Kerala High Court
Abad Builders Private Limited vs State Of Kerala on 9 January, 2025
W.P(C).No.2785/2021 & connected cases
1 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2785 OF 2021
PETITIONER:
ABAD BUILDERS PRIVATE LIMITED, HAVING ITS OFFICE AT
8TH FLOOR, NUCLEUS MALL AND OFFICE, N.H.49,
KUNDANNOOR PETTA ROAD, MARADU P.O., PIN- 682 304,
REP.BY ITS MANAGING DIRECTOR,DR. NAJEEB ZACKERIA.
BY ADVS. B.G.HARINDRANATH (SR.)
SANTHOSH MATHEW (SR.)
AMITH KRISHNAN H.
GOWRI DEV
P.DEVIKRISHNA
AHANAA MUHAMMED
RESPONDENTS:
1 STATE OF KERALA, REP.BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001
2 DISTRICT COLLECTOR, CIVIL STATION,
KAKKANAD, ERNAKULAM- 682 030
3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISION
OFFICE, NEAR FORT KOCHI BUS STAND, FORT KOCHI,
ERNAKULAM- 682 001
4 CORPORATION OF KOCHI, OFFICE OF THE CORPORATION OF
KOCHI, COCHIN- 682 011, REP.BY ITS SECRETARY.
BY ADV. K.B.ARUNKUMAR
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
SRI.K.JANARDHANA SHENOY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2012/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
2 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 103 OF 2023
PETITIONER:
M/S ICLOUD HOMES PVT LTD,
A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT
1956, HAVING ITS REGISTERED OFFICE AT
'INDHEEVARAM', CHAITHANYA GARDENS, PANGAPPARA P.O,
PANGAPPARA VILLAGE, PEROOR MURI, THIRUVANANTHAPURAM
DISTRICT AND CORPORATE OFFICE AT TC V/1666, TEMPLE
ROAD, AMBALAMUKKU, KOWDIAR P.O, THIRUVANANTHAPURAM,
PIN - 695003, REPRESENTED BY ITS DIRECTOR SHEEJA
BIJU, AGED 39 YEARS, W/O BIJU JANARDHANAN.
BY ADVS. P.MARTIN JOSE
A.JANI(KOLLAM)
P.PRIJITH
THOMAS P.KURUVILLA
R.GITHESH
AJAY BEN JOSE
MANJUNATH MENON
SACHIN JACOB AMBAT
ANNA LINDA V.J
HARIKRISHNAN S.
S.SREEKUMAR (SR.)
RESPONDENTS:
1 THE THIRUVANANTHAPURAM CORPORATION,
GX 53 + 76P, LMS VELLAYAMBALAM ROAD,
UNIVERSITY OF KERALA SENATE HOUSE CAMPUS PMG,
THIRUVANANTHAPURAM DISTRICT, REPRESENTED BY ITS
SECRETARY., PIN - 695033
2 TOWN PLANNING OFFICER/ SUPERINTENDING ENGINEER,
W.P(C).No.2785/2021 & connected cases
3 2025:KER:999
THIRUVANANTHAPURAM CORPORATION, GX 53 + 76P,
LMS VELLAYAMBALAM ROAD, UNIVERSITY OF KERALA SENATE
HOUSE CAMPUS PMG, THIRUVANANTHAPURAM DISTRICT,
PIN - 695033
ADDL.R3 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT OF KERALA,
SECRETARIAT, THIRUVANANTHAPURAM, PIN 695001
ADDL.R4 THE THIRUVANANTHAPURAM DISTRICT COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001
ADDL.R5 THE REVENUE DIVISIONAL OFFICER,
THIRUVANANTHAPURAM DISTRICT, COLLECTORATE,
THIRUVANANTHAPURAM, PIN - 695001
(R3 TO R5 ARE IMPLEADED AS PER ORDER DATED
21-08-2024 IN IA 1/2024 IN WPC)
BY ADV. SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
4 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 216 OF 2024
PETITIONER:
V.K.ROSA, AGED 82 YEARS,
W/O MATHEW K.A., KOODARAPILLY HOUSE,
MAJOR ROAD, VYTTILA P.O.,
ERNAKULAM DISTRICT, PIN - 682019
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, A.G'S OFFICE P.O.,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
FORT KOCHI, RDO OFFICE, FORT KOCHI P.O.,
ERNAKULAM, PIN - 682001
3 KOCHI MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY,
KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN - 682011
4 THE SECRETARY,
KOCHI MUNICIPAL CORPORATION,
KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN - 682011
W.P(C).No.2785/2021 & connected cases
5 2025:KER:999
5 THE DISTRICT TOWN PLANNER,
LSGD PLANNING, 4 TH FLOOR,
CIVIL STATION, KAKKANAD P.O,
ERNAKULAM DISTRICT, PIN - 682030
BY ADV SHRI.K.JANARDHANA SHENOY, SC, KOCHI
MUNICIPAL CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
6 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 233 OF 2023
PETITIONERS:
1 ALEX P. ABRAHAM, AGED 59 YEARS
S/O P. V. ABRAHAM, CRRA 41, CHALAKUZHY ROAD,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004
2 RACHEL ALEX PULIKKATHARA,
AGED 52 YEARS
W/O ALEX P. ABRAHAM,CRRA 41, CHALAKUZHY ROAD,
PATTOM, THIRUVANANTHAPURAM, PIN - 695004
3 DR. MARKOSE THOMAS, AGED 63 YEARS,
SERENA HEIGHTS,MURIKAVELIL, BINDU NAGAR,
NATTAKAM, KOTTAYAM, PIN - 686013
4 K. O. VARGHESE, AGED 80 YEARS,
CPRA 41, SHARON,OPP. GLENDALE MANOR,
CHALAKUZHY ROAD, PATTOM,
THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.V.M.KRISHNAKUMAR
MAYA M.(K/897/2019)
RENJITH THAMPAN (SR.)(K/276/1990)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DISTRICT COLLECTOR, THIRUVANANTHAPURAM,
W.P(C).No.2785/2021 & connected cases
7 2025:KER:999
CIVIL STATION BUILDING, CIVIL STATION ROAD,
KUDAPPANAKUNNU, THIRUVANANTHAPURAM,
PIN - 695043
3 SUB COLLECTOR,
THIRUVANANTHAPURAM, REVENUE DIVISIONAL OFFICE,
CIVIL STATION BUILDING, CIVIL STATION ROAD,
KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN - 695043
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
8 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 459 OF 2023
PETITIONERS:
1 THOMAS K. GEORGE, AGED 52 YEARS,
S/O K.A. GEORGE, KUNNATHU HOUSE,
KAKKANAD, ERNAKULAM, PIN - 682021
2 GEORGE ELIAS, AGED 50 YEARS,
S/O E.V. ELIAS, EDAYATHU HOUSE,
AYAVANA, ERNAKULAM, PIN - 686668
3 JINU ELIAS, AGED 46 YEARS,
S/O E.V. ELIAS, EDAYATHU HOUSE, RAMAMANGALAM,
MARADY, MUVATTUPUZHA, ERNAKULAM - 686 673
BY ADVS. S.SHANAVAS KHAN
S.INDU
KALA G.NAMBIAR
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM,
PIN - 682021
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, FORT KOCHI,
ERNAKULAM, PIN - 682001
W.P(C).No.2785/2021 & connected cases
9 2025:KER:999
4 THE KOCHI MUNICIPAL CORPORATION,
CORPORATION OFFICE,ERNAKULAM - 682 011,
REPRESENTED BY ITS SECRETARY
5 THE SECRETARY,
KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,
ERNAKULAM, PIN - 682011
6 THE ASSISTANT EXECUTIVE ENGINEER,
KOCHI MUNICIPAL CORPORATION,
VYTTILA ZONAL OFFICE, VYTTILA,
ERNAKULAM, PIN - 682019
BY ADVS. SHRI.K.JANARDHANA SHENOY, SC, KOCHI
MUNICIPAL CORPORATION
SRI. C.N.PRABHAKARAN
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
10 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 591 OF 2023
PETITIONERS:
1 VISHNU M.E., AGED 25 YEARS,
S/O MOHANAN, 'VISHNU NIVAS',
VAZHAYOOR, KONDOTTY, MALAPPURAM DISTRICT, PIN -
673632
2 KAVYA K.T., AGED 24 YEARS,
W/O VISHNU M.E, 'VISHNU NIVAS', VAZHAYOOR,
KONDOTTY, MALAPPURAM DISTRICT, PIN - 673632
BY ADVS. S.SHANAVAS KHAN
S.INDU
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
CIVIL STATION, MALAPPURAM, PIN - 676505
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, TIRUR,
MALAPPURAM, PIN - 676101
4 THE VAZHAYOOR GRAMA PANCHAYAT,
KARADPARAMBA P.O., MALAPPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 673632
W.P(C).No.2785/2021 & connected cases
11 2025:KER:999
5 THE SECRETARY,
THE VAZHAYOOR GRAMA PANCHAYAT, KARADPARAMBA P.O.,
MALAPPURAM, PIN - 673632
BY ADVS. VINOD SINGH CHERIYAN
T.M.KHALID
K.P.SUSMITHA
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
12 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 752 OF 2024
PETITIONERS:
1 ISMAEL K. M, AGED 53 YEARS,
S/O MAKKAR, KUTTICHIRA HOUSE,
NELLIKUZHI PANCHAYATH, KUTTILANJI KARA,
IRAMALLOOR VILLAGE, KOTHAMANGALAM TALUK,
PANIPRA POST, KOTHAMANGALAM, PIN - 686692
2 NAVAS K.H., AGED 46 YEARS,
S/O HASSAN, KALLAMALA HOUSE,
PAIPRA PANCHAYATH, PEZHAKKAPPILLY POST,
PEZHAKKAPPILLY KARA, MULAVOOR VILLAGE,
MUVATTUPUZHA TALUK, MUVATTUPUZHA, PIN - 686673
BY ADVS. P.M.RAFEEK
U.NIDHIN
GIA MATHAI KANDATHIL
SARA JOHN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE DISTRICT COLLECTOR,
W.P(C).No.2785/2021 & connected cases
13 2025:KER:999
ERNAKULAM, CIVIL STATION,
KAKKANAD, PIN - 682030
4 THE REVENUE DIVISIONAL OFFICER,
MINI CIVIL STATION, MUDAVOOR P.O,
MUVATTUPUZHA, PIN - 686669
5 THE TAHASILDAR,
TALUK OFFICE, MUVATTUPUZHA, PIN - 686669
6 THE VILLAGE OFFICER,
VILLAGE OFFICE, MUVATTUPUZHA, PIN - 686669
7 THE PAIPRA GRAMA PANCHAYAT, ERNAKULAM,
REP. BY IT'S SECRETARY, PANCHAYAT OFFICE,
PEZHAKKAPPILLY, MUVATTUPUZHA, PIN - 686673
8 THE SECRETARY,
PAIPRA GRAMA PANCHAYAT, PANCHAYAT OFFICE,
PEZHAKKAPPILLY, MUVATTUPUZHA, PIN - 686673
SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,
ERNAKULAM
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
14 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 697 OF 2023
PETITIONER:
FITCO INFRA LLP,
DOOR NO. 5/236-39, SHAHANA COMPLEX,
HOUSING COLONY ROAD, PERINTHALMANNA,
REPRESENTED BY ITS DESIGNATED PARTNER -
SAID ISMAIL KOYAKUTTY THANGHAL, PIN - 679322
BY ADVS. K.I.MAYANKUTTY MATHER (SR.)
S.PARVATHI (P-960)
KALLIYANI KRISHNA B.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM G.P.O.,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SUB-COLLECTOR/REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICE,
SHORNUR-PERINTHALMANNA ROAD, SHANTI NAGAR,
PERINTHALMANNA S.O. P.O., PIN - 679322
3 TAHSILDAR,
PERINTHALMANNA TALUK OFFICE, FIRST FLOOR,
SHORNUR-PERINTHALMANNA ROAD, SHANTI NAGAR,
PERINTHALMANNA S.O. P.O., PIN - 679322
4 PERINTHALMANNA MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, FIRST FLOOR,
MANAZHI, KOZHIKKODE - PALAKKAD BYPASS ROAD,
W.P(C).No.2785/2021 & connected cases
15 2025:KER:999
KUTTIPPARA, PATHAIKKARA,PERINTHALMANNA S.O. P.O.,
PIN - 679322
BY SHRI.P.C.SASIDHARAN, SC, PERINTHALMANNA
MUNICIPALITY SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
16 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 1588 OF 2024
PETITIONER:
GITH XAVIER, AGED 39 YEARS,
S/O. P.V. XAVIER, MANAGING PARTNER,
MARLEES FOOD FACTORY, MALAYINKEEZHU,
KOTHAMANGALAM P.O., RESIDING AT POTHANIKAT HOUSE,
KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691
BY ADVS.RINNY STEPHEN CHAMAPARAMPIL
ASHA ELIZABETH MATHEW
ANJANA S.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 REVENUE DIVISIONAL OFFICER,
R.D.O. OFFICE, GROUND FLOOR,
PATTIMATTOM-MUVATTUPUZHA ROAD,
MUVATTUPUZHA (P.O.), PIN - 686673
3 TAHASILDAR (LAND RECORDS),
TALUK OFFICE, KOTHAMANGALAM, PIN - 686691
4 VILLAGE OFFICER,
VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691
5 KOTHAMANGALAM MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
W.P(C).No.2785/2021 & connected cases
17 2025:KER:999
KOTHAMANGALAM (P.O.), PIN - 686691
6 THE SECRETARY,
KOTHAMANGALAM MUNICIPALITY,
MUNICIPAL OFFICE, KOTHAMANGALAM (P.O.),
PIN - 686691
7 THE ASSISTANT EXECUTIVE ENGINEER,
KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,
KOTHAMANGALAM (P.O.), PIN - 686691
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
18 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2505 OF 2024
PETITIONER:
MATA AMRITANANDAMAYI MATH, REPRESENTED BY ITS
GENERAL SECRETARY, SREEVALSAN K, AGED 49 YEARS,
S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,
AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,
AMRITHAPURI, KERALA, PIN - 690525
BY ADVS. B.G.HARINDRANATH (SR.)
SAIRA PUTHIYAPARAMPATH
AMITH KRISHNAN H.
GOWRI DEV
P.DEVIKRISHNA
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,CIVIL STATION ROAD,
KAANKATHU MUKKU, KOLLAM, PIN - 691013
3 THE REVENUE DIVISIONAL OFFICER,
VIDYANAGAR, KOLLAM, PIN - 691013
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
19 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2012 OF 2021
PETITIONER:
BABU JOHN, AGED 71 YEARS, S/O.JOHN,
PALATHUMPATT HOUSE, THITTAMEL, CHENGANNOOR P.O.,
ALLEPPEY DISTRICT, PIN - 689 121.
BY ADVS. P.K.SOYUZ
SRI.E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
SECRETARY, AGRICULTURAL DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM AGS P.O.,
THIRUVANANTHAPURAM, PIN - 695 001.
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, THIRUVALLA P.O.,
PATHANAMTHITTA DISTRICT, PIN - 689 101.
3 THIRUVALLA MUNICIPALITY
MUNICIPAL OFFICE, THIRUVALLA MARKET JUNCTION P.O.,
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 101,
REPRESENTED BY ITS SECRETARY.
4 THE SECRETARY, THIRUVALLA MUNICIPALITY
MUNICIPAL OFFICE, THIRUVALLA MARKET JUNCTION P.O.,
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 101.
BY ADV. SRI.S.SUBHASH CHAND, SC, THIRUVALLA
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
20 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2691 OF 2024
PETITIONER:
MATA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS,
S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,
AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,
AMRITHAPURI, KERALA, PIN - 690525
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
SAIRA PUTHIYAPARAMPATH
GOWRI DEV
P.DEVIKRISHNA
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, CIVIL STATION ROAD,
KAANKATHU MUKKU, KOLLAM, PIN - 681013
3 REVENUE DIVISIONAL OFFCIER,
VIDYANAGAR, KOLLAM, PIN - 691013
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
21 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2515 OF 2023
PETITIONER:
NITHIN KURIAN, AGED 39 YEARS,
S/O. M.E. KURIEN, MALIYIL HOUSE,
KOTHAMANGALAM P.O., KOTHAMANGALAM,
PIN - 686691
BY ADVS. RINNY STEPHEN CHAMAPARAMPIL
ASHA ELIZABETH MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
R.D.O. OFFICE, GROUND FLOOR,
PATTIMATTOM-MUVATTUPUZHA ROAD,
MUVATTUPUZHA (P.O.), PIN - 686673
3 THE TAHASILDAR (LAND RECORDS),
TALUK OFFICE, KOTHAMANGALAM, PIN - 686691
4 THE VILLAGE OFFICER,
VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691
5 THE KOTHAMANGALAM MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
KOTHAMANGALAM (P.O.), PIN - 686691
W.P(C).No.2785/2021 & connected cases
22 2025:KER:999
6 THE SECRETARY,
THE KOTHAMANGALAM MUNICIPALITY,
MUNICIPAL OFFICE, KOTHAMANGALAM (P.O.), PIN -
686691
BY SHRI.JOICE GEORGE, SC, KOTHAMANGALAM
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
23 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 4963 OF 2022
PETITIONER:
PRASANNA KUMARAN UNNITHAN, AGED 60 YEARS,
S/O.CHANDRASEKARAN PILLAI, SHANKARA NARAYANAM,
KAPPIL EAST, KRISHNAPURAM VILLAGE,
KARTHIKAPPALLY TALUK, KRISHNAPURAM P.O.,
ALAPPUZHA DISTRICT, PIN - 690 533.
BY ADVS. P.K.SOYUZ
RASHEED C.NOORANAD
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM AGS P.O.,
THIRUVANANTHAPURAM, PIN - 695 001.
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, CHENGANNOOR,
KOZHANCHERI ROAD, CHENGANNOOR P.O.,
ALLEPPEY DISTRICT, PIN - 689 121.
3 THE VILLAGE OFFICER
KATTANAM VILLAGE, MAVELIKKARA TALUK,
ALAPPUZHA DISTRICT, PIN - 690 503.
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
24 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 5997 OF 2022
PETITIONERS:
1 KURIAN SCARIA, AGED 74 YEARS,
SON OF SCARIA, KALLOLIL HOUSE,
MANNAKKANADU P.O., KOTTAYAM DISTRICT., PIN - 686633
2 ALEYAMMA KURIAN, AGED 72 YEARS,
WIFE OF KURIYAN SCARIA, KALLOLIL HOUSE,
MANNAKKANADU P.O., PIN - 686633
BY ADV JESTIN MATHEW
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM DISTRICT - 695001
2 REVENUE DIVISIONAL OFFICER, REVENUE DIVISION
OFFICE, PALA, KOTTAYAM DISTRICT, PIN - 686575
3 MARANGATTUPILLY GRAMA PANCHAYAT
MARANGATTUPILLY P.O., KOTTAYAM DISTRICT,
REPRESENTED BY ITS SECRETARY., PIN - 686635
4 THE SECRETARY, MARANGATTUPILLY GRAMA PANCHAYAT,
MARANGATTUPILLY P.O., KOTTAYAM DISTRICT., PIN -
686635
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
BY SHRI.SUNIL CYRIAC, SC, MARANGATTUPALLY GRAMA
PANCHAYAT, KOTTAYAM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
25 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 6784 OF 2023
PETITIONER:
CHANDRAN K.P., AGED 68 YEARS,S/O. K.S. PADMANABHAN,
MARIKKAKARIPATHRA HOUSE, NAYARANGADI, KODASSERY,
THRISSUR DISTRICT, PIN - 680721
BY ADVS. V.M.KRISHNAKUMAR
P.S.SIDHARTHAN
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680125
3 TAHSILDAR (LAND RECORDS), TALUK OFFICE, CHALAKUDY
TALUK, CHALAKUDY, THRISSUR DISTRICT, PIN - 680307
4 VILLAGE OFFICER, KODASSERY VILLAGE, VILLAGE OFFICE,
KODASSERY, THRISSUR DISTRICT, PIN - 680721
5 KODASSERY GRAMAPANCHAYATH,
REPRESENTED BY IS SECRETARY,
KODASSERY P.O., THRISSUR, PIN - 680721
SMT.DAISY A.PHILIPOSE, SC, KODASSERY GRAMA
PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
26 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 7097 OF 2023
PETITIONERS:
1 ANIS AHAMMED, AGED 58 YEARS,
S/O O.M.ABDUL KHADER, OLIKKARA HOUSE,
EDATHALA NORTH P.O, ERNAKULAM DISTRICT,
PIN - 683561
2 PAREETH K.M., AGED 44 YEARS,
S/O MUHAMMAD, KARIPPAYI HOUSE,
ERUMATHALA P.O, ERNAKULAM DISTRICT,
PIN - 683112
3 BASHEER K.S., AGED 49 YEARS,
S/O SAYYED,KARIPPAYI HOUSE,
ERUMATHALA P.O, ERNAKULAM DISTRICT,
PIN - 683112
BY ADVS. JULIA PRIYA RESHMY
MOHAMED P.P.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695000
2 THE DISTRICT COLLECTOR,
CIVIL STATION,KAKKANAD,
ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
W.P(C).No.2785/2021 & connected cases
27 2025:KER:999
REVENUE DIVISIONAL OFFICE,
PATTIMATTOM-MUVATTUPUZHA ROAD,
MUVATTUPUZHA, PIN - 686673
4 THE SECRETARY,
VENGOLA GRAMA PANCHAYAT,
VENGOLA P.O,ERNAKULAM, PIN - 683556
SHRI.P.THOMAS GEEVERGHESE, SC, VENGOLA GRAMA
PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
28 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 7676 OF 2023
PETITIONER:
SHIJU, AGED 47 YEARS,
S/O RAMAN, MANAGING PARTNER, SENS RESIDENCY,
MADATHETHUKUDI HOUSE, OKKAL,
ERNAKULAM DISTRICT, PIN - 683550
BY ADVS. V.M.KRISHNAKUMAR
P.S.SIDHARTHAN
RESPONDENTS:
1 PARIYARAM GRAMAPANCHAYATH,
REPRESENTED BY ITS SECRETARY,
PARIYARAM.P.O, THRISSUR DISTRICT, PIN - 680721
2 SECRETARY,
PARIYARAM GRAMAPANCHAYATH, PARIYARAM.P.O,
THRISSUR DISTRICT, PIN - 680721
BY ADV SHRI.RAJPRADEEP R., SC, PARIYARAM GRAMA
PANCHAYATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
29 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 8881 OF 2022
PETITIONERS:
1 GEORGE JOSEPH, AGED 57 YEARS,
ERICADU KARA, PUTHUPPALLY P.O, KERALA,
REP.BY POWER OF ATTORNEY HOLDER SHRI. C.A. BABU,
AGED 48 YEARS, SON OF MANI C ABRAHAM, BRANCH
MANAGER, SKYLINE BUILDERS, BUILDING NO. 11L192A,
K.K. ROAD, KANJIKUZHI, KOTTAYAM DISTRICT,
RESIDING AT CHERUSSERIL HOUSE, PUTHUPPALLY P.O,
KOTTAYAM DISTRICT., PIN - 686011
2 SKYLINE BUILDERS, SKYLINE HOUSE, N.H. BY-PASS,
NEAR EMC HOSPITAL, VENNALA P.O, COCHIN- 682 028,
REP.BY ITS MANAGING PARTNER, - K.V. ABDUL AZEEZ,
AGED 67 YEARS, S/O. C.K. AHAMMED KOYA HAJI,
RESIDING AT 21 A, 'THE LEGEND BY SKYLINE,
STADIUM LINK ROAD, PALARIVATTOM P.O,
ARANAKODAM KARA, POONITHURA VILLAGE,
KANAYANNUR TALUK, ERNAKULAM, PIN - 682025
BY ADVS. K.J.MOHAMMED ANZAR
MUHAMMED ASHIQUE
P.K.MINIMOLE
JAYARAJ REJI
G.MOTILAL
RESPONDENTS:
1 STATE OF KERALA, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695 001
W.P(C).No.2785/2021 & connected cases
30 2025:KER:999
2 THE REVENUE DIVISIONAL /SUB COLLECTOR,
KOTTAYAM, REVENUE DIVISIONAL OFFICE,
MINI CIVIL STATION, UNION CLUB ROAD,
PUTHENANGADY, KOTTAYAM, PIN - 686001
3 KOTTAYAM MUNICIPALITY,
REP BY ITS SECRETARY, MUNICIPAL OFFICE,
KOTTAYAM., PIN - 686001
4 THE SECRETARY, KOTTAYAM MUNICIPALITY,
MUNICIPAL OFFICE, KOTTAYAM., PIN - 686001
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
BY ADV. AJIT JOY, SC, KOTTAYAM MUNICIPALITY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
31 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 11529 OF 2022
PETITIONER:
DR. M.R.K.SURESH, AGED 65 YEARS,
S/O.LATE M.R.KRISHNAN NAIR, T.C.NO.15/1761(24),
ARTECH CITY KALYANI, VAZHUTHACAUD, THYCAUD P.O.,
PIN - 695 014, THIRUVANANTHAPURAM, REPRESENTED BY
HIS POWER OF ATTORNEY HOLDER, VALSALA S., AGED 72,
HOME MAKER, D/O.M.R.KRISHNAN NAIR, 16A,
T.C.NO.29/4701(73), ARTECH CITY MEENAKSHI,
VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 010.
BY ADV B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISION OFFICE, CIVIL STATION,
KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN - 695 043.
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
32 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 11428 OF 2023
PETITIONER:
ASTER DM HEALTHCARE (TRIVANDRUM) PRIVATE LIMITED,
KUTTISAHIB ROAD, NEAR KOTHAD BRIDGE,
SOUTH CHITTOOR.P.O, CHERANELLUR, KOCHI -682027
REPRESENTED BY ITS REGIONAL DIRECTOR,
FARHAN YASIN, AGED 43 YEARS, S/o FATHIMA YASIN,
P.B.NO.1026, KALPPANA THEATER, PATTOM, PATTOM
PALACE, THIRUVANANTHAPURAM -695 004.
BY ADV K.J.MANU RAJ
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER / SUB COLLECTOR,
COLLECTORATE, THIRUVANANTHAPURAM, 2ND FLOOR,
CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM, PIN - 695043
3 TAHSILDAR (LR)
THIRUVANANTHAPURAM TALUK OFFICE, NEAR EXCISE
OFFICE, TALUK OFFICE ROAD, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
4 THIRUVANANTHAPURAM MUNICIPAL CORPORATION,
OFFICE OF THIRUVANANTHAPURAM CORPORATION,
VIKAS BHAVAN, PALAYOM, THIRUVANANTHAPURAM -695033
REPRESENTED BY ITS SECRETARY.
W.P(C).No.2785/2021 & connected cases
33 2025:KER:999
5 THE SECRETARY,
THIRUVANANTHAPURAM MUNICIPAL CORPORATION,
OFFICE OF THIRUVANANTHAPURAM CORPORATION,
VIKAS BHAVAN, PALAYOM,
THIRUVANANTHAPURAM, PIN - 695033
SHRI.SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
34 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 15372 OF 2023
PETITIONER:
PRIME PROPERTY DEVELOPERS,
REPRESENTED BY ITS MANAGING PARTNER MR. ROY PETER,
AGED 63, S/O C P PETER, RESIDING AT 2AB,
SPRING BLOOM SEASONS, KURAVANKONAM P.O.,
THIRUVANANTHAPURAM, PIN - 695003
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
M.GOPIKRISHNAN
LEJO JOSEPH GEORGE
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER, CIVIL STATION,
KADAPPAKKUNNU, THIRUVANANTHAPURAM- 695043.
3 THE SECRETARY,
THIRUVANANTHAPURAM CORPORATION, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
BY ADV SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
35 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 15639 OF 2023
PETITIONER:
NISHAD M.A., AGED 42 YEARS, S/O M.C.ASHARAF,
MUDAKKODIPARAMBIL HOUSE, INTUC JUNCTION, NETTOOR
P.O, ERNAKULAM DISTRICT, PIN - 682040
BY ADVS. P.K.SOYUZ
JELSON J.EDAMPADAM
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT,GOVERNMENT SECRETARIAT,
STATUE, A.G'S OFFICE P.O, THIRUVANANTHAPURAM,
PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
RDO OFFICE, FORT KOCHI P.O., ERNAKULAM, PIN -
682001
3 KOCHI MUNICIPAL CORPORATION, REPRESENTED BY ITS
SECRETARY, KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN - 682011
4 THE SECRETARY, KOCHI MUNICIPAL CORPORATION,
KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN - 682011
BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
36 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 17653 OF 2023
PETITIONER:
M/S LULU INTERNATIONAL SHOPPING MALLS PVT. LTD,
DOOR NO. 34/1000, EDAPPALLY P.O ., ERNAKULAM
DISTRICT, KERALA, PIN- 682024, REPRESENTED BY ITS
DIRECTOR AND CEO SRI. NISHAD M.A, AGED 42,
S/O M.C.ASHARAF, MUDAKKODIPARAMBIL HOUSE, INTUC
JUNCTION, NETTOOR P.O, ERNAKULAM DISTRICT,
PIN - 682040
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, STATUE, A.G'S OFFICE P.O,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISION OFFICER/SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,
KOTTAYAM P.O., KOTTAYAM DISTRICT, PIN - 686002
3 KOTTAYAM MUNICIPALITY, REPRESENTED BY ITS
SECRETARY, MUNICIPAL OFFICE, KOTTAYAM P.O.,
PIN - 686001
4 THE SECRETARY, KOTTAYAM MUNICIPALITY, MUNICIPAL
OFFICE, KOTTAYAM P.O., PIN - 686001
5 THE DISTRICT TOWN PLANNER, LSGD PLANNING,
NEAR MUNICIPAL BUS STAND, KOTTAYAM P.O.,
PIN - 686001
W.P(C).No.2785/2021 & connected cases
37 2025:KER:999
BY ADV AJIT JOY, SC, KOTTAYAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
38 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 14441 OF 2021
PETITIONERS:
1 GAYATHRI JOSHY, AGED 58 YEARS, W/O.K.S.JOSHY, RESIDING
AT FLAT NO.2C, LOTUS APARTMENT, DURBAR HALL ROAD,
KARITHALA DESOM, ERNAKULAM VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN 682 016
2 SANALKUMAR K.J., AGED 32 YEARS,
S/O.K.S.JOSHY, RESIDING AT FLAT NO.2C,
LOTUS APARTMENT, DURBAR HALL ROAD, KARITHALA DESOM,
ERNAKULAM VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT, PIN 682 016
BY ADVS. PEEYUS A.KOTTAM
HRITHWIK D. NAMBOOTHIRI
ARJUN S BENEDICT
RESPONDENTS:
1 STATE OF KERALA, REP.BY THE PRINCIPAL SECRETARY,
AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM AGS P.O.,
THIRUVANANTHAPURAM, PIN 695 001
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, OPPOSITE TO DISTRICT COURT
COMPLEX, SH40, THODANKULANGARA, ALAPPUZHA 688 013
3 CHERTHALA MUNICIPALITY, MUNICIPAL SHOPPING COMPLEX,
PRIVATE BUS STAND ROAD, NEDUMBRAKKAD,
CHERTHALA 688 524, REP. BY ITS SECRETARY.
BY ADV J.OM PRAKASH
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
39 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 20560 OF 2022
PETITIONER:
JOHNY K. P, AGED 59 YEARS,
S/O. K.I. PAILY, KAMNNAMPUZHA HOUSE,
MEKKAD P. O., NEDUMBASSERY VILLAGE,
ERNAKULAM DISTRICT, PIN - 683589
BY ADVS. K.J.MOHAMMED ANZAR
P.K.MINIMOLE
MUHAMMED ASHIQUE
G.MOTILAL
ROHAN MAMMEN ROY
RESPONDENTS:
1 THE STATE OF KERALA
REP BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT,
GOVT SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL / SUB COLLECTOR,
FORT KOCHI, FIRST FLOOR, KB JACOB RD,
FORT KOCHI, KOCHI, KERALA, PIN - 682001
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
40 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 16461 OF 2021
PETITIONER:
SACHINDRANATHAN P.S., AGED 74 YEARS,
S/O. SURENDRANATHAN, PARATHATTIL HOUSE,
KONATHUKUNNU, VELLANGALLOOR,
THRISSUR DISTRICT- 680 123.
BY ADVS. BRIJESH MOHAN
R.RAJPRADEEP
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE REVENUE DIVISIONAL OFFICER,
IRINJALAKKUDA, CIVIL STATION ANNEXE,
IRINJALAKKUDA-680 125
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
41 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 21868 OF 2022
PETITIONER:
SREE MUTHUVELAN MEMORIAL EDUCATION TRUST,
REPRESENTED BY ITS MANAGING TRUSTEE, SRI.C.M.NARAYANAN,
AGED 80, S/O C.V.MUTHUVELAN, (MANAGER, C.V.M.HIGHER
SECONDARY SCHOOL) VANDAZHI.P.O, PALAKKAD - 678706
BY ADVS. B.G.HARINDRANATH
AMITH KRISHNAN H.
M.GOPIKRISHNAN
MATHEWS K. NELLUVELY
SUTAPA JANA
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD-678001.
3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
OFFICE, VIDYUT NAGAR, PALAKKAD-678001.
4 VANDAZHI GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,
MUDAPPALLUR, DAM ROAD, PALAKKAD-678705.
5 THE TAHSILDAR, ALATHUR TALUK, ALATHUR TALUK OFFICE,
PALAKKAD -678541.
BY ADV SHRI.K.S.ARUNKUMAR, SC, VANDAZHY GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
42 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 20897 OF 2023
PETITIONERS:
1 PARAKKOTT ABDUL SALEEM, AGED 62 YEARS,
S/O. MOYOOTTY, PARAKKOTT HOUSE, KOKKIVALAVU POST FEROKE
COLLEGE, KOZHIKODE DISTRICT, PIN - 673632
2 CHOKLI SABIRA, AGED 37 YEARS, W/O. KABEER, PULPARAMBIL,
PETTA, P.O FEROKE, KOZHIKODE DISTRICT, PIN - 673631
BY ADVS. R.K.MURALEEDHARAN
ATHIRA A.MENON
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, GO0VT. SECRETARIAT, TRIVANDRUM,
PIN - 695001
2 THE SUB COLLECTOR, OFFICE OF THE SUB COLLECTOR,
NEAR MINI CIVIL STATION, PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN - 679322
3 VAZHAYOOR GRAMA PANCHAYATH, REPRESENTED BY ITRS
SECRETARY, KARAD PARAMBA POST, MALAPPURAM DISTRICT, PIN
- 673632
4 THE SECRETARY, VAZHAYOOR GRAMA PANCHAYATH,
KARAD PARAMBA POST, MALAPPURAM DISTRICT, PIN - 673632
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
43 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 20976 OF 2023
PETITIONER:
PUTHALATH KABEER.P., AGED 48 YEARS,
S/O. BICHUTTY, PUTHALATH HOUSE,
PETTA POST, FEROKE, KOZHIKODE DISTRICT,
PIN - 673631
BY ADVS. R.K.MURALEEDHARAN
ATHIRA A.MENON
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO LOCAL SELF GOVERNMENT
DEPARTMENT, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SUB COLLECTOR,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
44 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 22264 OF 2023
PETITIONER:
HAYATH CHARITABLE TRUST, AGED 56 YEARS,
REG.NO.-328/13, MUTHULLIYAL INCHAMUDI P.O,
THRISSUR,REPRESENTED BY ITS SECRETARY, ABDULLA K.K,
AGED 56 YEARS, S/O KUNJUMOIDU, KODANCHERY HOUSE,
INCHAMUDI P.O, THRISSUR, PIN - 680564
BY ADVS. K.I.SAGEER
MUHAMMED YASIL
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE,
CIVIL STATION, THRISSUR, PIN - 680003
3 TAHSILDAR,
THRISSUR TALUK, TALUK OFFICE,
THRISSUR, PIN - 680003
4 VILLAGE OFFICER,
CHERPU VILLAGE OFFICE,
CHERPU, THRISSUR, PIN - 680561
5 CHERPU GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, GRAMA PANCHAYAT
W.P(C).No.2785/2021 & connected cases
45 2025:KER:999
OFFICE, CHERPU, CHERPU P.O, THRISSUR, PIN - 680561
6 SECRETARY,
CHERPU GRAMA PANCHAYAT, GRAMA PANCHAYAT OFFICE,
CHERPU, CHERPU P.O, THRISSUR, PIN - 680561
7 GOVERNMENT SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV R.RAJPRADEEP, SC, CHERPU GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
46 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 24368 OF 2023
PETITIONER:
BASALEX VENTURES LLP, DOOR.NO.1971 B,
PALAKOTTU PARAMBA KUTHIRAVATTOM, KOZHIKODU-673016,
REPRESENTED BY ITS DESIGNATED PARTNER BASHEER
ULLERI, S/O. EDATHIL PUTHIYAEDATH ALIKUTTY,
KOTTULI, KOZHIKODE, PIN - 673016
BY ADVS. K.J.MANU RAJ
K.VINAYA
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
KOZHIKODE COLLECTORATE, CIVIL STATION,
ERANJIPPALAM, KOZHIKODE, PIN - 673020
3 TAHSILDAR (LR),
KOZHIKODE TALUK, CIVIL STATION,
ERANJIPPALAM, KOZHIKODE, PIN - 673020
4 KOZHIKODE MUNICIPAL CORPORATION,
OFFICE OF THE KOZHIKODE CORPORATION,
CALICUT BEACH ROAD, KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673032
5 THE SECRETARY, KOZHIKODE MUNICIPAL CORPORATION,
W.P(C).No.2785/2021 & connected cases
47 2025:KER:999
OFFICE OF THE KOZHIKODE CORPORATION,
CALICUT BEACH ROAD, KOZHIKODE, PIN - 673032
6 SUPERINTENDING ENGINEER,
KOZHIKODE MUNICIPAL CORPORATION,
OFFICE OF THE KOZHIKODE CORPORATION,
CALICUT BEACH ROAD, KOZHIKODE, PIN - 673032
SHRI.V.KRISHNA MENON, SC, KOZHIKODE MUNICIPAL
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
48 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 24457 OF 2023
PETITIONER:
MARYKUTTY JOHN, AGED 57 YEARS, W/O JOHN CHERIAN,
KAVANADU HOUSE, RUBY NAGAR PO, CHANGANACHERRY,
KOTTAYAM DISTRICT, PIN - 686103
BY ADVS. M.P.MADHAVANKUTTY
MATHEW DEVASSI
ANANTHAKRISHNAN A. KARTHA
MILANA OSHINE LIKE
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
MINI CIVIL STATION, KOTTAYAM, KERALA, PIN - 686001
2 VILLAGE OFFICER, VAZHAPPALLY EAST VILLAGE,
CHANGANACHERRY, KOTTAYAM, PIN - 686103
3 CHANGANACHERRY MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
CHANGANACHERRY, KOTTAYAM, PIN - 686101
4 SECRETARY, CHANGANACHERRY MUNICIPALITY,
MUNICIPAL OFFICE, CHANGANACHERRY, KOTTAYAM, PIN -
686101
5 THAHASILDAR, TALUK OFFICE, CHANGANACHERRY, KOTTAYAM,
PIN - 686101
BY ADV. SHRI.PAUL JACOB
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
49 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25372 OF 2023
PETITIONER:
MATA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS,
S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,
AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,
AMRITHAPURI, KERALA, PIN - 690525
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
LEJO JOSEPH GEORGE
SAIRA PUTHIYAPARAMPATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY,
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE OF KERALA,
REPRESENTED BY SECRETARY,
REVENUE DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE DISTRICT COLLECTOR,
FIRST FLOOR, CIVIL STATION,
CIVIL LINES ROAD, KALYAN NAGAR,
AYYANTHOLE, THRISSUR, KERALA, PIN - 680003
4 THE SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.P(C).No.2785/2021 & connected cases
50 2025:KER:999
5 REVENUE DIVISIONAL OFFICER,
CIVIL STATION, CIVIL LINES ROAD,
AYYANTHOLE, THRISSUR, KERALA, PIN - 680003
ADDL.R6 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, G6C7+9W6,
MUNICIPAL OFFICE RD, KURUPPAM,
THEKKINKADU MAIDAN, THRISSUR,
KERALA - 680001
(ADDITIONAL R6 IS IMPLEADED AS PER ORDER DATED
06.11.2024 IN I.A.No.1/2023)
BY ADV. SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE
GENERAL
BY SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
51 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 22561 OF 2021
PETITIONERS:
1 SHIBU KUMAR S., AGED 50 YEARS,
S/O.SETHU M., NAMUNJIKAD, PUTHUR,
PALAKKAD, PIN - 678 001.
2 M.SETHU, S/O.MURUKAN,
RESIDING AT 7/819, NJAVUNJIKODE,
PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,
PALAKKAD - 678 010, REP. BY POWER OF ATTORNEY
HOLDER 1ST PETITIONER, SHIBU KUMAR S.
3 M.MADHURA, AGED 73 YEARS,
W/O.SETHU, RESIDING AT 7/819, NJAVUNJIKKODE,
PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,
PALAKKAD - 678 010, REP. BY POWER OF ATTORNEY
HOLDER 1ST PETITIONER, SHIBU KUMAR S.
4 PRABHAKARAN, AGED 69 YEARS,
S/O.KUNJU, PUSHPRABHA, PANDARAQKALAN, KUNISSERY
AMSOM, KUNISSERY DESOM, KUNISSERY P.O., PALAKKAD -
678 611. REP. BY POWER OF ATTORNEY HOLDER 1ST
PETITIONER, SHIBU KUMAR S.
5 PUSHPAVATHY, AGED 64 YEARS,
W/O.PRABHAKAIRAN, PUSHPARABHA, PANDARAKALAN,
KUNISSERY AMSOM, KUNISSERY DESOM, KUNISSERY P.O.,
PALAKKAD - 678 811, REP. BY POWER OF ATTORNEY
HOLDER 1ST PETITIONER, SHIBU KUMAR S.
6 K.P.SUSMITHA, AGED 42 YEARS,
W/O.SHIBUKUMAR, SWASTHAM, 7/819, NJAVUNJIKKODE,
PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,
W.P(C).No.2785/2021 & connected cases
52 2025:KER:999
PALAKKAD - 678 010 REP. BY POWER OF ATTORNEY HOLDER
1ST PETITIONER, SHIBU KUMAR S.
BY ADV B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DISTRICT COLLECTOR,
CIVIL STATION, KENATHUPARAMBU, KUNATHUMEDU,
PALAKKAD - 678 013.
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISION OFFICE, QMH3+R52, PARAKKUNNAM,
VIDYUT NAGAR, PALAKKAD - 678 001.
4 THE SECRETARY,
GRAMA PANCHAYAT, KANADI, BUILDING NO.15/286,
KADAKURISI, KANNADI PANCHAYAT, PALAKKAD - 678 701.
BY ADVS. DEEPU LAL MOHAN FOR R4
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SRI.P.R.VENKATESH
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
53 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 27851 OF 2022
PETITIONERS:
1 ABAD BUILDERS PRIVATE LIMITED,
HAVING ITS OFFICE ON 8TH FLOOR, NUCLEUS MALL &
OFFICE, N.H 49, KUNDANNOOR PETTA ROAD, MARADU
P.O., PIN - 682 304, REPRESENTED BY ITS MANAGING
DIRECTOR, DR. NAJEEB ZACKERIA, AGED 50.
2 JOSEPH XAVIER @SANTHOSH, AGED 56 YEARS,
S/O. LATE K.A. PETER, RESIDING AT KURISINKAL HOUSE,
H. NO. CC-13/2604, PALLURUTHI VADAKKUMMURIYIL,
RAMESHWARAM VILLAGE, KOCHI - 682006.
3 GEORGE K.P. @ SONY, AGED 49 YEARS,
S/O. LATE K.A. PETER, RESIDING AT KURISINKAL HOUSE,
H. NO. CC-13/2604, PALLURUTHI VADAKKUMMURIYIL,
RAMESHWARAM VILLAGE, KOCHI - 682006.
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H
M.GOPIKRISHNAN
MATHEWS K. NELLUVELY
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.
W.P(C).No.2785/2021 & connected cases
54 2025:KER:999
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISION OFFICE,
NEAR FORT KOCHI BUS STAND, FORT KOCHI,
ERNAKULAM - 682001.
4 CORPORATION OF KOCHI,
OFFICE OF THE CORPORATION OF KOCHI,
COCHIN - 682 011, REPRESENTED BY ITS SECRETARY.
BY ADV. V.P.REJITHA (PUZHAKKALIDOM)
BY SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SRI.K.JANARDHANA SHENOY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
55 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28494 OF 2022
PETITIONERS:
1 C.B.G.THILAKAN, AGED 74 YEARS,
S/O.CHELLAPPAN, T.C.49/985, SREENIVASA,
CHIRAMUKKU, MANACAUD P.O.,
THIRUVANANTHAPURAM-695009.
2 B.CHANDRIKA, W/O.C.B.G.THILAKAN,
T.C.49/985, SREENIVASA, CHIRAMUKKU,
MANACAUD P.O., THIRUVANANTHAPURAM-695009.
BY ADV M.SREEKUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 REVENUE DIVISIONAL OFFICER,
THIRUVANANTHAPURAM, OFFICE OF THE REVENUE
DIVISIONAL OFFICER, KUDAPPANAKUNNU P.O.,
THIRUVANANTHAPURAM-695043.
3 CORPORATION OF THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY,
OFFICE OF CORPORATION OF THIRUVANANTHAPURAM,
PALAYAM P.O., THIRUVANANTHAPURAM-695033.
4 SECRETARY,
CORPORATION OF THIRUVANANTHAPURAM OFFICE OF
W.P(C).No.2785/2021 & connected cases
56 2025:KER:999
CORPORATION OF THIRUVANANTHAPURAM, PALAYAM P.O.,
THIRUVANANTHAPURAM-695033.
5 ASSISTANT ENGINEER (LID & EW),
CORPORATION OF THIRUVANANTHAPURAM,
OFFICE OF CORPORATION OF THIRUVANANTHAPURAM,
PALAYAM P.O., THIRUVANANTHAPURAM.
BY ADV. SRI. N.NANDAKUMARA MENON (SR.)
SRI. SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
57 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28992 OF 2022
PETITIONERS:
1 M/S PERIYAR ARCADE,
KOTTAMAM, KALADY, REPRESENTED BY ITS PARTNER KA
SHARUK, AGED 31 YEARS, S/O LATE SHRI K E ABDUL
AZEEZ, KANELY HOUSE, KOTAMMAM KARA,
KALADY VILLAGE - 683574.
2 K A SHALIS, AGED 42 YEARS,
S/O LATE SHRI K E ABDUL AZEEZ, KANELY HOUSE,
KOTAMMAM KARA, KALADY VILLAGE - 683574
3 K.A.SHARUK, AGED 31 YEARS,
S/O LATE SHRI. K.E.ABDUL AZEEZ, KANELY HOUSE,
KOTAMMAM KARA, KALADY VILLAGE - 683574
BY ADVS. P.THOMAS GEEVERGHESE
TONY THOMAS (INCHIPARAMBIL)
E.S.FIROS
AMRUTHA K.P.
SRADHA MOHAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO REVENUE
DEPARTMENT, THIRUVANANTHAPURAM - 695001
2 DISTRICT COLLECTOR,
COLLECTRATE, KAKKANAD, ERNAKULAM - 682030
3 SUB COLLECTOR,
W.P(C).No.2785/2021 & connected cases
58 2025:KER:999
RDO OFFICE, FORT KOCHI- 683001
4 KALADY GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY,
KALADY P.O, ERNAKULAM - 683574
5 SECRETARY,
KALADY GRAMA PANCHAYAT,
KALADY P.O, ERNAKULAM - 683574
BY SHRI.WILSON URMESE, SC, KALADY GRAMA PANCHAYATH
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
59 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28799 OF 2023
PETITIONER:
ABDUL WAHAB.A.R, AGED 65 YEARS,
S/O. LATE V.M ABDUL RAHMAN, HOUSE NO. 11/135,
THAMARAPARAMBU, 1/258 NAPIER STREET,
FORT KOCHI, KOCHI, ERNAKULAM DISTRICT, PIN - 682001
BY ADV C.K.SHERIN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM AGS P.O.,
THIRUVANATHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
REVENUE DIVISIONAL OFFICE,
FORT KOCHI, ERNAKULAM, PIN - 682001
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
60 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 29722 OF 2022
PETITIONER:
GEORGE MATHAI, AGED 59 YEARS, S/O N.M.MATHAI,
NEDUMCHALIL HOUSE, KOTTAPURAM-MABRA ROAD, ALANGAD
P.O., ENAKULAM, PIN - 683511
BY ADVS. K.C.VINCENT
T.N.ARJUN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM AGS P.O.,
THIRUVANATHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, FORT KOCHI P.O., ERNAKULAM,
PIN - 682011
3 COCHIN CORPORATION, CORPORATION OFFICE, MARINE DRIVE,
ERNAKULAM, REPRESENTED BY ITS SECRETARY, PIN -
682011
4 THE SECRETARY, COCHIN CORPORATION, CORPORATION OFFICE,
MARINE DRIVE, ERNAKULAM, PIN - 682011
BY ADVS. K.JANARDHANA SHENOY
P.Y.SHEHEERA
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
61 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 30005 OF 2022
PETITIONERS:
1 TRINITY ARCADE PVT. LTD.,
HAVING ITS OFFICE AT 34/1759 A, TRINITY HOUSE,
OPPOSITE TO CHANGAMPUZHA PARK, EDAPPALLY.P.O,
PIN-682024, REPRESENTED BY ITS
MANAGING DIRECTOR M.J. LUIS, AGED 71 YEARS,
2 KOSHY TITUS, AGED 69 YEARS,
S/O P.K. TITUS, ELECTRICAL ENGINEER,
RESIDING AT PUTHENPURACKAL HOUSE,
PALLICKALNADUVILEMURIDESOM, BHARANIKKAVU VILLAGE,
MAVELIKKARA TALUK, ALAPPUZHA-690503.
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
M.GOPIKRISHNAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT
2 DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISION OFFICE,
NEAR FORT KOCHI BUS STAND, FORT KOCHI,
ERNAKULAM - 682001.
W.P(C).No.2785/2021 & connected cases
62 2025:KER:999
4 KOCHI MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY,
OFFICE OF THE KOCHI MUNICIPAL CORPORATION,
KOCHI-682 031.
BY ADV SOBHAN GEORGE
SRI.K.JANARDHANA SHENOY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
63 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 30552 OF 2022
PETITIONER:
IRSHAD, AGED 40 YEARS, S/O.ABOOBACKER, KALLEPURAM,
THRIKKAKARA NORTH VILLAGE, CHANGAMPUZHA NAGAR P.O.,
PIN - 682033
BY ADV PEEYUS A.KOTTAM
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT, MAHATHMA GANDHI
ROAD, NEAR CENTRAL STADIUM, STATUE JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD,
ERNAKULAM, KOCHI, PIN - 682030
3 REVENUE DIVISIONAL OFFICER, PWD BUILDING, GROUND
FLOOR, PATTIMATTOM - MUVATTUPUZHA ROAD,
MUVATTUPUZHA,PIN - 686673
4 TAHSILDAR (LR, KOTHAMANGALAM, FOURTH FLOOR, REVENUE
TOWER, SH 16, KOTHAMANGALAM, PIN - 686666
5 KOTTAPPADY GRAMA PANCHAYAT,
KOTTAPPADY, CHITTOOR-ERNAKULAM S.O,
ERNAKULAM DISTRICT, PIN - 682027
REPRESENTED BY ITS SECRETARY
BY ADV. M.SASINDRAN
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
64 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25784 OF 2021
PETITIONERS:
1 FATHIMA HIBA V., AGED 31 YEARS,
W/O. ZANUB HASSAN, 'HANIFS', CHUNGAM,
FEROKE P.O., KOZHIKODE-673 631.
2 KHADEEJA HASSAN V.,
D/O. ASIF HASSAN V., 'HASWA',
FEROKE PETTA, FEROKE P.O.,
KOZHIKODE-673 631.
3 HASSAN HIZAM, S/O. ASIF HASSAN V.,
'HASWA', FEROKE PETTA, FEROKE P.O.,
KOZHIKODE-673 631.
BY ADVS. K.I.MAYANKUTTY MATHER (SR.)
NARAYANI HARIKRISHNAN
UTHARA ASOKAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM G.O.O.
THIRUVANANTHAPURAM-695 001.
2 ADDITIONAL CHIEF SECRETARY (REVENUE),
SECRETARIAT, THIRUVANANTHAPURAM G.P.O.,
THIRUVANANTHAPURAM-695 001.
3 REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICE,
W.P(C).No.2785/2021 & connected cases
65 2025:KER:999
K.B.JACOB ROAD, FORT KOCHI P.O., KOCHI-682 001.
4 TAHSILDAR (LAND RECORDS),
TALUK OFFICE, NORTH PARAVUR P.O. - 683 513.
5 SECRETARY,
KOTTUVALLY GRAMA PANCHAYATH,
NEAR KOONAMAVU MAIN JUNCTION, VALLUVALLY,
NORTH PARAVUR P.O., 683 518.
BY ADVS. M.A.VAHEEDA BABU
BABU KARUKAPADATH
P.U.VINOD KUMAR
ARYA RAGHUNATH
KARUKAPADATH WAZIM BABU
P.LAKSHMI
AYSHA E.M.
SHIFANA KAISE
DENNIS BIJU
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
66 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 26871 OF 2021
PETITIONER:
MATA AMRITANANDAMAYI MATH,
KODUNGALLOOR, REPRESENTED BY GENERAL SECRETARY OF
THE MATH, SWAMI PURNAMRITHANANDA PURI,
S/O.KUTTAPPAN NAIR, AGED 64,
RESIDING AT MATA AMRITANANDAMAYI MATH,
AMRITAPURI P.O. PARAYAKADAVU, ALAPPAD,
KOLLAM, AMRITHAPURI, KERALA-690525.
BY ADV B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE REVENUE DIVISIONAL OFFICER, CHAVAKKD
MUNICIPALITY, CHAVAKKAD P.O., THRISSUR, PIN-680506.
3 THE SECRETARY, ORUMANAYOOR GRAMA PANCHAYAT OFFICE,
NH 66, ORUMANAYUR, THRISSUR-680512,
REP. BY ITS SECRETARY.
BY ADV P.RAMACHANDRAN
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
67 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 30649 OF 2023
PETITIONER:
MATHA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,
KERALA, PIN - 690525
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
LEJO JOSEPH GEORGE
SAIRA PUTHIYAPARAMPATH
GOWRI DEV
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DISTRICT COLLECTOR, THRISSUR,
FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
3 SECRETARY LOCAL SELF GOVENRMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
4 THRISSUR MUNICIPAL CORPORATION,
W.P(C).No.2785/2021 & connected cases
68 2025:KER:999
REPRESENTED BY SECRETARY TO THE CORPORATION,
THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
5 REVENUE DIVISIONAL OFFICER,
FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
AYYANTHOLE, THRISSUR, PIN - 680003
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
69 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 26974 OF 2021
PETITIONER:
MATA AMRITANANDAMAYI MATH,
KODUNGALLOOR, REPRESENTED BY THE GENERAL SECRETARY OF
THE MATH, SWAMI PURNAMRITANANDA PURI,
S/O. KUTTAPPAN NAIR, AGED 64 YEARS,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,
KERALA-690525.
BY ADV B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEX,
IRINJALAKUDA, THRISSUR, PIN-680125.
3 THE SECRETARY, KODUNGALLOOR MUNICIPALITY,
KODUNGALLOOR P.O., THRISSUR, PIN-680664.
ADDL.R4 THE TAHSILDAR, KODUNGALOOR, THE FIRST FLOOR, MINI CIVIL
STATION, NATIONAL HIGHWAY 17, STAR NAGAR,
KODUNGALLUR, KERALA 680 664.
[ADDL.R4 IMPLEADED AS PER ORDER DATED 10.06.2022 IN
I.A.4/2022 IN WP(C)26974/21.]
BY ADVS.SHRI.K.A.NOUSHAD, SC,KODUNGALOOR MUNICIPALITY
AMRIN FATHIMA(K/224/2016)
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
70 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 27477 OF 2021
PETITIONER:
ASHA V.R., AGED 49 YEARS,
D/O. V.K.RANGANATH PAI, TF-2,
UDAYASOORYA APARTMENTS, KALOOR P.O.,
ERNAKULAM DISTRICT, PIN-682017.
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, STATUE, A.G.'S OFFICE P.O.,
THIRUVANANTHAPURAM-695001.
2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
FORT KOCHI RDO OFFICE, FORT KOCHI P.O.,
ERNAKULAM, PIN-682001.
3 THE TAHSILDAR (LR),
KANAYANNOOR TALUK, TALUK OFFICE,
KANAYANNOOR TALUK, ERNAKULAM P.O.,
ERNAKULAM-682011.
4 THE VILLAGE OFFICER, ELAMKULAM VILLAGE,
MIG 20, GANDHI NAGAR ROAD, KADAVANTHARA P.O.,
ERNAKULAM DISTRICT, PIN-682020.
5 KOCHI MUNICIPAL CORPORATION,
W.P(C).No.2785/2021 & connected cases
71 2025:KER:999
REPRESENTED BY ITS SECRETARY,
KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN-682011.
6 THE SECRETARY,
KOCHI MUNICIPAL CORPORATION,
KOCHI MUNICIPAL CORPORATION OFFICE,
PARK AVENUE, ERNAKULAM P.O., PIN-682011.
BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
72 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 29419 OF 2021
PETITIONER:
MATA AMRITHANADAMAYI MATH,
KODUNGALLOOR, REP. BY THE GENERAL SECRETARY OF THE
MATH, SWAMI PURNAMRITANANDA PURI,
S/O.AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI, KERALA
690 525.
BY ADV B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA,
REP.BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
695001.
2 THE REVENUE DIVISIONAL OFFICER,
REVENUE TOWER, COURT RD, TALIPARAMBA P.O.,
KANNUR, PIN 670141.
3 KANNUR MUNICIPAL CORPORATION,
REP.BY ITS SECRETARY, NO.PB 39 TALAP,
PIN 670 001, KANNUR DISTRICT
SMT.M.MEENA JOHN, SC, KANNUR MUNICIPAL CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
73 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 29603 OF 2021
PETITIONER:
BIPIN ANDREWS, AGED 52 YEARS,
S/P P M ANDREWS, RESIDING AT 15/G,
SKYLINE TOPAZ APARTMENTS, KALOOR-KADAVANTHARA ROAD,
ERNAKULAM, PIN-682017.
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKAND, ERNAKULAM-682030.
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISION OFFICE, NEAR FORT KOCHI BUS STAND,
FORT KOCHI, ERNAKULAM-682001.
4 MARADU MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MARADU, ERNAKULAM-
682304.
BY ADV SHRI.T.R.RAJAN SC,MARADU MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
74 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 29687 OF 2021
PETITIONER:
MATA AMRITANANDAMAYI MATH,
KODUNGALLOOR, REPRESENTED BY THE GENERAL SECRETARY
OF THE MATH, SWAMI PURNAMRITANANDA PURI,
S/O.KUTTAPPAN NAIR, AGED 64 YEARS,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM,
AMRITHAPURI, KERALA-690 525.
BY ADV B.G.HARINDRANATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE REVENUE DIVISIONAL OFFICER,
PALAKKAD-678 001.
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
75 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 33196 OF 2023
PETITIONER:
C.RAJENDRAN NAIR, AGED 64 YEARS,
S/O CHELLAPPAN PILLAI, C.R.NIVAS,
KODUMAN, ATTINGAL P.O,
THIRUVANANTHAPURAM, PIN - 695101
BY ADV MANAS P HAMEED
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
KUDAPANAKUNNU, CIVIL STATION,
THIRUVANANTHAPURAM, PIN - 695043
2 THE VILLAGE OFFICER,
ATTINGAL, THIRUVANANTHAPURAM, PIN - 695101
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
76 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 34951 OF 2022
PETITIONERS:
1 DR. PRADEEP.M, AGED 59 YEARS, S/O. KRISHNAN KUTTY MENON,
'SRIDEEP', VINAYAKA COLONY, THAREKKAD,
PALAKKAD DISTRICT, PIN - 678001
2 PUSHPALATHA PRADEEP, AGED 52 YEARS
W/O. DR. PRADEEP, 'SRIDEEP', VINAYAKA COLONY, THAREKKAD,
PALAKKAD DISTRICT., PIN - 678001
BY ADVS. JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER PALAKKAD,
OFFICE OF THE REVENUE DIVISIONAL OFFICER PALAKKAD,
PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,
PIN - 678001
3 THE TAHSILDAR (LAND RECORDS),
PALAKKAD, TALUK OFFICE, CIVIL STATION,
PALAKKAD, PALAKKAD DISTRICT, PIN - 678001
4 THE VILLAGE OFFICER, PALAKKAD-II VILLAGE, PALAKKAD-II
VILLAGE OFFICE, PALAKKAD DISTRICT, PIN - 678001
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
77 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 34973 OF 2022
PETITIONER:
ABDUL AZEEZ, AGED 62 YEARS,
S/O EBRAHIM, MULATTU HOUSE, KARUKIDAM P.O.,
KOTHAMANGALAM, ERNAKULAM - 686691.
BY ADVS. SANTHOSH MATHEW (SR.)
ARUN THOMAS
KARTHIKA MARIA
ANIL SEBASTIAN PULICKEL
ANEETA MARY SAJI
RESPONDENTS:
1 STATE OF KERALA,
DEPARTMENT OF LOCAL SELF GOVERNMENT, ROOM NO. 201A,
2ND FLOOR, ANNEX I, SECRETARIAT, TRIVANDRUM 695
001.
2 REVENUE DIVISIONAL OFFICER (RDO),
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,
ERNAKULAM - 686673.
3 NELLIKUZHI GRAMA PANCHAYAT,
NELLIKUZHI P.O., ALUVA-MUNNAR ROAD HIGHWAY,
ERNAKULAM - 686691, REPRESENTED BY ITS SECRETARY.
4 THE SECRETARY,
NELLIKUZHI GRAMA PANCHAYAT, NELLIKUZHI P.O.,
ERNAKULAM - 686662.
5 THAHSILDAR (L.R.),
W.P(C).No.2785/2021 & connected cases
78 2025:KER:999
KOTHAMANGALAM TALUK OFFICE, 4TH FLOOR,
REVENUE TOWER SH 16, KOTHAMANGALAM, ERNAKULAM-
686666.
6 THE VILLAGE OFFICER,
ERAMALLOOR VILLAGE OFFICE, ERAMALLOOR,
NELLIKUZHI P.O., KOTHAMANGALAM, ERNAKULAM - 686691.
7 THE AGRICULTURAL OFFICER,
KRISHI BHAVAN, KOTHAMANGALAM, ERNAKULAM - 686691.
BY ADV K.S.ARUN KUMAR
BY ADV. SHRI.NAVAS C.A., SC, NELLIKUZHY GRAMA
PANCHAYAT, KOTHAMANGALAM
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
79 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 2945 OF 2024
PETITIONER:
MATA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,
KERALA, PIN - 690525
BY ADVS. B.G.HARINDRANATH (SR.)
AMITH KRISHNAN H.
SAIRA PUTHIYAPARAMPATH
GOWRI DEV
P.DEVIKRISHNA
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
CIVIL STATION KOLLAM, PIN - 691013
3 REVENUE DIVISIONAL OFFICER,
VIDYA NAGAR, KOLLAM, PIN - 691013
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
80 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 36576 OF 2022
PETITIONER:
SHIJU, AGED 47 YEARS, S/O RAMAN, MANAGING PARTNER,
SENS REGENCY, MADATHETHUKUDI HOUSE, OKKAL,
ERNAKULAM DISTRICT, PIN - 683550.
BY ADVS. RENJITH THAMPAN (SR.)
V.M.KRISHNAKUMAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
IRINJALAKUDA., THRISSUR DISTRICT, PIN - 680125.
3 TAHSILDAR (LAND RECORDS),
TALUK OFFICE, CHALAKUDY TALUK, CHALAKUDY,
THRISSUR DISTRICT, PIN - 680307.
4 VILLAGE OFFICER,
PARIYARAM VILLAGE, VILLAGE OFFICE, PARIYARAM P.O,
THRISSUR DISTRICT, PIN -670502.
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
81 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 36531 OF 2023
PETITIONERS:
1 AFSAL. K.M, AGED 45 YEARS,
SON OF MOHAMMED, KALLARACKAKUDIYIL HOUSE,
PALLARIMANGALAM P.O, ADIVAD, PIN - 686671
2 RAFSAL. P.B., AGED 42 YEARS,
SON OF BASHEER P.M.,PAINAYIL HOUSE,
PALLARIMANGALAM P.O, ADIVAD, PIN - 686671
BY ADVS. PEEYUS A.KOTTAM
RAGESH CHAND R.G.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER,
MUVATTUPUZHA, PATTIMATTOM - MUVATTUPUZHA ROAD,
MUVATTUPUZHA, KERALA, PIN - 686673
3 KOTHAMANGALAM MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
ALUVA MUNNAR ROAD - SH 16, KOTHAMANGALAM,
KERALA, PIN - 686666
BY SHRI.JOICE GEORGE, SC, KOTHAMANGALAM
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
82 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 6346 OF 2024
PETITIONER:
DR. A.V. SAJEEV, AGED 53 YEARS,
S/O. A.K. VALSALAN, ASAKANTHARA HOUSE,
PAZHAVOOR P.O, THAYOOR VILLAGE, THRISSUR, PIN - 680584
BY ADVS. M.A.VAHEEDA BABU
BABU KARUKAPADATH
P.U.VINOD KUMAR
ARYA RAGHUNATH
KARUKAPADATH WAZIM BABU
P.LAKSHMI
AYSHA E.M.
SHIFANA KAISE
DENNIS BIJU
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
KB JACOB RD, FORT KOCHI, KOCHI, KERALA, PIN - 682001
3 KOCHI MUNICIPAL CORPORATION/CORPORATION OF KOCHI,
CORPORATION OFFICE, MARINE DRIVE, KOCHI,
REPRESENTED BY ITS SECRETARY, PIN - 682011
4 THE SECRETARY, KOCHI MUNICIPAL CORPORATION,
CORPORATION OF KOCHI CORPORATION OFFICE,
MARINE DRIVE, KOCHI, PIN - 682011
BY ADV C.N.PRABHAKARAN
SRI.K.JANARDHANA SHENOY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
83 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 37246 OF 2023
PETITIONER:
M/S LULU INTERNATIONAL SHOPPING MALLS PVT. LTD.,
DOOR NO. 34/1000, EDAPPALLY P.O.,
ERNAKULAM DISTRICT, KERALA, PIN- 682024,
REPRESENTED BY ITS DIRECTOR, SRI. NISHAD M.A,
AGED 43 S/O M.C.ASHARAF, MUDAKKODIPARAMBIL HOUSE,
INTUC JUNCTION, NETTOOR P.O, ERNAKULAM DISTRICT,
PIN - 682040
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, A.G'S OFFICE P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2 THE PRINCIPAL SECRETARY,
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,AGS OFFICE P.O,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
3 REVENUE DIVISION OFFICER/SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE,
MINI CIVIL STATION, KOTTAYAM P.O.,
KOTTAYAM DISTRICT, PIN - 686002
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
84 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 39287 OF 2022
PETITIONER:
MOIDEEN SHA, AGED 43 YEARS, S/O MOIDEEN MEERAN,
PLAKKUDIYIL HOUSE, PEZHAKKAPILLY KARA,
PEZHAKKAPILLY P.O,
MULAVOOR VILLAGE, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT, PIN - 686673
BY ADVS. ANISH PAUL
K.V.SURESH KUMAR
RESPONDENTS:
1 STATE OF KERALA,
REP. BY IT'S SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, THIRUVANANTHAPURAM DISTRICT,
PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE,MINI CIVIL STATION,
MUDAVOOR P.O, MUVATTUPUZHA, ERNAKULAM DISTRICT,
PIN - 686669
3 THE TAHSILDAR (LAND RECORDS),
KOTHAMANGALAM TALUK, TALUK OFFICE, KOTHAMANGALAM,
KOTHAMANGALAM P.O, ERNAKULAM DISTRICT, PIN - 686691
4 THE VILLAGE OFFICER,
POTHANIKKAD VILLAGE OFFICE, POTHANIKKAD,
POTHANIKKAD P.O,ERNAKULAM DISTRICT, PIN - 686671
W.P(C).No.2785/2021 & connected cases
85 2025:KER:999
5 POTHANIKKAD GRAMAPANCHAYAT,
REP.BY IT'S SECRETARY, POTHANIKKAD P.O,
POTHANIKKAD,ERNAKULAM DISTRICT, PIN - 686671
BY ADV BABU JOSEPH KURUVATHAZHA
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
86 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 37957 OF 2023
PETITIONER:
M/S BRIGHT CREDITS & REAL ESTATES PVT. LTD,
BRIGHT TOWERS, ST.THOMAS COLLEGE ROAD, EAST FORT
P.O, CHEMBUKAVU P.O, THRISSUR DISTRICT, REPRESENTED
BY ITS CHAIRMAN ANTONY PAUL, AGED 67, S/O PAUL,
ADAMBUKULAM PARALAM P.O, THRISSUR DISTRICT,
PIN - 680563.
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, A.G'S OFFICE P.O, THIRUVANANTHAPURAM,
PIN - 695001
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE, AYYANTHOLE,
THRISSUR DISTRICT, PIN - 680003
3 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY,
THRISSUR MUNICIPAL CORPORATION OFFICE,
THRISSUR P.O., PIN - 680001
4 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION,
THRISSUR MUNICIPAL CORPORATION OFFICE,
THRISSUR P.O., PIN - 680001
W.P(C).No.2785/2021 & connected cases
87 2025:KER:999
5 THE DISTRICT TOWN PLANNER,
THRISSUR DISTRICT, CIVIL STATION,
AYYANTHOLE , P.O, THRISSUR DISTRICT,
PIN - 680003
SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
88 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 7800 OF 2024
PETITIONER:
SHANAVAS KHAN, AGED 52 YEARS,
S/O SIDDIQUE, CHIRAYIL HOUSE,
THALAYOLAPARAMBA, ERNAKULAM, PIN - 686605
BY ADVS. LAL K.JOSEPH
P.MURALEEDHARAN (THURAVOOR)
T.A.LUXY
SURESH SUKUMAR
ANZIL SALIM
SANJAY SELLEN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, ERNAKULAM,
COLLECTORATE, KAKKANADU,
ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
MINI CIVIL STATION, MUDAVOOR P.O.,
MUVATTPUZHA, ERNAKULAM, PIN - 686669
4 TAHSILDAR,
TALUK OFFICE,MUVATTUPUZHA,
ERNAKULAM, PIN - 686669
W.P(C).No.2785/2021 & connected cases
89 2025:KER:999
5 THE VILLAGE OFFICER,
MULAVOOR VILLAGE OFFICE,
MUVATTUPUZHA,ERNAKULAM, PIN - 686669
6 PAIPRA GRAMA PANCHAYAT, ERNAKULAM,
REPRESENTED BY ITS SECRETARY,
PANCHAYT OFFICE, PEZHAKKAPPILLY,
MUVATTUPUZHA, ERNAKULAM, PIN - 686673
SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,
ERNAKULAM
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
90 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 9005 OF 2024
PETITIONER:
LATHEEF HUSSAIN, AGED 54 YEARS,
S/O. LATE HUSSAIN KHAN, CHEMBARAPPALLIL HOUSE,
THRIKKAKARA P. O, KAKKANAD, ERNAKULAM DISTRICT,
PIN - 682021
BY ADV P.A.SALIM
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER, CHENGANNUR,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
CHENGANNUR, CHENGANNUR P.O,
ALAPPUZHA DISTRICT, PIN - 689121
3 THE TAHSILDAR, CHENGANNUR, OFFICE OF THE TAHSILDAR,
MINI CIVIL STATION, CHENGANNUR, CHENGANNUR TALUK,
CHENGANNUR P.O, ALAPPUZHA DISTRICT, PIN - 689121
4 MANNAR GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
MANNAR GRAMA PANCHAYATH OFFICE,
MANNAR P.O, ALAPUZHA DISTRICT, PIN - 689622
BY ADV R.GIREESH VARMA
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
91 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 42019 OF 2022
PETITIONER:
M/S FORUS INITIATIVES,
BUILDING NO 27/334/3 SHANTI LANE, CHEMBUKAVU P.O,
THRISSUR DISTRICT, PIN 680020, REPRESENTED BY ITS
MANAGING PARTNER MR. P.JAYARAJ, AGED 49, S/O V.K.
RAMADAS, FLAT NO. B8, COZY NEST APARTMENT,
MACHINGAL LANE THRISSUR P.O,THRISSUR DISTRICT,
PIN - 680001.
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, STATUE, A.G'S OFFICE P.O,
THIRUVANANTHAPURAM, 695001.
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE, AYYANTHOLE,
THRISSUR DISTRICT - 680003.
3 THRISSUR MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY,
THRISSUR MUNICIPAL CORPORATION OFFICE,
THRISSUR P.O, PIN - 680001.
4 THE SECRETARY, THRISSUR MUNICIPAL CORPORATION,
THRISSUR MUNICIPAL CORPORATION OFFICE,
THRISSUR P.O, PIN - 680001.
W.P(C).No.2785/2021 & connected cases
92 2025:KER:999
ADDL.R5 THE DISTRICT TOWN PLANNER,
THRISSUR DISTRICT, CIVIL STATION, AYYANTHOLE PO,
THRISSUR DISTRICT, PIN - 680003.
[ADDL.R5 IS IMPLEADED AS PER ORDER DATED 12.04.2023
IN IA.NO.1/2023 IN WP(C) 42019/2022]
SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
93 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 10292 OF 2024
PETITIONERS:
1 KUNHIMOHAMED, AGED 76 YEARS,
S/O. MOIDEEN, KARUVEPPAN HOUSE,
MANATTIPARAMBU, VALIYORA, VENGARA,
MALAPPURAM, KERALA, PIN - 676304
2 MOHAMMED MANSOOR A K, AGED 30 YEARS,
S/O. ABDUL GAFOOR, ANJUKKANDAN,
VENGARA, IRANGALLOOR,
MALAPPURAM, PIN - 676304
BY ADVS. K.J.MOHAMMED ANZAR
P.K.MINIMOLE
A.RADHAKRISHNAN NAIR
BAPPU GALIB SALAM
MUHAMMED ASHIQUE
G.MOTILAL
RESPONDENTS:
1 STATE OF KERALA,
REP BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
2 SUB-COLLECTOR/REVENUE DIVISIONAL OFFICER,
KOZHIKODE, REVENUE DIVISIONAL OFFICE,
CIVIL STATION JUMA MASJID, SH29,
ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673020
3 GRAMA PANCHAYATH CHATHAMANGALAM,
W.P(C).No.2785/2021 & connected cases
94 2025:KER:999
REP. BY ITS SECRETARY,
CHATHAMANGALAM GRAMAPANCHAYATH OFFICE,
NEAR NIIT CAMPUS, KATTANGAL,
KOZHIKODE, KERALA, PIN - 673601
4 THE SECRETARY, CHATHAMANGALAM GRAMA PANCHAYATH,
CHATHAMANGALAM GRAMAPANCHAYATH OFFICE,
NEAR NIIT CAMPUS, KATTANGAL,
KOZHIKODE, KERALA, PIN - 673601
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
95 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 10532 OF 2024
PETITIONER:
MATA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,
KERALA, PIN - 690525
BY ADVS. AMITH KRISHNAN H.
GOWRI DEV
P.DEVIKRISHNA
B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, FIRST FLOOR, COLLECTORATE,
ALAPPUZHA, PIN - 688001
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE,SH-10,
MAVELIKKARA-KOZHENCHERY ROAD, CHENGANNUR,
ALAPPUZHA, PIN - 689121
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
96 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 10772 OF 2024
PETITIONER:
M.K.DATHAN, AGED 65 YEARS,
S/O. M.K.KRISHNAN NAIR,
RESIDING AT MARIYIL HOUSE, THODUPUZHA P.O.,
THODUPUZHA, PIN - 685584
BY ADV M.SREEKUMAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
IDUKKI, OFFICE OF THE REVENUE DIVISIONAL OFFICER,
COLLECTORATE, IDUKKI PAINAVU P.O., IDUKKI,
PIN - 685603
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
97 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 42802 OF 2022
PETITIONER:
RAJMAL KHAN C.T.P., AGED 43 YEARS
S/O. ABDUL KHADER C.T.P, FLAT NO. 3F-22/241 (20)
CTS'S JAHAN, TAMARIND RAJADHANI APARTMENT,
ASHARIKADAVU ROAD, NEAR METRO PILLAR NO. 57,
PULINCHODU, ALUVA, ERNAKULAM DISTRICT, PIN - 683101
BY ADV NABIL KHADER
RESPONDENTS:
1 THE SECRETARY,
CHENGAMANAD GRAMA PANCHAYATH, PARAMBAYAM,
ALUVA, KERALA, PIN - 683102
2 THE VILLAGE OFFICER,
CHENGAMAND VILLAGE OFFICE, KUNNUMPURAM DESOM,
ALUVA TALUK, ERNAKULAM, PIN - 683102
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, FIRST FLOOR, KB JACOB RD,
FORT KOCHI, KOCHI, KERALA, PIN - 682001
BY ADV. ANIL K.MUHAMED, SC, CHENGAMANAD GRAMA
PANCHAYATH
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
98 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 11338 OF 2024
PETITIONER:
AMBIKA RIJITH, AGED 41 YEARS, W/O. RIJITH N
JAYAPALAN, 2/142 A2 VRINDAVANAM HOUSE, EAST HILL
ROAD, KARAPARAMBA, KOZHIKODE, PIN - 673101
BY ADVS. AMRUTHA DIWAKAR
SUNIL N.SHENOI
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANTHAPURAM, PIN - 685001
2 DISTRICT COLLECTOR
CALICUT COLLECTORATE, KOZHIKODE, PIN - 673020
3 THE REVENUE DIVISIONAL OFFICER, CIVIL STATION JUMA
MASJID, SH29, ERANJIPPALAM, KOZHIKODE, PIN - 673020
ADDL.R4 CORPORATION OF KOZHIKODE,
NEAR AKASHVANI KOZHIKODE, MANANCHIRA,
KOZHIKODE - 673032, REPRESTENDED BY ITS SECRETARY.
(ADDL.R4 IS IMPLEADED AS PER ORDER DATED 09.04.2024
IN I.A.No.1/2024 IN THE WPC)
SHRI.V.KRISHNA MENON, SC, KOZHIKODE MUNICIPAL
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
99 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 41769 OF 2023
PETITIONERS:
1 V.P. JOBY, AGED 46 YEARS, S/O. PAPPACHAN,
VALOOKKARAN HOUSE, OKKAL P.O., CHELAMATTAM VILLAGE,
KUNNATHUNADU TALUK, ERNAKULAM, PIN - 683550
2 JIJI JOBY, AGED 40 YEARS,
W/O. V.P. JOBY, VALOOKKARAN HOUSE,
OKKAL P.O., CHELAMATTAM VILLAGE,
KUNNATHUNADU TALUK, ERNAKULAM, PIN - 683550
BY ADVS. K.J.MOHAMMED ANZAR
P.K.MINIMOLE
A.RADHAKRISHNAN NAIR
BAPPU GALIB SALAM
MUHAMMED ASHIQUE
G.MOTILAL
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, ERNAKULAM,
COLLECTORATE, CIVIL STATION,
KAKKANAD, ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
FORT KOCHI, FIRST FLOOR, KB JACOB RD, FORT KOCHI,
KOCHI, PIN - 682001
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
100 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 43285 OF 2023
PETITIONERS:
1 SOBIN GEORGE, AGED 58 YEARS,
S/O. VARKEY AUGUSTINE, PULICKAL HOUSE,
KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691
2 PATRICK PULICKAL, AGED 24 YEARS,
S/O. SOBIN GEORGE, PULICKAL HOUSE,
KOTHAMANGALAM P.O., KOTHAMANGALAM - 686 691,
REP. BY HIS POWER OF ATTORNEY HOLDER,
SOBIN GEORGE, AGED 58 YEARS,
S/O. VARKEY AUGUSTINE, PULICKAL HOUSE,
KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691
BY ADV RINNY STEPHEN CHAMAPARAMPIL
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 REVENUE DIVISIONAL OFFICER,
R.D.O. OFFICE, GROUND FLOOR,
PATTIMATTOM-MUVATTUPUZHA ROAD,
MUVATTUPUZHA (P.O.), PIN - 686673
3 TAHASILDAR (LAND RECORDS),
TALUK OFFICE, KOTHAMANGALAM, PIN - 686691
W.P(C).No.2785/2021 & connected cases
101 2025:KER:999
4 VILLAGE OFFICER,
VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691
5 KOTHAMANGALAM MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
KOTHAMANGALAM (P.O.), PIN - 686691
6 THE SECRETARY,
KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,
KOTHAMANGALAM (P.O.), PIN - 686691
7 THE ASSISTANT EXECUTIVE ENGINEER,
KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,
KOTHAMANGALAM (P.O.), PIN - 686691
BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM
MUNICIPALITY
SRI.K.P.WILSON (KOTHAMANGALAM)
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
102 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 15432 OF 2024
PETITIONERS:
1 MOHAMMED BASHEER, AGED 58 YEARS, S/O ABDUL RAHMAN,
CHALINGATTU HOUSE, EDAVILANGU, KODUNGALLUR,
THRISSUR DISTRICT, PIN - 680671
2 MYMOONA, AGED 46 YEARS, W/O.MOHAMMED BASHEER,
CHALINGATTU HOUSE, EDAVILANGU, KODUNGALLUR,
THRISSUR DISTRICT, PIN - 680671
BY ADVS. M.SHAJU PURUSHOTHAMAN
K.S.RAJESH
RESPONDENTS:
1 STATE OF KERALA,
REP.BY THE SECRETARY, REVENUE DEPARTMENT,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
CIVILSTATION, IRINJALAKUDA,
THRISSUR DISTRICT, PIN - 680003
3 THE SECRETARY, EDAVILANGUGRAMA PANCHAYAT,
EDAVILANGU.P.O,KODUNGALLUR, PIN - 680671
BY ADVS. R.RAJPRADEEP
BRIJESH MOHAN
SREEDEVI S.
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
103 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 15601 OF 2024
PETITIONERS:
1 ASIS M.M, AGED 51 YEARS,
S/O MEERAN,MAMALATH HOUSE, IRAMALOORKARAM,
IRAMALLOOR VILLAGE, KOTHAMANGALAM TALUK,
KOTHAMANGALAM, PIN - 686692
2 ABDUL SALAM, AGED 47 YEARS
S/O ABDUL RAHMAN, MULLATTU HOUSE,
MULAVARKARA, MULAVOOR VILLAGE, MUVATTUPUZHA TALUK,
MUVATTUPUZHA, PIN - 686673
BY ADVS. P.M.RAFEEK
RADHIKA V.R.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
MINI CIVIL STATION, MUVATTUPUZHA, PIN - 686679
3 THE TAHASILDAR (LR),
TALUK OFFICE, MINI CIVIL STATION,
MUVATTUPUZHA, PIN - 686669
4 THE VILLAGE OFFICER,
VILLAGE OFFICE, MULAVOOR, PIN - 686673
W.P(C).No.2785/2021 & connected cases
104 2025:KER:999
5 PAIPRA GRAMA PANCHAYAT, ERNAKULAM,
REP. BY IT'S SECRETARY,PANCHAYAT OFFICE,
PEZHAKKAPPILLY P.O, MUVATTUPUZHA, PIN - 686673
6 THE SECRETARY,
PAIPRA GRAMA PANCHAYAT, PANCHAYAT OFFICE,
PEZHAKKAPPILLY, MUVATTUPUZHA, PIN - 686673
SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
105 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 16772 OF 2024
PETITIONERS:
1 M/S LULU PROJECTS & DEVELOPERS PVT. LTD.,
FORMERLY KNOWN AS EXPRESS MOTORS PVT. LTD.,
HAVING ITS REGISTERED OFFICE AT LULU SHOPPING MALL,
34/1000, NH 47, EDAPPALLY, ERNAKULAM REPRESENTED BY
ITS DIRECTOR, MR. REJITH RADHAKRISHNAN, PIN -
682024
2 M/S. LULU INTERNATIONAL SHOPPING MALLS PVT. LTD.,
34/1000, N.H.47, EDAPPALLY, KOCHI,REPRESENTED BY
ITS DIRECTOR, MR. NISHAD M A, PIN - 682024
BY ADVS. B.J.JOHN PRAKASH
P.PRAMEL
COLIN ALEX
SOORAJ M.S.
VARSHA VIJAYAKUMAR NAIR
ANAGHA MADATH THEKKEPATTE
SONA A.B.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE JN, THIRUVANANTHAPURAM DISTRICT, PIN -
695001
2 THE PRINCIPAL SECRETARY, REVENUE DEPARTMENT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
W.P(C).No.2785/2021 & connected cases
106 2025:KER:999
3 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
RDO OFFICE, SECOND FLOOR, MINI CIVIL STATION,
UNION CLUB ROAD, PUTHENANGADY, KOTTAYAM,
KERALA, PIN - 686001
4 KOTTAYAM MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE BUILDING, YMCA ROAD,
KOTTAYAM, KERALA, PIN - 686001
SHRI.AJIT JOY, SC, KOTTAYAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
107 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 18968 OF 2024
PETITIONER:
SHEELA YELDHO, AGED 64 YEARS,
W/O LATE M.E.YELDHO, MALIYIL HOUSE,
KOTHAMANGALAM.P.O, ERNAKULAM DISTRICT, PIN - 686691
BY ADVS. C.H.ABDUL RASAC
ABDUL RAOOF PALLIPATH
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
ERNAKULAM, CIVIL STATION, KAKKANAD, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,
MUDAVOOR.P.O, MUVATTUPUZAHA, PIN - 686669
4 THE VILLAGE OFFICER, KOTHAMANGALAM VILLAGE, ERNAKULAM
DISTRICT, PIN - 673501
5 THE KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,
KOTHAMANGALAM, REP. BY IT'S SECRETARY, PIN - 686691
6 THE SECRETARY, KOTHAMANGALAM MUNICIPALITY,
MUNICIPAL OFFICE, KOTHAMANGALAM, PIN - 686691
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
108 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 19298 OF 2024
PETITIONERS:
1 SUNIL, AGED 53 YEARS,
S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,
ELOOKKARA, KIZHAKKE KADUNGALLOOR,
KADUNGALLOOR VILLAGE, MUPPATHADOM P.O,
ERNAKULAM DISTRICT, PIN - 683110
2 ANIL, AGED 50 YEARS,
S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,
ELOOKKARA, KIZHAKKE KADUNGALLOOR, KADUNGALLOOR
VILLAGE, MUPPATHADOM P.O, ERNAKULAM DISTRICT, PIN -
683110
3 SAGEER ALIAS SAHEER, AGED 46 YEARS,
S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,
KIZHAKKE KADUNGALLOOR KARA, KADUNGALLOOR VILLAGE,
U.C. COLLEGE P.O, ERNAKULAM DISTRICT, PIN - 683102
BY ADV P.A.SALIM
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SUB COLLECTOR, FORTKOCHI,
OFFICE OF THE SUB COLLECTOR FORTKOCHI,
FORTKOCHI P.O, ERNAKULAM DISTRICT, PIN - 682001
W.P(C).No.2785/2021 & connected cases
109 2025:KER:999
3 THE TAHSILDAR, PARAVUR (LR),
TALUK OFFICE, NORTH PARAVUR, MAIN ROAD,
NORTH PARAVUR P.O, ERNAKULAM DISTRICT, PIN - 683513
4 CHITTATTUKARA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
CHITTATTUKARA GRAMA PANCHAYATH OFFICE,
VADAKKEKARA, VADAKKEKKARA P.O,
ERNAKULAM DISTRICT, PIN - 683522
SHRI.K.S.ARUN KUMAR, SC, CHITTATTUKARA GRAMA
PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
110 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 19382 OF 2024
PETITIONER:
MATA AMRITANANDAMAYI MATH,
REPRESENTED BY ITS GENERAL SECRETARY,
SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,
R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,
PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,
KERALA, PIN - 690525
BY ADVS. AMITH KRISHNAN H.
GOWRI DEV
P.DEVIKRISHNA
B.G.HARINDRANATH (SR.)(K/378/1984)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,COLLECTORATE, CIVIL STATION
WARD, ALAPPUZHA, PIN - 688001
3 THE SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
4 REVENUE DIVISIONAL OFFICER, MAVELIKKARA-KOZHENCHERY
ROAD - SH 10, CHENGANNUR, KERALA, PIN - 689121
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
111 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 19786 OF 2024
PETITIONER:
M/S KOSAMATTOM BUILDERS PVT. LTD,
MUTTAMBALAM P.O, KANJIKUZHI, KOTTAYAM DISTRICT,
REPRESENTED BY ITS MANAGING DIRECTOR MRS. MILU
MATHEW, AGED 41, W/O GEORGE THOMAS, INJAKATTU
HOUSE, KOTTAYAM P.O, KOTTAYAM DISTRICT, PIN -
686001
BY ADVS. P.K.SOYUZ
E.V.BABYCHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, A.G'S OFFICE P.O,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIWISIONAL OFFICER/SUB COLLECTOR,
KOTTAYAM REVENUE DIVISIONAL OFFICE,
MINI CIVIL STATION, KOTTAYAM P.O,
KOTTAYAM DISTRICT, PIN - 686002
3 ARPOOKARA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE,
VILLOONNI P.O, KOTTAYAM DISTRICT, PIN - 686008
4 THE SECRETARY,
ARPCOKARA GRAMA PANCHAYATH, PANCHAYATH OFFICE,
VILLOONNI P.O, KOTTAYAM DISTRICT, PIN - 686008
W.P(C).No.2785/2021 & connected cases
112 2025:KER:999
5 THE DISTRICT TOWN PLANNER,
LSGD PLANNING, NEAR MUNICIPAL BUS STAND,
KOTTAYAM P.O., PIN - 686001
BY SHRI. BLAZE K.JOSE, SC, ARPOOKARA GRAMA
PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
113 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 19828 OF 2024
PETITIONER:
BINOY ABRAHAM, AGED 62 YEARS, S/O M.K. ABRAHAM,
MECHERIL HOUSE, M.A. COLLEGE P.O., MATHIRAPPILLY,
KOTHAMANGALAM, ERNAKULAM, PIN - 686666
BY ADVS. GEORGE ABRAHAM
MARY CATHERINE PRIYANKA P.S.
EBEE ANTONY
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA, PIN - 686673
4 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS
SECRETARY, KOTHAMANGALAM P.O, ERNAKULAM, PIN - 686691
5 SECRETARY, KOTHAMANGALAM MUNICIPALITY,
KOTHAMANGALAM P.O,ERNAKULAM, PIN - 686691
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
114 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 19978 OF 2024
PETITIONER:
ZANSS PROJECTS,
REPRESENTED BY ITS MANAGING PARTNER MR. SHAN
MOHAMED, AGED 43 YEARS, NO. 34/137 D EASTERN
TOWERS, NH BYE PASS, EDAPPALLY P.O., ERNAKULAM-
682024, REPRESENTED BY ITS MANAGING PARTNER MR.
SHAN MOHAMED, S/O S.M MOHAMED, SRAMBICKAL HOUSE,
CHATTUPARA, MACHIPLAVU P.O, MANNAM KANDAM, IDUKKI,
PIN - 685561
BY ADVS. S.SHANAVAS KHAN
S.INDU
KALA G.NAMBIAR
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT ROOM NO. 201A 2ND
FLOOR, ANNEX-1, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
3 THE DIRECTOR,
DEPARTMENT OF URBAN AFFAIRS 1ST FLOOR,
SWARAJ BHAVAN, PMG JUNCTION, NANDANCODE P.O,
KOWDIAR, THIRUVANANATHAPURAM, PIN - 695003
W.P(C).No.2785/2021 & connected cases
115 2025:KER:999
4 THE TRIPUNITHURA MUNCIPALITY,
MUNICIPAL OFFICE, LAYAM ROAD, THRIPUNITHURA P.O,
ERNAKULAM, REPRESENTED BY ITS SECRETARY, PIN -
682301
5 THE SECRETARY,
THRIPUNITHURA MUNICIPALITY, MUNICIPAL OFFICE,
LAYAM ROAD, THRIPUNITHURA P.O, ERNAKULAM, PIN -
682301
6 THE ASSISTANT ENGINEER (LSGD),
THRIPUNITHURA MUNICIPALITY, MUNICIPAL OFFICE,
LAYAM ROAD, THRIPUNITHURA P.O, ERNAKULAM, PIN -
682301
7 THE STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
SHRI.K.S.ARUN KUMAR, SC, TRIPUNITHURA MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
116 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 21264 OF 2024
PETITIONERS:
1 SAKARLA MATHEW, AGED 60 YEARS,
S/O M.I MATHAI ( LATE), MATTAMMELHOUSE,
VATTUKUNNU, CHOTTANIKARA,
ERNAKULAM, PIN - 682312
2 SUSAN SAKARLA, AGED 57 YEARS,
W/O SAKARLA MATHEW, MATTAMMELHOUSE,
VATTUKUNNU, CHOTTANIKARA, ERNAKULAM, PIN - 682312
BY ADV KURIAN JOSEPH (ARAKKUNNAM)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANATHAPURAM, PIN - 695001
2 REVENUE DIISIONAL OFFICER/ SUB COLLECTOR,
THE OFFICE OF THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, ERNAKULAM, PIN - 682001
3 THE SECRETARY,
MULAMTHURITHY GRAMAPANCHAYTH, MULAMTHURITHY,
ERNAKULAM, PIN - 682314
4 MULAMTHURITHY GRAMAPANCHAYTH,
MULAMTHURITHY, ERNAKULAM, RERESENTED BY ITS
SECRETARY, PIN - 682314
W.P(C).No.2785/2021 & connected cases
117 2025:KER:999
BY ADVS. MARTIN JOSE P
P.PRIJITH(K/233/2005)
THOMAS P.KURUVILLA(K/420-B/2005)
R.GITHESH(K/630/2002)
AJAY BEN JOSE(K/729/2012)
MANJUNATH MENON(K/000474/2015)
HARIKRISHNAN S.(K/497/2019)
ANNA LINDA EDEN(K/1201/2020)
SACHIN JACOB AMBAT(K/734/2016)
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
118 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 23300 OF 2024
PETITIONER:
M S SAJU @ SAJU SKARIA, AGED 55 YEARS,
S/O M A SCARIA, MUTHIRAMATTATHIL HOUSE,
KARUKAPPILLY P.O., KOLENCHERY,
ERNAKULAM, PIN - 682311
BY ADVS. K.R.PRATHISH
P.K.SREEVALSAKRISHNAN
S.UNNIKRISHNAN (NELLAD)
RESPONDENTS:
1 STATE OF KERALA,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPPURAM, REP BY REVENUE PRINCIPLE
SECRETARY, PIN - 695001
2 THE DISTRICT COLLECTOR ERNAKULAM,
CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER (RDO),
REVENUE DIVISIONAL OFFICE,
MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686673
4 THE TAHSILDAR (LR),
KUNNATHUNADU TALUK OFFICE, KUNNATHUNADU,
PERUMBAVOOR, ERNAKULAM, PIN - 683543
5 THE VILLAGE OFFICER,
IYKARANADU SOUTH VILLAGE OFFICE,
W.P(C).No.2785/2021 & connected cases
119 2025:KER:999
KOLENCHERY, ERNAKULAM, PIN - 682310
6 POOTHRIKKA GRAMA PANCHAYAT,
POOTHRIKKA GRAMA PANCHAYAT OFFICE,
POOTHRIKKA P.O, ERNAKULAM,
REP BY ITS SECRETARY, PIN - 682308
BY ADV. SAJEEV KUMAR K.GOPAL
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
120 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 23711 OF 2024
PETITIONERS:
1 K.A SHAJAHAN, AGED 55 YEARS,
S/O ABDUL JABBAR, KATTISSERI HOUSE,
SRM ROAD, ACHANVEETTIL LANEPACHALAM P.O,
ERNAKULAM, PIN - 682012
2 MUHAMMED SHEHIN K.S, AGED 29 YEARS,
S/O K.A. SHAJAHAN, KATTISSERI HOUSE,SRM ROAD,
ACHANVEETTIL LANE, PACHALAM P.O,
ERNAKULAM, PIN - 682012
3 MOHAMMED HAMRAS K S, AGED 26 YEARS,
S/O K.A. SHAJAHAN, KATTISSERI HOUSE,
SRM ROAD, ACHANVEETTIL LANE, PACHALAM P.O,
ERNAKULAM, PIN - 682012
BY ADVS. K.I.ABDUL RASHEED
APARNA V.S.
RESPONDENTS:
1 SATE OF KERALA,
KERALA REPRESENTED BY PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVT SECRETARIAT,
THIRUVANATHAPURAM, PIN - 695001
2 SUB COLLECTOR /THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, 1ST FLOOR,
FORT KOCHI, ERNAKULAM, PIN - 682001
3 THE CORPORATION OF COCHIN,
W.P(C).No.2785/2021 & connected cases
121 2025:KER:999
REP. BY ITS SECRETARY, CORPORATION OF COCHIN,
ERNAKULAM, PIN - 682011
4 THE SECRETARY,
CORPORATION OF COCHIN, ERNAKULAM, PIN - 682011
BY ADV V.P.REJITHA (PUZHAKKALIDOM)
SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
122 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 24439 OF 2024
PETITIONER:
PRAADA RESIDENCY,
AMBAZHACHALIL BUILDING, KARUKADAM P.O.,
KOTHAMANGALAM, ERNAKULAM DISTRICT,
REPRESENTED BY ITS MANAGING PARTNER, SHIJU,
AGED 48 YEARS, S/O. RAMAN, MADATHETHUKUDI HOUSE,
OKKAL, ERNAKULAM DISTRICT, PIN - 683550
BY ADVS. V.M.KRISHNAKUMAR
P.R.REENA
RESPONDENTS:
1 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS
SECRETARY, MUNICIPAL OFFICE, KOTHAMANGALAM,
ERNAKULAM DISTRICT, PIN - 686666
2 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICER, MOOVATTUPUZHA,
ERNAKULAM DISTRICT, PIN - 686673
3 TAHSILDAR,
KOTHAMANGALAM TALUK, TALUK OFFICE, REVENUE TOWER,
KOTHAMANGALAM, ERNAKULAM DISTRICT, PIN - 686666
BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
123 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 24810 OF 2024
PETITIONERS:
1 BEJOSH BABY, AGED 46 YEARS,
S/O.BABY PAULOSE, PUTHUSSERIL HOUSE,
NEENDAPARA P.O, KOTHAMANGALAM,
ERNAKULAM, PIN - 695025
2 SWAPNA BEJOSH, AGED 40 YEARS,
W/O.BEJOSH BABY, PUTHUSSERIL HOUSE,
NEENDAPARA P.O, KOTHAMANGALAM,
ERNAKULAM, PIN - 695025
BY ADVS. ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,
ERNAKULAM, PIN - 686673
2 TAHLSIDAR (LR),
TALUK OFFICE, KOTHAMANGALAM,
ERNAKULAM, PIN - 686666
3 KOTHAMANGALAM MUNICIPALITY,
W.P(C).No.2785/2021 & connected cases
124 2025:KER:999
MUNICIPAL OFFICE, KOTHAMANGALAM,
ERNAKULAM, REPRESENTED BY ITS SECRETARY,
PIN - 686666
4 SECRETARY,
KOTHAMANGALAM MUNICIPALITY, MUNCIPAL OFFICE,
KOTHAMANGALAM, ERNAKULAM, PIN - 686666
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
125 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25204 OF 2024
PETITIONER:
PARVATHY MAYA SHAJI, AGED 36 YEARS,
D/O. SHAJI, MADACKAL, S.H. MOUNT,
NATTASSERY, KOTTAYAM,
KERALA, PIN - 686635
BY ADVS. SHERRY J. THOMAS
JOEMON ANTONY
ANTONY NILTON REMELO
GOKUL DEVIS
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, KOTTAYAM,
COLLECTORATE, KOTTAYAM - KUMILY ROAD,
KOTTAYAM, KERALA, PIN - 686002
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, PALA, MINI CIVIL
STATION, BYPASS ROAD, KERALA, PIN - 696575
4 THE TAHSILDAR, MEENACHIL TALUK OFFICE,
MINI CIVIL STATION, GROUND FLOOR,
PALA RAMAPURAM ROAD, PALA,
KERALA, PIN - 686577
5 THE VILLAGE OFFICER, ELAKKAD VILLAGE,
W.P(C).No.2785/2021 & connected cases
126 2025:KER:999
ELAKKAD P.O., KOTTAYAM, KERALA, PIN - 686635
6 THE AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
MARANGATTUPALLY AGRICULTURAL OFFICE,
MARANGATTUPALLY, KOTTAYAM, KERALA, PIN - 686635
7 THE LOCAL LEVEL MONITORING COMMITTEE,
REPRESENTED BY THE AGRICULTURAL OFFICER,
MARANGATTUPALLY AGRICULTURAL OFFICE,
MARANGATTUPALLY, KOTTAYAM, KERALA, PIN - 686635
8 THE SECRETARY,
MARANGATTUPILLY GRAMA PANCHAYATH OFFICE,
KURICHITHANAM P.O., KOTTAYAM, KERALA, PIN - 686635
9 MARANGATTUPILLY GRAMA PANCHAYATH OFFICE,
KURICHITHANAM P.O., KOTTAYAM, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 686635
SHRI.SUNIL CYRIAC, SC, MARANGATTUPALLY GRAMA
PANCHAYAT, KOTTAYAM
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
127 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25474 OF 2024
PETITIONERS:
1 ANCY BIJU, AGED 47 YEARS,
W/O. BIJU CHACKO,MANALODIYIL HOUSE,
KARIKKODE P.O., KOTTAYAM DISTRICT, PIN - 686610
2 M/S MACH ENTERPRISES,
KARIKKODE P.O, KOTTAYAM DISTRICT,
REPRESENTED BY ITS MANAGING PARTNER,
BIJU CHACKO, PIN - 686610
BY ADVS. ALIAS M.CHERIAN
K.M.RAPHY
BRISTO S PARIYARAM
AMEERA JOJO
MINNU DARWIN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY GOVERNMENT PLEADER,
HIGH COURT OF KERALA, PIN - 695001
2 THE DISTRICT COLLECTOR,
KOTTAYAM DISTRICT, COLLECTORATE,
KOTTAYAM, PIN - 686002
3 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, PALA,
KOTTAYAM DISTRICT, PIN - 686575
4 THE TAHSILDAR,
W.P(C).No.2785/2021 & connected cases
128 2025:KER:999
VAIKOM TALUK OFFICE, VAIKOM,
KOTTAYAM DISTRICT, PIN - 686141
5 THE VILLAGE OFFICER,
MULAKKULAM VILLAGE OFFICE, PERUVA P.O,
KOTTAYAM DISTRICT, PIN - 686610
6 THE SECRETARY,
MULAKKULAM GRAMA PANCHAYAT, PERUVA P.O,
KOTTAYAM DISTRICT, MULAKKULAM GRAMA PANCHAYAT,
PERUVA P.O, KOTTAYAM DISTRICT, PIN - 686610
SHRI.JUSTINE JACOB, SC, MULAKULAM GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
129 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25538 OF 2024
PETITIONER:
K.N.SWARNAKUMARI, AGED 72 YEARS, D/O. A. NARAYANAN
MASTER, MANAGER, NARAYANA UPPER PRIMARY SCHOOL,
MANAPADAM, PUTHUCODE VILLAGE, PALAKKAD, RESIDING AT
MANAPADAM, PUTHUOCODE, PALAKKAD DISTRICT, PIN - 678687
BY ADVS. K.T.SHYAMKUMAR
HARISH R. MENON
K.N.ABHA
A.G.PRASANTH
ALEENA SEBASTIAN
MARY HEDWIG BABY
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT, STATUE,
A.G'S OFFICE P.O., THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER, PALAKKAD,
RDO OFFICE, PARAKUNNAM, VIDYUT NAGAR,
PALAKKAD, PIN - 678001
3 PUTHUCODE GRAMA PANCHAYAT, PUTHUCODE, PALAKKAD DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 678687
4 THE SECRETARY, PUTHUCODE GRAMA PANCHAYAT,PUTHUCODE,
PALAKKAD DISTRICT, PIN - 678687
SHRI.C.A.ANOOP, SC, PUTHUCODE GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
130 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 25578 OF 2024
PETITIONER:
JOHNY K.P., AGED 62 YEARS,
S/O. PAILY, KANNAMPUZHA HOUSE,
NEDUMBASSERY VILLAGE, ANGAMALY SOUTH,
ALUVA TALUK, ERNAKULAM DISTRICT, PIN - 683573
BY ADVS. O.D.SIVADAS
VARGHESE THOMAS
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, FORT KOCHI,
ERNAKULAM DISTRICT., PIN - 682001
3 THE TAHSILDAR (LR),
TALUK OFFICE, ALUVA, ERNAKULAM DISTRICT, PIN -
683101
4 TEH ASSISTANT ENGINEER,
ANGAMALY MUNICIPALITY, ANGAMALY MUNICIPAL OFFICE,
ANGAMALY, ERNAKULAM DISTRICT, PIN - 683572
5 THE SECRETARY,
ANGAMALY MUNICIPALITY, ANGAMALY MUNICIPAL OFFICE,
W.P(C).No.2785/2021 & connected cases
131 2025:KER:999
ANGAMALY, ERNAKULAM DISTRICT, PIN - 683572
6 THE ANGAMALY MUNICIPALITY,
ANGAMALY MUNICIPAL OFFICE, ANGAMALY,
ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY.,
PIN - 683572
SHRI.C.S.AJITH PRAKASH, SC, ANGAMALY MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
132 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 27074 OF 2024
PETITIONER:
SANGEETHA, AGED 46 YEARS,
W/O. KALADHARAN, RESIDING AT 'SREERAGAM',
VRUNDAVAN NAGAR, PUDUSSERY, PUDUSSERY P.O,
PALAKKAD DISTRICT, PIN - 678623
BY ADVS. JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
BHARATH KRISHNAN G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE AGRICULTURAL PRODUCTION COMMISSIONER,
AGRICULTURAL DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE REVENUE DIVISIONAL OFFICER, PALAKKAD,
REVENUE DIVISIONAL OFFICE, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE VILLAGE OFFICER,
KOLLENGODE-2 VILLAGE, KOLLENGODE-2 VILLAGE OFFICE,
KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506
W.P(C).No.2785/2021 & connected cases
133 2025:KER:999
5 THE KOLLENGODE GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, PANCHAYAT OFFICE,
KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506
6 THE SECRETARY,
KOLLENGODE GRAMA PANCHAYAT, PANCHAYAT OFFICE,
KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506
SHRI.NIRMAL.S, SC, KOLLENGODE GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
134 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 27279 OF 2024
PETITIONERS:
1 SANTHOSH DAS, S/O.SREEDHARA DAS,
AGED 55 YEARS, NO.49 1613 64 15E, ABAD OLYMPUS,
EDAPPALLY.P.O, EDAPPALLY NORTH VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682024
2 MEEKHAL FRANKLIN, AGED 38 YEARS,
D/O.ELDHOSE MOLAYIL ISSAC, KUDILUNGAL HOUSE,
T.K.SHANMADHURAM ROAD, MARADU.P.O, MARADU VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682304
3 NALAKATH SIRAJ, AGED 57 YEARS,
S/O.VALIYAKADAVATH EBRAHIM, XL 1668 A,
HASEENA MANZIL, KALOOR KASSIM LANE, KALOOR.P.O,
ELAMKULAM VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT, PIN - 682017
BY ADVS. ROBIN THOMAS PHILIP
HARRY GEORGE N.S.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION, KUNNUMPURAM,
KAKKANAD, ERNAKULAM, PIN - 682030
3 THE SUB COLLECTOR,
W.P(C).No.2785/2021 & connected cases
135 2025:KER:999
1ST FLOOR, RDO OFFICE, K.B.JACOB ROAD,
FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001
4 THE TAHSILDER (LAND RECORDS),
KANAYANNUR TALUK, NEAR SUBHASH PARK,
MARINE DRIVE, ERNAKULAM, PIN - 682011
5 THE VILLAGE OFFICER,
VAZHAKKALA VILLAGE, NGO QUARTERS,
THRIKKAKARA, ERENAKULAM, PIN - 682021
6 THE SECRETARY,
THRIKKAKARA MUNICIPALITY, KAKKANAD,
ERNAKULAM, PIN - 682030
BY ADV S.JAMAL, SC, THRIKKAKARA MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
136 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28039 OF 2024
PETITIONERS:
1 BINU ABDU SALAM, W/O ABDU SALAM, AGED 40 YEARS,
UDIYANATHAYYIL HOUSE, CHAMMANNUR P.O., PUNNAYURKULAM,
THRISSUR DISTRICT, PIN - 679561
2 SANA ABDU SALAM, AGED 23 YEARS, D/O ABDU SALAM,
UDIYANATHAYYIL HOUSE, CHAMMANNUR P.O., PUNNAYURKULAM,
THRISSUR DISTRICT, PIN - 679561
BY ADVS. S.SHANAVAS KHAN
S.INDU
KALA G.NAMBIAR
RESPONDENTS:
1 THE STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY
TO GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR, CIVIL STATION, CIVIL LINE ROAD,
AYYANTHOLE, THRISSUR, PIN - 680003
3 THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR,
REVENUE DIVISIONAL OFFICE FIRST FLOOR,
CIVIL STATION, CIVIL LINE ROAD,
AYYANTHOLE, THRISSUR, PIN - 680003
4 THE VILLAGE OFFICER, VILLAGE OFFICE, KUNNAMKULAM,
THRISSUR, PIN - 680503
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT
ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
137 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28346 OF 2024
PETITIONER:
1 SAJI PAUL, AGED 49 YEARS,
S/O.M C PAULOSE MOLEL, CHELAD,
PINDIMANA, ERNAKULAM, KERALA, PIN - 686681
2 SIMI VARGHESE, AGED 45 YEARS,
W/o SAJI PAUL,MOLEL, CHELAD,
PINDIMANA, ERNAKULAM, KERALA, PIN -686 681
BY ADVS. KARTHIKA MARIA
ARUN THOMAS
ANIL SEBASTIAN PULICKEL
VEENA RAVEENDRAN
LEAH RACHEL NINAN
MATHEW NEVIN THOMAS
JOE S. ADHIKARAM
SHINTO MATHEW ABRAHAM
KURIAN ANTONY MATHEW
NAVYA SEBY
SHYNI WILLIAM
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENTROOM NO. 201A,
2ND FLOOR, ANNEX I, SECRETARIAT, TRIVANDRUM,
PIN - 695001
2 REVENUE DIVISIONAL OFFICER (RDO),
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,
ERNAKULAM, PIN - 686673
W.P(C).No.2785/2021 & connected cases
138 2025:KER:999
3 THE SECRETARY,
KOTHAMANGALAM MUNICIPALITY,
ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,
KERALA, PIN - 686691
4 KOTHAMANGALAM MUNICIPALITY,
ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,
KERALA, REPRESENTED BY ITS SECRETARY, PIN - 686691
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
139 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 28933 OF 2024
PETITIONER:
SANJANA S, AGED 21 YEARS,
D/O. M. SATHYADAS, SJISHNA NIVAS,
DURGA JUNCTION, AMRITHA NAGAR,
PALAKKAD DISTRICT, PIN - 678001
BY ADVS. JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
BHARATH KRISHNAN G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER PALAKKAD,
REVENUE DIVISIONAL OFFICE, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE VILLAGE OFFICER,
PALAKKAD-2 VILLAGE OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,
W.P(C).No.2785/2021 & connected cases
140 2025:KER:999
PIN - 678001
5 THE SECRETARY,
PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
6 THE ASSISTANT ENGINEER,
TOWN PLANNING DEPARTMENT, PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE, PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
SHRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
141 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 29990 OF 2024
PETITIONER:
THOMAS JOHN, AGED 64 YEARS,
S/O.ULAHANNAN, CHATHAMKANDATHIL HOUSE,
PUTHUPPADY P.O, KARAKUNNAM,
KOTHAMANGALAM, PIN - 686673
BY ADVS. KARTHIKA MARIA
ARUN THOMAS
ANIL SEBASTIAN PULICKEL
VEENA RAVEENDRAN
SHINTO MATHEW ABRAHAM
KURIAN ANTONY MATHEW
MATHEW NEVIN THOMAS
JOE S. ADHIKARAM
SHYNI WILLIAM
LEAH RACHEL NINAN
NAVYA SEBY
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT, ROOM NO. 201A,
2ND FLOOR, ANNEX I, SECRETARIAT,
TRIVANDRUM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER (RDO),
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,
ERNAKULAM, PIN - 686673
3 THE SECRETARY,
W.P(C).No.2785/2021 & connected cases
142 2025:KER:999
KOTHAMANGALAM MUNICIPALITY,
ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,
KERALA, PIN - 686691
4 ASSISTANT ENGINEER,
KOTHAMANGALAM MUNICIPALITY, ALUVA MUNNAR ROAD,
SH 16, KOTHAMANGALAM P.O., KERALA, PIN - 686691
5 KOTHAMANGALAM MUNICIPALITY,
ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,
KERALA, REPRESENTED BY ITS SECRETARY, PIN - 686691
BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
143 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 30850 OF 2024
PETITIONER:
DHANYA CHACKO, AGED 41 YEARS,
D/O CHACKO, DHANYA VILLA, CHILLAVANOOR,
KADAVANTHRA P.O, KOCHI, ERNAKULAM DISTRICT,
PIN - 682020
BY ADV T.K.AJITHKUMAR (VALATH)
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER, FORT KOCHI,
REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001
2 DEPUTY COLLECTOR, (RR) ERNAKULAM,
COLLECTORATE, CIVIL STATION, KAKKANAD,
ERNAKULAM DISTRICT, PIN - 682030
3 VILLAGE OFFICER,
MARADU VILLAGE OFFICE, MARADU,
ERNAKULAM DISTRICT, PIN - 682304
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
144 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 31080 OF 2024
PETITIONER:
SHIBU, S/O KUNJU PILLAI,
AGED 50 YEARS, KIZHAKIDATHU,
AYYAMKOIKAL MURI ERATHU, VADAKKEDATHUKAVU PTA,
PATHANAMTHITTA DISTRICT, PIN - 691526
BY ADV T.K.AJITHKUMAR (VALATH)
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
KOTTAYAM, OFFICE OF THE REVENUE DIVISIONAL OFFICER,
PUTHANANGADI MINI CIVIL STATION, KOTTAYAM DISTRICT,
PIN - 686001
2 THE TAHSILDAR (LR),
KOTTAYAM TALUK, TALUK OFFICE, PUTHANANGADI,
MINI CIVIL STATION, KOTTAYAM DISTRICT, PIN - 686001
3 THE VILLAGE OFFICER,
PAMPADY VILLAGE OFFICE, SOUTH PAMPADY,
KOTTAYAM DISTRICT, PIN - 686502
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
145 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 31501 OF 2024
PETITIONER:
CORDIAL HOMES PVT LTD, AGED 68 YEARS,
REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR
N. DHANAJAYAN UNNITHAN, RESIDING AT 'DHANUS',
KODUNGANOOR P.O, VATTIYOORKAVU,
THIRUVANATHAPURAM KERALA, PIN - 695013
BY ADVS. AMITH KRISHNAN H.
P.DEVIKRISHNA
B.G.HARINDRANATH (SR.)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 REVENUE DIVISIONAL OFFICER,
CIVIL STATION, KADAPPAKKUNNU,
THIRUVANANTHAPURAM, PIN - 695043
3 THE SECRETARY,
THIRUVANANTHAPURAM CORPORATION, VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN - 695033
SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
146 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 32196 OF 2024
PETITIONERS:
1 V.R. PRATHAP, S/O V.R. KRISHNAN,
AGED 51 YEARS, VISAKHAM,
ADAKKATHERUVU, VATAKARA, PIN - 673104
2 V.R. KRISHNAN, AGED 87 YEARS,
S/O. CHEKU, SANTHINILAYAM, ADAKKATHERUVU,
VATAKARA, PIN - 673104
BY ADV BIJU ABRAHAM
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,
ERANHIPPALAM, KOZHIKODE, PIN - 673020
3 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
PUTHIYAPPU, VATAKARA, KERALA, PIN - 673101
4 THE CHORODE GRAMA PANCHAYAT,
CHORODE, KAINATTY, KOZHIKODE DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 673106
W.P(C).No.2785/2021 & connected cases
147 2025:KER:999
5 THE AGRICULTURAL OFFICER,
OFFICE OF THE AGRICULTURAL OFFICER,
CHORODE, KOZHIKODE DISTRICT, PIN - 673106
6 THE VILLAGE OFFICER,
OFFICE OF THE VILLAGE OFFICER,
CHORODE, KOZHIKODE DISTRICT, PIN - 673106
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
148 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 34940 OF 2024
PETITIONERS:
1 BINCY MATHEW, W/O SHIBU VARGHESE,
AGED 32 YEARS, CHIRAYIL HOUSE,
PANGODU P.O, IKARANAD, NORTH VILLAGE,
ERNAKULAM DISTRICT, PIN - 682310
2 SHIBU VARGHESE, AGED 41 YEARS, S/O C.C VARGHESE,
CHIRAYIL HOUSE, PANGODU P.O, IKARANAD, NORTH VILLAGE,
ERNAKULAM DISTRICT, PIN - 682310
BY ADVS. VARGHESE K.PAUL
SHIBU VARGHESE,(Party-In-Person)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY SECRETARY TO
GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, TRIVANDRUM, PIN - 695001
2 DISTRICT COLLECTOR, KAKKANAD, ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
OFFICE, MINI CIVIL STATION, MUDAVOOR P.O.,
MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686669
4 THE SECRETARY, KOOTHATTUKULAM MUNICIPALITY,
OFFICE OF THE KOOTHATTUKULAM MUNICIPALITY,
KOOTHATTUKULAM, ERNAKULAM DISTRICT, PIN - 686662
BY ADV SHRI.K.S.ARUN KUMAR, SC, KOOTHATTUKULAM
MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
149 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 35218 OF 2024
PETITIONER:
MOHAMMED FAISAL, AGED 40 YEARS,
S/O. ABDUL SATHAR, FAISAL MANZIL,
ERATTAYAL, MARUTHAROAD P.O,
PALAKKAD DISTRICT, PIN - 678007
BY ADVS. JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
BHARATH KRISHNAN G.
ARUNDHATHI SURESH BABU
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
PALAKKAD REVENUE DIVISIONAL OFFICE,
CIVIL STATION, PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE VILLAGE OFFICER,
PALAKKAD-3 VILLAGE OFFICE, PUTHUR ROAD,
KOPPAM, PALAKKAD DISTRICT, PIN - 678001
4 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,
W.P(C).No.2785/2021 & connected cases
150 2025:KER:999
PIN - 678001
5 THE SECRETARY,
PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
6 THE ASSISTANT ENGINEER,
TOWN PLANNING DEPARTMENT, PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE, PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
BY SHRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
151 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 36146 OF 2024
PETITIONERS:
1 RAGISH R NATH, AGED 34 YEARS,
S/O S REGHUNADHAN NAIR, KOCHUPRAIKKAL HOUSE,
CHERTHALA P.O., CHERTHALA TALUK,
ALAPPUZHA, PIN - 688524
2 NITHYA MOL, AGED 33 YEARS,
D/O SASI P.A, PUTHANKANDATHIL HOUSE,
KAKKOOR P.O., THIRUMARADI VILLAGE,
MUVATTUPUZHA TALUK, ERNAKULAM, PIN - 686662
BY ADVS. K.R.PRATHISH
P.K.SREEVALSAKRISHNAN
S.UNNIKRISHNAN (NELLAD)
AKHIL BABU
KRISHNA DAS
RESPONDENTS:
1 STATE OF KERALA,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPPURAM, REP BY REVENUE PRINCIPLE
SECRETARY, PIN - 695001
2 THE DISTRICT COLLECTOR ERNAKULAM
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER (RDO),
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,
ERNAKULAM DISTRICT, PIN - 686673
W.P(C).No.2785/2021 & connected cases
152 2025:KER:999
4 THE TAHSILDAR (LR),
MUVATTUPUZHA TALUK OFFICE, 1ST FLOOR,
MINI CIVIL STATION, MUVATTUPUZHA,
ERNAKULAM, PIN - 686673
5 THE VILLAGE OFFICER,
MEMMURY VILLAGE OFFICE, PAMPAKUDA,
ERNAKULAM, PIN - 686667
6 PAMPAKUDA GRAMA PANCHAYAT,
PAMPAKUDA GRAMA PANCHAYAT OFFICE,
PAMPAKUDA P.O., ERNAKULAM, PIN - 68666
JIBU P. THOMAS, SC, PAMPAKUDA GRAMA PANCHAYAT
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
153 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 36526 OF 2024
PETITIONER:
JERIN JOY, AGED 33 YEARS, S/O JOY, KAROTTU HOUSE,
MALAYINKIZHU, KOTHAMANGALAM, PIN - 686691
BY ADVS. P.THOMAS GEEVERGHESE
TONY THOMAS (INCHIPARAMBIL)
AMRUTHA K.P.
SAGAR ROSHAN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY TO REVENUE DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695001
2 DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,
ERNAKULAM, PIN - 682030
3 REVENUE DIVISIONAL OFFICER, MINI CIVIL STATION,
PEZHAKKAPPALLY, MUVATTUPUZHA, PIN - 686673
4 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS
SECRETARY, KOTHAMANGALAM, ERNAKULAM, PIN - 686691
5 SECRETARY, KOTHAMANGALAM MUNICIPALITY, KOTHAMANGALAM,
ERNAKULAM, PIN - 686691
6 ASSISTANT ENGINEER, KOTHAMANGALAM MUNICIPALITY,
KOTHAMANGALAM, ERNAKULAM, PIN - 686691
SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
154 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 36806 OF 2024
PETITIONER:
VIJAYAN, AGED 65 YEARS,
S/O CHANDRASEKHARAN KARTHA, AKATHOOTT,
MARKET P.O, KAVUMKARA, MUVATTUPUZHA,
ERNAKULAM, PIN - 686673
BY ADVS. ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
ITTOOP JOY THATTIL
RESPONDENTS:
1 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,
ERNAKULAM, PIN - 686673
2 VILLAGE OFFICER,
VELLORKUNNAM VILLAGE OFFICE,
ERNAKULAM, PIN - 686673
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
155 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 37186 OF 2024
PETITIONER:
MARIYUMMA, AGED 59 YEARS,
W/O.JAMALUDHEEN, VALIYANGADI HOUSE,
MUPPATHADOM KARA, KADUNGALLOOR VILLAGE,
MUPPATHADOM P.O, ERNAKULAM DISTRICT, PIN - 683110
BY ADV P.A.SALIM
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SUB COLLECTOR, FORTKOCHIT, OFFICE OF THE SUB
COLLECTOR FORTKOCHI, FORTKOCHI P.O, ERNAKULAM, PIN
- 682001
3 THE TAHSILDAR,
PARAVUR (LR), TALUK OFFICE, NORTH PARAVUR, MAIN
ROAD, NORTH PARAVUR P.O, ERNAKULAM DISTRICT, PIN -
683513
4 KADUNGALLOOR GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, KADUNGALLOOR GRAMA
PANCHAYATH OFFICE, MUPPATHADOM P.O., KADUNGALLOOR,
ERNAKULAM DISTRICT, PIN - 683110
BY ADVS. SHRI.DINESH MATHEW J. MURIKKAN, SC,
KADUNGALLOOR GRAMA PANCHAYAT
VINOD S. PILLAI(K/631/2012)
W.P(C).No.2785/2021 & connected cases
156 2025:KER:999
NAYANA VARGHESE(K/283/2021)
JERRY PETER(K/3088/2023)
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
157 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 37562 OF 2024
PETITIONERS:
1 AVINASH NANDAKUMAR, AGED 48 YEARS,
S/O NANDAKUMAR, SUBADRALAYAM, AMBADI,
POONITHURA P.O., ERNAKULAM, PIN - 682038
2 RAMESH NANDAKUMAR, AGED 31 YEARS.
S/O NANDAKUMAR, SUBADRALAYAM, AMBADI,
POONITHURA P.O., ERNAKULAM, PIN - 682038
3 MINI PRAVEEN, AGED 56 YEARS,
D/O. KRISHNA MENON,DWARAKA, AMBADI,
POONITHURA P.O., ERNAKLULAM, PIN - 682038
4 MR.ANIL VARMA K. ALIAS ANIL KUMAR,
AGED 55 YEARS, S/O LATE KERALA VARMA N,
'BHARANI', SANSKRIT COLLEGE ROAD, THRIPUNITHURA,
KOCHI, PIN - 682301
BY ADVS. P.SATHISAN
SHIBU B.S
BIJU P.PAUL
JAVED HAIDER
ABHIRAM SUNISH
AKSHARA RAJU
RESPONDENTS:
1 CORPORATION OF COCHIN,
PARK AVENUE ROAD, MARINE DRIVE, ERNAKULAM DISTRICT,
KERALA, REPRESENTED BY ITS SECRETARY, PIN - 682011
2 THE SECRETARY,
W.P(C).No.2785/2021 & connected cases
158 2025:KER:999
CORPORATION OF COCHIN, PARK AVENUE ROAD,
MARINE DRIVE, KOCHI, ERNAKULAM DISTRICT,
KERALA,, PIN - 682011
3 THE ASSISTANT EXECUTIVE ENGINEER,
KOCHI CORPORATION, ERNAKULAM DISTRICT,
KOCHI, PIN - 682011
4 LOCAL LEVEL MONITORING COMMITTEE,
UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET
LAND ACT, 2008, REP. BY ITS CONVENER,
COCHIN MUNICIPAL CORPORATION, PARK AVENUE ROAD,
ERNAKULAM, PIN - 682011
5 THE VILLAGE OFFICER,
POONITHURA VILLAGE, FIRST FLOOR,
ROSY BAZAAR, SAHODARAN AYYAPPAN RD,
VYTTILA, ERNAKULAM, KERALA, PIN - 682019
BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
159 2025:KER:999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 9th DAY OF JANUARY 2025 / 19TH POUSHA, 1946
WP(C) NO. 39073 OF 2024
PETITIONER:
ZAKKEER V.K., AGED 50 YEARS,
S/O LATE KOCUPILLA, VELIYATHKUDY HOUSE,
PEZHAKKAPILLY, ERNAKULAM DISTRICT, PIN - 686673
BY ADVS. T.A.UNNIKRISHNAN
T. SREELAKSHMI UNNIKRISHNAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT, STATUE, A.G'S OFFICE P.O.,
THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,
MUVATTUPUZHA, RDO OFFICE, MUVATTUPUZHA,
ERNAKULAM DISTRICT, PIN - 686661
3 THE PAIRA GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, MULAVOOR,
PEZHAKAPILLY P.O, ERNAKULAM, PIN - 686673
SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,
ERNAKULAM
SHRI.S.RENJITH, SPL. G.P. TO A.A.G
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE
COURT ON 09.01.2025 DELIVERED THE FOLLOWING:
W.P(C).No.2785/2021 & connected cases
160 2025:KER:999
CR
JUDGMENT
[WP(C) Nos.2785/2021, 103/2023, 216/2024, 233/2023, 459/2023, 591/2023, 752/2024, 697/2023, 1588/2024, 2505/2024, 2012/2021, 2691/2024, 2515/2023, 4963/2022, 5997/2022, 6784/2023, 7097/2023, 7676/2023, 8881/2022, 11529/2022, 11428/2023, 15372/2023, 15639/2023, 17653/2023, 14441/2021, 20560/2022, 16461/2021, 21868/2022, 20897/2023, 20976/2023, 22264/2023, 24368/2023, 24457/2023, 25372/2023, 22561/2021, 27851/2022, 28494/2022, 28992/2022, 28799/2023, 29722/2022, 30005/2022, 30552/2022, 25784/2021, 26871/2021, 30649/2023, 26974/2021, 27477/2021, 29419/2021, 29603/2021, 29687/2021, 33196/2023, 34951/2022, 34973/2022, 2945/2024, 36576/2022, 36531/2023, 6346/2024, 37246/2023, 39287/2022, 37957/2023, 7800/2024, 9005/2024, 42019/2022, 10292/2024, 10532/2024, 10772/2024, 42802/2022, 11338/2024, 41769/2023, 43285/2023, 15432/2024, 15601/2024, 16772/2024, 18968/2024, 19298/2024, 19382/2024, 19786/2024, 19828/2024, 19978/2024, 21264/2024, 23300/2024, 23711/2024, 24439/2024, 24810/2024, 25204/2024, 25474/2024, 25538/2024, 25578/2024, 27074/2024, 27279/2024, 28039/2024, 28346/2024, 28933/2024, 29990/2024, 30850/2024, 31080/2024, 31501/2024, 32196/2024, 34940/2024, 35218/2024, 36146/2024, 36526/2024, 36806/2024, 37186/2024, 37562/2024, 39073/2024] Petitioners seek, among others, a declaration that Note 1 to Rule 12(9) of the Kerala Conservation of Paddy Land and Wetland Rules (the Rules) framed under the Kerala Conservation of Paddy Land and Wetland Act, 2008 (the Act) is ultra vires the provisions of the Act to the extent it provides for levying a fee for the area of buildings exceeding 3000 square feet proposed in lands falling under the Act.
W.P(C).No.2785/2021 & connected cases 161 2025:KER:999
2. The learned Senior Counsel Sri. B.G. Harindranath instructed by Sri. Amith Krishnan, Sri. P.K. Soyuz, Sri. K.C. Vincent, Sri. Jacob Sebastian, Sri. P. Sathisan and Sri. Shanavas Khan, on behalf of the petitioners, made the following submissions:
2.1. Section 27A (3) only stipulates that if the application under that Section, namely for regularisation of conversion made before the coming into force of the Act, is allowed, the applicant shall be liable to pay a fee at such rate as may be prescribed.
Therefore, the provisions above do not empower the Government to levy a fee for the construction of apartments after regularisation, and hence, the Rule is ultra vires the Act. The power to make subordinate legislation is derived from the enabling Act and it is fundamental that the delegate on whom such a power is conferred has to act within the limits of authority conferred by the Act. There is no conversion of land contrary to the provisions of the Act. In fact, the conversion with respect to the unnotified lands made prior to the commencement of the Act was legal. The KLU Order promulgated under the Essential W.P(C).No.2785/2021 & connected cases 162 2025:KER:999 Commodities Act did not put fetters on the power of the landowner from converting a paddy land/wetland prior to the commencement of the Act i.e. before 12-8-2008.
2.2. Section 27A (6) of the Act specifies that no permission is needed for constructing residential buildings up to 120 sq.m. on 4.04 Ares or commercial buildings up to 40 sq.m. on 2.02 Ares. It clarifies that housing complexes do not qualify as residential buildings under this exemption. If the exempted area is later increased, the owner must pay a fee as per Section 27A(3), which only allows for a conversion fee upon regularisation. Therefore, the provisions do not grant the Government, the authority to levy additional fees for apartment construction, making the Rule ultra vires the Act. For one purpose a landowner has to pay three fees to the Government, which is illegal and not contemplated in the Act.
The unreasonable levy of additional fees for conversion amounts to extortion. It is a well-settled position of law that the fee sought by the Government should be reasonable and commensurate with the W.P(C).No.2785/2021 & connected cases 163 2025:KER:999 benefit derived by the petitioner. If permission is granted under the Kerala Land Utilisation Order, 1967, the landowner has the right to use the land as desired, without dictation from authorities.
In cases where permission is granted under Section 9 on paddy lands in the data bank through Form 1, no fee is imposed for construction and therefore a levy of fee for construction under Note 1 is discriminatory as well.
2.3. Regarding unnotified lands, there is only a regularisation of records and no actual conversion. The government's service is limited to correcting the BTR, and thus, any fee imposed must have a direct correlation to this service. The classification of fees based on building area lacks rational connection to the Act's goals, violating the equality principle under Article 14 of the Constitution. Rules must align with the parent statute and cannot extend beyond its provisions. The correction of the BTR allows for construction, and imposing additional charges based on square footage for construction is irrational and arbitrary. The levy is hit by Article 265 of the Constitution of India. Furthermore, Article W.P(C).No.2785/2021 & connected cases 164 2025:KER:999 300A of the Constitution guarantees property owners protection from deprivation without legal authority; therefore, any law must be constitutional and sustainable. Section 27A of the Act grants the competent authority the power to permit the use of unnotified lands for various purposes. As such, imposing a fee based on building area is inconsistent with legislative intent and unjustifiable. The petitioners also point out that for those lands that were converted prior to 30.12.2017, no fee is leviable and therefore equals are being treated unequally as persons holding lands whose nature have already been changed are treated differently.
2.4. The learned counsel relied on the following judgments to support their contentions:
Commissioner, Hindu Religious Endowments, Madras v. Sri Lakshmindra Thirtha Swamiar of Sri Shirur Mutt [AIR 1954 SC 282], Jindal Stainless Limited and Another v. State of Haryana and Others [(2017) 12 SCC 1], Kunj Behari Lal Butail and Others v. State of H.P W.P(C).No.2785/2021 & connected cases 165 2025:KER:999 and Others [(2000) 3 SCC 40], Kerala Samsthana Chethu Thozhilali Union v. State of Kerala and Others [(2006) 4 SCC 327], Tata Iron and Steel Co. Ltd. and another v. State of Bihar and others [2018 KHC 7066], District Collector, Ernakulam and others v. Fr. Jose Uppani and others [2020 (4) KHC 394], Gujarat Ambuja Exports Ltd.
(M/s) and another v. State of Uttarakhand and others [2016 (3) SCC 601], Dental Council of India v. Biyani Shikshan Samiti [2022 (2) KLT Online 1045 (SC)] , D. S. Nakara and others v. Union of India [(1983) 1 SCC 305], Calcutta Municipal Corpn. And Others v. Shrey Mercantile (P) Ltd and Others [(2005) 4 SCC 245], Ramesh Chandra Sharma and Others v. State of Uttar Pradesh and Others [(2024) 5 SCC 217], Saji C.M. and others v. State of Kerala and Others [2015 (4) KLT 452], In Re Delhi Laws Act [AIR 1951 SC 332], Synthetics and Chemicals Ltd. and Others v. State of U.P. and Others [(1990) 1 SCC 109], Punjab Urban Planning and Development Authority v. Vidya Chetal [(2019) 9 SCC 83], State of U.P. and others v. Sitapur Packing Wood Suppliers and Others [(2002) 4 SCC 566], State of Tamil Nadu and Another v. TVL South Indian Sugar Mills Association and W.P(C).No.2785/2021 & connected cases 166 2025:KER:999 Others [(2015) 13 SCC 748], Sant Saran Lal and another v. Parsuram Sahu Alias Kishan Lal Sahu and Others [AIR 1966 SC 1852], Wipro Limited v. Assistant Collector of Customs and Others [(2015) 14 SCC 161], Indian Express Newspapers (Bombay) Private Ltd and Others v. Union of India and Others [(1985) 1 SCC 641], Bharathidasan University and Another v. All India Council for Technical Education and Others [(2001) 8 SCC 676], Petroleum and Natural Gas Regulatory Board v. Indraprastha Gas Limited and Others [(2015) 9 SCC 209], Union of India and Others v. S. Srinivasan [(2012) 7 SCC 683], Gupta Modern Breweries v. State of Jammu and Kashmir and Ors [(2007) 6 SCC 317], Bimal Chandra Banerjee and Ors. v. State of Madhya Pradesh and Ors [(1970) 2 SCC 467], Jagannath Ramanuj Das and Another v. State of Orissa and Another [AIR 1954 SC 400], Cheranelloor Grama Panchayath, Ernakulam and Another v. Joe Thattil [2020 (5) KHC 669], Abdul Salam v. State of Kerala [2021 (6) KLT 452], Baby v. District Collector [2021 (6) KLT 316], Global Education Trust v. State of Kerala [2020 (6) KLT 738], Mohammed Ashraf v. State of Kerala [2021 (3) KLT 334], Philomina Joseph v. W.P(C).No.2785/2021 & connected cases 167 2025:KER:999 Revenue Divisional Officer [2022 (1) KLT 509], Revenue Divisional Officer v. Ajith Kumar Shenoy [2022 (1) KLT Online 1162], Jafarkhan v. K.A.Kochumakkar and others [2012 (1) KHC 523 (DB)], Shahul Hameed v. Principal Secretary, Local Self Government [2018 (1) KLT 1008], Shivadasan v. Revenue Divisional Officer [2017 (3) KLT 822], Dr. Umesh Chandra Maheshwari v. Mathura/Vrindavan Development [2018 SCC Online All 877], State of H.P. and Others v.
Shivalik Agro Poly Products and Others [(2004) 8 SCC 556], State of Tamil Nadu and Another v. National South Indian River Interlinking Agriculturist Association [(2021) 15 SCC 534], Baby M.K. and Others v. District Collector, Ekm. and Others [2021 (6) KHC 318].
3. On the other hand, the learned Government Pleader Sri.S.Renjith, opposing the prayers in the writ petitions, submitted as follows:
3.1. The Kerala Land Utilization Order, 1967 has no scheme or enabling provisions to legalise any illegal conversion. There is W.P(C).No.2785/2021 & connected cases 168 2025:KER:999 no doubt that one can approach the District Collector under the KLU Order, for the purpose of using the land for any other purpose. However, there is no provision to regularise any illegal conversion. To avoid such an anomaly, the Paddy Act was enacted.
The Government have enacted the Kerala Conservation of Paddy Land & Wet Land Act, 2008 to prevent illegal conversion and reclamation of wetland and paddy lands in the State of Kerala.
3.2. The existing Paddy Land Act does not provide for the constitution of a Paddy Cultivators Relief Fund and the Government thought that such a fund is to be constituted for providing financial assistance to paddy cultivators to promote paddy cultivation in the State of Kerala. Some of the holders of the paddy land are unwilling to cultivate the paddy lands and wetlands because of the increased expenses for cultivating paddy lands. Section 27A(3) of the Act, doesn't restrict the Government from levying fees based on the plinth area/area of the building.
The Government can in any manner. i.e., based on the extent of the land or the area of the building, or both, levy a fee for the W.P(C).No.2785/2021 & connected cases 169 2025:KER:999 reclamation of land, and thus discourage/restrict to the maximum extent, massive constructions in reclaimed land. Section 27A(6) of the Act clearly specifies the intention of the Legislature, showing that the legislature has imposed restriction and limitation over the land and that too was done in certain provisions on the basis of the extent of land. Section 27A (1) of the Act categorised the usage of land for three purposes, namely, residential or commercial or other purposes and added that the owner shall apply to the RDO for utilising the unnotified land following the provisions.
3.3. Section 30 of the Kerala Conservation of Paddy Land and Wet Land Act provides the rule-making power. Accordingly, the Government can make Rules to carry out the provisions of the Act.
The legislative measure arose from widespread illegal conversions of agricultural land, necessitating a framework to protect the ecological balance and agricultural production. The authority to levy fees is grounded in the legislative intent to regulate land conversion responsibly, ensuring compliance with ecological W.P(C).No.2785/2021 & connected cases 170 2025:KER:999 standards and safeguarding agricultural interests. Thus, Rule 12(9) remains valid and necessary to implement the objectives of the Act effectively.
3.4. The learned Government Pleader relied on the following judgments to support his contentions:
Prabhakara Reddy A. and Company v. State of Madhya Pradesh and Others [(2016) 1 SCC 600], Cardamom Marketing Corporation and Another v. State of Kerala and Others [(2017) 5 SCC 255], Ravinder Sood v. State and Others [2020 KHC 2764].
4. Heard the learned counsel on both sides at length and perused the records.
5. The object of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (the Act) reads thus:
"An Act to conserve the paddy land and wetland and to restrict the conversion or reclamation thereof, in order to promote growth in the agricultural sector and to sustain the ecological system, in the State of Kerala."
W.P(C).No.2785/2021 & connected cases 171 2025:KER:999 Section 27A of the Act is extracted hereunder.
"27A. Change of nature of unnotified land - (1) If any owner of an unnotified land desires to utilise such land for residential or commercial or for other purpose, he shall apply to the Revenue Divisional Officer for permission in such manner as may be prescribed.
(2) Notwithstanding anything contained in any judgment, decree or order of any Court or Tribunal or any other authority, the Revenue Divisional Officer may, after considering the reports of the Village Officer concerned, pass such orders as deemed fit and proper on such applications, ensuring that there is no disruption to the free flow of water to the neighbouring paddy lands, if any, through such water conservancy measures as is deemed necessary:
Provided that, if the area of such parcel of land where the application is allowed is more than 20.2 Ares, ten per cent of such land shall be set apart for water conservancy measures.
(3) If the application is allowed, the applicant shall be liable to pay a fee at such rate as may prescribed:
Provided that, no such fee shall be collected if the applicant proves that the land where the application is allowed is, filled up or naturally filled up before the 4th day of July 1967, the date of commencement of the Kerala Land W.P(C).No.2785/2021 & connected cases
172 2025:KER:999 Utilisation Order, 1967, after completing such procedure, as may be prescribed.
(4) If the application is allowed, the Revenue Divisional Officer shall ensure that the reclamation of the unnotified land shall not adversely affect the cultivation of paddy or any other crops, if any, in the adjoining land and shall specify such water conservancy measures as is necessary to ensure such cultivation:
Provided that in specifying such water conservancy measures, the Revenue Divisional Officer may, if he deems fit, refer to satellite maps of the area maintained by Government agencies.
(5) No permission under this section shall be necessary where the purpose for which the unnotified land is converted or attempted to be converted or utilized or attempted to be utilized is for paddy cultivation.
(6) Notwithstanding anything contained in the Kerala Panchayat Raj Act, 1994 (13 of 1994) or in the Kerala Municipality Act, 1994 (20 of 1994), no permission under this section shall be necessary for constructing a residential building having a maximum area of 120 square meters in a maximum extent of 4.04 ares of land or a commercial building having a maximum area of 40 square meters in a maximum extent of 2.02 ares of land:
W.P(C).No.2785/2021 & connected cases
173 2025:KER:999 Provided that the construction of a housing complex or complexes or flats or multi-storied residential complexes shall not come within the meaning of residential building specified in this sub-section:
Provided further that this exemption shall be granted only once.
(7) The exemption under sub-section (6) shall be applicable only to owners of unnotified lands under the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018:
Provided that if the area of the residential building or commercial building exempted under sub- section (6) is subsequently increased by new extension, the exemption under sub-section (6) shall cease to have effect and the owner of the land as on the date of detection of the new extension shall be liable to pay fee as per sub-section (3).
(8) Where conversion of an unnotified land is required for any public purpose, the Revenue Divisional Officer shall submit a report to Government outlining the measures to be adopted to ensure that the reclamation shall not disrupt the free flow of water to the neighbouring paddy lands, if any, and shall suggest such water conservancy measures as is necessary to ensure this.
W.P(C).No.2785/2021 & connected cases 174 2025:KER:999 (9) The Government may, on receipt of a report under sub- section (8), issue permission to reclaim unnotified land for public purpose:
Provided that where permission is granted, the Government may make necessary modifications to the recommendations of the Revenue Divisional Officer as deemed fit:
Provided further that, if the area of such parcel of land where the application is allowed is more than 20.2 Ares, ten per cent of such land shall be set apart for water conservancy measures.
(10) The order issued under sub-section (2) and (9) shall clearly indicate the survey number of the lands and the extent of the land in each survey number for which sanction has been accorded, the extent of the land in which water conservancy measures are to be adopted by the applicant and a sketch of such land indicating the aforementioned details shall be appended to the order.
(11) The Revenue Divisional Officer may, either suo motu or on the application of any aggrieved party, cancel any order issued under sub-section (2) if the conditions specified in the order issued therein are not complied by the applicant, either fully or partially.
(12) No order of cancellation under sub-section (11) shall be made by the Revenue Divisional Officer unless the applicant W.P(C).No.2785/2021 & connected cases
175 2025:KER:999 thereof has been given an opportunity of being heard in the matter.
(13) Any application received for the change of nature of unnotified land from the date of commencement of the Kerala Conservation of Paddy Land and Wetland (Amendment) Act, 2018 shall be considered and disposed of only in accordance with the provisions of the Act."
5.1. The Kerala Conservation of Paddy Land and Wetland Act aims to protect paddy lands and wetlands in Kerala. The Act emphasises the importance of preserving these areas to promote agricultural growth and maintain ecological balance. Section 27A (3) of the Act provides for the regularisation of conversions that occurred before the coming into force of the Act, provided an application is made and the required fees paid. Essentially, this means that previous land conversions can be legitimised, but the Act doesn't impose further restrictions on those lands once they are regularised. Thus, if the processes outlined in Section 27A are completed, construction or other activities on those lands are permissible, and the Act does not apply to them anymore. W.P(C).No.2785/2021 & connected cases 176 2025:KER:999 5.2. The only fee contemplated for regularising the records is one under Section 27A(3), which is based on the extent of the land and not on the construction or its size. The fee itself is levied to regularise conversions that happened before the Act came into force.
5.3. The levy impugned is challenged on the ground that the same is ultra vires the Paddy Act. The doctrine of ultra vires envisages that a rule making body must function within the purview of the rule making authority conferred on it by the parent Act. As the body making rules or regulations has no inherent power of its own to make rules, but derives such power only from the statute, it has to necessarily function within the purview of the statute. It is trite that the court considering the validity of a subordinate legislation, will have to consider the nature, object and scheme of the enabling Act, and also the area over which power has been delegated under the Act and then decide whether the subordinate legislation conforms to the parent statute. Where a rule is directly inconsistent with a mandatory provision of the W.P(C).No.2785/2021 & connected cases 177 2025:KER:999 statute, then, of course, the task of the court is simple and easy.
But where the contention is that the inconsistency or non-
conformity of the rule is not with reference to any specific provision of the enabling Act, but with the object and scheme of the parent Act, the court should proceed with caution before declaring invalidity.
5.4. Delegated legislation should not travel beyond the purview of the parent Act. If it does, it is ultra vires and cannot be given any effect. Ultra vires may arise in several ways; there may be simple excess of power over what is conferred by the parent Act;
delegated legislation may be inconsistent with the provisions of the parent Act or statute law or the general law; there may be non-
compliance with the procedural requirement as laid down in the parent Act. It is the function of the courts to keep all authorities within the confines of the law by applying the doctrine of ultra vires. The Rules, regulations, schemes, bye-laws, orders made under statutory powers are all comprised within the ambit of delegated legislation. The powers of statutory bodies are derived, W.P(C).No.2785/2021 & connected cases 178 2025:KER:999 controlled and restricted by the statutes that create them and the rules and regulations framed thereunder. Any action of such bodies in excess of their power or in violation of the restrictions placed on their powers is ultra vires. Rules are duly made relative to the subject matter on which the statutory bodies act subordinate to the terms of the statute under which they are promulgated.
Regulations are in aid of the enforcement of the provisions of the statute. One of the principles of delegated legislation is that the Rules so made must not endeavour to include in its ambit what the Act itself does not contemplate or possess.
5.5. The Supreme Court, in several cases including in Union of India and Others v. S. Srinivasan [2012 (7) SCC 683] and the earlier judgments in Indian Express Newspapers (Bombay) Private Ltd. and Others. Vs. Union of India and Others [(1985) 1 SCC 641], General Officer Commanding-in-Chief and Another v. Dr.Subhash Chandra Yadav and Another [(1988) 2 SCC 351], Additional District Magistrate (Rev) Delhi Admn. v. Siri Ram [(2000) 5 SCC 451], Sukhdev Singh and Others v. Bhagatram Sardar Singh Raghuvanshi W.P(C).No.2785/2021 & connected cases 179 2025:KER:999 and Another [(1975) 1 SCC 421], Kunj Behari Lal Butail and Others v.
State of H.P and Others[(2000) 3 SCC 40], Mahalakshmi Sugar Mills Company Limited and Another v. Union of India and Others [(2009) 16 SCC 569] laid down the following principles.
(i) The rule must conform to the provisions of the statute under which it is framed.
(ii) It must also come within the scope and purview of the rule-making power of the authority framing the rule.
(iii) Conferment of rule-making power by an Act does not enable the rule-making authority to make a rule which travels beyond the scope of the enabling Act.
(iv) Rules cannot be made to supplant the provisions of the enabling Act but to supplement it.
(v) Rules shall not be ultra vires the Constitution and shall not go against the legislative policy of the statute.
(vi) Subordinate legislation does not carry the same degree of immunity that is enjoyed by a statute passed by a competent legislature.
W.P(C).No.2785/2021 & connected cases 180 2025:KER:999
(vii) Subordinate legislation yields to plenary legislation and so a rule made under a statute can be questioned on the ground that it is contrary to some other statute.
(viii) Rules made under a statute cannot be unreasonable.
(ix) Rule made under a statute must establish the pattern of conduct to be followed and shall not be used to enlarge the powers beyond the scope intended by the legislature.
(x) When a statute confirms a general rule making power, the rule so made shall satisfy the test of falling within the scope of such power and must fulfill the object and purpose of the enabling Act.
(xi) The delegate on whom a rule making power is conferred with has to act within the limits of the authority conferred by the Act.
(xii) The powers of statutory bodies are derived, controlled and restricted by the statutes which create them and any action of such bodies in excess of their power or in violation of W.P(C).No.2785/2021 & connected cases 181 2025:KER:999 the restrictions placed on their powers is ultra vires.
5.6. As stated above, delegated legislation refers to rules, regulations, or orders made by an authority under powers granted by a parent statute. It is essential that such delegated laws remain within the confines of the power conferred by that statute. For a rule to have legal effect, it must conform to the provisions of the enabling Act and fall within the scope of rule-making authority specified in that Act. The authority given to make rules does not permit exceeding what has been legislatively intended, and the Rules cannot contradict or supplant statutory provisions. They must supplement existing laws without creating new substantive rights not outlined in the parent Act. When a legislature grants general rule-making power for carrying out an Act's purpose, it does not grant unrestricted powers. If a body makes rules beyond its conferred powers or inconsistent with statutory law, those rules are considered ultra vires (beyond one's legal power) and are void.
5.7. The learned Government Pleader argues that the fee imposed on buildings exceeding 3,000 square feet on unnotified W.P(C).No.2785/2021 & connected cases 182 2025:KER:999 lands reflects the legislative intent of the Paddy Act and falls under the authority to create rules for its implementation. However, this interpretation is inconsistent with the Act's objectives and cannot be upheld. When considering the provisions of the Act alongside its objectives, it is clear that the power to levy a fee based on the extent of construction is not granted. Even if the government's objectives are commendable, without an enabling statutory provision, the fee cannot be collected. Consequently, the argument that the levy is ultra vires is to be upheld, as the Act's intent and the scope of rule-making authority under Section 30 do not permit such fees. The only fee allowable under the Act for regularising land conversions is outlined in Section 27A(3), and no additional fee for construction is contemplated. Since the Act does not regulate building construction, such a levy cannot be justified. In Indian Express Newspapers (Bombay) Private Ltd. and Others. Vs. Union of India and Others [(1985) 1 SCC 641] the Supreme Court found that the rules imposed a fee for the registration of books and publications, but the parent Act did not confer the authority to W.P(C).No.2785/2021 & connected cases 183 2025:KER:999 impose such a fee. The power to make a Rule to levy a tax or fee, if any, has to be done within the limits prescribed by the Act and not in transgression of the Act. It has to limit itself to the powers granted to it by the Act.
5.8. In view of the findings rendered above, there cannot be any doubt that Note 1 to Rule 12(9) of the Kerala Conservation of Paddy Land and Wetland Rules (the Rules) framed under the Kerala Conservation of Paddy Land and Wetland Act, 2008 (the Act) travels beyond the parent Act and therefore the same has to be held illegal and invalid.
6. The petitioners argue that the fee imposed lacks reciprocity, making it invalid. They assert that the regularisation of unnotified land changes under Section 27A(3) is contingent on the payment of this fee, reflecting a two-way exchange. In contrast, the fee imposed under Rule 12(9) does not meet the definition of a fee, as it does not correspond to any specific benefit for the payer, rendering the levy unjustifiable. The levy through Rule 12(9) does W.P(C).No.2785/2021 & connected cases 184 2025:KER:999 not satisfy the definition of fee. The term "fee" can mean a license fee and the same does not necessarily mean a fee in return for services. If a license fee is collected, there cannot be any argument that the said fee has to be only for the services rendered. The nature of services to be rendered in return for a levy to make it a fee has been considered by the Supreme Court in several cases and in all of them it has been held that the services must confer some benefit on the person to make the fee. The Supreme Court has distinguished between a tax and a fee under the Indian Constitution. A tax is a mandatory payment to a public authority for general state expenses, merged into the government's revenue, without providing specific benefits to the taxpayer. In contrast, a fee is a payment made for specific services rendered, characterised by quid pro quo (reciprocity).
6.1 . The following principles emerge from the judgments of the Apex Court:
1. The fee which is charged for regulation is classifiable as a W.P(C).No.2785/2021 & connected cases 185 2025:KER:999 fee and an element of quid pro quo is not required.
2. Regulatory fees shall not be excessive and must be reasonable.
3. There shall be a reasonable relationship between the levy of the fee and the service rendered and a mathematical exactitude is not necessary.
4. License fee does not mean a fee in lieu of services.
5. No quid pro quo needs to be established in regulatory fees and not required to find out whether there is a correlatable quid pro quo to the quantum of the levy.
6. Quid pro quo is not a condition precedent for the levy of a regulatory fee.
7. The only examination required in levying of regulatory fee is whether it is excessive or unreasonable.
6.2. There is no contention by the government in the W.P(C).No.2785/2021 & connected cases 186 2025:KER:999 instant case that the levy is a tax and not a fee. It is also not shown that the person who is making the payment is granted any benefit.
In the absence of any contention on the part of the government that the fee in the instant case is a regulatory fee or that it is a license fee, their contention has to fail for want of any services being given to the person making the payment. The distinction between tax and fee itself is the element of quid pro quo which characterizes a fee.
Indisputably, the fee under Rule 12(9) is not tied to any specific service provided by the Government and therefore the levy of the fee is bad on that count as well.
6.3. The Government argues that the fee serves as a mechanism to discourage large-scale developments restricted by the Act and that it is intended to fund a "Paddy Cultivators Relief Fund." This fund aims to support paddy farmers and promote sustainable agriculture, aligning with the Act's goal of protecting agricultural interests. However, this argument also cannot be accepted for the reasons previously outlined. W.P(C).No.2785/2021 & connected cases 187 2025:KER:999
7. Learned Counsel appearing for the petitioners further argued that imposing a fee without statutory backing is also hit by Article 265 of the Constitution of India, which reads as follows:
"265. Taxes not to be imposed save by authority of law: No tax shall be levied or collected except by authority of law."
7.1. The question as to whether the term "tax" under Article 265 of the Constitution of India includes imposts of every kind namely; tax, duty, cess or fees has been answered by the Supreme Court in its decision in Commissioner of Income Tax, Udaipur, Rajasthan v. McDowell and Co. Ltd [2009 KHC 5214] as follows.
"20. "The Tax", "Duty", "Cess" or "fee" constituting a class denotes to various kinds of imposts by State in its sovereign power of taxation to raise revenue for the State. Within the expression of each specie each expression denotes different kind of impost depending on the purpose for which they are levied. This power can be exercised in any of its manifestation only under any law authorizing levy and collection of tax as envisaged under Article 265 which uses W.P(C).No.2785/2021 & connected cases 188 2025:KER:999 only expression that no "tax" shall be levied and collected except authorized by law.
21. It in its elementary meaning conveys that to support a tax legislative action is essential, it cannot be levied and collected in the absence of any legislative sanction by exercise of executive power of State under Article 73 by the Union or Article 162 by the State. Under Article 366(28) "Taxation" has been defined to include the imposition of any tax or impost whether general or local or special and tax shall be construed accordingly. "Impost" means compulsory levy.
22. The well-known and well-settled characteristic of "tax"
in its wider sense includes all imposts. Imposts in the context have following characteristics:
(i) The power to tax is an incident of sovereignty.
(ii) "Law" in the context of Article 265 means an Act of legislature and cannot comprise an executive order or rule without express statutory authority.
(iii) The term "tax" under Article 265 read with Article 366(28) includes imposts of every kind viz.
tax, duty, cess or fees.
(iv) As an incident of sovereignty and in the nature of compulsory exaction, a liability founded on principle W.P(C).No.2785/2021 & connected cases 189 2025:KER:999 of contract cannot be a "tax" in its technical sense as an impost, general, local or special."
7.2. Again in the judgment reported in Tata Iron and Steel Co. Ltd. and Another v. State of Bihar and Others [2018 KHC 7066], the Apex Court considered the argument that the compulsory exaction without the authority of law directly infringes the fundamental rights under Article 14 and Article 19(1)(g) and also Article 265 of the Constitution of India and specifically considered the question as to whether the prohibition contained in Article 265 is confined only to levy and collection of tax or it would also extent to levy or collection of a fee. Answering the said issue, the Supreme Court in the Judgment in Tata Iron and Steel Co. Ltd. and Another (Supra) relying on McDowell and Co. Ltd categorically held that the expression "fee" is also comprehended in the expression "tax" for the purpose of Article 265 and even for the collection of a "fee", authority or law (i.e legislative support) is mandatorily required under the Constitution. The legal position above noted was again approved by the nine-judge Constitution Bench of the Supreme W.P(C).No.2785/2021 & connected cases 190 2025:KER:999 Court in Jindal Stainless Limited and Another v. State of Haryana and Others [(2017) 12 SCC 1].
7.3. The Supreme Court again reiterated this position in Mathura Vrindavan Development Authority and Another v. Rajesh Sharma and Others [2023 SCC Online SC 530], holding that, as per Article 265 of the Constitution of India, there shall not be any levy of tax/fees/charges except in accordance with law and/or as provided under the statute.
7.4. In Bimal Chandra Banerjee and Ors. v. State of Madhya Pradesh and Ors [(1970) 2 SCC 467] the Hon'ble Supreme Court held that:
"18. No tax can be imposed by any bye-law or rule or regulation unless the statute under which the subordinate legislation is made specially authorises the imposition even if it is assumed that the power to tax can be delegated to the executive. The basis of the statutory power conferred by the statute cannot be transgressed by the rule making authority. A rule making authority has no plenary power. It has to act within the limits of the power granted to it."
W.P(C).No.2785/2021 & connected cases 191 2025:KER:999 7.5. In Gupta Modern Breweries v. State of Jammu and Kashmir and Ors [(2007) 6 SCC 317] the Hon'ble Supreme Court held that:
"20. It is now a well-settled principle of law that the regulatory powers are generally to be widely construed. However, empowering the State Government to impose taxes, fees or duties and such demands must be authorised by the statute and must contain sufficient guidelines."
7.6. Given the above, I hold that the levy is opposed to Article 265 of the Constitution of India as no statutory provision enabled the Government to collect a levy like the one impugned in the writ petition.
8. It is relevant to note that once the conversion of the land is permitted under the KLU Order and the land is classified as purayidom/garden land in the Basic Tax Register (BTR), the provisions of the 2008 Act and its amendments are inapplicable.
The case of LLMC, Kizhakkambalam Grama Panchayath and others v. Mariumma and another [2015 (2) KLT 516 (DB)] affirms that the W.P(C).No.2785/2021 & connected cases 192 2025:KER:999 classification change in the BTR upon valid conversion is binding and must be respected by authorities. The imposition of conversion charges or fees under Rule 27A of the amended Rules or related provisions of the 2008 Act is ultra vires when the conversion was approved or applications were made before 30.12.2017. This has been stated in Mohammed Ashraf v. State of Kerala (supra). The demand for such charges disregards the principle of legitimate expectation, as landowners who followed the legal framework of the KLU Order reasonably expected that the 2008 Act or its amendment would not bind them further.
8.1. This Court has repeatedly held that lands legally utilised or converted prior to the incorporation of Section 27A of the 2008 Act cannot be subjected to the restrictions or requirements introduced by the amended Act. The Division Bench relied on earlier judgments, including Aishabeevi v. Superintendent of Police [2014 (3) KLT 1078], which clarified that constructions undertaken without explicit orders under the KLU Order cannot be W.P(C).No.2785/2021 & connected cases 193 2025:KER:999 retrospectively deemed illegal. Furthermore, the Government of Kerala's circular dated 13.08.2018, exempted constructions completed under building permits issued before 30.12.2017 from compliance with Section 27A, reinforcing the principle that the amended provisions of the 2008 Act apply only to lands not legally utilised before the amendments. Thus, lands already converted or utilised, with or without explicit permissions under the KLU Order, before the amendments of 2008 retain their legal status. These precedents ensure that the stricter provisions of the 2008 Act do not unfairly burden landholders who acted within the framework of the earlier KLU Order, safeguarding their legitimate expectations and upholding principles of non-retroactivity in law.
8.2. This position of law is made clear by the recent judgment of the Supreme Court in The Tahsildar & Anr. v. Renjith George [2025 KHC Online 7012] held that despite the insertion of a separate definition of unnotified land, the legislature has treated both "paddy land" and "unnotified land" at par for the purpose of W.P(C).No.2785/2021 & connected cases 194 2025:KER:999 their conversion as non-agricultural lands. The nature of land, whether paddy land or unnotified land thus becomes immaterial when applying its conversion to non-agricultural purposes. It is also held that the Amendment Act will apply to the applications that were already pending consideration before the Amendment Act came into force.
8.3. It has to be noticed that the application under Section 27A itself is contemplated when an owner of an unnotified land or paddy land under the Act desires to utilise such land for residential or commercial or for other purposes. Thus, it is clear that the application itself is for enabling the owners to use their land for residential or commercial or for other purposes and it is the said application that is being allowed after collecting a fee mentioned in Section 27A(3). Once the steps under Section 27A and the change in records are completed, there cannot be any further restriction placed or any levy demanded under the provisions of the Act. On this ground also, the levy has to be held to be bad and W.P(C).No.2785/2021 & connected cases 195 2025:KER:999 inoperative.
9. It is to be noted that the right of the land owners after completing the steps under the Paddy Act to enjoy their property is seriously curtailed by the proposed levy. Article 300A guarantees that no person shall be deprived of his property saved by the authority of law. It is trite that under Article 300A of the Constitution, nobody can be deprived of the property and right of residence, otherwise in the manner prescribed by law. The right to property of a person would include a right to construct a building, though such right can be restricted by reason of legislation. The fee in the instant case has to be taken as one potentially infringing upon their rights guaranteed under Article 300A as it deprives the right of the petitioners to enjoy their property to the fullest by effecting construction, a fundamental aspect of property enjoyment, by imposing an unreasonable fee, amounting to an unreasonable restriction on the right to use and enjoyment the property.
W.P(C).No.2785/2021 & connected cases 196 2025:KER:999 9.1. When the right to construct is seriously inhibited by a levy, which is hit by Article 265 of the Constitution of India, equally the restriction would also violate the letter and spirit of Article 300A of the Constitution of India.
10. Based on the findings rendered above, the irresistible conclusion is that the levy cannot be sustained and therefore the same is declared as inconsistent with the provisions of the statute in question. Accordingly, it is declared that Note 1 to Rule 12(9) is ultra vires the Kerala Conservation of Paddy Land and Wetland Act, 2008 and Rules and the Amendment Act, 2018 to the extent it imposes a levy of fee of Rs.100/- per sq. feet exceeding 3000 sq. ft.
Consequently, (1) No demand for the above fee shall be made against the petitioners and their applications for building permits shall be considered without insisting on the payment referred above and subject to the provisions of the relevant Building Rules.
The pending applications for building permits, if any, shall be considered within six weeks from the date of receipt of a copy of W.P(C).No.2785/2021 & connected cases 197 2025:KER:999 this judgment.
(2). The amounts, if any, collected from the petitioners under Note 1 to Rule 12(9) of the Kerala Conservation of Paddy Land and Wetland Rules (the Rules) framed under the Kerala Conservation of Paddy Land and Wetland Act, 2008 (the Act) shall be refunded to them within four months from the date of receipt of a copy of this judgment.
The writ petitions are allowed as above.
Sd/-
MOHAMMED NIAS C.P. JUDGE DMR/-
W.P(C).No.2785/2021 & connected cases 198 2025:KER:999 APPENDIX OF WP(C) 103/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO: 3632/2022 DATED 21/11/2022 OF PATTOM S.R.O. Exhibit P2 TRUE COPY OF ORDER DATED 02/09/2022, OF REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM, UNDER RULE 12 (3) OF THE KERALA CONSERVATION OF PADDY AND WET LAND ACT 2008 Exhibit P3 TRUE COPY OF ORDER DATED 22/09/2022 OF TAHSILDAR (LR), THIRUVANANTHAPURAM, UNDER RULE 12(10), 12(11), 13 ORDERED TO CHANGE THE NATURE OF THE LAND IN REVENUE RECORDS Exhibit P4 TRUE COPY OF THANDAPPER EXTRACT OF THE PROPERTY ISSUED ON 16/09/2022 BY THE PATTOM VILLAGE OFFICE Exhibit P5 TRUE COPY OF NOTICE DATED 21/02/2022 OF REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P6 TRUE COPY OF APPLICATION FOR BUILDING PERMIT DATED 06/12/2022 SUBMITTED BY THE PETITIONER Exhibit P7 TRUE COPY OF THE NOTICE DATED 14/12/2022 ISSUED BY THE 2ND RESPONDENT W.P(C).No.2785/2021 & connected cases 199 2025:KER:999 APPENDIX OF WP(C) 216/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER NO. K- 28/11/2023 DATED 13.09.2023 OF RDO FORT KOCHI Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED 26.09.2023 Exhibit P3 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 14.11.2023 Exhibit P4 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) Exhibit P5 A TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 2012 OF 2021 DATED 11.08.2021 W.P(C).No.2785/2021 & connected cases 200 2025:KER:999 APPENDIX OF WP(C) 233/2023 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011804633/2022 DATED 01/07/2022 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011804360/2022 DATED 20/06/2022 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011805525/2021 DATED 07/11/2021 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P4 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011800177/2022 DATED 15/01/2021 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P5 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011804361/2022 DATED 20/06/2022 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P6 TRUE COPY OF THE BASIC TAX RECEIPTS NO.
KL01011804558/2022 DATED 27/06/2022 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P7 TRUE COPY OF THE BASIC TAX RECEIPT NO.
KL01011805524/2021 DATED 07/11/2021 ISSUED BY THE VILLAGE OFFICE, PATTOM Exhibit P8 TRUE COPY OF THE LETTER NO. KBT-4/2019-20 DATED 04-09-2019 BY THE AGRICULTURAL FIELD OFFICER, KRISHI BHAVAN, THIRUVANANTHAPURAM Exhibit P9 TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE OFFICE OF THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM DATED 24/02/2016 Exhibit P9(a) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE OFFICE OF THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM DATED NIL Exhibit P9(b) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE OFFICE OF THE DISTRICT COLLECTOR, W.P(C).No.2785/2021 & connected cases 201 2025:KER:999 THIRUVANANTHAPURAM DATED 24/02/2016 Exhibit P9(c) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE OFFICE OF THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM DATED 25/02/2016 Exhibit P10 TRUE COPY OF THE JUDGMENT REPORTED IN 2019(2) KHC, PAGE 241 Exhibit P11 TRUE COPY OF THE JUDGEMENT IN WP(C) NO.
14940/2020, REPORTED IN 2021 (1) KLT, PAGE 543 Exhibit P12 TRUE COPY OF THE GO.(GENERAL) NO.1166/2021/ REV DATED 25/02/2021 Exhibit P13 TRUE COPY OF THE ORDER NO.3399/2022/DDIS - I 5 DATED 04/06/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P14 TRUE COPY OF THE EXTRACT OF THANDAPPER NO.8034 DATED 01/07/2022 Exhibit P15 TRUE COPY OF THE ORDER NO.3406/2022 DDIS - I 5 DATED 02/06/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P16 TRUE COPY OF THE ORDER NO.3410/2022 DDIS - I 5 DATED 04/06/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P17 TRUE COPY OF THE ORDER NO. 3404/2022 I 5 DATED 04/06/2022 ISSUED BY SUB COLLECTOR, THIRUVANANTHAPURAM Exhibit P18 TRUE COPY OF THE ORDER NO.3397/2022 DDIS - I 5 DATED 28/05/2022 ISSUED BY REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P19 TRUE COPY OF THE ORDER NO.3382/2022 DDIS - I 5 DATED 21/05/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P20 TRUE COPY OF THE ORDER NO.3401/2022 DATED 04/06/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P21 TRUE COPY OF THE DEMAND NOTICE NO. 10219/2022 /I S DATED 15/11/2022 ISSUED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM W.P(C).No.2785/2021 & connected cases 202 2025:KER:999 APPENDIX OF WP(C) 459/2023 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF PROCEEDINGS NO. H3/20108/2019 DATED 09/08/2020 OF THE TAHSILDAR (LR), KANAYANNUR GRANTING PERMISSION TO FIRST PETITIONER Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO. H3- 20107/2019 K.DIS DATED 25/05/2020 OF THE TAHSILDAR (LR), KANAYANNUR Exhibit P3 TRUE COPY OF THE NOTICE DATED 31/10/2020 OF THE 3RD RESPONDENT ALONG WITH TYPE WRITTEN COPY OF THE SAME Exhibit P4 TRUE COPY OF THE CHALLAN DATED 18/11/2020 Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO. K2-2458/20 DATED 08/12/2020 OF THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE LAND TAX RECEIPT DATED 05/05/2022 ISSUED BY VILLAGE OFFICER POONITHURA Exhibit P6(a) TRUE COPY OF THE LAND TAX RECEIPT DATED 05/05/2022 ISSUED BY VILLAGE OFFICER POONITHURA Exhibit P7 TRUE COPY OF THE PLAN OF THE PROPOSED APARTMENT Exhibit P8 TRUE COPY OF THE OBJECTION DATED 28/09/2022 SUBMITTED BY THE PETITIONERS Exhibit P9 TRUE COPY OF THE LETTER DATED 29/11/2022 ISSUED BY THE 6TH RESPONDENT Exhibit P10 TRUE COPY OF THE BANK GUARANTEE DATED 01/12/2022 ISSUED BY SOUTH INDIAN BANK LTD, REGIONAL OFFICE, KAKKANAD Exhibit P11 TRUE COPY OF THE COVERING LETTER DATED 02/12/2022 ADDRESSED TO THE 5TH RESPONDENT Exhibit P12 TRUE COPY OF THE BUILDING PERMIT DATED 02/12/2022 ISSUED IN FAVOUR OF THE PETITIONERS W.P(C).No.2785/2021 & connected cases 203 2025:KER:999 APPENDIX OF WP(C) 591/2023 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO.1622/2022 DATED 19/3/2022 OF KONDOTTY SUB REGISTRY OFFICE Exhibit P2 TRUE COPY OF THE ORDER NO.RDO TIR/1719/2020-J1 DATED 16/10/2020 OF THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 02/12/2022 ISSUED BY VILLAGE OFFICER, VAZHAYOOR Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 02/12/2022 ISSUED BY VILLAGE OFFICER, VAZHAYOOR IN THE NAME OF PETITIONERS Exhibit P5 TRUE COPY OF THE BUILDING PERMIT APPLICATION DATED 14/12/2022 SUBMITTED BY PETITIONERS BEFORE THE 4TH RESPONDENT Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED 28/12/2022 ISSUED BY THE 5TH RESPONDENT RESPONDENTS' EXHIBITS Exhibit R5(a) COPY OF THE EXTRACT OF THE OFFICE NOTE OF THE ASSISTANT ENGINEER, LSGD SECTION, VAZHAYUR GRAMA PANCHAYATH W.P(C).No.2785/2021 & connected cases 204 2025:KER:999 APPENDIX OF WP(C) 752/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO. 3936/2022 DATED 19/10/2022 OF MUVATTUPUZHA S.R.O. Exhibit P2 TRUE COPY OF THE PROCEEDING DATED 10/10/2022 PASSED BY THE 5TH RESPONDENT.
Exhibit P3 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 5TH RESPONDENT DATED 10/10/2022 Exhibit P4 TRUE COPY OF THE APPLICATION FOR REGULARIZED BUILDING PERMIT ALONG WITH SITE PLAN SUBMITTED BEFORE THE 7TH RESPONDENT.
Exhibit P5 TRUE COPY OF ACKNOWLEDGEMENT RECEIPT DATED 13/12/2023 ISSUED BY THE 7TH RESPONDENT FOR ACKNOWLEDGING THE RECEIPT OF EXHIBIT P4 APPLICATION.
Exhibit P6 TRUE COPY OF RECEIPT ISSUED BY THE 7TH RESPONDENT FOR RECEIVING THE PERMIT FEE DATED 13/12/2023.
Exhibit P7 TRUE COPY OF THE NOTICE DATED 19/12/2023 ISSUED BY THE 8TH RESPONDENT.
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED 17/05/2021 IN WP© NO. 2785/2021 OF THIS HON'BLE COURT.
W.P(C).No.2785/2021 & connected cases 205 2025:KER:999 APPENDIX OF WP(C) 697/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FOR CONVERSION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 12.4.2019 Exhibit P2 TRUE COPY OF THE COMMUNICATION NO.RDOPTM/1138/2019-S3 DATED 01.12.2020 SENT BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE COMMON JUDGMENT DATED 26.07.2021 IN W.P.(C) NO. 558/2021 AND W.P. (C) NO. 4140/2021 OF THIS HON'BLE COURT Exhibit P4 TRUE COPY OF THE PROCEEDINGS NO.
RDOPTM1138/2019/M2 OF THE 2ND RESPONDENT DATED 04.11.2022 Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER NO. GO(P) 1166/2021/REV. DATED 25.2.2021 Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 17.5.2021 IN W.P (C) NO. 2785/2021 OF THIS HON'BLE COURT.
Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.25784/2021 DATED 19.11.2021 OF THIS HON'BLE COURT Exhibit P8 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.26868/2021 DATED 29.11.2021 OF THIS HON'BLE COURT.
W.P(C).No.2785/2021 & connected cases 206 2025:KER:999 APPENDIX OF WP(C) 1588/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED EXECUTED AS DOCUMENT NO.2859/I/2021 DATED 11/8/2021 OF SRO, KOTHAMANGALAM Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED 03/05/2023 ISSUED FROM KOTHAMANGALAM VILLAGE OFFICE Exhibit P3 A TRUE COPY OF THE ORDER DATED 24/12/2020 ISSUED BY THE 2ND RESPONDENT Exhibit P4 A TRUE COPY ORDER NO. A3-6649/20/DDIS DATED 30/12/2020 ISSUED BY THE 3RD RESPONDENT Exhibit P5 A TRUE COPY SITE APPROVAL AND BUILDING PERMIT NO.PW4-15/23-24 DATED 06/07/2023 ISSUED BY THE 7TH RESPONDENT Exhibit P6 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 10/11/2023 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT Exhibit P7 A TRUE COPY OF THE NOTICE DATED 28/11/2023 ISSUED BY THE 7TH RESPONDENT Exhibit P8 A TRUE COPY OF THE INTERIM ORDER 21/12/2023 OF THIS HON'BLE COURT IN W.P.(C) NO.
43285/2023W.P(C).No.2785/2021 & connected cases 207 2025:KER:999 APPENDIX OF WP(C) 2505/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 25.07.2021 Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE CLAPPANA VILLAGE OFFICER DATED 11.09.2021 Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/128/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/116/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/171/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/118/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/119/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/120/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/121/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/122/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE 5030501/127/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 W.P(C).No.2785/2021 & connected cases 208 2025:KER:999 Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/123/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/124/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/124/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/129/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P16 A TRUE COPY OF THE ORDER DATED 10.08.2023 W.P(C).No.2785/2021 & connected cases 209 2025:KER:999 APPENDIX OF WP(C) 2012/2021 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE CHALAN RECEIPT FOR RS 2112660 DATED 17/02/2020.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.A6-2778/19/K.DIS.
DATED 24/02/2020 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 11/12/2020.
EXHIBIT P4 TRUE COPY OF THE NOTICE NO.BP-340/2021 DATED 05/01/2021 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
W.P(C).No.2785/2021 & connected cases 210 2025:KER:999 APPENDIX OF WP(C) 2691/2024 PETITIONER'S EXHIBITS Exhibit P1(a) A TRUE COPY OF THE LAND TAX RECEIPT DATED 25.07.2021 Exhibit P1(b) A TRUE COPY OF THE LAND TAX RECEIPT DATED 13.07.2021 Exhibit P1(c) A TRUE COPY OF THE LAND TAX RECEIPT DATED 26.07.2021 Exhibit P1(d) A TRUE COPY OF THE LAND TAX RECEIPT DATED 09.07.2021 Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE CLAPPANA VILLAGE OFFICER DATED 11.09.2021 Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NUMBER 5030501/154/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/131/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/146/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/132/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/139/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/140/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/135/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/137/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. W.P(C).No.2785/2021 & connected cases 211 2025:KER:999 5030501/138/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/141/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/142/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/143/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/144/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P16 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/145/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P17 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/147/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P18 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/148/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P19 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/133/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P20 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/134/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P21 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/150/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P22 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.
5030501/136/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P23 A TRUE COPY OF THE ORDER DATED 10.08.2023 W.P(C).No.2785/2021 & connected cases 212 2025:KER:999 APPENDIX OF WP(C) 2515/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 08/06/2022 ISSUED FROM KOTHAMANGALAM VILLAGE OFFICE Exhibit P2 A TRUE COPY OF THE ORDER DATED 28/04/2020 ISSUED BY THE 2ND RESPONDENT Exhibit P3 A TRUE COPY OF THE CHALLAN DATED 23/03/2020 ISSUED FROM THE SUB-TREASURY, KOTHAMANGALAM Exhibit P4 A TRUE COPY OF ORDER DATED 21/08/2020 ISSUED BY THE 3RD RESPONDENT Exhibit P5 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 03/8/2022 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT Exhibit P6 A TRUE COPY OF THE NOTICE DATED 20/01/2023 ISSUED BY THE 6TH RESPONDENT Exhibit P7 A TRUE COPY OF THE INTERIM ORDER 11/8/2021 OF THIS HON'BLE COURT IN W.P.(C) NO.
2012/2021W.P(C).No.2785/2021 & connected cases 213 2025:KER:999 APPENDIX OF WP(C) 4963/2022 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 10/01/22 IN RESPECT OF LAND IN RE SY 319/5, 14 OF KATTANAM VILLAGE.
Exhibit P2 A TRUE COPY OF THE TAX RECEIPT DATED 20/01/22 IN RESPECT OF LAND IN RE.SY.NO.319/11 OF KATTANAM VILLAGE.
Exhibit P3 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE SECRETARY, BHARANIKAVU GRAMA PANCHAYATH DATED 04/10/2016.
Exhibit P4 A TRUE COPY OF THE APPLICATION IN FORM 7 DATED 23/01/20.
Exhibit P4(a) A TRUE READABLE COPY OF EXT.P4 APPLICATION.
Exhibit P5 A TRUE COPY OF THE NOTICE NO.B1/4920/21 DATED 27/12/21.
Exhibit P6 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE SHOWING THE FAIR VALUE OF THE LAND IN RE SURVEY NOS.319/5 AND 319/11 IN BLOCK NO.14 OF KATTANAM VILLAGE.
Exhibit P7 A TRUE COPY OF THE APPLICATION DATED 12/11/2021 UNDER RIGHT TO INFORMATION ACT.
Exhibit P8 A TRUE COPY OF THE REPLY GIVEN BY THE 3RD RESPONDENT 03/12/2021.
Exhibit P9 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE SHOWING THE FAIR VALUE OF THE LAND IN RE SURVEY NO.318/1 IN BLOCK NO.14 OF KATTANAM VILLAGE.
Exhibit P10 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE SHOWING THE FAIR VALUE OF THE LAND IN RE SURVEY NO.317/4 IN BLOCK NO.14 OF KATTANAM VILLAGE.
W.P(C).No.2785/2021 & connected cases 214 2025:KER:999 Exhibit P11 A TRUE COPY OF THE CIRCULAR NO.REV-P1- 117/2021 REVENUE (P) DATED 23/07/2021.
Exhibit P12 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) OF KERALA CONSERVATION OF PADDY LAND WET LAND RULES.
Exhibit P13 TRUE COPY OF THE INTERIM ORDER IN WPC NO.2012/2021 DATED 11/08/2021.
Exhibit P14 TRUE COPY OF THE CIRCULAR No.Rev P1/219/2020 REVENUE (P) DEPARTMENT DATED 20.02.2021.
W.P(C).No.2785/2021 & connected cases 215 2025:KER:999 APPENDIX OF WP(C) 5997/2022 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE CHALAN RECEIPT DATED 28,05,2020 FOR PAID RUPEES 1,61,617 TOWARDS FEES BY THE PETITIONERS.
Exhibit P2 TRUE COPY ORDER DATED 09.06.2020 OF THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE LETTER DATED 18.09.2021 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS.
Exhibit P4 TRUE COPY OF THE FEE SCHEDULE PRESCRIBED AS PER UNDER RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES,2008.
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT DATED 17.04.2021 OF ELAKKAD VILLAGE.
Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 17.05,2021 IN WPC 2785/2021 Exhibit P7 TUE COPY OF THE INTERIM ORDER DATED 11.08.2021 IN WPC 14441/2021 W.P(C).No.2785/2021 & connected cases 216 2025:KER:999 APPENDIX OF WP(C) 6784/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER OF 2ND RESPONDENT DATED 08.07.2022 Exhibit P2 TRUE COPY OF THE SURVEY SKETCH OF THE PETITIONER'S PROPERTY Exhibit P3 TRUE COPY OF THE BUILDING PERMIT APPLICATION OF THE PETITIONER IN APPENDIX- A1 Exhibit P4 TRUE COPY OF THE DECISION REPORTED IN 2022 (5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA) W.P(C).No.2785/2021 & connected cases 217 2025:KER:999 APPENDIX OF WP(C) 7097/2023 PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE SALE DEED NO 4981/I/2022 OF THE PERUMBAVOOR SUB- REGISTRAR OFFICE Exhibit P2 THE PROCEEDINGS OF THE REVENUE DIVISIONAL OFFICER NO A9-6565/19/R.DIS DATED 17.1.2020 Exhibit P3 THE TRUE COPY OF THE DIRECTION BY THE TAHASILDAR, KUNNATHUNAD TO THE VILLAGE OFFICER, ARAKKAPADI TO COLLECT THE LAND TAX BY VIRTUE OF ORDER NUMBER G2-972/20/D.DIS DATED 5.3.2020 Exhibit P4 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 15.12.22 Exhibit P5 THE TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE PANCHAYAT FOR GETTING PERMIT Exhibit P6 THE TRUE COPY OF THE RECEIPT NO 1220206976 DATED 13.2.2023 ISSUED FROM THE VENGOLA GRAMA PANCHAYAT Exhibit P7 THE TRUE COPY OF THE LETTER NO SC2-65 II/2023 DATED 21.02.2023 FROM THE PANCHAYAT SECRETARY Exhibit P8 THE TRUE COPY OF THE ORDER DATED 17.5.2021 IN WP(C) NO 2785/2021 W.P(C).No.2785/2021 & connected cases 218 2025:KER:999 APPENDIX OF WP(C) 7676/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT OF PETITIONER'S PROPERTY DATED 31.05.2022 Exhibit P2 TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL OFFICER IRINJALAKUDA DATED 21.12.2020 Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN 2022 (5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA) Exhibit P4 TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL OFFICER IRINJALAKUDA DATED 11.07.2022 Exhibit P5 TRUE COPY OF BUILDING PERMIT ISSUED BY THE 1ST RESPONDENT DATED 31.08.2022 Exhibit P6 TRUE COPY OF ACKNOWLEDGMENT RECEIPT DATED 27.02.2023 ISSUED BY THE 1ST RESPONDENT PANCHAYATH EVIDENCING REPORT OF COMPLETION OF THE BUILDING FOR WHICH THE BUILDING PERMIT WAS GRANTED AS PER EXT.P5 Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN WP(C).NO.6784/2023 DATED 28.02.2023 W.P(C).No.2785/2021 & connected cases 219 2025:KER:999 APPENDIX OF WP(C) 8881/2022 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1609/I/19 OF SRO KOTTAYAM Exhibit P2 TRUE COPY OF BUILDING PERMIT ORDER NO. 213- 113/89-90 DATED 24.7.89 ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF ONE K GEORGE MATHEW, THE PREDECESSOR OF 1ST PETITIONER.
Exhibit P3 BUILDING PERMIT NO.PW3/BA/124/13-14 DATED 17.05.2018 ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER Exhibit P4 DEVELOPMENT PERMIT NO.PW3/BA/124/13-14 DATED 17.5.18 ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER Exhibit P5 TRUE COPY OF FIRE SAFETY CLEARANCE FOR SITE CERTIFICATE NO. F2-4305/17 DATED 17.04.2017 ISSUED BY THE DEPARTMENT OF FIRE & RESCUE SERVICES GOVERNMENT OF KERALA TO THE 1ST PETITIONER Exhibit P6 TRUE COPY OF THE CONSENT TO ESTABLISH ISSUED TO THE 1ST PETITIONER BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 24.05.2017 IN FILE NO. PCB/KTM/CE/1452/17 Exhibit P7 TRUE COPY OF THE APPLICATION DATED 31.01.2020 IN FORM 6 FILED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT.
Exhibit P8 TRUE COPY THE CHALLAN DATED 30.01.2020 SHOWING THE REMITTANCE OF RS 1000/- PRODUCED ALONG WITH EXT.P7.
Exhibit P9 TRUE COPY OF THE NOTICE NO. B1-476/2021 DATED 08.02.2022 ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER.
Exhibit P10 TRUE COPY OF THE SRO NO. 369/2021 EXTRA ORDINARY GAZETTE NOTIFICATION NO. 1471 DATED 25.02.2021 ISSUED BY THE 1ST RESPONDENT.
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 17.5.2021 ISSUED IN WPC NO. 2785/2021 Exhibit P12 TRUE COPY OF THE INTERIM ORDER DATED 11.08.2021 IN WPC 2012/2021 AND 14441/2021 W.P(C).No.2785/2021 & connected cases 220 2025:KER:999 APPENDIX OF WP(C) 11529/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE FIRST PAGE OF THE SALE DEED NO.1677 OF 1995 OF PATTOM S.R.O. DATED 5/4/1995.
Exhibit P2 TRUE COPY OF THE FIRST PAGE OF THE SALE DEED NO.3829 OF 1988 OF PATTOM S.R.O. DATED 31/10/1988.
Exhibit P3 TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY DR.M.R.K.SURESH IN FAVOUR OF VALSA S. DATED 29/8/2019.
Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT EVIDENCING PAYMENT OF TAX DATED 30/12/2020 ISSUED FROM VILLAGE OFFICE, KADAKAMPALLY FOR RS.300/-.
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT EVIDENCING PAYMENT OF TAX DATED 30/12/2020 ISSUED FROM VILLAGE OFFICE,KADAKAMPALLY FOR RS.700/-.
Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 9/11/2020.
Exhibit P7 TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT DATED 7/3/2022.
W.P(C).No.2785/2021 & connected cases 221 2025:KER:999 APPENDIX OF WP(C) 11428/2023 PETITIONER'S EXHIBITS Exhibit P 1 A TRUE COPY OF THE FORM 7 APPLICATION DATED 18.11.2022 FILED BEFORE THE 2ND RESPONDENT Exhibit P 2 A TRUE COPY OF THE CHALANS EVIDENCING PAYMENT DATED 22.2.2023 OF THE PETITIONER Exhibit P 3 A TRUE COPY OF THE 27A ORDER OF THE 2ND RESPONDENT IN FAVOUR OF THE PETITIONER DATED 20.3.2023 Exhibit P 4 A TRUE COPY OF THE PETITIONER'S APPLICATION FOR BUILDING PERMIT DATED 12.8.2022 Exhibit5 P 5 A TRUE COPY OF OF THE INTERIM ORDER DATED 17.5.2021 IN WP(C)NO 2785/2021 W.P(C).No.2785/2021 & connected cases 222 2025:KER:999 APPENDIX OF WP(C) 15372/2023 PETITIONER'S EXHIBITS Exhibit P1 ORDER DATED 24.09.2020 PASSED BY THE REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM Exhibit P2 APPLICATION DATED 28.02.2023 FOR BUILDING PERMIT FILED BEFORE THE THIRUVANANTHAPURAM CORPORATION Exhibit P2A RECEIPT DATED 28.02.2023 ISSUED BY THE THIRUVANANTHAPURAM CORPORATION FOR FEES PAID BY THE PETITIONER FOR BUILDING PERMIT.
Exhibit P3 NO OBJECTION CERTIFICATE DATED 31.03.2023 ISSUED BY THE DEPARTMENT OF FIRE AND SAFETY Exhibit P4 ORDER DATED 17.05.2021 OF THE HON'BLE HIGH COURT OF KERALA IN WP(C) NO. 2785 OF 2021 W.P(C).No.2785/2021 & connected cases 223 2025:KER:999 APPENDIX OF WP(C) 15639/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED NO. 228 OF 2023 DATED 30.01.2023 OF MARADU S.R.O Exhibit P2 A TRUE COPY OF THE ORDER NO. K8 - 1422/2022 DATED 02.06.2022 OF RDO FORT KOCHI Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT DATED 15.02.2023 Exhibit P4 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 06.04.2023 Exhibit P5 A TRUE COPY OF THE NOTICE NO.
BA/1001/3046/2023 ISSUED BY THE 4TH RESPONDENT Exhibit P6 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) Exhibit P7 A TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 2012 OF 2021 DATED 11.08.2021 W.P(C).No.2785/2021 & connected cases 224 2025:KER:999 APPENDIX OF WP(C) 17653/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE REGISTERED LEASE DEED NO. 1162 OF 2021 DATED 19.07.2021 OF KOTTAYAM SRO Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED 02.08.2022 ISSUED BY VILLAGE OFFICER NATAKAM Exhibit P3 A TRUE COPY OF THE ORDER NO. B1 -
3463/20/K. DIS DATED 17.02.2021ISSUED BY 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE ORDER NO. B1 -
3458/20/K.DIS DATED 23.01.2021ISSUED BY 2ND RESPONDENT Exhibit P5 A TRUE COPY OF THE ORDER NO. B1 –
3462/20/K.DIS DATED 17.02.2021ISSUED BY 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE ORDER NO. B1 -
3461/20/K.DIS DATED 23.01.2021 ISSUED TO BY THE 2 ND RESPONDENT Exhibit P7 A TRUE COPY OF THE ORDER NO. B1 -
3464/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 2 ND RESPONDENT Exhibit P8 A TRUE COPY OF THE ORDER NO. B1 -
3460/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 2 ND RESPONDENT Exhibit P9 A TRUE COPY OF THE ORDER NO. B1 -
3459/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 2 ND RESPONDENT Exhibit P10 A TRUE COPY OF THE CHALAN RECEIPT DATED 30.10.2021 Exhibit P11 A TRUE COPY OF THE BUILDING PERMIT DATED 04.10.2021 W.P(C).No.2785/2021 & connected cases 225 2025:KER:999 Exhibit P12 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 06.04.2023 Exhibit P13 A TRUE COPY OF THE NOTICE NO. NBA - 42/2021
- 22 DATED 25.05.2023 Exhibit P14 A TRUUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) Exhibit P15 A TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 2012 OF 2021 DATED 11.08.2021 W.P(C).No.2785/2021 & connected cases 226 2025:KER:999 APPENDIX OF WP(C) 14441/2021 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE CHALAN RECEIPT FOR RS.82,357/- DATED 5.8.2020 PAID BY THE 1ST PETITIONER Exhibit P2 TRUE COPY OF THE CHALAN RECEIPT FOR RS.82,357/- DATED 5.8.2020 PAID BY THE 2N PETITIONERD Exhibit P3 TRUE COPY OF THE ORDER NO.DDSJ 2659/2020 DATED 17.8.2020 ISSUED IN FAVOUR OF THE 1ST PETITIOENR Exhibit P4 TRUE COPY OF THE ORDER NO.DDSJ 2660/2020 DATED 17.8.2020 ISSUED IN FAVOUR OF THE 2ND PETITIONER Exhibit P5 THE TRUE COPY OF THE SRO NO.369/2021 DATED 25.2.2021 PUBLISHED IN THE KERALA GAZETTE DATED 25.2.2021 W.P(C).No.2785/2021 & connected cases 227 2025:KER:999 APPENDIX OF WP(C) 20560/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1157/2018 OF SRO, ANGAMALI Exhibit P2 TRUE COPY OF THE APPLICATION IN FORM-6 DATED 17.12.2020 SUBMITTED BEFORE THE 2ND RESPONDENT RDO Exhibit P3 TRUE COPY OF THE APPLICATION DATED 23.03.2021 FOR THE EXTENSION OF THE BUILDING PERMIT AND ISSUANCE OF OCCUPANCY CERTIFICATE Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED 08.04.2021 IN WPC 8930/2021 Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 23.05.2021 IN WPC 8930 OF 2021 Exhibit P6 TRUE COPY OF THE NOTICE NO.
RDOCHN/780/2021-K1 DATED 28.03.2022 .
Exhibit P7 TRUE COPY OF THE FEE SCHEDULE PUBLISHED VIDE SRO NO. 369/2021 AS PER EXTRA ORDINARY GAZETTE NOTIFICATION NO. 1471 DATED 25.02.2021.
Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN WPC NO. 2785 OF 2021 Exhibit P9 TRUE COPY OF THE INTERIM ORDER ISSUED IN WPC NOS: 2012 AND 14441 OF 2021 Exhibit P10 TRUE COPY OF THE SAID INTERIM ORDER IN WPC 8881 OF 2022 DATED 17.03.2022 Exhibit P11 TRUE COPY OF THE ORDER NO.
RDOKTM/476/2020/B1/KDIS DATED 18.05.2022 Exhibit P12 TRUE COPY OF THE SAID CLARIFICATION LETTER OF THE 1ST RESPONDENT DATED 09.04.2022 W.P(C).No.2785/2021 & connected cases 228 2025:KER:999 APPENDIX OF WP(C) 16461/2021 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO. 248/1972 DATED 26.2.1972.
Exhibit P2 TRUE COPY OF THE RECEIPT OF LAND TAX DATED 25.6.2020.
Exhibit P3 TRUE COPY OF THE CONSUMER PROFILE TAKEN FROM THE ORUMA NET OF THE KERALA STATE ELECTRICITY BOARD.
Exhibit P4 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.
15/248, ISSUED BY THE VELLANGALLOOR GRAMA PANCHAYATH, DATED 3.2.2021.
Exhibit P5 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.
15/249 ISSUED BY THE VELLANGALLOOR GRAMA PANCHAYATH, DATED 3.2.2021.
Exhibit P6 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.
15/250 ISSUED BY THE VELLANGALLOOR GRAMA PANCHAYATH, DATED 3.2.2021.
Exhibit P7 TRUE COPY OF THE LICENSE NO. 604/18-19 (A3) DATED 5.7.2018 ISSUED BY THE VELLANGALLOOR GRAMA PANCHAYATH FOR THE YEAR 2018-19.
Exhibit P8 TRUE COPY OF THE UDYOG AADHAR REGISTRATION CERTIFICATE ISSUED BY THE VELLANGALLOOR GRAMA PANCHAYATH FOR THE YEAR 2018-2019.
Exhibit P9 TRUE COPY OF THE APPLICATION DATED 6.7.2020 SUBMITTED BY THE PETITIONER (WITHOUT ANNEXURES).
Exhibit P10 TRUE COPY OF THE MINUTES HELD ON 18.8.2020 OF THE L.L.M.C. Exhibit P11 TRUE COPY OF THE LETTER OF THE 2ND RESPONDENT DATED 26.3.2021 TO THE PETITIONER.
Exhibit P12 TRUE COPY OF THE DETAILED REPLY SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT. W.P(C).No.2785/2021 & connected cases 229 2025:KER:999 APPENDIX OF WP(C) 21868/2022 PETITIONER'S EXHIBITS Exhibit P1(a) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT DATED 05.11.2021 ISSUED BY VILLAGE OFFICER, VANDAZHI-1, PALAKKAD (SL.
NO.2021/95642/09).
Exhibit P1(b) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT DATED 05.11.2021 ISSUED BY VILLAGE OFFICER, VANDAZHI-1, PALAKKAD (SL.
NO.2021/95618/09).
Exhibit P1(c) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT DATED 05.11.2021 ISSUED BY VILLAGE OFFICER, VANDAZHI-1, PALAKKAD (SL.
NO.2021/95621/09).
Exhibit P1(d) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT DATED 05.11.2021 ISSUED BY VILLAGE OFFICER, VANDAZHI-1, PALAKKAD (SL.
NO.2021/95627/09).
Exhibit P2 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER IN FORM NO.7 OF THE RULES BEFORE THE 3RD RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER DATED 20-1-2022 OF THE 3RD RESPONDENT.
Exhibit P4 TRUE COPY OF THE ORDER DATED 13-06-2022 OF THE 3RD RESPONDENT.
Exhibit P5 TRUE COPY OF THE ORDER DATED 18-6-2022 OF THE 5TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE BUILDING PLAN HAVING A TOTAL PLINTH AREA OF APPROXIMATELY 30000 SQUARE FEET.
Exhibit P7 TRUE COPY OF THE ORDER IN W.P.(C) NO.2785/2021 DATED 17.5.2021 Exhibit P8 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT. W.P(C).No.2785/2021 & connected cases 230 2025:KER:999 APPENDIX OF WP(C) 20897/2023 PETITIONERS' EXHIBITS Exhibit-P1 TRUE COPY OF THE REGISTERED DOCUMENT NO.
5961/22 DATED 14.12.2022 OF SRO KONDOTTY Exhibit-P2 TRUE COPY OF THE ORDER NO.
RDOPTM2023/2022/M4 ISSUED BY 2ND RESPONDENT DATED 16.07.2022 Exhibit-P3 TRUE COPY OF THE PLAN OF THE PROPOSED CONSTRUCTION SUBMITTED BY THE PETITIONERS Exhibit-P4 TRUE COPY OF THE COMMUNICATION FROM THE 4TH RESPONDENT DATED 29.05.2023 Exhibit P5 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT IN WP(C) NO. 2785/2021 DATED 17.05.2021 W.P(C).No.2785/2021 & connected cases 231 2025:KER:999 APPENDIX OF WP(C) 20976/2023 PETITIONER'S EXHIBITS Exhibit-P1 TRUE COPY OF THE REGISTERED SALE DEED NO.
3460/I/14 OF SRO FEROKE DATED 10.10.2014 IN FAVOUR OF THE PETITIONER Exhibit-P2 TRUE COPY OF THE CHALLAN RECEIPT NO.
KL001269995202223 DATED 13.04.2022 Exhibit-P3 TRUE COPY OF THE ORDER NO. C4-5243/21 OF THE 2ND RESPONDENT DATED 21.04.2022 Exhibit-P4 TRUE COPIES OF THE PHOTOGRAPHS OF THE COMPLETED BUILDING Exhibit-P5 TRUE COPY OF THE INTERIM ORDER OF THIS HON'BLE COURT IN WP(C) NO. 2785/2021 DATED 17.05.2021 W.P(C).No.2785/2021 & connected cases 232 2025:KER:999 APPENDIX OF WP(C) 22264/2023 PETITIONER'S EXHIBITS Exhibit-P1 A TRUE COPY OF THE LETTER ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, CHERPU DATED 19.02.2015 Exhibit-P2 A TRUE COPY OF THE BUILDING PERMIT NO.A2- 3075/15 DATED 13.05.2015 ISSUED BY THE 5TH RESPONDENT Exhibit-P3 A TRUE COPY OF THE JUDGMENT DATED 17.06.2014 IN WRIT PETITION (CIVIL) NO.15264/2014 OF THIS HON'BLE COURT Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 21.08.2020 IN WRIT PETITION (CIVIL) NO.16040/2020 OF THIS HON'BLE COURT Exhibit-P5 TRUE COPY OF THE COMMON ORDER/JUDGEMENT DATED 19.02.2021 IN R.P NO.816/2020 IN WRIT PETITION (CIVIL) NO.16040/2020 OF THIS HON'BLE COURT Exhibit-P6 A TRUE COPY OF THE ORDER NO.B7/6084/2019 DATED 01.10.2022 OF THE 2ND RESPONDENT Exhibit-P7 A TRUE COPY OF THE LETTER DATED 23.03.2015 OF THE 5TH RESPONDENT Exhibit-P8 A TRUE COPY OF THE LETTER DATED 28.12.2022 SUBMITTED BY THE PETITIONER TO THE 7TH RESPONDENT Exhibit-P9 A TRUE COPY OF THE JUDGMENT DATED 12.06.2023 IN WRIT PETITION (CIVIL) NO.3025/2023 Exhibit-P10 A TRUE COPY OF THE LETTER DATED 13.06.2023 OF THE 6TH RESPONDENT Exhibit-P11 A TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P(C) NO.2785/2021 W.P(C).No.2785/2021 & connected cases 233 2025:KER:999 APPENDIX OF WP(C) 24368/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE SECTION 27A ORDER OF THE 2ND RESPONDENT IN FAVOUR OF THE PETITIONER'S LAND DATED 25.6.2022 Exhibit P2 A TRUE COPY OF THE SECTION 27A ORDER IN FAVOUR OF PETITIONER'S LAND DATED 26.5.2022 Exhibit P3 A TRUE COPY OF THE ORDER DATED 21.12.2022 OF THE 3RD RESPONDENT Exhibit P4 A TRUE COPY OF THE RECEIPT OF THE APPLICATION FOR BUILDING PERMIT DATED 5.4.2023 Exhibit P5 A TRUE COPY OF THE COMMUNICATION DATED 5.7.2023 OF THE 6TH RESPONDENT HEREIN TO THE PETITIONER Exhibit P6 A TRUE COPY OF THE NOTICE DATED 17.6.2023 OF THE 2ND RESPONDENT Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED 17.5.2021 IN WP(C) NO.2785/2021 Exhibit P8 A TRUE COPY OF THE ORDER IN WP(C) NO. 28494 OF 2022 DATED 1.9.2022 W.P(C).No.2785/2021 & connected cases 234 2025:KER:999 APPENDIX OF WP(C) 24457/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY THE SALE DEED DATED 27-07-2009 BEARING NO. 1207/2009 OF THE SUB REGISTRAR'S OFFICE, CHANGANACHERRY Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE REVENUE DIVISIONAL OFFICER KOTTAYAM DATED 28-04- 1992 BEARING NO. K.DIS-424/92/E/(1) Exhibit P3 TRUE COPY THE ORDER BEARING NO. G. O. RT.
417/93/LAD DATED 16-01-1993 Exhibit P4 TRUE COPY OF THE PROCEEDINGS DATED 02-03- 2023 BEARING NO. B2-4901/2021/K.D Exhibit P5 TRUE COPY OF THE PROCEEDINGS DATED 17-01- 2023 BEARING NO. B2-4901/2021 Exhibit P6 TRUE COPY OF THE CHELLAN BEARING NO.
KL026330682202223M DATED 19-01-2023 Exhibit P7 TRUE COPY OF THE TAX RECEIPT BEARING NO.
KL05011202233/2023 DATED 12-05-2023 Exhibit P8 (TRUE COPY OF THE PLAN SUBMITTED BY THE PETITIONER)* SUBSTITUTED *TRUE COPY OF THE APPLICATION DATED 22.05.2023 BEFORE THE 3RD RESPONDENT (SUBTITUTED AS PER ORDER DATED 17.08.2023 IN IA 2/2023 IN WPC) Exhibit P9 TRUE COY OF THE REPLY BEARING NUMBER E2-BA 146/2023 DATED 11-07-2023 Exhibit P10 TRUE COPY OF THE DECISION IN ABAD BUILDERS PVT LTD VS STATE OF KERALA 2022(5) KHC 522 W.P(C).No.2785/2021 & connected cases 235 2025:KER:999 APPENDIX OF WP(C) 25372/2023 PETITIONER'S EXHIBITS Exhibit P1 APPLICATION DATED 12.3.2021 FILED UNDER RULE 12(C) FOR REGULARIZATION AS ENVISAGED IN SECTION 27A OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES, 2008 Exhibit P2(a) A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.02.2021 Exhibit P2(b) A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.02.2021 Exhibit P2(c) A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.02.2021 Exhibit P2(d) A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.02.2021 Exhibit P3 A TRUE COPY OF THE NOTICE 22.1.2022 BEARING NO.D7-5075/21 Exhibit P4 ORDER DATED 17.05.2021 IN WPC 2785/2021 PASSED BY THIS HONBLE COURT W.P(C).No.2785/2021 & connected cases 236 2025:KER:999 APPENDIX OF WP(C) 22561/2021 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE GENERAL POWER OF ATTORNEY EXECUTED IN FAVOUR OF THE PETITIONER HEREIN DATED 22/9/2021.
Exhibit P2 TRUE COPY OF THE ORDER DATED 25/2/2021 OF THE 3RD RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER DATED 25/2/2021 OF THE 3RD RESPONDENT.
Exhibit P4 TRUE COPY OF THE ORDER DATED 11/8/2020 OF THE 3RD RESPONDENT.
Exhibit P5 TRUE COPY OF THE ORDER DATED 11/8/2020 OF THE 3RD RESPONDENT.
Exhibit P6 TRUE COPY OF THE ORDER DATED 11/8/2020 OF THE 3RD RESPONDENT.
Exhibit P7 TRUE COPY OF THE ORDER DATED 9/10/2020 OF THE 3RD RESPONDENT.
Exhibit P8 TRUE COPY OF THE ORDER DATED 11/8/2020 F THE 3RD RESPONDENT.
Exhibit P9 TRUE COPY OF THE ORDER DATED 10/8/2020 OF THE 3RD RESPONDENT.
Exhibit P10 TRUE COPY OF THE ORDER DATED 13/10/2020 OF THE 3RD RESPONDENT.
Exhibit P11 TRUE COPY OF THE ORDER DATED 21/12/2020 OF THE 3RD RESPONDENT.
Exhibit P12 TRUE COPY OF THE FIRST PAGE OF THE ALE DEED DATED 12/3/2015 EXECUTED IN THE NAME OF 2ND PETITIONER.
Exhibit P12(a) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED DATED 12/3/2015 EXECUTED IN THE NAME OF 3RD PETITIONER.
W.P(C).No.2785/2021 & connected cases 237 2025:KER:999 Exhibit P12(b) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED DATED 12/3/2015 EXECUTED IN THE NAME OF 4TH PETITIONER.
Exhibit P12(c) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED DATED 12/3/2015 EXECUTED IN THE NAME OF 5TH PETITIONER.
Exhibit P12(d) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED DATED 12/3/2015 EXECUTED IN THE NAME OF 6TH PETITIONER.
Exhibit P12(e) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 16/10/2015 EXECUTED IN THE NAME OF 4TH PETITIONER.
Exhibit P12(f) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 16/10/2015 EXECUTED IN THE NAME OF 2ND PETITIONER.
Exhibit P12(g) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 22/04/2016 EXECUTED IN THE NAME OF 6TH PETITIONER AND S.SHIBUKUMAR.
Exhibit P12(h) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 22/04/2016 EXECUTED IN THE NAME OF 6TH PETITIONER AND S.SHIBUKUMAR.
Exhibit P12(i) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 22/04/2016 EXECUTED IN THE NAME OF 6TH PETITIONER AND S.SHIBUKUMAR.
Exhibit P12(j) TRUE COPY OF THE FIRST PAGE OF THE SALE DEED DATED 22/04/2016 EXECUTED IN THE NAME OF 6TH PETITIONER AND S.SHIBUKUMAR.
Exhibit P13 TRUE COPY OF THE TAX RECEIPT DATED 30/07/2020 FOR AN AMOUNT OF RS.6,24,910/-.
Exhibit P13(a) TRUE COPY OF THE TAX RECEIPT DATED 30/07/2020 FOR AN AMOUNT OF RS.8,10,778/-.
Exhibit P13(b) TRUE COPY OF THE TAX RECEIPT DATED 30/07/2020 FOR AN AMOUNT OF RS.6,24,910/-. W.P(C).No.2785/2021 & connected cases 238 2025:KER:999 Exhibit P13(c) TRUE COPY OF THE TAX RECEIPT DATED 30/07/2020 FOR AN AMOUNT OF RS.7,50,263/-.
Exhibit P13(d) TRUE COPY OF THE TAX RECEIPT DATED 27/11/2020 FOR AN AMOUNT OF RS.10,34,610/-.
Exhibit P13(e) TRUE COPY OF THE TAX RECEIPT DATED 06/11/2020 FOR AN AMOUNT OF RS.3,70,200/-.
Exhibit P13(f) TRUE COPY OF THE TAX RECEIPT DATED 30/07/2020 FOR AN AMOUNT OF RS,6,97,775/-.
Exhibit P14 TRUE COPY OF THE POSSESSION CERTIFICATE NO.325/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 TO 2 PETITIONER.
Exhibit P14(a) TRUE COPY OF THE POSSESSION CERTIFICATE NO.324/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 TO THE 2ND PETITIONER.
Exhibit P14(b) TRUE COPY OF THE POSSESSION CERTIFICATE NO.323/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 TO 6TH PETITIONER.
Exhibit P14(c) TRUE COPY OF THE POSSESSION CERTIFICATE NO.322/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI TO THE 4TH PETITIONER.
Exhibit P14(d) TRUE COPY OF THE POSSESSION CERTIFICATE NO.321/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI TO THE 4TH PETITIONER.
Exhibit P14(e) TRUE COPY OF THE POSSESSION CERTIFICATE NO.320/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 TO THE 4TH PETITIONER.
Exhibit P14(f) TRUE COPY OF THE POSSESSION CERTIFICATE NO.318/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF SHIBUKUMAR AND 6TH PETITIONER.
W.P(C).No.2785/2021 & connected cases 239 2025:KER:999 Exhibit P14(g) TRUE COPY OF THE POSSESSION CERTIFICATE NO.319/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF SHIBUKUMAR AND 6TH PETITIONER.
Exhibit P14(h) TRUE COPY OF THE POSSESSION CERTIFICATE NO.317/2021 DATED 5/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 TO THE 3RD PETITIONER.
Exhibit P14(i) TRUE COPY OF THE POSSESSION CERTIFICATE NO.360/2021 DATED 2/9/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF SHIBUKUMAR AND 6TH PETITIONER.
Exhibit P14(j) TRUE COPY OF THE POSSESSION CERTIFICATE NO.353/2021 DATED 31/8/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF SHIBUKUMAR AND 6TH PETITIONER.
Exhibit P14(k) TRUE COPY OF THE POSSESSION CERTIFICATE NO.360/2021 DATED 2/9/2021 ISSUED BY VILLAGE OFFICER, KANNADI 1 IN THE NAME OF SHIBUKUMAR AND 6TH PETITIONER.
Exhibit P15 TRUE COPY OF THE E-FILING DETAILS OF THE PETITIONER AND THE P/15 BUILDING PERMIT APPLICATIONS SUBMITTED BEFORE THE KANNADI GRAMA PANCHAYAT.
Exhibit P16 TRUE COPY OF THE APPLICATION FOR PERMIT REGULARIZATION SUBMITTED BY SHIBUKUMAR S. BEFORE THE KANNADI GRAMA PANCHAYAT UNDER RULE 5(I)(B), 75(I), 87(I) AND 93(I) OF KERALA CONSERVATION OF PADDY LAND AND WETLAND ACT AS PER APPENDIX A1 PANCHAYAT BUILDING RULES DATED 16/9/2021. W.P(C).No.2785/2021 & connected cases 240 2025:KER:999 APPENDIX OF WP(C) 27851/2022 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY PETITIONERS 2 & 3 IN FAVOUR OF THE 1ST PETITIONER DATED 01.01.2021.
Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATES ISSUED BY THE POONITHURA VILLAGE OFFICE DATED 12.7.2022.
Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATES ISSUED BY THE POONITHURA VILLAGE OFFICE DATED 8.7.2022.
Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATES ISSUED BY THE POONITHURA VILLAGE OFFICE DATED 11.7.2022.
Exhibit P5 TRUE COPY OF THE RECEIPT EVIDENCING PAYMENT OF TAX DATED 04.07.2022.
Exhibit P6 A TRUE COPY OF THE ORDER PASSED BY THE SUB COLLECTOR IN RESPECT OF 11.34 ARES DATED 22.07.2021.
Exhibit P7 A TRUE COPY OF THE ORDER PASSED BY THE SUB COLLECTOR IN RESPECT OF 3.64 ARES DATED 2.8.2021.
Exhibit P8 A TRUE COPY OF THE ORDER PASSED BY THE SUB COLLECTOR IN RESPECT OF 10.12 ARES DATED 24.11.2021.
Exhibit P9 THE TRUE COPY OF COUNTERFOIL EVIDENCING SUBMISSION OF BUILDING PERMIT.
Exhibit P10 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT.
Exhibit P11 TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND & WETLAND RULES, 2018.
Exhibit P12 TRUE COPY OF THE ORDER IN WP(C) NO. 2785 OF 2021 DATED 17.05.2021.
W.P(C).No.2785/2021 & connected cases 241 2025:KER:999 APPENDIX OF WP(C) 28494/2022 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO.67/2015 OF SUB REGISTRY OFFICE, CHALAI DATED 13.01.2015.
Exhibit P2 TRUE COPY OF SALE DEED NO.68/2015 OF SUB REGISTRY OFFICE, CHALAI DATED 13.01.2015.
Exhibit P3 TRUE COPY OF SALE DEED NO.86/2015 OF SUB REGISTRY OFFICE, CHALAI DATED 14.01.2015.
Exhibit P4 TRUE COPY OF TAX RECEIPT NO.KL01011205630/2022 DATED 26.04.2022 ISSUED TO THE PETITIONERS.
Exhibit P5 TRUE COPY OF CERTIFICATE NO.KBT 04/2021-22 DATED 7.10.2021 ISSUED BY THE AGRICULTURAL FIELD OFFICER, KRISHI BHAVAN, THIRUVANANTHAPURAM CORPORATION.
Exhibit P6 TRUE COPY OF APPLICATION DATED 9.6.2020 FILED BY PETITIONERS BEFORE THE 2ND RESPONDENT.
Exhibit P7 TRUE COPY OF NOTICE (FILE NO.RDOTVM/3409/2021-1 DATED 15.9.2021 FROM THE 2ND RESPONDENT TO PETITIONERS.
Exhibit P8 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN WPC NO.22893/2021 DATED 17.11.2021.
Exhibit P9 TRUE COPY OF ORDER NO.3409/2021-14(DDIS) DATED 09.03.2022 OF THE 2ND RESPONDENT.
Exhibit P10 TRUE COPY OF THE SCHEDULE U/R 12 (9) OF THE RULES DATED 25.2.22 Exhibit P11 TRUE COPY OF APPLICATION DATED 10.6.2022 FILED BY PETITIONERS BEFORE THE 3RD RESPONDENT.
Exhibit P12 TRUE COPY OF NOTICE NO.T.P.FE2-BA/19/2022 DATED 11.08.22 ISSUED BY 5TH RESPONDENT TO PETITIONERS.
Exhibit P13 TRUE COPY OF ORDER IN WP NO.2785/2021 DATED 17.05.2021 OF THIS HON'BLE COURT. W.P(C).No.2785/2021 & connected cases 242 2025:KER:999 APPENDIX OF WP(C) 28992/2022 PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE ORDER NO. K1- 2906/2019/K.DIS DATED 10/03/2021 PASSED BY SUB-COLLECTOR, FORT KOCHI.
Exhibit P2 TRUE COPY OF LAND TAX RECEIPT NO.
KL07040707484/2022 DATED 19/08/2022 Exhibit P3 TRUE COPY OF PETITIONER'S APPLICATION FOR BUILDING PERMIT NO. A4/288/2022 DATED 23/05/2022.
Exhibit P4 TRUE COPY OF ORDER DATED 20/07/2022 ISSUED BY THE 5TH RESPONDENT SECRETARY W.P(C).No.2785/2021 & connected cases 243 2025:KER:999 APPENDIX OF WP(C) 28799/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE CHALAN DATED 22.08.2022 Exhibit P2 A TRUE COPY OF THE ORDER NO.
RDOCHN/4768/2020-K3 DATED 23.09.2022 ISSUED BY THE 2ND RESPONDENT Exhibit P3 A TRUE COPY OF THE INTERIM ORDER DATED 11.08.2021IN WP© NO. 2012/2021 Exhibit P4 A TRUE COPY OF THE SCHEDULE UNDER RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES W.P(C).No.2785/2021 & connected cases 244 2025:KER:999 APPENDIX OF WP(C) 29722/2022 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE TAX RECEIPT DATED 19.08.2022 Exhibit P2 A TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT DATED 19.08.2022 Exhibit P3 A TRUE COPY OF THE SCHEDULE APPENDED TO THE KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES, 2008.
W.P(C).No.2785/2021 & connected cases 245 2025:KER:999 APPENDIX OF WP(C) 30005/2022 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE AGREEMENT FOR SALE DATED 18-3-2022.
Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 22-08-2022 ISSUED BY THE EDAPPALLY VILLAGE OFFICER.
Exhibit P3 TRUE COPY OF THE RECEIPT DATED 24-05-2022 EVIDENCING PAYMENT OF LAND TAX.
Exhibit P4 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED 05-01-2022 REGULARISING CONVERSION OF LAND UNDER SECTION 27A OF THE CONSERVATION OF PADDY AND WET LAND ACT.
Exhibit P5 TRUE COPY OF THE APPLICATION FOR A BUILDING PERMIT DATED 25.8.2022.
Exhibit P6 TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES, 2018.
Exhibit P7 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT IN WP(C) NO. 2785 OF 2021 DATED 17.05.2021.
W.P(C).No.2785/2021 & connected cases 246 2025:KER:999 APPENDIX OF WP(C) 30552/2022 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE SALE DEED BEARING NUMBER 6942/2008 KOTHAMANGALAM SRO Exhibit P2 THE TRUE COPY OF THE ORDER BEARING NUMBER A9-763/15/ K.DIS. ISSUED BY THE RDO DATED 16.03.2015 UNDER CLAUSE 6 (2) OF KERALA LAND UTILISATION ORDER, 1967 PERTAINING TO 6.07 ARES (15 CENTS) OF PETITIONER'S PROPERTY Exhibit P3 THE TRUE COPY OF THE ORDER OF THE RDO BEARING NUMBER K.DIS 6038/2015/A9 DATED 23.09.2015 UNDER CLAUSE 6 (2) OF KERALA LAND UTILISATION ORDER, 1967 PERTAINING TO PETITIONERS 21.85 ARES OF PROPERTY IN SY.NO.437/2/1 Exhibit P4 THE TRUE COPY OF THE PROCEEDINGS OF THE REVENUE DIVISIONAL OFFICER BEARING NO A11- 1021/20/R.DIS DATED 12.02.2020 Exhibit P5 THE TRUE COPY OF THE PROCEEDINGS OF THE TAHSILDAR (LR) DATED 05.01.2021 BEARING NO. A3-8076/19 D.DIS Exhibit P6 THE TRUE COPY OF THE JUDGMENT IN WPC NO.
5449 OF 2019 (JAGANADHAN VS. STATE OF KERALA AND OTHERS) Exhibit P7 THE TRUE COPY OF THE NOTICE ISSUED BY THE 5TH RESPONDENT PANCHAYATH SECRETARY DATED 10.01.2022 TO ALIYAR W.P(C).No.2785/2021 & connected cases 247 2025:KER:999 APPENDIX OF WP(C) 25784/2021 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF ORDER PASSED BY THE 3RD RESPONDENT DATED 9.10.2020.
Exhibit P1(a) TRUE COPY OF THE ORDER PASSED BY THE 3RD RESPONDENT DATED 5.10.2020.
Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE TAHSILDAR, (LAND RECORDS), PARAVOOR DATED 21.12.2020.
Exhibit P2(a) TRUE COPY OF THE PROCEEDINGS OF THE TAHSILDAR, (LAND RECORDS), PARAVOOR DATED 21.12.2020.
Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER DATED 5.7.2021.
Exhibit P3(a) TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER DATED 5.7.2021.
Exhibit P4 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 6.9.2021.
Exhibit P5 A TRUE COPY OF THE GOVERNMENT ORDER-GO NO.1166/2021/REV. DATED 25.2.2021.
Exhibit P6 A TRUE COPY FO THE INTERIM ORDER IN WPC NO.2785/2021 OF THIS HON'BLE COURT DATED 17.5.2021.
W.P(C).No.2785/2021 & connected cases 248 2025:KER:999 APPENDIX OF WP(C) 26871/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1278/1996.
Exhibit P1(a) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1277/1996.
Exhibit P1(b) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1296/1996.
Exhibit P1(c) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1342/1996.
Exhibit P1(d) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1206/1996.
Exhibit P1(e) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1343/1996.
Exhibit P1(f) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.1341/1996.
Exhibit P2 TRUE COPY OF THE TAX RECEIPTS EVIDENCING PAYMENT OF TAX IN THE AFOREMENTIONED LANDS IN TANDAPPER NO.9053.
Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED IN FAVOUR IN MATA AMRITHANDAMAYI MATH.
Exhibit P4 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN RESPECT OF THE BUILDING NO.170/2 IN WARD NO.2.
Exhibit P5 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN RESPECT OF BUILDING NO.118/2.
Exhibit P6 TRUE COPY OF THE NOTICE RECEIVED FROM THE 3RD RESPONDENT.
Exhibit P7 TRUE COPY OF THE NOTICE DATED 30.09.2021 ISSUED BY RESPONDENT NO.2.
W.P(C).No.2785/2021 & connected cases 249 2025:KER:999 Exhibit P8 TRUE COPY OF THE NOTICE DATED 23.10.2021 ISSUED BY RESPONDENT NO.2.
Exhibit P9 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.02.2017.
Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED 25.02.2021.
Exhibit P11 TRUE COPY OF THE ORDER GOVERNMENT CIRCULAR DATED 23.07.2021.
Exhibit P12 TRUE COPY OF THE APPLICATION UNDER FROM 7 OF THE RULES SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT W.P(C).No.2785/2021 & connected cases 250 2025:KER:999 APPENDIX OF WP(C) 30649/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 28.6.2021 Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 24.06.2021 Exhibit P3 TRUE COPY OF THE FORM 7 APPLICATION DATED 04.03.2022 Exhibit P4 TRUE COPY OF THE ORDER DATED 08.03.2022 ISSUED BY THE 4TH RESPONDENT Exhibit P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 2785 OF 2021 - M/S. ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA & ORS. DATED 17.05.2021 Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 22.07.2013 IN HEALTH FOR MILLIONS V. UNION OF INDIA & ORS (2014) 14 SCC 496 W.P(C).No.2785/2021 & connected cases 251 2025:KER:999 APPENDIX OF WP(C) 26974/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.3170/1990.
Exhibit P2 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.2980/1990.
Exhibit P3 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.2979/1990.
Exhibit P4 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.2978/1990.
Exhibit P5 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE LOKAMALESWARAM VILLAGE DATED 7.2.2021.
Exhibit P6 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 11.6.2019 ISSUED BY THE VILLAGE OFFICER, LOKAMALESWARAM VILLAGE.
Exhibit P7 TRUE COPY OF THE TAX RECEIPT INDICATING THE PAYMENT OF RS.415/- AS LAND TAX DATED 23.11.2020 ISSUED FROM VILLAGE OFFICE, LOKAMALESWARAM VILLAGE.
Exhibit P7(a) TRUE COPY OF TAX RECEIPT INDICATING THE PAYMENT OF RS.455/- AS LAND TAX DATED 23.11.2020 ISSUED FROM VILLAGE OFFICE, LOKAMALESWARAM VILLAGE.
Exhibit P7(b) TRUE COPY OF THE TAX RECEIPT INDICATING THE PAYMENT OF RS.820/- AS LAND TAX DATED 23.11.2020 ISSUED FROM VILLAGE OFFICE, LOKAMALESWARAM VILLAGE.
Exhibit P8 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 30.1.2020 SUBMITTED BY PETITIONER.
Exhibit P9 TRUE COPY OF THE NOTICE SENT BY 3RD RESPONDENT TO THE PETITIONER DATED 10.3.2020.
Exhibit P9(a) TRUE COPY OF THE LETTER DATED 7.6.2021 ISSUED BY THE 2ND RESPONDENT.
W.P(C).No.2785/2021 & connected cases 252 2025:KER:999 Exhibit P10 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.2.2021 PUBLISHED IN KERALA GAZETTE DATED 21.4.2021 PURSUANT TO THE JUDGMENT IN WP(C) NO.14312 OF 2019.
Exhibit P11 TRUE COPY OF THE G.O.NO.1166/2021/REV. DATED 25.2.2021 ISSUED BY THE GOVERNMENT OF KERALA.
Exhibit P12 TRUE COPY OF THE ORDER CIRCULAR DATED 23.7.2021 ISSUED BY GOVERNMENT OF KERALA.
Exhibit P13 TRUE COPY OF THE LETTER DATED 24.6.2021 SENT BY PETITIONER MATH TO THE 2ND RESPONDENT.
Exhibit P14 ORDER OF RDO DATED 07.01.2022 Exhibit P15 A TRUE COPY OF BUILDING PERMIT NO. BA:
367/2001-02 ISSUED BY THE KODUNGALLUR MUNICIPALITY FOR THE CONSTRUCTION OF THE BUILDINGS DATED 09.01.2002 Exhibit P16 A TRUE COPY OF THE APPROVED DRAWINGS OF THE BUILDINGS BY THE SECRETARY, KODUNGALLUR MUNICIPALITY Exhibit P17 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 01.11.2019 Exhibit P18 A TRUE COPY OF THE ORDER ISSUED BY 3RD RESPONDENT DATED 10.03.2020 Exhibit P19 A TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 29.06.2022 Exhibit P20 A TRUE COPY OF THE REPLY DATED 29.08.2022 Exhibit P21 A TRUE COPY OF THE NOTICE DATED 17.05.2023 Exhibit P22 ATRUE COPY OF THE CIRCULAR ISSUED BY CBSE DATED 14.10.22 Exhibit P23 A TRUE COPY OF THE CERTIFICATE ISSUED BY 3RD RESPONDENT DATED 20.07.23 Exhibit P24 ATRUE COPY OF THE JUDGMENT IN WPC 42407 OF 2022DATED 23.12.2022 W.P(C).No.2785/2021 & connected cases 253 2025:KER:999 APPENDIX OF WP(C) 27477/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 21.1.21.
Exhibit P2 TRUE COPY OF THE NOTICE NO.MOP1/COC 2930/2021 DATED 30.1.2021 ISSUED BY THE 5TH RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER NO.K3-1595/21 DATED 10.11.2021 ISSUED BY THE 2ND RESPONDENT.
Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 23.11.2021.
Exhibit P5 TRUE COPY OF THE RECEIPT NO.H5/20674/21 DATED 24.11.2021 ISSUED BY THE 3RD RESPONDENT.
Exhibit P6 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT DATED 23.11.2021.
Exhibit P7 TRUE COPY OF THE RECEIPT DATED 24.11.2021 ISSUED BY THE 6TH RESPONDENT.
Exhibit P8 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
Exhibit P9 TRUE COPY OF THE INTERIM ORDER IN W.P.C.NO.2785 OF 2021 DATED 17.5.2021 OF THE HON'BLE HIGH COURT OF KERALA. W.P(C).No.2785/2021 & connected cases 254 2025:KER:999 APPENDIX OF WP(C) 29419/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.3932/1994 Exhibit P2 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED REGISTERED AS DOCUMENT NO.3933/1994 Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE ELAYAVOOR VILLAGE OFFICE DATED 23.6.2021 Exhibit P4 TRUE COPY OF THE TAX RECEIPT INDICATING THE PAYMENT OF TAX DATED 22.4.2021 ISSUED BY THE VILLAGE OFFICE, ELAYAVOOR Exhibit P5 TRUE COPY OF THE APPLICATION IN FORM 7 SUBMITTED BY PETITIONER DATED 30.1.2020 Exhibit P6 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.2.2021 ISSUED BY PURSUANT TO THE JUDGMENT IN W.P.(C) NO.14312 OF 2019.
Exhibit P7 TRUE COPY OF THE G.O.NO.1166/2021/REV. DATED 25.2.2021 ISSUED BY GOVERNMENT OF KERALA Exhibit P8 TRUE COPY OF GOVERNMENT CIRCULAR DATED 23.7.2021 Exhibit P9 TRUE COPY OF CIRCULAR DATED 10.12.2021 ISSUED BY GOVERNMENT OF KERALA RESPONDENTS' ANNEXURES ANNEXURE R2(a) A TRUE COPY OF THE PROCEEDINGS DATED 04.04.2022.
ANNEXURE R2(b) A TRUE COPY OF THE AFFIDAVIT DATED 25.04.2022.
ANNEXURE R2(c) A TRUE COPY OF THE PROCEEDINGS OF THE ADDITIONAL CHIEF SECRETARY, REVENUE DATED 09.04.2022.
ANNEXURE R2(d) A TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.02.2021.
W.P(C).No.2785/2021 & connected cases 255 2025:KER:999 APPENDIX OF WP(C) 29603/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED EXECUTED BY ALPHONSE JOSEPH AND JENNIFER ALPHONSE IN FAVOUR OF BIPIN ANDREWS.
Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF TAX DATED 9/8/2021 ISSUED FROM VILLAGE OFFICE, MARADU.
Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, MARADU DATED 23.11.2020.
Exhibit P4 TRUE COPY OF THE STATEMENT SHOWING THE SUB-
DIVISIONS IN MARADU VILLAGE ISSUED BY THE TALUK OFFICER, KANAYANNUR.
Exhibit P5 TRUE COPY OF THE NOTICE REQUIRING THE PETITIONER TO REMIT CERTAIN AMOUNT DATED 29.11.2019 ISSUED FROM REVENUE DIVISIONAL OFFICE, FORTKOCHI.
Exhibit P6 TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL OFFICER DATED 20.12.2019.
Exhibit P7 TRUE COPY OF THE APPLICATION FOR PERMIT SUBMITTED BY PETITIONER BEFORE THE MARADU MUNICIPALITY, ERNAKULAM DATED 7.1.2021. W.P(C).No.2785/2021 & connected cases 256 2025:KER:999 APPENDIX OF WP(C) 29687/2021 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE REGISTERED SALE DEED NO.7020 OF 1996 AT PALAKKAD SUB REGISTRAR'S OFFICE DATED 12.11.1996.
Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING PAYMENT OF TAX AS PER TANDAPER NO.467 WITH RESPECT TO THE PROPERTY IN THE OWNERSHIP IN POSSESSION OF THE PETITIONER DATED 05.04.2- 019 ISSUED FROM VILLAGE OFFICE, MALAMPUZHA- II.
Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 19.02.2021 ISSUED FROM VILLAGE OFFICE MALAMPUZHA II.
Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 27.02.2021 ALONG WITH THE LETTER OF SR.SUPERINTENDENT OF RDO.
Exhibit P5 TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT DATED 30.11.2021 TO THE PETITIONER.
Exhibit P6 TRUE COPY OF THE NOTIFICATION ISSUED BY THE TAXES (J) DEPARTMENT DATED 31.03.2020.
Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.02.2021 ISSUED BY PURSUANT TO THE JUDGMENT IN WPC NO.14312 OF 2019.
Exhibit P8 TRUE COPY OF GO NO.1166/2021/REV. DATED 25.02.2021 ISSUED BY GOVERNMENT OF KERALA.
Exhibit P9 TRUE COPY OF GOVERNMENT CIRCULAR DATED 23.07.2021.
W.P(C).No.2785/2021 & connected cases 257 2025:KER:999 APPENDIX OF WP(C) 33196/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 08.09.2016 ISSUED BY THE 2ND RESPONDENT Exhibit P2 A TRUE COPY OF THE ORDER DATED 06.02.2023 ISSUED BY THE 1ST RESPONDENT Exhibit P3 A TRUE COPY OF THE JUDGMENT IN ABAD BUILDERS PRIVATE LIMITED VS. STATE OF KERALA, 2022 (5) KHC 522 PASSED BY THIS HON'BLE COURT W.P(C).No.2785/2021 & connected cases 258 2025:KER:999 APPENDIX OF WP(C) 34951/2022 PETITIONERS' EXHIBITS Exhibit-P1 A TRUE COPY OF THE EXTRACT OF THE THANDAPPER ACCOUNT RELATING TO THE ABOVE PLOT DATED 02.07.2022 ISSUED BY THE FOURTH RESPONDENT.
Exhibit-P2 A TRUE COPY OF THE REGISTERED SALE DEED NUMBER 2337/2016 OF THE SRO PALAKKAD DATED 07.10.2016.
Exhibit-P3 A TRUE COPY OF THE ORDER DATED 04.03.2006 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P4 A TRUE COPY OF THE BUILDING PERMIT DATED 14.10.2016 ISSUED ON 03.05.2019 THE PALAKKAD MUNICIPALITY.
Exhibit-P5 A TRUE COPY OF THE BUILDING PERMIT DATED 15.02.2021 ISSUED BY THE PALAKKAD MUNICIPALITY.
Exhibit-P6 A TRUE COPY OF THE ORDER DATED 01.06.2022 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P7 A TRUE COPY OF THE ORDER DATED 22.10.2022 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P8 A TRUE COPY OF THE JUDGMENT DATED 25.06.2018 IN W.P.(C) NO.16536/2018 OF THIS HON'BLE COURT.
Exhibit-P9 A TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY AND WET LAND RULES.
Exhibit-P10 A TRUE COPY OF THE ORDER DATED 17.05.2021 IN W.P.(C) NO.2785/2021 OF THIS HONOURABLE COURT.
W.P(C).No.2785/2021 & connected cases 259 2025:KER:999 APPENDIX OF WP(C) 34973/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF TAX RECEIPT NO.
KL070602202937/2021.
Exhibit P2 TRUE COPY OF ORDER NO. A11-1488/19/R.DIS DATED 04.07.2019 ISSUED BY THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE PROCEEDINGS NO. A3.4894/19 DATED 17.07.2019 ISSUED BY THE 5TH RESPONDENT.
Exhibit P4 TRUE COPY OF BUILDING PERMIT NO. C2- BA(304015)/2019 DATED 30.09.2019 ISSUED BY THE 4TH RESPONDENT UNDER THE 3RD RESPONDENT, PANCHAYAT.
Exhibit P5 TRUE COPY OF THE NOTICE BEARING REFERENCE NO.
A3//2022 DATED 25.07.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 01.08.2022 PREFERRED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF APPLICATION OF RENEWAL OF BUILDING PERMIT ISSUED BY THE 3RD RESPONDENT.
Exhibit P8 TRUE COPY OF THE NOTICE BEARING REFERENCE NO.
400636/BARE01/GPO/2022/4227 (1) DATED 28.10.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN WP(C). NO. 2785/2021.
Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED 30.09.2022 IN WPC. 31167/2022.
Exhibit. P11 TRUE COPY OF THE RECEIPT EVIDENCING APPLICATION FOR NUMBERING THE BUILDING DATED 19.09.2023 Exhibit. P12 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH RESPONDENT DATED 28.11.2023.
W.P(C).No.2785/2021 & connected cases 260 2025:KER:999 APPENDIX OF WP(C) 2945/2024 PETITIONER'S EXHIBITS Exhibit P1(a) A TRUE COPY OF THE LAND TAX RECEIPT DATED 25.07.2021 Exhibit P1(b) A TRUE COPY OF THE LAND TAX RECEIPT DATED 13.07.2021 Exhibit P1(c) A TRUE COPY OF THE LAND TAX RECEIPT DATED 26.07.2021 Exhibit P1(d) A TRUE COPY OF THE LAND TAX RECEIPT DATED 09.07.2021 Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE CLAPPANA VILLAGE OFFICER DATED 11.09.2021 Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/170/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/167/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/155/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/168/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/160/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/157/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE W.P(C).No.2785/2021 & connected cases 261 2025:KER:999 NO. 5030501/158/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/161/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/163/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/164/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/162/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/156/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO. 5030501/166/2023 ISSUED BY THE CLAPPANA GRAMA PANCHAYAT DATED 21.08.2023 Exhibit P16 A TRUE COPY OF THE ORDER DATED 10.08.2023 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER W.P(C).No.2785/2021 & connected cases 262 2025:KER:999 APPENDIX OF WP(C) 36576/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 31.5.2022.
Exhibit P2 TRUE COPY OF THE ORDER DATED 21.12.2020 OF THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE CHALAN RECEIPT DATED 11.12.2020 EVIDENCING THE PAYMENT OF RS.10,92,800/-.
Exhibit P4 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 11.7.2022.
Exhibit P5 TRUE COPY OF THE DECISION REPORTED IN 2022 (5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA).
W.P(C).No.2785/2021 & connected cases 263 2025:KER:999 APPENDIX OF WP(C) 36531/2023 PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE TAX RECEIPT DATED 21.10.2023 SHOWING PAYMENT OF PROPERTY TAX FOR 9.31 ARESOF PROPERTY IN THE NAME OF PETITIONERS FOR THE YEAR 2023-24 Exhibit P2 TRUE COPY OF THE SALE DEED BEARING NO.1189/2014 DATED 04.03.2014 OF KOTHAMANGALAM SRO Exhibit P3 TRUE COPY OF THE SALE DEED BEARING NO.
1204/2014 OF KOTHAMANGALAM SRO DATED 05.03.2014 Exhibit P4 TRUE COPY OF THE PROCEEDINGS OF THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA DATED 28.06.2022 ALLOWING THE PETITIONERS' FORM 5 APPLICATIONAND ORDERED TO REMOVE THE PETITIONERS PROPERTY FROM THE DATA BANK Exhibit P5 THE TRUE COPY OF THE FORM 6 APPLICATION DATED 22.07.2022 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P6 THE TRUE COPY OF THE ORDER PASSED BY THE REVENUE DIVISIONAL OFFICER DATED 13.03.2023 DIRECTING THE PETITIONERS TO PAY AN AMOUNT OF RS.18,09,400/- FOR CONSIDERING THE PETITIONERS FORM 6 APPLICATION Exhibit P7 THE TRUE COPY OF THE BUILDING PERMIT OBTAINED IN THE NAME OF THE PETITIONERS' VENDOR BIJU K. JOSE DATED 22.11.2014 Exhibit P8 THE TRUE COPY OF THE BUILDING PERMIT NO.49/12-13 DATED 22/11/2014 WITH ENDORSEMENT OF TRANSFER IN THE NAME OF PETITIONERS DATED 24/12/2014 Exhibit P9 THE TRUE COPY OF THE RENEWED BUILDING PERMIT NO.PW2-BA (109638)/2018 DATED 25.05.2018 ISSUED BY THE KOTHAMANGALAM MUNICIPALITY W.P(C).No.2785/2021 & connected cases 264 2025:KER:999 Exhibit P10 THE TRUE COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF KERALA REPORTED IN 2020 (6) KHC 538 (GLOBAL EDUCATION TRUST VS. STATE OF KERALA & OTHERS) Exhibit P11 THE TRUE COPY OF THE PAY IN SLIP DOWN LOADED BY THE PETITIONERS FROM AKSHAYA DATED 19.10.2023 Exhibit P12 THE TRUE COPY OF SRO NO. 369/2021 DATED 25.02.2021 PUBLISHED IN THE KERALA GAZETTE DATED 25.02.2021 Exhibit P13 THE TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) 2785/2021 DATED 17.05.2021 REPORTED IN 2021 SCC ONLINE KER 2308: (2022) 4 KLT 787 (ABAD BUILDERS PVT. LTD. VS. STATE OF KERALA & OTHERS) Exhibit P14 TRUE COPY OF THE RECEIPT DATED 23.08.2023 ISSUED BY THE KOTHAMANGALAM MUNICIPALITY TOWARDS ACCEPTANCE OF APPLICATION FOR OCCUPANCY CERTIFICATE SUBMITTED BY THE 1ST PETITIONER Exhibit P15 TRUE COPY OF THE PRIOR TITLE OF THE PETITIONERS' PROPERTY BEARING DOCUMENT NO. 1736/1992 DATED 09.03.1992 OF KOTHAMANGALAM SRO W.P(C).No.2785/2021 & connected cases 265 2025:KER:999 APPENDIX OF WP(C) 6346/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED NO. 408 DATED 10/02/2011 BY WHICH THE PETITIONER PURCHASED 7.59 ARES OF GARDEN LAND SITUATED IN SURVEY NO.226/1 OF POONITHURA VILLAGE OF KANAYANNUR TALUK Exhibit P2 A TRUE COPY OF THE SALE DEED NO. 1121 DATED 30/04/2011 BY WHICH THE PETITIONER PURCHASED 3.23 ARES OF GARDEN LAND SITUATED IN SURVEY NO. 226/1 AND 226/2 OF POONITHURA VILLAGE OF KANAYANNUR TALUK, Exhibit P3 A TRUE COPY OF THE JUDGMENT DATED 30/03/2021 OF THIS HON'BLE COURT IN WP(C) NO. 8356/2021, Exhibit P4 A TRUE COPY OF THE GOVERNMENT ORDER DATED 25/02/2021 Exhibit P5 A TRUE COPY OF THE PRE DATED NOTICE DATED 21/07/2020 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT, DIRECTING THE PETITIONER TO REMIT AN AMOUNT OF RS. 45,23,040/- ( RUPEES FORTY FIVE LAKHS TWENTY THREE THOUSAND & FORTY) FOR ALLOWING CHANGE OF NATURE OF THE LAND, WHICH WAS RECEIVED BY THE PETITIONER ON 15/09/2021 Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 26/07/2022 OF THIS HON'BLE COURT IN WP(C) NO. 20265/2021 FILED BY THE PETITIONER, REPORTED IN 2023(5) KHC 245 (A.V. SAJEEV VS. THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR, KOCHI) Exhibit P7 A TRUE COPY OF THE JUDGMENT DATED 27/02/2023 OF THIS HON'BLE COURT IN WA NO. 352/2023 FILED BY THE 2ND RESPONDENT AGAINST EXHIBIT P6, REPORTED IN 2023(5) KHC 242 (REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR, KOCHI VS. DR. A.V. SAJEEV), AFFIRMING EXHIBIT P6, W.P(C).No.2785/2021 & connected cases 266 2025:KER:999 Exhibit P8 A TRUE COPY OF THE ORDER DATED 09/06/2023 ISSUED BY THE KANAYANNOOR TAHASILDAR(LR) ALLOWING CHANGE OF NATURE OF THE LAND Exhibit P9 A TRUE COPY OF THE LAND TAX RECEIPT DATED 16/06/2023 EVIDENCING ACCEPTANCE OF LAND TAX TREATING 10.47ARES AS CONVERTED DRY LAND(PURAYIDOM)/SWABHAVAVYATHIYANAM NADATHIYA PURAYIDOM Exhibit P10 A TRUE COPY OF THE RELEVANT PORTION OF THE APPLICATION FOR BUILDING PERMIT DATED 27/09/2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT FOR CONSTRUCTION OF A MULTI STORIED RESIDENTIAL APARTMENT BUILDING IN HIS PROPERTIES COVERED BY EXHIBIT P1 AND P2.
Exhibit P11 A TRUE COPY OF THE PAYMENT RECEIPT DATED 04/10/2023 ISSUED BY THE 4TH RESPONDENT CORPORATION ON REMITTANCE OF THE REQUIRED FEE, Exhibit P12 A TRUE COPY OF THE NOC/CONSENT TO ESTABLISH CERTIFICATE DATED 01/11/2023 ISSUED FROM THE POLLUTION CONTROL BOARD, WHICH WAS SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT Exhibit P13 A TRUE COPY OBJECTION LETTER/NOTICE NO.BA/1001/4267/2023 DATED NIL, ISSUED BY THE 4TH RESPONDENT REFUSING THE PROPOSAL FOR BUILDING PERMISSION SHOWING DOCUMENT SHORTFALL WITH REGARD TO REMITTANCE OF AN AMOUNT OF RS.36,45,500/-TOWARDS FEE FOR CONSTRUCTION OF BUILDING OF MORE THAN 3000 SQ.FT, Exhibit P14 A TRUE COPY OF THE INTERIM ORDER DATED 22/09/2022 OF THIS HON'BLE COURT IN IN SIMILAR CASE, WP(C) NO. 29722/2022 W.P(C).No.2785/2021 & connected cases 267 2025:KER:999 APPENDIX OF WP(C) 37246/2023 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTERED LEASE DEED NO. 1162 OF 2021 DATED 19.07.2021 OF KOTTAYAM PRINCIPAL SRO Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 02.08.2022 Exhibit P3 TRUE COPY OF THE ORDER NO. B1- 3463/20/K. DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE ORDER NO. B1- 3458/20/K.DIS DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE ORDER NO. B1- 3462/20/K. DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE ORDER NO. B1- 3461/20/K. DIS DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit P7 TRUE COPY OF THE ORDER NO. B1- 3464/20/K. DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE ORDER NO. B1- 3460/20/K. DIS DATED 17.02.2021 Exhibit P9 TRUE COPY OF THE ORDER NO. B1-3459/20/K. DIS DATED 17.02.2021 Exhibit P10 TRUE COPY OF THE CHALAN RECEIPT DATED 30.10.2021 Exhibit P11 TRUE COPY OF THE NOTICE NO. NBA-42/2021-22 DATED 25.05.2023 ISSUED BY THE THE SECRETORY KOTTAYAM MUNICIPALITY Exhibit P12 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12(9) OF PADDY AND WET LAND ACT Exhibit P13 TRUE COPY OF THE INTERIM ORDER DATED 01.06.2023 IN W.P(C) NO. 17653 OF 2023 Exhibit P14 TRUE COPY OF THE APPLICATION DATED 05.10.2023 SENT BY THE PETITIONER TO RESPONDENTS 1 AND 3 Exhibit P15 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DATED 16.10.2023 Exhibit P16 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DATED 13.10.2023 W.P(C).No.2785/2021 & connected cases 268 2025:KER:999 APPENDIX OF WP(C) 39287/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 20.05.2022 ISSUED BY THE 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER DATED 08.10.2020 OF 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER DATED 16.01.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE APPLICATION DATED 15.07.2022 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT Exhibit P5 TRUE COPY OF THE ORDER DATED 17.05.2021 IN W.P(C) NO.2785 /2021 OF HON'BLE HIGH COURT OF KERALA W.P(C).No.2785/2021 & connected cases 269 2025:KER:999 APPENDIX OF WP(C) 37957/2023 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT OF THE PETITIONER DATED 18.04.2023 Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT OF THE PETITIONER DATED 19.04.2023 Exhibit P3 A TRUE COPY OF THE ORDER NO. B7 235/2020 DATED 27.01.2022 OF RDO THRISSUR WITH TYPED COPY Exhibit P4 A TRUE COPY OF THE BUILDING PERMIT DATED 24.03.2022 SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT Exhibit P5 A TRUE COPY OF THE NOTICE NO OLR/BA/349/21- 22 ISSUED BY THE ASSISTANT ENGINEER ON BEHALF OF THE 4 TH RESPONDENT DATED 03.06.2022 Exhibit P6 A TRUE COPY OF THE LETTER NO LSGD/JD/TSR/2371/2023-N2 SENT BY THE 5 TH RESPONDENT TO THE 4 TH RESPONDENT DATED 11.08.2023 WITH TYPED COPY Exhibit P7 A TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) OF THE PADDY AND WET LAND ACT Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED 11.08.2021 IN WRIT PETITION © NO. 2012 OF 2021 Exhibit P9 A TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 42019 OF 2022 DATED 22.12.2022 W.P(C).No.2785/2021 & connected cases 270 2025:KER:999 APPENDIX OF WP(C) 7800/2024 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE SETTLEMENT DEED NO 1291/2018 DATED 28.03.2018 OF S.R.O. MUVATTUPUZHA, ERNAKULAM Exhibit P2 THE TRUE COPY OF THE ORDER DATED 30.12.2022 PASSED BY THE 3RD RESPONDENT Exhibit P3 THE TRUE COPY OF THE LAND TAX IN THANDAPER NOS 31289 OF MULAVOOR VILLAGE.
Exhibit P4 THE TRUE COPY OF THE RECEIPT OF APPLICATION SUBMITTED BY THE PETITIONER TO THE SECRETARY OF THE 6TH RESPONDENT Exhibit P5 THE TRUE COPY OF THE NOTICE DATED 20.01.2024 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER Exhibit P6 THE TRUE COPY OF THE CIRCULAR NO. REV-
P1/307/2019-REV DATED 09.12.2019 ISSUED BY THE 1ST RESPONDENT W.P(C).No.2785/2021 & connected cases 271 2025:KER:999 APPENDIX OF WP(C) 9005/2024 PETITIONER'S EXHIBITS Exhibit P 1 TRUE PHOTOCOPY OF THE DOCUMENT BEARING NO.
1449/2021 DATED 28-12-2021 OF MANNAR SRO Exhibit P 2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 24-11-2021 Exhibit P 3 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE 3RD RESPONDENT DATED 21-12-2021 Exhibit P 4 TRUE COPY OF THE TAX RECEIPT DATED 10-07- 2023 Exhibit P 5 TRUE COPY OF THE BUILDING PERMIT APPROVED BY THE 4TH RESPONDENT PANCHAYATH DATED 25-08-2023 Exhibit P 6 TRUE COPY OF THE INTERIM ORDER DATED 17-5-2021 IN WP (C) NO. 2785/2021 W.P(C).No.2785/2021 & connected cases 272 2025:KER:999 APPENDIX OF WP(C) 42019/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1881 OF 2022 DATED 16.06.2022.
Exhibit P2 TRUE COPY OF THE ORDER NO. D8 11743/2021 DATED 30.12.2021 OF THE 2ND RESPONDENT.
Exhibit P2(a) TRUE COPY OF THE PROCEEDINGS DATED 27.04.22 OF THE TAHSILDAR (LR) THRISSUR.
Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH RESPONDENT DATED 14.12.2022.
Exhibit P4 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
Exhibit P5 TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 2012 OF 2021 DATED 11.08.2021 OF THE HON'BLE HIGH COURT OF KERALA.
Exhibit P6 TRUE COPY OF THE LETTER ISSUED BY THE DISTRICT TOWN PLANNER THRISSUR DATED 15-03-2023 W.P(C).No.2785/2021 & connected cases 273 2025:KER:999 APPENDIX OF WP(C) 10292/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE JENMAM SALE DEED NO.
528/1/2022 DATED 24.02.2022 OF SRO CHATHAMANGALAM Exhibit P2 TRUE COPY OF JENMAM SALE DEED NO. 66/2020/I DATED 09.01.2020 OF SRO CHATHAMANGALAM Exhibit P3 TRUE COPY OF THE ORDER NO.
RDOKKD/3290/2020-C3 DATED 22.05.2021 Exhibit P4 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 12.04.2023 Exhibit P5 TRUE COPY OF THE BUILDING PERMIT APPLICATION DATED 05.06.2023 Exhibit P6 TRUE COPY OF THE PROPOSED SITE PLAN Exhibit P7 TRUE COPY OF NOTICE NO.
400992/BPRL03/GPO/2023/7927/ (2) DATED 30.01.2024 Exhibit P8 TRUE COPY OF SRO NO. 369/2021 AS PER EXTRA ORDINARY GAZETTE NOTIFICATION NO. 1471 DATED 25.02.2021 Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 ISSUED IN WPC NO. 2785/2021 W.P(C).No.2785/2021 & connected cases 274 2025:KER:999 APPENDIX OF WP(C) 10532/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 22.06.2022 Exhibit P2 A TRUE COPY OF THE APPLICATION DATED 16.11.2022 Exhibit P3 A TRUE COPY OF THE ORDER DATED 23.02.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
2785 OF 2021 DATED 17.05.2021 - M/S. ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA & ORS.
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 22.07.2013 W.P(C).No.2785/2021 & connected cases 275 2025:KER:999 APPENDIX OF WP(C) 10772/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF SETTLEMENT DEED NO.2117/1/05 OF SUB REGISTRY OFFICE, THODUPUZHA DATED 01.06.2005 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 20.3.2023 Exhibit P3 TRUE COPY OF THE REVISED BUILDING PERMIT BEARING B.A.NO.48/09-10 DATED 02.09.2011 Exhibit P4 TRUE COPY OF THE REVISED BUILDING PERMIT DATED 08.07.2013 BEARING NO.B.A.48/09-10 Exhibit P5 TRUE COPY OF THE PARTIAL OCCUPANCY CERTIFICATE DATED 27.12.2013 ISSUED FROM THODUPUZHA MUNICIPALITY Exhibit P6 TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 07.07.2020 ISSUED FROM THODUPUZHA MUNICIPALITY Exhibit P7 TRUE COPY OF THE LAND IDENTIFICATION DETAILS OF THODUPUZHA VILLAGE OF THODUPUZHA MUNICIPALITY DATED NIL Exhibit P8 TRUE COPY OF THE ORDER (FILE NO.211/023)OF THE 2ND RESPONDENT DATED 27.02.2023 Exhibit P9 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 20.03.2023 Exhibit P9(a) TRUE COPY OF THE RECEIPT DATED 20.03.2023 ISSUED FROM THE LAND REVENUE DEPARTMENT TOWARDS THE FILING OF EXT.P9 APPLICATION Exhibit P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP©NO.12117/2023 DATED 04.04.2023 Exhibit P11 TRUE COPY OF THE NOTICE (FILE NO.713/2023)DATED 11.06.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P12 TRUE COPY OF THE PAY IN SLIP ISSUED FROM THE SUB TREASURY, THODUPUZHA DATED 26.10.2023 Exhibit P13 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C).No.2785/2021 & connected cases 276 2025:KER:999 WP©NO.22805/2023 DATED 10.11.2023 Exhibit P14 TRUE COPY OF THE ORDER (FILE NO.713/2023) OF THE 2ND RESPONDENT DATED 15.11.2023 Exhibit P15 TRUE COPY OF THE SCHEDULE UNDER RULE 12(9) OF THE RULES PUBLISHED IN KERALA GAZETTE NOTIFICATION SRO NO.369/2021 DATED 25.02.2021 Exhibit P16 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 09.02.2018 IN RESPECT OF BUILDING NO.23/310-A1 FOR THE YEAR 2017-18 Exhibit P17 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 09.02.2018 IN RESPECT OF BUILDING NO.23/310-A2 FOR THE YEAR 2017-18 Exhibit P18 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 29.03.2021 IN RESPECT OF BUILDING NO.23/313A FOR THE YEARS 2016-17, 2019-20, 2020-21 Exhibit P19 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A1 FOR THE YEAR 2021-22 Exhibit P19(a) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A2 FOR THE YEAR 2021-22 Exhibit P19(b) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A3 FOR THE YEAR 2021-22 Exhibit P19(c) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A4 FOR THE YEAR 2021-22 Exhibit P19(d) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A5 FOR THE YEAR 2021-22 Exhibit P19(e) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A6 FOR THE YEAR 2021-22 Exhibit P19(f) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A7 FOR THE YEAR 2021-22 Exhibit P19(g) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A8 FOR W.P(C).No.2785/2021 & connected cases 277 2025:KER:999 THE YEAR 2021-22 Exhibit P19(h) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A9 FOR THE YEAR 2021-22 Exhibit P19(i) TRUE COPY OF THE PROPERTY TAX RECEIPTS DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A10 FOR THE YEAR 2021-22 Exhibit P19(j) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A11 FOR THE YEAR 2021-22 Exhibit P19(k) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A12 FOR THE YEAR 2021-22 Exhibit P19(l) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A13 FOR THE YEAR 2021-22 Exhibit P19(m) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A14 FOR THE YEAR 2021-22 Exhibit P19(n) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A15 FOR THE YEAR 2021-22 Exhibit P19(o) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310-A16 FOR THE YEAR 2021-22 Exhibit P19(p) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A17 FOR THE YEAR 2021-22 Exhibit P19(q) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/310- A18 FOR THE YEAR 2021-22 Exhibit P20 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 05.03.2022 IN RESPECT OF BUILDING NO.23/313A FOR THE YEAR 2021-2022 Exhibit P21 TRUE COPY OF THE ORDER DATED 17.05.2021 IN WP©NO.2785/2021 OF THIS HON'BLE COURT W.P(C).No.2785/2021 & connected cases 278 2025:KER:999 APPENDIX OF WP(C) 42802/2022 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 05.07.2021 BEARING NO. KL07040104970/2021 MUTATED IN THE NAME OF THE PETITIONER, ISSUED BY VILLAGE OFFICER, CHENGAMANAD Exhibit P2 TRUE COPY OF THE SALE DEED DATED 26.04.2021 BEARING REG.NO. 1209/21 OF CHENGAMANAD SRO Exhibit P3 TRUE COPY OF THE BUILDING PERMIT DATED 04.01.2022 BEARING NO. A3 - BA (3059)/2022 ISSUED BY THE 1STRESPONDENTTO THE PETITIONER Exhibit P4 A TRUE COPY OF THE NOTICE CUM ORDER DATED 22.12.2022 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER RESPONDENTS' EXHIBIT Exhibit R1 (A) PHOTOGRAPH OF WORK SITE OF PETITIONER. W.P(C).No.2785/2021 & connected cases 279 2025:KER:999 APPENDIX OF WP(C) 11338/2024 PETITIONER'S EXHIBITS Exhibit P 1 TRUE COPY OF THE SETTLEMENT DEED NO. 1633 OF 2008 OF KAKKODI SUB REGISTRY Exhibit P 2 TRUE COPY OF THE ORDER OF THE SUB COLLECTOR, KOZHIKODE DATED 14-12-2021 Exhibit P 3 TRUE COPY OF THE TAX RECEIPT DATED 12/08/2023 Exhibit P 4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 06-02-2024 Exhibit P 5 TRUE COPY OF COUNTERFOIL EVIDENCING SUBMISSION OF APPLICATION FOR BUILDING PERMIT Exhibit P 6 TRUE COPY OF THE RECEIPT FOR PAYMENT OF FEE RECIVED FROM KOZHIKODE CORPORATION Exhibit P 7 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH RESPONDENT 20-2-2024 Exhibit P 8 TRUE COPY OF THE SCHEDULE TO RULE 12 (9) OF THE KERALA CONSERVATION OF PADDY LAND & WETLAND RULES, 2018 Exhibit P 9 TRUE COPY OF THE ORDER DATED 17-05-2021 PASSED IN W.P (C) NO. 2785 OF 2021 W.P(C).No.2785/2021 & connected cases 280 2025:KER:999 APPENDIX OF WP(C) 41769/2023 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO.3600/1/2012 DATED 14.11.2012 OF S.R.O, SREEMOOLANAGARAM Exhibit P2 TRUE COPY OF THE ORDER NO. L5-89705/2014 DATED 08.05.2015 Exhibit P3 TRUE COPY OF THE BUILDING PERMIT NO.
273/2015-16 DATED 10.09.2015 Exhibit P4 TRUE COPY OF THE OWNERSHIP CERTIFICATE DATED 20.12.2018 Exhibit P5 TRUE COPY OF THE RECENT LAND TAX RECEIPT DATED 21.07.2023 Exhibit P6 TRUE COPY OF THE APPLICATION IN FORM-6 DATED 15.10.2019 ALONG WITH TYPED LEGIBLE COPY Exhibit P7 TRUE COPY OF THE ENQUIRY REPORT OF THE VILLAGE OFFICER DATED 19.11.2019 Exhibit P8 TRUE COPY OF NOTICE DATED 27.11.2023 IN FILE NO. RDOCHN/5210/2019-K1 Exhibit P9 TRUE COPY OF SRO NO. 369/2021 DATED 25.02.2021 Exhibit P10 TRUE COPY OF INTERIM ORDER DATED 17.05.2021 IN WP(C) 2785/2021 Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 17.03.2022 IN W.P.[C] NO.8881/2022 Exhibit P12 TRUE COPY OF INTERIM ORDER DATED 27.06.2022 IN W.P.[C] NO. 20560/2022 Exhibit P13 TRUE COPY OF CLARIFICATION LETTER NO. REV-
P1/313/2021-REV DATED 09.04.2022 W.P(C).No.2785/2021 & connected cases 281 2025:KER:999 APPENDIX OF WP(C) 43285/2023 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 05/07/2023 ISSUED FROM KOTHAMANGALAM VILLAGE OFFICE Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED 12/06/2023 ISSUED FROM KOTHAMANGALAM VILLAGE OFFICE Exhibit P3 A TRUE COPY OF THE ORDER DATED 04/04/2019 ISSUED BY THE 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE ORDER DATED 22/07/2020 ISSUED BY THE 2ND RESPONDENT Exhibit P5 A TRUE COPY ORDER NO. A3-7849/19/D DIS DATED 09/09/2020 ISSUED BY THE 3RD RESPONDENT Exhibit P6 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 25/10/2023 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT Exhibit P7 A TRUE COPY OF THE NOTICE DATED 08/12/2023 ISSUED BY THE 7TH RESPONDENT Exhibit P8 A TRUE COPY OF THE INTERIM ORDER 25/01/2023 OF THIS HON'BLE COURT IN W.P.(C) NO.
2515/2023W.P(C).No.2785/2021 & connected cases 282 2025:KER:999 APPENDIX OF WP(C) 15432/2024 PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE TITLE DEED OF THE PROPERTY DT. 5.12.2014 Exhibit P2 THE TRUE COPY OF THE TITLE DEED OF THE PROPERTY DT.4.12.2014 Exhibit P3 THE TRUE COPY OF THE ORDER DT.30.8.2022 Exhibit P4 THE TRUE COPY OF THE ORDER DT.24.3.2023 Exhibit P5 THE TRUE COPY OF THE LETTER ISSUED BY THE SECRETARY OF EDAVILANGU GRAMA PANCHAYAT TO PETITIONERS DT.30.11.2023 Exhibit P6 THE TRUE COPY OF THE LETTER ISSUED BY THE RDO TO PETITIONERS DT.16.3.2024 Exhibit P7 THE TRUE COPY OF THE ORDER IN WPC.2785/2021 DT.17.5.2021 W.P(C).No.2785/2021 & connected cases 283 2025:KER:999 APPENDIX OF WP(C) 15601/2024 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE PARTITION DEED NUMBER 3712/2005 DATED 24.06.2005 OF SRO MUVATTUPUZHA Exhibit P2 A TRUE COPY OF THE LEASE AGREEMENT DATED 15.07.2023 Exhibit P3 A TRUE COPY OF THE ORDER DATED 09.04.2022 PASSED BY THE 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE PROCEEDINGS OF 3RD RESPONDENT DATED 19.01.2023 Exhibit P5 A TRUE COPY OF THE REVENUE TAX PAID RECEIPT DATED 06.06.2023 ISSUED BY THE VILLAGE OFFICER MULAVUR Exhibit P6 A TRUE COPY OF THE NOTICE DATED 15.03.2024 IS PRODUCED HEREWITH AND MARKED AS EXHIBIT P6.
Exhibit P7 A TRUE COPY OF THE SAID BUILDING PERMIT APPLICATION DATED 6/4/2024 SUBMITTED BY THE 1ST PETITIONER TO THE 6TH RESPONDENT W.P(C).No.2785/2021 & connected cases 284 2025:KER:999 APPENDIX OF WP(C) 16772/2024 PETITIONERS' EXHIBITS Exhibit-P1 TRUE COPY OF THE LATEST TAX RECEIPT DATED 06.04.2023 Exhibit-P2 TRUE COPY OF THE ORDER NO. B1-3463/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P3 TRUE COPY OF THE ORDER NO. B1-3458/20/K.DIS DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P4 TRUE COPY OF THE ORDER NO. B1-3462/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P5 TRUE COPY OF THE ORDER NO. B1-3461/20/K.DIS DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P6 TRUE COPY OF THE ORDER NO. B1-3464/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P7 TRUE COPY OF THE ORDER NO. B1-3460/20/K.DIS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P8 TRUE COPY OF THE ORDER NO. B1-3459/20/K.D IS DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT Exhibit-P9 TRUE COPY OF THE CHALAN RECEIPT DATED 28.10.2021 PAID ON 30.10.2021 Exhibit-P10 TRUE COPY OF THE NOTICE NO. NBA- 42/2021-22 DATED 25.05.2023 ISSUED BY THE 4TH RESPONDENT Exhibit-P11 TRUE COPY OF THE INTERIM ORDER DATED 01.06.2023 IN W. P. (C). NO. 17653 OF 2023 Exhibit-P12 TRUE COPY OF THE COMPLETION CERTIFICATE BY OWNER UNDER COVER OF APPLICATION/REQUEST LETTER DATED 02.04.2024 Exhibit-P13 TRUE COPY OF THE LETTER DATED 20.04.2024 ISSUED BY THE KOTTAYAM MUNICIPALITY.
Exhibit-P14 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND ACT AND RULES W.P(C).No.2785/2021 & connected cases 285 2025:KER:999 APPENDIX OF WP(C) 18968/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE CHALLAN RECEIPT DATED 15.07.2021 FOR THE DEPOSIT OF RS.3,25,120 AND RS.2,73,920 BEFORE THE SUB TREASURY, KOTHAMANGALAM Exhibit P2 TRUE COPY OF THE RECEIPT DATED 24.12.2022 DEPOSITED BEFORE THE SUB TREASURY, KOTHAMANGALAM.
Exhibit P3 TRUE COPY OF THE OF SALE DEED NO.3495/2023 DATED 21.08.2023 EXECUTED AT KOTHAMANGALAM S.R.O Exhibit P4 A TRUE COPY OF THE INTERIM ORDER DATED 17/05/2021 IN WP© NO. 2785/2021 OF THIS HON'BLE COURT W.P(C).No.2785/2021 & connected cases 286 2025:KER:999 APPENDIX OF WP(C) 19298/2024 PETITIONERS' EXHIBITS Exhibit P 1 TRUE COPY OF THE TITLE DEED BEARING NO.
114/2024 DATED 17-01-2024 Exhibit P 2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 29/4/2022 Exhibit P 3 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, PARAVUR DATED 12-02- 2024 Exhibit P 4 TRUE COPY OF THE RECEIPT ISSUED BY THE 4TH RESPONDENT FOR ACCEPTING THE BUILDING PERMIT APPLICATION DATED 12-03-2024 ALONG WITH THE PLAN Exhibit P 5 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 4TH RESPONDENT TO THE PETITIONERS DATED 13-05-2024 Exhibit P 6 TRUE COPY OF THE DECISION REPORTED IN 2022 (5) KHC 522 Exhibit P 7 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 23-01-2024 IN WP(C) NO. 2622/2024 W.P(C).No.2785/2021 & connected cases 287 2025:KER:999 APPENDIX OF WP(C) 19382/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 22/06/2022 Exhibit P2 A TRUE COPY OF THE APPLICATION DATED 16/11/2022 Exhibit P3 A TRUE COPY OF THE ORDER DATED 23/02/2024 ISSUED BY THE 4TH RESPONDENT Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
2785 OF 2021 – M/S. ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA & ORS.
Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED 22.07.2013 IN HEALTH FOR MILLIONS V. UNION OF INDIA & ORS (2014) 14 SCC 496 W.P(C).No.2785/2021 & connected cases 288 2025:KER:999 APPENDIX OF WP(C) 19786/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 04.04.2024 Exhibit P2 A TRUE COPY OF THE ORDER NO.
RDOKTM/3134/2019 - B1 /KDIS DATED 05.05.2022 ISSUED BY THE 2 ND RESPONDENT Exhibit P2(a) A TRUE COPY OF THE ORDER NO.
RDOKTM/3164/2023 - B1 /KDIS DATED 29.12.2023 ISSUED BY THE 2 ND RESPONDENT Exhibit P3 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 24.02.2024 Exhibit P4 A TRUE COPY OF THE NOTICE DATED 20.05.2024 ISSUED BY THE 4 TH RESPONDENT Exhibit P5 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) Exhibit P6 A TRUE COPY OF THE INTERIM ORDER IN W.P. C NO. 2012 OF 2021 DATED 11.08.2021 W.P(C).No.2785/2021 & connected cases 289 2025:KER:999 APPENDIX OF WP(C) 19828/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE REGISTERED SALE DEED NO.
NO.1511/2023 OF SRO, KOTHAMANGALAM DATED 23/3/2023 IN FAVOUR OF THE PETITIONER Exhibit P2 A COPY OF THE LAND TAX RECEIPT DATED 19/6/2023 Exhibit P3 A COPY OF THE PROCEEDINGS NO. A11-1091- 21/R.DIS DATED 5/3/2020 OF THE REVENUE DIVISIONAL OFFICER ALONG WITH SKETCH SUBMITTED BY THE VILLAGE OFFICER Exhibit P4 A COPY OF THE PROCEEDINGS NO. A3-794/21/D DIS DATED 23/3/2021 OF THE TAHSILDAR (LA), KOTHAMANGALAM Exhibit P5 A COPY OF THE ORDER NO. A11-1091-21/R.DIS DATED 5/3/2020 OF THE REVENUE DIVISIONAL OFFICER ALONG WITH KETCH Exhibit P6 A COPY OF THE PROCEEDINGS NO. A3- 795/21/DDIS DATED 23/3/2021 Exhibit P7 A COPY OF THE SKETCH SHOWING LIE AND NATURE OF THE PROPERTY Exhibit P8 A COPY OF THE NOTICE ISSUED BY THE 5TH RESPONDENT DATED 23/5/2024 Exhibit P9 A COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND RULES, 2008 Exhibit P10 A COPY OF THE ORDER IN W.P.(C) NO.
2785/2021 DATED 17/5/2021 Exhibit P11 A COPY OF THE INTERIM ORDER IN W.P.(C) NO.
29519/2022 DATED 16/9/2022 Exhibit P12 A COPY OF THE INTERIM ORDER IN W.P.(C) NO.
1756/2023 DATED 1756/2023W.P(C).No.2785/2021 & connected cases 290 2025:KER:999 APPENDIX OF WP(C) 19978/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 12/04/2024 ISSUED FROM VILLAGE OFFICE, NADAMA Exhibit P2 TRUE COPY OF THE SALE DEED NO. 1366/1/2021 DATED 27/07/2021 OF THRIPUNITHURA SUB REGISTRY OFFICE Exhibit P3 TRUE COPY OF THE CHALLAN NO. KL01 207900/2020-21 DATED 11/11/2020 OF THE SUB TREASURY, MATTANCHERRY Exhibit P4 TRUE COPY OF THE ORDER NO. K3-4077/19 DATED 21/12/2020 ISSUED BY THE REVENUE DIVISIONAL OFFICER, FORT KOCHI ALONG WITH THE TYPEWRITTEN COPY Exhibit P5 TRUE COPY OF THE BUILDING PLAN SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT Exhibit P6 TRUE COPY OF THE NOTICE NO. PW2-BA/202- 2021-22 (11717/21) DATED 07/04/2022 ISSUED BY THE 5TH RESPONDENT Exhibit P7 TRUE COPY OF THE NO OBJECTION DATED 27/09/2021 FOR HEIGHT CLEARANCE ISSUED BY AIRPORTS AUTHORITY OF INDIA Exhibit P8 TRUE COPY OF THE CONSENT TO ESTABLISH DATED 30/11/2021 ISSUED BY CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD Exhibit P9 TRUE COPY OF THE LETTER DATED 28/10/2021 OF THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY Exhibit P10 TRUE COPY OF THE GOVERNMENTAL CLEARANCE DATED 10/02/2022 WITH A FORWARDING LETTER DATED 14/02/2022 ISSUED BY THE DIRECTOR, MINISTRY OF ENVIRONMENT, FOREST & CLIMATE CHANGE, NEW DELHI W.P(C).No.2785/2021 & connected cases 291 2025:KER:999 Exhibit P11 TRUE COPY OF THE ORDER DATED 12/04/2022 IN W.P. (C) NO. 13834/2022 OF THIS HON'BLE COURT Exhibit P12 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 06/04/2022 ISSUED BY DIRECTOR GENERAL, DEPARTMENT OF FIRE AND RESCUE SERVICES Exhibit P13 TRUE COPY OF THE BUILDING PERMIT DATED 19/04/2022 ISSUED BY THE 6TH RESPONDENT Exhibit P14 TRUE COPY OF THE CLEARANCE DATED 26/09/2022 ISSUED BY THE MEMBER SECRETARY, KERALA COASTAL ZONE MANAGEMENT AUTHORITY Exhibit P15 TRUE COPY OF COMMUNICATION DATED 14/12/2023 ISSUED BY THE SCIENTIST OF MOEF ADDRESSED TO THE PRINCIPAL SECRETARY TO GOVERNMENT, FOREST DEPARTMENT Exhibit P16 TRUE COPY OF THE CERTIFICATE OF REGISTRATION DATED 25/04/2022 ISSUED BY THE SECRETARY, TECHNICAL & ADMINISTRATION, KERALA REAL ESTATE REGULATORY AUTHORITY Exhibit P17 TRUE COPY OF THE PERMISSION DATED 21/09/2023 ISSUED BY DEPUTY CHIEF ELECTRICAL INSPECTOR, DEPARTMENT OF ELECTRICAL INSPECTORATE, ERNAKULAM Exhibit P18 TRUE COPY OF THE COMPLETION PLAN ALONG WITH COMPLETION REPORT OF THE PROJECT W.P(C).No.2785/2021 & connected cases 292 2025:KER:999 APPENDIX OF WP(C) 21264/2024 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE CHELLAN RECEIPT FOR RS:338688/- DATED 14/2/2022 Exhibit P2 A TRUE COPY OF THE ORDER NO K8-4981/2021 DATED 21/3/2022ISSUED BY THE 2ND RESPONDENT Exhibit P3 A TRUE COPY OF THE APPLICATION SUBMITTED FOR BUILDING PERMIT DATED 16/02/2024 Exhibit P4 A TRUE COPY OF ORDER DATED 17-05-2024 Exhibit P5 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) W.P(C).No.2785/2021 & connected cases 293 2025:KER:999 APPENDIX OF WP(C) 23300/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 20.06.2024 FOR THE YEAR 2024-2025 ISSUED BY THE VILLAGE OFFICER IN THE NAME OF THE PETITIONER Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 22.06.2024 ISSUED BY THE VILLAGE OFFICER, IYKARANADU Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF RDO MUVATTUPUZHA DATED 19.02.2020 Exhibit P4 TRUE COPY OF THE LETTER ISSUED BY THE POOTHRIKKA GRAMA PANCHAYAT TO THE PETITIONER DATED 12.09.2023 Exhibit P5 TRUE COPY OF THE RECEIPT PAYMENT RECEIPT ISSUED BY THE POOTHRIKKA GRAMA PANCHAYAT Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P (C) NO. 2785 OF 2021 W.P(C).No.2785/2021 & connected cases 294 2025:KER:999 APPENDIX OF WP(C) 23711/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE DOCUMENT NO.3180/2023 OF EDAPPALLY SOUTH SUB REGISTRY DATED 3/10/2023 Exhibit P2 TRUE COPY BASIC TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, EDAPPALLY SOUTH VILLAGE DATED 31-10-2023 Exhibit P3 TRUE COPY OF THE ORDER NO. RDOCHN/661/2021- K2 DATED 17-04-2022 ISSUED BY THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE APPLICATION IS ONLINE THE STATUS SHOWED AFTER SCRUTINY OF THE APPLICATION DATED NIL W.P(C).No.2785/2021 & connected cases 295 2025:KER:999 APPENDIX OF WP(C) 24439/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE DECISION REPORTED IN 2022 (5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED V. STATE OF KERALA) Exhibit P2 TRUE COPY OF THE INTERIM ORDER IN WP(C).NO.6784/2023 DATED 28.02.2023 Exhibit P3 TRUE COPY OF SALE DEED NO. 2020/2014 DATED 30.05.2024 Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 11.06.2024 ISSUED TO THE PETITIONER Exhibit P5 TRUE COPY OF TAX RECEIPT REGARDING PETITIONER'S PROPERTY DATED 07.06.2024 IS PRODUCED Exhibit P6 TRUE COPY OF THE SITE PLAN FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P7 TRUE COPY OF RECEIPT DATED 28.06.2024 EVIDENCING PAYMENT OF FEE FOR BUILDING PERMIT W.P(C).No.2785/2021 & connected cases 296 2025:KER:999 APPENDIX OF WP(C) 24810/2024 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE NO. 85136194 AND DATED 14.05.2024 ISSUED BY THE VILLAGE OFFICE, KOTHAMANAGALAM.
Exhibit P2 A TRUE COPY OF THE ORDER NUMBERED AS A11- 139/2021/R.DIS AND DATED 27.01.2021 ISSUED BY THE 1ST RESPONDENT.
Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT DATED 29.04.2024.
Exhibit P4 A TRUE COPY OF THE NOTICE DATED 05.06.2024 ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER OF THE 3RD RESPONDENT.
W.P(C).No.2785/2021 & connected cases 297 2025:KER:999 APPENDIX OF WP(C) 25204/2024 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE TITLE DEED OF THE PETITIONER DATED 27-02-2024 HAVING E-STAMP SERIAL NO. ES00053514307871195E Exhibit P1A THE TRUE COPY OF BASIC TAX RECEIPT DATED 03-04-2024 Exhibit P2 THE TRUE COPY OF THE ORDER DATED 13-08- 2020, ISSUED FROM THE OFFICE OF REVENUE DIVISIONAL OFFICE, PALA, WITH FILE NO RDOPLA/2799/2019-L3 Exhibit P2A THE TRUE COPY OF THE ORDER IN CONNECTION WITH PAYMENT FOR CONVERSION OF PROPERTY ISSUED BY THE 3RD RESPONDENT TO PETITIONER'S PREDECESSOR DATED 02/02/2023 Exhibit P3 THE TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT OF THE APPLICATION FORM, WITH FILE NO. 400480/BPRL01/GENERAL/2024/1448/(2) DATED 6.6.2024 Exhibit P4 THE TRUE COPY OF THE LETTER DATED 18-06- 2024 ISSUED BY THE 8TH RESPONDENT TO THE PETITIONER Exhibit P5 THE TRUE COPY OF THE ORDER IN WPC NO.2785/2021 DATED 17.5.2021 Exhibit P5A THE TRUE COPY OF THE ORDER DATED 28/10/2022 IN WPC NO.33396/2022 W.P(C).No.2785/2021 & connected cases 298 2025:KER:999 APPENDIX OF WP(C) 25474/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE NO.
UDYAM-KL-07-0005884 DATED 04/11/2019 ISSUED TO THE 2ND PETITIONER.
Exhibit P2 TRUE COPY OF THE TRADE LICENSE NO. JC2 1173/24/25 DATED 16/04/2024 ISSUED BY THE 6TH RESPONDENT.
Exhibit P3 TRUE COPY OF INTEGRATED CONSENT TO OPERATE NO.
KSPCB/KT/ICO/10054050/2024 DATED 17/01/2024 ISSUED BY KERALA STATE POLLUTION CONTROL BOARD Exhibit P4 TRUE COPY OF LICENSE NO. N/DO6/KTM/N/06/2488/ 2019 DATED 27/04/2019 ISSUED FROM THE DEPARTMENT OF FACTORIES AND BOILERS, GOVERNMENT OF KERALA Exhibit P5 TRUE COPY OF NON-OBJECTION CERTIFICATE NO. D-
3623/2019 DATED 25/06/2019 ISSUED BY THE DISTRICT FIRE OFFICER, KOTTAYAM Exhibit P6 TRUE COPY OF SALE DEED NO. 1594/I/2023 DATED 20/12/2023 REGISTERED IN THE SUB REGISTRY OFFICE AT THALAYOLAPPRAMBU Exhibit P7 TRUE COPY OF THE ORDER NO. 706/2023 DATED 21/02/2023 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE ORDER NO. 4767/2023 DATED 15/11/2023 ISSUED BY THE 3RD RESPONDENT Exhibit P9 TRUE COPY OF RECEIPT KL05050700160/2024 DATED 08/01/2024 ISSUED FROM THE VILLAGE OFFICE, MULAKKULAM Exhibit P10 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT NO.
400471/BPMCO2/GPO/2024/304 DATED 24/01/2024 ISSUED FROM THE OFFICE 6TH RESPONDENT Exhibit P11 TRUE COPY OF LETTER NO. SC/304/2024 DATED 9/06/2024 BY THE 6TH RESPONDENT TO THE 3RD RESPONDENT Exhibit P12 TRUE COPY OF INTERIM ORDER DATED 17/05/2021 IN WPC NO. 2785 OF 2021 PASSED BY THIS HON'BLE HIGH COURT. Exhibit P13 TRUE COPY OF INTERIM ORDER DATED 19/12/2023 IN WPC NO. 2785 OF 2021 PASSED BY THIS HON'BLE COURT W.P(C).No.2785/2021 & connected cases 299 2025:KER:999 APPENDIX OF WP(C) 25538/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO: 3466/2018 OF ALATHUR SRO Exhibit P2 TRUE COPY OF THE ORDER NO:J 477/2020 OF THE 2ND RESPONDENT DATED 19.8.2020 Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 8-4-2024 ISSUED BY THE VILLAGE OFFICER, ALATHUR Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 9-4-2024 ISSUED BY THE VILLAGE OFFICER, ALATHUR VILLAGE Exhibit P5 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE 4TH RESPONDENT DATED 13.10. 2023 Exhibit P6 TRUE COPY OF THE RECEIPT DATED 15.5.2024 EVIDENCING PAYMENT OF RS. 1,93,900/-
Exhibit P7 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER RULE 12 (9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES Exhibit P8 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO. 2012 OF 2021 DATED 11.08.2021 W.P(C).No.2785/2021 & connected cases 300 2025:KER:999 APPENDIX OF WP(C) 25578/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE BUILDING PERMIT DATED 24.02.2016 ISSUED BY THE ANGAMALY MUNICIPALITY Exhibit P2 TRUE COPY OF THE ORDER NO.K1-780/21 DATED 31.05.2023 ISSUED BY THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER NO.DDS-C8-3872/23 DATED 3.10.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE NOTICE NO.VA 240/15-16 WAS ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.
Exhibit P5 JUDGMENT IN WP(C) NO. 2785 OF 2021 DATED 17.05.2021 RENDERED ISSUED BY THIS HON'BLE COURT.
RESPONDENT EXHIBITS Exhibit R5(a) A COPY OF THE NOTICE ISSUED BY THE MUNICIPALITY TO THE PREVIOUS OWNER DATED 22.03.2019 TO THE PREVIOUS OWNER W.P(C).No.2785/2021 & connected cases 301 2025:KER:999 APPENDIX OF WP(C) 27074/2024 PETITIONER'S EXHIBITS Exhibit-P1 A TRUE COPY OF THE ORDER NO. J-2320/19 DATED 14.08.2019 ISSUED BY THE THIRD RESPONDENT.
Exhibit-P2 A TRUE COPY OF THE ORDER NO.
RDOPKD/4667/2022-M2 DATED 28.01.2023 ISSUED BY THE THIRD RESPONDENT.
Exhibit-P3 A TRUE COPY OF THE RECEIPT DATED 21.01.2023 ISSUED BY THE STATE BANK OF INDIA.
Exhibit-P4 A TRUE COPY OF THE COMMUNICATION DATED 17.07.2024 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P5 A TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
Exhibit-P6 A TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P.(C) NO.2785/2021 OF THIS HONOURABLE COURT.
W.P(C).No.2785/2021 & connected cases 302 2025:KER:999 APPENDIX OF WP(C) 27279/2024 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE SALE DEED NO.2138/2023 DATED 17.05.2023 REGISTERED AT THE OFFICE OF THE SUB REGISTRAR, THRIKKAKARA.
Exhibit P2 A TRUE COPY OF THE ORDER DATED 02.03.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT BEARING NO.KL07021611225/2023 DATED 21.06.2023 ISSUED BY THE VILLAGE OFFICE, VAZHAKKALA Exhibit P4 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 12.10.2023 ISSUED BY THE 5TH RESPONDENT.
Exhibit P5 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONERS NUMBERED AS TP4/23231 DATED 04.12.2023 BEFORE THE 6TH RESPONDENT Exhibit P6 A TRUE COPY OF THE RECEIPT BERING NO.01/123330117878 DATED 04.12.2023 ISSUED BY THE 6TH RESPONDENT.
W.P(C).No.2785/2021 & connected cases 303 2025:KER:999 APPENDIX OF WP(C) 28039/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE EXCHANGE DEED NO.
394/I/2020 DATED 23/03/2020 OF S.R.O., KUNNAMKULAM Exhibit P2 TRUE COPY OF THE EXCHANGE DEED NO.
395/I/2020 DATED 23/03/2020 OF S.R.O., KUNNAMKULAM Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT DATED 02/05/2024 IN RESPECT OF THE PETITIONERS' PROPERTY IN RESURVEY NO.61/13-2-1 IN BLOCK NO. 18 OF KUNNAMKULAM VILLAGE WITH THANDAPER ACCOUNT NO.11183 Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED 13/07/2023 OF THE 3RD RESPONDENT W.P(C).No.2785/2021 & connected cases 304 2025:KER:999 APPENDIX OF WP(C) 28346/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT BEARING REFERENCE NO. KL07061109456/2024 DATED 19.06.2024 Exhibit P2 TRUE COPY OF THE ORDER BEARING FILE NO.
4864/2023 DATED 22.06.2023 WITH RESPECT TO 4.73 ARES IN SY.NO. 1485/9-3-2 Exhibit P3 TRUE COPY OF THE RECEIPT DATED 18.07.2024 Exhibit P4 TRUE COPY OF THE NOTICE NO. 1725020-2024 DATED 26.07.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN WP(C). NO. 2785/2021 Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 27.05.2024 IN WP(C). NO. 18754 OF 2024 W.P(C).No.2785/2021 & connected cases 305 2025:KER:999 APPENDIX OF WP(C) 28933/2024 PETITIONER'S EXHIBITS Exhibit-P1 A TRUE COPY OF THE ORDER NO.
RDOPKD/3000/2021-J1 DATED 20.10.2021 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P2 A TRUE COPY OF THE REGISTERED SALE DEED NUMBER 74/2023 OF THE SRO, OLAVAKKODE EXECUTED ON 11.01.2023.
Exhibit-P3 A TRUE COPY OF THE REGISTERED GIFT DEED NUMBER 2604/2023 OF THE SRO, OLAVAKKODE EXECUTED ON 10.11.2023.
Exhibit-P4 A TRUE COPY OF THE COMMUNICATION DATED 06.08.2024 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P5 A TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
Exhibit-P6 A TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P.(C) NO.2785/2021 OF THIS HONOURABLE COURT.
W.P(C).No.2785/2021 & connected cases 306 2025:KER:999 APPENDIX OF WP(C) 29990/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT BEARING REFERENCE NO. KL07061112403/2024 DATED 09.08.2024 Exhibit P2 TRUE COPY OF THE ORDER BEARING FILE NO.6910/2023 DATED 02.08.2023 WITH RESPECT TO 3.34 ARES IN SY.NO. 1231/5-2-4 Exhibit P3 TRUE COPY OF THE RECEIPT DATED 24.02.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE NOTICE NO. PW2-70/23-24 DATED 14.08.2024 ISSUED BY THE 4TH RESPONDENT UNDER THE 5TH RESPONDENT Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN WP(C). NO. 2785/2021 Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED 27.05.2024 IN WP(C). NO. 18754 OF 2024 W.P(C).No.2785/2021 & connected cases 307 2025:KER:999 APPENDIX OF WP(C) 30850/2024 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE PHOTO COPY OF THE LAND TAX RECEIPT OF THE PROPERTY OF THE PETITIONER DATED 22-8-2024, ISSUED BY THE 3RD RESPONDENT Exhibit P2 THE TRUE PHOTO COPY OF THE OCCUPANCY CERTIFICATE DATED 5-12-2013 ISSUED BY THE SECRETARY OF THE MARADU MUNICIPALITY Exhibit P3 THE TRUE PHOTO COPY OF THE OCCUPANCY CERTIFICATE DATED 7-1-2021 ISSUED BY THE SECRETARY OF THE MARADU MUNICIPALITY Exhibit P4 THE FORM 6 APPLICATION DATED 30-6-2023 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P5 THE TRUE COPY OF THE NOTICE DATED 18-8-2024 ISSUED BY THE 2ND RESPONDENT W.P(C).No.2785/2021 & connected cases 308 2025:KER:999 APPENDIX OF WP(C) 31080/2024 PETITIONER'S EXHIBITS Exhibit P1 THE PHOTO COPY OF THE LAND TAX RECEIPT DATED 8-4-2024 ISSUED BY THE OFFICE OF THE 3RD RESPONDENT Exhibit P2 THE TRUE PHOTO COPY OF THE CERTIFICATE DATED 15-2-2024 ISSUED BY THE SECRETARY, PAMPADY GRAMA PANCHAYAT Exhibit P3 THE TRUE PHOTO COPY OF THE APPLICATION DATED 9-10-2023 IN FORM NO.6, SUBMITTED BY THE PETITIONER Exhibit P4 THE TRUE PHOTO COPY OF THE REPORT DATED 9-1-2024 ISSUED BY THE 3RD RESPONDENT Exhibit P5 THE TRUE COPY OF THE NOTICE DATED 4-8-2024 ISSUED BY THE 1ST RESPONDENT W.P(C).No.2785/2021 & connected cases 309 2025:KER:999 APPENDIX OF WP(C) 31501/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE JOINT VENTURE AGREEMENT DATED 15.02.2024 Exhibit P2 A TRUE COPY OF THE SALE DEED DOCUMENT DATED 15.02.2024 Exhibit P3 A TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 21.02.2022 Exhibit P4 A TRUE COPY OF THE APPLICATION FOR BUILDING PERMIT DATED 22.06.2024 ISSUED BY THE CORPORATION Exhibit P5 A TRUE COPY OF THE ORDER IN WP(C) NO. 2785 OF 2021, DATED 17-05-2021 W.P(C).No.2785/2021 & connected cases 310 2025:KER:999 APPENDIX OF WP(C) 32196/2024 PETITIONERS' EXHIBITS Exhibit P1 A TRUE COPY OF THE BUILDING PERMIT DATED 16-05-1998 WITH PERMIT NO.33/98-99 ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE 1ST PETITIONER Exhibit P2 A TRUE COPY OF THE BUILDING PERMIT DATED 23-05-1998 PERMIT NO. 44/98-99 ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE 1ST PETITIONER Exhibit P3 A TRUE COPY OF THE PROCEEDINGS NO.KDIS.4661/97/C DATED 23-03-1998 OF THE 3RD RESPONDENT Exhibit P4 A TRUE COPY OF THE BUILDING PERMIT NO.400/04-05 DATED 19-03-2005 ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF THE 1ST PETITIONER Exhibit P5 A TRUE COPY OF THE BUILDING PERMIT NO.124/05-06 DATED 29-07-2005 ISSUED BY THE 4TH RESPONDENT IN FAVOUR OF 1ST PETITIONER Exhibit P6 A TRUE COPY OF THE NOTICE NO.KBC.9/20-21 ISSUED BY THE 5TH RESPONDENT TO THE 1ST PETITIONER DATED 03-07-2020 IN RESPECT OF 0.187 HECTARE OF LAND IN RE. SY. NO.9/21 Exhibit P7 A TRUE COPY OF THE NOTICE NO.KBC.9/20-21 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER DATED 03-07-2020 IN RESPECT OF 0.09 HECTARE OF LAND IN RE. SY. NO.9/21 Exhibit P8 A TRUE COPY OF THE NOTICE NO.KBC.9/20-21 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER DATED 03-07-2020 IN RESPECT OF 0.04644 HECTARES OF LAND IN RE. SY. NO.9/21 Exhibit P9 A TRUE COPY OF THE NOTICE NO. F2-2268/2022 DATED 03-07-2022 BY THE 3RD RESPONDENT TO THE 1ST PETITIONER W.P(C).No.2785/2021 & connected cases 311 2025:KER:999 Exhibit P10 A TRUE COPY OF THE NOTICE NO. F2-816/2021 DATED 02-08-2022 BY THE 3RD RESPONDENT TO THE 1ST PETITIONER Exhibit P11 A TRUE COPY OF THE NOTICE NO.4862/2023 DATED 03-03-2024 OF THE 3RD RESPONDENT TO THE 2ND PETITIONER Exhibit P12 A TRUE COPY OF THE FORM 6 APPLICATION SUBMITTED BY THE 2ND PETITIONER BEFORE THE 3RD RESPONDENT DATED 29-12-2022 Exhibit P13 A TRUE COPY OF THE APPLICATION DATED 03-04-2023 SUBMITTED AS AGAINST EXHIBIT P9 NOTICE BY THE 1ST PETITIONER BEFORE 3RD RESPONDENT Exhibit P14 A TRUE COPY OF THE APPLICATION DATED 30-03-2023 SUBMITTED AS AGAINST EXHIBIT P10 NOTICE BY THE 1ST PETITIONER BEFORE 3RD RESPONDENT W.P(C).No.2785/2021 & connected cases 312 2025:KER:999 APPENDIX OF WP(C) 34940/2024 PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE SETTLEMENT DEED NO.
325/2024, DATED 07/03/2024 OF SRO KOOTHATTUKULAM.
Exhibit P2 THE TRUE COPY OF THE SETTLEMENT DEED NO.
417/2024 DATED 26/03/2024 OF SRO KOOTHATTUKULAM.
Exhibit P3 THE TRUE COPY OF THE ORDER PASSED BY THE THIRD RESPONDENT BEARING NO. A-14-3617/2021/R DIS DATED 30/05/2023 Exhibit P4 THE TRUE COPY OF THE ORDER PASSED BY THE THIRD RESPONDENT BEARING NO. A-14-3615/2021/R DIS DATED 30/05/2023 Exhibit P5 THE TRUE COPY OF THE CHALLAN DATED 19/05/2023 OF SUB-TREASURY KOLENCHERY Exhibit P6 A TRUE COPY OF THE ORDER NO. F1-11122/2020/R DIS DATED 15/12/2023 PASSED BY THE TAHASILDAR (LAND RECORDS MUVATTUPUZHA Exhibit P7 THE TRUE COPY OF THE LAND TAX RECEIPTS DATED 27/07/2023 AND 15/01/2024 Exhibit P8 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 27/07/2023 AND 15/01/2024 Exhibit P9 A TRUE COPY OF THE LAND TAX RECEIPT DATED 27/05/2024 Exhibit P10 THE TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 02/07/2024 Exhibit P11 THE TRUE COPY OF THE COUNTERFOIL DATED 08/07/2024 Exhibit P12 A TRUE COPY OF THE INTIMATION DATED 31/07/2024 Exhibit P13 THE TRUE COPY OF SCHEDULE 2 OF RULE 12(9) OF THE ACT W.P(C).No.2785/2021 & connected cases 313 2025:KER:999 APPENDIX OF WP(C) 35218/2024 PETITIONER'S EXHIBITS Exhibit-P1 A TRUE COPY OF THE ORDER NO.1653/2024 DATED 26.02.2024 ISSUED BY THE SECOND RESPONDENT.
Exhibit-P2 A TRUE COPY OF THE COMMUNICATION DATED 27.09.2024 ISSUED BY THE SIXTH RESPONDENT.
Exhibit-P3 A TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WET LAND RULES.
Exhibit-P4 A TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P.(C) NO.2785/2021 OF THIS HONOURABLE COURT.
W.P(C).No.2785/2021 & connected cases 314 2025:KER:999 APPENDIX OF WP(C) 36146/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 17.05.2024 FOR THE YEAR 2024-2025 ISSUED BY THE VILLAGE OFFICER IN THE NAME OF THE PETITIONERS Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF RDO MUVATTUPUZHA DATED 19.06.2023 Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE TAHSILDAR DATED 12.07.2023 Exhibit P4 TRUE COPY OF THE LETTER ISSUED BY THE PAMPAKUDA GRAMA PANCHAYAT TO THE PETITIONER DATED 07.10.2024 Exhibit P5 TRUE COPY OF THE INTERIM ORDER DATED 17.05.2021 IN W.P (C) NO. 2785 OF 2021 W.P(C).No.2785/2021 & connected cases 315 2025:KER:999 APPENDIX OF WP(C) 36526/2024 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED. 23.12.2020 Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE VILLAGE OFFICE KOTHAMANGALAM DATED. 5.6.2024 Exhibit P3 THE TRUE COPY OF THE BUILDING PERMIT FOR CONSTRUCTING A RESIDENTIAL HOUSE, FROM THE 4TH RESPONDENT DATED. 16.2.2021 Exhibit P4 THE TRUE COPY OF THE APPLICATION AND PLAN SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P5 THE TRUE COPY OF THE ORDER ISSUED BY THE 6TH RESPONDENT DATED.19.7.2024 W.P(C).No.2785/2021 & connected cases 316 2025:KER:999 APPENDIX OF WP(C) 36806/2024 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE NO.
81194443 AND DATED 20.10.2023 ISSUED BY THE 2ND RESPONDENT.
Exhibit P2 A TRUE COPY OF THE PROCEEDINGS NUMBERED AS 10696/2023 AND DATED 16.10.2023 ISSUED BY THE 1ST RESPONDENT.
Exhibit P3 A TRUE COPY OF THE NOTICE/ORDER BEARING FILE NUMBER 5963/2024 AND DATED 02.08.2024 ISSUED BY THE 1ST RESPONDENT.
W.P(C).No.2785/2021 & connected cases 317 2025:KER:999 APPENDIX OF WP(C) 37186/2024 PETITIONER'S EXHIBITS Exhibit P 1 TRUE COPY OF THE TAX RECEIPT ISSUED BY THE VILLAGE OFFICE, KADUNGALLOOR DATED 24-08-2024 Exhibit P 2 TRUE COPY OF THE ABOVE SETTLEMENT DEED NO.
3239/2022 DATED 19-11-2022 Exhibit P 3 TRUE COPY OF THE BUILDING TAX RECEIPT ISSUED BY THE 4TH RESPONDENT DATED 10.07.2024 FOR THE BUILDING BEARING NO. 20/78 Exhibit P 4 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 22.02.2021 Exhibit P 5 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 4TH RESPONDENT DATED 25.10.2022 Exhibit P 6 TRUE COPY OF THE RECEIPT DATED 24.03.2023 Exhibit P 7 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE 4TH RESPONDENT BEARING PERMIT NO. A4-BA (120482)/2023 DATED 28.03.2023 Exhibit P 8 TRUE COPY OF THE DEMAND NOTICE DATED 21.06.2024 Exhibit P 9 TRUE COPY OF THE REPLY DATED 17.07.2024 SUBMITTED BEFORE THE 4TH RESPONDENT Exhibit P 10 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH RESPONDENT DATED 19.08.2024 Exhibit 10 a TRUE TYPED COPY OF EXHIBIT P10 Exhibit P 11 TRUE COPY OF THE ABOVE DECISION REPORTED IN 2022 (5) KHC 522 IS (JUDGMENT IN W P © NO. 2785/2021) DATED 17/5/2021 Exhibit P 12 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT DATED 23-01-2024 IN WP(C) NO.
2622/2024RESPONDENTS' EXHIBITS Exhibit R4(a) TRUE COPY OF THE RELEVANT PAGES OF THE AUDIT REPORT FOR THE YEAR 2022-2023 W.P(C).No.2785/2021 & connected cases 318 2025:KER:999 APPENDIX OF WP(C) 37562/2024 PETITIONERS' EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FOR PERMIT/REGULARIZATION SUBMITTED BY THE 1ST AND 2ND PETITIONERS BEFORE THE RESPONDENTS 1 AND 2 ACKNOWLEDGED ON 26.08.2023 Exhibit P1(a) TRUE COPY OF THE PROCEEDINGS OF THE CORPORATION VIDE BUILDING PERMIT APPLICATION NO.KRP1/30/2023 DATED 28.09.2023 Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT NO.KL07022009400/2024 DATED 31.05.2024 ISSUED BY THE POONITHURA VILLAGE Exhibit P2(a) TRUE COPY OF THE LAND TAX RECEIPT NO.KL07022009401/2024 DATED 31.05.2024 ISSUED BY THE POONITHURA VILLAGE Exhibit P3 TRUE COPY OF THE PROPERTY TAX RECEIPT NO.95186 DATED 21.07.2022 Exhibit P4 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE OLD RESIDENTIAL BUILDINGS IN THE PROPERTY Exhibit P5 TRUE COPY OF THE RELEVANT EXTRACT OF MoU DATED 07.08.2023 Exhibit P6 TRUE COPY OF THE COMMUNICATION NO.KRP1/30/2023 DATED 27.06.2024 Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.2785 OF 2021 DATED 17.05.2021 PASSED BY THIS HON'BLE COURT IN A SIMILAR MATTER W.P(C).No.2785/2021 & connected cases 319 2025:KER:999 APPENDIX OF WP(C) 39073/2024 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 13/5/2024 ISSUED FROM MULAVOOR VILLAGE OFFICE Exhibit P2 TRUE COPY OF THE ORDER NO.A3-5189/20/R DIS, DATED 30/10/2020 ISSUED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE NOTICE DATED 16/10/24 ISSUED BY THE 3RD RESPONDENT Exhibit P4 A TRUE COPY OF THE INTERIM ORDER IN W.P. (C) NO. 2012 OF 2021 DATED 11.08.2021 OF THIS HON'BLE COURT W.P(C).No.2785/2021 & connected cases 320 2025:KER:999 APPENDIX OF WP(C) 2785/2021 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE KERALA LAND IDENTIFICATION DETAILS ISSUED FROM THE KRISHI BHAWAN VYTTILA VILLAGE, POONITHURA, DISTRICT ERNAKULAM EXHIBIT P2 TRUE COPY OF THE ORDER DATED 23.1.2020 PASSED BY THE SUB COLLECTOR, KOCHI EXHIBIT P3 TRUE COPY OF THE CHALAN EVIDENCING PAYMENT OF FEE FOR CONSTRUCTION OF BUILDING ON CONVERTED LAND.
EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 23.7.2007 EVIDENCING PAYMENT OF BUILDING TAX.
EXHIBIT P5 TRUE COPY OF THE FIRST PAGE OF THE SALE DEED EXECUTED IN FAVOUR OF THE PETITIONER COMPANY.
EXHIBIT P6 TRUE COPY OF THE RECEIPT DATED 10.9.2020 FOR EVIDENCING PAYMENT OF TAX BY THE PETITIONER.
EXHIBIT P7 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, THRIPUNITHURA IN FAVOUR OF THE PETITIONER EXHIBIT P8 TRUE COPY OF THE COUNTER RECEIPT DATED 6.8.2020 EVIDENCING SUBMITTING OF APPLICATION BY THE PETITIONER EXHIBIT P9 TRUE COPY OF THE APPLICATION FOR PERMIT DATED 5.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE KOCHI MUNICIPAL CORPORATION.
EXHIBIT P10 TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT GRANTED IN FAVOUR OF THE PETITIONER BY KOCHI MUNICIPAL CORPORATION EXHIBIT P11 TRUE COPY OF THE RECEIPT FOR PAYMENT OF RS.6,710/-
AS INITIAL FEE FOR CONSTRUCTION OF BUILDINGS BY THE PETITIONER EXHIBIT P12 TRUE COPY OF THE COUNTER FOIL EVIDENCING SUBMISSION OF APPLICATION FOR REVISING THE PLAN BY THE W.P(C).No.2785/2021 & connected cases 321 2025:KER:999 PETITIONER.
EXHIBIT P13 TRUE COPY OF THE APPLICATION WITH COVERING LETTER FOR REVISED PLAN SUBMITTED BY THE PETITIONER TO THE SECRETARY, KOCHI MUNICIPAL CORPORATION.
EXHIBIT P14 TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF THE KERALA CONSERVATION OF PADDY LAND AND WETLANDS RULES, 2018.
Exhibit P15 A TRUE COPY OF THE APPLICATION FOR OCCUPANCY CERTIFICATE DATED 04/10/2023 Exhibit P16 A TRUE COPY OF THE ORDER DATED 20/11/2023 REJECTING· THE APPLICATION OF OCCUPANCY CERTIFICATE.