Kerala High Court
Mariamma Varghese vs State Of Kerala on 22 December, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA, 1943
WP(C) NO. 24401 OF 2021
PETITIONER:
BASHEER K.A., AGED 52 YEARS
S/O.ABDUL KHADER, KUTTIKATTUCHALIL HOUSE, VELLATHOOVAL
KARA AND VILLAGE, VELLATHOOVAL VILLAGE, DEVIKULAM
TALUK, IDUKKI 685 563
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.DIPU JAMES
SRI.STEPHY K REGI
SRI.GEORGE K.V.
SRI.MATHEW K.T.
SRI.M.D.SASIKUMARAN
RESPONDENTS:
1 STATE OF KERALA, REP.BY ITS PRINCIPAL SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 THE DISTRICT COLLECTOR
CIVIL STATION, KUYILIMALA, PAINAVU P.O., IDUKKI 685 603
3 THE REVENUE DIVISIONAL OFFICER
DEVIKULAM, DEVIKULAM P.O., IDUKKI DISTRICT 685 613
4 THE TAHSILDAR
DEVIKULAM TALUK, TALUK OFFICE, DEVIKULAM P.O., IDUKKI
DISTRICT 685 613
5 THE VILLAGE OFFICER
VILLAGE OFFICE, VELLATHOOVAL VILLAGE, VELLATHOOVAL
P.O., DEVIKULAM TALUK., IDUKKI DISTRICT 685 563
6 VELLATHOOVAL GRAMA PANCHAYATH
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE AND POST,
DEVIKULAM TALUK, IDUKKI DISTRICT-685 563, REP.BY ITS
SECRETARY.
7 THE SECRETARY, VELLATHOOVAL GRAMA PANCHAYATH
WP(C)NO.24401 OF 2021 & con.cases
2
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT-685
563.
BY ADV GEORGEKUTTY MATHEW
SRI.ASWIN SETHUMADHAVAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).20967/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA,
1943
WP(C) NO. 20967 OF 2020
PETITIONER:
BIJU KURIAN, AGED 48 YEARS
S/O. KURIAN, PANAKUZHIMALAYIL HOUSE, KUTHUPARA
KARA, VELLATHOOOVAL VILLAGE AND POST, DEVIKULAM
TALUK, IDUKKI DISTRICT 685 563.
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.M.D.SASIKUMAR
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SRI.MATHEW K.T.
SRI.GEORGE K.V.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 THE DISTRICT COLLECTOR, CIVIL STATION,
KUYILIMALA PAINAVU P.O. IDUKKI 685 603.
3 THE REVENUE DIVISIONAL OFFICER, DEVIKULAM,
DEVIKULAM, P.O. IDUKKI DISTRICT 685 613.
4 THE TAHSILDAR, DEVIKULAM TALUK, TALUK OFFICE,
DEVIKULAM P.O. IDUKKI DISTRICT 685 613.
5 THE VILLAGE OFFICER,
VILLAGE OFFICE, VELLATHOOVAL VILLAGE,
WP(C)NO.24401 OF 2021 & con.cases
4
VELLATHOOVAL P.O. DEVIKULAM TALUK, IDUKKI
DISTRICT 685 563.
6 VELLATHOOVAL GRAMA PANCHAYATH,
GRAMA PANCHAYATH OFFICE, VELLATHOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT 685
563, REP. BY ITS SECRETARY.
7 THE SECRETARY, VELLATHOOVAL GRAMA
PANCHAYATH, GRAMA PANCHAYATH OFFICE,
VELLATHOOVAL VILLAGE AND POST.
DEVIKULAM TALUK, IDUKKI DISTRICT 685 563.
BY ADV GEORGEKUTTY MATHEW, SC
SRI.ASWIN SETHUMADHAVAN - SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).24401/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA,
1943
WP(C) NO. 24315 OF 2021
PETITIONER:
MARIAMMA VARGHESE, AGED 69 YEARS
W/O.LATE P.M.VARGHESE, PANAKUZHIMALAYIL HOUSE,
KUTHUPARA KARA, VELLATHOOVAL POST, VELLATHOOVAL
VILLAGE, DEVIKULAM TALUK, IDUKKI DISTRICT-
685563.
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.M.D.SASIKUMARAN
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SRI.MATHEW K.T.
SRI.GEORGE K.V.
SRI.STEPHY K REGI
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR, CIVIL STATION,
KUYILIMALA, PAINAVU.P.O, IDUKKI-685603.
3 THE REVENUE DIVISIONAL OFFICER, DEVIKULAM,
DEVIKULAM.P.O, IDUKKI DISTRICT-685613.
4 THE TAHSILDAR, DEVIKULAM TALUK, TALUK OFFICE,
DEVIKULAM.P.O, IDUKKI DISTRICT-685613.
WP(C)NO.24401 OF 2021 & con.cases
6
5 THE VILLAGE OFFICER, VILLAGE OFFICE,
VELLATHOOVAL VILLAGE, VELLATHOOVAL.P.O,
DEVIKULAM TALUK, IDUKKI DISTRICT-685563.
6 VELLATHOOVAL GRAMA PANCHAYAT
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT-
685563, REPRESENTED BY ITS SECRETARY.
7 THE SECRETARY, VELLATHOOVAL GRAMA PANCHAYATH,
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT-
685563.
BY ADV GEORGEKUTTY MATHEW, SC
SRI.ASWIN SETHUMADHAVAN - SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).24401/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA,
1943
WP(C) NO. 24541 OF 2021
PETITIONER:
MOHANAN K.G., AGED 55 YEARS
S/O.GOVINDAN, KADACKALKIZHAKKETHIL HOUSE,
VELLATHOOVAL KARA AND VILLAGE, DEVIKULAM TALUK,
IDUKKI 685 563
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.M.D.SASIKUMAR
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SRI.MATHEW K.T.
SRI.GEORGE K.V.
SRI.STEPHY K REGI
RESPONDENTS:
1 STATE OF KERALA, REP.BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE DISTRICT COLLECTOR, CIVIL STATION,
KUYILIMALA, PAINAVU P.O., IDUKKI 685 603
3 THE REVENUE DIVISIONAL OFFICER, DEVIKULAM,
DEVIKULAM P.O., IDUKKI DISTRICT 685 613
4 THE TAHSILDAR, DEVIKULAM TALUK, TALUK OFFICE,
DEVIKULAM P.O., IDUKKI DISTRICT 685 613
5 THE VILLAGE OFFICER, VILLAGE OFFICE,
WP(C)NO.24401 OF 2021 & con.cases
8
VELLATHOOVAL VILLAGE, VELLATHOOVAL P.O.,
DEVIKULAM TALUK, IDUKKI DISTRICT 685 563
6 VELLATHOOVAL GRAMA PANCHAYATH
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT
685 563, REP.BY ITS SECRETARY
7 THE SECRETARY, VELLATHOOVAL GRAMA
PANCHAYATH, GRAMA PANCHAYATH OFFICE,
VELLATHOOVAL VILLAGE AND POST, DEVIKULAM
TALUK, IDUKKI DISTRICT 685 563
BY ADV GEORGEKUTTY MATHEW
SRI.ASWIN SETHUMADHAVAN, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).24401/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA,
1943
WP(C) NO. 24564 OF 2021
PETITIONER:
SASI O.K., AGED 62 YEARS, S/O.KUMARAN, ULLATTIL
HOUSE, VELLATHOOVAL KARA & VILLAGE, DEVIKULAM
TALUK, IDUKKI DISTRICT - 685 563.
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.M.D.SASIKUMAR
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SRI.MATHEW K.T.
SRI.GEORGE K.V.
SRI.STEPHY K REGI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, KUYILIMALA, PAINAVU P. O.,
IDUKKI - 685 603.
3 THE REVENUE DIVISIONAL OFFICER,
DEVIKULAM, DEVIKULAM P. O., IDUKKI DISTRICT -
685 613.
4 THE TAHSILDAR
DEVIKULAM TALUK, TALUK OFFICE, DEVIKULAM P. O.,
WP(C)NO.24401 OF 2021 & con.cases
10
IDUKKI DISTRICT - 685 613.
5 THE VILLAGE OFFICER
VILLAGE OFFICE, VELLATHOOVAL VILLAGE,
VELLATHOOVAL P. O., DEVIKULAM TALUK, IDUKKI
DISTRICT - 685 563.
6 VELLATHOOVAL GRAMA PANCHAYATH
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT -
685 563, REP. BY ITS SECRETARY.
7 THE SECRETARY
VELLATHOOVAL GRAMA PANCHAYATH, GRAMA PANCHAYATH
OFFICE, VELLATHOOVAL VILLAGE AND POST,
DEVIKULAM TALUK, IDUKKI DISTRICT - 685 563.
BY ADV GEORGEKUTTY MATHEW
SRI.ASWIN SETHUMADHAVAN - SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).24401/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 22ND DAY OF DECEMBER 2021 / 1ST POUSHA,
1943
WP(C) NO. 24947 OF 2021
PETITIONER/S:
BENNY SEBASTIAN, AGED 50 YEARS
S/O. DEVASIA, KOONAMPARA HOUSE, S. VALAVU KARA
KONNATHADY VILLAGE, IDUKKI TALUK, IDUKKI
DISTRICT 685 564
SRI.GEORGE MATHEW
SRI.PRAVEEN S.
SRI.M.D.SASIKUMARAN
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
SRI.MATHEW K.T.
SRI.GEORGE K.V.
SRI.STEPHY K REGI
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE DISTRICT COLLECTOR, CIVIL STATION,
KUYILIMALA, PAINAVU P.O, IDUKKI 685 603
3 THE REVENUE DIVISIONAL OFFICER, DEVIKULAM,
DEVIKULAM P.O, IDUKKI DISTRICT 685 613
4 THE TAHSILDAR, DEVIKULAM TALUK, TALUK OFFICE,
DEVIKULAM P.O, IDUKKI DISTRICT 685 613
5 THE VILLAGE OFFICER
VILLAGE OFFICE, VELLATHOOVAL VILLAGE,
WP(C)NO.24401 OF 2021 & con.cases
12
VELLATHOOVAL P.O, DEVIKULAM TALUK, IDUKKI
DISTRICT 685 563
6 VELLATHOOVAL GRAMA PANCHAYAT
GRAMA PANCHAYATH OFFICE, VELLATHOOVAL VILLAGE
AND POST, DEVIKULAM TALUK, IDUKKI DISTRICT 685
563 REPRESENTED BY ITS SECRETARY
7 THE SECRETARY
VELLATHOOVAL GRAMA PANCHAYATH, GRAMA PANCHAYATH
OFFICE, VELLATHOOVAL VILLAGE AND POST,
DEVIKULAM TALUK, IDUKKI DISTRICT 685 563
BY ADV GEORGEKUTTY MATHEW
SRI.ASWIN SETHUMADHAVAN - SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2021, ALONG WITH WP(C).24401/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)NO.24401 OF 2021 & con.cases
13
JUDGMENT
[WP(C) Nos.24401/2021, 20967/2020, 24315/2021,
24541/2021, 24564/2021]
The petitioners in these cases - which have been heard
together on account of the analogous factual circumstances
presented and the similar nature of the reliefs sought for -
are stated to be persons in occupation and possession of the
lands involved in these cases for the last several years, if not
decades.
2. The petitioners say that they have constructed
commercial shop rooms in their respective properties and
that they were all validly assigned door numbers by the
Vellathooval Grama Panchayat in the past. They say that,
however, when they renovated the buildings, without making
any additional construction, it has been refused to be
assessed or numbered by the said Panchayat, saying that
they have no title over the property in question.
3. The petitioners contend that the afore stand of the
Panchayat is extremely and egregiously improper because
their applications for assignment of land before the
WP(C)NO.24401 OF 2021 & con.cases
competent Authority under the Land Assignment Act is still
pending. They thus pray that their respective applications
for assignment of land be directed to be taken up and
disposed of by the competent Authorities; and that in the
meanwhile, the Vellathooval Grama Panchayat be ordered to
assess and number their buildings in terms of law, without
any avoidable delay.
4. The afore submissions made on behalf of the
petitioners by their learned counsel - Sri.George Mathew,
were answered by the learned Senior Government Pleader -
Sri.Aswin Sethumadhavan, saying that, except in one or two
afore cases, the applications for assignment have not been
placed on record by the petitioners. He submitted that,
therefore, the competent Authority is unable to verify
whether any such applications are pending. As regards the
numbering of the buildings are concerned, he submitted that
it is for the Vellathooval Grama Panchayat to answer.
5. The learned standing counsel for the Vellathooval
Grama Panchayat, Sri.Georgekutty Mathew, submitted that
the assessment and numbering of the buildings as stated by
the petitioners above were not with respect to the present
WP(C)NO.24401 OF 2021 & con.cases
constructions, but to the old ones, which were standing in
the property in question. He, however, conceded that the old
buildings were numbered without raising any objection
regarding the title of the petitioners, but submitted that
when it came to his clients' notice that the petitioners have
no rights over the properties in question, they have been
incapacitated from considering their requests.
6. Even when I hear the afore submissions, it is clear
that going by the stand of the Panchayat, the petitioners or
their predecessor-in-interest have been in continuous
possession of the property in question for the last several
years, if not decades, as stated by them. It is also conceded
that the buildings originally standing in the property were
numbered and assessed to tax, though they have now been
either modified or additionally constructed upon.
7. Indubitably, therefore, the Panchayat must now
assess and number the buildings provisionally, at least until
such time as the petitioners' application for assignment
before the competent Authorities are decided in terms of law.
8. As far as the applications for assignment are
concerned, if the petitioners have not preferred the same yet
WP(C)NO.24401 OF 2021 & con.cases
as stated by the learned Government Pleader, they must
certainly be given an opportunity of doing so, so that the
same can then be decided by the competent Authority
without any further delay.
Resultantly, I order these writ petitions with the
following directions:
(A)(i) These writ petitions are allowed, directing the
competent Authority to take up the applications for
assignment, if any, made by the petitioners and dispose of
the same, after affording them an opportunity of being heard
and of producing relevant documents in substantiation of
the plea; thus culminating in an appropriate order and
necessary action thereon, as expeditiously as is possible, but
not later than six months from the date of receipt of a copy of
this judgment.
(ii) Needless to say, if any of the petitioners have not
yet made an application for assignment or if the same is not
pending, then they will be at liberty to make a fresh one in
terms of law, which shall then be considered in terms of the
afore directions, provided they do so, within a period of two
weeks from the date of receipt of a copy of this judgment.
WP(C)NO.24401 OF 2021 & con.cases
(B) The Vellathooval Grama Panchayat is directed to
provisionally assess and number the buildings standing in
the properties, provided it complies with every statutory
requirements as also the applicable Building Rules; however,
making it clear that if the applications for assignment are to
finally end to their detriment, then necessary action in terms
of law can be taken by the said Panchayat, after following
due procedure and after affording necessary opportunity of
being heard to the petitioners.
Sd/- DEVAN RAMACHANDRAN
JUDGE
stu
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 24401/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF TAX RECEIPT NO.59 DTD.
30.12.2017 ISSUED BY 6TH RESPONDENT FOR
DOOR NO.XI/373
Exhibit P1(A) TRUE COPY OF TAX RECEIPT NO.36 DTD.
25.1.2019 ISSUED BY 6TH RESPONDENT FOR
DOOR NO.XI/372
Exhibit P2 TRUE COPY OF LETTER NO.A3-757/21 DTD.
NO.26.4.2020 (26.4.2021) ISSUED BY 7TH
RESPONDENT
Exhibit P3 TRUE COPY OF REPRESENTATION DTD.
1.2.2016 SUBMITTED BY MERCHANTS
ASSOCIATION UNIT TO 2ND RESPONDENT
Exhibit P4 TRUE COPY OF COVERING LETTER DTD.
8.3.2016 OF THE MERCHANT'S ASSOCIATION
IN THE AREA TO EXECUTIVE ENGINEER PWD
ROADS DIVISION, IDUKKI
Exhibit P5 TRUE COPY OF REPORT NO.134/16 DTD.
9.3.2016 SUBMITTED BY 5TH RESPONDENT TO
2ND RESPONDENT
Exhibit P6 TRUE COPY OF RESOLUTION NO.3(6) DTD.
19.9.2019 OF 6TH RESPONDENT
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 20967/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF REGISTRATION CERTIFICATE
NO.V.175 DTD. 05.11.2009 ISSUED BY
ASSISTANT LABOUR OFFICER, MUNNAR.
EXHIBIT P2 TRUE COPY OF TX RECEIPT DTD. 16.12.2017
ISSUED BY 6TH RESPONDENT FOR DOOR NO.
XI/326.
EXHIBIT P3 TRUE COPY OF TAX RECEIPT DTD. 16.12.2017
ISSUED BY 6TH RESPONDENT FOR DOOR NO.
XI/327.
EXHIBIT P4 TRUE COPY OF REPRESENTATION DTD.
01.02.2016 SUBMITTED BY MERCHANTS
ASSOCIATION TO 2ND RESPONDENT.
EXHIBIT P5 TRUE COPY OF UNDERTAKING DTD. 08.03.2016
GIVEN BY PETITIONER TO EXE.ENG.PWD ROADS,
IDUKKI.
EXHIBIT P6 TRUE COPY OF REPORT NO.134/16 DTD.
09.03.2016 SUBMITTED BY 5TH RESPONDENT TO
2ND RESPONDENT.
EXHIBIT P7 TRUE COPY OF CHALLAN DTD. 12.01.2018 FOR
OBTAINING HEALTH CERTIFICATE.
EXHIBIT P8 TRUE COPY OF REPRESENTATION DT. 24.09.2018
SUBMITTED BY PETITIONER BEFORE 2ND
RESPONDENT.
EXHIBIT P9 TRUE COPY OF RESOLUTION NO.3(6) DTD.
19.09.2019 OF 6TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF NOTICE DTD. 01.11.2019 ISSUED
FROM THE OFFICE OF 4TH RESPONDENT.
EXHIBIT P11 TRUE COPY OF DEMAND NOTICE DTD. 18.06.2014
(18.06.2018) ISSUED BY 7TH RESPONDENT OF
WP(C)NO.24401 OF 2021 & con.cases
DOOR NO. XI/326.
EXHIBIT P12 TRUE COPY OF DEMAND NOTICE DTD 16.7.2014
(18.06.2018) ISSUED BY 7TH RESPONDENT OF
DOOR NO. XI/327.
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 24315/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF TAX RECEIPT NO.116061100434
DTD.19.04.2016 ISSUED BY 6TH RESPONDENT
FOR DOOR NO.XI/567.
Exhibit P2 TRUE COPY OF REPRESENTATION DTD.
05.02.2021 SUBMITTED TO PUBLIC GRIEVANCE
CELL BY PETITIONER.
Exhibit P3 TRUE COPY OF LETTER NO.A3-758/21
DTD.26.04.2020 (26.04.2021)ISSUED BY THE
7TH RESPONDENT.
Exhibit P4 TRUE COPY OF REPRESENTATION DATED
01.02.2016 SUBMITTED BY MERCHANTS
ASSOCIATION UNIT TO 2ND RESPONDENT.
Exhibit P5 TRUE COPY OF COVERING LETTER
DTD.08.03.2016 OF MERCHANT'S ASSOCIATION
IN THE AREA TO EXECUTIVE ENGINEER PWD
ROADS DIVISION, IDUKKI.
Exhibit P6 TRUE COPY OF REPORT NO.134/16
DT.09.03.2016 SUBMITTED BY 5TH RESPONDENT
TO 2ND RESPONDENT.
Exhibit P7 TRUE COPY OF RESOLUTION NO.3(6)
DTD.19.09.2019 OF 6TH RESPONDENT.
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 24541/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF TRADE LICENSE
NO.A5/1145/16-6/ 2016-17 DTD. 18.4.2016
ISSUED BY 6TH RESPONDENT FOR DOOR
NO.XI/426
Exhibit P1(A) TRUE COPY OF TRADE LICENSE
NO.A5/1145/16-7/ 2016-17 DTD. 18.4.2016
ISSUED BY 6TH RESPONDENT FOR DOOR
NO.XI/425
Exhibit P2 TRUE COPY OF REPRESENTATION DTD.
1.2.2016 SUBMITTED BY MERCHANTS
ASSOCIATION UNIT TO 2ND RESPONDENT
Exhibit P3 TRUE COPY OF COVERING LETTER DTD.
8.3.2016 OF THE MERCHANTS ASSOCIATION
IN THE AREA TO EXECUTIVE ENGINEER PWD
ROADS DIVISION, IDUKKI
Exhibit P4 TRUE COPY OF REPORT NO.134/16 DTD.
9.3.2016 SUBMITTED BY 5TH RESPONDENT TO
2ND RESPONDENT
Exhibit P5 TRUE COPY OF RESOLUTION NO.3(6) DTD.
19.9.2019 OF 6TH RESPONDENT
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 24564/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF TAX RECEIPT NO.11606100558
DATED 28.04.2016 ISSUED BY 6TH
RESPONDENT OF DOOR NO.XI/222.
Exhibit P1(a) TRUE COPY OF TAX RECEIPT NO.11606100559
DATED 28.04.2016 ISSUED BY 6TH
RESPONDENT OF DOOR NO.XI/324.
Exhibit P2 TRUE COPY OF REPRESENTATION DATED
01.02.2016 SUBMITTED BY MERCHANTS
ASSOCIATION UNIT TO 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF COVERING LETTER DATED
08.03.2016 OF MERCHANT'S ASSOCIATION IN
THE AREA ALONG WITH UNDERTAKING IN THE
AREA TO EXECUTIVE ENGINEER, PWD ROADS
DIVISIONS, IDUKKI.
Exhibit P4 TRUE COPY OF REPORT NO.134/16 DATED
09.03.2016 SUBMITTED BY 5TH RESPONDENT
TO 2ND RESPONDENT.
Exhibit P5 TRUE COPY OF RESOLUTION NO.3(6) DATED
19.09.2019 OF 6TH RESPONDENT.
WP(C)NO.24401 OF 2021 & con.cases
APPENDIX OF WP(C) 24947/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF TAX RECEIPT NO. 21 DATED 30-
04-2012 ISSUED BY 6TH RESPONDENT.
Exhibit P1A TRUE COPY OF TAX RECEIPT NO. 67 DATED 27-
03-2013 ISSUED BY 6TH RESPONDENT
Exhibit P2 TRUE COPY OF RECEIPT NO. 601 DTD 24-02-
2015 ISSUED BY 6TH RESPONDENT.
Exhibit P2A TRUE COPY OF RECEIPT NO. 1701 DTD 03-06-
2015 ISSUED BY 6TH RESPONDENT.
Exhibit P3 TRUE COPY OF REPRESENTATION DTD 01-02-2016
SUBMITTED BY MERCHANTS ASSOCIATION UNIT TO
2ND RESPONDENT
Exhibit P4 TRUE COPY OF COVERING LETTER DTD 08-03-
2016 OF THE MERCHANT'S ASSOCIATION IN THE
AREA TO EXECUTIVE ENGINEER PWD ROADS
DIVISION, IDUKKI
Exhibit P5 TRUE COPY OF REPORT NO. 134/16 DTD 09-03-
2016 SUBMITTED BY 5TH RESPONDENT TO 2ND
RESPONDENT.
Exhibit P6 TRUE COPY OF RESOLUTION NO. 3(6) DTD 19-
09-2019 OF 6TH RESPONDENT.
