Kerala High Court
Divya Jino vs State Of Kerala on 11 July, 2025
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23929 OF 2022
PETITIONER:
BEENA BENNY,
AGED 55 YEARS
W/O. BENNY PAUL, HOUSE NO. 11/72, PUTHUSSERY HOUSE,
PATTAYAMPADAM, KORANCHIRA P.O., PIN-678 684,
KIZHAKKENCHERRY PANCHAYAT KIZHAKKENCHERRY VILLAGE,
ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR, (SPECIAL TAHSILDAR FOR RECORD OF
RIGHTS),
ALATHUR, PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE OFFICE,
ALATHUR TALUK, PALAKKAD DISTRICT - 678 687.
BY SR.GP- JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23616/2022, 23628/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -2-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23616 OF 2022
PETITIONER:
BINDU AVARACHAN
AGED 54 YEARS
W/O. AVARACHAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT, VADAKKENCHERRY
P.O, PIN - 678683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD - 678001,.
3 THE TAHSILDAR
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -3-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23628 OF 2022
PETITIONER:
ARUN AVARACHAN
AGED 34 YEARS
S/O. AVARACHAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT VADAKKENCHERRY
P.O., PIN-678 683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -4-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23637 OF 2022
PETITIONER:
AVARACHAN
AGED 61 YEARS
S/O. ULAHANNAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT, VADAKKENCHERRY
P.O., PIN-678 683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT-678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -5-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23930 OF 2022
PETITIONER:
ANNAMMA JOSE
AGED 65 YEARS
W/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
CHEKKINI, PARUVASSERY P.O., PIN-678 686,
VADAKKANCHERY PANCHAYAT VADAKKENCHERRY VILLAGE,
ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -6-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23931 OF 2022
PETITIONER:
JIJO JOSE
AGED 34 YEARS
S/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT, ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -7-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23936 OF 2022
PETITIONER:
JINO JOSE
AGED 40 YEARS
S/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT, ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -8-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23940 OF 2022
PETITIONER:
P. D. JOSE,
AGED 73 YEARS
S/O. LATE DEVASSY, HOUSE NO. 15/989, PARAMBATH
HOUSE, PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT VADAKKENCHERRY VILLAGE, ALATHUR TALUK,
PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR, (SPECIAL TAHSILDAR FOR RECORD OF
RIGHTS),
ALATHUR, PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE
OFFICE,
ALATHUR TALUK, PALAKKAD DISTRICT-678 687.
BY JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -9-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23942 OF 2022
PETITIONER:
ANNA SARA ARUN
AGED 33 YEARS
W/O. ARUN AVARACHAN, HOUSE NO. 15/425, ELAMANA
HOUSE, ULLAS NAGAR, VADAKKENCHERRY P.O., PIN-678
683, VADAKKENCHERRY PANCHAYAT ALATHUR TALUK,
PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 10 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23954 OF 2022
PETITIONER/S:
RUDY PATHROSE
AGED 56 YEARS
S/O.PATHROSE, HOUSE NO.XIII/594, VALIYAPARAMBIL
HOUSE, NERCHAPARA, OLIMKADAVU P.O., PIN - 678 706,
VANDAZHI PANCHAYAT, MANGALAM DAM VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 11 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23962 OF 2022
PETITIONER:
DIVYA JINO
AGED 35 YEARS
W/O. JINO JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP - JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 12 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 24002 OF 2022
PETITIONER:
JOY VARGHESE
AGED 52 YEARS
S/O. VARGHESE, HOUSE NO. XV/395, ELAMANA HOUSE,
CHEPPADAM, ELANAD P.O., PIN-680 586, PAZHAYANNUR
PANCHAYAT THALAPPILLY TALUK, THRISSUR DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 13 -
2025:KER:51561
JUDGMENT
Dated this the 11th day of July, 2025 These cases are filed essentially seeking a direction to respondents 3 and 4 to effect mutation and issue ROR (Record of Rights) certificate to the petitioners' property.
2. WP(C) No.23929 of 2022 is treated as the leading case and I will be adverting to the facts of the said case. The petitioner has obtained certain extent of land as per Ext.P1 registered janmam assignment deed. After obtaining the property petitioner has been paying tax as evident from Ext.P2. After creating the land data entry in the computer, a temporary thandaper number was created, and tax receipt was also received. Possession certificate was also issued to the petitioner. The property covered by Ext.P1 is a rubber plantation, but agricultural operations could not be done profitably because of climate change and trespass of wild animals from the nearby forest, and therefore the petitioner intents to sell the property for which ROR certificate is necessary. Thereupon Ext.P5 application was submitted before the 3 rd respondent for issuance of an ROR. Due to the inaction on the part of the respondents that the petitioner has approached this Court seeking a direction to respondents 3 and 4 to effect mutation and also to issue ROR certificate in respect of the petitioner's property. WP(C) No. 23929 of 2022 and connected cases - 14 -
2025:KER:51561
3. A detailed counter affidavit has been filed and based on the same the learned Senior Government Pleader would submit that the request of the petitioner for effecting mutation and for issuance of ROR certificate could be considered and necessary action would be taken for effecting mutation and also to issue ROR certificate if the petitioner is able to produce the following documents:-
1. Authentic documents showing that the property was transferred directly from the UTT company before 1965 or from the party who availed transfer from UTT company.
2. Document by the Taluk Land Board authorities declaring that the particular land has been exempted from the ceiling limit.
4. The petitioners in the writ petitions would submit that the property has absolutely no connection with UTT company and the predecessor in interest of the property of the petitioners had obtained this property from puthanidam family and it is only the balance property left which was transferred to UTT company by the land owners. It is only for the reason that the properties are transferred by a single owner that the survey number of the properties of the petitioners as well transferred to the UTT company is one and the same. The learned Counsel for the petitioners would submit that they are ready to produce documents which are sought to be produced as per the counter affidavit, if in case the property is WP(C) No. 23929 of 2022 and connected cases - 15 -
2025:KER:51561 connected to UTT company or they will produce documents to show that this property is not transferred by the UTT company and the erstwhile owners of the property has obtained the property from puthanidam family and that the property has been exempted from the ceiling limit.
5. In view of the above facts and circumstances, all the writ petitions are disposed of directing respondents 3 and 4 to effect mutation and issue ROR certificate to the petitioners' property within a period of one month from the date on which the petitioners produce necessary documents in this regard as stated above.
With the above said direction, the writ petitions are disposed of.
Sd/-
VIJU ABRAHAM JUDGE sbk/-
WP(C) No. 23929 of 2022 and connected cases - 16 -
2025:KER:51561 APPENDIX OF WP(C) 23616/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2954/2017 AT THE S.R.O VADAKKENCHERY DATED 13.12.2017. Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT THEREOF DATED 08.07.2021, WHICH IS DERIVED AS PER VILLAGE MANUEL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FILED ASSISTANT OF KIZHAKKENCHERRY II VILLAGE OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 22.01.2021 ISSUED BY THE VILLAGE OFFICER, PUDUKKODE VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24.9.2022 SUBMITTED BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 17 -
2025:KER:51561 APPENDIX OF WP(C) 23628/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2956/2017 AT THE S.R.O., VADAKKENCHERY DATED 13.12.2017 Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT THEREOF DATED 8.7.2021, WHICH IS DERIVED AS PER VILLAGE MANUAL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FIELD ASSISTANT OF KIZHAKKENCHERRY II VILLAGE OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 22.1.2021 ISSUED BY THE VILLAGE OFFICER, PUDUKKODE VILLAGE KIZHAKKANCHERRY. VILLAGE Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24.9.2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 18 -
2025:KER:51561 APPENDIX OF WP(C) 23637/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2955/2017 AT THE S.R.O., VADAKKENCHERY DATED 13.12.2017.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT THEREOF DATED 8.7.2021, WHICH IS DERIVED AS PER VILLAGE MANUAL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FIELD ASSISTANT OF KIZHAKKENCHERRY II VILLAGE OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 8.7.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKANCHERY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF REPLY LETTER DATED 24.9.2022 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 19 -
2025:KER:51561 APPENDIX OF WP(C) 23930/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 558/2018 AT THE S.R.O., VADAKKENCHERY DATED 27.02.2018 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 6.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 2.7.2022 ISSUED BY THE SPECIAL VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 27.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF THE LETTER DATED 02/08/2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24/09/2022 SUBMITTED BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 20 -
2025:KER:51561 APPENDIX OF WP(C) 23931/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 554/2018 AT THE S.R.O., VADAKKENCHERY DATED 27.2.2018. Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 6.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE SPECIAL VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P5 TRUE COPY OF THE LETTER DATED 2/8/2022 ISSUED BY THE 4TH RESPONDENT Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED 24/9/2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT WP(C) No. 23929 of 2022 and connected cases - 21 -
2025:KER:51561 APPENDIX OF WP(C) 23936/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2957/2017 AT THE S.R.O., VADAKKENCHERY DATED 13.12.2017 Exhibit P2 TRUE COPY OF TAX RECEIPT DATED 2.7.2022 ISSUED BY THE SPECIAL VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P4 TRUE COPY OF THE LETTER DATED 2/8/2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P5 TRUE COPY OF THE REPLY LETTER DATED 24/9/2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT.
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2025:KER:51561 APPENDIX OF WP(C) 23940/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2958/2017 AT THE S.R.O., VADAKKENCHERY DATED 13.12.2017.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 6.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 2.7.2022 ISSUED BY THE SPECIAL VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 27.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24.09.2022 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 23 -
2025:KER:51561 APPENDIX OF WP(C) 23942/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 557/2018 AT THE S.R.O., VADAKKENCHERY DATED 27.2.2018 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 8.7.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FIELD ASSISTANT, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P5 TRUE COPY OF THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED 24.9.2022 SUBMITTED BY PETITIONER BEFORE THE 4TH RESPONDENT.
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2025:KER:51561 APPENDIX OF WP(C) 23954/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO.553/2018 AT THE S.R.O., VADAKKENCHERY DATED 27/02/2018. Exhibit P2 TRUE COPY OF POSSESSION CERTIFICATE DATED 8/9/2020 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4/7/2022. Exhibit P4 TRUE COPY OF THE LETTER DATED 2/8/2022 ISSUED BY THE 4TH RESPONDENT Exhibit P5 TRUE COPY OF THE REPLY LETTER DATED 24/9/2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT WP(C) No. 23929 of 2022 and connected cases - 25 -
2025:KER:51561 APPENDIX OF WP(C) 23962/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 2959/2017 AT THE S.R.O., VADAKKENCHERY DATED 13.12.2017 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 6.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 2.7.2022 ISSUED BY THE SPECIAL VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P5 TRUE COPY OF THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED 24.09.2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT.
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2025:KER:51561 APPENDIX OF WP(C) 24002/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 556/2018 AT THE S.R.O., VADAKKENCHERY DATED 27.2.2018. Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 6.1.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FIELD ASSISTANT, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 27.1.2021 ISSUED BY THE VILLAGE OFFICER. KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY OF THE LETTER DATED 2/8/2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24/9/2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT.
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2025:KER:51561 APPENDIX OF WP(C) 23929/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SALE DEED NO. 555/2018 AT THE S.R.O., VADAKKENCHERY DATED 27.02.2018. Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 23.9.2021 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED 1.7.2022 ISSUED BY THE VILLAGE FIELD ASSISTANT, KIZHAKKENCHERRY II VILLAGE. Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED 2.7.2022 ISSUED BY THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 4.7.2022. Exhibit P6 TRUE COPY O THE LETTER DATED 2.8.2022 ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED 24.9.2022 SUBMITTED BY ME BEFORE THE 4TH RESPONDENT.