Abdul Vahid Sheikh Mohammed vs The Revenue Divisional Officer
2021 Latest Caselaw 18870 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                       WP(C) NO. 28315 OF 2020
PETITIONER:

          ABDUL VAHID SHEKH MOHAMMEDS/O ABDUL VAHID
          SHEFNA MANZIL, CHANDANAKAVU, KULATHUPUZHA, KOLLAM
          DISTRICT.

          BY ADVS.
          T.R.HARIKUMAR
          SRI.ARJUN RAGHAVAN



RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          PUNALUR, KOLLAM DISTRICT, PIN-691 305.

    2     THE TAHSILDAR, TALUK OFFICE, PUNALUR,
          KOLLAM DISTRICT, PIN-691 305.

    3     THE VILLAGE OFFICER, THINKALKARIKKAM VILLAGE OFFICE,
          KOLLAM DISTRICT, PIN-691 110.

    4     DR.MATHEW NAINAN, AMBATTU BUNGALOW,
          THINKALKARIKKAM P.O., KOLLAM DISTRICT, PIN-691 110.

          BY ADV GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH WP(C).27529/2020, 28361/2020 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       2



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                          WP(C) NO. 27529 OF 2020
PETITIONERS:

     1       ANZAR
             AGED 37 YEARS
             S/O. ABDUL RASHEED, PANAYIL VEEDU, THINGALKARIKOM,
             VILLAGE, PUNALUR TALUK 691 310.

     2       PUNITHA RAJ,
             AGED 29 YEARS
             S/O. SUNDAR RAJ, RPL ESTATE, CHANDHANAKAVUMURI,
             THINGALKARIKOM VILLAGE, KULATHUPUZHA, PUNALUR TALUK 691
             310.

     3       R. RAJENDRAN,
             AGED 53 YEARS
             S/O. REGUPATHI, RPL ESTATE, KULATHUPUZHA, VILLAGE,
             KULATHUPUZHAMURI, KOOVAKADU P.O PUNALUR TLAUK 691 310.

     4       R. DEEPA,
             AGED 26 YEARS
             W/O. BUVANACHANDRAN, R.P.L. 9B COLONY, THINGALKARIKOM,
             VILLAGE, KULATHUPUZHAMURI, KOOVAKADAU P.O. PUNALUR,
             TALUK 691 310.

     5       HARIS.H.,
             AGED 33 YEARS
             S/O. HASHEEMUDHEEN, HARIS MANZIL, NELLIMOODUMURI,
             KULATHUPUZHA P.O. PUNALUR TALUK, 691 310.

     6       AMINA NAZEER,
             AGED 31 YEARS
             S/O. NASEER M.S., THRIPPALAZHIKOMMMURI, EZHUKON
             VILLAGE, THRIPPALAZHIKOM P.O. KOTTARAKKARA TALUK 691
             509.

     7       S. THIRUCHELVAM,
             AGED 52 YEARS
             S/O. ARAPALLI,THINGALKARIKOM VILLAGE, KULATHUPUZHAMURI,
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       3

             KOOVAKAD P.O. PUNALUR TALUK 691 310.

     8       RANGANAYAKI,
             AGED 40 YEARS
             W/O THIRUSELVAM,
             THINGALKARIKOM VILLAGE, KULATHUPUZHAMURI, KOOVAKAD P.O.
             PUNALUR TALUK 691 310.

     9       SANDRA RAJ.T.,
             AGED 35 YEARS
             W/O. PRINSHA,
             RPL 2J COLONY, KULATHUPUZHAMURI, ,
             THINGALKARIKOM VILLAGE, KULATHUPUZHAMURI, KOOVAKAD P.O.
             PUNALUR TALUK 691 310.

     10      THANGARAJ.P.,
             AGED 58 YEARS
             S/O. PERIYASAMI,
             KADAMBATTU VEETTIL,
             RPL 2J COLONY, KULATHUPUZHAMURI, ,
             THINGALKARIKOM VILLAGE, KULATHUPUZHAMURI, KOOVAKAD P.O.
             PUNALUR TALUK 691 310.

     11      DHARMALINGAM,
             AGED 47 YEARS
             S/O. VEERAPUTHRAN,
             RPL JEEVANAM, RPL 2J COLONY,
             KULATHUPUZHAMURI, KULATHUPUZHA
             VILLAGE, KOOVAKAD P.O. PUNALUR TALUK 691 310.

     12      MAHESWARI,
             AGED 45 YEARS
             W/O. DHARMALINGAM,
             RPL JEEVANAM, RPL 2J COLONY, KULATHUPUZHAMURI,
             KULATHUPUZHA VILLAGE, KOOVAKAD, P.O. PUNALUR, 691 310.

     13      JITHIN RAJ,
             AGED 28 YEARS
             S/O. RAJANKUTTY, NEYTHODE VEEDU, THINGALKARIKOM
             VILLAGE, CHANDHANAKAVUKARA, THINGALKARIKAM P.O.
             PUNALUR, TALUK 691 310.

             BY ADVS.
             K.LAKSHMINARAYANAN
             SMT.SATHYASHREE PRIYA EASWARAN
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       4


RESPONDENTS:

     1       REVENUE DIVISIONAL OFFICER,
             PUNALUR, KOLLAM DISTRICT 691 305.

     2       THE TAHSILDAR, CORRECTED
             TALUK OFFICE, PUNALUR, KOLLAM DISTRICT 691 305.

             THE DESCRIPTION OF THE 2ND RESPONDENT IN THE CAUSE
             TITLE IS SUO MOTU CORRECTED AS 'TAHSILDAR (LR), TALUK
             OFFICE, PUNALUR, KOLLAM DISTRICT-691305
             AS PER ORDER DATED 6.1.21 IN
             WP(C) 27529/20(M)

     3       VILLAGE OFFICER,
             THINGALKARIKOM VILLAGE, KOLLAM DISTRICT 691 310.

             BY ADV GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH WP(C).28315/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       5



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                          WP(C) NO. 28361 OF 2020
PETITIONERS:

     1       SURESH
             S/O. SREELALAN, RPL ESATATE 2 J COLONY, KOOVAKKADU,
             KOLLAM DISTRICT.

     2       THOMAS MATHEW
             S/O. V.A MATHEW, VALLIKKALA PUTHEN VEEDU, CHANDANAKAVU,
             KOLLAM DISTRICT,

     3       MUBEENA
             W/O. MUJEEB RAHMAN, MUJEEB MANZIL, 16 ACRE,
             KULATHUPUZHA, KOLLAM DISTRICT.

             BY ADVS.
             T.R.HARIKUMAR
             SRI.ARJUN RAGHAVAN



RESPONDENTS:

     1       THE REVENUE DIVISIONAL OFFICER
             PUNALUR, KOLLAM DISTRICT, PIN - 691305.

     2       THE TAHSILDAR,
             TALUK OFFICE, PUNALUR, KOLLAM DISTRICT-PIN-691305.

     3       THE VILLAGE OFFICER,
             THINKALKARIKKAM VILLAGE OFFICE, KOLLAM DISTRICT,PIN-
             691110.

     4       DR. MATHEW NAINAN,
             AMBATTU BUNGALOW,THINKALKARIKKAM P.O, KOLLAM DISTRICT,
             PIN - 691110.

             BY ADV GOVERNMENT PLEADER
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       6




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH WP(C).28315/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       7



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                          WP(C) NO. 28495 OF 2020
PETITIONERS:

     1       K. NAJEEM,
             S/O. KOCHU HASSAN KUNJU, HASAN NISSAYIL, KOTTIYAM P.O,
             KOLLAM DISTRICT.

     2       OMANA AMMA,
             D/O. PUSHKARAN PILLAI, RAJESH BHAVAN, CHANDANAKAVU,
             KOLLAM DISTRICT.

     3       PARVATHY,
             W/O. KALAYAKUMAR, RPL STAFFF QUARTERS, KOOVAKKADU P.O,
             KOLLAM DISTRICT.

     4       BIBIN BABU,
             S/O BABU GEORGE, KOLLAKARAN VEEDU, ESM COLONY,
             KULATHUPUZHA P.O, KOLLAM DISTRICT

     5       ANCYMOL S,
             W/O. SHYJUMON, DHARUL SALAM, CHANDANAKAVU,
             THINKALKARIKKAM, , KOLLAM DISTRICT.

     6       G. MARIYAMMA,
             W/O. T.S VARGHESE, MAVANAL VEEDU, THINKALKARIKKAM,
             KOLLAM DISTRICT

     7       SUDHAKARAN,
             S/O. VELAYUDHAN, RPL ESTATE, IC COLONY, QUARTERS NO.
             1/9, KOOVAKKADU P.O, KOLLAM DISTRICT

     8       UAYAKUMAR,
             S/O. CHELLAYYA, RPL 2J COLONY, KOOVAKKADU P.O, KOLLAM
             DISTRICT

     9       MANIKANDAN,
             S/O. SUBRAMANIYAN, RPL ESTATE, IC COLONY, KOOVAKKADU,
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       8

             KOLLAM DISTRICT.

     10      PAKYANATHAN,
             S/O. PUTHIYAVAN, RPL ESTATE, IA COLONY, KULATHUPUZHA,
             KOLLAM DISTRICT.

             BY ADVS.
             T.R.HARIKUMAR
             SRI.ARJUN RAGHAVAN



RESPONDENTS:

     1       THE REVENUE DIVISIONAL OFFICER
             PUNALUR, KOLLAM DISTRICT PIN 691 305

     2       THE TAHSILDAR,
             TALUK OFFICE, PUNALUR, KOLLAM DISTRICT, PIN 691 305

     3       THE VILLAGE OFFICER,
             THINKALKARIKKAM VILLAGE OFFICE, KOLLAM DISTRICT, PIN
             691 110

     4       DR MATHEW NAINAN,
             AMBATTU BUNGALOW, THINKALKARIKKAM P.O, KOLLAM DISTRICT
             PIN 691 110

             BY ADV GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH WP(C).28315/2020 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

                                       9


                                 JUDGMENT

These writ petitions have been considered together on

account of the similarity of the factual circumstances pleaded and

the reliefs sought for .

2. The petitioners are stated to be the assignees of certain

extents of land, in various Survey numbers in Punalur Taluk in

Kollam District. They say that they have purchased the properties

validly from their predecessors-in-interest for valuable

consideration, but allege that the respondents are refusing to allow

their applications for Transfer of Registry of the same in their

names or for remittance of land tax, but without assigning any

valid cogent reasons.

3. The petitioners, therefore, contend that the action of

the respondents, particularly that of respondents 2 and 3, are

egregiously improper and contrary to law and thus pray that they

be directed to consider their applications for Transfer of Registry

and payment of land tax, within a time frame to be fixed by this

Court.

[WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

4. I have heard Sri.K.Lakshminarayanan - learned

counsel appearing for the petitioners in WP(C) No.27529 of 2020;

Sri.T.R.Harikumar - learned counsel appearing for the petitioners

in WP(C) Nos.28315 of 2020, 28361 of 2020 and 28495 of 2020 ;

and the learned Senior Government Pleader-Smt.

K.Amminikkutty, appearing for the official respondents.

5. The only contention of Smt.K.Amminikkutty, the

learned Senior Government Pleader, in opposition to the

petitioners' plea was that there are ceiling cases registered and

being pursued against the petitioners' predecessors-in-interest and

therefore, that their applications for Transfer of Registry and

payment of land tax cannot be permitted. She then added that the

respondents also have another reason for refusing the request of

the petitioners, namely, that the properties in question were part of

a larger estate, which enjoyed exemption under the provisions of

the Kerala Land Reforms Act and that the petitioners are

attempting to fragment it on the strength of their title documents.

She, therefore, prayed that this writ petition be dismissed [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

6. In reply, Sri.K.Lekshminarayanan and T.R.Harikumar

submitted that the afore contentions of the learned Government

Pleader cannot hold water any further because they have been

examined and answered against the State and its functionaries by

this Court, through various judgments; and they point in

substantiation on Exts.P6 and P7 appended to WP(C)

No.27259/2020.

7. When I examine the afore submissions, there can be

no doubt that the respondents do not have a case that the

transactions entered into by the petitioner with their predecessors-

in-interest is illegal or prohibited by law. The only contention is

that on account of the sale transactions, the earlier Estate has been

fragmented and that there is a ceiling case already pending against

its original owners. However, as rightly pointed out by the

learned counsel for the petitioners, these issues have already been

found against the respondents by various judgments of this Court;

and in any event of the matter, as long as there is no prohibition in

law against sale of a property in tranches and as long as no [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

accusation has been made against the petitioners that they have

converted the use of the land for any purpose contrary to the

exemption enjoyed by it under the Land Reforms Act, I cannot

find the afore objections to be in any manner tenable.

8. That apart, merely because there is a ceiling case

pending against the original owner, the respondents cannot refuse

Transfer of Registry or payment of tax by the present owners

because it is now well settled that any such liability always runs

with the property and the petitioners have purchased the same

being fully aware of this.

In the afore circumstances, following Exts.P6 and P7 in

WP(C) No.27529/2020, I allow these writ petitions and direct the

competent respondents to consider and allow the applications of

the petitioners for Transfer of Registry of the respective properties

in their names, as also for the remittance of land tax thereon, if

there are no other legal impediments but de hors the afore

objections. This shall be done within a period of one month from

the date on which the petitioners tender the amounts towards the [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

land Tax on their respective properties.

Needless to say, the rights of the respondents to proceed

against the properties under the provisions of the Land Reforms

Act, based on the ceiling cases registered against the

predecessors-in-interest of the property will remain unimpeded

and they will be at liberty to complete the same and take all

apposite action, as are warranted in future, notwithstanding the

afore directions.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/10/09/2021 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

APPENDIX OF WP(C) 27529/2020

PETITIONERS' EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE LAND TAX RECEIPT ON 0787333 DATED 25.01.2019 FOR THE PERIOD 2018-19 ISSUED BY THE 4TH RESPONDENT TO THE NAZRUDHEEN AND SHABEER.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN WPC 13158/20 DATED 03.11.2020 ON THE FILE OF THIS HONOURABLE COURT.

EXHIBIT P3 A TRUE COPY OF THE CONSOLIDATED STATEMENT SHOWING THE DETAILS OF THE PROPERTY PURCHASED BY THE PETITIONERS.

EXHIBIT P4 A TRUE COPY OF THE MUTATION HAVING THANDAPER NO. 16731 BY THE 3RD RESPONDENT IN FAVOUR OF THE 1T PETITIONER.

EXHIBIT P5 A TRUE COPY OF THE REVENUE RECEIPT NO.

787487 DATED 07.02.2019 FOR THE PERIOD 2018-19 ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WP(C) 27522/20 DATED 21.12.2020 ON THE FILE OF THIS HONOURABLE COURT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WP(C) 14347/20 DATED 10.11.2020 ON THE FILE OF THIS HONOURABLE COURT.

RESPONDENTS' EXHIBITS:-

ANNEXURE R2A TRUE COPY OF THE NAME OF PERSON AND THE EXTENT OF LAND TRANSFERRED [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

APPENDIX OF WP(C) 28361/2020

PETITIONERS' EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.628/1/18 DATED 03.12.2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P2 A TRUE COPY OF THE SALE DEED NO.272/18 DATED 23.05.2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P3 A TRUE COPY OF THE SALE DEED NO.163/1/19 DATED 13.03.2019 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P4 A TRUE COPY OF THE SALE DEED NO.49/18 DATED 29.01.2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P5 A TRUE COPY OF THE TAX RECEIPT DATED 03.02.2018 ISSUED FROM THE VILLAGE OFFICE, THINKALKARIKKAM

EXHIBIT P6 A TRUE COPY OF THE PARTITION DEED NO.771 DATED 09.08.1994 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P7 A TRUE COPY OF THE REPLY DATED 07.12.2020 ISSUED TO THE 1ST PETITIONER UNDER THE RTI ACT

EXHIBIT P8 A TRUE COPY OF THE REPLY DATED 07.12.2020 ISSUED TO THE 2ND PETITIONER UNDER THE RTI ACT

EXHIBIT P9 A TRUE COPY OF THE REPLY DATED 07.12.2020 ISSUED TO THE 3RD PETITIONER UNDER THE RTI ACT

EXHIBIT P10 A TRUE COPY OF THE JUDGMENT DATED 03.11.2020 IN WPC NO 13158 OF 2020 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

APPENDIX OF WP(C) 28495/2020

PETITIONERS' EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO. 49/18 DATED 29-01-2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P2 A TRUE COPY OF THE TAX RECEIPT DATED 03-02-

2018 ISSUED FROM THE VILLAGE OFFICE, THINKALKARIKKAM.

EXHIBIT P3 A TRUE COPY OF THE SALE DEED NO. 304/2018 DATED 04-06-2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P4 A TRUE COPY OF THE SALE DEED NO. 271/2018 DATED 23-05-2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P5 A TRUE COPY OF THE SALE DEED NO.135/2018 DATED 05-03-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P6 A TRUE COPY OF THE SALE DEED NO. 509/1/18 DATED 22-09-2018 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P7 A TRUE COPY OF THE SALE DEED NO. 273/2018 DATED 23-05-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P8 A TRUE COPY OF THE SALE DEED NO. 637/1/18 DATED 12-12-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P9 A TRUE COPY OF THE SALE DEED NO. 372/1/18 DATED 16-07-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P10 A TRUE COPY OF THE SALE DEED NO. 433/1/18 DATED 29-08-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P11 A TRUE COPY OF THE SALE DEED NO. 432/1/18 DATED 29-08-2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P12 A TRUE COPY OF THE TAX RECEIPT DATED 19-03- [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

2018, ISSUED FROM THE VILLAGE OFFICE, THINKALKARIKKAM.

EXHIBIT P13 A TRUE COPY OF THE TAX RECEIPT DATED 30-10-

2018, ISSUED FROM THE VILLAGE OFFICE, THINKALKARIKKAM

EXHIBIT P14 A TRUE COPY OF THE TAX RECEIPT DATED 17-09-

2018, ISSUED FROM THE VILLAGE OFFICE, THINKALKARIKKAM NO. 616039

EXHIBIT P15 A TRUE COPY OF THE TAX RECEIPT DATED 26-02-

2019, ISSUED FROM THE VILALGE OFFICE, THINKALKARIKKAM

EXHIBIT P16 A TRUE COPY OF THE TAX RECEIPT DATED 17-09-

2018, ISSUED FROM THE VILALGE OFFICE, THINKALKARIKKAM NO. 616038

EXHIBIT P17 A TRUE COPY OF THE TAX RECEIPT DATED 11-10-

2018, ISSUED FROM THE VILALGE OFFICE, THINKALKARIKKAM

EXHIBIT P18 A TRUE COPY OF THE TAX RECEIPT DATED 18-12-

2018, ISSUED FROM THE VILALGE OFFICE, THINKALKARIKKAM

EXHIBIT P19 A TRUE COPY OF THE PARTITION DEED NO. 771 DATED 09-08-1994 OF KULATHUPUZHA SUB REGISTRY

EXHIBIT P20 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 1ST PETITIONER UNDER THE RTI ACT

EXHIBIT P21 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 2ND PETITIONER UNDER THE RTI ACT

EXHIBIT P22 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 3RD PETITIONER UNDER THE RTI ACT

EXHIBIT P23 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 4TH PETITIONER UNDER THE RTI ACT [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

EXHIBIT P24 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE HUSBAND OF THE 5TH PETITIONER UNDER THE RTI ACT

EXHIBIT P25 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 6TH PETITIONER'S SON UNDER THE RTI ACT

EXHIBIT P26 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 7TH PETITIONER UNDER THE RTI ACT

EXHIBIT P27 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 8TH PETITIONER UNDER THE RTI ACT

EXHIBIT P28 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 9TH PETITIONER UNDER THE RTI ACT

EXHIBIT P29 A TRUE COPY OF THE REPLY DATED 07-12-2020 ISSUED TO THE 10TH PETITIONER UNDER THE RTI ACT

EXHIBIT P30 A TRUE COPY OF THE JUDGMENT DATED 03-11-2020 IN WPC NO. 13158 OF 2020 [WP(C) Nos.28315/2020, 27529/2020, 28361/2020, 28495/2020]

APPENDIX OF WP(C) 28315/2020

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NO.50/18 DATED 29.01.2018 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P2 A TRUE COPY OF THE SALE DEED NO.11/1/19 DATED 05.01.2019 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P3 A TRUE COPY OF THE TAX RECEIPT DATED 03.02.2018 ISSUED FROM THE VILLAGE OFFICER, THINKALKARIKKAM.

EXHIBIT P4 A TRUE COPY OF THE TAX RECEIPT DATED 26.02.2019 ISSUED FROM THE VILLAGE OFFICER, THINKALKARIKKAM.

EXHIBIT P5 A TRUE COPY OF THE PARTITION DEED NO.771 DATED 09.08.1994 OF KULATHUPUZHA SUB REGISTRY.

EXHIBIT P6 A TRUE COPY OF THE REPLY NO.11/2020/RTI DATED 07.12.2020 ISSUED UNDER THE RTI ACT.

EXHIBIT P7 A TRUE COPY OF THE REPLY NO.23/2020/RTI DATED 07.12.2020 ISSUED UNDER THE RTI ACT.

EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 03.11.2020 IN WPC NO.13158 OF 2020.