Kerala High Court
Saseendran K.V vs State Of Kerala on 10 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 29108 OF 2020
PETITIONER:
CHANDRIKA DEVI.K,
AGED 69 YEARS,
W/O.LATE M.NARAYANAN NAIR, G-4, GALAXY CLIFFORD,
CHILAVANNUR, KADAVANTHRA, KOCHI-682020.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SRI.P.O.ANTONY
SMT.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE, KAKKANAD, KOCHI-682030.
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI-682001.
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM, KOCHI-682011.
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE, TRIPUNITHURA,
KOCHI-682020.
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI-682301.
SRI.SYAMANTHAK B.S., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).2091/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.29108/2020 & connected cases
:2 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 2091 OF 2021
PETITIONER:
A.RAMACHANDRAN,
AGED 69 YEARS,
S/O.K.BALAKRISHNA MENON, INDEEVARAM,
LIONS CLUB ROAD, NF GATE, TRIPUNITHURA-682 301.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SRI.P.O.ANTONY
SMT.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE,
KAKKANAD, KOCHI-682 030.
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI-682 001.
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM, KOCHI-682 011.
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE,
TRIPUNITHURA, KOCHI-682 011.
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI-682 301.
SRI.SYAMANTHAK B.S, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).2106/2021,
2613/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.29108/2020 & connected cases
:3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 2106 OF 2021
PETITIONER:
M.BHADRAN,
AGED 67 YEARS,
S/O. K. MADHAVAN, MANGALATH HOUSE,
VIVEK NAGAR, KADAVANTHARA P.O., KOCHI 682 020.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SMT.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE,
KAKKANAD, KOCHI 682 030.
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI 682 001.
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM , KOCHI 682 011.
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE,
TRIPUNITHURA, KOCHI 682 030.
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI 682 301.
SRI.SYAMANTHAK B.S., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH WP(C).2091/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.29108/2020 & connected cases
:4 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 2613 OF 2021
PETITIONER:
SASEENDRAN K.V.,
AGED 65 YEARS,
S/O. VELAYUDHAN K.P., G-278, SS ENCLAVE,
PANAMPILLY NAGAR, KOCHI-36.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SMT.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE, KAKKANAD, KOCHI-682030.
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI-682001.
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM, KOCHI-682011.
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE,
TRIPUNITHURA, KOCHI-682020.
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI-682301.
SRI.SYAMANTHAK B.S., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.09.2021, ALONG WITH WP(C).2091/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.29108/2020 & connected cases
:5 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 3013 OF 2021
PETITIONER:
S.SURAJAMBIKA,
AGED 73 YEARS,
W/O. VENUGOPALA KURUP, SREERAGAM,
KUMARANASAN ROAD, KALOOR P.O, KOCHI-682 017
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SRI.P.O.ANTONY
SRI.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE, KAKKANAD, KOCHI-682 030
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI-682 001
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM, KOCHI-682 011
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE,
TRIPUNITHURA, KOCHI-682 020
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI-682 301
SRI.SYAMANTHAK B.S., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH WP(C).2091/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.29108/2020 & connected cases
:6 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
WP(C) NO. 3036 OF 2021
PETITIONER:
MAYI PRADEEP,
AGED 47 YEARS,
W/O.PRADEEP S., SOUDHA, KAMUKINCODE,
KADANGAVILA P.O., NEYATTINKARA,
THIRUVANANTHAPURAM - 695 123.
BY ADVS.
SRI.B.SAJEEV KUMAR
SRI.THOMAS JOHN AMBOOKEN
SMT.BLOSSOM MATHEW
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
ERNAKULAM, COLLECTORATE,
KAKKANAD, KOCHI - 682 030.
3 REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISION OFFICE,
FORT KOCHI, KOCHI - 682 001.
4 THE TAHSILDAR (LR),
KANAYANNUR TALUK, ERNAKULAM, KOCHI - 682 011.
5 THE VILLAGE OFFICER,
THEKKUMBHAGOM VILLAGE OFFICE,
TRIPUNITHURA, KOCHI - 682 020.
6 THE LOCAL LEVEL MONITORING COMMITTEE,
THRIPUNITHURA, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,
TRIPUNITHURA, KOCHI - 682 301.
SRI.SYAMANTHAK B.S., GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.09.2021, ALONG WITH WP(C).2091/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.29108/2020 & connected cases
:7 :
JUDGMENT
~~~~~~~~~
Dated this the 10th day of September, 2021
[WP(C) Nos.29108/2020, 2091/2021, 2106/2021,
2613/2021, 3013/2021 & 3036/2021]
In all these six writ petitions, the petitioners hold
properties in Thekkumbhagam Village in Kanayannur Taluk of
Ernakulam District. According to the petitioners, the sale
deeds will show that the properties were converted long ago
and the vendors of the properties had obtained Development
Permits. The vendors had even obtained orders under Clause
6(2) of the Kerala Land Utilisation Order.
2. However, their property is shown as 'Nilam' in
Revenue records. The petitioners submitted applications for
reassessment of basic tax taking into account the actual
nature of the property and to change the nature of the
property as 'Purayidam' in Revenue records. But, their
applications have not been favourably considered. The
WP(C) No.29108/2020 & connected cases
petitioners would submit that their case is squarely covered by
the dictum laid down by this Court in Tahsildar v. Renjith
George [2020 (2) KLT 13].
3. The learned Government Pleader would submit that
as the petitioners have already submitted applications in
Form-5 invoking the provisions of the Kerala Conservation of
Paddy Land and Wetland Rules, 2008, the said applications
will have to be considered first, before considering the claims
of the petitioners for reassessment of tax.
4. Heard the learned counsel for the petitioners and
the learned Government Pleader representing the
respondents.
5. The petitioners have filed applications in Form-5
which are statutory in nature. The petitioners have also filed
applications invoking Section 6A of the Kerala Land Tax Act.
The applications being statutory in nature, those are to be
considered in accordance with law within a reasonable period.
In the circumstances, the writ petitions are disposed
of directing the 3rd respondent-Revenue Divisional Officer to
WP(C) No.29108/2020 & connected cases
consider the Form-5 applications submitted by the petitioners
within a period of 12 weeks, if those applications are received
with all supporting documents. The Tahsildar shall consider
the applications submitted by the petitioners for reassessment
of tax within a further period of six weeks, thereafter. The
petitioners shall produce a copy of the writ petitions along with
certified copy of this judgment before the Revenue Divisional
Officer.
Sd/-
N. NAGARESH, JUDGE
aks/13.09.2021
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 29108/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2256/1996
OF THE THRIPPUNITHURA SRO DATED
05.07.1996.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
11.06.1996 OBTAINED BY MR.TOMY.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
04.06.1996 OBTAINED BY MR.ARAVIND
KUMAR.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED
22.05.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 6TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE RECEIPT ISSUED BY THE
6TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED
03.12.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE POSTAL RECEIPT DATED
04.12.2020.
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 2091/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2262/1996
OF THE THRIPUNITHRUA SRO.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 04.06.1996 OBTAINED BY MR.ARAVIND
KUMAR.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 11.06.1996 OBTAINED BY MR.TOMY.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KEALA LAND UTILIZATION ORDER 1967.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED
22.08.2017 SUBMITTED BY THE PETITIONER
BEFORE THE 6TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE RECEIPT ISSUED BY THE
6TH RERSPONDENT.
EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED
03.12.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RECEIPT DATED
09.12.2020 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P11 TRUE COPY OF THE APPLICATION FILED BY
THE 3RD RESPONDENT BY REGISTERED POST.
Exhibit P12 TRUE COPY OF THE POSTAL RECEIPT.
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 2106/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.
2262/1996 OF THE THRIPUNITHURA SRO.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 4/6/1996 OBTAINED BY MR ARAVIND
KUMAR.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 11/6/1996 OBTAINED BY MR. TOMY.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967 K.DI
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE RECEIPT ISSUED BY THE
6TH RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE APPLICATION DATED
16/12/2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE RECEIPT DATED
29/12/2020 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P10 TRUE COPY OF THE APPLICATION FILED BY
THE PETITIONER BY REGISTERED POST.
Exhibit P11 TRUE COPY OF THE POSTA RECEIPT ISSUED
BY THE 4 TH RESPONDENT.
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 2613/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2078/1996
OF THE THRIPUNITHURA SRO.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 4.6.1996 OBTAINED BY MR.ARAVIND
KUMAR.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 11.6.1996 OBTAINED BY MR.TOMY.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22.1.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER, 1967.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.1.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED
1.1.2021 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT UNDER FORM 5
AS PROVIDED FOR IN THE KERALA
CONSERVATION OF PADDY LAND AND WET LAND
ACT, 2008.
EXHIBIT P8 TRUE COPY OF THE POSTAL RECEIPT.
EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED
9.12.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RECEIPT DATED
15.12.2020 ISSUED BY THE 4TH
RESPONDENT.
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 3013/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.
2588/1996 OF THE THRIPUNITHURA SRO.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 4.6.1996 OBTAINED BY MR. ARAVIND
KUMAR.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 11.6.1996 OBTAINED BY MR. TOMY.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER, 1967.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22.01.1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED
29.12.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE POSTAL RECEIPT.
EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED
10.12.2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RECEIPT DATED
15.12.2020 ISSUED BY THE 4TH
RESPONDENT.
WP(C) No.29108/2020 & connected cases
APPENDIX OF WP(C) 3036/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.2261/1996
OF THE THRIPUNITHRA SRO DATED 8.7.1996.
EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 4/6/1996 OBTAINED BY MR.ARAVIND
KUMAR.
EXHIBIT P3 TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 11/6/1996 OBTAINED BY MR.TOMY.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 22/01/1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER, 1967.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 22/01/1996
ISSUED BY THE 3RD RESPONDENT UNDER THE
KERALA LAND UTILISATION ORDER 1967.
EXHIBIT P6 TRUE COPY OF THE RELEVANT EXTRACT OF
THE DATA BANK.
EXHIBIT P7 TRUE COPY OF APPLICATION DATED
29/12/2020 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE POSTAL RECEIPT.
EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED
10/12/2020 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE RECEIPT DATED
29/12/2020 ISSUED BY THE 4TH
RESPONDENT.
SR
