Kerala High Court
Ramachandran Nair vs State Of Kerala on 17 February, 2025
Author: Anil K.Narendran
Bench: Anil K.Narendran
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 1 2025:KER:14453
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
MONDAY, THE 17
TH DAY OF FEBRUARY 2025 / 28TH MAGHA, 1946
WP(C) NO. 34141 OF 2023
PETITIONER:
RAMACHANDRAN NAIR M,
AGED 61 YEARS,
S/O. MADHAVAN PILLAI, AMBADY PURAYIDOM,
PUNCHAVAYAL P.O., KOTTAYAM - 686513.
BY ADVS.
R.KRISHNA RAJ
E.S.SONI
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE(DEVASWOM), KERALA GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
2 DISTRICT COLLECTOR,
COLLECTORATE, COLLECTORATE ROAD, KOTTAYAM - 686002.
3 THE VILLAGE OFFICER,
ERUMELY, ERUMELY P.O. KOTTAYAM-686509
4 TRAVANCORE DEVASWOM BOARD,
DEVASWOM HEAD QUARTERS, NADANCODE,
THIRUVANATHAPURAM-695003
REPRESENTED BY ITS SECRETARY.
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 2 2025:KER:14453
5 ASSISTANT DEVASWOM COMMISSIONER
TRAVANCORE DEVASWOM BOARD
MUNDAKKAYAM, KOTTAYAM - 686513.
6 THE ADMINISTRATIVE OFFICER,
TRAVANCORE DEVASWOM BOARD,
ERUMELY P.O., KOTTAYAM - 686509.
7 ERUMELY GRAMA PANCHAYATH,
ERUMELY P.O., KOTTAYAM-686509,
REPRESENTED BY ITS SECRETARY.
8 SRI. K.V. SEBASTIAN KAVALAM (* EXPIRED)
S/O. VARGHESE, PUTHUPARAMBIL VEEDU, ERUMELY P.O.,
KOTTAYAM - 686509.(LEGAL HEIRS IMPLEADED AS ADDL.R10,
R11),
9 SRI. JAIMON
MANGATTU HOUSE, VENKURINJI P.O., MANIPPUZHA,
KOTTAYAM - 686510.
*ADDL.R10 THOMAS M V,
S/O LATE K.V. SEBASTIAN, KAVALAM, PUTHUPARAMBIL
VEEDU, ERUMELY P.O. KOTTAYAM 686509
*ADDL.R11 GEORGE,
S/O LATE K.V. SEBASTIAN, KAVALAM, PUTHUPARAMBIL
VEEDU, ERUMELY P.O., KOTTAYAM 686509
* ADDL.R10 & R11 ARE IMPLEADED AS PER THE ORDER DTD
26.10.2023 IN IA 1/23 IN WP(C).
#ADDL.R12 THE SPECIAL TAHSILDAR(LAND CONSERVANCY),
DEVASWOM HEAD QUARTERS, TRAVANCORE DEVASWOM BOARD,
NANTHANCODE, THIRUVANANTHAPURAM -695003
# ADDL.R12 IS IMPLEADED AS PER THE ORDER DTD.
17.11.2023 IN I.A.2/2023 IN WP(C).
@ ADDL.R13 THE DISTRICT SURVEY SUPERINTENDENT,
KUMILY ROAD, NEAR COLLECTORATE MAIN HALL,
COLLECTORATE, KOTTAYAM - 686 002.
@ ADDL.R14 THE PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 3 2025:KER:14453
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
@ ADDL.R13 AND R14 ARE IMPLEADED AS PER ORDER DATED
17.02.2025 IN THE WP(C)34141 OF 2023.
R1 TO R3, ADDL.R13 & ADDL.R14 BY SR.GOVERNMENT PLEADER
SRI.S.RAJMOHAN
R4 TI R6 & ADD.R12 BY STANDING COUNSEL SRI.G.SANTHOSH
KUMAR, FOR TDB
BY ADVS.
JIBU P THOMAS,SC FOR R7
LIJI J VADAKKEDOM, FOR R9, R10 & R11
ATHUL V. VADAKKEDOM(K/003544/2022)
CHITHRA CHANDRASEKHRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2025, ALONG WITH DBP.97/2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 4 2025:KER:14453
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
MONDAY, THE 17
TH DAY OF FEBRUARY 2025 / 28TH MAGHA, 1946
DBP NO. 97 OF 2024
IN THE MATTER OF TRAVANCORE DEVASWOM BOARD - COMPLAINT
ALLEGING ENCROACHMENT OF LAND OWNED BY PASCHIMA DEVASWOM UNDER THE
TRAVANCORE DEVASWOM BOARD AT ERUMELI SOUTH VILLAGE IN KANJIRAPPALLY
TALUK IN KOTTAYAM DISTRICT - SUO MOTU PROCEEDINGS INITIATED - REG:
PETITIONER/COMPLAINANT:
RAMACHANDRAN NAIR,
AAMBADIPURAYIDAM , PUNCHAVAYAL P.O, KOTTAYAM -686513.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
(DEVASWOM DEPARTMENT), SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001
2 DISTRICT COLLECTOR,
KOTTAYAM, DISTRICT COLLECTORATE OFFICE, KOTTAYAM,
686002.
3 TAHSILDAR(LAND RECORDS),
KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686507.
4 VILLAGE OFFICER,
ERUMELI SOUTH VILLAGE, ERUMELI P.O., KOTTAYAM -
686509.
5 TRAVANCORE DEVASWOM BOARD,
REPRESENTED BY ITS SECRETARY, NANTHANCODE, KOWDIAR
POST, THIRUVANANTHAPURAM- 695 003.
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 5 2025:KER:14453
6 DEVASWOM COMMISSIONER,
NANTHANCODE, KOWDIAR POST, THIRUVANANTHAPURAM,
PIN - 695003.
7 ASSISTANT DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, MUNDAKAYAM GROUP,
MUNDAKKAYAM P.O., KOTTAYAM DISTRICT - 686513.
8 SPECIAL TAHSILDAR (LC),
TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
THIRUVANANTHAPURAM, PIN-695003.
9 JOSE,
S/O VARKEY, PAZHAYATHOTTAYAM, ERUMELI P.O.,
ERUMELI - 686509.
10 THOMAS,
S/O VARKEY, PAZHAYATHOTTAYAM, ERUMELI P.O.,
ERUMELI - 686509
*ADDL.R11 THE DISTRICT SURVEY SUPERINTENDENT,
KUMILY ROAD, NEAR COLLECTORATE MAIN HALL,
COLLECTORATE, KOTTAYAM - 686 002
*ADDL.R12 THE PRINCIPAL SECRETARY TO GOVERNMENT
REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001
* ARE SUO MOTU IMPLEADED AS ADDITIONAL RESPONDENTS 11
AND 12 VIDE ORDER DATED 17/02/2025 IN DBP.NO.97/2024.
R1 TO R4, ADDL.R11 & R12 BY SR.GOVERNMENT PLEADER
SRI.S.RAJMOHAN
R5 TO R8 BY STANDING COUNSEL SRI.G.SANTHOSH KUMAR, TDB
BY ADVS.
LIJI J VADAKKEDOM FOR R9 & R10
ATHUL V. VADAKKEDOM(K/003544/2022)
THIS DEVASWOM BOARD PETITION HAVING COME UP FOR ADMISSION ON
17.02.2025, ALONG WITH WP(C).34141/2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 6 2025:KER:14453
JUDGMENT/ORDER
Muralee Krishna, J.
W.P.(C).No.34141 of 2023 is filed by the petitioner, who is a devotee of Hindu Temples, under Article 226 of the Constitution of India seeking the following reliefs:
"a. direct the Travancore Devaswom Board to take immediate steps to see that encroachment of respondents 1 to 3 in the property situated in Re.Sy.No.240/7 (Sy.No.369/1) of Erumely South Village is evicted forthwith and take appropriate steps to see that the illegal construction of Smart Village Office in that property is stopped forthwith and direct the Devaswom to evict the encroachment and protect the property of the Devaswom by the issue of a writ of mandamus or such other writ or order or direction.
b. direct the Travancore Devaswom Board to evict the encroachment of respondents 8 and 9 in the property situated in Re.Sy.No.249/15 (Sy.No.377/9) of Erumely South Village and also direct the Panchayath to take immediate action to see that the illegal and unauthorised construction of hotel constructed in the above property is stopped forthwith by the issue of a writ of mandamus or such other writ or order or direction."
2. D.B.P.No.97 of 2024 is registered suo motu based on a complaint dated 27.08.2024 made by the complainant who is the W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 7 2025:KER:14453 petitioner in W.P.(C) No.34141 of 2023 before the Hon'ble the Chief Justice. Since, the issue involved in W.P.(C) No.34141 of 2023 and D.B.P.No.97 of 2024 is pertaining to the alleged encroachment on the same property, the writ petition as well as the D.B.P. are heard together and being disposed of by this common judgment/order.
3. The grievance of the petitioner/complainant is that respondents 1 to 3 in W.P.(C) No.34141 of 2023 trespassed into the property of Paschima Devaswom under the management of the Travancore Devaswom Board situated in Re.Sy.No.240/7 (old Sy.No.369/1) of Erumely South Village and started construction of a village office in that property. On coming to know about the encroachment, the petitioner submitted a complaint to the 6 th respondent-Devaswom Administrative Officer and based upon that complaint the 5th respondent-Assistant Devaswsom Commissioner issued Ext.P5 notice dated 04.09.2023 to the 3 rd respondent-Village Officer, Erumely, to stop the unauthorised construction forthwith. The petitioner/complainant further alleges that respondents 8 and 9 trespassed into the property of the aforesaid Devaswom situated in Re.Sy.No.249/15 (old W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 8 2025:KER:14453 Sy.No.377/9) of Erumely South village for constructing a hotel. On enquiry by the petitioner, it was understood from the Panchayat that respondents 8 and 9 carried out the construction even without informing the Panchayat and without obtaining permit and licence. Though the petitioner immediately filed a complaint before the additional 12th respondent-Special Tahsildar (Land Conservancy) of Travancore Devaswom Board, no action was followed. Hence the petitioner approached this Court.
4. On 20.10.2023 when this writ petition came up for consideration, this Court passed an interim order restraining the 3rd respondent-Village Officer from proceeding further with the construction of Smart Village Office in the property comprised in Re.Sy.No.240/7 in Block No.23 of Erumely South village. In case, the construction made by respondents 8 and 9 in the property comprised in Re.Sy.No.249/15 of Erumely South village is without obtaining building permit, the 7th respondent was directed to ensure that such construction activities are stopped, if found necessary seeking police assistance invoking the provisions under Sub Section (1) of Section 252(b) of Kerala Panchayat Raj Act.
W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 9 2025:KER:14453
5. On 26.10.2023 as per the order in I.A.No.1 of 2023, the legal representatives of deceased 8th respondent were impleaded as additional respondents 10 and 11 in the writ petition. On 07.11.2023, the status of the 8th respondent in the cause title was directed to be shown as "expired". On 17.11.2023 as per order in I.A.No. 2 of 2023, additional 12th respondent was impleaded in the writ petition.
6. The additional respondents 10 and 11 filed a counter affidavit producing therewith Exts. R10(a) to R10(g) documents. It is contended by respondents 10 and 11 that they are the rightful owners of the property having an extent of 10 cents in old Sy. No.377-9/12-17 of Erumely village by virtue of Ext.R10(a) to Ext.R10(d) documents and those documents cannot be nullified without the order of a competent civil court under Section 31 of the Specific Reliefs Act. Without nullifying the documents, respondents cannot be treated as trespassers and hence no proceedings under the Land Conservancy Act can be initiated against them.
7. The 3rd respondent filed a counter affidavit contending that the village office building is constructed in the property in W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 10 2025:KER:14453 Sy.No.240/7, Block No.23 of Erumely South village as per the order of the District Collector, Kottayam. The property is not the property of Travancore Devaswom Board and it belongs to the PWD Rest House Erumely, even though the name Erumely Paschima Devaswom is shown in the BTR. The property in Sy.No.249/15 is a private property in the possession and enjoyment of one K.V.Sebastian, though in the BTR it was recorded as the property of Erumely Paschima Devaswom.
8. To the counter affidavits filed by the respondents, the petitioner/complainant filed reply affidavit producing therewith Exts.P9 and P10 documents.
9. Respondents 4 to 6 also filed a counter affidavit producing therewith Ext.R4(a) document and contending that the land in question belongs to the Devaswom. The 4th respondent requested that necessary direction may be issued to the 12th respondent to evict the encroachers from the Devaswom property.
10. Heard learned counsel for the petitioner, the learned Senior Government Pleader, the learned Standing Counsel for Travancore Devaswom Board, and the learned counsels appearing for the party respondents.
W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 11 2025:KER:14453
11. Travancore-Cochin Hindu Religious Institutions Act, 1950 enacted by the State Legislature makes provision for the administration, supervision and control of incorporated and unincorporated Devaswoms and of other Hindu Religious Endowments and Funds. As per the provisions under Section 3 of the Act, the administration of incorporated and unincorporated Devaswoms shall vest in the Travancore Devaswom Board.
12. As per Section 15A of the Act, it shall be the duty of the Board to perform the following functions, namely, (i) to see that the regular traditional rites and ceremonies according to the practice prevalent in the religious institutions are performed promptly; (ii) to monitor whether the administrative officials and employees and also the employees connected with religious rites are functioning properly; (iii) to ensure proper maintenance and upliftment of the Hindu religious institutions; (iv) to establish and maintain proper facilities in the temples for the devotees. Section 31 of the Act deals with management of Devaswoms. As per Section 31 of the Act, subject to the provisions of Part I and the rules made thereunder, the Board shall manage the properties and affairs of the Devaswoms, both incorporated, and W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 12 2025:KER:14453 unincorporated as heretofore, and arrange for the conduct of the daily worship and ceremonies and of the festivals in every temple according to its usage.
13. 'Deva' means God and 'swom' means ownership in Sanskrit and the term 'Devaswom' denotes the property of God in common parlance. See: Prayar Gopalakrishnan and another v. State of Kerala and others [2018 (1) KHC 536].
14. In A.A. Gopalakrishnan v. Cochin Devaswom Board [(2007) 7 SCC 482] a Three-Judge Bench of the Apex Court held that the properties of deities, temples and Devaswom Boards are required to be protected and safeguarded by their trustees/archakas/shebaits/employees. Instances are many where persons entrusted with the duty of managing and safeguarding the properties of temples, deities and Devaswom Boards have usurped and misappropriated such properties by setting up false claims of ownership or tenancy, or adverse possession. This is possible only with the passive or active collusion of the authorities concerned. Such acts of 'fence eating the crops' should be dealt with sternly. The Government, members or trustees of boards/trusts, and devotees should be vigilant to W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 13 2025:KER:14453 prevent any such usurpation or encroachment. It is also the duty of courts to protect and safeguard the properties of religious and charitable institutions from wrongful claims or misappropriation.
15. In Travancore Devaswom Board v. Mohanan Nair [2013 (3) KLT 132] a Division Bench of this Court noticed that in A.A. Gopalakrishnan [(2007) 7 SCC 482] the Apex Court emphasised that it is the duty of the courts to protect and safeguard the interest and properties of the religious and charitable institutions. The relevant principles under the Hindu law will show that the Deity is always treated similar to that of a minor and there are some points of similarity between a minor and a Hindu idol. The High Court therefore is the guardian of the Deity and apart from the jurisdiction under Section 103 of the Land Reforms Act, 1957 viz. the powers of revision, the High Court is having inherent jurisdiction and the doctrine of parens patriae will also apply in exercising the jurisdiction. Therefore, when a complaint has been raised by the Temple Advisory Committee, which was formed by the devotees of the Temple, about the loss of properties of the Temple itself, the truth of the same can be gone into by the High Court in these proceedings.
W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 14 2025:KER:14453
16. In Nandakumar v. District Collector and others [2018 (2) KHC 58] a Division Bench of this Court noticed that the legal position has been made clear by the Apex Court as to the role to be played by the High Court in exercising the 'parens patriae' jurisdiction in Gopalakrishnan v. Cochin Devaswom Board [(2007) 7 SCC 482]. The said decision was referred to and relied on by a Division Bench of this Court in Travancore Devaswom Board v. Mohanan Nair [2013 (3) KLT 132]. In the said circumstances, the properties of the Devaswom, if at all encroached by anybody and if any assignment/conveyance has been effected without the involvement of the Devaswom, securing 'pattayam' or such other deeds, the same cannot confer any right upon the parties concerned, unless the title so derived is clear in all respects. There cannot be any dispute that the remedy to retrieve such property belonging to the Devaswom is by resorting to the course stipulated in the Kerala Land Conservancy Act, 1957.
17. In A.A. Gopalakrishnan v. Secretary, Cochin Devaswom Board [2018 (3) KHC 549] a Division Bench of this Court found that the task undertaken by the complainant to ensure that the property of the Devaswom is protected and W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 15 2025:KER:14453 preserved has ultimately brought out the plain truth that the said property was sought to be appropriated by strangers and that the property in Sy.No.1042/2 has been successfully retrieved by the Devaswom, based on the intervention made by this Court and also by the Apex Court in A.A. Gopalakrishnan [(2007) 7 SCC 482]. Proceedings have to be taken to a logical conclusion in respect of the land in Sy.No. 1043 as well. This is more so since in view of the 'parens patriae' jurisdiction being entrusted with the Court in this regard, there is a duty cast upon the Court to take every step to ensure that the property of the deity is protected.
18. The dispute between the parties in this writ petition as well as in the D.B.P. is pertaining to the ownership and possession over the properties in Re Sy.Nos.240/7 and 249/15 of Erumely South village. Admittedly one of the properties is shown as the property of Paschima Devaswom in the Revenue Records. However, the party respondents claim that the property is not a Devaswom property. In one item of the property the construction of a village office has already been completed and in another, respondents 10 and 11 have constructed a hotel building.
W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 16 2025:KER:14453
19. While considering the pleadings and materials on records and the submissions made at the Bar, we find that the survey of the property with reference to the survey records is highly necessary for resolving the dispute regarding ownership and possession over the properties in question.
In the result, we dispose of this writ petition and D.B.P. directing the additional 13th respondent-District Survey Superintendent to conduct a survey of the properties mentioned in this writ petition, with reference to old survey records, after giving due notice to all the parties concerned, as expeditiously as possible, at any rate within three months from the date of receipt of a copy of this judgment/order. Based on the report and sketch prepared in the survey, the 8th respondent Special Tahsildar shall take further action for evicting the encroachments, if any, in the Devaswom land, in accordance with law, within a further period of three months. The legal and factual contentions raised by the parties in this writ petition and D.B.P are left open to be raised before the appropriate authority.
Sd/-
ANIL K. NARENDRAN, JUDGE Sd/-
MURALEE KRISHNA S., JUDGE DSV/-
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 17 2025:KER:14453
APPENDIX OF WP(C) 34141/2023
PETITIONER'S EXHIBITS :
Exhibit P1 TRUE COPY OF THE SETTLEMENT REGISTER DATED
NIL.
Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER UNDER THE RIGHT TO
INFORMATION ACT DATED 04.02.2023.
Exhibit P3 TRUE COPY OF THE INFORMATION PROVIDED BY
THE VILLAGE OFFICER DATED 04.03.2023.
Exhibit P4 COPY OF THE COMPLAINT SUBMITTED BY ONE
AJIKUMAR DATED 28.07.2023.
Exhibit P5 TRUE COPY OF THE NOTICE ISSUED BY THE
ASSISTANT COMMISSIONER TO THE VILLAGE
OFFICER DATED 04.09.2023.
Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER UNDER RIGHT TO INFORMATION ACT BEFORE THE VILLAGE OFFICER DATED 17.04.2023.
Exhibit P7 TRUE COPY OF THE INFORMATION PROVIDED UNDER RIGHT TO INFORMATION ACT BY THE VILLAGE OFFICER DATED 12.05.2023.
Exhibit P8 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE SPECIAL TAHSILDAR (LAND CONSERVANCY) TRAVANCORE DEVASWOM BOARD DATED 25.09.2023.
Exhibit P-9 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT DATED 17.04.2023.
Exhibit P-10 TRUE COPY OF THE REPLY GIVEN BY THE ERUMELY GRAMA PANCHAYATH DATED 16.05.2023.
Exhibit P-11 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT DATED 02.12.2023.
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 18 2025:KER:14453
Exhibit P-12 TRUE COPY OF THE FIELD REGISTER DATED
26.10.2023.
RESPONDENTS' EXHIBITS
Exhibit R10(a) The copy of the certified copy of the sale
deed No. 1291/1969 dated 30/4/1969 of the SRO, Kanjirappally.
Exhibit R10(b) A copy of the certified copy of the Partition Deed No. 1773/1965 dated 5/7/1965 of the SRO, Kanjirappally.
Exhibit R10(c) The copy of the certified copy of the gift deed No. 502/1967 dated 17/2/1967 of the SRO, Kanjirappally.
Exhibit R10(d) The copy of the certified copy of the Sale deed No. 885/1953 dated 24/2/1953 of the SRO, Kanjirappally.
Exhibit R10(e) The copy of the agreement dated 19.3.2022. Exhibit R10(f) Two Photographs showing the temporary structure constructed by the respondents 10 and 11.
Exhibit R10(g) A copy of the temporary licence dated 21.11.2022 issued by the Erumely Grama Panchayat.
Exhibit-R4(a) True copy of the order of proceedings No.1910/L.R and F dated 19/02/1913 issued by the Government of H.H the Maha Raja of Travancore.
EXHIBIT R2(a) TRUE COPY OF THE LETTER No.DCKTM/3606/2022- A9 DATED 25/04/2022.
EXHIBIT R2(b) TRUE COPY OF THE RELEVANT PAGES OF THE SETTLEMENT REGISTER.
W.P.(C)No.34141 of 2023 &
DBP NO. 97 OF 2024 19 2025:KER:14453
EXHIBIT R2(c) TRUE COPY OF THE RELEVANT PAGES OF THE
TRAVANCORE LAND REVENUE MANUAL.
EXHIBIT R2(d) TRUE COPY OF THE RELEVANT PAGE OF THE Re-Sy
BTR.
EXHIBIT R2(e) PHOTOGRAPH SHOWING THE PRESENT STATUS OF
THE SMART VILLAGE OFFICE ,ERUMELY SOUTH
VILLAGE OFFICE.
EXHIBIT R2(f) TRUE COPY OF APPLICATION NUMBER
TLKKPY/4727/2022-A7 DATED 07/06/2024 ISSUED BY TAHSILDAR,KANJIRAPPALLY TALUK ALONG WITH THE BUILDING PLAN AND SITE PLAN ISSUED BY KERALA STATE NIRMITHY KENDRA ,REGIONAL CENTRE,PALA EXHIBIT R2(g) TRUE COPY OF COMMUNICATION No.400526/PTDC01/GPO/2024/4100/(1) DATED 06/07/2024 ISSUED BY THE SECRETARY, ERUMELY GRAMA PANCHAYATH W.P.(C)No.34141 of 2023 & DBP NO. 97 OF 2024 20 2025:KER:14453 APPENDIX OF DBP 97/2024 PETITIONER'S ANNEXURES: NIL RESPONDENTS' ANNEXURES :
Annexure-R5(a) True copy of the letter dated 22/08/2024 along with the necessary documents issued by the 4th respondent, Village Officer, Erumely South to the Administrative officer, Erumely.
Annexure-R5(b) True copy of the letter dated 22/08/2024 submitted by the Administrative officer before the 3rd respondent along with the acknowledgement receipt dated 23/08/2024.
Annexure-R5(c) True copy of the letter dated 21/10/2024 issued by the 7th respondent to the 6th respondent.
Annexure-R5(d) True copy of the Circular ROC 1287/22/suit dated 24/02/2022 issued by the Board.