Kerala High Court
Vibin.P.V vs State Of Kerala on 28 January, 2025
Author: Anil K.Narendran
Bench: Anil K.Narendran
WP(C) No.20177/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
Tuesday, the 28th day of January 2025 / 8th Magha, 1946
WP(C) NO. 20177 OF 2024(V)
PETITIONERS:
1. VIBIN.P.V. AGED 34 YEARS S/O.RAVEENDRAN THUDUPPINIYAMGATTU HOUSE
KOKKUR.P.O., MALAPPURAM, PIN - 679591
2. SUBRAMANIAN AGED 66 YEARS S/O.KUNJUNNI MULLAKKAL HOUSE, KOKKUR.P.O.,
MALAPPURAM, PIN - 679591
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT REVENUE
DEPARTMENT(DEVASWOM) SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2. DISTRICT COLLECTOR, DISTRICT COLLECTOR CONFERENCE HALL, COLLECTRATE
ROAD, UP HILL, MALAPPURAM , PIN - 676591
3. MALABAR DEVASWOM BOARD REPRESENTED BY ITS SECRETARY HOUSEFED
COMPLEX, ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673006
4. KOKKUR SREE MAHAVISHNU KSHETHRA SAMRAKSHANA SAMITHI KOKKUR SREE
MAHAVISHNU KSHETHRA SAMRAKSHANA SAMITHI REGISTER NO.1220/87,
KOKKUR.P.O., MALAPPURAM REPRESENTED BY ITS SECRETARY MOHANAN, PIN -
679591
5. VIJAYAN S/O KRISHNAN PAAKKATH KALLUVALAPPIL HOUSE KOKKUR.P.O.,
MALAPPURAM , PIN - 679591
6. KAVITHA VIJAYAN PAAKKATH KALLUVALAPPIL HOUSE, KOKKUR.P.O.,
MALAPPURAM , PIN - 679591
7. ABDU S/O AALI MUHAMMAD, AZHIKULANGARA HOUSE KOKKUR.P.O., MALAPPURAM
, PIN - 679591
8. ASHRAF S/O ABDUL HAJI MANAMKANDATH HOUSE KOKKUR P.O MALAPPURAM, PIN
- 679591
9. SHAMSUDDHIN ILLATHVALAPPIL HOUSE KOKKUR.P.O., MALAPPURAM , PIN -
679591
10. KUNJAVARAN S/O MOIDU PUTHANPURAKKAL HOUSE KOKKUR.P.O., MALAPPURAM ,
PIN - 679591
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 3rd respondent to consider Exhibit P-6 as directed
by the apex court in W.P.(c).No.649/2018 daated 5.7.2018 direct the
respondents 1 to 4 to take appropriate steps to see that the property
having an extent of 17.80 Acres of land situated in Survey No173, 174 and
256 of Kokkoor Village belonging to minor deity of Kokkoor Mahavishnu
Devaswom is secured by evicting all the encroachers including respondents
1 to 3 by the issue of writ of mandamus or such other writ or order or
direction pending disposal of this case.
WP(C) No.20177/2024 2/2
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this court's
order dated 18.10.2024 and upon hearing the arguments of M/S. R.KRISHNA
RAJ, R.PRATHEESH (ARANMULA), E.S.SONI, SREERAJA V., Advocates for the
petitioners, STANDING COUNSEL for Malabar Devaswom Board, the court passed
the following:
ORDER
The learned counsel for the petitioners would submit that an application for amendment is being filed today.
List on 13.02.2025.
Sd/- ANIL K.NARENDRAN JUDGE Sd/- MURALEE KRISHNA S. JUDGE 28-01-2025 /True Copy/ Assistant Registrar