Gospel For Asia, Manjadi vs State Of Kerala
2022 Latest Caselaw 11202 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                     WP(C) NO. 36030 OF 2010
PETITIONERS:

     1    GOSPEL FOR ASIA,
          MANJADI, THIRUVALLA,
          REPRESENTED BY MOST. REV. DR.K.P.HOYANNAN,,
          METROPOLITAN BISHOP, PRESIDENT AND MANAGING
          TRUSTEE THROUGH HIS POWER HOLDER JACOB.C.PHILIP,
          NEDUVELIL, NEDUNGADAPPALLY MURI,KARUKACHAL
          VILLAGE, CHANGANACHERRY TALUK, KOTTAYAM DISTRCT.
     2    JACOB C. PHILIP ,
          AGED 53 YEARS
          S/O. LATE C.V.PHILIP, THE GENERAL MANAGER,,
          B.C.CHERUVALLY ESTATE, MANAGER'S BUNGALOW,,
          ERUMELI.P.O.
          BY ADVS.CHERIAN GEE VARGHESE
          P.HARIDAS
          S.SIKKY

RESPONDENTS:

     1    THE STATE OF KERALA,
          REPRESENTED BY SECRETARY,
          DEPARTMENT OF LOCAL SELF GOVERNMENT,
          THIRUVANANTHAPURAM.
     2    THE PRESIDENT,
          ERUMELI GRAMA PANCHAYATH,
          PIN-686509.
     3    ERUMELI GRAMA PANCHAYAT,
          REPRESENTED BY ITS SECRETARY, ERUMELI-686509.
          BY ADVS.CHITHRA CHANDRASEKHARAN
          GOVERNMENT PLEADER K.M FAISAL
          BIJITH S.KHAN
          R.KRISHNA RAJ
          L.RAM MOHAN
          E.S.SONI

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   02.12.2022,   ALONG   WITH   WP(C).7904/2012   AND   CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                       2



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY,THE 2ND DAY OF DECEMBER 2022 /11TH AGRAHAYANA, 1944
                       WP(C) NO. 7904 OF 2012


PETITIONER:
         GOSPEL FOR ASIA,
         AGED 53 YEARS
         MANJADI, THIRUVALLA, REP.BY MOST
         REV.DR.K.P.YOHANNAN, METROPOLITAN BISHOP,
         PRESIDENT AND MANAGING THRUSTEE THROUGH HIS
         POPWER ATTORNEY HOLDER JACOB POTHEN,
         S/O.T.K.POTHEN, THERADIYIL HOUSE,
         NRANAM WEST, THIRUVALLA.
         BY ADVS.CHERIAN GEE VARGHESE
         P.HARIDAS
         LIJI KUTTAPPAN
         S.SIKKY

RESPONDENTS:
    1    THE STATE OF KERALA,
         REP.BY THE SECRETARY, DEPARTMENT OF LOCAL SELF
         GOVERNMENT, THIRUVANANTHAPURAM-695001
    2    THE PRESIDENT
         ERUMELI GRAMA PANCHAYT,
         PIN-686 509.
    3    ERUMELI GRAMA PANCHAYAT,
         REP.BY ITS SECRETARY, ERUMELI-686509.
         BY ADVS.CHITHRA CHANDRASEKHARAN
         BIJITH S.KHAN
         R.KRISHNA RAJ
         E.S.SONI, SRI.K.M.FAISAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.12.2022, ALONG WITH WP(C).36030/2010 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                       3



           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY,THE 2ND DAY OF DECEMBER 2022 /11TH AGRAHAYANA, 1944
                       WP(C) NO. 8474 OF 2012
PETITIONER:
         GOSPEL FOR ASIA
         MANJADI, THIRUVALLA, REPRESENTED BY MOT
         REV.DR.K.P.YOHANNAN, METROPOLITAN BISHOP,
         PRESIDENT AND MANAGING TRUSTEE THROUGH HIS POWER
         OF ATTORNEY HOLDER JACOB POTHEN, AND 53 YEARS,
         S/O.T.K.POTHEN, GENERAL ADMINISTRATOR, GOSPEL
         FOR ASIA, MANJADI, THIRUVALLA,
         PRESENTLY WORKING AS ADMINISTRATOR, BELIEVERS
         CHURCH INDIA, MANJADI P.O.
         BY ADVS.SRI.CHERIAN GEE VARGHESE
         SRI.P.HARIDAS
         SMT.LIJI KUTTAPPAN
         SMT.S.SIKKY

RESPONDENTS:
    1    THE STATE OF KERALA
         REPRESENTED BY THE SECRETARY,
         DEPARTMENT OF LOCAL SELF GOVERNMENT,
         THIRUVANANTHAPURAM. 695001.
    2    THE PRESIDENT
         ERUMELI GRAMA PANCHAYAT. 686 121.
    3    ERUMELI GRAMA PANCHAYAT,
         REPRESENTED BY ITS SECRETARY, ERUMELI. 686121.
         BY ADVS.CHITHRA CHANDRASEKHARAN
         BIJITH S.KHAN
         R.KRISHNA RAJ
         E.S.SONI
         SRI.K.M.FAISAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.12.2022, ALONG WITH WP(C).36030/2010 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                       4



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY,THE 2ND DAY OF DECEMBER 2022 /11TH AGRAHAYANA, 1944
                        WP(C) NO. 9426 OF 2012
PETITIONER:

                GOSPEL FOR ASIA
                MANJADI, THIRUVALLA, REPRESENTED BY MOST REV.
                DR.K.P. YOHANNAN, METROPOLITAN BISHOP, PRESIDENT
                AND MANAGING TRUSTEE TRHOUGH HIS POWER OF
                ATTORNEY HOLDER JACOB POTHEN, S/O.T.K. POTHEN,
                THERADIYIL HOUSE, NIRANAM WEST, THIRUVALLA.
                BY ADVS.P.HARIDAS
                LIJI KUTTAPPAN
                S.SIKKY

RESPONDENTS:

     1          THE STATE OF KERALA
                REPRESENTED BY THE SECRETARY,
                DEPARTMENT OF LOCAL SELF GOVERNMENT,
                THIRUVANANTHAPURAM - 695001.
     2          THE PRESIDENT
                ERUMELI GRAMA PANCHAYATH - 686509.
     3          ERUMELI GRAMA PANCHAYATH
                REPRESENTED BY ITS SECRETARY, ERUMELI - 686509.
                BY ADVS.
                STATE ATTORNEY
                BIJITH S.KHAN
                R.KRISHNA RAJ
                E.S.SONI
                CHITHRA CHANDRASEKHARAN
         THIS    WRIT   PETITION      (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 02.12.2022, ALONG WITH WP(C).36030/2010 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                       5


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY,THE 2ND DAY OF DECEMBER 2022 /11TH AGRAHAYANA, 1944
                      WP(C) NO. 36031 OF 2010
PETITIONERS:

     1      GOSPEL FOR ASIA, MANJADI,
            THIRUVALLA, REPRESENTED BY MOST. REV. DR.,
            K.P.YOHANNAN, METROPOLITAN BISHOP, PRESIDENT,
            AND MANAGING TRUSTEE THROUGH HIS POWER OF,
            ATTORNEY HOLDER JACOB C.
            PHILIP,NEDUVELIL,NEDUNGA-, PALLY MURI,
            KARUKACHAL VILLAGE CHANGANACHERRY TALUK,
            KOTTAYAM DISTRICT.
     2      JACOB C. PHILIP ,
            AGED 53 YEARS
            S/O. LATE C.V.PHILIP,, THE GENERAL MANAGER,
            B.C.CHERUVALLY ESTATE,, MANAGERS BUNGALOW,
            ERUMELI.P.O.
            BY ADVS.CHERIAN GEE VARGHESE
            P.HARIDAS
            S.SIKKY

RESPONDENTS:

     1      STATE OF KERALA,
            REPRESENTED BY SECRETARY,
            DEPARTMENT OF LOCAL SELF
            GOVERNMENT,THIRUVANANTHAPURAM.
     2      THE PRESIDENT ERUMELI GRAMA PANCHAYAT
            PIN-686509.
     3      ERUMELI GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY, ERUMELI-686509.
            BY ADVS.CHITHRA CHANDRASEKHARAN
            BIJITH S.KHAN
            GOVERNMENT PLEADER
            R.KRISHNA RAJ
            L.RAM MOHAN
            E.S.SONI
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                    6




    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR   ADMISSION   ON   02.12.2022,   ALONG WITH
WP(C).36030/2010 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).Nos.36030 & 36031 of 2010
and 7904, 8474 & 9426 of 2012

                                    7




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
              W.P.(C).Nos.36030 & 36031 of 2010
                 and 7904, 8474 & 9426 of 2012
               ----------------------------------------------
            Dated this the 02nd day of December, 2022


                             JUDGMENT

When these writ petitions came up for consideration, the

counsel for the petitioners submitted that in the light of the

judgment of this Court in Harrisons Malayalam Ltd (M/s)

and Another v. State of Kerala and Others [2018 (2) KHC

719], a suit is already filed by the Government and the same

is pending before the Sub Court, Pala as O.S.No.72/2019 .

In the light of the same, these writ petitions are closed

leaving open all the contentions raised in these writ petitions

and the parties are free to raise all the contentions before the

civil court in accordance to law. Till the suit is finalised, the

order of status quo, if any, in these writ petitions, will continue

in force.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

APPENDIX OF WP(C) 7904/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED DATED 01/08/2005.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13/08/2007 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 13/08/2007 ISSUED BY THE MANIMALA SOUTH VILLAGE.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF THE ORDER DATED 02/07/1982 PASSED BY THE TALUK LAND BOARD.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 25/11/1992 IN CRP NO.3661/1982. EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 02/02/2009 IN WPC NO.2933/2009. EXHIBIT P7 TRUE COPY OF THE ORDER DATED 25/02/2010 IN WPC NO.6258/2010. EXHIBIT P8 TRUE COPY OF THE ORDER DATED 11/06/2010 IN WPC NO.18164/2010. EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 30/06/2011 IN WPC NO.32628/2001. EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 06/01/2012 IN RP NO.676/2011. EXHIBIT P11 & TRUE COPY OF THE ORDERS DATED 11(A) 27/03/2012 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE RESOLUTION OF ERUMELI GRAMA PANCHAYATH DATED 25/02/2016. EXHIBIT P13 (1) TRUE COPY OF THE REPORT THE 3RD RESPONDENT DATED 23/03/2015. (2) TRUE COPY OF THE INJUNCTION ORDER PASSED BY THE MUNSIFF COURT, KANJIRAPPALLY DATED 28/05/2015.

RESPONDENT EXHIBITS EXHIBIT R3(A) COPY OF THE NOTICE DATED 01/10/1996 ISSUED BY THE ERUMELY GRAMA PANCHAYAT. EXHIBIT R3(B) COPY OF THE RELEVANT PORTION OF THE PROPERTY/AASTHI REGISTER. W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

EXHIBIT R3(C) COPY OF THE COMPLAINT. EXHIBIT R3(D) COPY OF THE OBJECTION SUBMITTED BY THE PANCHAYATH TO THE COMPLAINT SUBMITTED BY THE MEMBERS OF THE PUBLIC. EXHIBIT R3(E) COPY OF THE OBJECTION SUBMITTED BY THE PANCHAYAT TO THE COMPLAINT SUBMITTED BY SRI.K.R. SOJI.

EXHIBIT R3(F) COPY OF THE JUDGMENT DATED 26/10/2010 IN WA NO.1405/2010.

W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

APPENDIX OF WP(C) 8474/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED DATED 1.8.2005.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.8.2007 ISSUED BY THE MANIMALA SOUTH VILLAGE.

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.8.2007 ISSUED BY THE MANIMALS SOUTH VILLAGE.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF THE ORDER DATED 2.7.1982 PASSED BY THE TALUK LAND BOARD.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 25.1.1992 IN C.R.P.NO.3661/1982. EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 2.2.2009 IN WPC NO.2933/2009. EXHIBIT P7 TRUE COPY OF THE ORDER DATED 25.2.2010 IN WPC NO.6258 OF 2010.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 11.6.2010 IN WPC NO.18164 OF 2010.

EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 30.6.2011 IN WPC NO.32628 OF 2001. EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 6.1.2012 IN R.P.NO.676 OF 2011. EXHIBIT P11 TRUE COPY OF THE SURVEY PLAN PERTAINING TO THE ESTATE.

EXHIBIT P11(B) TRUE COPY OF THE SURVEY PLAN PERTAINING TO THE ESTATE.

Exhibit P12 TRUE COPY OF THE JUDGEMENT IN WPC NO.

19561/2015 OF THE HONBLE HIGH COURT OF KERALA, ERNAKULAM DATED 6.7.2015. Exhibit P13 TRUE COPY OF THE REPORT OF THE 2ND RESPONDENT DATED 23.06.2015. Exhibit P14 TRUE COPY OF THE INTERIM REPORT OF THE COMMISSIONER IN WPC NO. 24007/2015 DATED 18.08.2015.

EXHIBIT P11(A) TRUE COPY OF THE SURVEY PLAN PERTAINING TO THE ESTATE.

W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

RESPONDENT EXHIBITS EXHIBIT R3(A) COPY OF THE NOTICE DATED 1.10.1996 ISSUED BY THE ERUMELY GRAMA PANCHAYATH.

EXHIBIT R3(B) SKETCH SHOWING THE LIE OF THE PANCHAYATH ROADS.

EXHIBIT R3(C) COPY OF THE RELEVANT PORTION OF THE PROPERTY/AASTHI REGISTER. EXHIBIT R3(D) COPY OF THE JUDGEMENT DATED 26.10.2010 IN W.A.NO.1405/2010.

W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

APPENDIX OF WP(C) 9426/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED DATED 1.8.2005.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.8.2007 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 13.8.2007 ISSUED BY THE MANIMALA SOUTH VILLAGE.

EXHIBIT P4 TRUE COY OF THE RELEVANT PAGE OF THE ORDER DATED 2.7.1982 PASSED BY THE TALUK LAND BOARD.

EXHIBIT P5 TRUE COPY OF JUDGMETN DATED 25.11.1992 IN C.R.P. 3661/1982.

EXHIBIT P6 TRUE COPY OF JUDGMENT DATED 2.2.2009 IN WPC 2933/2009.

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 25.2.2010 IN WPC 6258/2010.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 11.6.2010 IN WP(C) 18164/2010.

EXHIBIT P9 TRUE COPY OF JUDGMENT DATED 30.6.2011 IN WPC 32628/2001.

EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 6.1.2012 IN R.P.NO.676/2011. EXHIBIT P11 TRUE COPY OF THE RESOLUTION OF THE PANCHAYATH DATED 14.2.2012. EXHIBIT P12 TRUE COPY OF THE ORDER DATED 28.3.2012 IN WPC 7904/2012.

EXHIBIT P13 TRUE COPY OF THE ORDER DATED 3.4.2012 IN WPC 8474/2012.

EXHIBIT P14 TRUE COPY OF THE APPEAL FILED BEFORE THE TRIBUNAL FOR LSGI DATED MARCH 2012.

EXHIBIT P15 TRUE COPY OF THE ORDER OF THE TRIBUNAL FOR LSGI ON EXT.P-14 APPEAL DATED 30.3.2012.

EXHIBIT P16 TRUE COPY OF THE INTERIM ORDER IN WPC 36030 OF 2010 DATED 2.12.10. W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

EXHIBIT P17 TRUE COPY OF THE INTERIM ORDER IN AND WPC 36031 OF 2010 DATED 2.12.2010. RESPONDENT EXHIBITS EXHIBIT R4(A) COPY OF THE ORDER IN W.P.32187/06 DATED 21.12.2006.

EXHIBIT R4(B) COPY OF THE ORDER IN WPC 13369/07 DATED 13.4.2007.

EXHIBIT R4(C) COPY OF THE PANCHAYATH RESOLUTION DATED 25.9.2004 EXHIBIT R4(D) COPY OF RELEVANT PAGES OF AASTHI REGISTER.

EXHIBIT R4(E) COPY OF RELEVANT PAGES OF RAOD REGISTER.

EXHIBIT R4(F) COPY OF RELEVANT PAGES OF PROJECT FORUM DATED 1.9.2007.

W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

APPENDIX OF WP(C) 36031/2010

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED DATED 01.08.2005.

EXHIBIT P2 TRUE COPY OF TEH LAND TAX RECEIPT 13.08.2007 ISSUED BY ERUMELI VILLAGE. EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT 13.08.2007 EXHIBIT P4 TRUE COPY OF THE ORDER DATED 02.07.1982 ISSUED BY THE TALUK LAND BOARD, VYTHIRI.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN C.R.P.

NO.3661/1982 DATED 25.11.1993. EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 02.02.2009 IN WPC NO.2933/2009 OF THIS HONOURABLE COURT.

EXHIBIT P7 TRYE COPY OF THE ORDER DATED 25.02.2009 IN WPC NO.6258 OF 2010 OF THIS HONOURABLE COURT.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 11TH JUNE, 2010 OF THIS HONOURMBLE COURT IN WPC NO.18164/2010.

EXHIBIT P9 THE NOTICE DATED 10.02.2010 ISSUED BY THE SECRETARY, ERUMELI GRAMA PANCHAYAT.

EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 16.06.2010 INWPC NO.9344/2010 OF THIS HONOURABLE COURT.

EXHIBIT P11 TRUE COPY OF THE ORDER NO.4648/2010 DATED 01.11.2010 ISSUED BY THE SECRTARY, ERUMELI GRAMA PANCHAYAT. EXHIBIT P12 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED. NIL.

W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

APPENDIX OF WP(C) 36030/2010

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE TITLE DEED DATED 1.8.2005.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT 13.8.2007 ISSUED BY ERUMELI VILLAGE. EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT 13.8.2007 ISSUED BY MANIMALA SOUTH VILLAGE.

EXHIBIT P4 TRUE COPY OF THEORDER DATED 2.7.1982 ISSUED BY THE TALUK LAND BOARD, VYTHIRI.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN C.R.P.NO.3661/1982 DATED 25.11.1993. EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 2.2.2009 IN WPC NO.2933/2009 OF THIS HONOURABLE COURT.

EXHIBIT P7 TRUE COPY OF THEORDER DATED 25.2.2010 IN WPC NO.6258 OF 2010 OF THIS HONOURABLE COURT.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 11TH JUNE, 2010 OF THIS HONOURABLE COURT IN WPC NO.18164/2010.

EXHIBIT P9 THE NOTICE DATED 10.2.2010 ISSUED BY THE SECRETARY, ERUMELI GRAMA PANCHAYAT.

EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 16.6.2010 IN WPC NO.9344/2010 OF THIS HONOURABLE COURT.

EXHIBIT P11 TRUE COPY OF THE ORDER NO.4648/2010 DATED 1.11.2010 ISSUED BY THE SECRETARY, ERUMELI GRAMA PANCHAYAT. EXHIBIT P12 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER DATED EXHIBIT P13 TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 11.1.2010. EXHIBIT P14 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 27.11.2010. W.P.(C).Nos.36030 & 36031 of 2010 and 7904, 8474 & 9426 of 2012

EXHIBIT P15 TRUE PHOTOCOPY OF THE SURVEY RECORDS PERTAINING TO THE ESTATE. TRUE COPY OF THE JUDGMENT DATED 30.6.2011 IN WPC NO.18164 OF 2010 OF THIS HON'BLE COURT.

EXHIBIT P15(A) TRUE PHOTOCOPY OF THE SURVEY RECORDS PERTAINING TO THE ESTATE.

EXHIBIT P15(B) TRUE PHOTOCOPY OF THE SURVEY RECORDS PERTAINING TO THE ESTATE.

EXHIBIT P16 TRUE COPY OF THE ORDER DATED 6.1.2012 IN R.P.NO.745/2011 IN WPC NO.18164/2010 OF THIS HON'BLE COURT. RESPONDENT EXHIBITS EXHIBIT R3(A) TRUE COPY OF THE SURVEY PLAN PERTAINING TO THE ESTATE.

EXHIBIT R3(B) COPY OF THE JUDGEMENT DATED 26.10.2010 IN WA NO.1405/2010.

PETITIONER EXHIBITS Exhibit P17 TRUE COPY OF THE THANDAPPER ACCOUNT NO.1772 OF THE ASSIGNOR OF THE PETITIONER ISSUED UNDER RIGHT TO INFORMATION ACT ON 08.10.2021 Exhibit P18 TRUE COPY OF THANDAPPER NO. 3676 ISSUED UNDER RIGHT TO INFORMATION ACT ON 11.10.2021 Exhibit P19 TRUE COPY OF THE THANDAPPER ACCOUNT NO. 1328 OF THE ASSIGNOR OF THE PETITIONER ISSUED UNDER RIGHT TO INFORMATION ACT ON 11.10.2021 Exhibit P20 TRUE THE COPY OF THE THANDAPPER NO.2860 ISSUED UNDER RIGHT TO INFORMATION ACT.

Exhibit P21 TRUE COPY OF THE RESURVEY PLAN OF SURVEY NOS. 281, 282, 283 AND 284 IN BLOCK NO.22 DATED NIL.