Kerala High Court
Abdul Vahid vs State Of Kerala on 5 April, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 23673 OF 2021
PETITIONERS:
1 ABDUL VAHID, AGED 57, S/O. ABDUL AZEES,
AANIKKINATT VEEDU, ERUVA MURI, PATHIYOOR VILLAGE,
KAYAMKULAM - 690 502.
2 K.A.ASURA BEEVI, AGED 57, W/O.ABDUL VAHID,
AANIKKINATT VEEDU, ERUVA MURI, PATHIYOOR VILLAGE,
KAYAMKULAM - 690 502.
BY ADVS.DINESH R.SHENOY
EBIN MATHEW
P.ROHIT PREMANANDAN SHENOY
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE NATIONAL HIGHWAY AUTHORITY OF INDIA,
REP. BY PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY OF
INDIA, TC-29/1539/1 RAJASREE KAIRALI, PERUMTHANNI,
VALLAKKADAVU P.O, THIRUVANANTHAPURAM - 695 008.
3 SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY,
LAND ACQUISITION, NATIONAL HIGHWAY AUTHORITY OF INDIA,
COLLECTORATE, ALAPPUZHA - 688 001.
4 UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY
OF ROAD TRANSPORT AND HIGHWAYS, NEW DELHI - 110 001.
SMT.SUDHA DEVI, SPL.GP
SRI.MATHEWS K PHILIP SC,
SRI.P.VIJAYAKUMAR, ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, ALONG WITH WP(C).616/2022, 29525/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.23673/2021 & Con.Cases
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 616 OF 2022
PETITIONER:
SRI.ABDUL GAFFAR SAIT, AGED 75 YEARS,
S/O. SULAIMAN HUSSAIN SAIT, THAYYILVEEDU,
CHIRAKKADAVAM, KAYAMKULAM,
ALAPPUZHA DISTRICT-690502.
BY ADVS.P.A.MOHAMMED SHAH
RENOY VINCENT
ASWIN KUMAR M J
HELAN.P.A
ARUN ROY
SHAHIR SHOWKATH ALI
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY SECRETARY,
MINISTRY OF ROAD TRANSPORT AND RAILWAYS,
NEW DELHI-110001.
2 STATE OF KERALA, REPRESENTED BY SECRETARY,
PUBLIC WORKS DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
4 NATIONAL HIGHWAY AUTHORITY OF INDIA,
G-586, SECTOR-10, DWARAKA, NEW DELHI-110075,
REPRESENTED BY ITS CHAIRMAN.
5 THE PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY
OF INDIA, TC-29/1539/1, RAJASREE KAIRALI,
PERUMTHANNI, VALLAKKADAVU P.O.,
WP(C) NO.23673/2021 & Con.Cases
-3-
THIRUVANANTHAPURAM-695008.
6 SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY,
LAND ACQUISITION, NATIONAL HIGHWAY AUTHORITY OF
INDIA, ALAPPUZHA-688001.
BY ADVS.SMT.MINI GOPINATH, CGC
ADVOCATE GENERAL OFFICE KERALA
M/S.M.V.KINI AND CO., SC, NHAI
E.C.KURIAKOSE
LEJO JOSEPH GEORGE
K.A.SALIL NARAYANAN
VISHNU PRADEEP
SRI.S.MANU, ASGI
SRI.MATHEWS K.PHILIP, SC
SMT.SUDHA DEVI, SPL.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2022, ALONG WITH WP(C).23673/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.23673/2021 & Con.Cases
-4-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 29525 OF 2021
PETITIONERS:
1 B. SUDHARMA, AGED 71 YEARS, W/O.N.SURENDRAN,
EZHUKULANGARA, PATHIYOOR KARA, KEERIKAD P.O,
PATHIYOOR, ALAPPUZHA-690508.
2 M.E.GEORGE, AGED 71 YEARS, S/O.M.C.IDIKKULA,
MANAKKATTU, THEKKETHARAYIL, EVOOR THEKKU,
KEERIKAD P.O, PATHIYOOR, ALAPPUZHA-690508.
3 M.K.YOUSAF, AGED 50 YEARS, S/O MUHAMMAD KUNJU,
AYANTEKALAM(MKY MANZIL), THOTTAPPALLY,
PURAKKAD.P.O, ALAPPUZHA-688561.
4 CHANDRAMOHANA.K.C, AGED 50 YEARS,
S/O.CHELLAPPAN PILLAI.K, INDEEVARAM, ERUVA WEST,
PATHIYOOR PART, ERUVA.P.O, ALAPPUZHA-690572.
BY ADVS.P.SATHISAN
DONA AUGUSTINE
RESPONDENTS:
1 UNION OF INDIA, REP. BY THE SECRETARY, MINISTRY
OF ROAD TRANSPORT AND HIGHWAYS, NEW DELHI P.O,
PIN-110001.
2 THE PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM P.O,
PIN-695001.
WP(C) NO.23673/2021 & Con.Cases
-5-
3 THE NATIONAL HIGHWAY AUTHORITY OF INDIA,
G-586, SECTOR-10, DWARAKA P.O, NEW DELHI-110075,
REPRESENTED BY ITS CHAIRMAN.
4 THE PROJECT DIRECTOR, NHAI,
TC-29/1539/1, RAJASREE KAIRALI, PERUMTHANNI,
VALLAKKADAVU P.O, THIRUVANANTHAPURAM-695008.
5 SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY,
LAND ACQUISITION, NHAI, COLLECTORATE, ALAPPUZHA
COLLECTORATE P.O, PIN-688001.
BY ADVS. SMT.SUDHA DEVI, SPL.GP,
SRI.MATHEWS K.PHILIP, SC
SRI.S.MANU, ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2022, ALONG WITH WP(C).23673/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.23673/2021 & Con.Cases
-6-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
WP(C) NO. 30169 OF 2021
PETITIONERS:
1 CHANDRAMOHANAN.K.C, AGED 59 YEARS,
S/O.CHELLAPPAN PILLAI K., INDEEVARAM, ERUVA,
KAREELAKULANGARA P.O., ALAPPUZHA DISTRICT-690572.
2 BABY RAMACHANDRAN, AGED 66 YEARS,
W/O. LATE N.K.RAMACHANDRAN, DEEPA NIVAS,
MADHAVA JUNCTION, HARIPAD P.O., ALAPPUZHA
DISTRICT-690514.
3 M.ABOOBACKER, AGED 68 YEARS,
S/O. MUHAMMED KUNJU, VELLALIL, KEERIKKAD P.O.,
KAYAMKULAM, ALAPPUZHA DISTRICT-690502.
4 SMT.MINI R., AGED 46 YEARS,
D/O. CHANDRASEKHARAN NAIR, MOODAMPADIYIL,
KAREELAKULANGARA P.O., -690572.
BY ADVS.P.A.MOHAMMED SHAH
ABDUL RASAK A.
ASWIN KUMAR M J
RENOY VINCENT
HELEN P.A.
ARUN ROY
SHAHIR SHOWKATH ALI
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY SECRETARY,
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS,
WP(C) NO.23673/2021 & Con.Cases
-7-
NEW DELHI-110001.
2 STATE OF KERALA, REPRESENTED BY SECRETARY,
PUBLIC WORKS DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
3 NATIONAL HIGHWAY AUTHORITY OF INDIA
G-586, SECTOR-10, DWARAKA, NEW DELHI-110075,
REPRESENTED BY ITS CHAIRMAN.
4 THE PROJECT DIRECTOR, NATIONAL HIGHWAY AUTHORITY
OF INDIA, TC-29/1539/1, RAJASREE KAIRALI,
PERUMTHANNI, VALLAKKADAVU P.O.,
THIRUVANANTHAPURAM-695008.
5 SPECIAL DEPUTY COLLECTOR AND COMPETENT AUTHORITY,
LAND ACQUISITION, NATIONAL HIGHWAY AUTHORITY OF
INDIA, ALAPPUZHA-688001.
BY ADVS.PRAVEEN K.V., CGC
E.C.KURIAKOSE
LEJO JOSEPH GEORGE
SMT.SUDHA DEVI, SPL.GP,
SRI.MATHEWS K.PHILIP, SC,
SRI.S.MANU, ASGI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2022, ALONG WITH WP(C).23673/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.23673/2021 & Con.Cases
-8-
JUDGMENT
[WP(C) Nos.23673/2021, 616/2022, 29525/2021, 30169/2021] The petitioners in these cases impugn the determination of compensation made by the Competent Authority for Land Acquisition (CALA), appointed under the provisions of the National Highways Act, 1956 ('NH Act', for short), with respect to certain properties and building acquired from them for the purposes of the National Highway Authority of India(NHAI).
2. Though there is no specific assertions as to whether the Awards under Section 3G(1) of the 'NH Act' have been issued in these cases, when these matters were called today, it was conceded that this Court can proceed on the assumption that such orders have been issued, so that petitioners can then invoke their remedies under Section 3G(5) of the 'NH Act' before the Statutory Arbitrator.
3. The learned Special Government Pleader - Smt.Sudha Devi, explained that, even though individual 'Awards' have not been issued to some of the petitioners in these cases, the determination of WP(C) NO.23673/2021 & Con.Cases -9- eligible compensation entitled to each of them has been completed by the CALA under the provisions of Section 3G(1) of the 'NH Act'; and then added that she will not stand in the way of this Court permitting them to invoke their statutory remedies under Section 3G(5) of the said Act, if they are so interested. She further submitted that, for this purpose, if the petitioners approach the CALA appropriately with all their title documents, individual 'Awards' can be issued to them without any avoidable delay.
Taking note of the afore submissions, I dispose of these writ petitions with the following directions:
(a) The petitioners in these cases or those who have not yet received the Awards under Section 3G(1) of the 'NH Act', will be at liberty to approach the jurisdictional CALA within a period of one week from the date of receipt of a copy of this judgment, along with all documents in substantiation of their title of the properties acquired; in which event, said Authority will furnish them a copy of the requisite Awards within a period of two weeks thereafter.
WP(C) NO.23673/2021 & Con.Cases -10-
(b) I leave full liberty to the petitioners to challenge the Awards in any manner that they may require and under any other provision of the 'NH Act'; and if this is done within a period of one month from the date on which they receive the said Awards in terms of the afore directions, same shall be considered by the statutory Arbitrator and disposed of without any avoidable delay, after affording them, as also the concerned Official of the NHAI, an opportunity of being heard.
(c) The contentions of the individual petitioners, hinged upon the schedules to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, ('Fair Compensation Act', for short), as also under Section 3H of the 'NH Act', are left open to be pursued by them; and if they do so, the statutory Arbitrator will consider the same in terms of law and reflect his opinion in the resultant order to be issued.
(d) Needless to say, the judgment of this Court WP(C) NO.23673/2021 & Con.Cases -11- in Aboobacker M. & Others v. Union of India & Others [2021 (5) KHC 761], as also any other precedent to be cited by the petitioners, will also be adverted to and taken note of by the statutory Arbitrator, while the afore exercise is completed.
(e) Finally, I leave liberty to the petitioners to approach this Court after a period of eight months from the date on which they make their applications under Section 3G(5) of the 'NH Act', if the same are not disposed of within that time; so that this Court can then consider fixing a time limit for the said purpose, depending upon the germane circumstances prevailing at that time.
After I dictated this part of the judgment, Sri.P.A.Mohammed Shah appearing for the petitioners in W.P.(C)Nos.616/2022 and 30169/2021, submitted that, in W.P.(C)No.30169/2021, the CALA has already issued certain orders with respect to valuation of the property, which have been produced as Exts.P14 to P17. He thus prayed that the statutory Arbitrator be directed to consider these orders also since they find WP(C) NO.23673/2021 & Con.Cases -12- in favour of his clients and that the CALA itself says that petitioners should impel such issues before the Arbitrator.
It is needless to say that the statutory Arbitrator will have to act as per law on the correctness of every aspect of the Award, which is impelled before him; and in such circumstances, the views of the CALA as reflected in Exts.P14 to P17 certainly should also be adverted to.
As far as W.P.(C)No.29525/2021 is concerned, I make it clear that the afore directions are in addition to any contention raised by the petitioners with respect to the strip of land, which he says that has been rendered useless after the acquisition or as to the entitlement of the benefits under Schedules 2 and 3 of the 'Fair Compensation Act'; which shall also be taken note of by the statutory Arbitrator, if it is so projected before him by the petitioner in his Arbitration Application.
Sd/-
DEVAN RAMACHANDRAN akv JUDGE WP(C) NO.23673/2021 & Con.Cases -13- APPENDIX OF WP(C) 616/2022 PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY OWNED BY THE PETITIONER DATED 7.5.2021.
EXHIBIT P2 THE TRUE COPY OF THE TAX RECEIPT ISSUED BY KAYAMKULAM MUNICIPALITY FOR BUILDING NO.36/205 DATED 5.8.2021.
EXHIBIT P3 THE TRUE COPY OF THE TAX RECEIPT ISSUED BY KAYAMKULAM MUNICIPALITY FOR BUILDING NO.36/206 DATED 5.8.2021.
EXHIBIT P4 THE TRUE COPY OF THE RELEVANT PAGE OF THE NOTIFICATION DATED 3.12.2020. EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT IN WP(C) NO.13984 OF 2021 DATED 24.9.2021. EXHIBIT P6 THE TRUE COPY OF THE JUDGMENT IN WP(C) NO.24639 OF 2021 DATED 9.11.2021. EXHIBIT P7 THE TRUE COPY OF THE LETTER DATED 30.11.2021 PRODUCED BY THE PETITIONER BEFORE THE 6TH RESPONDENT.
RESPONDENT EXHIBITS EXHIBIT R6(A) TRUE COPY OF THE PROCEEDINGS NO.A3- 561(2)/2021 DATED 26.02.2021.
//TRUE COPY// P.A. TO JUDGE WP(C) NO.23673/2021 & Con.Cases -14- APPENDIX OF WP(C) 29525/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE RELEVANT EXTRACT OF 3D NOTIFICATION DATED 12.02.2019. EXHIBIT P1(A) TRUE COPY OF THE RELEVANT EXTRACT OF 3D NOTIFICATION DATED 03.12.2020. EXHIBIT P1(B) TRUE COPY OF THE RELEVANT EXTRACT OF 3D NOTIFICATION DATED 31.12.2020. EXHIBIT P2 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 28.08.2015.
EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER NO.G.O(MS)NO.485/2015/RD DATED 23.09.2015.
EXHIBIT P3(A) TRUE COPY OF THE GAZETTE NOTIFICATION DATED 14/08/2020.
RESPONDENT'S/S EXHIBITS : NIL.
//TRUE COPY// P.A. TO JUDGE WP(C) NO.23673/2021 & Con.Cases -15- APPENDIX OF WP(C) 30169/2021 PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY SITUATED IN SY.NO.495/3 OWNED BY THE PETITIONER DATED 3.12.2021.
EXHIBIT P2 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY SITUATED IN SURVEY NO.495/13 OWNED BY THE PETITIONER DATED 2.12.2021.
EXHIBIT P3 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY SITUATED IN SY.NO.289/4 OWNED BY THE PETITIONER DATED 8.7.2021.
EXHIBIT P4 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY SITUATED IN SY. NO.38/1 OWNED BY THE PETITIONER DATED 2.9.2021.
EXHIBIT P5 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY SITUATED IN SY.NO.31/13-2 OWNED BY THE PETITIONER DATED 24.12.2020.
EXHIBIT P6 THE TRUE COPY OF THE TAX RECEIPT WITH RESPECT TO THE PROPERTY OWNED BY THE 4TH PETITIONER DATED 18.6.2020.
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK OF PATHIYUR PANCHAYATH ISSUED ON 28.1.2021.
EXHIBIT P8 THE PROPERTY OF THE 2ND PETITIONER IS NOT INCLUDED IN THE DATA BANK, TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK OF HARIPAD MUNICIPALITY ISSUED ON 17.1.2020. EXHIBIT P9 THE TRUE COPY OF THE CERTIFICATE OF WP(C) NO.23673/2021 & Con.Cases -16- PATHIYUR PANCHAYATH ISSUED ON 29.1.2021. EXHIBIT P10 THE TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK OF PATHIYUR PANCHAYATH ISSUED ON 21.12.2020.
EXHIBIT P11 THE TRUE COPY OF THE NOTIFICATION ISSUED UNDER SECTION 3D OF THE NATIONAL HIGHWAY ACT, 1956 DATED 11.2.2019.
EXHIBIT P12 THE TRUE COPY OF THE NOTIFICATION ISSUED UNDER SECTION 3D OF THE NATIONAL HIGHWAY ACT, 1956 DATED 12.2.2019.
EXHIBIT P13 THE TRUE COPY OF THE COMMON JUDGMENT DATED 24.9.2021 IN WP(C) NO.3562 OF 2021, 13936 OF 2021, 3267 OF 2021 AND 13984 OF 2021. EXHIBIT P14 THE TRUE COPY OF THE ORDER BEARING NO.A3 437/2021 DATED 30.11.2021 PASSED BY THE 5TH RESPONDENT WITH RESPECT TO THE 1ST PETITIONER'S PROPERTY.
EXHIBIT P15 THE TRUE COPY OF THE ORDER BEARING NO.A3 1178/2021 DATED 30.11.2021 PASSED BY THE 5TH RESPONDENT WITH RESPECT TO THE 2ND PETITIONER'S PROPERTY.
EXHIBIT P16 THE TRUE COPY OF THE ORDER BEARING NO. A3 1597/2021 DATED 30.11.2021 PASSED BY THE 5TH RESPONDENT WITH RESPECT TO THE 3RD PETITIONER'S PROPERTY.
EXHIBIT P17 THE TRUE COPY OF THE ORDER BEARING NO. A3 1179/2021 DATED 30.11.2021 PASSED BY THE 5TH RESPONDENT WITH RESPECT TO THE 4TH PETITIONER'S PROPERTY.
EXHIBIT P18 THE TRUE COPY OF THE VALUATION REPORT FOR STRUCTURE ISSUED BY THE CHARTERED ENGINEER AND REGISTERED VALUER DATED 29.12.2021. EXHIBIT P19 THE TRUE COPY OF THE ENVELOPE RECEIVED BY THE 4TH PETITIONER CONTAINING THE NOTICE WP(C) NO.23673/2021 & Con.Cases -17- ISSUED UNDER SECTION 3E.
EXHIBIT P20 THE TRUE COPY OF THE AFFIDAVIT FILED BY THE RESPONDENT IN CONTEMPT CASE NO.2133/2021 FILED BY THE PETITIONER.
EXHIBIT P21 THE TRUE COPY OF THE REPLY AFFIDAVIT FILED BY THE PETITIONER.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS NO.A3- 501(1)/2021 DTD 21.02.2021 ISSUED BY THE COMPETENT AUTHORITY DETERMINING COMPENSATION TO THE 1ST PETITIONER.
EXHIBIT R5(b) TRUE COPY OF THE PROCEEDINGS NO.A3- 439(1)/2021 DTD 9.02.2021 ISSUED BY THE COMPETENT AUTHORITY DETERMINING COMPENSATION TO THE 2ND PETITIONER.
EXHIBIT R5(c) TRUE COPY OF THE PROCEEDINGS ISSUED BY THE COMPETENT AUTHORITY DETERMINING COMPENSATION TO THE 3RD PETITIONER.
EXHIBIT R5(d) TRUE COPY OF THE PROCEEDINGS NO.A3- 501(1)/2021 DTD 21.02.2021 ISSUED BY THE COMPETENT AUTHORITY DETERMINING COMPENSATION TO THE 4TH PETITIONER.
//TRUE COPY// P.A. TO JUDGE WP(C) NO.23673/2021 & Con.Cases -18- APPENDIX OF WP(C) 23673/2021 PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF SALE DEED NO. 456/2006 DATED 23-3-2006, KAYAMKULAM SRO EXHIBIT P2 TRUE PHOTOCOPY OF BASIC TAX RECEIPT, DATED 17-06-2021 EXHIBIT P3 TRUE PHOTOCOPY OF POSSESSION CERTIFICATE, DATED 13-1-2021 EXHIBIT P4 TRUE PHOTOCOPY OF PROPERTY TAX RECEIPT, DATED 17-06-2021 EXHIBIT P5 TRUE PHOTOCOPY OF PROPERTY TAX AND D AND O RECEIPTS NOS 00 AND 99 DATED 29-01-2008 EXHIBIT P6 TRUE PHOTOCOPY OF LICENSE NO. D24/2008 DATED 17-06-2008 ISSUED TO THE PETITIONER FROM PATHIYOOR GRAMA PANCHAYATH EXHIBIT P7 TRUE PHOTOCOPY OF THE SALE DEED NO.
1018/2014, KAYAMKULAM SRO EXHIBIT P8 TRUE PHOTOCOPY OF BASIC TAX RECEIPT DATED 17-06-2021 EXHIBIT P9 TRUE PHOTOCOPY OF POSSESSION CERTIFICATE, DATED 13-1-2021 EXHIBIT P10 TRUE PHOTOCOPY OF APPROVED PLAN ISSUED BY PATHIYOOR GRAMA PANCHAYATH EXHIBIT P11 THE BUILDING WAS RENOVATED AND RECONSTRUCTED IN 2010 TRUE PHOTOCOPY OF PROPERTY TAX RECEIPT DATED 22-10-2010, PATHIYOOR GRAMA PANCHAYATH.
EXHIBIT P12 PHOTOGRAPHS OF THE PROPERTY OF 1ST PETITIONER WP(C) NO.23673/2021 & Con.Cases -19- EXHIBIT P13 TRUE PHOTOCOPY OF PHOTOGRAPHS OF PROPERTY OF PETITIONERS AND 2ND RESPONDENT.
EXHIBIT P14 TRUE PHOTOCOPY OF PHOTOGRAPHS OF THE BUILDING IN THE 2ND PETITIONERS PROPERTY EXHIBIT P15 TRUE PHOTOCOPY OF THE DATA BANK PUBLISHED IN RESPECT OF THE SY.NO. 485/25 TO 501/18 OF PATHIYOOR VILLAGE EXHIBIT P16 TRUE PHOTOCOPY OF CERTIFICATE ISSUED BY AGRICULTURAL OFFICER, PATHIYOOR VILLAGE, DATED 17-02-2016 EXHIBIT P17 TRUE PHOTOCOPY OF THE RECEIPT DATED 18-2- 2016 ISSUED BY THE 1ST PETITIONER.
EXHIBIT P18 TRUE PHOTOCOPY OF RECEIPT DATED 18-2-2016 ISSUED TO 2ND PETITIONER.
EXHIBIT P19 THE TRUE PHOTOCOPY OF RELEVANT PORTION OF THE NOTIFICATION DATED 15-02-2018 ISSUED BY THE 1ST RESPONDENT PUBLISHED IN THE MATHRUBHUMI DAILY DATED 10-03-2018 EXHIBIT P20 TRUE PHOTOCOPY OF THE LETTER DATED 17-08- 2021 ISSUED BY THE 3RD RESPONDENT TO 2ND PETITIONER.
EXHIBIT P21 TRUE COPY OF THE RELEVANT PORTION OF THE MANUAL OF GUIDELINES DATED NIL EXHIBIT P22 TRUE PHOTOCOPY OF REPRESENTATION DATED 25- 10-2021 SUBMITTED BY THE PETITIONERS BEFORE THE 3RD RESPONDENT.
RESPONDENT'S/S EXHIBITS : NIL.
//TRUE COPY// P.A. TO JUDGE