The Travancore Devaswom Board vs State Of Kerala on 21 August, 2024

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Kerala High Court

The Travancore Devaswom Board vs State Of Kerala on 21 August, 2024

WP iCiNea. 20783 of 2022 The Travancore Devaswom Board fled this writ petition seeking @ writ of certiorari to quash Ext.P4 proceedings dated 28.03.2018 issued by the 2°° respondent District Collector, whereby permission was granted te the 6" respondent District Tourism Pramotion Council to use the property, which includes the Devasworm property, for the implementation of Malamel Tourism Project and eExt.PS thandaper cancellation proceedings dated 29.01.2022 issued by the 5° respondent Village Officer to the extent it violates the judgment of this Court in DBP No '6 of 2009. The petitioner Ras alsa sought for consequential reliefs including a declaration that the act of the 2°° respondent in including the properties of the Davaswom in the Malamel Tourism: Project without the knowledge of the petitioner is Nlegal.

Be WARLEC) Nos 2O%RS and 29926 of 2032 1.1. On 08.08.2022, when this writ petition came up for consideration, this Court passed an interim order rastraining the 6° respondent District Tourism: Pramotion Council fram undertakin ng any activity whatscever on 6.96 Acres of land eoverad by Ext.Pi extract of Devaswom Land Register The said interim arder is stHl in force.

VE CCING S289O86 of 2028 s. This writ petition is filed by two devotees of Malame! Temple seeking @ writ of mandamus commanding the Travancore Devasworn Board to identYy 2.66 hectares (6.57 Acres} of land comprised in Re-survey No.258/1 of Arakkal Village by conducting @ proper survey and take sppropriate steps to remove the encroachment and orotect that 2.56 hectares of land so as to rnake sure that the property is {n the possession of the Devaswam., 2.1, On 02.12.2022, when this writ oetifian came up for consideration, ff was submitted by the isarned Senior Sovernmient Pleader that, if found necessary, @ joint survey could be conducted in the presence of the concerned officials of the Travancore Devaswam Board.

22. By the order dated 23.12.2022, ts Court directed the Tahsiidar, Punalur to conduct @ faint survey of the Devaswom fand, with notice to the concerned officer of the Travancore Devaswoarm Soard and aiso the District Tourism Prametion Council (OTRO and submit a report before this Court, within six weeks. Along with a memo e.

dated 19.05.2023, fled Sy the learned Senior Government Pleacder, detailed property lst and survey sketch prepared by the Taluk Surveyor were placed on record in WRC) No. 20783 of 2022.

3.3. The 7° ressondent in WR CC}No. 20783 of 2022 has Filed an objection dated 12.05.2023 to the aforesaid graperty y list and the sketch of the Taluk surveyon The learned Special Government Pleader (Revenue) fas filed a report dated 7.06.2023 of the Tahsiidar(LR}, Punalur oroducing therewith fost, Annexures R4fa} to RAG} documents. The document marked as Annexure Rafa} is the sketch orepared by the Taluk Surveyor, which has already bean placed on record along with the memo dated 19.05.2023.

WELEC) Nos 20783 and 28928 of 2022 WPCC) Nos 20783 and 29926 of £022

3. The 6° respondent DTPC fas fled a counter affidavit dated O1.08.2023 In WIRCCING. 20783 of 2022, oroducing therewith Exts.R6(a}) and R&Cb} documents. Along with a memo dated 07.08.2023, the bye Iaws of the District Yourism Pramotion Counc, which is a@ saciety registered under the Travancore, Cochin Literary, Scientific and Charitable Act, 1955 was placed on record. On the plea of the R &° respondent to vacate the interim order dated O8.08.2022 In WRICING, 20783 af 2022 Chk S court heard the arguments of the Jearned Standing Counsel for Travancore Devaswom Board far the petitioner in W.RCC}No.20783 of 2022, the learned counsel for the setitioners in WOR CONG 29926 of 2022, the learned Special Government Pleader (Revenue) and the learned counsel for the party respondent.

4. Waving considered the materiais on recard and alse the submissions made at the Bar, this Court held that the interim order dated O8,.08.2022 in W.RCCING. 20783 of 2022 was not lable to be vacated. However, if was clarified that the activities of the 6° respondent DTPC had te be confined to the land im Survey Nos. 245/11, 2485/5 and 246/46, marked with green ink In the survey plan. The shap erected by the 6° respondent in Survey Na. 245/2 was allowed to continue there for the ime being, if it was one put up with the permission of the State Government and after obtaining necessary bullding pernmut fram the concerned Local Self Government Institution it was directed that the 6" respondent should not undertake any activity an the land in Survey Na. 2444/2.

S. Heard the learned counsel for the Standing Counsel for the Travancore Devaswom Board, the learned counsel for the petitioners in W.PCC} No. 29926 of 2022, the learned counsel appearing for DTPC, Kollam and the party respondents, & The reliefs claimed in W800} No. 20783 of 2022 are as follows:

"€:) Issue a writ of certiorarl calling for the records leading to Ext.Pa and Ext.PS issued by the 2° and 6% respondents and fo quash the same as the same violates the judgment rendered in [.B.RNo.?6 of 3009:

{fi} Issue a writ of mandamus or any other anoropriate writ or order directing the 1° and 2° respondents to camsider Ext.PiO and Ext.Pii in the dght of Ext.Pi and aiso taking note of the anplicablity of Section 2 of the TCHR &ct:

GH) To declare that the act of the as including the progerties of the Devaswam in the Malsme! Tourism Froject without the knowledge of the getitioner as Hegal:

flv} Issue a writ of mandamus or any other appropriate writ ar order directing the respondents to ensure that all encroachments in the Termofe property are rernoved in a time bound manner"

The relief claimed in WABCO) No.g9926 of 2022 is the following:

"Direct the Devaswor Board fo identity 2.65 hectares {6.$7 Acres} of land Dy conducting @ proper survey and take aAnprogriate stems ta remove the encroachment and oretect 2.66 Aectares situated in Re-survey No. 258/1 of Arakkal Vilage so as to make sure that the praperty is in the possession of the Devaswom by fhe issue of a writ of mandamus or such other writ or order or direction".

7, The order dated 08.08.2022 in W.R.(C Na. 20783 of 2022 is one issued with reference fo Ext.Pi extract of Devaswom Land Register, whereby the 6° respondent-DTPC was restrained from undertaking any activity whatsoever on 5.96 acres of Jand cavered by that docurnent. In terms of the i WER LO) Nos. 20783 and 29926 af 2022 directions contained in the order dated 13.12.2022, a jaint inspection was conducted and the survey plan prepared by the Taluk Surveyor was placed on racard. The land handed over to DTPC is specifically marked In survey plan with green ink, As evident fram the survey olan, the land in survey Nos.245/1, 245/5 and 246/4 in Arakkal Vilage were Nanded Y over to the BTRC, oe The Jand in Survey Ne.2s5/2 Cold Survey No. 249/47) Is covered by Ext.Fi Devaswom Lard Register The said land is separately shown in the survey plan. Though the land In Survey No.245/2 is nat handed aver to OTPC, they have gut uo a shop in that area, which is marked in the survey Glan. Certain encroachments made by private parties are alsa marked with red ink in the survey olan.

9, Tre learned Senior Government Pleader would submit that on accaunt of the pandency of these writ petitians oraoceadings are yet to be initiatecd against those private encroachers.

ig. Tt is certain that na part of the Devaswom land in Survey No. 258/1 and aise in the name of Kalamandal Moorthy WAPCED Nos. SQ 783 and 28928 of A022 Narayanan Namboothiripad, which is in Survey Nos.245/8, S58/2 and 3588/3 could be used in cennection with the activities of OYPC. OF course, through the blue dotted line in the survey glan there is a passage. Using the sare by the OTPC and people caming there cannot be restrained as of now. All the same, DTPC cannot use any land other than that has been allotted to it by the State Government.

ti. The 4" respondent in WRC} No 2Or83 of 2022 fled a counter-affidavit explaining the area of land carmprised ifi various survey numbers. I was stated that Thandaper No. 2604 was cancelied since the Devaswom Goard could mot praduce any document to substantiate [is tte to the said property. Therefore, By canceling the said Thandaper account, the property is retained as Gavernmentl purambdoke. The property covered by Ext.P4 praceedings allotting nrapertiegs to the DTRC Rave been described in [he counter- affidavit.

ig. Im the report submitted by the Tahsiidar Punalur, the findings In the joint survey operation have been narrated.

Paragraph Nos.5 ta 14 in the report read,-

WPL} Nos, 20783 and 28926 of 2022 "S. Subsequently the survey tearm submiltfec thelr sketch with respect ta the survey conducted on 14.3,.8023, 4 true copy of the sketch submitted by the Surveyor dated 09.06.2023 is sroduced Nerewlth and marked as Annexure Ré(a}. On verification of the survey sketch, 2 1S Seen that the property in which the Maiamel Temple and its premvuses ars comprised in Resuyey No.258/) (aid Survey No. 336/28-21) and Slock No. 30 of Arackal Village. In the settlement register the old a Sy.Nagaa/i-t is recorded as Puramboke having and extent of 154.83 Acre. The abave Survey Ne. is not oe included in the gazette notification presented by the Devaswom Board authorities, Moreaver it is found that an extent of 02.02 Ares of Tharisu land caripriserd in re- survey WNo.2é5/? fold Sy.No.251/9) has been encroached by the Terngie Authorities and constructed a sub Deity Temple therein. A true copy of the photographs showing the temple constructed in survey No.258/1 is produced herewith and rnarked as Annexure Ra(b}. A true copy of the photograchs showing the upadevalayam constructed in 5y.No.245/7 iS produced rerewith and marked as Annexure Ra{c), & It is submitted that In the sketch the property handed aver ta OYPC comprised in Sy.No.e45/t, 345/5 and 246/4 have clearly earmarked. The properties comprised in Sy.Nos.245/2, 2598/1 and 345/" are shown as Government iands Csarkar/Tharisu}. The properties comprised In Sy. No. ee5/3, 2695/4 and 245/56 are shown as private properties. The properties mentioned 2568/2, 258/53 and 245/8 are shown as properties of Kalamandal Moorthy Narayanan Narmboothiripad. The pronerties comprised in Sy. No. 258/4 is a pond ¥. The OTS Ras constructed an office bilicing In Sy. No.gé5/1 and shag room in Sy.No. 245/32, A true copy of the photogranhs showing the office building as well as shoo roam are oroduced herewith and marked as Annexure R4éid) and Annexure R4é{e} respectively, Mato portion of the encroached land comprised in Sy. No.245/7 Is used for rubber cultivation. A true capy of the shotocraphs showing the rubber cullivation in Sy. No. 245/7 I8 produced herewith and marked as Annexure RAY). The shotogranhs shawing the present lay and nature of the oromerty are oroduced Rerawith and Marked as Annexure R&ig).

8. lf is submitted that the property comprised in Sy. No.245/1, 2445/5 and S486/4 are recorded as Government land in the basic tax register A true capy of the relevant pages of basic tax register in farm-F is produced herewith and marked as Annexure R4th). This mroperty iS uncer the contral of the DTPRC.

9, Ty is submitted that the progerty cornprised in Sy. No.245/3 has been transferred to Sarkar Tharisu cancelling the Thandapper No.2604 Oy the Tahsidar (LR), Punaiur by Ais order AS-20669/2019 dated 2i.O2. 2019.

10. Tf is submitted that the property comorised In 258/1 loca WR (CO) Nos. 20783 and 89986 af 2022 also is recorded as Governrnent land in the basic fax register A true copy of the relevant page of the basic tax register In form 'F' fs procuced herewith and marked as Annexure Rd}. If can be seen from the above document that the properties comprised in Re. Sy. No. 2586/2, 2584/3 and 245/8 are shown as orivate lands belanging tO Kalamandai Moorthy Nareyansn Namboothiripad.

Li. The property comprised in R.S.No.245/? is shown 3 Gavernment land and the oreperty carnprised In 245/8 is shown as the proagerty of Kalamandal Moorthy Narayanan Namboothtripad,

12. It js stated In the survey report that an extent of 11.88 Ares of land comprised In re-survey No.245/8 (old Sy. Na.2541/6) is recorded in the name of Kalamandal Moorthy Narayanan Namboothirisad of Mylathy Oesam British Pormant Taluk and the western part of the land, near the boundary of Sy. No. 245/6 is utliged as a way to the Sarkar Puramboke and as a public way by the inhabitants whe is residing In the praonerty comprised in Sy. No. 24/8,

13. Qn serusal of the survey report and Vilage records made it clear that the land comprised in Re-survey No.d5/2, claimed by the Oevaswom Board authorities is included in the Sarkar YTharisu. The above Jand comprised In Survey No.245/8 has not been transferred ta the DOTPC Authorities as alleged by the petitioner

14. In the fight of the above survey report it is clear that tek corrected the classification of land as Sarkar Tharisu vide proceedings No. Ad5-20660/2019 dated 21.2.2019 of Yahsiidar €LR3 is legal and valid. Even though the above land is mentioned in the same of Moorthy Narayanan Namboothiripad under Thandaper No.2604 of Arackal Vilage records, the Devaswain Board autharities had not submitted any docurnents fo srave their tite aver after issued several natices

13. The 6" respondent-DTPC fled a counter affidavit dated 01.08.2023 maintaining that the properties allotted to it as per Ext.P4 alone have been in iis possession. Hf is averred that no Temple property has bean trespassed upan by the it. Tt is also pleaded that mo property setiled In the name of Sri.Moarthy Narayanan Namboothiripad was allotted te it.

i4. In W.P.CC)} No.29926 of 2022 respondent No.? Tahsiidar, Punalur, filed an affidavit dated i4.11.2028. Respondent Nos.1i to 13 also fled a counter-affidavit wherein it is alleged that the petitioners have no bone fides in Ming this writ petition and their intention is to see that a crusher and quarry unl earlier conducted in the sropertics adjacent to Arakkal Temple are continued. These respondents also explained about the jand in possession of the Temple and the necessity to creserve it as intact. The 9° respandent-DTPC fled a counter-affidavit raising contentions almost in similar terms as raised in its counter-affidavit in W.RUC} No. 20783 of 2022. Additional counter-affidavits were aiso fled by respondent Nog, | i5. From the report submitted by the Tehsildar, re-survyey No.258/1 (ald Sy. No.333/28/21), Tk was further reported that the Sub Delty of the Temple exists in the property comprised in re-survey Nos. 245/7 (old Sy. No. 2531/9}, which is shown as Tharisu jand in the revenue records. The office building of the DTRC is In the property comprised in Sy.No.g45/1 and ifs shop is in the property comprised in survey No.245/3. The sreas of the Puramboke land was trespassed upon and reduced into private occupation are alse described by the Tahsidar in the report. The respective areas narrated in the report have been demarcated in the sketch appended to the report, which is Annexure R4é(a).

et WIRCCY Nos 20783 and 29928 of S028 i6. In the light of the sald report and the survey, it is seen that the DTPC is in possession of the land that has been allotted fo it ss per Ext.P4 produced in WPCC) No. 20783 of 2022, The specific claim of the Travancore Devaswom Board is that Ext.P4 and aise Ext.P8 as per which Thandap ant No. 2604, which was in respect of the property camprised in Sy. No.245/2 was cancelled and necessary correction in the revenue records in arder for establishing the thle of the Travancore Devaswom Board over the properties comprised in Sy.No.2éh/2 and also the other properties allotted to the DYRC is Hable to be carried out. For that purpose, it has aiready submitted Ext. Pi0 letter ta the Government. [t is only apposite in that circumstance to direct to take a decision on Ext.PlQ expecitiously Whether cancellation of thandaper

-ount No.2604 a8 per Ext.PS is correct, any property originally belonged to Malamel Temple has been described in the revenue records as puramboke/tharisu land and any such property | is inciuced in the land allotted to the DTPC are to be decided by the Government whic cansidering Ext Pid representation. A decision in that regard shall be taken after we AA EEE EEE DEPP BPE A DED, WRLC) Nos 2O7SS and WIGSS of eee hearing all concerned within a time frame.

id. In the aforesaid circumstances, these writ petit are disposed of as follows wee, anaes Monae dir The i respandent in W.RCC} No.20783 of 2022 is directed to consider Ext.PiO letter dated 23.04.2022 af the Travancore Devasworm Board after giving an opportunity of being Heard ta the parties to these writ petitions and take a decision within 4 periad of three months from the date of receipt of a certified copy of this judgment.

The interim order granted by this Court as per order dated 08.08.2022 and modified as per the order dated 10.08.2023 shall be in force til the 1" respondent takes a decision an Ext.PiO: and A colour copy of the survey sketch, Annexure Rafa} shall farm part of Chis judgment.

ANIL K. NARENDRAN, JUDGE B.G. ANTITHRUMAR, JUDGE WPCC} Nos. 2078S and 29986 of 2022 APPENDIX OF WRC) 207 BS /2028 PETITIONER EXELTRITS RANISIT ERRIRIT RARTRIT RANIBIT BRETEIT BARTBIT BSARIBIT EERTRIT RARIAIT Pi Pa tg tus Pe 333 in #3 a er BR FROE CORY OF THE RELEVANT EATRACT OF DEVASNOM LAND REGISTER RATES NIL.

TRUE GOPE OF RE BETTER DATED 23 fOL (2015 ESSUED RY TRE BPs RESPONDENT f"O THE SND RESPONDERT GBTAINES AS PER RTT Act.

TRUE ROPE OF TRE IES TER DATED O5/10/2017 LSSUED BY TRE ars RESPONDENT TO THE Z2ND RESPONDENT .

TRUE COPY OF THE FROCEEDINGS DATED 28/03/3018 OF THR END RESPONDENT OSTAINED AS PER TRS RIT ACT, 2008.

TRUE COBY OF TRE LETTER DATED 2ifs1Oseo20 ESSURN BY THE ASSISTANT BEVASWOM COMMISSTONER, ROTTARARARA TO TRE DEVASHOM COMMISS TONER .

TRIE CORY OF THE LETTER DATED LksHaf262) ESSEN BY (THE ASSISTANT DEVASNOM COMMISSIONER, ROTTARARARA TO THE DRVASNON CONNTSSIONER .

TRUE OEY OF TRE SETTER DATED Ov flefzZ021 . TSSVEH BY TRE SPRCTIAL TARSTLDAR wo THR DEVASHON DOMNI SSTONER .

THOR COPY OF TSE UTRANDSPER CANCELLATION PROCEEDINGS DATED S8fOLf20s2 ESSUED BY TRE STH RESPONDEN? .

TRUE Copy oF THE ORDER DATED S6/OS/2082 ISSUED BY TRE ASSISTANT SECRETARY OF THE TOR.

WPCC} Nos. 20763 and EXHIBIT PLO RASTBIY PL EXSTBIT~ BLS EXRISIT~ BLS ESRISIT~ P14 RARTEIT- Pid ESRIBIT-PLS SREIBIT~ BL?

LQOIE. AY 2A?

SSOR6 af 2022 TROE COPY oF PRE LETTER RATER 2a/he/2022 ISSUEO BY TEE DEVASWHON COMMISSIONER TQ THER IST RESPONDENT.

TRUE CORE OF TAS LETTER DACSSD 23/04/2022 ISSUED BY THE DSVASNON COMMISSIONER {TO THE ZNO RESPONDENT.

TRUE COPY OF TEE ACKRNONLEDGNENT RECEIPT OF PES COMPLAINT DATED 20/87/2023 ISSUED BY SHO, ANCHAT.

TRVE COPY OF TRE COMPLAINT DATED 2i/O7 (2023 SUBMITTED BY TRE ASSISTANT ORVASHON COMMIT SS TONER , ROPTARARARA BEFORE THE DISTRICT COLLECTOR, ROLLAN.

TRUE COPY OF THE COMPLATR?E SATED 2ifO7/2023 SUBMITTED BY YEE ASSISTANT DEVASWOM COMNT SS TONER , ROTYTARARARA. BEPORE THE TAHSTLDOAR, PUNALUR.

TRUE COPY OF URE COMPLAINT DATED 22/7/2023 SEND BY THE TAC.

PROTOGRASHS FRODUCED ALONG WITH TRE COMPLAINT BY TSE TAC WRICH SHOWS QCOORING AND SERVING OF NON-VEGETARTAN SCRID PTRVE COPY OF THE COMMUNICATION OF THE BOARD DATED 04/09/2022.

RESPONDENT RREIBITS EXEIBI? RY GA} BRHIBIT RY (S} TRUE COPY OFF PROCREDINGS RO. AS~ 20689/10 DATED 22.02.2029 oP SE PUNALUR PANSTIDAR GLAND BECOEDS) TSUR COPY OF TSE RE~PIRING SEETCH OF RIELD NO. 245, 246 OF BLOCK NO.30 OF ARACKAL VILLAGE .

WRU Nos.

BERTBIT RENTRIT ERNIBIT EASHIBIT RARTRIT ERHIBRIT EXNTRI?

RARIRBIT 20783 and BUG} RT {9} RV {ER} RP LE} RAG {A} Ri (B} RLG tC} 2 oF 38 TRS:

QGP AUVs PRUIN COPY OF SEETCH DATED 22.08.2022 OF TALUR SURVEYOR OF FIELD NO. 2485/7 OF BLOCK NO. 30 OF RRACKAL VILLAGE .

TRUE COPY OF REPORT NO. 55976/10/La DATED 4€.07. 2018 FROM THE DISTRICT COLLECTOR, KOLLAM TO LAND EREVENUE COMMIT SS TONER .

TRUE COPY OF G.O. {ET} NO. 1LSa/201L7 / TSM DATED €8.03.2017 SANCTIONING &BS.3 CRORE FOR THE TOURISM PROGECT TRUE COPE oF ORDER NO OCRIM/ T1654 /2019/32 DATED L8.G8. 2020 OF THR DISPRICT COLIRCTOR, BLN THE RIB COPY OF <THE COMPLATNT SUBMITTED BY j%+THE LOPE RESPONDENT BEFORE THE DISTRICT COLLECTOR, NOLLAM PATER L1L.O3.2016 TRE jTRYB COPE OF THE COMPLAINT SUBMITTED BY jjTHE OTH RESPONDENT BEFORE TRE CRATRMAN / SECRETARY , POLLUTION COR TROD BARR , TRIROVANANTRAPURAM DATED 14.01.2016 COMPRAINY ERED BY OSE TEMPERS ADVISORY COMMITTEES, ARACKSAL DEVE YEMPLE THR DISTRICT OOLARCTOR CALLED FOR A REPORT FROM TSS VILLAGE OFFICER, ARACKAL HE SENT & REPORT RO. SLT S15 DATED LY.Q2 2018 TQ FRE DISTRICT COLLECTOR TRE TRVE COPY OF TRE GOVERNMENT AS PER GG CRT} NO .L8a/2017 STSM RATER 28.03.2617 BCCORDED ROMINTI STRATIVE SANCTION FOR DEVELOSMENT OF MALAMED PARA IN ROLDAN DISTRICT EXRIBIT RIO CE} EXHIBIT BLO OF} EXRIBIT BLO {3} EXNTRIT BLOCH) REHIBIT BLO {3} SSHIBIT RLOGS} ERHIEIT RIO CR) ESRIBIT RiOQiL)} ANSERNORE R4 (8) ERURE BR (8) ANNEXURE R4& {C} ANNEXUBRE R4(D} TRE YRUR COPY OF THE SKETCH PRESARED BY THR LOTH RESPONDENT TRE YROE COPY OF THE PROCERRINGS RO. AS-2O868/10O DATED S1.08.2019 ISSUED BY THE TANSITLOAR{LR} , PUNSDUR TRE TRO CORY OF TRE ORDER MO. DCKEM SLI SS 4/2019 /12 DATED TR. OS.. 20280 TSSuSs BY TRE PISTRIC?T GOLLECTOR, KOLLAM THS PHOTOSRAPR SHOWING TRE DOCARIGN OF THE MALAMEL TEMPLE SITUATED IN THE MALAMEL ROCK TS PRORUCES BROTOGRAPS OF DHE ABOVE BALIERAL AND CRUTTANBALAM OF MALANEL TRMPLE FROTOGRSER OF TRE CONSTRUCTION CARRIED OUT BY THR PETITIONER FOR URADEVALATAM OF BOSD DRARMA SASTHA TEE TRUE COPY OF THR COMPLAINT. DATED NIL ERR TREE ORY oF REPLY DATED Z25/O1/2023 IN COMPLAINT No. 9/28 TRUE COPY OF USE SERETCR SURMITTED BY TRE SURVEYOR DATED O8 08. 2023 .

TRUS COPY OF UHR PROTOGRAPHS SRONTNS THE TEMELE CONSTRICUED IN SURVEY NO. 2458/2.

TRUS CIPyY OF YER PHOTOGRAPHS SHONTRG TRS UPADEVALAYAM CONSTSRCVER IN SY NO. 2457, .

TRUS COPY OF THE PROTOGRABHS SHOWINGS TRE OFPTCE BUTLDING IN S¥ NO. 245/72 373 WACO) Nos. 20783 and 20025 of ZOR8 ANNESURE ANNEAUIRE ANNERURE R& ik} Ra {S$} AMNERURE R4 (N} ANNESUBS BARTAIT RAN IBIT EARISTT EXHIBIT BRBIRIT RAHIBIT RE {3} RG (C} TRUS COPY OF THR BROTOGRASHS SHOWING THE SHOP ROOM IN SY NO. 45/2.

TRUE COPY OF THE FHOTOGRAPHS SROWIEING THE jRUSRER CULTIVATION 28 jS¥ Ne. 2any/?.

TRUE COPY OF TRE PHOTOGRAPHS SHOWING THRE PRESENT LAY AND NATURE OF THE PROPERTY .

TRUE COPY OF THE REMEVANT RBAGES OF BASIC TAX REGISTER IN S¥ NO. 245/23, 2485/5 AND 2346/4 IN FORM F. TRUS COPY OF PRE RELEVANT PAGE OF TRE BASIC TAS REGISTER IN SY NO. 3258/1 IN FORM F. TRUE COPY OF THE HEPORT NO. SSSTS/1O/Le RATER 4,7. 20136 FROM TRE BISTRICT COLRECTOR EODLAM TO TANG REVENUE COMM TSS TONER GOVERNMENT ORDER GOCRT)NO.164/2017 TSM DATED 25.3 .2017 TRUE COPY OF LETTER DATED 23.3 .230243 ISSUED BY TRE SECRETARY PO THE DISTRICT OFFICER GROUND WATER DEPARTMENT PROB COPY OF LETTER DATED NID TSS BY OFSTRICT OF PICKER, GROUND WATER DEPARTMENT TO DHE SECRETARY DSC TRUE CORE OF THE LETTER DATED 11.82.4022 XSSUED BY THE GROUND WATER DEPARTMENT TRUE COPY OF STATEMENT DATED 27<10- 2023 SUBMITTED BY TSE CONTRACTOR WHO OBTAINED TSNDER FROM GROUND WATER DRPARTMENT WRLC) Nos. 20783 anch 20925 of 2022 EXRTEIT RS UP} PRIN COPY OF THE COMPLATNT DATED SG/O7 (2023 BEFORE SHC ANCHAL BOLICE STATION WIPO) Nos. 2078 x and 29926 of 2022 ASPENDIZ OF MPIC} 29826 /2028 PETITIONER EXNISITS ERETRIT EXRITSIT RAHIBIE RERIBIEY EREIRIT BREISIT BSETRIT EANTALIT RAHITB IE RARTSRIT EERTSIT PL PZ BS Ra BS Re BS PLO PLL TRUE COPY OF YE SETYLEMENY REGISTER DATED NTL.

SRUE COPY GF TRE BYR DATED RIL TRUS COPY OF TRE RR 29.02.2028 DATED PRUE COPY OF 25.08 2022.

TRE ULETHO MAP DATED TRUE COPY OF TRE GASETTE NOTIFICATION RATED LS-O7-2888 .

TRIE COPY OF TRE PROCEEDINGS OF TRE THARSIIOGAR iLan 3 BUNALUR DAPEOST O02. 2018 TRUS COPY OF TRE LETTER FSSUED BY THE DEVASNOM SUR GROUP OFFICER , FOLTOORE DATED 29.06.2018.

TRUE COPY OF THE ORDER OF THRE DISTRICT COLLECTOR ROLLAM DATED 26.03.2018, TRUE COPY OF THE ORDER IN W.F.{¢} NO. 649 /2018 TRUE COPIES OF THER PROTOGRAPES SHOWING TAR CONSTRUCTION iN TRE TENPELE PROPERTY DATED NIL.

TRUE COPY OF TRE RECRIPTS ISSRED BE TRE AVWHORITIES DATED 28.22.2028.

TRUE COPY OF THE RECEIPT TSSVED BY TRE URHORITIES DATED 27.22.2028.

OP SPM Bnew D20RS aan Fae RE OAD:

WLR GOD Nes 20783 and S8aes af O22 BERIRIT BANIBIP?

RAN IBIT ERRIBIT RARIBEY ESSITST?

ERRIRIT RARTEIT RRETRIT EBSHIBIT BANIBIT RESIEITTL ESEIBIT P-L Beis BL?

BP-18 F-1S B-25 TRUE COPY OF THE NOTICE OF THE MALAMETD FEST SATEN NYE TRYE COPIES OF TSE BHOTOGRAPHS SHOWING MALAMED FEST RATER NIT TRUE COPY OF TSE TICKET TSSUED BY STH RESPONDENT DATED 30.12.2022 TRUS COPLTES OF THE TICKETS ISSVED BY STH RESPONDENT DATED O12. 03.2023 TRUE COPY OF THE TICSET ISSUED RY THE STH RESPONDENT DATED 62.04.2023 TROS COPY OF TRE TICKETS ISSUED BY PRE STR RESPONDENT DATED 03.04.2025 TRUE COPY OF YRE TRNDER PUBLISHED IR MATSRUBRUOMT NEWSPAPER DATED 22.03.2023 TRUE COPY OF THE ANTERIM OREER OF THIS BONSERRLT BLA COURT IN 8.8. ¢ C} NG. 20783 GF 2022 DATED O8 08 2022 TRUS COPY OF THE GOVERNMENT ORDERS REGSROING MALAMEL SEVASNWOM DATEO NIL TRUS COey PY THE SHOWING TRE ENCROACHMENT ON TRE TRMELE PROPERTY DATED NIL TRUE COPY OF ORE APPLICATION FILED BY ann SEVITIONER UNDER RIGHT TQ INFORMATION ACT DATED LL. 8.202:

PROUR COPY OF THE REPLY GIVEN BY THE SECRETARY TOAMULAYRRAL BANGCRAYATH DATED 05 09.2023 TRUS CORY OF jTHE REGULARISATION APPLICATION SUBMITTER BY TSE 8T8 30 W.P.(C) Nos.20783 and 29926 of 2022 EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT EXHIBIT P-28 P-32 P-33 P-34 P-35 RESPONDENT DATED NIL OBTAINED UNDER RIGHT TO INFORMATION ACT TRUE COPY OF THE REGULARISATION APPLICATION SUBMITTED BY THE OTH RESPONDENT DATED NIL OBTAINED UNDER RIGHT TO INFORMATION ACT TRUE COPY OF THE REGULARISATION APPLICATION SUBMITTED BY THE 9TH RESPONDENT DATED NIL OBTAINED UNDER RIGHT TO INFORMATION ACT TRUE COPY OF THE REGULARISATION APPLICATION SUBMITTED BY THE 9TH RESPONDENT DATED NIL OBTAINED UNDER RIGHT TO INFORMATION ACT TRUE COPY OF THE REGULARISATION APPLICATION SUBMITTED BY THE 9TH RESPONDENT DATED NIL OBTAINED UNDER RIGHT TO INFORMATION ACT TRUE COPY OF THE COMPLETION CERTIFICATE SUBMITTED BY THE 9TH RESPONDENT DATED .29.9.2020 TRUE COPY OF THE APPLICATION RELATING TO THE GRAND OF BUILDING NUMBER TO THE OTH RESPONDENT DATED 24.09.2020 TRUE COPY OF THE RETURN SUBMITTED BY THE 9TH RESPONDENT DATED 29.9.2021 TRUE COPY OF THE SETTLEMENT REGISTER DATED 28.01.2023 TRUE COPY OF THE BTR DATED 29.01.2022 TRUE COPY OF THE JOINT SURVEY REPORT DATED 20.03.2023 31 W.P.(C) Nos.20783 and 29926 of 2022 EXHIBIT P-36 EXHIBIT P-37 EXHIBIT P-38 EXHIBIT P-39 EXHIBIT-R10 (A) EXHIBIT-R1O (B) :

EXHIBIT-R10 (C) :

EXHIBIT-R1O {D) :

EXHIBIT-R10 (BE) 4 TRUE COPY OF THE JOINT SURVEY SKETCH DATED 12.08.2022 TRUE COPY OF THE APPLICATION FILED BY THE 2ND PETITIONER UNDER RII ACT DATED 16.09.2023 TRUE COPY OF THE REPLY GIVENBY THE SHO ANJAL POLICE STATION UNDER THE RII ACT DATED 09.10.2023.

TRUE COPY OF THE NOTICE ISSUED BY THE 5TH RESPONDENT DATED 28.06.2024 TRUE COPY OF THE ORDER NO.B6-12479/07 DATED 17.11.2007 ISSUED BY THE TAHSILDAR, PATHANAPURAM.

THE TRUE COPY OF THE COMMUNICATION NO:3B6-12479/07 DATED 19/11/2007 ISSUED BY THE THAHSILDAR, PATHANAPURAM TO THE 5TH RESPONDENT THE TRUE COPY OF THE RESOLUTION NO:

VI (8) DATED 30/06/2010 OF THE EDAMULACKAL GRAMA PANCHAYATH ISSUED BY THE SECRETARY, EDAMULACKAL GRAMA PANCHAYATH THE TRUE COPY OF THE COMMUNICATION DATED 06.09.2010 ISSUED BY THE PRESIDENT EDAMULACKAL GRAMA PANCHAYAT TO THE MINISTER FOR REVENUE, GOVT. OF KERALA AND THE DECISION NO.VIII(23) DATED 18.12.2010 OF THER EDAMULACKAL GRAMA PANCHAYAT THE TRUE COPY OF THE COMMUNICATION NO:

4669/ENVIRONMENT 2/2012/LEG. DATED 14/11/2012 ISSUED BY THE SECRETARY, KERALA LEGISLATURE SECRETARIAT TO SRI.V.S.BINDU RAJ ALONG WITH THE REPORT SUBMITTED BY THE SCIENTIST, SEPA Bink ANYOR aad AARAS ae As WIP CO} Nes. 20783 and S8026 af 2Oe2 BRRIBITORLO CS} :

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CESTRER 'FOR EARTH SU TENCE STUDIES (CBSS} THE TRUER COPY OF THER COMMUNICATIGN NO: Be-SIL/AL BATES L7/O2/2011 ISSUED RY THE ATH RESPONDENT TO TRE PRIVATE SECRETARY TO TRE MINISTER FOR REVENUE, SECRETARIAT, YREIRUVARANTEAPUBRAM TSE TROBE COPY OF THE COMMUNICATION NO: SSare/losLe DATED O4/O7/23016 ISSUED BY THE STR RESPONDENT TO TRE LAND REVERS CGMNISS TONER , THIRUVANANTHAPURAN COMMUNICATION TRE TRIE COPY OF THE Nea: VSP. 27TL/SS016 DAPED TA/sOS/2017 TSSyED BY THE FOREST CONSERVATOR, KOTTAYAM TO THE PRINCIPAL CHIEF FOREST CONSERVATOR (VIGILANCE AND FOREST INTELLIGENCE) , THIRUVANANT HAPURAM TRE VRUE COPY OF TRE COMMUNICATION NO: VES-SSye2f/lG BATTED 30/08/2017 ISSvEn BY THE ADDESIONAL PRINCIBAL CHINDS FPORSST CON SERVATOR. (VIGILANCE AND PORRST INTELLIGENCE) 3 THE PRINCIPAL CHIES FOREST CONSERVATOR (FOREST LAND AND RESOURCES), TRINUVANANTRAPURAN THE TRUE COPY OF THE @.O. {AP} NO: Lea /ROLT TSM BATED 28/03/2017 ISSUED BY THE SECRETARY TO GOVERNMENT. TOURISM DEPARTMENT .

THE %YTRUE COPY OF TRE ORDER RO: SSO7S/LO/L2 DATED 28/03/2018 ISSUED. BY THE STH RESPONDENT THER TRUE COPY oF THER COMMUNTCATTON MO: 46¢€ DATED 18/09/2019 XSSUED BY THE RA ADDRESSED LO THE SECRETARY , EDANULACKRAL GRAMA BANCHAYATR . WPCC} Nos. 20783 and £9985 RARIBIT=<RLO (Ms EBRRIBITH-RLO (8) :

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DCRIOLISSa (2018/12 DATED 19/09/2020 ISSQRD SY THE STH RESPONDENT SOMMUNTCATYON NO: AS-S0898/10 DATED O2 (O86 /2022 ISSUED BY THE PTH RESPONDENT TO THE SURVEY DEPUTY DIRECTOR, KOLLAM ALONG WITH TRE BRPEORT NOrAS-20869/10 BARTED LS/OS/2032 AD SKETCH OF THE TAMIR SURVEY TRAM THE TRUS COPY OF THER SUDGMENT DATED '2afOS/2022 IN W.P. ONO: GSQSS/201E OF BAHITBIET-RAG &Q} :

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TRUE COSY OF SETTLEMENT REGISTER OF BY. HO. 2524 OF OLD SDANCLACKAL VILLAGE, EBRESENTIY ARACKAL VILDAGE, ZSSUBR BY CENTRAL SURVEY OFFICE, SURVEY AND RAND RECORES TRIRUVANANTRAPORAN , A TRUS COPY OF UOSFARTMENT AS FER GOCRT) NO Léa /S017 (TSM DATED 25.3 19 TROS COPY OF PEE SUPERVISQRS REPORT RATER 29.01 2024 TRUS COPY OF THR STATEMENT SUBMITTED BY HE CONTRACTOR WHO OBNAINED TENDER PROM GROUND WATER DEPARTMENT DATED 27.10.2023 aoe eT YOATAYNS AO SAWN OdLd Jeno pepuey O€ ON HDO18 89z'9bz'Sbz ON Cals TWoOWeV: = =FOVTTIA . YMNTWNNd: = -ANTVL WYTION: LOMLSIG

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