABDURAHIMAN, S/O
KUNHEEDHEEN, AGE NOT KNOWN TO PETITIONERS,
MUNDATHODAN HOUSE, KACHADI, VENNIYOOR P.O.,
MALAPPURAM DISTRICT, KERALA,, PIN - 676508
OTHER PRESENT:
SRI RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2024, ALONG WITH WP(C).21231/2023
AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) Nos.21231 of 2023 & connected cases
136
CR
P.V.KUNHIKRISHNAN, J.
------------------------------
W.P.(C)Nos.21231/2023, 21191/2023,
21216/2023, 21279/2023, 21290/2023,
21304/2023, 21377/2023, 21383/2023,
21393/2023, 21620/2023, 21748/2023,
21761/2023, 21764/2023, 21765/2023,
21768/2023, 21769/2023, 21773/2023,
21775/2023, 22094/2023, 22350/2023,
22380/2023, 22382/2023, 22386/2023,
22388/2023, 22394/2023, 22401/2023,
22416/2023, 22420/2023, 22421/2023,
23316/2023, 23319/2023, 23320/2023,
23322/2023, 23330/2023, 23336/2023,
23342/2023, 23343/2023, 23344/2023,
23348/2023, 23351/2023, 23355/2023,
23358/2023, 23359/2023, 23361/2023,
23363/2023, 23365/2023, 23373/2023,
23395/2023, 23397/2023, 23402/2023,
23403/2023, 23428/2023, 23446/2023,
23489/2023, 23504/2023, 23513/2023,
23550/2023, 23566/2023, 23901/2023,
23926/2023, 29383/2023, 31305/2023]
----------------------------------------------
Dated this the 15th day of January, 2024
JUDGMENT
The short point to be decided in these writ petitions are about the scope of enquiry to be WP(C) Nos.21231 of 2023 & connected cases 137 conducted by the Competent Authority for Land Acquisition (hereinafter mentioned as CALA) under Section 3H(3) of the National Highway Act, 1956 (for short Act, 1956) and also the stage when the competent authority (CALA) shall refer the dispute to the Principal Civil Court of original jurisdiction when a dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable.
2. WP(C) Nos.21231/23, 22382/23, 23489/23, and 23901/23 are treated as the leading cases and I will narrate the facts in these cases. In all other cases, the same contentions are raised and therefore, the facts of the other cases are not mentioned separately.
3. WP(C) No.21231/23 and WP(C) No.22382/23 are filed by Kaprat Family Trust and WP(C) Nos.21231 of 2023 & connected cases 138 Another. However, in WP(C) No.21231/23, the Kaprat Family Trust is represented by Mr.Vijayabhanu Kaprat, and in WP(C) No.22382/23, Mr. Kaprat Krishna Kumar represents the Kaprat Family Trust. There is a dispute between Kaprat Krishna Kumar and Kaprat Vijayabhanu about the authority to represent Kaprat Family Trust. Since that is not a question to be decided in these writ petitions, I am not going to the same. But it is a fact that, Kaprat Family Trust is represented by two individuals in these cases.
4. I will narrate the facts in WP(C) No.21231/23 in brief. According to the petitioners in this writ petition, the 2nd petitioner is representing the 1st petitioner Kaprat Family Trust. It is submitted that the 1st petitioner Family Trust was created by the Family members of Kaprat Family at Venniyur, Malappuram District during a family partition that took place in the WP(C) Nos.21231 of 2023 & connected cases 139 year 1958. The said partition deed stands registered as document No.752/1959 of SRO, Thirurangadi.
Ext.P1 is the partition deed. It is submitted that, by the said partition deed, 718 items of immovable properties enumerated under A schedule to Ext.P1 partition deed were endowed for the benefit of the family deities who are perpetual minors namely, Sree Kurumba, Bhuvaneswari, Dharma Sasthavu, Vettaikorumakan, Bhagavathi, Rakshass, Kalari Paradevatha, Sarpakavu, maintenance of family temples, Kalari, ponds, as well as to conduct religious rights and rituals. It is further submitted that the entire items of properties enumerated in Schedule A of the partition deed No.752/1959 of SRO, Thirurangadi, assigned in favour of the deities mentioned above are exclusively owned by the deities who are perpetual minors for all purposes. Further, it WP(C) Nos.21231 of 2023 & connected cases 140 is also submitted that, as reflected in Ext.P1 partition deed, a trustee is appointed to minister and monitor the properties that originally belonged to the deities, and the said trustee is only the custodian of the said properties on behalf of the deities of the Tharavad.
5. It is submitted that certain items of the properties included in A schedule of Ext.P1 were notified under the provisions of Act, 1956 for acquisition, for the purpose of widening National Highway 66 (for short NH 66). It is further submitted that the petitioner came to know of the acquisition through the notification issued under Section 3G of the National Highways Act, which was published in the major dailies. On coming to know about the proceedings, the 2nd petitioner submitted an application before the 2nd respondent in the year 2018, requesting the 2nd respondent to consider the WP(C) Nos.21231 of 2023 & connected cases 141 status/claim of the petitioners in the properties so notified, before passing awards in respect of such properties. Since the same was not considered, the 2nd petitioner approached this Court by filing WP(C) No 37893/2018, in which this Court directed the 2 nd respondent CALA to consider the application of the 2 nd petitioner, after affording a reasonable opportunity of hearing. But, it is submitted that no further actions were initiated from the office of the 2nd respondent for more than 2 years and thus the 2nd petitioner once again approached the 2nd respondent by preferring another representation seeking proper enquiry and verification of records, especially Ext P1 partition deed and further seeking to release the compensation in respect of the properties acquired for the purpose of widening of NH 66 to the actual owners of the properties, ie., the Kaprat family deities. It is WP(C) Nos.21231 of 2023 & connected cases 142 submitted that, though in furtherance of the said representation, the petitioners were issued with notices of hearing, the 2nd respondent was not pleased to consider any contentions of the petitioners.
Meanwhile, the younger brother of the 2nd petitioner in this case approached this Court by filing WP(C) No.21887/2020 under the pretext of Trustee of the Kaprat Family Trust. The 2nd petitioner impleaded himself as additional 4th respondent in the above said writ petition. The above writ petition was disposed as per Ext.P2 judgment to conclude the enquiry contemplated under Section 3H(3) of the Act, 1956 and further directed the CALA to decide whether a reference under Section 3H(4) is necessary. Based on Ext.P2 judgment, the CALA passed Ext.P3 proceedings. Challenging Ext.P3 the petitioner and the petitioner in WP(C) 21887/2020 filed writ petitions WP(C) Nos.21231 of 2023 & connected cases 143 before this Court, which was disposed of by this Court by Ext.P4 common judgment by directing to reconsider the matter and the petitioners in those cases were allowed to raise objection against each individual title holders. Thereafter, Ext.P5 proceedings were issued by the CALA. The petitioners are aggrieved by Ext.P5 and hence, this writ petition is filed with the following prayers;
"i. Issue a writ of certiorari or appropriate writ, order or direction to call for records leading up to Ext P5 and quash the same;
ii. Issue writ of mandamus or other appropriate writ or direction directing the 2nd respondent to refer the matters in question related to the claim/dispute raised by the petitioners for the deities who own the properties as mentioned in Ext P1 that are being acquired under the National Highway Act, 1956 to the Principal Civil Court of original jurisdiction within the limits of which land WP(C) Nos.21231 of 2023 & connected cases 144 in question situates to decide the dispute.
iii. May dispense with filing translation of vernacular documents.
iv. Pass such other order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."(SIC)
6. WP(C) No.22382/23 is filed by the Kaprat Family Trust represented by Mr. Kaprat Krishna Kumar, who is the brother of the 2nd petitioner in WP(C) No.21231/2023. This writ petition is filed with the following prayers;
"i) To issue a writ of Certiorari or other appropriate writ, direction of order quashing Exhibits P28 to P33 passed by the 2nd respondent CALA in TGI nos. 1199/2018, 1187/2018, 1201/2018, 1196/2018 1197/2018 and 1200/2018 respectively, for being erroneous, illegal, unsustainable, arbitrary and contrary to the provisions Sections 3H(3) & WP(C) Nos.21231 of 2023 & connected cases 145 3H(4) of the NH Act, 1956;
ii) To declare that from the records made available in the case considered and discussed in Exhibits P28 to P33, contentious disputes have arisen in terms of Section 3H(4) of the NH Act, 1956, in TGI nos. 1199/2018, 1187/2018, 1201/2018, 1196/2018, 1197/2018 and 1200/2018, between the petitioners and respondents 4 to 7 herein, on account of rival claims of ownership and title over the properties and in view of rival claims for receiving compensation in lieu of acquisition;
iii) To refer the rival claims raised by petitioner and respondents 4 to 7 in TGI nos.
1199/2018, 1187/2018, 1201/2018, 1196/2018, 1197/2018 and 1200/2018, to the Principal Civil Court of Original Jurisdiction viz. the Principal District Court, Manjeri for adjudication in terms of Section 3H(4);
iv) To issue a writ of mandamus or other WP(C) Nos.21231 of 2023 & connected cases 146 appropriate writ, direction or order commanding the 2nd respondent not to disburse the balance compensation deposited in IndusInd Bank, Malappuram branch in the name of the CALA & the Project Director, NHAI or part thereof to respondents 4 to 7 or their nominees, agents or legal representatives as the case, may be under any circumstance until the disputes raised in TGI nos. 1199/2018, 1187/2018, 1201/2018, 1196/2018, 1197/2018 and 1200/2018, are referred and adjudicated conclusively by the Principal Civil Court of Original Jurisdiction, in terms of Section 3H(4) of the NH Act, 1956;
v) To issue a writ of Mandamus or other appropriate writ, direction or order directing the 2nd respondent to seek appropriate and adequate security from respondents 4 to 7 in the form of sufficient bank guarantee in the name of CALA & Project Director, NHAI, Malappuram for the amount already received by them as Interim WP(C) Nos.21231 of 2023 & connected cases 147 Award vide Exhibits P5 to P9 made mention of in this writ petition for securing prompt repayment/recovery of the amount already received by them in case of adverse finding by the competent court to their entitlement to receive compensation as claimed by them;
vi) To dispense with the filing of English translations of vernacular documents;
vii) To grant such other relief and incidental reliefs as this Hon'ble Court may deem proper and necessary in the facts and circumstances of the case and to allow the writ petition." (SIC)
7. WP(C) No.23489/2023 and WP(C) No.23901/2023 are also filed by the Kaprat Family Trust represented by Vijayabhanu Kaprat, who is the 2nd petitioner in WP(C) No.21231/2023. The facts in these cases can be discussed later.
8. Heard Adv. Sri. Saiby Jose Kidangoor and WP(C) Nos.21231 of 2023 & connected cases 148 Adv. Sri. A.S. Dileep for the petitioners, and Sr. Adv.
S. Sreekumar and Sr.Adv. T. Krishnanunni instructed by their retaining counsels for some of the respondents. I also heard Adv. P. Chandrasekhar and Adv. P Satheesan who are also appearing for some of the respondents.
9. The short point to be decided in these cases is about the scope of enquiry under Section 3H of the Act, 1956. Adv. Sri. Saiby Jose Kidangoor relying Section 3G and 3H of the Act, 1956, submitted that there is a dispute arises as to the person to whom the amount is payable and hence the CALA ought to have referred the matter to the decision of Principal Civil Court of original jurisdiction. Adv. Saiby Jose Kidangoor takes me through the various provisions of the Act 1956 and Ext.P4 judgment of this Court. Adv.
Saiby submitted that this Court allowed the WP(C) Nos.21231 of 2023 & connected cases 149 petitioners to raise objections against each individual title holders with respect to the acquired properties and if such objections are filed, there is a direction to consider the same by the CALA in terms of Section 3H(4) of the Act, 1956. According to the counsel, the finding of CALA in the impugned order would show that CALA stepped into the shoes of a civil court and decided the matter. The learned counsel submitted that the duty of CALA is only to find out whether any dispute arises regarding any person to whom the amount of compensation is to be paid. The counsel submitted that a bare perusal of the pleadings in this case would show that there is a dispute arises and therefore, the CALA ought to have referred the dispute to the decision of the Principal Civil Court.
Adv. Saiby also takes me through the partition deed relied on by the petitioners and submits that the WP(C) Nos.21231 of 2023 & connected cases 150 property acquired is part and parcel of Schedule A of the partition deed. Therefore, it is submitted that CALA erred in rejecting the claim of the petitioners that there is a dispute regarding the entitlement of compensation. Adv.Saiby also took me through the partition deed produced in his cases and submitted that a detailed discussion about the dispute is not necessary from the side of CALA and if there is a prima facie dispute of title, CALA has no jurisdiction to decide the same and the matter ought to have been referred to the civil court. Adv.Saiby submitted that even if the purchase certificate is there to the contesting respondents, in the light of A schedule of the partition deed, the contesting respondents have no right over the property. Adv.Saiby also relied on the judgment of the Apex Court in Vinod Kumar and others v. District Magistrate MAU and Others WP(C) Nos.21231 of 2023 & connected cases 151 (Manu/SC/0748/2023) to support his contention.
Adv.A.S. Dileep submitted that the purchase certificates produced by the claimants are not acceptable. Adv.Dileep takes me through the relevant portion of the Land Reforms Act and submitted that the purchase certificates are void and those purchase certificates ought to have been rejected by CALA.
10. Learned Senior Counsel Sri.Krishnanunni takes me through the partition deed relied on by the petitioners. The Senior Counsel submitted that, a perusal of partition deed itself shows that, there was a lease and after coming into force of Land Reforms Act the party respondents obtained purchase certificate and therefore there is no dispute arises in this case and hence the CALA rightly rejected the contentions of the petitioners. Learned Senior Counsel Sri.S.Sreekumar also supported the proceedings WP(C) Nos.21231 of 2023 & connected cases 152 issued by CALA and submitted that there is nothing to interfere with the same. Adv.P.Satheesan, who appeared for some of the contesting respondents, relied on the judgment of the Division Bench of this Court in Sreeja v. Union of India and others [2022 (6) KHC 698] submitted that only if the CALA was unable based on materials to decide the title, the matter can be referred to civil court.
Adv.P.Chandrasekharan, who is appearing for the contesting respondents in W.P.(C) Nos.23489 of 2023 and 23901 of 2023 submitted that, in these cases, even the Kapratt Family Trust has no case that they have any better title than his clients and therefore, there is nothing to interfere with the impugned orders in these two writ petitions.
11. The point to be decided in these cases is about the scope of enquiry under Section 3H(3) of the WP(C) Nos.21231 of 2023 & connected cases 153 Act, 1956 and the situation in which the matter is to be referred to the Principle Civil Court of original jurisdiction under Section 3H(4). As per Section 3G of the Act, 1956, where any land is acquired under the said Act, the competent authority has to determine the amount payable to the land and the same shall be paid. Before proceeding to determine the amount under section 3G or subsection (2), CALA shall give a public notice publishing through local newspapers, one of which will be in vernacular language, inviting claims from all persons interested in the land to be acquired. If the amount determined by the competent authority under subsection (1) of section 3G or subsection (2) of Section 3G is not acceptable to either of the parties, the amount shall, on an application by either of the party, will determined by the arbitrator to be appointed by the Central WP(C) Nos.21231 of 2023 & connected cases 154 Government. The criteria to be followed by CALA or the arbitrator while determining the amount under subsection (1) of subsection (5) of Section 3G is narrated in clauses (a) to (d) of Section 3G (7) of the Act, 1956.
12. Section 3H deals with the deposit and payment of the amount. It will be better to extract Section 3H of the Act, 1956.
"3H. Deposit and payment of amount.-- (1) The amount determined under section 3G shall be deposited by the Central Government in such manner as may be laid down by rules made in this behalf by that Government, with the competent authority before taking possession of the land.
(2) As soon as may be after the amount has been deposited under sub-section (1), the competent authority shall on behalf of the Central Government pay the amount to the person or persons entitled thereto.
(3) Where several persons claim to be interested in the amount deposited under sub-
WP(C) Nos.21231 of 2023 & connected cases 155 section (1), the competent authority shall determine the persons who in its opinion are entitled to receive the amount payable to each of them.
(4) If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the principal civil court of original jurisdiction within the limits of whose jurisdiction the land is situated.
(5) Where the amount determined under section 3G by the arbitrator is in excess of the amount determined by the competent authority, the arbitrator may award interest at nine per cent, per annum on such excess amount from the date of taking possession under section 3D till the date of the actual deposit thereof.
(6) Where the amount determined by the arbitrator is in excess of the amount determined by the competent authority, the excess amount together with interest, if any, awarded under sub-section (5) shall be deposited by the Central Government in such manner as may be laid down by rules made in this behalf by that Government, with the competent authority and the provisions of sub-sections (2) to (4) shall apply to such deposit." WP(C) Nos.21231 of 2023 & connected cases 156
13. Subsection (3) of Section 3H says that where several persons claim to be interested in the amount deposited under subsection (1), the competent authority shall determine the persons, who in its opinion are entitled to receive the amount payable to each of them. Therefore, a preliminary duty is there to CALA to determine the person, who in its opinion is entitled to receive the amount payable.
Section 3H (4) says that if any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, the competent authority shall refer the dispute to the decision of the Principal Civil Court of original jurisdiction within the limits of whose jurisdiction the land is situated. The Apex Court in Vinod Kumar's case considered the scope of Section 3H(3). It will be better to extract the same here:
WP(C) Nos.21231 of 2023 & connected cases 157 "34. Our final conclusion is as under: If any dispute arises as to the apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, then, the competent authority shall refer the dispute to the decision of th Principal Civil Court of original jurisdiction within the limits of whose jurisdiction the land is situated. The competent authority possesses certain powers of the Civil Court but in the event of a dispute of the above nature, the summary power, vesting in the competent authority of rendering an opinion in terms of Sub-section (3) of Section 3H will not serve the purpose. The dispute being of the nature triable by the Civil Court that the law steps in to provide for that to be referred to the decision of the Principal Civil Court of original jurisdiction. The dispute regarding apportionment of the amount or any part thereof or to any person to whom the same or any part thereof is payable, would then have to be decided by that Court."
14. The Division Bench of this Court in Sreeja's case (supra) also considered the scope of Section 3H (3) of the Act, 1956. It will be better to extract the relevant paragraphs here:
WP(C) Nos.21231 of 2023 & connected cases 158 "11. If rival claims are received, the competent authority (CALA) should look into it as provided in sub-section (3) of S.3-H and find out who is the person really entitled to get the compensation. If the question relates to the title and the competent authority is unable on the basis of the materials before it to decide the entitlement to get compensation, the only option for him is to refer the parties under sub-section (4) of S.3 - H of the Act to the Principal Civil Court of Original Jurisdiction after following the procedure for deposit as in R.4 in the National Highways (Manner of depositing the amount by the Central Government; Making requisite funds available to the competent authority for acquisition of land) Rules.
12. It is therefore the obligation of the competent authority under S.3-H of the National Highways Act to see that as soon as the amount of compensation has been deposited with the competent authority, to pay such compensation to the person or persons entitled thereto. Situations may arise where the competent authority would not be able to decide as to who is entitled to receive the compensation.
That can be on account of (i) the failure on the part of the owner of the acquired land to stake his claim or,
(ii) failure on the part of the owner to furnish WP(C) Nos.21231 of 2023 & connected cases 159 necessary documents to find his entitlement or, (iii) more than one person stake claim for the compensation and such claims are conflicting, or (iv) on account of dispute between the several claimants as to the apportionment of the compensation amount or any part thereof, and so on and so forth. Often, we noticed that when such disputes crop up before the CALA, no decision as contemplated in the aforesaid provisions is taken. The amount of compensation is kept idle in the account of the CALA without taking the mandatory steps provided under S.3-H(3) and 3- H(4) of the National Highways Act. It is reminded that if the amount of compensation is kept idle as a deferred compensation, it may be possible for the claimant, who would be found entitled to receive compensation, to claim interest on the compensation and in such event, the officers concerned may be fastened with the liability to pay interest on the amount of compensation."
15. From the above dictum and also a perusal of Section 3H of the Act 1956 would show the scope of enquiry to be conducted by CALA. As per Section 3H(3), the CALA has to determine the persons who in its opinion are entitled to receive the amount payable, WP(C) Nos.21231 of 2023 & connected cases 160 which is determined under Section 3G of the Act, 1956. From the above, it is clear that the CALA has some power to determine the persons who in its opinion are entitled to receive the amount payable, which is determined under Section 3G of the Act, 1956. If any dispute arises, then only, the CALA needs to refer the dispute to the decision of the Principal Civil Court of original jurisdiction. What is the meaning of "Dispute arises" mentioned in Section 3H(4) of the Act 1956? A larger bench of this Court in Kesava Bhat V. Surbryaya Bhat(1979 KLT 766), while considering the scope of Section 125 of the Land Reforms Act, considered the meaning of "arises". It will be better to extract the relevant portion of the above judgment here:
"........Unless the question actually "arises" for consideration, there is no obligation under Section 125 (3) to make a reference to the Land Tribunal. WP(C) Nos.21231 of 2023 & connected cases 161 The mere incorporation of an unnecessary or irrelevant plea of tenancy into the written statement which has no relation whatever to the material averments and the reliefs sought in plaint, cannot attract the bar of Section 125 (1), or the provisions of Section 125 (3). It follows that the statement of the principle in Sankaran v. Rajammal (1974 Ker LT
488) which was approved by the Full Bench in Lessee v. Kuttan (1976 Ker LT 571) must also be overruled.
That decision stated that Section 125 (3) bars any consideration by the court of the question even for the purpose of finding out whether a prima facie case has been established. We consider this an overstatement of the principle. It is only if the question arises for consideration that the obligation to refer under Section 125 (3) also arises. We do not think it can be the intention of the Legislature to make the reference to the Land Tribunal dependent upon a plea in the written statement which has got no relation to the claim made in the plaint, and which would not, having regard to the frame of the plaint, or to other legal obstacles in raising the defence, call for any adjudication at all.
.......................................................................... .......................................................................... ..................................... WP(C) Nos.21231 of 2023 & connected cases 162
13. Counsel on both sides expatiated on the meaning of the expression "arise". The decision in Weed v. Ward, ((1889) 40 Ch ' D 555) was cited.
Cotton L. J. there stated that a question which "arises" for consideration is something which will necessarily have to be decided. Much the same thing was said by Lindley, L. J. and Lopes, L. J. Being a plain and simple suit for injunction on the averment that the defendant was only the plaintiff's agent, we do not think any question regarding the rights of a tenant "arises" so as to attract Section 125 (3) of the Act, Attention was called to the decision of a learned Judge of this Court in George v. Chakkunni, (1977 Ker LT 865). Our learned brother Bhaskaran, J. very rightly noticed that the legislature had guardedly used the expression 'arising' instead of 'raised'. It was observed that to invoke the Section it is not sufficient that a dispute regarding the right of tenancy is raised, and that the question should, on the other hand, "arise" in the proceedings. The learned Judge was of the view that if as a matter of fact, the plea is barred by the operation of the principles of res judicata, the Court trying to proceed has no jurisdiction to try that question over again, and in that view, the question does not really "arise" WP(C) Nos.21231 of 2023 & connected cases 163 for decision. We give our assent to this exposition of the principle by the learned Judge. "
16. From the above, it is clear that whether the "dispute arises" is something that will necessarily have to be decided. A simple dispute raised by a party without any basis cannot be treated as a "dispute arises" as per Section 3H(4) of the Act 1956. The legislature has used the expression "arises" instead of "raised" in Section 3H(4) of the Act 1956. The same issue considered by the larger bench in the above decision. The dictionary meaning of "arises" is "come into being". Simply because a party raises a dispute, CALA need not refer the dispute to the civil court. The duty of the CALA is to find out whether a "dispute arises" in the facts and circumstances of each case.
So there is no automatic reference to civil court, once a party raises a dispute. The CALA has a duty to find out whether there is a "dispute arises" in the facts WP(C) Nos.21231 of 2023 & connected cases 164 and circumstances of each case for which an enquiry is necessary. This is clear from Section 3G(3) of the Act of 1956 also where it is stated that the CALA shall determine the persons who in its opinion are entitled to receive the amount payable to each of them. If there is any dispute arising in that "determination process" mentioned in Section 3G(3) of the Act 1956, then only the CALA needs to refer the matter to the civil court.
17. This Court in the judgment dated 01.04.2022 in WP(C) Nos.22382 of 2023 and 28757 of 2021, which is the earlier round of litigation in this case considered this question in detail. The above judgment leads to the impugned orders in these cases. This court in the above judgment made certain observations based on the facts available in this case.
This Court observed that only when a contest is raised WP(C) Nos.21231 of 2023 & connected cases 165 with respect to the entitlement of the owner of a land being disbursed the amount of compensation under the award relating to it, the CALA can refer the matter to the competent court under Section 3H(4) of the Act 1956. It also observed by this Court that simply because some objections are filed before the CALA in an omnibus manner against the entire extents acquired by the National Highway Authorities, saying that all of them are covered by a partition deed, in which said extents are reserved for the benefit of certain deities and for the performance of rituals with respect to the same is not sufficient. These observations in the judgment dated 01.04.2022 in WP(C) Nos.22382 of 2023 and 28757 of 2021 became final because the petitioners have not challenged these observations. This Court also observed in the above judgment that individual objection or dispute WP(C) Nos.21231 of 2023 & connected cases 166 with respect to the entitlement of the compensation to the party respondents and other owners of the acquired properties is to be raised before CALA.
18. It is an admitted fact that the party respondents in these batch of the writ petitions obtained purchase certificates from a competent authority. Section 72K of the Kerala Land Reforms Act, 1963 deals with the issue of a Certificate of purchase.
Section 72K(2) says that the certificate of purchase issued under sub-section (1) shall be conclusive proof of the assignment to the tenant of the right, title, and interest of the land owner and intermediaries, if any, over the holding or portion thereof to which the assignment relates. The party respondents are relying on their respective purchase certificates to claim the amount. The CALA authorities considered the purchase certificates and other documents produced WP(C) Nos.21231 of 2023 & connected cases 167 by the party respondents and concluded that the same is conclusive proof for assignment to the tenant of the right, title and interest of the land owner. The counsel for the petitioners submitted that, in the light of the partition deed produced in these writ petitions.
the properties claimed by the party respondents are included in A schedule of the partition deed. It is the case of the petitioners that the above items of the properties are endowed for the benefit of family deities who are perceptual minors namely Sree Kurumba, Bhuvaneswary, Dharma Sasthavu, Vettaikorumakan, Bhagavathy, Rakshas, Kalari Paradevatha, Sarpakavu, maintenance of family temples, Kalari, ponds, as well as for the purpose of conducting religious rights and rituals. The learned Senior counsel Shri.T.Krishnaunni takes me through the relevant portion of Ext.P1. First of all, I do not WP(C) Nos.21231 of 2023 & connected cases 168 want to discuss the validity of Ext.P1 partition deed.
But, paragraph 7 of the partition deed produced as Ext.P1 in these cases is relevant. The same is extracted hereunder:-
"7. മമൽ 5 ഉഉം 6 ഉഉം വകുപ്പുകളളൽ വളവരളച പ്രകകാരഉം എ1 എന്ന പടളകയളൽ മചർത അടളയന്തരകാദളകളഉം സൽകർമകാദളകളഉം എനന്നനഉം യകാനതകാരു തകാഴ്ചയഉം വവീഴ്ചയഉം കൂടകാനത നടതളയഉം നടതളചഉം മപകാമരണ്ടതളനുമവണ്ടള തകാനഴെ 'എ' എന്ന പടളകയളൽ വളവരളക്കുന്ന വഹകൾ അതുകളളൽ നളന്നന പളരളഞ്ഞു കളടകാനുള്ള ബകാകള മമലകാലഉം, പടഉം, മളചവകാരഉം, പലളശ, നളകുതള, വളധളകടഉം മുതലകായ സകലവളധ ആദകായനുഭവങ്ങളഉം കൂടളയഉം ഈ ഭകാഗതള ൽ വളല നകടള ഭകാഗളകകാനത നപകാതുവളൽ നളർതള നവക്കുകയഉം നചയളട്ടുണ്ടന."
19. Admittedly, the partition deed was executed in the year 1959. The Kerala Land Reforms Act came WP(C) Nos.21231 of 2023 & connected cases 169 into force in the year 1963. The party respondents obtained purchase certificate as per Section 72 K of the Kerala Land Reforms Act. A perusal of paragraphs 6 and 7 of the partition deed itself shows that there was a lease. In such circumstances, the CALA is right in deciding that the purchase certificate produced by the party respondents is to be relied on. I see no reason to take a different stand in such situations.
Adv. Dileep took me through different sections of the Land Reforms Act and submitted that the purchase certificate is void ab initio and the same cannot be accepted and therefore, there is a "dispute arises". I cannot agree with the same. Admittedly, the petitioners challenged the purchase certificate by filing appeals in accordance with law with delay condonation petitions. It is informed to this Court that those appeals with delay condonation petitions WP(C) Nos.21231 of 2023 & connected cases 170 are even now pending. That itself shows that the petitioners also want to challenge the purchase certificate. The existence of the same is admitted by them. Therefore, as long as the purchase certificates are in force, it cannot be said that there is a "dispute arises" in these cases. If the petitioners are able to show that the purchase certificates were obtained by fraud or in an illegal manner in the pending legal proceedings filed by them against the same, the petitioners can sue the party respondents for returning the compensation amount. Till the validity of the purchase certificate is decided by the competent authorities, the claim of the party respondents for compensation need not be deferred indefinitely.
Moreover, there is no "dispute arising" as on today in the light of the purchase certificate produced by the party respondents in these cases. Therefore, the WP(C) Nos.21231 of 2023 & connected cases 171 contention of the petitioners that a "dispute arises" in these cases and therefore, the matter is to be referred to the decision of the Principal Civil Court of original jurisdiction as per Section 3H(4) of the Act 1956 cannot be accepted. The CALA already considered these matters in detail and found that there is no dispute arising for referring to the decision of the Principal Civil Court. The CALA relied on the purchase certificate and other documents produced by the party respondents to conclude that there is no dispute arises in these cases. Indeed, several observations are there in the impugned orders regarding the title of the petitioners. I make it clear that those observations are only to decide whether there is any "dispute arising" for referring the matter to the civil court as per Section 3H(4) of the Act 1956.
This will not stand in the way of the petitioners WP(C) Nos.21231 of 2023 & connected cases 172 proceeding with the challenge against the purchase certificate of the party respondents and if the petitioners ultimately succeed in proving that the purchase certificate is obtained by fraud and other means or it is set aside by competent authorities, the petitioners can sue the party respondents separately to recover the amount obtained by them as per Section 3H of the Act 1956. Therefore, the contention of the petitioners that a dispute arises for reference to Civil court under Section 3H of the Act 1956 at this stage is unsustainable.
20. As far as W.P.(c) No.23901/2023 is concerned, Adv. P. Chandrasekharan takes me through the counter affidavit filed by respondent No.16 and also the impugned order. It will be better to extract the relevant portion of Ext.P20, the impugned order in W.P.(C)No.23901/2023:
"From the above discussion it is convinced WP(C) Nos.21231 of 2023 & connected cases 173 beyond doubt that the present holder Sri. Muhammad kutty Elanthi is having absolute title, ownership and possession over the 0.0282 Ha of land in Survey No. 333/2 in Tirurangadi village of Tirurangadi Taluk and also that the property in this case do not belong to the 'A' schedule of the Doc No. 752/59 and that Sri. Vijayabhanu Kaprat and Kaprat Krishnakumar are having no right or title over the property. For the above reasons, the objections filed by Sri. Kaprat Vijayabhanu and Sr. Kaprat Vijayabhanu is found to be devoid of any merit and are here by rejected. The direction issued by the Hon'ble High Court of Kerala in WP(C) 25088/2021 and 28757/2021 are accordingly complied with."
21. From the above, it is clear that the property in this case does not belong to the 'A' schedule of the partition deed. If that be the case, there is no merit in the above Writ petition. Similarly in W.P.(C) No.23489/2023 also, Adv. P. Chandrasekhar takes me through the counter affidavit filed by respondents 4, 5, 6, and 9 in that case and also the impugned order.
It will be better to extract the relevant portion of the WP(C) Nos.21231 of 2023 & connected cases 174 impugned order, Ext.P10 in W.P.(C) No.23489/2023:
"During the hearing, the claimant presented that, the objection raised by Krishnakumar is not pertaining to the land in this case. There is no specific objection against this property which is included in Sy No. 327/4A. The Claimant submitted that the objection submitted by Krishnakumar is not a valid objection as mentioned in the judgment of Hon'ble High Court. No proper objection has been submitted within the time stipulated by the Hon'ble Court.
On a close verification of the documents on the file and upon hearing both parties, it is convinced that only Kaprat Krishnakumar has filed objection that too without proper signature and no specific objection in Survey no.327/4.A. Without signature, the objection is not valid in the eye of law.
Since no valid objection has been submitted by any party within the time stipulated by the Hon'ble Court, further steps with regard to objections are hereby dropped in this case. The eligibility of the claimant for the compensation will be considered separately."
22. From the above also, it is clear that there is no proper objection raised by the party. The counter WP(C) Nos.21231 of 2023 & connected cases 175 affidavit filed by respondents 4, 5, 6 and 9 in this case is also relevant. Paragraph No.5 of the counter affidavit is extracted hereunder:
"5. It is submitted that the property of this respondent was acquired for widening national highway. Exhibit P6 is the order as per which the objection of the petitioners were rejected by the 2nd respondent and the 5th respondent was found to be having absolute title, ownership and possession over 0.0145 Hectare in Survey No. 214/10 (New Survey No. 214/14) in Thirurangadi Village by the 2 nd respondent. The said order was passed by consent since the petitioners in the course of hearing said that they had no objection on the property comprised in Survey no. 214/10. It can thus be seen that the petitioners have not filed any objection in respect of property in Survey No. 214/10 in Thirurangadi village. In that view of the matter this respondent was found to be having absolute ownership and possession in respect of the land acquired from him in Survey No. 214/10 (New Survey No. 214/14) in Thirurangadi Village."
23. From the above it is clear that, even the petitioners have no case that the property obtained by WP(C) Nos.21231 of 2023 & connected cases 176 the party respondents in this case is part of the partition deed. Therefore, there is no merit in W.P.(C) Nos.23901/2023 and 23489/2023 and those Writ petitions can be dismissed.
In the result, these Writ petitions are disposed of in the following manner:
1. W.P.(C) No.23489/2023 and 23901/2023 are dismissed.
2. The remaining Writ petitions are disposed of confirming the order passed by the CALA. But I make it clear that the petitioners are free to pursue the challenge against the purchase certificate obtained by the party respondents and if ultimately the petitioners succeed in proving that the purchase certificates are unsustainable, the petitioners are free to sue the party respondents separately for getting the WP(C) Nos.21231 of 2023 & connected cases 177 compensation amount collected by them from the CALA.
3. The CALA is directed to disburse the amount due to the party respondents forthwith without waiting for the challenge against the purchase certificate by the petitioners.
Sd/-
P.V.KUNHIKRISHNAN JUDGE nvj/das/bng/DM WP(C) Nos.21231 of 2023 & connected cases 178 APPENDIX OF WP(C) 21768/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 . TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 . TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF 4TH AND 5TH RESPONDENTS DATED 10.05.2022 IN SY NO 332/2 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO D.5475/2021/TGI/1187 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 179 APPENDIX OF WP(C) 21769/2023 PETITIONER EXHIBITS EXHIBIT1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT DATED 10.05.2022 IN SY NO 335/4 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO D.4950/2021/TGI/1254 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 180 APPENDIX OF WP(C) 21773/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF THE 4TH AND 5TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO D.5460/2021/TGI/1166 DATED 21.01.2023 WP(C) Nos.21231 of 2023 & connected cases 181 APPENDIX OF WP(C) 21775/2023 PETITIONER EXHIBITS EXHIBIT P1 . TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 . TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT IN SY NO 328/2A DATED 10.05.2022 BEFEORE THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPIES OF THE PROCEEDINGS OF
THE 2ND RESPONDENT NO
D.5313/2021/TGI/1157 DATED
13.01.2023
EXHIBIT P7 . TRUE COPIES OF THE PROCEEDINGS OF
THE 2ND RESPONDENT NO D.5286/2021/ TGI/ 1175 DATED 13.01.2023 EXHIBIT P8 TRUE COPIES OF THE PROCEEDINGS OF THE 2ND RESPONDENT D.5089/2021/TGI/1165 DATED 13.01.2023 WP(C) Nos.21231 of 2023 & connected cases 182 APPENDIX OF WP(C) 22094/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED 10.05.2022 PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT IN SY NO:
215/5EXHIBIT P6 TRUE COPY OF THE 2ND RESPONDENT PROCEEDING NO D/4388/2021/TGI/216 DATED 12.01.2023 WP(C) Nos.21231 of 2023 & connected cases 183 APPENDIX OF WP(C) 22350/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT DATED 10.05.2022 IN SY NO 332/2 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5350/2021/TGI/1186 DATED 18.01.2023 RESPONDENT EXHIBITS EXHIBIT R4(A) TRUE COPY OF THE PARTITION DEED NO.1710/1993 DATED 22.06.1993 OF TIRURANGADI SRO EXHIBIT R4(B) TRUE COPY OF THE PATTAYAM NO.683 OF 1977 DATED 26.02.1977 ISSUED BY PARAPPANANGADI LAND TRIBUNAL EXHIBIT R4(C) TRUE COPY OF THE SECTION 3G AWARD NO.D.5350/2021/TGI/1186 DATED 10.06.2022 EXHIBIT R4(D) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KL10061506339/2022 DATED 16.05.2022 OF TIRURANGADI VILLAGE WP(C) Nos.21231 of 2023 & connected cases 184 APPENDIX OF WP(C) 22380/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 . TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT IN SY NO. 328/2A DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS NO D.5458/2021/TGI/1169 DATED 13.01.2023 EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS NO.D.5090/2021/TGI/1163 DATED 20.01.2023 WP(C) Nos.21231 of 2023 & connected cases 185 APPENDIX OF WP(C) 22386/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH AND 5TH RESPONDENTS DATED 10.05.2022 IN SY NO 332/2 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5351/2021/TGI/1188 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 186 APPENDIX OF WP(C) 22388/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT DATED 10.05.2022 IN SY NO 332/ EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4858/2021/TGI/1189 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 187 APPENDIX OF WP(C) 22394/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT IN SY NO: 328/6 DATED 10.05.2022 EXHIBIT P6 . TRUE COPY OF THE PROCEEDING NO D.5288/2021/TGI/1152 DATED 20.01.2023 ISSUED BY THE 2ND RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 188 APPENDIX OF WP(C) 22401/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT DATED 10.05.2022 IN SY NO 335/4 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS NO D.4962/2021/TGI/1256 ISSUED BY THE 2ND RESPONDENT DATED 18.1.2023 EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS NO.
D/5485/ 2021/ TGI/1270 ISSUED BY THE 2ND RESPONDENT DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 189 APPENDIX OF WP(C) 22416/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5285/2021/TGI/1172 DATED 21.01.2023 ISSUED BY THE 2ND RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 190 APPENDIX OF WP(C) 22420/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 . TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5436/2021/TGI/1159 DATED 21.01.2023 ISSUED BY THE 2ND RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 191 APPENDIX OF WP(C) 20214/2015 PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE TAX RECEIPT NO.1698885 DATED 20.10.2011 OF THE VILLAGE OFFICE, MANGAD VILLAGE, FOR PAYMENT OF LAND TAX.
EXHIBIT P2. TRUE COPY OF THE COMPLAINT DATED 26.11.12 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P3. TRUE COPY OF THE COMPLAINT DATED 04.12.2012 FILED BY THE PETITIONER BEFORE THE MINISTER FOR URBAN AFFAIRS.
EXHIBIT P4. TRUE COPY OF THE REPORT DATED 26.12.2012 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT. EXHIBIT P5. TRUE COPY OF THE ORDER DATED 06.02.13 ISSUED BY THE HON'BLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS.
EXHIBIT P6. TRUE COPY OF THE ORDER DATED 02.05.2013 ISSUED BY THE SECRETARY, LOCAL SELF GOVERNMENT INSTITUTIONS.
EXHIBIT P7. TRUE COPY OF THE ORDER DATED 15.02.14 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P8. TRUE COPY OF THE ORDER 06.04.2015 IN APPEAL NO.233/14 OF THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, TRIVANDRUM. WP(C) Nos.21231 of 2023 & connected cases 192 APPENDIX OF WP(C) 23358/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4765/2021/TGI/1200 DATED 19.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 193 APPENDIX OF WP(C) 23359/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5284/2021/TGI/1269 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 194 APPENDIX OF WP(C) 23361/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4987/2021/TGI/1240 DATED 12.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 195 APPENDIX OF WP(C) 23363/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4962/2021/TGI/1257 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 196 APPENDIX OF WP(C) 23365/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5115/2021/TGI/1268 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 197 APPENDIX OF WP(C) 23373/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5434/2021/TGI/903 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 198 APPENDIX OF WP(C) 23395/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.139/2022/TG1/1957 DATED 21.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 199 APPENDIX OF WP(C) 23397/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH AND 5TH RESPONDENTS DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5311/2021/TGI/133 DATED 12.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 200 APPENDIX OF WP(C) 23402/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.202 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4854/2021/TGI/146 DATED 12.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 201 APPENDIX OF WP(C) 23403/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH AND 5TH RESPONDENTS DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5466/2021/TGI/1185 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 RESPONDENT EXHIBITS EXHIBIT R4(A) TRUE COPY OF THE PARTITION DEED NO.1710/1993 DATED 22.06.1993 OF TIRURANGADI SRO EXECUTED IN FAVOUR OF 5TH RESPONDENT WHO IS THE MOTHER OF 4TH RESPONDENT ALONG WITH HER SIBLINGS EXHIBIT R4(B) TRUE COPY OF THE PATTAYAM NO.683 OF 1977 DATED 26.02.1977 ISSUED BY PARAPPANANGADI LAND TRIBUNAL WP(C) Nos.21231 of 2023 & connected cases 202 EXHIBIT R4(C) TRUE COPY OF THE SECTION 3G AWARD NO.D.5466/2021/TGI/1185 DATED 11.08.2021 EXHIBIT R4(D) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KL10061510535/2022 DATED 11.08.2022 ISSUED BY TIRURANGADI VILLAGE WP(C) Nos.21231 of 2023 & connected cases 203 APPENDIX OF WP(C) 23428/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5517/2021/TGI/132 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 204 APPENDIX OF WP(C) 23446/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5228/2021/TGI/1269 DATED 13.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 205 APPENDIX OF WP(C) 23504/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5516/2021/TGI/144 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 206 APPENDIX OF WP(C) 21231/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE PROCEEDING NO D.4763/2021/TGI/1341 DATED 10.01.2023 WP(C) Nos.21231 of 2023 & connected cases 207 APPENDIX OF WP(C) 22421/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT IN SY NO 328/2A DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5122/2021/TGI/1156 DATED 21.01.2023 ISSUED BY THE 2ND RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 208 APPENDIX OF WP(C) 23316/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5459/2021/TGI/1158 DATED 21.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 209 APPENDIX OF WP(C) 23319/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4982/2021/TGI/1012 DATED 12.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 210 APPENDIX OF WP(C) 23320/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5440/2021/TGI/1193 DATED 13.01.2023 ISSUED BY THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 211 APPENDIX OF WP(C) 23322/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 I EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS NO D.5425/2021/TGI/1337 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 RESPONDENT EXHIBITS EXHIBIT R4(A) TRUE COPY OF THE SALE DEED NO.2448/1985 DATED 31.08.1985 OF TIRURANGADI SRO EXHIBIT R4(B) TRUE COPY OF THE RELINQUISHMENT DEED NO. 5507/2014 DATED 14.11.2014 OF TIRURANGADI SRO IN FAVOUR OF THIS RESPONDENT BY BUYER OF THE PROPERTY IN EXHIBIT R4(A) EXHIBIT R4(C) TRUE COPY OF THE PATTAYAM NO.7058 OF WP(C) Nos.21231 of 2023 & connected cases 212 1977 DATED 31.12.1976 ISSUED BY PARAPPANANGADI LAND TRIBUNAL EXHIBIT R4(D) TRUE COPY OF THE SECTION 3G AWARD NO.D.5425/TGI/1337 DATED 23.05.2022 EXHIBIT R4(E) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KL10061503230/2023 DATED 01.04.2023 ISSUED BY TIRURANGADI VILLAGE IN FAVOR OF THE RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 213 APPENDIX OF WP(C) 23330/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4735/2021/TGI/1000 DATED 10.01.2023 ISSUED BY THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 214 APPENDIX OF WP(C) 23336/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5463/2021/TGI/1912 DATED 18.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 215 APPENDIX OF WP(C) 23342/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 . TRUE COPY OF THE PROCEEDING NO D.5309/2021/TGI/1087 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P6 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 216 APPENDIX OF WP(C) 23343/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5052/2021/TGI/1024 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 217 APPENDIX OF WP(C) 23344/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS NO D.4848/ 2021/ TGI/1196 DATED 10.01.2023 OF THE 2ND RESPONDENT EXHIBIT P6(A) TRUE COPY OF THE PROCEEDINGS NO.
D.5098/2021/TGI/1197 DATED 13.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 218 APPENDIX OF WP(C) 23348/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5456/2021/TGI/1176 DATED 13.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 219 APPENDIX OF WP(C) 23351/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH AND 5TH RESPONDENTS DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4984/2021/TGI/1025 DATED 19.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 220 APPENDIX OF WP(C) 23355/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 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RESPONDENT Exhibit P7 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE APPELLATE AUTHORITY (LAND REFORMS) THRISSUR BEARING AA NO 44/2023 DATED 22.03.2023 WP(C) Nos.21231 of 2023 & connected cases 222 APPENDIX OF WP(C) 21216/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT DATED 10.05.2022 IN SY NO 317/1B EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5435/2021/TGI/1194 DATED 19.01.2023 WP(C) Nos.21231 of 2023 & connected cases 223 APPENDIX OF WP(C) 21279/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE PROCEEDING NO D.5319/2021/TGI/1161 DATED 13.01.2023 RESPONDENT EXHIBITS EXHIBIT R4(A) TRUE COPY OF THE ARGUMENT NOTE SUBMITTED BY THE COUNSEL FOR THE CLAIMANT (4TH RESPONDENT) DATED 12.9.2022 BEFORE THE DEPUTY COLLECTOR /SPECIAL TAHSILDAR , MALAPPURAM EXHIBIT R4(B) TRUE COPY OF THE CERTIFICATE (PROCEEDINGS NO. 1977/331) DATED 30.10.77 OF THE LAND TRIBUNAL EXHIBIT R4(C) TRUE COPY OF THE CERTIFICATE (PROCEEDINGS NO. 1977/328) DATED 31.10.77 OF THE LAND TRIBUNAL EXHIBIT R4(D) TRUE COPY OF THE CERTIFICATE (PROCEEDINGS NO.NIL) DATED 31.1.77 WP(C) Nos.21231 of 2023 & connected cases 224 OF THE LAND TRIBUNAL EXHIBIT R4(E) TRUE COPY OF THE OBJECTION DATED 1.4.2022 SUBMITTED BY THE PETITIONERS HEREIN BEFORE THE DEPUTY COLLECTOR (NH) 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TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF 4TH AND 5TH RESPONDENTS DATED 10.05.2022 IN SY NO 332/2 EXHIBIT P6 . TRUE COPY OF THE PROCEEDING NO D.5468/2021/TGI/1183 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 230 APPENDIX OF WP(C) 21393/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 . TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 . 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4758/2021/TGI/1184 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 234 APPENDIX OF WP(C) 21764/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONER AS AGAINST THE ALLEGED CLAIM OF 4TH RESPONDENT IN SY NO 332/2 DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE 2ND RESPONDENT PROCEEDING NO D.5322/2021/TGI/1182 DATED 18.01.2023 WP(C) Nos.21231 of 2023 & connected cases 235 APPENDIX OF WP(C) 21765/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO. 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.
21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 25088/2021 DATED 01.04.2022 EXHIBIT P5 . TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE ALLEGED CLAIM OF THE 4TH RESPONDENT IN SY NO 328/6 DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO D.4989/2021/TGI/1151 DATED 20.01.2023 WP(C) Nos.21231 of 2023 & connected cases 236 APPENDIX OF WP(C) 23513/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.4853/2021/TGI/150 DATED 13.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 237 APPENDIX OF WP(C) 23550/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5125/2021/TGI/842 DATED 13.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 238 APPENDIX OF WP(C) 23566/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE OBJECTION PREFERRED BY THE PETITIONERS AS AGAINST THE CLAIM OF THE 4TH RESPONDENT DATED 10.05.2022 EXHIBIT P6 TRUE COPY OF THE PROCEEDING NO D.5653/2021/TGI/131 DATED 20.01.2023 OF THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 RESPONDENT EXHIBITS EXHIBIT R4(A) TRUE COPY OF THE SALE DEED NO.2054/1987 DATED 09.09.1987 OF TIRURANGADI SRO EXHIBIT R4(B) TRUE COPY OF ANOTHER SALE DEED NO.3467/2000 DATED 10.10.2000OF TIRURANGADI SRO EXHIBIT R4(C) TRUE COPY OF THE PATTAYAMNO.138/1977 DATED 23.05.1977 ISSUED BY VENGARA WP(C) Nos.21231 of 2023 & connected cases 239 II LAND TRIBUNAL ON 23.05.1977 EXHIBIT R4(D) TRUE COPY OF THE SECTION 3G AWARD NO.D.5653/2021/TGI/131 DATED 20.10.2022 EXHIBIT R4(E) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KKL10061405313/2023 DATED 11/07/2023 THENNALA VILLAGE IN FAVOR OF THE RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 240 APPENDIX OF WP(C) 23926/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5250/ 2021/ TGI/833 DATED 18.01.2023 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO. D.4850/ 2021/TGI/ 834 DATED 13.01.2023 EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO: D.5431/ 2021/ TGI/ 835 DATED 13.01.2023 EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO: D.5035/ 2021/TGI/836 DATED 13.01.2023 EXHIBIT P9 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO: D.5329/ 2021/TGI/917; DATED 13.01.2023 EXHIBIT P10 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO:
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WP(C) Nos.21231 of 2023 & connected cases 241 EXHIBIT P11 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO: D.4849/ 2021/ TGI/832 DATED 13.01.2023 EXHIBIT P12 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 242 APPENDIX OF WP(C) 29383/2023 PETITIONER EXHIBITS EXHIBIT-P1 TRUE COPY OF THE FIRST 14 PAGES OF THE PARTITION DEED DATED 10/10/1958 REGISTERED WITH NO. 75/1959 AT TIRURANGADI SRO, MALAPPURAM CONTAINING THE TEXT OF RECITALS OF THE DEED EXHIBIT-P2 TRUE COPY OF THE JUDGMENT OF THIS COURT DATED 12/08/2021 RENDERED IN WP(C) 21887/2020 EXHIBIT-P3 TRUE COPY OF THE COMMON JUDGMENT DATED 01/04/2022 RENDERED IN WP(C)S 25088/2021 & 28757/2021 EXHIBIT-P4 TRUE COPY OF THE COVERING LETTER DATED 19/04/2022 SUBMITTED BY THE PETITIONERS TO THE 1ST RESPONDENT ALONG WITH A COPY OF EXHIBIT-P3 JUDGMENT EXHIBIT-P5 TRUE COPY OF THE AWARD DATED 12/05/2022 BEARING NO.
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D.4986/2021/TGI/1256 ISSUED BY THE WP(C) Nos.21231 of 2023 & connected cases 243 CALA FOR DISBURSING PART OF THE COMPENSATION TO THE 6TH RESPONDENT IN TGI/1256/2018 EXHIBIT-P7(A) TRUE COPY OF THE AWARD DATED 18/06/2022 BEARING NO.
D.5485/2021/TGI/1270 ISSUED BY THE CALA FOR DISBURSING PART OF THE COMPENSATION TO THE 6TH RESPONDENT IN HIS SECOND CLAIM IN TGI/1270/2018 EXHIBIT-P8 TRUE COPY OF THE AWARD DATED 23/06/2022 BEARING NO.
D.4962/2021/TGI/1257 ISSUED BY THE CALA FOR DISBURSING A PART OF THE COMPENSATION TO THE 7TH RESPONDENT IN TGI/1257/2018 EXHIBIT-P9 TRUE COPY OF THE AWARD DATED 20/06/2022 BEARING D.5115/2021/TGI/1268 ISSUED BY THE CALA IN FAVOUR OF THE 8TH RESPONDENT IN TGI/1268/2018 EXHIBIT-P10 TRUE COPY OF THE AWARD DATED 20/06/2022 BEARING NO.
D.5284/2021/TGI/1269 ISSUED BY THE CALA FOR DISBURSING A PART OF THE COMPENSATION TO THE 9TH RESPONDENT IN TGI/1269/2018 EXHIBIT-P11 TRUE COPY OF THE AWARD DATED 23/05/2022 BEARING NO.
D.5419/2021/TGI/1238 ISSUED BY THE CALA FOR DISBURSING A PART OF THE COMPENSATION TO THE 10TH RESPONDENT IN TGI/1238/2018 EXHIBIT-P12 TRUE COPY OF THE AWARD DATED WP(C) Nos.21231 of 2023 & connected cases 244 16/06/2022 BEARING NO.
D.4987/2021/TGI/1240 ISSUED BY THE CALA FOR DISBURSING A PART OF THE COMPENSATION TO THE 11TH RESPONDENT IN TGI/1240/2018 EXHIBIT-P13 TRUE COPY OF THE AWARD DATED 07/06/2022 BEARING NO.
D.5228/2021/TGI/1243 ISSUED BY THE CALA FOR DISBURSING A PART OF THE COMPENSATION TO THE 12TH RESPONDENT IN TGI/1243/2018 EXHIBIT-P14 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 4TH RESPONDENT IN TGI/1254/2018 EXHIBIT-P15 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 5TH RESPONDENT IN TGI/1255/2018 EXHIBIT-P16 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 6TH RESPONDENT HIMSELF IN TGI/1256/2018 EXHIBIT-P17 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 6TH RESPONDENT HIMSELF IN TGI/1270/2018 EXHIBIT-P18 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 7TH RESPONDENT IN TGI/1257/2018 EXHIBIT-P19 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 8TH RESPONDENT IN TGI/1268/2018 EXHIBIT P20 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM WP(C) Nos.21231 of 2023 & connected cases 245 OF 9TH RESPONDENT IN TGI/1269/2018 EXHIBIT-P21 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 10TH RESPONDENT IN TGI/1238/2018 EXHIBIT-P22 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 11TH RESPONDENT IN TGI/1240/2018 EXHIBIT-P23 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 12TH RESPONDENT IN TGI/1243/2018 EXHIBIT-P24 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.4 IN TGI/1254/2018 EXHIBIT-P25 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.6 IN TGI/1256/2018 EXHIBIT-P26 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.7 IN TGI/1257/2018 EXHIBIT-P27 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.8 IN TGI/1268/2018 EXHIBIT-P28 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.9 IN TGI/1269/2018 EXHIBIT-P29 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.10 IN TGI/1238/2018 EXHIBIT-P30 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.11 IN TGI/1240/2018 WP(C) Nos.21231 of 2023 & connected cases 246 EXHIBIT-P31 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.12 IN TGI/1243/2018 EXHIBIT-P32 TRUE COPY OF PAGE NO. 80 OF RE-
SURVEY AND RE-SETTLEMENT REGISTER OF ERSTWHILE ERNAD TALUK EXHIBIT-P33 TRUE COPY OF THE RELEVANT PAGES (PAGES 44 AND 87) OF THE PARTITION DEED NO. 752/1959 OF TIRURANGADI SRO CONTAINING THE DESCRIPTION OF ITEM NOS. 165 AND 447, RESPECTIVELY, IN A-SCHEDULE THEREOF (PROPERTIES COMPRISED IN SY. NO. 335/4 & 335/7 OF TIRURANGADI VILLAGE) EXHIBIT-P34 TRUE COPY OF THE DEATH CERTIFICATE DATED 07/07/2023 EXHIBIT-P35 TRUE COPY OF COP NO. 465/1977 ISSUED BY LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY RESPONDENTS 4 AND 6 TO 9 IN THEIR RESPECTIVE TGIS EXHIBIT-P36 TRUE COPY OF COP NO. 1496/1978 ISSUED BY LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY THE 5TH RESPONDENT IN THE TGI/1255/2018 EXHIBIT-P37 TRUE COPY OF COP NO. 4276/1976 ISSUED BY LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY THE 10TH RESPONDENT IN TGI/1238/2018 EXHIBIT-P38 TRUE COPY OF COP NO. 4738/1976 ISSUED BY LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY THE 11TH RESPONDENT IN TGI/1240/2018 EXHIBIT-P39 TRUE COPY OF COP NO. 308/1978 ISSUED WP(C) Nos.21231 of 2023 & connected cases 247 BY LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY THE 12TH RESPONDENT IN TGI/1243/2018 EXHIBIT-P40 TRUE COPY OF THE FINAL ORDER SEEN DATED 18/01/2023 ISSUED BY CALA IN TGI 1254/2018 ALLOWED IN THE NAME OF THE 4TH RESPONDENT EXHIBIT-P41 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1255/2018 ALLOWED IN THE NAME OF THE 5TH RESPONDENT EXHIBIT-P42 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1256/2018 PARTLY ALLOWED IN THE NAME OF THE 6TH RESPONDENT EXHIBIT-P43 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1270/2018 ALLOWED IN THE NAME OF THE 6TH RESPONDENT EXHIBIT-P44 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1257/2018 ALLOWED IN THE NAME OF THE 7TH RESPONDENT EXHIBIT-P45 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1268/2018 ALLOWED IN THE NAME OF THE 8TH RESPONDENT EXHIBIT-P46 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI 1269/2018 ALLOWED IN THE NAME OF THE 9TH RESPONDENT EXHIBIT-P47 TRUE COPY OF THE FINAL ORDER DATED 13/01/2023 ISSUED BY CALA IN TGI WP(C) Nos.21231 of 2023 & connected cases 248 1238/2018 ALLOWED IN THE NAME OF THE 10TH RESPONDENT EXHIBIT-P48 TRUE COPY OF THE FINAL ORDER DATED 12/01/2023 ISSUED BY CALA IN TGI 1240/2018 ALLOWED IN THE NAME OF THE 11TH RESPONDENT EXHIBIT-P49 TRUE COPY OF THE FINAL ORDER DATED 13/01/2023 ISSUED BY CALA IN TGI 1243/2018 ALLOWED IN THE NAME OF THE 12TH RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 249 APPENDIX OF WP(C) 31305/2023 PETITIONER EXHIBITS EXHIBIT-P1 TRUE COPY OF THE FIRST 14 PAGES OF THE PARTITION DEED DATED 10/10/1958 REGISTERED WITH NO. 75/1959 AT TIRURANGADI SRO, MALAPPURAM CONTAINING THE TEXT OF RECITALS OF THE DEED EXHIBIT-P2 TRUE COPY OF THE JUDGMENT OF THIS COURT DATED 12/08/2021 RENDERED IN WP(C) 21887/2020 EXHIBIT-P3 TRUE COPY OF THE COMMON JUDGMENT DATED 01/04/2022 RENDERED IN WP(C)S 25088/2021 & 28757/2021 EXHIBIT-P4 TRUE COPY OF THE COVERING LETTER DATED 19/04/2022 SUBMITTED BY THE PETITIONERS TO THE 1ST RESPONDENT ALONG WITH A COPY OF EXHIBIT-P3 JUDGMENT EXHIBIT-P5 TRUE COPY OF THE AWARD DATED 10/06/2022 BEARING NO.D.5106/2021/TGI/1332 ISSUED BY CALA IN FAVOUR OF THE 4TH RESPONDENT IN TGI/1332/2018 EXHIBIT-P6 TRUE COPY OF THE AWARD DATED 23/05/2022 BEARING NO.
D.5321/2021/TGI/1335 ISSUED BY THE CALA FOR DISBURSING PART OF THE COMPENSATION TO THE 5TH RESPONDENT IN TGI/1335/2018 EXHIBIT-P7 TRUE COPY OF THE AWARD DATED 23/05/2022 BEARING WP(C) Nos.21231 of 2023 & connected cases 250 NO.D.5425/2021/TGI/1337 ISSUED BY THE CALA FOR DISBURSING PART OF THE COMPENSATION TO THE 6TH RESPONDENT IN TGI/1337/2018 EXHIBIT-P8 TRUE COPY OF THE AWARD DATED 04/05/2022 BEARING NO.
D.4763/2021/TGI/1341 ISSUED BY THE CALA FOR DISBURSING PART OF THE COMPENSATION TO 7TH RESPONDENT IN TGI/1341/2018 EXHIBIT-P9 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 4TH RESPONDENT IN TGI/1332/2018 EXHIBIT-P10 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 5TH RESPONDENT IN TGI/1335/2018 EXHIBIT-P11 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 6TH RESPONDENT IN TGI/1337/2018 EXHIBIT-P12 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 7TH RESPONDENT IN TGI/1341/2018 EXHIBIT-P13 TRUE COPY OF WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF RESPONDENTS 8 TO 23 RESPONDENT IN TGI/1912/2018 EXHIBIT.P14 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.4 IN TGI/1332/2018 EXHIBIT.P15 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.4 IN TGI/1332/2018 WP(C) Nos.21231 of 2023 & connected cases 251 EXHIBIT-P16 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.6 IN TGI/1337/2018 EXHIBIT-P17 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.7 IN TGI/1341/2018 EXHIBIT-P18 TRUE COPY OF REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.8 FOR AND ON BEHALF OF HIMSELF AND RESPONDENTS 9 TO 23 IN TGI/1912/2018 EXHIBIT-P19 TRUE COPY OF PAGE NO. 55 OF RE-
SURVEY AND RE-SETTLEMENT REGISTER OF ERSTWHILE ERNAD TALUK EXHIBIT-P20 TRUE COPY OF THE RELEVANT PAGES (PAGES 64 AND 99) OF THE PARTITION DEED NO. 752/1959 OF TIRURANGADI SRO CONTAINING THE DESCRIPTION OF ITEM NOS. 296 AND 525, RESPECTIVELY, IN A-SCHEDULE THEREOF (PROPERTIES COMPRISED IN SY. NO. 208/1 & 208/2 OF TIRURANGADI VILLAGE) EXHIBIT-P21 TRUE COPY OF THE DEATH CERTIFICATE DATED 07/01/2022 EXHIBIT-P22 TRUE COPY OF COP NO. 7058/1977 ISSUED LAND TRIBUNAL, PARAPPANANGADI SUBMITTED BY ALL RESPONDENTS HEREIN EXHIBIT-P23 TRUE COPY OF THE CERTIFICATE/SAAKSHYAPATHRAM PRODUCED BY THE 4TH RESPONDENT IN TGI/1332/2018 EXHIBIT-P24 TRUE COPY OF THE FINAL ORDER SEEN DATED 18/01/2023 ISSUED BY CALA IN TGI/1332/2018 PARTLY ALLOWING THE WP(C) Nos.21231 of 2023 & connected cases 252 CLAIM IN THE NAME OF THE 4TH RESPONDENT EXHIBIT-P25 TRUE COPY OF THE FINAL ORDER SEEN DATED 18/01/2023 ISSUED BY CALA IN TGI/1335/2018 ALLOWED IN THE NAME OF THE 5TH RESPONDENT EXHIBIT-P26 TRUE COPY OF THE FINAL ORDER SEEN DATED 18/01/2023 ISSUED BY CALA IN TGI/1337/2018 ALLOWED IN THE NAME OF THE 6TH RESPONDENT EXHIBIT-P27 TRUE COPY OF THE FINAL ORDER DATED 10/01/2023 ISSUED BY CALA IN TGI/1341/2018 ALLOWED IN THE NAME OF THE 7TH RESPONDENT EXHIBIT-P28 TRUE COPY OF THE FINAL ORDER DATED 18/01/2023 ISSUED BY CALA IN TGI/1912/2018 ALLOWED IN THE NAME OF THE RESPONDENTS 8 TO 23 WP(C) Nos.21231 of 2023 & connected cases 253 APPENDIX OF WP(C) 22382/2023 PETITIONER EXHIBITS EXHIBIT.P1 TRUE COPY OF THE FIRST 14 PAGES OF THE PARTITION DEED DATED 10/10/1958 REGISTERED WITH NO. 75/1959 AT TIRURANGADI SRO, MALAPPURAM CONTAINING THE TEXT OF RECITALS OF THE DEED EXHIBIT.P2 TRUE COPY OF THE JUDGMENT OF THIS COURT DATED 12/08/2021 RENDERED IN W.P.(C) 21887/2021 EXHIBIT.P3 TRUE COPY OF THE COMMON JUDGMENT DATED 01/04/2022 RENDERED IN WP(C)S 25088/2021 & 28757/2021 EXHIBIT.P4 TRUE COPY OF THE COVERING LETTER DATED 19/04/2022 SUBMITTED BY THE PETITIONERS TO THE 1ST RESPONDENT ALONG WITH A COPY OF EXHIBIT-P3 JUDGMENT EXHIBIT.P5 TRUE COPY OF THE AWARD DATED 24/05/2022 BEARING NO.
D5421/2021/TGI/1199 ISSUED BY THE 2ND RESPONDENT FOR DISBURSING PART OF THE COMPENSATION TO THE 4TH RESPONDENT IN TGI/1199/2018 EXHIBIT.P6 TRUE COPY OF THE AWARD DATED 09/05/2022 BEARING NO.
D4848/2021/TGI/1196 ISSUED BY THE 2ND RESPONDENT FOR DISBURSING PART OF THE COMPENSATION TO THE 6TH RESPONDENT IN TGI 1196/2018 EXHIBIT.P7 TRUE COPY THE AWARD DATED 09/05/2022 WP(C) Nos.21231 of 2023 & connected cases 254 BEARING NO. D5098/2021/TGI/1197 ISSUED BY THE 2ND RESPONDENT FOR DISBURSING PART OF THE COMPENSATION TO THE 6TH RESPONDENT IN TGI 1197/2018 OF EXHIBIT.P8 TRUE COPY OF THE AWARD DATED 23/05/2022 BEARING NO.
D4765/2021/TGI/1200 ISSUED BY THE 2ND RESPONDENT FOR DISBURSING A PART OF THE COMPENSATION TO THE 7TH RESPONDENT IN TGI/1200/2018 EXHIBIT.P9 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 4TH RESPONDENT IN TGI 1199/2018 EXHIBIT.P10 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 5TH RESPONDENT IN TGI 1176/2018 EXHIBIT.P11 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 5TH RESPONDENT IN TGI 1201/2018 EXHIBIT.P12 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 6TH RESPONDENT IN TGI 1196/2018 EXHIBIT.P13 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE CLAIM OF 6TH RESPONDENT IN TGI 1197/2018 EXHIBIT.P14 TRUE COPY OF THE WRITTEN OBJECTION FILED BY THE PETITIONERS AGAINST THE WP(C) Nos.21231 of 2023 & connected cases 255 CLAIM OF 7TH RESPONDENT IN TGI 1200/2018 EXHIBIT.P15 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.4 IN TGI 1199/2018 EXHIBIT.P16 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.5 IN TGI 1176/2018 EXHIBIT.P17 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO.5 IN TGI 1201/2018 EXHIBIT.P18 TRUE COPY OF THE REPLY STATEMENT/CLAIM SUBMITTED BY RESPONDENT NO. 7 IN TGI 1200/2018 EXHIBIT.P19 TRUE COPY OF PAGE NO. 79 OF SETTLEMENT REGISTER OF ERSTWHILE ERNAD TALUK EXHIBIT.P20 TRUE COPY OF THE RELEVANT PAGE (PAGE
70) OF THE PARTITION DEED NO.
752/1959 OF TIRURANGADI SRO CONTAINING THE DESCRIPTION OF ITEM 335 OF A-SCHEDULE THEREOF (PROPERTIES COMPRISED IN SY. NO. 330/2 OF TIRURANGADI VILLAGE) EXHIBIT.P21 TRUE COPY OF THE DEATH CERTIFICATE DATED 07/01/2022 ISSUED BY KUTHANUR GRAMA PANCHAYATH, PALAKKAD EXHIBIT.P22 TRUE COPY OF THE COP NO. 86/2000 ISSUED BY THE LAND TRIBUNAL, TIRUR SUBMITTED BY 4TH RESPONDENT EXHIBIT.P23 TRUE COPY OF THE COP NO. 483/2000 ISSUED BY THE LAND TRIBUNAL, TIRUR WP(C) Nos.21231 of 2023 & connected cases 256 SUBMITTED BY THE 5TH RESPONDENT EXHIBIT.P24 TRUE COPY OF THE COP NO. 484/2000 ISSUED BY THE LAND TRIBUNAL, TIRUR SUBMITTED BY THE 6TH RESPONDENT EXHIBIT.P25 TRUE COPY OF THE COP NO. 506/2000 ISSUED BY THE LAND TRIBUNAL, TIRUR SUBMITTED BY THE 6TH RESPONDENT EXHIBIT.P26 TRUE COPY OF THE COP NO. 87/2000 ISSUED BY THE LAND TRIBUNAL, TIRUR SUBMITTED BY THE 7TH RESPONDENT EXHIBIT.P27 TRUE COPY OF THE CERTIFICATE/SAAKSHYAPATHRAM PRODUCED BY THE 5TH RESPONDENT IN TGI 1201/2018 EXHIBIT.P28 TRUE COPY OF THE FINAL ORDER DATED 20/01/2023 ISSUED BY CALA IN TGI 1199/2018 ALLOWED IN THE NAME OF THE 4TH RESPONDENT EXHIBIT.P29 TRUE COPY OF THE FINAL ORDER DATED 13/01/2023 ISSUED BY CALA IN TGI 1176/2018 ALLOWED IN THE NAME OF THE 5TH RESPONDENT EXHIBIT.P30 TRUE COPY OF THE FINAL ORDER DATED 12/01/2023 ISSUED BY CALA IN TGI 1201/2018 PARTLY ALLOWED IN THE NAME OF THE 5TH RESPONDENT HIMSELF EXHIBIT.P31 TRUE COPY OF THE FINAL ORDER DATED 10/01/2023 ISSUED BY CALA IN TGI 1196/2018 ALLOWED IN THE NAME OF THE 6TH RESPONDENT EXHIBIT.P32 TRUE COPY OF THE FINAL ORDER DATED 13/01/2023 ISSUED BY CALA IN TGI WP(C) Nos.21231 of 2023 & connected cases 257 1197/2018 ALLOWED IN THE NAME OF THE 6TH RESPONDENT EXHIBIT.P33 TRUE COPY OF THE FINAL ORDER DATED 19/01/2023 ISSUED BY CALA IN TGI 1200/2018 ALLOWED IN THE NAME OF THE 7TH RESPONDENT WP(C) Nos.21231 of 2023 & connected cases 258 APPENDIX OF WP(C) 23489/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPIE OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO D.5457/2021/TGI/1364 DATED 21.01.2023 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO. D 4979/2021/TGI/1360 DATED 21.01.2023 EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO.
D/5465/2021/TGI/1272 DATED
20.01.2023
EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS OF THE
2ND RESPONDENT NO.
D.5474/2021/TGI/1274 DATED
13.01.2023
EXHIBIT P9 TRUE COPY OF THE PROCEEDINGS OF THE
2ND RESPONDENT NO.
D.5058/2021/TGI/1091 DATED
20.01.2023
WP(C) Nos.21231 of 2023 & connected cases 259 EXHIBIT P10 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO.D.5426/2021/TGI/1092 DATED 12.01.2023 EXHIBIT P11 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 WP(C) Nos.21231 of 2023 & connected cases 260 APPENDIX OF WP(C) 23901/2023 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED BEARING NO 752/1959 DATED 10.10.1958 EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) 21887/2020 DATED 12.08.2021 EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 10.11.2021 EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN WP(C) 25088/2021 DATED 01.04.2022 EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5299/ 2021/ TGI/1281 DATED 21.01.202 EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.4760/ 2021/ TGI/1284 DATED 21.01.2023 EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO. 6285/2021/ TGI/1289 DATED 21.01.2023 EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO. D. 5246/ 2021/TGI/1291 DATED 21.01.2023 EXHIBIT P9 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO.
D.5048/2021/TGI/1297 DATED
21.01.2023
EXHIBIT P10 TRUE COPY OF THE PROCEEDINGS/ORDER
OF THE 2ND RESPONDENT NO
D.4761/2021/TGI/1931 DATED
21.01.2023
EXHIBIT P11 TRUE COPY OF THE PROCEEDINGS/ORDER
WP(C) Nos.21231 of 2023 & connected cases 261 OF THE 2ND RESPONDENT NO. D.6277/ 2021/TGI/1361 DATED 21.01.2023 EXHIBIT P12 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO.
D.3951/2021/ TGI/1294 DATED
21.01.2023
EXHIBIT P13 TRUE COPY OF THE PROCEEDINGS/ORDER
OF THE 2ND RESPONDENT NO.
D.3952/2021/TGI/1298 DATED
21.01.2023
EXHIBIT P14 TRUE COPY OF THE PROCEEDINGS/ORDER
OF THE 2ND RESPONDENT NO D.1584/ 2021/TGI/1301 DATED 21.01.2023 EXHIBIT P15 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5899/2021/ TGI/1305 DATED 21.01.2023 EXHIBIT P16 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5095/2021/TGI/1177 DATED 18.01.2023 EXHIBIT P17 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5044/2021/ TGI/1178 DATED 18.01.2023 EXHIBIT P18 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5036/ 2021/TGI/1179 DATED 18.01.2023 EXHIBIT P19 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5046/ 2021/ TGI/1180 DATED 18.01.2023 EXHIBIT P20 TRUE COPY OF THE PROCEEDINGS/ORDER OF THE 2ND RESPONDENT NO D.5028/2021/TGI/1181 DATED WP(C) Nos.21231 of 2023 & connected cases 262 18.01.2023 EXHIBIT P21 TRUE COPY OF THE ORDER IN WP(C) 22386/2023 DATED 11.07.2023 RESPONDENT EXHIBITS EXHIBIT R16(A) TRUE COPY OF THE SALE DEED NO.1736/1992 DATED 15.06.1992 OF TIRURANGADI SRO EXHIBIT R16(B) TRUE COPY OF THE 3G AWARD NO.D.5044/2021/TGI/1178 DATED 05.08.2021 EXHIBIT R16(C) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KL10061506392/2020 DATED 05.08.2020 ISSUED BY TIRURANGADI VILLAGE EXHIBIT R15(A) TRUE COPY OF THE SALE DEED 667/2017 DATED 29.04.2017 OF THORURANGADI SRO EXHIBIT R15(B) TRUE COPY OF THE ANOTHER SALE DEED 4254/2004 OF PARAPPANAGADI SRO EXHIBIT R15(C) TRUE COPY OF THE ANOTHER SALE DEED 2834/84 DATED 22/10/1984 OF THIRURANGADI SRO EXHIBIT R15(D) TRUE COPY OF THE 3G AWARD NO.D.5036/2021/TGI/1179 DATED 9/5/2021 EXHIBIT R15(E) TRUE COPY OF THE PROPERTY TAX RECEIPT NO.KL10061507133/2020 DATED 20.08.2020 ISSUED BY THE THIRURANGADI VILLAGE RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE