Kerala High Court
Clint Paul vs State Of Kerala on 16 December, 2025
WP(C) NO. 47099 OF 2025 1 2025:KER:96867
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 16TH DAY OF DECEMBER 2025 / 25TH AGRAHAYANA, 1947
WP(C) NO. 47099 OF 2025
PETITIONERS:
1 CLINT PAUL,
AGED 34 YEARS
S/O. PAUL VARKEY, PALLIPARAMBIL HOUSE, VARIKOLIKARA,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM
DISTRICT, PIN - 682308
2 PAUL P VARKEY,
AGED 66 YEARS
S/O. VARKEY, PALLIPARAMBIL HOUSE, VARIKOLIKARA,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM
DISTRICT, PIN - 682308
3 BEENA PAUL,
AGED 63 YEARS
W/O. PAUL P VARKEY, PALLIPARAMBIL HOUSE, VARIKOLIKARA,
PUTHENCRUZ VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM
DISTRICT, PIN - 682308
BY ADVS.
SHRI.JOBY JOSEPH
SHRI.BABY THOMAS
SRI.INDRAJITH S KAIMAL
SHRI.ALBERTHOVE FRANCIS.M.G.
SHRI.K.K.MOHANDAS
SMT.EHLAS HALEEMA C.K.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF LAND REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682032
WP(C) NO. 47099 OF 2025 2 2025:KER:96867
3 THE TAHSILDAR (LAND RECORDS),
MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT, PIN - 686661
4 THE VILLAGE OFFICER,
THIRUMARADY VILLAGE, THIRUMARADY P.O., MUVATTUPUZHA,
ERNAKULAM DISTRICT, PIN - 686662
5 THE GEOLOGIST,
MINING & GEOLOGY DEPARTMENT, ERNAKULAM CIVIL STATION,
KAKKANAD P.O., ERNAKULAM, PIN - 682030
OTHER PRESENT:
SRI.S.RENJITH, SPL. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 47099 OF 2025 3 2025:KER:96867
JUDGMENT
Ext.P11 is an application preferred by the petitioners for issuance of a demarcation certificate in respect of their properties. The said certificate is required for the purpose of getting a permit for mining laterite stone. Although, Ext.P11 was preferred in the month of August 2024, the same has not been considered, is the short grievance of the petitioners.
2. Having heard the learned counsel for the petitioners and the learned Special Government Pleader, this Court directs the 3rd respondent/Tahsildar to consider Ext.P11 application in accordance with law, expeditiously, at any rate, within a period of two months from the date of receipt of a copy of this judgment and to take appropriate action thereon for issuance of demarcation certificate. The petitioners will produce a copy of this judgment before the 3rd respondent, for compliance.
This Writ Petition is disposed of as above.
Sd/-
C. JAYACHANDRAN JUDGE ska WP(C) NO. 47099 OF 2025 4 2025:KER:96867 APPENDIX OF WP(C) NO. 47099 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED NO.1213/2012 DATED 12.06.2012 IN RESPECT OF THE PROPERTY OF THE 1ST PETITIONER.
Exhibit P2 A TRUE COPY OF THE SALE DEED NO.1171/2012 DATED 07.06.2012 IN RESPECT OF THE PROPERTY OF THE 2ND PETITIONER.
Exhibit P3 A TRUE COPY OF THE SALE DEED NO.1212/2012 DATED 12.06.2012 IN RESPECT OF THE PROPERTY OF THE 2ND PETITIONER.
Exhibit P4 A TRUE COPY OF THE SALE DEED NO.1211/2012 DATED 12.06.2012 IN RESPECT OF THE PROPERTY OF THE 3RD PETITIONER.
Exhibit P5 A TRUE COPY OF THE TAX RECEIPT DATED 28.06.2024 IN RESPECT OF THE PROPERTY OF THE 1ST PETITIONER.
Exhibit P6 A TRUE COPY OF THE TAX RECEIPT DATED 19.07.2024 IN RESPECT OF THE PROPERTY OF THE 2ND PETITIONER.
Exhibit P7 A TRUE COPY OF THE TAX RECEIPT DATED 10.07.2024 IN RESPECT OF THE PROPERTY OF THE 3RD PETITIONER.
Exhibit P8 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 20.07.2024 IN RESPECT OF THE PROPERTY OF THE 2ND PETITIONER.
Exhibit P9 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 10.07.2024 IN RESPECT OF THE PROPERTY OF THE 3RD PETITIONER.
Exhibit P10 A TRUE COPY OF THE JUDGMENT DATED 29.02.2024 PASSED BY HON'BLE HIGH COURT OF KERALA IN WP(C) NO.30593 OF 2023.
Exhibit P11 A TRUE COPY OF THE APPLICATION DATED 07.08.2024 SUBMITTED BY THE PETITIONERS BEFORE THE 4TH RESPONDENT.