Kerala High Court
Vayyapuri vs Divisional Forest Officer on 18 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 29455 OF 2021
PETITIONER/S:
BABU N.B., AGED 57 YEARS
S/O. BELLY GOUDER, BIKKATTY, KINNAKKARA, KUNTHA
TALUK, NILGIRI DISTRICT, TAMIL NADU-678 581.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
K.R.PAUL
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT-678 582.
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU, THIRUVANANTHAPURAM-695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
SHRI.T.P.SAJAN, SPL. G.P. (FOREST)()
OTHER PRESENT:
SRI.T.P.SAJAN, SPL.GP(FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).17988/2021,
18139/2021 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-2-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 17988 OF 2021
PETITIONER/S:
SENTHIL KUMAR
AGED 48 YEARS
S/O. LATE LINCOLN, RANGA GOWNDER, KINNAKKARA,
KUNTHA TALUK, NILGIRI DISTRICT, TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT - 678582,
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHAKADU, THIRUVANANTHAPURAM - 695014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-3-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 18139 OF 2021
PETITIONER/S:
CHANDRAN, AGED 71 YEARS
S/O. LATE NANCHA GOUDER, KINNAKKARA, KUNTHA
TALUK, NILGIRI DISTRICT, TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 THE DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT - 678 582.
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU, THIRUVANANTHAPURAM - 695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-4-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 18354 OF 2021
PETITIONER/S:
CHANDRAN,AGED 71 YEARS
S/O LATE NANCHA GOUDER, KINNAKKARA, KUNTHA
TALUK , NILGIRI DISTRICT, TAMIL NADU
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT-678 582.
2 THE CUSTODIAN,
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU, THIRUVANANTHAPURAM-695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-5-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 18427 OF 2021
PETITIONER/S:
KUMAR, AGED 48 YEARS
S/O.LATE CHIDABARAM, KINNAKKARA, KUNTHA TALUK,
NILGIRI DISTRICT, TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 THE DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT 678 582
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU, THIRUVANANTHAPURAM 695 014
3 STATE OF KERALA
REP.BY PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST AND WILD LIFE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-6-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 18626 OF 2021
PETITIONER/S:
HALDURAI
AGED 78 YEARS
S/O. LATE BELLY GOUDER, KINNAKKARA, KUNTHA
TALUK, NILGIRI DISTRICT, TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 THE DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT - 678 582.
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACADU, THIRUVANANTHAPURAM - 695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-7-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 19191 OF 2021
PETITIONER/S:
CHANDRAN S.R., AGED 74 YEARS
S/O LATE RANGA GOUDER, KINNAKKARA, KUNTHA
TALUK, NILGIRI DISTRICT, TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT-678 582.
2 THE CUSTODIAN,
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU, THIRUVANANTHAPURAM-695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
BY ADV GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-8-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 20736 OF 2021
PETITIONER/S:
KRISHNAN, AGED 69 YEARS
S/O. LATE RAMAN, KARIYAMALAI, PERIYAR NAGAR,
P.O.MANJUR, KUNTHA TALUK, NILGIRI DISTRICT,
TAMIL NADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 THE DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT-678582.
2 THE CUSTODIAN, ECOLOGICAL FRAGILE LANDS,
FOREST HEAD QUARTERS, VAZHUTHACKADU,
THIRUVANANTHAPURAM-695014.
3 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
SHRI.T.P.SAJAN, SPL. G.P. (FOREST)()
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-9-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 20798 OF 2021
PETITIONER/S:
VAYYAPURI, AGED 75 YEARS,
S/O LATE .MOOKKUPILLAI, KINNAKKARA, KUNTHA
TALUK, NILGIRI DISTRICT, TAMILNADU.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT-678582.
2 THE CUSTODIAN,
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACKADU,
THIRUVANANTHAPURAM-695014.
3 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECETARY,
DEPARTMENT OF FOREST AND WILD LIFE,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
695001.
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
SHRI.T.P.SAJAN, SPL. G.P. (FOREST)()
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-10-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
WP(C) NO. 29475 OF 2021
PETITIONER/S:
RAMESH N., AGED 57 YEARS
S/O.LATE NANJUNDAN, KINNAKKARA, KUNTHA TALUK,
NILGIRI DISTRICT, TAMIL NADU - 678 581.
BY ADVS.
P.JAYARAM
GIGI PAPPACHAN
K.R.PAUL
RESPONDENT/S:
1 DIVISIONAL FOREST OFFICER
MANNARKKAD, PALAKKAD DISTRICT - 678 582.
2 THE CUSTODIAN
ECOLOGICAL FRAGILE LANDS, FOREST HEAD QUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 014.
3 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, DEPARTMENT
OF FOREST AND WILD LIFE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
SHRI.T.P.SAJAN, SPL. G.P. (FOREST)()
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, ALONG WITH WP(C).29455/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
-11-
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
P.V.KUNHIKRISHNAN, J.
=================================================
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
=============================================================
Dated this the 18th day of February, 2022
JUDGMENT
All these writ petitions are connected and therefore, I am
disposing all these writ petition by a common judgment.
In all these writ petitions, the challenge is against the
alleged action from the Forest Department obstructing the
cultivation in the petitioners' property. For convenience, it will
be better to extract the prayers in WP(C) No.29455 of 2021
here:
"i. Declare that the respondents have no power,
authority or jurisdiction to obstruct the petitioner's
activities of cultivation or other acts of possession by
the petitioner within the property covered by Exhibit
P1 Suo Moto proceedings to issue purchase
certificate.
ii. Issue a writ of mandamus or other appropriate writ,
direction or order restraining the respondents from
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
obstructing the petitioner cultivating or doing other
acts of possession within the property covered by
Exhibit P1 suo moto proceedings.
iii. Grant such other reliefs found just and proper in the
facts and circumstances of the case." (Sic)
2. According to the petitioners, they are the absolute
owners and are in actual possession of certain items of property
in Pudur Village, Mannarkkad Taluk, Palakkad District.
According to the petitioners, their property belonged to the
family of Mannarkkad Mooppil Nair. The property was taken
on lease under the registered lease deeds 386 in the year 1926
and 844 in the year 1942 by Kadayya Gounder and others from
Mannarkkad Mooppil Nair. Later on, property was taken on
entrustment under oral lease by petitioners' predecessor-in-
interest from the above said Kadayya Gounder and others. It is
the case of the petitioners that they are in possession of the
property. It is also the case of the petitioners that as per the
proceedings of the Land Tribunal purchase certificates are also
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
issued to some of the petitioners. It is also stated that as far as
the remaining petitioners are concerned, SM proceedings are
pending before the authority concerned. The grievance of the
petitioners is that the Forest Officials are obstructing the
cultivation in the property of the petitioners when they are in
possession of the same and in enjoyment of it for the several
years.
2. Heard the learned counsel for the petitioners and the
learned Special Government Pleader (Forest) for respondents.
3. The counsel for the petitioners reiterated their
contentions raised in the writ petitions. On the other hand, the
Special Government Pleader (Forest) submitted that the
properties now claimed by the petitioners are forest land and
there is a notification issued by the Government of Kerala in
accordance to Section 3(2) of the Kerala Forest (Vesting and
Management of Ecologically Fragile Lands) Act, 2003 (for
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
short 'the Act, 2003). The Special Government Pleader
submitted that if the petitioners have any grievance, they can
very well approach the authority concerned as per Section 10
and 10(A) of the Act, 2003.
4. According to the petitioners, they are in possession
and enjoyment of the property. But the Forest Officials
submitted that it is the notified land and the petitioners have no
right. The counsel for the petitioners submitted that the
notification came pending these writ petitions. The Special
Government Pleader submitted that the properties are
automatically vested in the light of the notification. Whatever
that may be, in these type of cases, this Court may not be able
to decide these issues invoking the powers under Article 226 of
the Constitution of India. The petitioners can approach the
authority concerned as per Section 10 and I0(A) of the Act,
2003.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
For facilitating the petitioners to avail their alternative
remedy in accordance to law, status-quo as on today can be
ordered for a period of one month. During that period, the
petitioners can approach the authority concerned and obtain
orders, in accordance to law.
Therefore, these writ petitions are disposed of in the
following manner:
1. The status quo as on today, as far as the properties
mentioned in these writ petitions, shall be
maintained for a period of one month from today.
2. During the above period, the petitioners are free to
approach the statutory authority as per Section 10 or
10(A) of the Act, 2003.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 17988/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M.371/2020 FROM THE
OFFICE OF SPECIAL TAHSILDAR (LA & LT),
ATTAPPADY SHOWING PENDENCY OF SUO MOTO
PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.113/1 WITH
EXTENT 31.90 AREA SITUATED IN PUDUR
VILLAGE, MANNARKKAD TALUK, PALAKKAD
DISTRICT.
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.02.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE OFFICER,
PUDUR SHOWING POSSESSION OF THE
PROPERTY BEARING SURVEY NO. SURVEY
NO.1132/1 WITH EXTENT 31.90 ARES
SITUATED IN PUDUR VILLAGE MANNARKKAD
TALUK, PALAKKAD DISTRICT WITH THE
PETITIONER.
Exhibit P3 TRUE COPY OF THE MAHASAR PREPARED BY
THE VILLAGE OFFICE PUDUR SHOWING
POSSESSION OF THE PROPERTY BEARING
SURVEY NO. SURVEY NO.1132/1 WITH
EXTENT 31.90 ARES SITUATED IN PUDUR
VILLAGE MANNARKKAD TALUK, PALAKKAD
DISTRICT WITH THE PETITIONER.
Exhibit P4 TRUE COPY OF THE CERTIFICATE DATED
18.02.2020 ISSUED BY THE VILLAGE
OFFICER, PUDUR SHOWING OWNERSHIP OF
THE PROPERTY BEARING SURVEY NO. 1132/1
WITH EXTENT 31.90 ARES SITUATED IN
PUDUR VILLAGE MANNARKKAD TALUK,
PALAKKAD DISTRICT WITH THE PETITIONER.
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT
DATED 23.06.2021 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICE, PUDUR.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
5.07.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P7 TRUE COPY OF THE LETTER DATED
3.08.2021 ISSUED TO THE PETITIONER BY
DIVISIONAL FOREST OFFICER, MANNARKKAD
STATING THAT PETITIONER'S PROPERTY HAS
BEEN PROPOSED TO NOTIFY AS
ECOLOGICALLY FRAGILE LAND.
Exhibit P8 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
Exhibit P9 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 18139/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M.368/2020 FROM THE
OFFICE OF SPECIAL TAHALSIDAR (LA AND
LT), ATTTAPPADY SHOWING PENDENCY OF
SUO MOTO PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 95.91 ARES SITUATED IN PUDUR
VILLAGE, MANNARKKAD.
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.02.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE OFFICER,
PUDUR SHOWING POSSESSION OF THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 95.91 ARES SITUATED IN PUDUR
VILLAGE, MANNARKKAD TALUK, PALAKKAD.
Exhibit P3 TRUE COPY OF THE MAHASAR PREPARED BY
THE VILLAGE OFFICER, PUDUR SHOWING
POSSESSION OF THE PROPERTY BEARING
SURVEY NO.1132/1 WITH EXTENT 95.91
ARES SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK, PALAKKAD DISTRICT
WITH THE PETITIONER.
Exhibit P4 TRUE COPY OF THE CERTIFICATE DATED
18.02.2020 ISSUED BY THE VILLAGE
OFFICER, PUDUR SHOWING OWNERSHIP OF
THE PROPERTY BEARING SURVEY NO.1132/1
WITH EXTENT 95.91 ARES SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT WITH THE PETITIONER.
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT
DATED 22.06.2021 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICE, PUDUR.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
Exhibit P8 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 18354/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M 370/2020 FORM THE
OFFICE OF SPECIAL TAHALSIDAR (LA &
LT), ATTAPPADY SHOWING PENDENCY OF SUO
MOTO PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO 1132/1 WITH
EXTENT 1 HECTOR 84 ARES 52 SQ.M
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.2.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE OFFICER,
PUDUR SHOWING POSSESSION OF THE
PROPERTY BEARING SURVEY NO SURVEY
NO.1132/1 WITH EXTENT 1 HECTOR 84 ARES
52 S1.M SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK, PALAKKAD DISTRICT
WITH THE PETITIONER
Exhibit P3 TRUE COPY OF THE MAHASAR PREPARED BY
THE VILLAGE OFFICER PUDUR SHOWING
POSSESSION OF THE PROPERTY BEARING
SURVEY NO SURVEY NO 1132/1 WITH EXTENT
1 HECTOR 84 ARES 52 S1.M SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT WITH THE PETITIONER
Exhibit P4 TRUE COPY OF THE CERTIFICATE DATED
18.2.2020 ISSUED BY THE VILLAGE
OFFICER, PUDUR SHOWING OWNERSHIP OF
THE PROPERTY BEARING SURVEY NO SURVEY
NO 1132/1 WITH EXTENT 1 HECTOR 84 ARES
52 S1.M SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK., PALAKKAD DISTRICT
WITH THE PETITIONER
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT
DATED 22.6.2021 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICE, PUDUR
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LAND, THIRUVANANTHAPURAM
Exhibit P8 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 18427/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M.367/2020 FROM THE
OFFICE OF SPECIAL TAHALSIDAR (LA AND
LT) ATTAPPADY SHOWING PENDENCY OF SUO
MOTO PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 1 HECTOR 40 ARES 47 SQ.M.
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.2.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE OFFICER,
PUDUR SHOWING POSSESSION OF THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 1 HECTOR 40 ARES 47 SQ.M.
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT WITH THE
PETITIONER
Exhibit P3 TRUE COPY OF THE MAHASAR DATED
18.2.2020 PREPARED BY THE VILLAGE
OFFICER, PUDUR SHOWING POSSESSION OF
THE PROPERTY BEARING SURVEY NO.1132/1
WITH EXTENT 1 HECTOR 40 ARES 47 SQ.M.
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT WITH THE
PETITIONER
Exhibit P4 TRUE COPY OF THE CERTIFICATE DATED
18.2.2020 ISSUED BY THE VILLAGE
OFFICER, PUDUR SHOWING OWNERSHIP OF
THE PROPERTY BEARING SURVEY NO.1132/1
WITH EXTENT 1 HECTOR 40 ARES 47 SQ.M.
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT WITH THE
PETITIONER
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT
DATED 23.6.2021 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICE, PUDUR.
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM
Exhibit P8 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 18626/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PURCHASE CERTIFICATE
NO.187/2020 ISSUED IN S.M.2607/2016 TO
THE PETITIONER BY THE SPECIAL
TAHASILDAR (LA & LT), ATTAPPADY WITH
RESPECT TO HIS PROPERTY BEARING SURVEY
NO.1132/1 WITH EXTENT 1 HECTOR 21 ARES
41 SQ.M. SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK, PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT
DATED 22.06.2021 ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR
WITH RESPECT TO HIS PROPERTY BEARING
SURVEY NO.1132/1 WITH EXTENT 1 HECTOR
21 ARES 41 SQ.M. SITUATED IN PUDUR
VILLAGE, MANNARKKAD TALUK, PALAKKAD
DISTRICT.
Exhibit P3 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P4 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 19191/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PURCHASE CERTIFICATE
NO 189/2020 ISSUED IN SM 2609/2016 TO
THE PETITIONER BY THE SPECIAL
TAHASLDIAR (LA & LT), ATTAPPADY WITH
RESPECT TO HIS PROPERTY BEARING SURVEY
NO 1132/1 WITH EXTENT 80 ARES 97 SQ.M
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT
Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT
DATED 22.6.2021 ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR
WITH RESPECT TO HIS PROPERTY BEARING
SURVEY NO 1132/1 WITH EXTENT 80 ARES
97 SQ.M SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK, PALAKKAD DISTRICT
Exhibit P3 TRUE COPY OF THE LETTER NO G1-
6727/2021 DATED 13.8.2021 ISSUED BY
THE DIVISIONAL FOREST OFFICER,
MANNARKKAD CONFIRMING THE PROPOSAL TO
NOTIFY THE PETITIONERS LAND AS
ECOLOGICALLY FRAGILE
Exhibit P4 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATIONS AT HIS PROPERTY
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
15.7.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 20736/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M.375/2020 FROM THE
OFFICE OF THE SPECIAL TAHASILDAR (LA &
LT), ATTAPPADY SHOWING PENDENCY OF SUO
MOTO PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 66.81 ARES SITUATED IN PUDUR
VILLAGE, MANNARKKAD TALUK, PALAKKAD
DISTRICT.
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.2.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE OFFICER,
PUDUR SHOWING POSSESSION OF THE
PROPERTY BEARING SURVEY NO. 1132/1
WITH EXTENT 66.81 ARES SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT WITH THE PETITIONER.
Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT
DATED 3.8.2020 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICE, PUDUR.
Exhibit P4 TRUE COPY OF THE COMPLAINT DATED
17.9.2021 SENT BY THE PETITIONER TO
THE DIVISIONAL FOREST OFFICER,
MANNARKKAD.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
17.9.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
17.9.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 20798/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED TO THE
PETITIONER IN S.M.374/2020 FROM THE
OFFICE OF SPECIAL TAHALSIDAR (LA &
LT), ATTAPPADY SHOWING PENDENCY OF SUO
MOTO PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1132/1 WITH
EXTENT 40 ARES 47.SQ.M SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE REPORT DATED
18.02.2020 SUBMITTED IN THE SUO MOTO
PROCEEDINGS BY THE VILLAGE
OFFICER,PUDUR SHOWING POSSESSION OF
THE PROPERTY BEARING SURVEY NO.SURVEY
NO.1132/2 WITH EXTENT 40 ARES
47.SQ.M.SITUATED IN PUDUR VILLAGE,
MANNARKKAD TALUK, PALAKKAD DISTRICT
WITH THE PETITIONER
Exhibit P3 TRUE COPY OF THE MAHASAR DATED
18.02.2020 PREPARED BY THE VILLAGE
OFFCER PUDUR SHOWING POSSESSION OIF
THE PROPERTY BEARING SURVEY NO.SURVEY
NOI.1132/1 WITH EXTENT 40 ARES 47,SQ.M
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRIC WITH THE
PETITIONER
Exhibit P4 TRUE COPY OF THE CERTIFICATE DATED
18.02.2020 ISSUED BY THE VILLAGE
OFFICER, PUDUR SHOWING OWNERSHIP OF
THE PROPERTY BEARING SURVEY NO.SURVEY
NO.1132/1 WITH EXTENT 40 ARES 47.SQ.M
SITUATED IN PUDUR VILLAGE, MANNARKKAD
TALUK, PALAKKAD DISTRICT WITH THE
PETITIONER
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT
DATED 22.06.2021 WITH RESPECT TO HIS
PROPERTY ISSUED TO THE PETITIONER FROM
VILLAGE OFFICER, PUDUR.
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
15.07.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
15/07/2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
Exhibit P8 TRUE COPY OF THE COMPLAINT DATED
15/07/2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 29475/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT DATED
17/03/2020 ISSUED TO THE PETITIONER
INS.M.207/2020 FROM THE OFFICE OF
SPECIAL TAHSILDAR (LA & LT), ATTAPPADY
SHOWING PENDENCY OF SUO MOTO
PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1134/10
WITH EXTENT 0.8094 HECTOR SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT
DATED 28/12/2018 WITH RESPECT TO
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER'S FATHER, M.R.NANJUNDAN,
FROM VILLAGE OFFICE, PUDUR.
Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT
DATED 26/3/2017 WITH RESPECT TO
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR.
Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT
DATED 20/11/2021 WITH RESPECT TO
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
24/11/2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
24/11/2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
24/11/2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
APPENDIX OF WP(C) 29455/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT DATED
17.3.2020 ISSUED TO THE PETITIONER IN
S.M.203/2020 FROM THE OFFICE OF
SPECIAL TAHASILDAR (LA & LT),
ATTAPPADY SHOWING PENDENCY OF SUO MOTO
PROCEEDINGS TO ISSUE PURCHASE
CERTIFICATE TO THE PETITIONER OVER THE
PROPERTY BEARING SURVEY NO.1134/10
WITH EXTENT 0.8094 HECTOR SITUATED IN
PUDUR VILLAGE, MANNARKKAD TALUK,
PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT
DATED 16.3.2017 WITH RESPECT TO
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER FROM VILLAGE OFFICER,
PUDUR.
Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT
DATED 28.12.2018 WITH RESPECT OF
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR.
Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT
DATED 20.11.2021 WITH RESPECT TO
PETITIONER'S PROPERTY ISSUED TO THE
PETITIONER FROM VILLAGE OFFICE, PUDUR.
Exhibit P5 TRUE COPY OF THE COMPLAINT DATED
24.11.2021 SENT BY THE PETITIONER TO
DIVISIONAL FOREST OFFICER, MANNARKKAD
REQUESTING NOT TO OBSTRUCT HIS
CULTIVATION AT HIS PROPERTY.
Exhibit P6 TRUE COPY OF THE COMPLAINT DATED
24.11.2021 SENT BY THE PETITIONER TO
THE CUSTODIAN, ECOLOGICALLY FRAGILE
LANDS, THIRUVANANTHAPURAM.
W.P. (C) No. 17988, 18139, 18354, 18427,
18626, 19191, 20736, 20798, 29455 & 29475 of 2021
Exhibit P7 TRUE COPY OF THE COMPLAINT DATED
24.11.2021 SENT BY THE PETITIONER TO
THE PRINCIPAL SECRETARY, DEPARTMENT OF
FOREST, THIRUVANANTHAPURAM.
RESPONDENT'S EXHIBITS
ANNEXURE R1(A) TRUE COPY OF THE NOTIFICATION NO.EFL1-
2241/2021 DATED 31.12.2021
