Kerala High Court
M.K.Raju vs State Of Kerala on 8 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943
WP(C).No.21747 OF 2019(P)
PETITIONER:
M.K.RAJU,
AGED 55 YEARS,
S/O.KUTTAPPAI, THEKKEKARA HOUSE, PARUVA, MANNADISSALA
P.O., VECHOOCHIRA, KOLLAMULA VILLAGE, RANNY TALUK,
PATHANAMTHITTA DISTRICT.
BY ADVS.
SRI.O.V.MANIPRASAD
SRI.JOSE ANTONY
SRI.S.SHIV SHANKAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, SC/ST
DEVELOPMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
2 THE DIRECTOR, SCHEDULED TRIBE DEVELOPMENT DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
3 THE DISTRICT COLLECTOR,
PATHANAMTHITTA, PIN- 689 645.
4 THE TRIBAL DEVELOPMENT OFFICER,
RANNY, RANNY P.O., PATHANAMTHITTA DISTRICT,
PIN- 689 672.
5 THE TAHSILDAR, RANNY TALUK,
PATHANAMTHITTA DISTRICT, PIN - 689 672.
6 THE TRIBAL EXTENSION OFFICER,
RANNY P.O., PATHANAMTHITTA DISTRICT, PIN - 689 672.
7 THRESSIAMMA,
AGED 72 YEARS, D/O.JOSEPH, ARANJANAL HOUSE, PARUVA,
W.P.(C).Nos.21747 & 31246 of 2019 2
MANNADISSALA P.O., VECHOOCHIRA, KOLLAMULA VILLAGE,
RANNY TALUK, PATHANAMTHITTA DISTRICT - 686 511.
R1 TO R6 BY SRI.K.V.PRAKASH,
SPECIAL GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.04.2021, ALONG WITH WP(C).31246/2019(E), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.21747 & 31246 of 2019 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943
WP(C).No.31246 OF 2019(E)
PETITIONERS:
1 SUJA MOHANAN,
AGED 65 YEARS,
W/O. MOHANAN, RESIDING AT PALAMOOTTIL HOUSE,
ADICHIPUZHA P.O., PAZHAVANGADI, PATHANAMTHITTA
DISTRICT, PIN-689 711.
2 HARIKUTTAN B.,
AGED 31 YEARS,
S/O. BALAN, BIJU BHAVANAM, ELAMPALLIL, PAYYANALLUR
P.O. PALLICKAL, NOORANAD, PATHANAMTHITTA DISTRICT,
PIN-690 504.
3 SURESH KUMAR B.,
AGED 35 YEARS,
S/O. BALAN, 5/516, ULLOORMUKALIL, ELAMPALLIL,
PAYANALLUR, PATHANAMTHITTA DISTRICT, PIN-690 504.
4 ASHA ANIL,
AGED 41 YEARS,
W/O. ANIL, KAPPILLAMTHOTTOM, MURINJAPUZHA P.O.,
PERUVANTHANAM, MURINJAPUZHA, IDUKKI, KERALA, PIN-
685 532.
5 SUBITHA K.T.,
AGED 40 YEARS,
W/O. SANTHOSH M.G., 8/356, PANDIMAKKAL,
CHATHANTHARA, P.O. PIN-686 510.
6 SOUMYA RAJU,
AGED 29 YEARS,
D/O. RAJU P.R., OOZHATHIL, MANNADISALA P.O.,
KOLLAMULA, KUNNAM, VECHUCHIRA, PATHANAMTHITTA
DISTRICT, PIN-686 511.
W.P.(C).Nos.21747 & 31246 of 2019 4
7 SUMA,
AGED 45 YEARS,
W/O. SANTHOSH, 148, POTTANMALAYIL, 5 KUTTOOR,
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-689 106.
8 BIJI,
C/O. KUMMARAN, OLICKAL VECHOOCHIRA P.O., KOLLAMULA,
MANNADISALA, PATHANAMTHITTA DISTRICT, PIN-686 511.
9 RENJUMOL O.R.,
AGED 26 YEARS,
D/O. RAMAN RAGHAVAN, 11/336, OLICKAL VECHOOCHIRA
P.O., PATHANAMTHITTA DISTRICT, PIN-686 511.
10 RADHIKA UNNI,
AGED 34 YEARS,
D/O. UNNI, 10/174, CHARIVUPURAYIDATHIL,
MANNADISALA, P.O. VECHUCHIRA, PATHANAMTHITTA
DISTRICT, PIN-686 511.
BY ADVS.
SRI.MADHU RADHAKRISHNAN
SRI.NELSON JOSEPH
SRI.M.D.JOSEPH
SHRI.DEEPAK ASHOK KUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, SC/ST
DEVELOPMENT DEPARTMENT, GOVT. SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
2 DIRECTOR,
SCHEDULED TRIBE DEVELOPMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
3 THE DISTRICT COLLECTOR,
PATHANAMTHITTA, PIN-689 645.
4 THE TRIBAL DEVELOPMENT OFFICER
RANNI, PATHANAMTHITTA-689 672.
5 THE TRIBAL EXTENSION OFFICER,
RANNI, PATHANAMTHITTA-689672.
6 THE TAHSILDAR,
RANNI TALUK, RANNI P.O., PATHANAMTHITTA-689 672.
W.P.(C).Nos.21747 & 31246 of 2019 5
7 VILLAGE OFFICER,
KOLLAMULA VILLAGE, RANNI, PATHANAMTHITTA-686 509.
8 THRESIAMMA,
AGED 72 YEARS,
D/O. JOSEPH, ARANJANAL HOSUE, PAREAUA, MANNADISSALA
P.O., VECHUCHIRA, KOLLAMULA VILLAGE, RANNI TALUK,
PATHANAMTHITTA DISTRICT, PIN-686 511.
9 KERALA STATE COMMISSION FOR SC AND ST,
AYYANKALI BHAVAN, KANAKA NAGAR, VELLAYAMBALAM,
THIRUVANANTHAPURAM, PIN-695 003.
* ADDL.R10 AND R11 IMPLEADED:
ADDL.R10
M.K.RAJU, AGE AND NAME OF THE FATHER NOT KNOWN TO
THIS PETITIONERS, THEKKEKKARA HOUSE, MANNADISALA
P.O., PARUVA, PATHANAMTHITTA-686511.
ADDL.R11
SREEJA R, AGE AND NAME OF THE FATHER NOT KNOWN TO
THIS PETITIONERS, ATTUMALIKKAL HOUSE,
MANNADISALA P.O., PARUVA, PATHANAMTHITTA-686 511.,
* ADDITIONAL RESPONDENT NOS.10 AND 11 ARE IMPLEADED
AS PER ORDER DATED 08.04.2021 IN I.A.NO.1 OF 2021.
R1 TO R6 BY SRI.K.V.PRAKASH,
SPECIAL GOVERNMENT PLEADER
R9 BY SMT.MARY BENJAMIN, SC, KERALA STATE
COMMISSION FOR SC AND ST
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08.04.2021, ALONG WITH WP(C).21747/2019(P), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.21747 & 31246 of 2019 6
JUDGMENT
These Writ Petitions are the fall out of a Scheme implemented by the
Government whereby it was decided to assign land to the members of the
Scheduled Tribes of Pathanamthitta District invoking the provisions of the Kerala
Land Assignment Act and the Rules framed thereunder under a Scheme known as
the "Ashikkum Bhoomi Adivasikku". The entire controversy revolves around the
inclusion of property owned by a certain Thresiamma in the Scheme. A complaint
was lodged by the petitioner in W.P.(C) No.21747 of 2019 and Smt. Sreeja R. before
the Kerala State Commission for Scheduled Castes and Scheduled Tribes,
Thiruvananthapuram and by order dated 15.2.2019 produced as Ext.P13 in W.P.(C)
No.31246 of 2019, the Commission took the view that the property of the aforesaid
Thressiamma was not suitable and issued further directions to the District Collector
to initiate action against the persons who were responsible for identifying and
selecting the said property. The prayer in W.P.(C) No.21747 of 2019 is for a
direction to the District Collector, Pathanamthitta not to include the property of the
aforesaid Thressiamma in the Land Bank of the District Collector, Pathanamthitta, or
to purchase the property under the Scheme.
2. For the sake of convenience, reference to parties and Exhibits shall be
as per their description in W.P.(C) No. 31246 of 2019.
3. The Government of Kerala formulated a Scheme for the purchase of
W.P.(C).Nos.21747 & 31246 of 2019 7
land for landless Scheduled Tribe families as per order dated 03.09.2013. As per the
Scheme, which is named as "Aasikkum Bhoomi Adivasikku", the Government came
up with an offer to provide financial assistance not exceeding Rs.10 lakhs to
purchase land, which is suitable for residence and agricultural purposes for landless
families of the Scheduled Tribe Communities. As per the Scheme, the beneficiaries
were to find out the land, which shall not be less than 25 cents and not more than
One Acres and the fact has to be informed to the Tribal Extension Officer. The Tribal
Extension Officer in the presence of the beneficiary and the land owner would
inspect the property and would ensure that the property is fit for dwelling and
cultivation. After obtaining consent letter from the land owner and after complying
with all procedural formalities, a Committee which consists of the District Collector,
the District Planning Officer, the Tribal Development Officer and the Tahsildar
concerned along with the Tribal Extension Officer is required to inspect the property
and verify the proposal. Thereafter, sanction is to be accorded for purchase of the
property.
4. The 8th respondent in W.P.(C) No.31246 of 2019, Smt. Thressiamma,
was the owner in title and possession of 1.8049 Hectors of land comprised in
Sy.No.780/1-2-3402 of Kollamula Village. The petitioners herein, who are the
beneficiaries of the Scheme, pointed out the property of the 8th respondent and
requested for purchasing the same for their residence and agricultural purposes.
The property was verified by the Tribal Extension Officer and he was satisfied that
the property was fit for purchase under the Scheme. As reported by him, the
property was verified by the District Collector and other representatives and it was
W.P.(C).Nos.21747 & 31246 of 2019 8
found that the property was suitable for purchase under the Scheme. The property
was valued and the Tahsildar concerned fixed the market value of the land at
Rs.38,500/- per cent. The Purchase Committee conducted a meeting on 05.12.2017
and decided to purchase 1 Hector 80.49 Acres of land at the rate of Rs.95,062/- per
Are (Rs.38,486/- per cent). This was agreeable to the land owners as well. In
terms of the Scheme, sale deeds were executed by allotting 25 cents each to the
beneficiaries and it was registered. However, the sale consideration was not paid to
the land owner.
5. Serious controversy erupted thereafter as a complaint was received
that the property was unfit for residence and it was over valued. The Tahsildar
concerned was directed to conduct an enquiry, who submitted a report that the
actual value of the property is Rs.51,290/- per Are. However, the land owner
refused to part with the property for the said price. By order dated 27.03.2018, the
Purchase Committee cancelled the earlier decision to purchase the land.
6. While so, the Government came up with a new Scheme known as
Land Bank Scheme. As per the new Scheme, the land suitable for dwelling and
cultivation was purchased by the District Collector and the same was included in the
Government Land Bank. When the beneficiaries approach, the property is allotted
to the beneficiaries through the Tribal Resettlement and Development Mission
(TRDM) under the provisions of the Kerala Assignment of Government Lands to
Scheduled Tribes Rules, 2001. In terms of the new Scheme, several Tribals
approached the Tribal Resettlement and Development Mission and they also
requested that the property of the 8th respondent, Thressiamma be included. The
Panchayath Level Committee considered the request and about 27 applications
were found suitable. The District Level Committee which consists of the District
Collector, the Divisional Forest Officer, the District Survey Superintendent, the Tribal
Development Officer and the Panchayat Secretaries etc. met and six applications
were found suitable for allotment under the Land Bank Scheme. The property of the
8th respondent, Thressiamma was also included in the final list.
7. While things were progressing, the petitioner in W.P.(C)No.21747 of
2019 approached the 9th respondent and lodged a complaint. In his complaint, he
stated that the steps taken by the Revenue Authorities under the supervision of the
District Collector was not transparent.
8. The Commission, by Exhibit-P13 order which is impugned in the writ
petition, directed the District Collector to initiate action against the Officers
concerned after finding that the land of the 8th respondent was unfit for purchase
under the Scheme.
9. Sri. Madhu Radhakrishnan, the learned counsel appearing for the
petitioners in W.P.(C) No.31246 of 2019 submitted that Exhibit-P13 order is arbitrary
and illegal and passed in violation of the principles of natural justice. The least the
Commission could have done is to issue notice to the Committee headed by the
District Collector and seek their views before passing an order directing the
initiation of proceedings against the officers who were involved in the matter. It is
contended that the person who lodged the complaint is not a beneficiary under the
W.P.(C).Nos.21747 & 31246 of 2019 10
scheme nor is he affected by the purchase in any way. It is pointed out that the
Commission merely acted upon the assertions made by the complainant and did not
care to take note of the procedure followed by the revenue authorities prior to
purchase of the property.
10. The District Collector has filed a counter affidavit wherein after
detailing the entire sequence of events, has stated that the District Collector was
not even made a party in the complaint and the revenue authorities did not get an
opportunity before the Commission to lay down the actual facts. It is contended
that the beneficiaries themselves had identified the plot and its value was fixed
after conducting due enquiries. In that view of the matter, whether the land is fit or
not should not have weighed with the Commission. It is further stated that the land
selected was fertile with lots of trees and with access to water. The complaint was
lodged with oblique motive to undermine the Scheme. Finally, it is stated that the
action taken by the District Administration and the members of the Committee was
clearly as per the stipulations in the Government Order and the guidelines issued
thereunder.
11. In W.P.(C) No.21747 of 2019, the contention of the petitioner is that it
is in clear violation of the provisions of the Scheme that the official respondents
decided to select the property of Thresiamma, the 8th respondent. The petitioner
would point out that the property of the 8th respondent was originally selected
under the "Aasikkum Bhoomi Adivasikku" scheme and later when complaints were
received, an enquiry was conducted and it was found that the land value was over
W.P.(C).Nos.21747 & 31246 of 2019 11
valued. The Committee decided to cancel the purchase. However, after the Land
Bank Scheme was introduced, the very same property was again selected. It is
contended that the property of Thresiamma ought not have been included in the
Scheme.
12. I have considered the submissions advanced by Sri.Madhu
Radhakrishnan, the learned counsel appearing for the petitioners in W.P.(C)
No.31246 of 2019, Sri. O.V.Maniprasad, the learned counsel appearing for the
petitioner in W.P.(C) No.21747 of 2019 and Sri. M.K.Robin Raj.
13. In W.P.(C) 31246 of 2019, the challenge is directed against Exhibit P13
order passed by the Kerala State Commission for Scheduled Castes and Scheduled
Tribes, Thiruvananthapuram. What is apparent from the facts narrated above is that
as per the new Land Bank Scheme brought out by the Government after replacing
the "Aasikkum Bhoomi Adivasikku'' scheme, land is assigned to the beneficiaries
through the Tribal Resettlement and Development Mission (TRDM). As per the
Scheme, a copy of which is produced as Ext.R3(c), the applications filed by the
landless persons are inspected by the Panchayat Level Committee consisting of the
Tribal Extension Officer, Village Officer, Forest Range Officer and Panchayat
Secretaries. The applications which are found suitable are then forwarded to the
District Level Committee for scrutiny and finalization. The District Level Committee
consists of the District Collector, Divisional Forest Officer, District Survey
Superintendent, Tribal Development Officer and Panchayat Secretaries. The
Committee scrutinizes the application and finalizes the same. The 9th respondent
W.P.(C).Nos.21747 & 31246 of 2019 12
Commission while interfering with the scrutiny process carried out by the
Committee and before ordering the initiation of enquiry against the officers has not
heard the District Collector nor was any notice issued to the Committee which was
in charge of the scrutiny of the applications under the Scheme. It appears that the
Commission, before passing the impugned order has only heard the complainant as
well as the Assistant Tribal Development Officer. After considering the report
submitted by the Assistant Tribal Development Officer, without any discussion
whatsoever, a one line order has been passed directing the District Collector to
initiate action against the errant officers. The reasons which persuaded the
Commission to pass such an order is not discernible. At any rate, no such order
could have been passed without hearing the District Collector, who was heading the
Committee which had scrutinized the applications for allotment of lands. In that
view of the matter, I have no doubt in my mind that Ext.P13 order dated 15.2.2019
passed by the Kerala State Commission for Scheduled Castes and Scheduled
Tribes, Thiruvananthapuram, cannot be sustained and the same will stand quashed.
14. Insofar as W.P.(C) No. 21747 of 2019 is concerned, the grievance of
the petitioner is regards the inclusion of property of the 8th respondent
Thresiamma in the Land Bank Scheme. As stated above, a detailed procedure is
prescribed at different levels before including the property in the Scheme and prior
to allotting the same to beneficiaries. It is borne out from the counter affidavits
that the property of Smt. Thresiamma has also been included in the Land Bank
Scheme and as per order dated 1.7.2019, the District Committee has decided to
purchase the land. If the petitioner is neither a beneficiary nor a person belonging
W.P.(C).Nos.21747 & 31246 of 2019 13
to the Scheduled Tribe Community, he cannot justifiably raise any contention
attributing malafides to the District Level Committee. However, if the petitioner has
any grievance, he may approach the 3rd respondent and raise his complaints within
a period of three weeks from the date of receipt of a copy of this judgment. If any
such complaint is lodged, the 3rd respondent shall consider his grievance and place
it before the District Level Committee. The said Committee shall consider the
allegations made by the petitioner in W.P.(C) No.21747 of 2019 before finalizing the
applications.
With these directions, these writ petitions are disposed of.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
DSV
W.P.(C).Nos.21747 & 31246 of 2019 14
APPENDIX OF WP(C) 21747/2019
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE COMMUNITY CERTIFICATE
ISSUED BY THE 5TH RESPONDENT IN FAVOUR OF
THE PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE SALE DEED NO.2586/1979
DATED 17/07/1979 OF SRO, RANNY IN FAVOUR
OF THE 7TH RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE G.O.(MS)
NO.84/13/SCSTDD DATED 23/10/2013.
EXHIBIT P4 A TRUE COPY OF THE SALE DEED NO.900/2013
DATED 21/05/2013 OF SRO, RANNY.
EXHIBIT P5 A TRUE COPY OF THE VALUATION CERTIFICATE
ISSUED BY THE 5TH RESPONDENT ON
01/12/2016.
EXHIBIT P6 TRUE COPIES OF THE REPRESENTATIONS
SUBMITTED BY ATHIRA SHIBU AND 11 OTHERS.
EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION
SUBMITTED BEFORE THE 3RD RESPONDENT BY
MADHU M.T. AND 11 OTHERS.
EXHIBIT P8 A TRUE COPY OF THE COUNTER AFFIDAVIT
DATED 19/6/2018 IN WPC 5677/2018.
EXHIBIT P9 A TRUE COPY OF THE PATTA PRODUCED BY THE
7TH RESPONDENT BEFORE THE 3RD RESPONDENT
WITH TYPED COPY.
EXHIBIT P10 A TRUE COPY OF THE COMPLAINT DATED
7/2/2018 BEFORE THE KERALA STATE SC & ST
COMMISSION.
EXHIBIT P11 A TRUE COPY OF THE ORDER
NO.971/B1/2018/PTA/KSSC & ST DATED
15/2/2019 OF THE KERALA STATE SC & ST
COMMISSION.
EXHIBIT P12 A TRUE COPY OF THE LIST PREPARED BY THE
3RD RESPONDENT REGARDING THE PROPERTIES
IN VECHUCHIRA GRAMA PANCHAYAT TO INCLUDE
IN THE LAND BANK OF THE DISTRICT
COLLECTOR.
W.P.(C).Nos.21747 & 31246 of 2019 15
EXHIBIT P13 A TRUE COPY OF GO(MS)NO.21/2018/SCSTDD
DATED 03.03.2018.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R3(a) TRUE COPY OF THE MINUTES OF MEETING OF
THE PURCHASE COMMITTEE DATED 05.12.2017.
EXHIBIT R3(b) TRUE COPY OF THE MINUTES OF MEETING OF
THE PURCHASE COMMITTEE DATED 27.03.2018.
EXHIBIT R3 (c) TRUE COPY OF THE LAND BANK SCHEME G.O.
(MS)NO.21/2018/SCSTDD.
EXHIBIT R3 (d) TRUE COPY OF THE MINUTES OF MEETING OF
DISTRICT LEVEL COMMITTEE DATED
01.07.2019.
EXHIBIT R3 (e)(1) TRUE COPIES OF THE APPLICATIONS SIGNED BY
AND R3 (e)(2) 5 ADIVASI BENEFICIARIES AND 8 ADIVASI
BENEFICIARIES
EXHIBIT R3 (f) TRUE COPY OF THE JUDGMENT IN
W.P(C)NO.10266 OF 2016.
EXHIBIT R3(g) TRUE COPY OF THE JUDGMENT IN W.A.NO. 2291
OF 2016 OF HONB'LE HIGH COURT OF KERALA.
EXHIBIT R3 (h) TRUE COPY OF THE TITLE CERTIFICATE DATED
16.08.2016 ISSUED BY THE DISTRICT
GOVERNMENT PLEADER, PATHANAMITHITTA
//TRUE COPY// P.A.TO JUDGE
W.P.(C).Nos.21747 & 31246 of 2019 16
APPENDIX OF WP(C) 31246/2019
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF ORDER G.O.(MS) NO.68/SCSTDD
DATED 3.9.2013.
EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER G.O.(MS)
NO.84/13 SCSTDD DATED 23.10.2013.
EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED
2.3.2018 BEARING NO.D-2695/2016 ISSUED BY
THE 4TH RESPONDENT TO THE SUB REGISTRAR
WITH REGARD TO REGISTRATION OF PROPERTIES
IN FAVOUR OF PETITIONERS 1 AND 2.
EXHIBIT P4 TRUE COPY OF THE ORDER AND COMMUNICATION
DATED 8.3.2018 BEARING NO.D-2695/2016
ISSUED BY THE 4TH RESPONDENT TO THE SUB
REGISTRAR WITH REGARD TO THE REGISTRATION
OF PROPERTIES IN FAVOUR OF PETITIONERS 3 TO
EXHIBIT P5 TRUE COPY OF THE SALE DEED NO.364/2018
DATED 3.3.2018 IN FAVOUR OF SUJA MOHANAN/
IST PETITIONER.
EXHIBIT P6 TRUE COPY OF THE SALE DEED NO.363/2018
DATED 3.3.2018 IN FAVOUR OF HARIKUTTAN
B/2ND PETITIONER.
EXHIBIT P7 TRUE COPY OF THE SALE DEED DATED 12.3.2018
IN FAVOUR OF 3RD PETITIONER AND HIS WIFE
SAROJINI.
EXHIBIT P8 TRUE COPY OF THE SALE DEED DATED 12.3.2018
IN FAVOUR OF 4TH PETITIONER.
EXHIBIT P9 TRUE COPY OF TEH SALE DEED DATED 12.3.2018
IN FAVOUR OF 5TH PETITIONER.
EXHIBIT P10 TRUE COPY OF THE ORDER DATED 17.3.2018
ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P11 TRUE COPY OF THE REPORT DATED 11.4.2018
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE REPORT DATED 2.2.2018
W.P.(C).Nos.21747 & 31246 of 2019 17
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE ORDER DATED 15.5.2019
PASSED BY THE 9TH RESPONDENT.
RESPONDENT'S/S EXHIBITS:
EXHIBIT R3(a): TRUE COPY OF THE MINUTES OF MEETING OF THE
PURCHASE COMMITTEE HELD ON 05/12/2017.
EXHIBIT R3(b): TRUE COPY OF THE MINUTES OF MEETING THE
PURCHASE COMMITTEE HELD ON 27/03/2018.
EXHIBIT R3(c): TRUE COPY OF THE G.O.(MS) NO.21/2018/SCSTDD
DATED 03/03/2018.
EXHIBIT R3(d): TRUE COPY OF THE FINAL LIST OF THE MINUTES
OF MEETING OF DISTRICT LEVEL COMMITTEE.
EXHIBIT R3(e): TRUE COPY OF THE JUDGMENT IN WA.NO.2291 OF
2016.
//TRUE COPY// P.A.TO JUDGE
