Kerala High Court
Prabhukumar vs The District Collector on 10 September, 2021
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. 10351 OF 2021
PETITIONER:
VINOD.K.G., AGED 43 YEARS, S/O.GOPI .K.P., KALUCHIRAYIL
, SOUTH ARYAD, AVALOOKKUNNU P.O., ALAPPUZHA, PIN-688
006
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR, CIVIL STATION, ALAPPUZHA
PIN-688 001
2 THE TAHSILDAR, AMBALAPPUZHA,
ALAPPUZHA DISTRICT,PIN-688 013
3 THE VILLAGE OFFICER,
KOMALAPURAM, ALAPPUZHA DISTRICT,PIN-688 006
4 THE ARYAD GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, AVALOOKKUNNU P.O.,
KOMALAPURAM, ALAPPUZHA DISTRICT,PIN-688 006
5 THE SECRETARY, THE ARYAD GRAMA PANCHAYATH, AVALOOKKUNNU
P.O., KOMALAPURAM, ALAPPUZHA DISTRICT,PIN-688 006
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, ALONG WITH WP(C).10776/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
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. 10776 OF 2021
PETITIONER:
R.RAJEEV, AGED 49 YEARS, S/O. G.RAJU, KRISHNA
KRIPA, VATTAYALUNKAL, KOMALAPURAM, AVALOOKKUNNU
P.O., ALAPPUZHA, PIN-688 006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, ALAPPUZHA, PIN-688 001.
2 THE TAHSILDAR, TALUK OFFICE, AMBALAPPUZHA,
ALAPPUZHA DISTRICT, PIN-688 013.
3 THE VILLAGE OFFICER, KOMALAPURAM VILLAGE
OFFICE, KOMALAPURAM, ALAPPUZHA DISTRICT,
IN-688 006.
4 THE ARYAD GRAMA PANCHAYATH, REPRESENTED BY ITS
SECRETARY, AVALOOKKUNNU P.O., KOMALAPURAM,
ALAPPUZHA DISTRICT, PIN-688 006.
5 THE SECRETARY, THE ARYAD GRAMA PANCHAYATH,
AVALOOKKUNNU P.O., KOMALAPURAM, ALAPPUZHA
DISTRICT, PIN-688 006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
3
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. 10811 OF 2021
PETITIONER:
VISWAKUMAR V., AGED 40 YEARS
S/O. VISWAMBHRAM P.K, MOOTHAMPADATHU HOUSE,
SOUTH ARYAD, KOMALAPURAM, ALAPPUZHA, PIN 688
006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, ALAPPUZHA PIN 688 001
2 THE TAHSILDAR, TALUK OFFICE, AMBALAPPUZHA,
ALAPPUZHA DISTRICT PIN 688 013
3 THE VILLAGE OFFICER,
KOMALAPURAM VILLAGE OFFICE, KOMALAPURAM,
ALAPPUZHA DISTRICT, PIN 688 006
4 THE ARYAD GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, AVALOOKKUNNU P.O,
KOMALAPURAM, ALAPPUZHA DISTRICT, PIN 688 006
WP(C) NO. 10351 OF 2021 & CON.CASES
4
5 THE SECRETARY,
THE ARYAD GRAMA PANCHAYATH, AVALOOKKUNNU P.O,
KOMALAPURAM, ALAPPUZHA DISTRICT PIN 688 006
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
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. 11106 OF 2021
PETITIONERS:
1 PRABHUKUMAR, AGED 66 YEARS
S/O. RAGHAVAN, PRABHU SADANAM, KOMALAPURAM,
ALAPPUZHA, PIN-688 006.
2 SATHIYAMMA
W/O. PRABHUKUMAR, PRABHU SADANAM, KOMALAPURAM,
ALAPPUZHA, PIN-688 006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR, CIVIL STATION,
ALAPPUZHA, PIN-688 001.
2 THE TAHSILDAR, TALUK OFFICE, AMBALAPPUZHA,
ALAPPUZHA DISTRICT, PIN-688 013.
3 THE VILLAGE OFFICER, KOMALAPURAM VILLAGE
OFFICE, KOMALAPURAM, ALAPPUZHA DISTRICT, PIN-
688 006.
4 THE ARYAD GRAMA PANCHAYATH, REPRESENTED BY ITS
SECRETARY, AVALOOKKUNNU P.O., KOMALAPURAM,
ALAPPUZHA DISTRICT, PIN-688 006.
WP(C) NO. 10351 OF 2021 & CON.CASES
6
5 THE SECRETARY, THE ARYAD GRAMA PANCHAYATH,
AVALOOKKUNNU P.O., KOMALAPURAM, ALAPPUZHA
DISTRICT, PIN-688 006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
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. 11040 OF 2021
PETITIONER:
VENU K., AGED 50 YEARS
S/O. LATE KRISHNAN, VALLOTTUCHIRA, KOMALAPURAM,
ALAPPUZHA-688006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
CIVIL STATION, ALAPPUZHA-688001.
2 THE TAHSILDAR, TALUK OFFICE, AMBALAPPUZHA,
ALAPPUZHA DISTRICT-688013.
3 THE VILLAGE OFFICER, KOMALAPURAM VILLAGE
OFFICE, KOMALAPURAM, ALAPPUZHA DISTRICT-688006.
4 THE ARYAD GRAMA PANCHAYATH, REPRESENTED BY ITS
SECRETARY, AVALOOKKUNNU P.O., KOMALAPURAM,
ALAPPUZHA DISTRICT-688006.
5 THE SECRETARY, THE ARYAD GRAMA PANCHAYATH,
AVALOOKKUNNU P.O., KOMALAPURAM, ALAPPUZHA
DISTRICT-688006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
8
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. 11048 OF 2021
PETITIONER:
MANI NATARAJAN, AGED 59 YEARS
W/O.LATE NATARAJAN, KUTTIPPURATHU HOUSE, SOUTH
ARYAD, KOMALAPURAM, ALAPPUZHA PIN 688 006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 DISTRICT COLLECTOR
CIVIL STATION, ALAPPUZHA PIN 688 001.
2 THE TAHSILDAR, TALUK OFFICE, AMABALAPPUZHA,
ALAPPUZHA DISTRICT, PIN 688 013.
3 THE VILLAGE OFFICER
KOMALAPURAM VILLAGE OFFICE, KOMALAPURAM,
ALAPPUZHA DISTRICT PIN 688 006.
4 THE ARYAD GRAMA PANCHAYATH
REP. BY ITS SECRETARY, AVALOOKKUNNU P.O.,
KOMALAPURAM, ALAPPUZHA DISTRICT PIN 688 006.
WP(C) NO. 10351 OF 2021 & CON.CASES
9
5 THE SECRETARY
THE ARYAD GRAMA PANCHAYATH, AVALOOKKUNNU P.O.,
KOMALAPURAM, ALAPPUZHA DISTRICT PIN 688 006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 10351 OF 2021 & CON.CASES
10
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. 11110 OF 2021
PETITIONERS:
1 SUDHARMA K.S., AGED 67 YEARS
W/O.LATE RAVEENDRAN.L., RAVI VIHAR,
KOMALAPURAM, ALAPPUZHA, PIN-688 006.
2 RAJEEV RAVEENDRAN, AGED 43 YEARS
S/O.LATE RAVEENDRAN.L., RAVI VIHAR,
KOMALAPURAM, ALAPPUZHA, PIN-688 006.
3 RATHEESH RAVEENDRAN, AGED 39 YEARS
S/O.LATE RAVEENDRAN.L., RAVI VIHAR,
KOMALAPURAM, ALAPPUZHA, PIN-688 006.
4 SMITHA SINO, AGED 37 YEARS
D/O.LATE RAVEENDRAN.L., RAVI VIHAR,
KOMALAPURAM, ALAPPUZHA, PIN-688 006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, ALAPPUZHA, PIN-688 001.
2 THE TAHSILDAR, TALUK OFFICE,
AMBALAPPUZHA, ALAPPUZHA DISTRICT, PIN-688 013.
3 THE VILLAGE OFFICER, KOMALAPURAM VILLAGE
OFFICE,
KOMALAPURAM, ALAPPUZHA DISTRICT, PIN-688 006.
WP(C) NO. 10351 OF 2021 & CON.CASES
11
4 THE ARYAD GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, AVALOOKKUNNU
P.O., KOMALAPURAM, ALAPPUZHA DISTRICT, PIN-688
006.
5 THE SECRETARY, THE ARYAD GRAMA PANCHAYATH,
AVALOOKKUNNU P.O., KOMALAPURAM, ALAPPUZHA
DISTRICT, PIN-688 006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
ADV. RAJEEV JYOTISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).10351/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 10351 OF 2021
12
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. 10773 OF 2021
PETITIONER:
CHAKRAPANI, AGED 65 YEARS
S/O. GANGHADHARAN, KUNUKUZHIYIL HOUSE, SOUTH
ARYAD, KOMALAPURAM, ALAPPUZHA, PIN-688 006.
BY ADV T.R.RAJAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, ALAPPUZHA, PIN-688 001.
2 THE TAHSILDAR, TALUK OFFICE, AMBALAPPUZHA,
ALAPPUZHA DISTRICT, PIN-688 013.
3 THE VILLAGE OFFICER
KOMALAPURAM VILLAGE OFFICE, KOMALAPURAM,
ALAPPUZHA DISTRICT, PIN-688 006.
4 ARYAD GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, AVALOOKKUNNU P.O.,
KOMALAPURAM, ALAPPUZHA DISTRICT, PIN-688 006.
5 THE SECRETARY, ARYAD GRAMA PANCHAYATH,
AVALOOKKUNNU P.O., KOMALAPURAM, ALAPPUZHA
DISTRICT, PIN-688 006.
SRI.BRIJESH MOHAN
SRI.R.RAJPRADEEP
SRI.RAJEEV JYOTHISH GEORGE (GP)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 10351 OF 2021
13
JUDGMENT
[WP(C) Nos.10351/2021, 10773/2021, 10776/2021, 10811/2021,
11106/2021, 11040/2021, 11048/2021, 11110/2021]
The petitioners in these cases - which have been heard
together on account of the analogous nature of the factual
circumstances and the similarity in the reliefs sought for - are
stated to be persons who have been in possession of lands in
Re.Sy.No.249/2-2 Block No.7 (old Sy.No.193/10/1) of the
Komalapuram Village for several decades.
2. They say that they have constructed buildings thereon
and that they had been residing there without being
interrupted for the last several decades, but that they have now
been issued with the impugned Form C notices by the
Secretary of the Aryad Grama Panchayat, under the provisions
of the Land Conservancy Act.
3. The petitioners say that the impugned Form C notices
are egregiously improper since they have been issued without
considering their objections and without giving them a copy of
the survey report stated to have been relied upon by them, to
hold that they are in unauthorised occupation of the property
in question.
WP(C) NO. 10351 OF 2021
4. The petitioners, therefore, pray that the impugned
Form C proceedings be set aside and the Secretary of the
Grama Panchayat be directed to consider their objections,
which have been produced in all these writ petitions, after
affording them an opportunity of being heard. They also pray
that the Secretary of the Grama Panchayat be directed to
afford them a copy of the survey report and survey sketch, so
that they can then obtain recourse against it under the
statutory procedure, again asserting that they had not been
either notified or given any opportunity at the time when the
said survey was conducted and completed.
5. I have heard Sri.T.R.Rajan, the learned counsel for the
petitioners in these cases; Sri.R.Raj Pradeep, the learned
standing counsel for the Aryad Grama Panchayat and
Sri.Rajeev Jyothish George, the learned Government Pleader.
6. Sri.T.R.Rajan, the learned counsel for the petitioners,
supplemented the afore contentions, saying that it is only if his
clients are at least given a copy of the survey sketch and
survey report, can invoke their remedies against the same and
submitted that this is necessary because they have been in
possession of the properties in question without any
interruption for the last several years, but it is now seen
WP(C) NO. 10351 OF 2021
recorded in the survey sketch that the lands in question are
"puramboke" lands, which are part of a canal. He contended
that, therefore, until his clients had been given copies of the
survey sketch and reports, the hearing given to them was of no
real purpose. He, therefore, prayed that the Panchayat be
directed to first afford his clients a copy of the survey sketch
and report and then to hear them again, based on their
objections; thus culminating in an appropriate order, before
proceeding under Rule 11 of the Act, as has been now initiated
against them.
7. The learned Government Pleader, Sri.Rejeev Jyotish
George, submitted that the petitioners' afore contentions
cannot be acceded to by this Court because the survey report
and sketch has been prepared by the competent Authority as
per the directions of this Court in W.P.(C) No.5756/2017. He
submitted that, therefore, the petitioners are bound to abide
by the findings in the said report and to vacate from the
properties since it has now been found by the Panchayat that
they have been remaining there without legal authority and in
violation of the Land Conservancy Act.
8. Sri.Raj Pradeep R., the learned standing counsel for
the Aryad Grama Panchayat, submitted that the allegations of
WP(C) NO. 10351 OF 2021
the petitioners in these writ petitions, that they were not heard
before the Form C proceedings were pursued against them, is
incorrect and that they were all given notices to appear before
the Authority on 08.04.2021 and they were, in fact, so heard.
He submitted that, as is evident from the pleadings itself, the
petitioners admit this and therefore that their allegation, that
Form C proceedings have been initiated in violation of the
principles of natural justice, cannot be granted favour in law.
9. As regards the survey sketch and report is concerned,
the learned standing counsel for the Aryad Grama Panchayat
submitted that the petitioners were allowed to peruse the same
when they were given an opportunity of being heard and that
they did not point out any fault therein; and consequently that
they were issued with Form C notices, after following due
procedure. He, therefore, prayed that these writ petitions be
dismissed.
10. I have evaluated the afore submissions with great
care.
11. The specific contention of the petitioners is that they
are in possession of the properties involved in these case for
the last several decades. They say that the survey conducted
by the competent Authority had not been done with notice to
WP(C) NO. 10351 OF 2021
them and therefore, that they were not aware that a report and
sketch had been prepared. They further say that even though
they have given an opportunity of being heard by the Secretary
of the Grama Panchayat, it was a futile formality because they
did not know what they were being proceeded against and
further that their objections, namely, Ext.P8 in W.P.(C)
No.10351/2021 and similar, were not considered by the said
Authority while impugned Form C notices had been issued.
12. I have, therefore, examined the impugned Form C
notices and I find that the Secretary of the Grama Panchayat
has merely recorded therein that the petitioners had not been
able to establish their rights on the property and therefore,
that they are liable to be evicted under the provisions of the
Land Conservancy Act. Since the said notices do not speak
anything about the consideration of the objections of the
petitioners, I fail to understand how the Secretary has found
the same to be untenable or without basis.
13. That apart, as rightly stated by the petitioners, there
is nothing on record to show that they have been given a copy
of the survey sketch and report and consequently, I find favour
with them when they say that they were not aware on what
basis they were being proceeded against.
WP(C) NO. 10351 OF 2021
14. Presumably, knowing the mind of this Court as afore,
Sri.Raj Pradeep R., the learned standing counsel for the
Grama Panchayat, submitted that if the petitioners are so
desirous, they can be reheard, after giving them a copy of the
survey sketch and report; and prayed that this Court permit
the Secretary of the Panchayat to complete proceedings in
terms of law thereafter.
15. When I hear the learned standing counsel for the
Panchayat as afore, I have no doubt that this is the proper
method to be followed, before the petitioners can be summarily
evicted from the property in question, particularly when they
say that they have been in possession of the same for the last
several decades.
16. Resultantly, I order these writ petitions and set aside
the impugned Form C proceedings in all these cases; with a
consequential direction to the Secretary of the Grama
Panchayat to rehear the petitioners, after giving them a copy of
the survey report and sketch, thus leading to fresh orders
under Rule 11 of the Land Conservancy Rules, after adverting
specifically to the objections preferred by the petitioners in
these cases.
In order to obtain an expeditious compliance of the
WP(C) NO. 10351 OF 2021
directions herein, I direct the petitioners to mark appearance
before the Secretary of the Panchayat at 11 a.m. on
24.09.2021; on which day, they will be given copies of the
survey report and sketch and a further date will be fixed by the
said Authority for hearing them after a period of 15 days
thereafter. The proceedings as afore directed will then be
completed, adverting to the petitioners' objections.
Sd/- DEVAN RAMACHANDRAN
JUDGE
stu
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 10351/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.3305/2015 OF ALAPPUZHA SRO
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
30.1.2021 ISSUED BY THE FIELD ASSISTANT,
KOMALAPURAM VILLAGE
EXHIBIT P3 TRUE COPY OF THE POSSESSION CERTIFICATE
DATED 30.1.2021 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE PROPERTY TAX RECEIPT
DATED 18.2.2021 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE DEMAND NOTICE DATED
12.10.2020 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE CERTIFICATE DATED
17.2.2021 ISSUED BY THE BLOCK DEVELOPMENT
OFFICER, ARYAD
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 17.3.2021
ISSUED BY THE 5TH RESPONDENT
EXHIBIT P8 TRUE COPY OF THE OBJECTIONS DATED 3.4.2021
SUBMITTED BY THE PETITIONER TO EXHIBIT P7
NOTICE
EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 17.4.2021
ISSUED BY THE 5TH RESPONDENT
RESPONDENTS' EXHIBITS
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
RESPONDENT.
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 10776/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.1455/2015 OF ALAPPUZHA SRO.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
21.5.2020 ISSUED FROM THE VILLAGE OFFICER,
KOMALAPURAM VILLAGE.
EXHIBIT P3 TRUE COPY OF THE BUILDING PERMIT DATED
9.7.2015 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE PROPERTY TAX RECEIPT
DATED 8.1.2020 ISSUED BY THE 5TH
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 18.3.2021
ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE OBJECTIONS DATED 5.4.2021
SUBMITTED BY THE PETITIONER BEFORE THE 5TH
RESPONDENT.
EXHIBIT P7 TRUE COPY OF NOTICE DATED 17.4.2021 ISSUED
BY THE 5TH RESPONDENT.
RESPONDENTS' EXHIBITS
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
RESPONDENT.
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 10811/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED NO.
800/2019 OF ALAPPUZHA SRO
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 30-
04-2019 ISSUED FROM THE VILLAGE OFFICE,
KOMALAPURAM VILLAGE
EXHIBIT P3 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED
23-04-2021 ISSUED BY THE 4TH RESPONDENT
EXHIBIT P4 TRUE COPY OF THE PROPERTY TAX DEMAND DATED
29-10-1993 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER'S MOTHER ANANDHAVALLI
EXHIBIT P5 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED
23-12-1993 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER'S MOTHER ANANDHAVALLI.
EXHIBIT P6 TRUE OPY OF THE NOTICE DATED 17-03-2021
ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE OBJECTIONS DATED 3-4-2021
SUBMITTED BY THE PETITIONER BEFORE THE 5TH
RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 17-04-2021
ISSUED BY THE 5TH RESPONDENT.
RESPONDENTS' EXHIBITS
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
RESPONDENT.
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 11106/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.3766/1994 OF
ALAPPUZHA SRO.
EXHIBIT P2 TRUE COPY OF THE SALE DEED NO.3488/98 OF
ALAPPUZHA SRO.
EXHIBIT P3 TRUE COPY OF THE SALE DEED NO.2464/1986 OF
ALAPPUZHA SRO.
EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT DATED
8.3.2021 ISSUED FROM THE VILLAGE OFFICE,
KOMALAPURAM VILLAGE.
EXHIBIT P5 TRUE COPY OF THE OWNERSHIP CERTIFICATE
DATED 23.2.2021 ISSUED BY THE 4TH
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 17.3.2021
ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE OBJECTIONS DATED 3.4.2021
SUBMITTED BY THE PETITIONER BEFORE TEH 5TH
RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 17.4.2021
ISSUED BY THE 5TH RESPONDENT.
RESPONDENTS' EXHIBITS
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
RESPONDENT.
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 11040/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED
NO.1318/2016 OF ALAPPUZHA SRO.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
27/05/2020 ISSUED FROM THE VILLAGE OFFICE,
KOMALAPURAM VILLAGE.
EXHIBIT P3 TRUE COPY OF THE NOTICE DATED 17/03/2021
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EXHIBIT P4 TRUE COPY OF THE OBJECTIONS DATED NIL
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EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
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WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 11048/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE
DATED 5/9/2011 ISSUED BY THE 2ND RESPONDENT
TO THE PETITIONER'S HUSBAND LATE NATARAJAN.
EXHIBIT P2 TRUE COPY OF THE CERTIFICATE DATED
28/4/2021 ISSUED BY THE BLOCK DEVELOPMENT
OFFICER, BLOCK DEVELOPMENT OFFICE, ARYAD.
EXHIBIT P3 TRUE COPY OF THE AADHAR CARD OF THE
PETITIONER.
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 17/3/2021
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EXHIBIT P5 TRUE COPY OF THE OBJECTIONS DATED 31/3/2021
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EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 17/4/2021
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RESPONDENTS' EXHIBITS
EXHIBIT R5(a) TRUE COPY OF THE PROCEEDINGS VIDE
NO.A1.268/2021 DATED 17.04.2021 OF THE 5TH
RESPONDENT.
WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 11110/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.3065/1994 OF
ALAPPUZHA SRO.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
12.08.1996 ISSUED BY THE VILLAGE OFFICER,
KOMALAPURAM VILLAGE.
EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED
18.02.2021 ISSUED FROM THE VILLAGE OFFICE,
KOMALAPURAM VILLAGE.
EXHIBIT P4 TRUE COPY OF THE PETITION DATED 28.04.2021
SUBMITTED BY THE 2ND PETITIONER BEFORE THE
3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE OWNERSHIP CERTIFICATE
DATED 04.03.2008 ISSUED BY 5TH RESPONDENT
IN FAVOUR OF THE 1ST PETITIONER'S HUSBAND
RAVEENDRAN.
EXHIBIT P6 TRUE COPY OF THE PROPERTY TX RECEIPT DATED
28.04.2021 ISSUED BY THE 4TH RESPONDENT IN
FAVOUR OF THE 1ST PETITIONER'S HUSBAND
RAVEENDRAN.
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 17.03.2021
ISSUED BY THE 5TH RESPONDENT TO LATE
RAVEENDRAN.
EXHIBIT P8 TRUE COPY OF THE OBJECTIONS DATED
30.03.2021 SUBMITTED BY THE 1ST
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WP(C) NO. 10351 OF 2021
APPENDIX OF WP(C) 10773/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE PARTITION DEED NO.1335/1993
OF ALAPPUZHA SRO.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
4.5.2020 ISSUED FROM THE VILLAGE OFFICE,
KOMALAPURAM VILLAGE.
EXHIBIT P3 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED
20.4.2021 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 17.3.2021
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EXHIBIT P5 TRUE COPY OF THE OBJECTIONS DATED NIL
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