Kerala High Court
M/S. Autoban Trucking vs State Of Kerala on 22 January, 2025
W.P.(C) Nos.36741 and
37150 of 2017 1
2025:KER:5774
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 22ND DAY OF JANUARY 2025 / 2ND MAGHA, 1946
WP(C) NO. 36741 OF 2017
PETITIONERS:
1 A SARADA DEVI
D/O.LATE AMMUKKUTTY,AGED 77 YEARS,RESIDING AT
'RAJASHREE',AMBALATHARA,POONTHURA
POST,THIRUVANANTHAPURAM-695026,REPRESENTED HER
POWER OF ATTORNEY HOLDER AJITH BABU,AGED 35
YEARS,S/O.BABU,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
2 A.SUBHADRA
D/O.LATE AMMUKKUTTY,AGED 67,RESIDING AT
'VAISAKH',CHATHANAPARA,THOTTAKADU
POST,ATTINGAL,THIRUVANANTHAPURAM-
695605,REPRESENTED HER POWER OF ATTORNEY HOLDER
AJITH BABU AGED 35 YEARS,S/O.BABU,RESIDING AT
KAYIKARA HOUSE,AMBALATHARA,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
3 A.LEELAKUMARI
D/O.LATE.P.O.AMMUKKUTTY,AGED 60,RESIDING AT
VALAPARA HOUSE,AMBALATHARA,POOTHURA
POST,THIRUVANANTHAPURAM-695026,REPRESENTED BY
HER POWER OF ATTORNEY HOLDER AJITH BABU,AGED 35
YEARS,S/O.BABU,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
4 A.K.PREMA KUMARI
S/O.LATE P.AMMUKUTTY,AGED 58,RESIDING AT
'RAJASHREE',AMBALATHARA,POONTHURA
POST,THIRUVANANTHAPURAM-695026,REPRESENTED HER
POWER OF ATTORNEY HOLDER AJITH BABU,AGED 35
YEARS,S/O.BABU,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
W.P.(C) Nos.36741 and
37150 of 2017 2
2025:KER:5774
5 K.BRIJITHA
W/O.LATE K.MADHAVAN,AGED 51,RESIDING AT KAYIKARA
HOUSE,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA,POONTHURA
POST,THIRUVANANTHAPURAM-695026,REPRESENTED HER
POWER OF ATTORNEY HOLDER AJITH BABU,AGED 35
YEARS,S/O.BABU,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
6 S.S.ARUN
S/O.N.SETHUNATH,AGED 43,RESIDING AT
T.C.48/253,POONTHURA POST,
THIRUVANANTHAPURAM-695026.
BY ADVS.
SRI.D.KISHORE
SMT.MINI GOPINATH
SMT.MEERA GOPINATH
SRI.R.MURALEEKRISHNAN MALAKKARA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS
SECRETARY,INDUSTRIES(J)DEPARTMENT,GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR
CIVIL STATION,
KUDAPPANAKKUNNU,THIRUVANANTHAPURAM-695043.
3 THE LAND ACQUISITION OFFICER AND SPECIAL
TAHSILDAR, (LA)
SREE PANDARAVAKA LANDS,NO.III,CIVIL
STATION,KUDAPPANAKKUNNU,THIRUVANANTHAPURAM-
695043.
4 THE KERALA STATE INDUSTRIAL DEVELOPMENT
CORPORATION LTD
REPRESENTED BY ITS MANAGING DIRECTOR,KESTON
ROAD,KOWDIAR,THIRUVANANTHAPURAM-695003.
W.P.(C) Nos.36741 and
37150 of 2017 3
2025:KER:5774
BY ADVS.
GOVERNMENT PLEADER
SRI.D.KISHORE
SRI.P.U.SHAILAJAN, SC
SMT.N.SUDHA DEVI, SPECIAL GP (LA)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.01.2025, ALONG WITH WP(C).37150/2017, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.36741 and
37150 of 2017 4
2025:KER:5774
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 22ND DAY OF JANUARY 2025 / 2ND MAGHA, 1946
WP(C) NO. 37150 OF 2017
PETITIONERS:
1 M/S. AUTOBAN TRUCKING
VIII/4248, NH 47, NEAR ATHANI
JUNCTION,NEDUMBASSERY P.O., KOCHI - 683
585,REPRESENTED BY ITS MANAGING
DIRECTOR,MR.MOHAMMED FARZAD KALAYAMKULATH.
2 MR.MOHAMED FARZAD KALAYAMKULATH
MANAGING DIRECTOR,M/S. AUTOBAN TRUCKING
CORPORATION PVT.LTD.,RESIDING AT C.C.35/1617B,
JAWAHARLAL NEHRU STADIUM ROAD,PALARIVATTOM,
KOCHI - 682 025.
BY ADVS.
SRI.JOSEPH KODIANTHARA (SR.)
SRI.V.ABRAHAM MARKOS
SRI.ABRAHAM JOSEPH MARKOS
SRI.HARAN THOMAS GEORGE
SRI.ISAAC THOMAS
SRI.JOY JOSEPHKOTTAYAM
SRI.JERIE RAMESH
SMT.RACHEL ABRAHAM
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,INDUSTRIES (J)
DEPARTMENT,GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR
CIVIL STATION,
KUDAPPANAKKUNNU,THIRUVANANTHAPURAM - 695 043.
W.P.(C) Nos.36741 and
37150 of 2017 5
2025:KER:5774
3 THE LAND ACQUISITION OFFICER AND SPECIAL
TAHSILDAR LA
SREE PANDARAVAKA LANDS, NO.III,CIVIL STATION,
KUDAPPANAKKUNNU,THIRUVANANTHAPURAM - 695 043.
4 THE KERALA STATE INDUSTRIAL DEVELOPMENT
CORPORATION LTD.
REPRESENTED BY ITS MANAGING DIRECTOR,KESTON
ROAD, KOWDIAR,THIRUVANANTHAPURAM - 695 003.
5 A.SARADA DEVI
D/O.LATE AMUKUTTY,RESIDING AT
'RAJASHREE',AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
6 A.SUBHADRA
D/O.AMUKUTTY, RESIDING AT 'VAISAKH',CHATHANPARA,
THOTTAKADU POST, ATTINGAL,THIRUVANANTHAPURAM -
695 605.
7 A.LEELAKUMARI
D/O.LATE P.AMMUKUTTY,RESIDING AT VALAPARA
HOUSE,AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
8 A.K.PREMA KUMARI
S/O.LATE P.AMMUKUTTY,RESIDING AT
'HARISREE',AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
9 K.BRIJITHA
W/O.LATE K.MADHAVAN,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
10 B.M.UNNIKRISHNAN
S/O.LATE K.MADHAVAN,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
11 B.M.CHANDU
S/O.LATE K.MADHAVAN,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
W.P.(C) Nos.36741 and
37150 of 2017 6
2025:KER:5774
12 B.M.ANAND
S/O.LATE K.MADHAVAN,RESIDING AT KAYIKARA
HOUSE,AMBALATHARA, POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
13 S.S.ARUN
S/O.N.SETHUNATH,RESIDING AT T.C.48/253,POONTHURA
POST,THIRUVANANTHAPURAM - 695 026.
BY ADVS.
GOVERNMENT PLEADER
SRI.D.KISHORE
SRI.P.U.SHAILAJAN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.01.2025, ALONG WITH WP(C).36741/2017, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.36741 and
37150 of 2017 7
2025:KER:5774
MOHAMMED NIAS C.P., J
............................................................
W.P.(C) Nos.36741 and 37150 of 2017
.............................................................
Dated this the 22nd day of January, 2025
JUDGMENT
The petitioners are stated to be the owners of 2.90 Hectares in Resurvey No.181/2-71, Block No.3 of Veiloor Village, Thiruvananthapuram District. For the purpose of acquisition for the establishment of Life Science Park by the Kerala State Industrial Development Corporation Ltd (KSIDC), the 4 th respondent, Section 4(1) notification was issued on 02.06.2008, which was published in the Gazette on 22.07.2008 and published in the locality on 26.11.2008. A declaration under Section 6 of the Land Acquisition Act, 1894, was made on 23.11.2009.
2. Writ petition No.4645 of 2010 was filed by A. Saraswathi, wife of one late P. Bhargavan and the writ petitioners herein challenging the Section 4(1) notification and also Section 6 declaration made under the Land Acquisition Act, 1894. The writ W.P.(C) Nos.36741 and 37150 of 2017 8 2025:KER:5774 petition was dismissed along with a batch of cases on 20.05.2015 through Ext.P5 judgment. A writ appeal filed was also dismissed through Ext.R4(b) judgment. Some of the land owners had approached the Hon'ble Supreme Court through a Special Leave Petition which was disposed of on 06.01.2017 directing to conduct negotiations with all the land owners. Writ petition No.15942 of 2017 and 16113 of 2017, directed the passing of awards only after the negotiation was completed and the award in the instant case was passed on 09.11.2017.
3. The grievance of the present writ petition is that the petitioners' property having an extent of 2.90 Hectares in Resurvey No.181/2-71, Block No.3 of Veiloor Village was not acquired for the purpose of establishment of Life Science Park by the 4th respondent. It is also stated that no award was passed till 01.01.2014, the date of coming into force of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the Act 30 of 2013) and therefore all actions taken under the erstwhile Act are invalid. The learned counsel for the petitioners submits that the documents produced in the writ petition clearly W.P.(C) Nos.36741 and 37150 of 2017 9 2025:KER:5774 show that their property was not part of the acquisition and the property in Thandapper Account No.2083 belonging to diseased Padmanabhan Bhargavan was acquired and not the property belonging to the petitioners in Resurvey No.181/2-71. It is also stated that the property belonging to the petitioners was given a new Resurvey No.182/2-71 and with a new Thandapper Account No.9669 as seen from Ext.P11. The Thandapper Account No.9669 was created in the name of A. Saraswathy on 28.04.2006. It is stated that Padmanabhan Bhargavan died in the year 1982. Thus the petitioners' case is that the properties covered under Resurvey No.181/2-71 are not notified for acquisition.
4. The Government has filed an additional counter affidavit on 21.06.2023 stating that the acquired property belonged to one Padmanabhan Bhargavan, the predecessor-in- interest of the writ petitioners. It is stated that the said Padmanabhan Bhargavan had properties in Resurvey No.181/2- 71, Block No.3 of Veiloor Village, Thiruvananthapuram District as per Thandapper Account No.2083. As per the basic tax register of Veiloor Village, late Padmanabhan Bhargavan was in possession of 8.6228 hectares of land. After his death, his wife A.Saraswathy W.P.(C) Nos.36741 and 37150 of 2017 10 2025:KER:5774 got 2.90 hectares of land as one of the legal heirs. At that time, a new sub-division was created for this 2.90 hectares of land as 181/2-71 for the purpose of mutation and also for collection of land tax.
5. It is stated that for the acquisition in question from survey No. 181/2 and a new LA subdivision was created as 181/15, out of which 2.1550 hectares of land were acquired. The Government also contends that the property in Resurvey No.181/2-71 was not included in the acquisition under question. The contention of the Government is that though the petitioners claim that they have 2.90 hectares of land in Resurvey No.181/2- 71, it is seen that only 0.8120 hectares of land was available in the above resurvey number. The Government also states that the legal heirs of Smt.A.Saraswathi have not produced any documents at the stage of enquiry before passing the award. It is also stated that since the petitioners were not dispossessed consequent to the acquisition, the amounts were also not deposited.
6. Heard the learned counsel for the petitioners, learned counsel appearing for the KSIDC and learned Government Pleader.
W.P.(C) Nos.36741 and 37150 of 2017 11 2025:KER:5774
7. It is to be noticed that in the writ petition filed earlier, which is produced as Exhibit R4(a), the contention was that the Section 4(1) notification showed part of the property in survey No.181/2 was included and a declaration under Section 6 (1) was also issued. It was their contention that in the Section 6 (1) declaration, the property of Smt. A. Saraswathi is comprised in Resurvey No.181/2-71 and comprised in Thandapper No.9669 was not included. The prayers in the writ petition filed earlier were to quash the Section 4(1) notification and Section 6 (1) declaration. Section 4(1) notification and Section 6 (1) declaration, were unsuccessfully challenged the award was passed within the time granted under Section 11A of the repealed Land Acquisition Act.
8. The learned counsel for the petitioners however submits that even then, the compensation had to be determined under the provisions of the new Act 30 of 2013 and none of the requirements of the said Act have been complied with by the respondents. It is unnecessary to decide as to whether the said contention is correct or not in this writ petition. This is more so the writ petitioner can raise all his contentions, taking recourse W.P.(C) Nos.36741 and 37150 of 2017 12 2025:KER:5774 to Section 64 of the Act 30 of 2013. The learned Government Pleader on instruction submits that the compensation was not deposited as the petitioners could not be dispossessed.
9. The learned counsel for the petitioners in W.P.(C) No.37150 of 2017, is the lessee under the petitioners in W.P.(C) No.36741 of 2017 and submits that they are doing a business of sale of Trucks, body building and service employing more than 200 persons, on the strength of Ext.P1, Registered Lease Deed. A request is made for granting breathing time to make alternate arrangements. It is also pointed out that they were not aware of the acquisition proceedings at the time of entering into the lease deed.
Be that as it may, taking note of the fact that they are in possession and doing business and that the proceedings in this case commenced in 2008 and that the compensation has not been deposited as the respondents did not get possession, I am inclined to grant six months time to the petitioners in W.P.(C) No.37150 of 2017 to remove the structures and vacate the premises. The compensation shall be deposited by the respondents within one month from the date of dispossession of the property. All the W.P.(C) Nos.36741 and 37150 of 2017 13 2025:KER:5774 contentions of the petitioners regarding the identity of the property, the compensation payable and to whom the same is payable are left open,t to be agitated in accordance with law and in terms of the Act 30 of 2013. Reserving such liberty the writ petitions are disposed of.
Sd/-
MOHAMMED NIAS C.P. JUDGE Anu W.P.(C) Nos.36741 and 37150 of 2017 14 2025:KER:5774 APPENDIX OF WP(C) 37150/2017 PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF REGISTERED LEASE DEED DATED 03.03.2012, EXECUTED BETWEEN A.SARASWATHY AND THE 1ST PETITIONER COMPANY.
EXHIBIT P2. TRUE COPY OF THE AFFIDAVIT DATED 23.12.2013 (WITHOUT ANNEXURES) SUBMITTED BY THE LEGAL HEIRS OF A.SARASWATHY.
EXHIBIT P3. TRUE COPY OF THE AFFIDAVIT DATED 20.04.2017 (WITHOUT ANNEXURES) SUBMITTED BY THE LEGAL HEIRS OF A.SARASWATHY.
EXHIBIT P4. TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 09.11.2017 WHICH WAS RECEIVED BY THE 1ST PETITIONER ON 14.11.2017.
EXHIBIT P5. TRUE COPY OF THE INTERIM ORDER DATED 15.11.2017 IN W.P.NO.36471 OF 2017. EXHIBIT R4(A) TRUE COPY OF THE SHOW CAUSE NOTICE DATED 16-10-2012 ISSUED BY THE 3RD RESPONDENT IN FAVOUR OF SMT.
SARASWATHI.
EXHIBIT R4(B) TRUE COPY OF THE NOTICE DATED 24-04- 2017 ISSUED BY THE 3RD RESPONDENT TO THE 5TH RESPONDENT.
EXHIBIT R4(C) TRUE COPY OF THE AWARD PASSED BY THE 3RD RESPONDENT.
EXHIBIT R4 (d) TRUE COPY OF W.P(c) 4645 OF 2010 WITHOUT EXHIBITS FILED BY SMT.SARASWATHI BEFORE THIS HON'BLE COURT DATED 26/1/2010 W.P.(C) Nos.36741 and 37150 of 2017 15 2025:KER:5774 EXHIBIT R4(e) TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS 5 AND 6 IN WPC NO.4645/2010 DATED 18/3/2011 EXHIBIT R4(f) TRUE COPY OF THE AFFIDAVIT ALONG WITH THE DOCUMENTS FILED BY THE RESPONDENTS 5 AND 6 IN WPC NO.4645/2010 DATED 3/4/2013 EXHIBIT R4(g) TRUE COPY OF THE JUDGMENT DATED 20/5/2015 IN WPC 4645/2010 EXHIBIT R4(h) TRUE COPY OF THE JUDGEMENT IN WA NO.1464 OF 2015 AND CONNECTED CASES DATED 3/11/2015 EXHIBIT R4(i) TRUE COPY OF THE ORDER DATED 4/4/2016 IS SLP NO.8079-8082/2016 OF THE HON'BLE SUPREME COURT OF INDIA EXHIBIT R4(j) TRUE COPY OF THE ORDER DATED 6/1/2017 IN SLP NO.8079-8082/2016 OF THE HON'BLE SUPREME COURT OF INDIA W.P.(C) Nos.36741 and 37150 of 2017 16 2025:KER:5774 APPENDIX OF WP(C) 36741/2017 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PARTITION DEED NIO.3271/2014 DATED 24.9.2014 EXHIBIT P2 TRUE COPY OF THE WILL DATED 2.9.2012 EXECUTED BY LATE A.SAWASWATHY EXHIBIT P3 TRUE COPY OF THE TAX RECEIPT DATED 19.5.2012 EXHIBIT P4 TRUE COPY OF THE NOTIFICATION DATED 30.5.2008 PUBLISHED IN THE 'KERALA KOUMUDI'DAILY DATED 16.10.2008 EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 20.5.2015 IN W.P(C)NO.4645/2010 AND CONNECTED CASES EXHIBIT P6 TRUE COPY OF THE NOTICE UNDER SECTION 9(3)OF THE LAND ACQUISITION ACT,1894,DRTED 24.4.2017 ISSUED BY THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE TAX RECEIPTM DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13330 EXHIBIT P7(A) TRUE COPY OF THE TAX RECEIPT DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13331 EXHIBIT P7(B) TRUE COPY OF THE TAX RECEILPT DSTED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13232.
EXHIBIT P7(C) TRUE COPY OF THE TAX RECEIPT DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13333 EXHIBIT P7(D) TRUE COPY OF THE TAX RECEIPT DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13234 W.P.(C) Nos.36741 and 37150 of 2017 17 2025:KER:5774 EXHIBIT P7(E) TRUE COPY OF THE TAX RECEIPT DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13334 EXHIBIT P7(F) TRUE COPY OF THE TAX RECEIPT DATED 27.5.2017 WITH RESPECT TO THE PROPERTY HAVING THANDAPER NO.13335 EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 24.5.2017 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENTS 2 TO 4 EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 1.11.2017 IN LAC NO.14/2010 DATED 9.11.2017 ISSUED BY THE 3RD RESPONDENT EXHIBIT P9(A) TRUE COPY OF THE NOTICE OF TAKING OVER POSSESSION DATED 9.11.2017 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT 10 TRUE COPY OF THE INFORMATION SOUGHT BY THE SON OF THE 3RD PETITIONER, MANOJ BABU BEFORE THE PUBLIC INFORMATION OFFICER.
EXHIBIT P11 TRUE COPY OF THE INFORMATION DATED 27.01.2018 ALONG WITH THE DOCUMENTS FURNISHED BY THE PUBLIC INFORMATION OFFICER AND SPECIAL TAHSILDAR EXHIBIT P12 TRUE COPY OF THE AWARD DATED 01.11.2017 ISSUED BY THE 3RD RESPONDENT Exhibit P13 TRUE COPY OF THE NOTICE OF AWARD UNDER SECTION 3E OF NATIONAL HIGHWAYS ACT A DATED 28/10/2021 ISSUED BY THE DEPUTY COLLECTOR (LA) NH, THIRUVANANTHAPURAM TO THE PETITIONERS Exhibit P14 TRUE COPY OF THE RELEVANT EXTRACT OF THE RELEVANT EXTRACT OF THE PARTITION DEED NO.3271/2014 EVIDENCING THE ENDORSEMENT OF ACQUISITION OF 8.49 ARES OF LAND W.P.(C) Nos.36741 and 37150 of 2017 18 2025:KER:5774 EXHIBIT R3(A) TRUE COPY OF THE DECLARATION DATED 23- 11-2009 IS PUBLISHED IN KERALA GAZETTE ON 24-11-2009 EXHIBIT R3(B) TRUE COPY OF THE AWARD NO. 3/17 ON 01- 11-2017 PASSED BY THE 3RD RESPONDENT. RESPONDENT EXHIBITS EXHIBIT R4 (A) TRUE COPY OF W.P.(C) NO. 4645 OF 2010 FILED BY SMT. SARASWATHI BEFORE THIS HONOURABLE COURT.
EXHIBIT R4(B) TRUE COPY OF THE JUDGMENT IN W.A. NO.
1561 OF 2015 AND CONNECTED CASES EXHIBIT R4 (C) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF LATE BHARGAVAN WITH NO. 2083 EXHIBIT R4(D) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF A. SARASWATHI WITH NO. 9669.
EXHIBIT R4(E) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF SARAADADEVI AND 7 OTHERS WITH NO.13234 EXHIBIT R4(F) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF SARADEVI AND 7 OTHERS WITH NO. 13330 EXHIBIT R4(G) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF SARAADADEVI, D/O. KUNHUNNO WITH NO. 13331.
EXHIBIT R4(H) TRUE COPY OF THE RELEVANT PAGE OF THANDAPPER REGISTER OF SUBHADRA WITH NO. 13332.
EXHIBIT R4(I) TRUE COPY OF THE AWARD PASSED BY THE ERD RESPONDENT.
W.P.(C) Nos.36741 and 37150 of 2017 19 2025:KER:5774 EXHIBIT R4(J) TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE RESPONDENTS 5 AND 6 IN WPC NO.4645 OF 2010 DATED 18.03.2011 EXHIBIT R4(K) TRUE COPY OF THE AFFIDAVIT FILED BY RESPONDENTS 5 AND 6 IN WPC NO.4645 OF 2010 DATED 03.04.2013 EXHIBIT R4(L) TRUE COPY OF THE ORDER DATED 04.04.2016 IN SLP NO.8079-8082/2016 OF THE HON'BLE SUPREME COURT OF INDIA EXHIBIT R4(M) TRUE COPY OF THE ORDER DATED 06.01.2017 IN SLP NO.8079-8082/2016 OF THE HON'BLE SUPREME COURT OF INDIA EXHIBIT R4(N) TRUE COPY OF THE REPLY AFFIDAVIT FILED BY WRIT PETITIONERIN WPC NO.4645 OF 2010 TO THE COUNTER OF 7TH RESPONDENT EXHIBIT R4(O) TRUE COPY OF THE INTERIM ORDER IN WPC NO.25679/2008 DATED 05.09.2008 OF THIS COURT EXHIBIT R4(P) TRUE COPY OF THE INTERIM ORDER DATED 30.07.2015 IN W.A NO.1527/2015