Kerala High Court
Samuel David vs State Of Kerala on 2 November, 2021
Author: Murali Purushothaman
Bench: Murali Purushothaman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
WP(C) NO. 10284 OF 2015
PETITIONER/S:
SAMUEL DAVID, KANNAMKATTIL,
ROSAPOOKKANDAM, KUMALY.
BY ADVS.
SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SRI.A.R.DILEEP
SRI.MANU SEBASTIAN
SMT.PARVATHY NAIR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT IN THE
DEPARTMENT OF FOREST AND WILDLIFE,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 DISTRICT COLLECTOR
COLLECTORATE, IDUKKI-685 602.
3 REVENUE DIVISIONAL OFFICER
OFFICE OF REVENUE DIVISIONAL OFFICER, IDUKKI-685 602.
4 TAHSILDAR
TALUK OFFICE, PEERUMEDU-685 531.
5 VILLAGE OFFICER
VILLAGE OFFICE, KUMILY-685 509.
6 DIVISIONAL FOREST OFFICER
DIVISIONAL FOREST OFFICE, KOTTAYAM-686 001.
7 FOREST RANGE OFFICER
FOREST RANGE OFFICE, KUMALY-685 509.
R BY SR.GP (FOREST)SRI.T.P.SAJAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
28.09.2021, THE COURT ON 02.11.2021 DELIVERED THE FOLLOWING:
W.P.(C) 10284/2015 2
JUDGMENT
The petitioner states that he is a resident of Kumaly village of Peerumedu Taluk and owns an extent of 0.0608 Hectors (15 cents) of land in Sy.No. 44 of the said village under Thandeper Account No. 8273. The said property originally belonged to his father, Sri. David, as per Land Assignment Proceedings No. 56/67 of Periyar village and it devolved on the petitioner by virtue of partition effected in the family.
2. According to the petitioner, the said property is neither a forest land nor a reserved forest or a property included in the list of land notified under the Kerala Private Forests (Vesting and Assignment) Act, but, a non-forest land situated in a non-notified area under the Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005. He also states that the said land is not part of excess land, puramboke land or land notified as ecologically fragile land. It is stated that in the aforesaid land, a rose wood tree having a height of 14 Ft. and 212 cm W.P.(C) 10284/2015 3 girth was standing dangerous to the life and building of the petitioner. Since the said tree was included in the list of trees reserved under the grant, he made a representation before the Tahsildar, Peerumedu seeking permission to cut and remove it. The Tahsildar, after conducting enquiry through the Village Officer, forwarded the representation submitted by the petitioner along with documents to the Revenue Divisional Officer (RDO), Idukki for necessary orders. The Tahsildar reported that, the rosewood tree is standing in a dangerous condition, causing threat to the life, residential building and agricultural field of the petitioner and adjacent residents and therefore, recommended for orders allowing the petitioner to cut and utilize the rosewood tree for his own purpose and requested to fix the seigniorage of the tree.
3. The RDO, being satisfied with the dangerous condition of the tree, issued Ext.P3 order under Section 133 of the Cr.P.C. directing the Divisional Forest Officer, Kottayam to cut the rosewood tree within one week from the date of order and to remove it to the forest depot W.P.(C) 10284/2015 4 for public auction. It was also directed to remit the auction amount to the Revenue Department after deducting the expenses for cutting and removing the tree.
4. Since there was considerable delay in cutting and removing the tree as directed in Ext.P3, the petitioner requested the respondents to allow him to cut the tree to avoid any possible danger to the life and property of the petitioner and his family members. The petitioner therefore, arranged to cut the tree and stacked the pieces of timber (four logs) in his premises.
5. Since the rosewood tree cut and kept in the premises of the petitioner was not permitted to be utilized by him, he made a representation to the Hon'ble Minister for Revenue and the same was forwarded to the District Collector for necessary action. The District Collector by Ext. P6 communication directed the Forest Range Officer (FRO), Kumaly to determine the seigniorage of the said rosewood timber, in order to consider the petitioner's request for release of the timber.
W.P.(C) 10284/2015 5
6. In terms of Ext.P6, the FRO, by Ext.P7 communication computed the value of the timber at Rs.1,66,170/-. Meanwhile, the Village Officer, by Ext.P8, reported to the District Collector that the petitioner had incurred an expenditure of Rs.20,000/- for the cutting of the rosewood tree.
7.The petitioner approached the District Collector by Ext. P9 representation stating that by virtue of the provisions under Section 6 of the Kerala Promotion of Tree Growth in Non Forest Areas Act 2005, he is entitled to remove the timber for his own use and he is not liable to pay seigniorage with respect to the said rosewood tree. Since Ext. P9 was not considered by the District Collector with dispatch, he moved this Hon'ble Court by filing W.P(C) 20131/2014, and the same was disposed of by Ext.P10 judgment directing the District Collector to pass orders on Ext.P9 representation.
8. Pursuant to Ext.P10 judgment, the District Collector, by Ext. P11 order, rejected Ext.P9 stating that the reserved trees in the W.P.(C) 10284/2015 6 assigned land belong exclusively to the Government. The District Collector directed the Tahsildar to auction the rosewood timber with base price as Rs.1,66,170/-, being the seigniorage of the timber fixed by the FRO and to remit the auction amount to the Revenue Department after deducting the expenses for cutting and removing the tree.
9. Ext.P11 is impugned in the writ petition contending that the petitioner is not liable to pay seigniorage for the rosewood tree cut and removed from his property for own use as per the provisions of Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005 or in the alternative to declare that the petitioner, as the assignee and the occupant, is entitled to purchase the timber by remitting the seigniorage in terms of Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995.
10. A counter affidavit dated 23.05.2015 is filed by the FRO, the 7th respondent, wherein it is stated that the Rosewood tree cut from the land of the petitioner is a reserved tree and hence it is fully vested with W.P.(C) 10284/2015 7 the Government and the petitioner has no right over the timber from the tree. It is stated that the Rosewood tree (Dalbergia latifolia) felled and lying in petitioner's compound is having a GBH above 212 cm and must be planted or grown by natural propagation during the year 1850, when the said land was with the Maharaja of Travancore and must have an age of more than 150 years and subsequently when patta was assigned to this land, the authorities who assigned patta reserved this Rosewood tree in the patta document. It is further stated that, according to the Kerala Forest (Prohibition of Felling of Trees Standing on Land Temporarily or Permanently Assigned) Rules, 1995, all the trees standing on lands temporarily or permanently assigned, the right of Government over which has been expressly reserved in the deed or grant or order of assignment of such land, shall be the absolute property of Government and since Rosewood tree is a reserved tree, the petitioner has no right over the timber of the tree cut from the land. It is stated that the patta in respect of the land was granted in the year 1967 after the enforcement of Kerala Land Assignment Rules, 1964 W.P.(C) 10284/2015 8 and as per Condition No.1 in Appendix II of the Rules, which is the Form of patta, the full right over all the trees of the four species namely, Teak, Rosewood, Ebony, Sandalwood, standing on the land at the time of assignment or that may come into existence subsequent to it, vests in the Government and the assignee/petitioner has no right over the trees therein.
11. When the FRO, Kumily published Ext. P12 notice to auction the timber including the timber cut from the land of the petitioner, this Court, by order dated 27.05.2015, stayed the proceedings pursuant to the said notice.
12. Heard Sri. George Varghese Perumpallikuttiyil, the learned counsel for the petitioner and Sri. T.P. Sajan, Special Government Pleader for Forests.
13. The undisputed facts is that the land in which the Rosewood tree was standing is an assigned land. Though the petitioner states that the property in which the Rosewood tree was standing originally belonged to his father, Sri.David, as per Land Assignment Proceedings W.P.(C) 10284/2015 9 No.56/67 of Periyar village and later, devolved on the petitioner by virtue of partition effected in the family, the copy of the patta is not produced. Going by the averments in the writ petition, it can be seen that the patta in respect of the land was granted in the year 1967, after the enforcement of Kerala Land Assignment Rules, 1964. Having regard to the Girth at Breast Height (GBH) of the tree, the Rosewood tree in question must be 150 years old and definitely be standing in the property at the time of assignment. It is also not in dispute that the tree rotted at its base was posing danger to the petitioner, his family, building and cultivation and the RDO, in exercise of powers under Section 133 of the Cr.P.C, has ordered the tree to be cut and removed for public auction and to remit the amount to the Revenue Department. Since the authorities did not cut the trees, to avert the possible and imminent threat to life, property and cultivation, the petitioner cut the tree at his expense. The petitioner has expended an amount of Rs. 20,000/- for cutting the tree and the timber (4 logs) is under his care and custody ever since. The petitioner requested the W.P.(C) 10284/2015 10 District Collector for permission to utilize the timber for own use, but, was rejected by the District Collector. The seigniorage of the timber fixed by the FRO is Rs.1,66,170/-.
14. Sri. George Varghese took me through the provisions of the Kerala Land Assignment Act, 1960, the Kerala Land Assignment Rules, 1964,the Kerala Promotion of Tree growth in Non-Forest Areas Act, 2005,the Kerala Promotion of Tree Growth in Non-Forest Land Rules, 2006, the Kerala Preservation of Trees Act, 1986 and the Kerala Forest (Prohibition of Felling of Trees Standing On Land Temporarily or Permanently Assigned) Rules, 1995.
15. Sri. George Varghese, referring to the Schedule in the form of Patta in Appendix II as per Rule 9(2) of the Kerala Land Assignment Rules, 1964, contended that only (i) Teak, (ii) Black Wood, (iii) Ebony, (iv) Sandal wood are included in the list of reserved trees and Rose Wood is conspicuously absent in the Schedule and therefore the Rosewood tree cut from the land of the petitioner will not vest in the Government. However, when it was pointed out W.P.(C) 10284/2015 11 that Black Wood tree referred to in the Schedule is the same as Rosewood tree, Sri. George Varghese, in his usual fairness, did not further raise that contention.
16. Referring to Rule 9(2) of the Kerala Land Assignment Rules 1964, Sri. Sajan contends that, patta is issued in the Form in Appendix II to the said Rules and mandatory conditions are mentioned therein and condition No.1 provides for vesting of four species of trees including Rosewood standing on the land at the time of assignment or that may come into existence subsequent to it, with the Government. He contends that these trees vest with the Government and the Pattadar has no right over these trees.
17. I fully agree with the submission of Sri. Sajan. Condition No. 1 in the Form in Appendix II to the Kerala Land Assignment Rules, 1964 reads as follows:-
"The full right over all the trees within the grant and specified in the schedule Vests in the Government and the assignee is bound to take W.P.(C) 10284/2015 12 care of all such trees standing on the land at the time of assignment or that may come into existence subsequent to it"
In the schedule, the following four species of trees are included, namely;
1. Teak
2. Black wood
3. Ebony
4. Sandalwood Though the land where the Rosewood tree was standing was assigned to the petitioner's father, the ownership of the Rosewood tree never got vested in the petitioner's father or the petitioner. By virtue of the condition in the patta the tree automatically stands reserved to the Government. The tree belongs to the Government and none else.
18. Sri. Sajan cited the Division Bench decision of this Court in Gopi v. Tahsildar reported in [2003 (1) KLT SN 33: 2003 KHC 211: 2003 (1) KLJ 24: AIR 2003 (NOC) Ker. 572] to buttress the W.P.(C) 10284/2015 13 aforesaid contention. Para 7 of the said decision reads thus:-
"7. Admittedly the land is assigned by execution of a deed of assignment. In common parlance it is described as 'patta'. Form of this patta has been given in Appendix II of the Rules. The assignment is subject to certain conditions. The first condition is in the following terms:
"1.The full right over all the trees within the grant and specified in the schedule vests in the Government and the assignee is bound to take care of all such trees standing on the land at the time of assignment or that may come into existence subsequent to it".
The above stipulation in the deed of assignment clearly shows that the trees specified in the schedule vest in the State Government. The assignee has no right therein. In fact he is under a duty to take care of the trees which are on the land at the time of assignment or even those which may come into existence subsequently. Still further it is the admitted position that at the time of execution of the deed of assignment four trees were W.P.(C) 10284/2015 14 specifically mentioned in the schedule to the appendix. One of the trees was the one in question in the present case. This being the factual position it is clear that by the first condition in the deed of assignment the appellant was precluded from cutting the tree, In fact he was under a duty to preserve it. It is not disputed that under the deed of assignment the conditions were binding on the assignee. In fact there is a categoric declaration that he would be bound by the conditions. Thus, on a combined reading of R.10(3) and the condition in the "patta", it is clear that it is only when the government decides to sell that the assignee has to pay the price. Otherwise, he is bound by the terms of assignment."
Taking cue from the penultimate sentence of the above extracted portion of the decision, which reads, "Thus on a combined reading of Rule 10(3) and the condition in the "patta" it is clear that it is only when the government decides to sell that the assignee has to pay the price". Sri. George Varghese would contend that, here, since the Government/Authorities having decided to sell the timber, the W.P.(C) 10284/2015 15 petitioner/assignee has a vested right to seek release of timber on payment of price fixed by the Government, which is the seniorage fixed as per Ext.P7. Here, it will be apposite to extract Rule 10(3) of the Kerala Land Assignment Rules, 1964 which reads as follows:
"Rule 10. Land value and other dues to be paid.-
xxx
3. The assignee shall also be liable to pay the value of the trees, plants and (Vines) if any, specified in Parts A and B of Appendix III to these rules standing on the land at the time of assignment at such rates as may by order, be specified by Government and subject to the following conditions.
(a) No value shall be charged in respect of trees the girth of which is 90 c.m. or less at breast height.
(b) If the assignee was already in occupation of the land and he or his predecessor in occupation has planted trees etc., thereon, no tree value shall be charged in respect of such of those trees etc. planted by him or his predecessor in occupation as are specified in Part B of Appendix III to these rules. W.P.(C) 10284/2015 16
(c) If the assignee is not agreeable to pay the tree value as specified in clause (a), in respect of trees specified in Part A of Appendix III, the Tahsildar shall dispose of, in public auction, the trees growth which is not allowed free to the assignee under that clause".
19. A perusal of the above provision shows that, Rule 10 (3) speaks about the trees specified in Parts A and B of Appendix III to the Rules and not with regard to the four species of trees included in the Schedule to the Form in Appendix II to the Kerala Land Assignment Rules 1964. Rosewood is not a tree enlisted in Part A or B of Appendix III to the said Rules. Even if it is otherwise, Rule 10 (3) does not place any obligation on the Government to sell it to the assignee. Therefore, the contention of the counsel for the petitioner that the authorities having decided to sell the timber, the petitioner/assignee has a vested right to seek release of timber on payment of price fixed by the Government, which is the seniorage W.P.(C) 10284/2015 17 fixed as per Ext.P7, is not sustainable.
20.The other contention of Sri. George Varghese is that, Section 6(1) of the Kerala Promotion of Tree growth in Non-Forest Areas Act, 2005 gives right of owners to cut and remove trees in non notified areas in non forest land. According to the counsel, though the proviso restricts its application to trees if any, reserved by the Government at the time of assignment of such land, the proviso is applicable only to sub-section (1) and the 2nd proviso to sub-section 3 of Section 6 allows small holders to cut and remove specified trees as defined under Section 2(e) other than Sandal wood with the prior permission in writing of Authorised officer. He also refers to Rule 4(iv) of The Kerala Promotion of Tree Growth in Non-Forest Land Rules, 2006 which allows Rose Wood trees to be cut after attaining a minimum girth of 150 cm at 1.4 meters above ground level. Section 6 of the Kerala Promotion of Tree growth in Non-Forest Areas Act, 2005 reads thus:
"6. Right of owners to cut and remove trees in non- W.P.(C) 10284/2015 18 forest land - (1) Notwithstanding anything contained in any other law for the time being in force and subject to the other provisions of this Act, every owner of non- forest land in a non-notified area shall have the right to cut and transport any tree, other than sandalwood tree, standing on his land:
Provided that the provision of this sub-section shall not apply to trees, if any, reserved by the Government at the time of assignment of such land or trees standing on any land notified under section 5 of the Kerala Preservation of Trees Act, 1986 (35 of 1986) or the areas notified by the Custodian under the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Act, 2003 (21 of 2005).
(2) For the purpose of this Act the Government may, by notification in the Gazette, appoint such officers not below the rank of a Forest Range Officer as they W.P.(C) 10284/2015 19 think fit to be Authorised Officers (referred to as 'Authorised Officer' in this Act) and may assign to them such local limits as the Government think fit. (3) The Government may, with a view to preserving tree growth in the interest of protecting the ecology or in public interest by notification in the Gazette direct that no tree standing in any area of non-forest land specified in the notification shall be cut, uprooted, burnt or otherwise destroyed except on the ground that the tree constitutes a danger to life or property or is wind fallen:
Provided that the small holders in the area notified under this sub-section are free to cut and remove any tree except the specified trees:
Provided further that the small holders in the area notified under this sub-section may cut and remove any specified tree other than sandalwood only with the prior W.P.(C) 10284/2015 20 permission in writing of the Authorised Officer and such prior permission shall not be required for the cutting and removal of trees except specified trees: Provided also that the owners other than small holders in an area notified under this sub-section may cut and remove any tree other than sandalwood tree only with the prior permission in writing of the Authorised Officer and such permission shall not be required for the cutting and removal of trees mentioned in the Schedule:
Provided also that such permission mentioned in the second and third provisos shall not be refused by the Authorised Officer if the tree constitutes a danger to life or property or is wind-fallen:
Note - For the purpose of this sub-section all the mangrove areas or cardamom or coffee plantations shall be deemed to be notified areas.W.P.(C) 10284/2015 21
(4) No owner including a small holder shall cut or remove any sandalwood tree in any non-forest area.
Such cutting or removal may be done only by the Forest Department in the manner as may be prescribed. (5) Where a specified tree is to be cut or any timber of a specified tree is to be transported from any non-forest land to any other place, the owner of such tree shall, before cutting the tree or transporting the timber, as the case may be, file before the Authorised Officer having jurisdiction over the area, a declaration containing details such as the survey number of the land from which the tree is to be cut, number of trees, species of trees, quantity of timber and the place to which such timber is being transported, either directly or send it by registered post with acknowledgment due.
(6) Every declaration filed under sub-section (5) shall be acknowledged by the authorised officer forthwith W.P.(C) 10284/2015 22 and a copy of the declaration so acknowledged shall accompany the timber during its transport:
Provided that if acknowledgment from the Authorised Officer is not received within twenty days on receipt of the declaration, the same shall be deemed to have been received, if the trees are to be cut and removed from a non-notified area:
Provided further that if timber of a specified tree cut as per sub-section (3) is to be transported from a non- forest land within the notified area, necessary inspection shall be conducted by the Authorised Officer and if it is found permissible, he may issue a transport permit in such form as may be prescribed, which shall accompany the timber during its transportation. (7) The cutting and removal of trees standing on non-
forest areas, owned, controlled or vested in a Local Self Government Institution and its disposal shall be W.P.(C) 10284/2015 23 governed by such rules, as may be prescribed.
(8) An appeal against the order of refusal of permission by the Authorised Officer may be preferred before the concerned Divisional Forest Officer/Wild Life Warden within such time and in such manner as may be prescribed.
Explanation - For the purpose of this Act, the term 'timber' wherever used shall include firewood also."
(emphasis supplied)
21. The definition of 'specified trees' in Section 2(e) includes Rose Wood. True, the restriction to the application of the non-obstante clause in sub-section (1) of Section 6 to assigned lands by the proviso thereto is not applicable to sub-section (3) of Section 6 and the 2 nd proviso to sub-section 3 allows small holders to cut and remove specified trees as defined under Section 2(e) other than Sandal wood with the prior permission in writing of Authorised officer.
22. The counsel also refers to Section 4(1) of the Kerala W.P.(C) 10284/2015 24 Preservation of Trees Act, 1986 which provides that no person shall, without the previous permission in writing of the authourised officer, cut, uproot or burn, or cause to be cut, uprooted or burnt, any tree. Section 4(2) provides that previous permission as required under section 4(1) shall not be refused if it constitutes a danger to the life or property and clause 4(2)(c) provides that, such cutting is to enable the owner of the land in which the tree stands, to use the area cleared or the timber cut for the construction of the building for his own use. The definition of trees in Section 2(e) of the Kerala Preservation of Trees Act, 1986 includes Rose Wood.
23. It is to be noted that, the petitioner has not sought the prior/ previous permission in writing of the authorised officer either under the Kerala Promotion of Tree growth in Non-Forest Areas Act, 2005 or under the Kerala Preservation of Trees Act, 1986 for cutting and removal of timber for the construction of building for his own use. Under the aforesaid Acts and Rules, the authorised officer means an officer not below the rank of FRO as notified. What is impugned is W.P.(C) 10284/2015 25 Ext. P11, the order passed by the District Collector who, after referring to the conditions of assignment of land held that the reserved trees in the assigned land belong exclusively to the Government.
24. Referring to Rule 5 of the Kerala Forest (Prohibition of Felling of Trees Standing On Land Temporarily or Permanently Assigned) Rules, 1995, Sri George Varghese contends that the said provision allows sale of timber to the assignee by paying seigniorage under the Provisions of Kerala Forest (Preservation, Reproduction and Disposal of Trees and Timber belonging to Government, but Grown On Lands In The Occupation Of Private Persons) Rules, 1975. The said Rule, however provides that, the Government may, in the absence of any provision to the contrary, in the deed of grant or order of assignment, sanction the sale of timber belonging to the Government to the assignee under the Provisions of Kerala Forest (Preservation, Reproduction and Disposal of Trees and Timber belonging to Government, but Grown On Lands In The Occupation Of Private Persons) Rules, 1975. Since the reserved trees vest in the Government W.P.(C) 10284/2015 26 as per the order of assignment, I am of the view that these provisions will not be of any help to the petitioner to contend that the Government can sell the timber to the petitioner. I do not find merit in this contention as well.
25. It is to be noted that, the petitioner, as a law abiding person, has approached the Revenue authorities with request for own use of Rosewood timber that was legally felled from his land. He approached the Minister for Revenue who made over the request of the petitioner to the District Collector and the District Collector has passed the impugned order rejecting the request. The petitioner has even offered to purchase the timber by remitting the seigniorage fixed by the FRO. He has preserved the timber (4 logs) under his care and custody for nearly a decade. The number of trees involved is only one. Therefore, this Court is of the opinion that the petitioner shall be given an opportunity to approach the Government for permission for use of the timber cut from the land for his own use. The petitioner shall file necessary representation before the 1st respondent in this regard within W.P.(C) 10284/2015 27 a period of one month from the date of receipt of a copy of the judgment and the 1st respondent shall consider such request and pass appropriate order, within a period of three months from the date of receipt of representation after hearing the petitioner. Till such time, the interim order passed by this Court on 27.05.2015 in the writ petition as regards the Rosewood timber cut from the petitioner's property shall continue.
With the above observation and direction, the writ petition is disposed of. No order as to costs.
MURALI PURUSHOTHAMAN JUDGE spc/ W.P.(C) 10284/2015 28 APPENDIX OF WP(C) 10284/2015 PETITIONER EXHIBITS P1 : A COPY OF COMMUNICATION NO.B2-14734/10 DTD.11.1.2011 SENT BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT.
P2 : A COPY OF COMMUNICATION NOB2-14734/10 DTD.11.1.2011 SENT BY THE 4TH RESPONDENT TO THE 6TH RESPONDENT.
P3 : A COPY OF ORDER DTD.1.6.2011 IN CMP 6/11.
P4 : A COPY OF REPORT NO.9/13 DTD.15.6.2013 SUBMITTED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT.
P5 : A COPY OF COMMUNICATION NO.B2/14734/10 DTD.17.6.2013. P6 : A COPY OF COMMUNICATION NO.K1-8829/13 DTD.26.6.2013 SEND BY THE 2ND RESPONDENT TO THE 7TH RESPONDENT.
P7 : A COPY OF COMMUNICATION NO.K-75/2013 DTD.12.8.2013. P8 : A COPY OF REPORT SUBMITTED BY THE 5TH RESPONDENT TO TEH 2ND RESPONDENT.
P9 : A COPY OF REPRESENTATION DTD.14.7.2014.
P10 : A COPY OF JUDGMENT IN WPC NO.20131/2014 OF THIS HON'BLE COURT.
P11 : A COPY OF ORDER NO.K108829/13 OF THE 2ND RESPONDENT. P12 : A TRUE COPY OF NOTICE ISSUED BY THE 7TH RESPONDENT