Kerala High Court
Kaloor Joseph vs Union Of India on 3 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 3RD DAY OF AUGUST 2021 / 12TH SRAVANA, 1943
WP(C) NO. 26055 OF 2018
PETITIONER:
KALOOR JOSEPH
PADAPURACKAL HOUSE,KATTAKKARA ROAD EAST,
COCHIN - 682 017.
BY ADVS.
T.S.HARIKUMAR
K.JAGADEESH
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS PRINCIPAL SECRETARY,MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE,PARYAVARAN
BHAVAN, CGO COMPLEX, LODHI ROAD,NEW DELHI - 110 003.
2 KERALA COASTAL ZONE MANAGEMENT AUTHORITY
REPRESENTED BY ITS SECRETARY,DIRECTORATE OF ENVIRONMENT
& CLIMATE CHANGE,DEVIKRIPA, PALLIMUKKU,
PETTAH P.O.,THIRUVANANTHAPURAM - 695 024.
3 THE ADDITIONAL SURVEYOR GENERAL
SOUTHERN ZONE, SURVEY OF INDIA,SARJAPUR ROAD,
KORAMANGALA, 2ND BLOCK, BANGALORE - 560 034.
4 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,ENVIRONMENT DEPARTMENT,
ROOM NO.377,GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM -
695 001.
5 NATIONAL CENTRE FOR EARTH SCIENCE STUDIES
(NCESS) ULLOOR - AKKULAM ROAD,AKKULAM,
THIRUVANANTHAPURAM,KERALA - 695 011,REPRESENTED BY ITS
DIRECTOR.
6 NATIONAL CENTRE FOR SUSTAINABLE COASTAL MANAGEMENT
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE(MOEF
AND CC),ANNA UNIVERSITY CAMPUS,CHENNAI - 600
025,REPRESENTED BY ITS DIRECTOR.
ADDL ADDL.R7 SONY CHEEKU (VIRONY)
R.7 AGED 53 YEARS
SON OF XAVIER, PRESIDENT, CHERANALLLOR GRAMA PANCHAYAT,
KARALTHURA, SOUTH CHITTOOR, PIN-68202.
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 2
ADDL ADDL.R8 RAJESH VIVEKANAD
R.8 S/O. NARAYANAN NAIR, AGED 42 YEARS, KAINIMITTATH
HOUSE THRICHATTUKULAM P.O., PANAVALLY, ALAPUZHA
DISTRICT - 688 526.
ADDL ADDL.R9 L.ANIL
R.9 S/O. LEKHSHMANAN, AGED 48 YEARS, MELATHIL HOUSE,
CHANDANATHOPU P.O., KOLLAM DISTRICT - 691014.
ADDL ADDL.R10 MARTIN ANTONY
R.10 AGED 48 YEARS
PRESIDENT, KUMBALANGHI GRAMA PANCHAYAT OFFICE,
KALLANCHERI ROAD, KUMBALANGY, ERNAKULAM-682007., PIN
- 682007
ADDL ADDL.R11 SHERLY GEORGE
R.11 AGED 51 YEARS
W/O.XAVIER, PRESIDENT, KUMBALAM GRAMA PANCHAYAT
OFFICE, KUMBALAM, KANAYANNUR TALUK, ERNAKULAM
DISTRICT - 652 506.
ADDL ADDL.R12 YESUDASAN STEPHEN
R.12 AGED 44 YEARS
SON OF STEPHEN, VICE PRESIDENT, ANCHUTHENGU GRAMA
PANCHAYAT, CHILAKKOOR, VALLAKKADAVU ROAD,
ANCHUTHENGU, KERALA- 695 309. (ADDL.R7 TO R12 ARE
IMPLEADED AS PER ORDER DATED 22/11/2018 IN
IA.NOS.6,7,8,9,10 AND 11 OF 2018)
BY ADVS.
SHRI.P.VIJAYAKUMAR, ASG OF INDIA FOR R1, R5 & R6
SRI.M.P.PRAKASH, STANDING COUNSEL FOR R2
SMT.MINI GOPINATH, CGC FOR R3
SRI.MANOJ KUMAR, STATE ATTORNEY FOR R4
SRI.K.R.SUNIL FOR R7, R10, R11 & R12
SRI.RAJESH S. SUBRAMANIAN FOR R9
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 3RD DAY OF AUGUST 2021 / 12TH SRAVANA, 1943
WP(C) NO. 26044 OF 2019
PETITIONERS:
1 PADMANABHAN
AGED 73 YEARS
SON OF AYYARUKUTTY, PULLUTTUSSERY, CHELLATTU BHAGOM,
ANNAPOORNESWARY WARD NO.23, HOUSE NO.395,PANAVALLY GRAMA
PANCHAYAT, CHERTHALA TALUK, ALAPUZHA-688 526.
2 SHIBA,
AGED 51 YEARS
WIFE OF LATE MANI, KAITHAVALAPPIL, ANNAPOORNESWARY WARD NO.3,
PANAVALLY GRAMA PANCHAYAT, CHERTHALA TALUK, ALAPUZHA-688526.
BY ADV T.S.HARIKUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 UNION OF INDIA,
MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE CHANGE,
REPRESENTED BY ITS PRINCIPAL SECRETARY, JOR BHAGH, NEW DELHI
- 110003
3 KERALA COASTAL ZONE MANAGEMENT AUTHORITY,
REPRESENTED BY ITS SECRETARY, DIRECTORATE OF ENVIRONMENT AND
CLIMATE CHANGE, 4TH FLOOR, KSRTC BUS TERMINAL, THAMPANOOR,
THIRUVANANTHAPURAM-695 001.
4 PANAVALLY GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, PANAVALLY GRAMA PANCHAYAT,
PANAVALLY-688 566.
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 4
5
NATIONAL CENTRE FOR EARTH SCIENCE STUDIES(NCESS),
ULLOOR-AKKULAM ROAD, AKKULAM, THIRUVANANTHAPURAM-695 011,
REPRESENTED BY ITS DIRECTOR.
6 NATIONAL CENTRE FOR SUSTAINABLE COASTAL MANAGEMENT (NCSCM)
REPRESENTED BY ITS DIRECTOR, MINISTRY OF ENVIRONMENT, FOREST
AND CLIMATE CHANGE (ANNA UNIVERSITY CAMPUS, CHENNAI,
TAMILNADU - 600025.
BY ADVS.
SRI.MANOJ KUMAR, STATE ATTORNEY FOR R1
SSHRI.P.VIJAYAKUMAR, ASG OF INDIA FOR R2
SRI.M.P.PRAKASH, STANDING COUNSEL FOR R3
SRI.BRIJESH MOHAN FOR R4
SRI.R.RAJ PRADEEP FOR R4
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 5
JUDGMENT
Dated this the 3rd day of August, 2021.
S. Manikumar, CJ.
In W.P.(C) No.26055 of 2018, petitioner has sought for the following reliefs:
i) To issue a writ, direction or order in the nature of mandamus or such other appropriate
writ, direction or order commanding respondents 4 and 5 or such other respondents to
obtain the Hazard Line demarcated by the Survey of India as contemplated in Exhibit.P7
amendment and prepare fresh Coastal Zone Management Plan of Kerala incorporating
the same.
ii) other appropriate writ, direction or order commanding the second and respondents 4
to 6 not to proceed with the preparation of the Coastal Zone Management Plan of Kerala
till a final decision is taken on draft CRZ Notification, 2018 [Exhibit.P.6 ] by the first
respondent is taken by the 1st respondent;
iii) To issue a writ, direction or order in the nature of mandamus or such other
appropriate writ, direction or order commanding the third and fourth respondents to
prepare the Coastal Zone Management Plan of Kerala identifying the lands on the basis of
the description in the Basic Tax Register and other records with the Revenue Department
and make classification of the CRZ areas accordingly;
iv. To issue a writ, direction or order in the other appropriate writ, direction or order
commanding respondents 4 and 5 to categorise those Panchayats' as developed area,
CRZ-II in the proposed Coastal Zone Management Plan if more than 50% of its total area
is substantially built up or buildable);
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 6
v) To issue a writ, direction or order in the nature of mandamus commanding the 4 th
respondent to make available the Local Level Coastal Zone Management Plans for the
use of local bodies and other agencies to facilitate implementation of the Coastal Zone
Management Plans in all Panchayats, Municipalities, Municipal Corporations, Public
Libraries, in the Kerala High Court Library.
2. In W.P.(C) No.26044 of 2019, petitioners have sought for the following reliefs:
i. Issue a writ, direction or Order in the nature of certiorari quashing the distinction
made between developed and less developed areas as CRZ-II and CRZ-III under the
CRZ Notification 1991, CRZ Notification 2011, CRZ Notification 2019 being
manifestly arbitrary, unreasonable and without any rationale whatsoever, and thus
violative of Article 14, 21 and 300-A of the Constitution of India;
ii) Issue an appropriate writ, direction or Order in the nature of Certiorari quashing
the threshold of 200 meters as no construction zone for CRZIII areas under the CRZ
Notification, 2011 being unreasonable, highly excessive and wholly disproportionate
as and thus violative of Article 14 of the Constitution of India;
iii. Issue an appropriate writ, direction or Order in the nature of certiorari quashing
the blanket categorization of Panchayats under the CZMP, 1996 and CZMP, 2018 as
non-est and void ab initio being violative of Articles 14, 21 and 300-A of the
Constitution of India;
iv. Issue an appropriate writ, direction or Order in the nature of mandamus directing
the first Respondent to conduct a thorough scientific study through an approved
agency study on the developments that is being carried out in Panavally Grama
Panchayat and categorize the same as a CRZ-Il area with retrospective effect as
directed by Exhibit.P.6 Order by considering the detailed Report, Exhibit. P.7;
v) Issue a writ, direction or Order declaring that the Coastal Zone Management Plan
prepared by the 1st Respondent as per CRZ Notification, 1991 and CRZ Notification,
2011 demarcating all Panchayats as CRZ-III are invalid, unless and until the changes
incorporated by the 1st Respondent as per Exhibit.P.6 are incorporated in it and it is
revised;
vi) Issue a writ, direction or Order declaring that the Coastal Zone Management Plan
prepared by the 1st Respondent as per CRZ Notification, 1991 and CRZ Notification,
2011 in 1:25000 scale is incomplete and half baked since the Local level CZM maps
in 1:4000 scale which is for the use of Local Bodies and other agencies to facilitate
implementation of the CZM plans is not prepared by the 1st Respondent.
vii. To issue a writ, direction or Order in the nature of mandamus commanding the
1st Respondent to accept Exhibit.P.7 report and make changes in the CZMP prepared
under CRZ Notification 2011 and follow the same while preparing the new CZMP as
per CRZ, 2019 Notification;
viii. Issue a writ, direction or Order in the nature of mandamus directing, that the
CZMP, 1996 is inapplicable to the non-coastal areas including the backwaters as no
valid salinity test has been conducted to determine tidal effects;
ix. Issue a writ, direction or Order in the nature of quashing the approval letter dated
28.02.2019 by MoEF & CC being without jurisdiction;
x) Issue a writ, direction or Order in the nature of Mandamus directing the
Respondent to jointly and/or severally compensate the Petitioners for loss of
enjoyment of property, mental distress and emotional agony;
3. As both writ petitions relate to environmental and coastal zone regulation, they
are taken up together. Record of proceedings shows that periodically this Court has
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 8
passed interim orders.
4. On this day, when the matter came up for hearing, inviting attention of this Court
to G.O.(P) No.44/202/ENV dated 1.7.2021, Mr.N.Manoj Kumar, learned State Attorney,
submitted that Government have constituted an expert committee to examine the
discrepancies in the pre-draft Coastal Zone Management Plan submitted to Coastal Zone
Management Authority by the National Centre for Earth Sciences Studies (NCESS) and
rectify the drawbacks. Committee has been constituted for such other works as well. For
brevity, the above said Government Order is extracted hereunder:
KERALA GOVERNMENT
SUMMARY
Environment Department - Coastal Regulation Zone Notification, 2019 based Coastal Zone
Management Plan - An expert committee is formed and an Order is issued.
______________________________________________________________
ENVIRONMENT (B) DEPARTMENT
G.O.(P)No. 44/202/ENV Thiruvnananthapuram, Date: 01/07/2021
_______________________________________________________________
Ref: 1. Notification No. G.S.R. 37 (E) dated 18.01.2019 by Ministry of Environment &
Forests.
2. Order of the Environment (B) Department, No. 80/2019/Env, dated 20-08-2019
ORDER
Ministry of Environment and Forests has issued the Coastal Regulation Zone
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 9
Notification, 2019 (Ref.1). On the basis of the same National Centre for Earth Sciences
Studies have been entrusted with the work of preparation of Coastal Zone Management
Plan (Ref: 2).
2. An Expert committee comprising the Additional Chief Secretary, Department of
Environment, Sri. P.Z. Thomas, (Managing Director, Environmental Engineers & Consultants
Private Limited), Sri. P.B. Sahasranaman, (Narayaneeyam, Chittoor Road, Kochi-682001), is
formed and ordered to examine the draft Coastal Management Plan prepared by the
National Centre for Earth Sciences Studies and rectify the deficiencies.
3. The Terms of Reference to be considered by the Expert committee is given below.
1. Examine the discrepancies in the pre-draft Coastal Zone Management Plan
submitted to Coastal Zone Management Authority by the National Centre for Earth
Sciences Studies (NCESS) and rectify the drawbacks.
2. Guidance on steps to be taken to address the difficulties faced by the State
through the Coastal Regulation Zone Notification 2019.
3. Recommendations taking into account the findings and recommendations of all
previous committees in this regard.
4. Study of judicial declaations, the representation of various stakeholders and
suggest appropriate amendments if necessary.
5. Other recommendations that the State Government may consider for the
preparation of an error free Coastal Management Plan.
(By order of Governor)
Sd/-
Joint Secretary."
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 10
5. Mr.N.Manoj Kumar, learned State Attorney, further submitted that within three
months from today, the committee would submit a report to the State Government for
the preparation of an error free Coastal Management Plan. He further submitted that
Mr.P.B.Sahasranaman, one of the learned counsel for the petitioner in W.P.(C)
No.26055/2018, has been included in the expert committee.
6. Learned counsel appearing for petitioners have no objection for the disposal of
the instant writ petitions by giving directions to the expert committee to submit a report
to the State Government within three months from today for appropriate action.
Placing on record the above, the instant writ petitions are disposed of. Accordingly,
three months time is granted to the expert committee to submit a report to the State
Government for the preparation of an error free Coastal Management Plan.
Sd/-
MANIKUMAR
CHIEF JUSTICE
Sd/-
SHAJI P.CHALY
smv JUDGE
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 11
APPENDIX OF WP(C) 26055/2018
PETITIONER EXHIBITS
EXHIBIT P1. TRUE PHOTOSTAT COPY OF THE COMMUNICATION SENT BY
THE 1ST RESPONDENT TO THE CHIEF SECRETARY,
GOVERNMENT OF KERALA, DATED 27.09.1996.
EXHIBIT P2. TREU PHOTOSTAT COPY OF THE CRZ NOTIFICATION, 2011
WITH ALL AMENDMENTS MADE UPTO 6TH MARCH, 2018.
EXHIBIT P3. TRUE PHOTOSTAT COPY OF THE COASTAL ZONE
MANAGEMENT PLAN OF KERALA FOR THIRUVANANTHAPURAM
DISTRICT, JANUARY, 2018 ALONG WITH MAP 1 PREPARED
BY 5TH RESPONDENT.
EXHIBIT P4. TRUE PHOTOSTAT COPY OF THE SAID NOTICE ISSUED BY
THE KERALA STATE POLLUTION CONTROL BOARD,
THIRUVANANTHAPURAM, DATED 05.02.2018.
EXHIBIT P5. TRUE PHOTOSTAT COPY OF THE FINAL ORDER OF THE
NATIONAL GREEN TRIBUNAL, CENTRAL ZONE, DATED
23.07.2018.
EXHIBIT P6. TRUE PHOTOSTAT COPY OF THE DRAFT CRZ NOTIFICATION
2018, ISSUED BY THE FIRST RESPONDENT ALONG WITH
THE PUBLIC NOTICE, DATED 18.04.2018.
EXHIBIT P7. TRUE PHOTOSTAT COPY OF THE NOTIFICATION ISSUED BY
THE 1ST RESPONDENT PUBLISHED IN THE GAZETTE OF
INDIA, NO.3197 (E), DATED 2ND JULY, 2018 AMENDING
CRZ NOTIFICATION, 2011.
EXHIBTI P8. TRUE PHOTOSTAT COPY OF THE JUDGMENT RENDERED BY
THE NATIONAL GREEN TRIBUNAL, SOUTHERN ZONE,
CHENNAI IN THE CASE OF BLAISY DIXON VS KERALA
COASTAL ZONE MANAGEMENT AUTHORITY, APPLICATION
NO.4 OF OF 2017, DATED 01.08.2017.
EXHIBIT P9. TRUE PHOTOSTAT COPY OF THE PRINT OUT OF THE
NOTICE FOR PUBLIC HEARING ON 16.08.2018 DATED NIL
UPLOADED BY THE 2ND RESPONDENT IN THEIR WEB SITE
HTTP://KERALACZMA.GOV.IN/HEARING/RECORDS/
THRISSUR/PUB NOT THRISSUR ENG.PDF>ACCESSED ON
24.7.2018
EXHIBIT P10 TRUE COPY OF THE OBJECTIONS FILED BY THE
PETITIONER BEFORE THE ENVIRONMENTAL ENGINEER,
ENVIRONMENTAL AND CLIMATE CHANGE DEPARTMENT,
PALLIMUKKU, PETTA, THIRUVANANTHAPURAM-695 024,
DATED 27/08/2018.
EXHIBIT P11 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT, DATED
30/08/2018 ALONG WITH THE POSTAL RECEIPT.
EXHIBIT P12 TRUE COPY OF THE LETTER SENT BY THE 1ST
RESPONDENT TO THE 2ND RESPONDENT DATED
12/09/2018.
EXHIBIT P13 TRUE PHOTOSTAT COPY OF THE AFFIDAVIT FILED BY THE
STATE OF KERALA, BEFORE THE HONOURABLE SUPREME
COURT OF INDIA IN MA. NO.690-692/2017 IN CA
NO.12164-12166 OF 2016, DATED 16/02/2018.
EXHIBIT P14 TRUE PHOTOSTAT COPY OF THE GOVERNMENT ORDER, G.O.
(MS)NO.23/2018/TD, DATED 16/03/2018.
EXHIBIT P15 TRUE COPY OF THE MINUTES OF THE 28TH MEETING OF
THE KERALA COASTAL ZONE MANAGMENT AUTHORITY,
DATED 23/01/2019.
EXHIBIT P16 TRUE COPY OF THE MINUTES OF THE 33RD MEETING OF
THE KERALA COASTAL ZONE MANAGMENT AUTHORITY,
DATED 18/12/2009.
EXHIBIT P17 TRUE PHOTOSTAT COPY OF THE TABLE-I, SHOWING THE
DISTRICT-WISE GRAMA PANCHAYAT, MUNICIPALITIES AND
MUNICIPAL CORPORATIONS (BOTH ADJOINING SEA AND
WATER BODIES WITH TIDAL INFLUENCE) ALONG KERALA'S
COAST (*AREAS NOT HAVING SEA FRONTAGE), SHOWN IN
THE KERALA COASTAL ZONE MANAGEMENT PLAN OF
KERALA, DECEMBER, 1996.
EXHIBIT P18 TRUE PHOTOSTAT COPY OF THE GO(P) NO.151/2015/LSGD
DATED 30/04/2015 NOTIFYING 25 GRAMA PANCHAYATS IN
KERALA AS SMALLER URBAN AREAS.
EXHIBIT P19 TRUE PHOTOSTAT COPY OF THE COMMUNICATION SENT BY
THE 1ST RESPONDENT TO THE TAMIL NADU STATE
COASTAL ZONE MANAGEMENT AUTHORITY, DATED
31/01/2008.
EXHIBIT P20 THE DRAFT COASTAL ZONE MANAGEMENT PLAN OF WEST
BENGAL, WHICH WAS APPROVED.
EXHIBIT P21 TRUE PHOTOSTAT COPY OF THE COASTAL ZONE
MANAGEMENT MAP OF KARNATAKA, OBTAINED FROM THE
GOVERNMENT WEB SITE.
EXHIBIT P22 TRUE PHOTOSTAT COPY OF THE EXECUTIVE SUMMARY OF
THE COASTAL ZONE MANAGEMENT PLAN FOR 2011 OF THE
MIRA BHAYANDAR MUNICIPAL COUNCIL.
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 13
EXHIBIT P23 DOWNLOADED COPY OF THE GUIDELINES FOR THE
UPDATION OF COASTAL ZONE MANAGEMENT PLAN (CZMP)
PREPARED AS PER CRZ NOTIFICATION, 2011 TO ALIGN
IT WITH CRZ NOTIFICATION, 2019, UPLOADED ON 27-
06-2019, HTTP://MOEF.GOV.IN/WP-
CONTENT/UPLOADS/2019/06/FINAL-CZMP-GUIDELINES.PDF
EXHIBIT P24 TRUE PHOTOCOPY OF THE MINUTES OF THE 103RD
MEETING OF THE KCZMA, HELD ON 07-06-2019.
EXHIBIT P25 TRUE COPY OF THE LETTER SENT BY 4TH RESPONDENT TO
THE PETITIONER, DATED 11/7/2019
EXHIBIT P26 TRUE PHOTOSTAT COPY OF THE LETTER
NO.510/A2/2019/KCZMA, DATED 25/6/2019.
EXHIBIT P27 TRUE PHOTOSTATE COPY OF THE D.O. LATTER NO.
B3/47/2017 SENT BY THE 4TH RESPONDENT
SRI.P.H.KURIAN ADDITIONAL CHIEF SECRETARY TO THE
FIRST RESPONDENT DATED 10.12.2018 FURNISHED TO
THE PETITIONER ON THE BASIS OF THE APPLICATION
MADE BY THE PETITIONER
RESPONDENT EXHIBITS
EXHIBIT-R1(A) TRUE COPY OF THE APPROVAL OF UNION CABINET DATED
28/12/2018
EXHIBIT-R1(B) TRUE COPY OF THE CRZ NOTIFICATION DATED
18/01/2019
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 14
APPENDIX OF WP(C) 26044/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE PROPERTY TAX RECEIPT
ISSUED TO THE PETITIONER NO.1 BY THE VILLAGE
OFFICER DATED 16.05.2019.
EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE PROPERTY TAX RECEIPT
ISSUED TO THE PETITIONER NO.2 BY THE VILLAGE
OFFICER 26.05.2018.
EXHIBIT P3 SOME PHOTOGRAPHS OF THEIR RESIDENTIAL BUILDINGS.
EXHIBIT P4 TRUE TYPED COPY OF THE CRZ NOTIFICATION DATED
19.02.1991 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE CZMP SHOWING THE MAP NO.32A AND
THE RELEVANT PAGES ESSENTIAL FOR THE CASE
PERTAINING TO PANAVALLY GRAMA PANCHAYAT.
EXHIBIT P6 TRUE PHOTOCOPY OF THE LETTER SENT BY MoEF TO
GOVERNMENT OF KERALA DATED 27.09.1996.
EXHIBIT P7 TRUE PHOTOSTAT COPY OF THE REPORT OF
DR/.M.SAMSUDDIN, SCIENTIST G (RETD),
MR.B.K.JAYAPRASAD, SCIENTIST-F (RETD), AND
MR.RAJU DANIEL, SCIENTIFIC OFFICER (RETD)
SCIENTISTS, FORMERLY WORKING IN CENTRE FOR EARTH
SCIENCE STUDIES (CESS, NCESS WAS FORMERLY KNOWN
AS CESS) AND SOME OF THESE SCIENTISTS WERE PART
OF THE TEAM WHICH PREPARED THE CZMP AND THE SAME.
EXHIBIT P8 TRUE COPY OF THE LETTER ISSUED BY THE 2ND
RESPONDENT APPROVING THE COASTAL ZONE MANAGEMENT
PLAN OF KERALA DATED 28.02.2019.
EXHIBIT P9 TRUE PHOTOSTAT COPY OF THE AFFIDAVIT FILED BY THE
STATE OF KERALA, BEFORE THE HON'BLE SUPREME COURT
OF INDIA IN MA NO.690-692/2017 IN CA NO.12164-
12166 OF 2016 DATED 16TH FEBRUARY, 2018.
EXHIBIT P10 TRUE PHOTOCOPY OF THE GOVERNMENT ORDER G.O.
(MS)NO.23/2018/TD DATED 16.03.2018.
EXHIBIT P11 TRUE COPY OF THE MINUTES OF THE 28TH MEETING OF
THE KERALA COASTAL ZONE MANAGEMENT AUTHORITY
DATED 23.01.2009.
EXHIBIT P12 TRUE PHOTOSTAT COPY OF THE MINUTES OF THE 33RD
MEETING OF THE KERALA COASTAL ZONE MANAGMENT
AUTHORITY DATED 18.12.2009.
W.P.(C) Nos.26055 of 2018 & 26044 OF 2019 15
EXHIBIT P13 TRUE COPY OF THE REPORT OF THE COMMITTEE CHAIRED
BY PROF.M.SWAMINATHAN TO REVIEW THE COASTAL
REGULATION ZONE NOTIFICATION 1991, CONSTITUTED BY
THE 2ND RESPONDENT DATED FEBRUARY, 2005.
EXHIBIT P14 NIL.
EXHIBIT P14A THE MINUTES OF THE 18TH MEETING OF NCZMA.
EXHIBIT P14B THE MINUTES OF 19TH MEETING OF NCZMA.
EXHIBIT P15A TRUE COPY OF THE OFFICE MEMORANDU OF THE 2ND
RRESPONDENT DATED 01.07.2011.
EXHIBIT P15B TRUE COPY OF THE OFFICE MEMORANDUM OF THE 2ND
RESPONDENT DATED 08.08.2011.
EXHIBIT P16 TRUE COPY OF THE CRZ NOTIFICATION DATED
06.01.2011.
EXHIBIT P17 TRUE PHOTOSTAT COPY OF THE REPORT OF THE EXPERT
COMMITTEE TO EXAMINE SPECIFIC ISSUES IN KERALA
STATE RELATING TO COASTAL REGULATION ZONE
NOTIFICATION, PROF.N.BALAKRISHNAN NAIR, CHAIRMAN
EXPERT COMMITTEE, GOVERNMENT OF INDIA, MINISTRY
OF ENVIRONMENT AND FORESTS DATED 12.03.1997.
EXHIBIT P18 TRUE PHOTOSTAT COPY OF THE CRZ NOTIFICATION 2019
ISSUED ON 18.01.2019 ISSUED BY THE 2ND
REPSONDENT.
EXHIBIT P19 TRUE PHOTOSTAT COPY OF THE SAC/CESS REPORT, 1995.
EXHIBIT P20 TRUE PHOTOSTAT COPY OF THE ORDER OF THE 1ST
RESPONDENTD ATED 20.08.2019.
RESPONDENT EXHIBITS
EXHIBIT R1A TRUE COPY OF THE OFFICE MEMORANDUM ISSUED BY THE
2ND RESPONDENT DATED 01/07/2011.
EXHIBIT R1B TRUE COPY OF THE MINUTES OF THE 5TH MEETING OF
TECHNICAL SCRUTINY COMMITTEE TO SCRUTINISE THE
CZMPS AT NCSCM, CHENNAI DATED 18/02/2019.
EXHIBIT R1C TRUE COPY OF THE OFFICE MEMORANDUM ISSUED BY THE
2ND RESPONDENT DATED 07/06/2019.
