Kerala High Court
Tulsi Developers India Private ... vs State Of Kerala on 4 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
WP(C) NO. 3924 OF 2022
PETITIONER:
TULSI DEVELOPERS INDIA PRIVATE LIMITED
VIII/522 B, MAVELIPURAM SEAPORT AIRPORT ROAD,
KAKKANADU, ERNAKULAM, PIN-682 021, REPRESENTED
BY ITS MANAGING DIRECTOR
BY ADVS.
BABU KARUKAPADATH
M.A.VAHEEDA BABU
P.U.VINOD KUMAR
ARYA RAGHUNATH
VAISAKHI V.
T.M.MUHAMMED MUSTHAQ
MOHAMED HISHAM P
P.LAKSHMI
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM,PIN-695 001
2 THE LAND REVENUE COMMISSIONER,
PUBLIC OFFICE BUILDING, THIRUVANANTHAPURAM,PIN-695 033
3 THE DISTRICT COLLECTOR,
FIRST FLOOR OF CIVIL STATION, KAKKANAD ,PIN-682 030
4 THE ADDITIONAL TAHASILDAR (LR)
PARAVUR TALUK, TALUK OFFICE, PARAVUR
KOCHI, KERALA-683 513
5 THE VILLAGE OFFICER,
KARUMALLOOR, PARAVUR, ERNAKULAM,PIN-683 511
6 DEPUTY DIRECTOR OF SURVEY,
OFFICE OF THE DEPUTY DIRECTOR OF SURVEY, COLLECTORATE,
ERNAKULAM,PIN-682 030
WP(C) NO. 3924 OF 2022 & CON.CASES
2
7 DISTRICT SUPERINTENDENT OF SURVEY AND LAND
RECORDS, OFFICE OF THE DEPUTY DIRECTOR OF
SURVEY, COLLECTORATE, ERNAKULAM,PIN-682 030
8 TALUK SURVEYOR
PARAVUR, ERNAKULAM,PIN-683 513
9 DEPUTY COLLECTOR (VIGILANCE), REVENUE VIGILANCE
(MIDDLE ZONE), OFFICE OF THE DEPUTY COLLECTOR,
CIVIL STATION, KAKKANAD, PIN-682 030
10 M.N.AJAYAKUMAR, AGE AND FATHER'S NAME NOT KNOWN
TO THE PETITIONER, NOW WORKING AS MINI FOREST
SURVEY SUPERINTENDENT, OFFICE OF THE MINI FOREST
ASSISTANT DIRECTOR, KOZHIKODE,PIN-673 020
SRI.ASHWIN SETHUMADHAVAN SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, ALONG WITH WP(C).4106/2022,
4292/2022 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 3924 OF 2022 & CON.CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
WP(C) NO. 4106 OF 2022
PETITIONER:
LATHA HARIKUMAR, AGED 55 YEARS, WIFE OF
HARIKUMAR, FORMERLY RESIDED AT D' MARIGOLD
CASTLE HOMES, VADAVATHOOR P.O, VIJAYAPURAM
VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT -
686010 AND NOW RESIDING AT 142, BLU RAIN VILLAS,
THADIKKA KADAVU, WEST VELIYATHUNADU P.O,
ERNAKULAM-683511, PIN - 683511
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE THAHASILDAR, LAND RECORDS, TALUK OFFICE,
PARAVOOR TALUK NORTH PARAVOOR, ERNAKULAM 683513.
2 THE VILLAGE OFFICER, KARUMALOOR VILLAGE,
PARAVOOR TALUK, ERNAKULAM 683511.
3 TALUK SURVEYOR, TALUK OFFICE, PARAVOOR TALUK,
NORTH PARAVOOR, ERNAKULAM DISTRICT 683513
4 LAND REVENUE COMMISSIONER, OFFICE OF THE LAND
REVENUE COMMISSIONER, PUBLIC OFFICE COMPOUND,
REVENUE COMPLEX, THIRUVANANTHAPURAM 695033
5 TULSI DEVELOPERS INDIA PVT. LTD, REPRESENTED BY
MANAGING DIRECTOR MR. TULASIDAS, S/O LATE
GOPINATHAN NAIR, DWARAKA, MARARIKULAM VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT 688544.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, ALONG WITH WP(C).3924/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 3924 OF 2022 & CON.CASES
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
WP(C) NO. 4292 OF 2022
PETITIONER:
MIKKU ABRAHAM OOMMEN, AGED 37 YEARS
SON OF OOMMEN PHILIPOSE, RESIDING AT G-13, NOEL
SIGNATURE APARTMENTS, KUSUMAGIRI P.O, KAKKANAD,
PIN-682030, KAKKANAD VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT, PIN - 682030
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE THAHASILDHAR LAND RECORDS, TALUK OFFICE,
PARAVOOR TALUK NORTH PARAVOOR, ERNAKULAM-683513.
2 THE VILLAGE OFFICER, KARUMALOOR VILLAGE,
PARAVOOR TALUK, ERNAKULAM 683511.
3 TALUK SURVEYOR, TALUK OFFICE, PARAVOOR TALUK,
NORTH PARAVOOR, ERNAKULAM DISTRICT 683513.
4 LAND REVENUE COMMISSIONER
OFFICE OF THE LAND REVENUE COMMISSIONER, PUBLIC
OFFICE COMPOUND, REVENUE COMPLEX,
THIRUVANANTHAPURAM 695033.
5 TULSI DEVELOPERS INDIA PVT. LTD, REPRESENTED BY
MANAGING DIRECTOR MR. TULASIDAS, S/O LATE
GOPINATHAN NAIR, DWARAKA, MARARIKULAM VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT 688544.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, ALONG WITH WP(C).3924/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 3924 OF 2022 & CON.CASES
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
WP(C) NO. 4380 OF 2022
PETITIONER:
SHABIR AHMED HANIF, AGED 44 YEARS
SON OF P.M.M.HANIF, RESIDING AT PERUMPULLY
HOUSE, KARIKKAD P.O, PERUMPILAVU VILLAGE,
TALAPPILLY TALUK, THRISSUR DISTRICT REPRESENTED
BY POWER OF ATTORNEY HOLDER P.M. SHANAVAS, SON
OF P. K. MOOSA AGED 59 YEARS, RESIDING AT SNRA
27, SNEHA NAGAR 27, HMT COLONY, THRIKKAKARA
NORTH PART VILLAGE, KANAYANNUR TALUK, ERNAKULAM
DISTRICT 683503.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE THAHASILDHAR LAND RECORDS, TALUK OFFICE,
PARAVOOR TALUK NORTH PARAVOOR, ERNAKULAM 683513
2 THE VILLAGE OFFICER, KARUMALOOR VILLAGE,
PARAVOOR TALUK, ERNAKULAM 683511.
3 TALUK SURVEYOR, TALUK OFFICE, PARAVOOR TALUK,
NORTH PARAVOOR, ERNAKULAM DISTRICT 683513.
4 LAND REVENUE COMMISSIONER, OFFICE OF THE LAND
REVENUE COMMISSIONER, PUBLIC OFFICE COMPOUND,
REVENUE COMPLEX, THIRUVANANTHAPURAM 695033
5 TULSI DEVELOPERS INDIA PVT LTD., REPRESENTED BY
MANAGING DIRECTOR MR. TULASIDAS, SON OF LATE
GOPINATHAN NAIR, DWARAKA, MARARIKULAM VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT 688544.
WP(C) NO. 3924 OF 2022 & CON.CASES
6
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, ALONG WITH WP(C).3924/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 3924 OF 2022 & CON.CASES
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
WP(C) NO. 6332 OF 2022
PETITIONER:
MIRSA BABU K. A., AGED 41 YEARS
SON OF ABU, KANNANCHAKKASSERIL HOUSE, NORTH
PARAVOOR P.O, PARAVOOR VILLAGE, PARAVOOR TALUK,
ERNAKULAM DISTRICT, PIN - 683513
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 THE THAHASILDHAR OFFICE, PARAVOOR TALUK NORTH
PARAVOOR, ERNAKULAM, PIN - 683513
2 THE VILLAGE OFFICER, KARUMALOOR VILLAGE,
PARAVOOR TALUK, ERNAKULAM, PIN - 683511
3 TALUK SURVEYOR, TALUK OFFICE, PARAVOOR TALUK,
NORTH PARAVOOR, ERNAKULAM DISTRICT, PIN - 683513
4 LAND REVENUE COMMISSIONER
OFFICE OF THE LAND REVENUE COMMISSIONER, PUBLIC
OFFICE COMPOUND, REVENUE COMPLEX,
THIRUVANANTHAPURAM, PIN - 695033
5 TULSI DEVELOPERS INDIA PVT. LTD REPRESENTED BY
MANAGING DIRECTOR MR. TULASIDAS, SON OF LATE
GOPINATHAN NAIR, DWARAKA, MARARIKULAM VILLAGE,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN -
688544
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2022, ALONG WITH WP(C).3924/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 3924 OF 2022 & CON.CASES
8
JUDGMENT
[WP(C) Nos.3924/2022, 4106/2022, 4292/2022,
4380/2022, 6332/2022]
Among the five writ petitions I am considering together -
on account of the analogous factual circumstances presented -
W.P.(C) No.3924/2022 has been filed by a company by name
Tulsi Developers India Private Limited (for short 'Tulsi
Developers'); while the other four writ petitions have been
filed by persons who have purchased properties from them and
who will hereinafter be referred to as the "assignees".
2. As per "Tulsi Developers", they have developed an
extent of property into a residential Villa Complex and have
sold it to various persons including the "assignees". They say
that they had made the construction in strict compliance of all
applicable Rules and Regulations and without encroaching into
any Government Land, but that complaints appear to have
been raised contrary to this. They say that this led to Ext.P9
report being settled by the District Collector, who has
affirmatively found that they had not encroached into any land,
including "Puzha Puramboke" as alleged. They say that,
however, inspite of this, the Vigilance Department issued
Ext.P12 proceedings, describing it to be a report, saying that
WP(C) NO. 3924 OF 2022 & CON.CASES
no cogent documents or sketches are available with respect to
the "Puzha Puramboke" and therefore, requisitioning the
assistance of the Survey Director for completing proceedings
with respect to the same.
3. "Tulsi Developers" allege that the sixth respondent -
Deputy Director of Survey has now issued Ext.P15 in W.P.(C)
No.3924/2022 seeking that their property be surveyed based
on their title documents, with an insinuating observation that
they are in encroachment of the "Puzha Puramboke". They say
that Ext.P15 is wholly and egregiously improper because
Ext.P9 proceedings of the District Collector has already found
that they are not in such encroachment and therefore, that a
further enquiry into their property, under the aegis of the
Survey and Boundaries Act, is nothing but a colourable
exercise of power. They thus prayed that Ext.P15 be set aside.
4. As far as the petitioners in W.P.(C) Nos.4106/2022,
4292/2022, 4380/2022 and 6332/2022 are concerned, they
have also impugned similar notices issued to them for survey
of their properties and they impel the same contentions as
above, as made by the "Tulsi Developers", thus seeking that
the same be set aside.
5. I have heard Smt.M.A.Vaheeda Babu, learned counsel
WP(C) NO. 3924 OF 2022 & CON.CASES
appearing for the petitioner in W.P.(C) No.3924/2022; Sri.Irfan
Ziraj, learned counsel appearing for the petitioners in the
other writ petitions and Sri.Aswin Sethumadhavan, learned
Special Government Pleader appearing for the official
respondents in all these cases.
6. I notice from the files that the summons issued from
this Court to some of the party respondents in these cases
have not been returned. However, in view of the directions
that I propose herein, I am certain that they will not put to any
prejudice.
7. Sri.Aswin Sethumadhavan - learned Special
Government Pleader, answered the afore submissions of the
petitioners saying that Ext.P15 in W.P.(C) No.3924/2022 is not
a final report but only records certain suspicions, based on
which a survey was proposed, as is evident from Exts.P17 and
P18 notices therein. He submitted that there is absolutely no
cause for concern for the petitioners because what has been
proposed to be done is only to verify whether their
constructions are in encroachment of the "Puzha Puramboke".
He, however, conceded that Ext.P9 in the said writ petition has
been settled by the District Collector, but contended that this
was done without reference to the sketches and documents,
WP(C) NO. 3924 OF 2022 & CON.CASES
which were in any case not available. He then explained that,
as is limpid from Ext.P12 in W.P.(C) No.3924/2022, the Deputy
Collector (Vigilance) has recorded this and has, therefore,
requested the assistance of the Survey Director to assess the
actual situation. He submitted that Ext.P15 report in the said
writ petition was settled thereafter, but without any affirmative
declarations of findings; and that all which is now proposed is
a survey, so as to dispel every suspicion. He, therefore, prayed
that this writ petition be dismissed.
8. I have evaluated the afore submissions of Sri.Aswin
Sethumadhavan very carefully.
9. As rightly stated by Smt.M.A.Vaheeda Babu, learned
counsel for the petitioner in W.P.(C) No.3924/2022, when a
complaint was raised against her client that they have
encroached into "Puzha Puramboke", it was enquired into by
the District Collector and Ext.P9 report was settled, finding
without doubt that no such was found. Normally, the matter
should have rested there. However, it appears that on the
basis of further complaints, the Vigilance Department took up
the matter again and Ext.P12 report was settled by the Deputy
Collector (Vigilance), wherein, there is no finding that "Tulsi
Developers" or the other petitioners have encroached into
WP(C) NO. 3924 OF 2022 & CON.CASES
"Puzha Puramboke", but that the survey sketches and other
documents are not available. Resultantly, a request was made
for the assistance of the Survey Director, which appears to
have now led to Ext.P15 report to be settled by the sixth
respondent - Deputy Director of Survey.
10. That said, as I have already seen above, the specific
submissions of Sri.Aswin Sethumadhavan - learned Special
Government Pleader, is that Ext.P15 does not find conclusively
that any of the petitioners have encroached into "Puzha
Puramboke" and that what is being attempted is only to find
whether they have done so. I must say that this stand of the
official respondents cannot appeal to this Court at the first
instance because, if there is any suspicion that any part of the
"Puzha Puramboke" has been encroached into, the proper
method is to survey the said area; so that if any encroachments
are found, then to notify the petitioners or such other persons
appropriately, either under the provisions of the Kerala Land
Conservancy Act or under the Kerala Survey and Boundaries
Act.
11. However, what is being now done in this case is to
issue the impugned notices, based on the report of the Deputy
Director, virtually rising a suspicion that the petitioners are
WP(C) NO. 3924 OF 2022 & CON.CASES
likely to have encroached into the "Puzha Puramboke". When
Ext.P9 and Ext.P12 in W.P.(C) No.3924/2022 clearly mentions
that there are no documents with respect to the "Puzha
Puramboke" available, I fail to understand why a fresh survey
cannot be done with respect to the said properties and if
anyone is found to have encroached into it, to follow it up with
necessary action at that time, rather than causing a sweeping
enquiry into the properties of the petitioners, as a roving
investigation, but without any specific inputs.
12. Indubitably, therefore, what the official respondents
must do is to survey the "Puzha Puramboke" first and if they
are to then find that anyone, including the petitioners, have
encroached into any part thereof, then to notify them
appropriately, either under the Kerala Land Conservancy Act
or under the Kerala Survey and Boundaries Act and then to
take necessary action against them in terms of law.
13. At this time, Sri.Aswin Sethumadhavan, learned
Special Government Pleader intervened to say that, as is
manifest from Ext.P16 in W.P.(C) No.3924/2022, the District
Collector has already intimated the Land Revenue
Commissioner that there are no documents to identify and
properly measure the "Puzha Puramboke".
WP(C) NO. 3924 OF 2022 & CON.CASES
14. Even when I hear the learned Special Government
Pleader on the afore lines, it is without doubt that even if such
documents are not available, it cannot lead to a roving enquiry
with respect to the petitioners' properties, to prove the
negative nor can they be thrust upon with any such obligation.
15. As I have already said above, the official respondents
must certainly identify the "Puzha Puramboke" first, through
cogent and reliable methods including by conducting a survey
and only thereafter if encroachment is noticed, can citizens
been put to detriment.
16. Presumably, being aware of the mind of this Court as
above, Sri.Aswin Sethumadhavan - learned Senior Government
Pleader - submitted that a survey into the "Puzha Puramboke"
will be first completed and prayed that the authorities
concerned be left liberty to initiate action against the
petitioners, should they be found to have encroached into it in
any manner.
Resultantly, I allow these writ petitions and set aside all
the notices impugned therein; however, leaving full liberty to
the official respondents to conduct survey of the "Puzha
Puramboke" in any manner as they may deem fit. If, after such
an enquiry, any of the petitioners are found to be in
WP(C) NO. 3924 OF 2022 & CON.CASES
encroachment of the "Puzha Puramboke", then they shall
certainly be authorised to issue appropriate notices to them,
either under the provisions of the Kerala Land Conservancy
Act or under the Kerala Survey and Boundaries Act and Rules
thereunder, and initiate and complete proceedings thereon as
per law; for which purpose, all contentions of the rival parties
are left open.
Sd/- DEVAN RAMACHANDRAN
JUDGE
stu
WP(C) NO. 3924 OF 2022 & CON.CASES
APPENDIX OF WP(C) 3924/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT
DATED 01.11.2012, ACCEPTING LAND TAX FROM
THE PETITIONER FOR AN EXTENT OF 1 HECTOR
90 ARES 89 SQ.METRES OF LAND SITUATED IN
SURVEY NOS 431/3A65,
431/3A1,431/3A16,116/31,116/29 AND 116/28B
OF KARUMALOOR VILLAGE, PARAVUR TALUK OF
ERNAKULAM DISTRICT
Exhibit P2 A TRUE COPY OF THE ORDER DATED 28.11.2012
OF THE SENOR TOWN PLANNER GRANTING
APPROVAL OF LAY OUT FOR LAND DEVELOPMENT
Exhibit P3 A TRUE COPY OF THE DEVELOPMENT PERMIT
DATED 13.03.2013 ISSUED BY KARUMALLOOR
GRAMA PANCHAYAT
Exhibit P4 A TRUE COPY OF THE CERTIFICATE DATED
11.04.2013 ISSUED BY THE 5TH RESPONDENT
CERTIFYING THAT THE PETITIONER IS THE
ABSOLUTE OWNER IN EXCLUSIVE POSSESSION AND
ENJOYMENT OF THE ABOVE EXTENT OF
PROPERTIES
Exhibit P5 A TRUE COPY OF THE LETTER DATED 03.10.2013
ISSUED BY THE 4TH RESPONDENT TO THE
PETITIONER ALONG WITH THE SKETCH OF THE
PROPERTY PREPARED BY THE 8TH RESPONDENT
Exhibit P6 A TRUE COPY OF THE SKETCH OF THE PROPERTY
PREPARED BY THE 8TH RESPONDENT ISSUED BY
THE 4TH RESPONDENT TO THE PETITIONER ALONG
WITH EXHIBIT P5
Exhibit P7 A TRUE COPY OF THE REPORT DATED 8.12.2014
OF THE 7TH RESPONDENT SUBMITTED BEFORE THE
3RD RESPONDENT APPROVING AND CERTIFYING
EXHIBIT P5 AND P6 SKETCH AS CORRECT
WP(C) NO. 3924 OF 2022 & CON.CASES
Exhibit P8 A TRUE COPY OF THE REPORT OF THE SPECIAL
TAHSAILR (LR) ERNAKULAM DATED 16.03.2015
SUBMITTED BEFORE THE 3RD RESPONDENT
REPORTING THAT THE PROPERTY IS NOT PUZHA
PURAMBOKE BY PRODUCING COPIES OF ALL THE
PATTAS ISSUED WITH RESPECT TO THE PROPERTY
TO ITS PREVIOUS OWNERS
Exhibit P9 A TRUE COPY OF THE DETAIL REPORT DATED
29.07.2015 OF THE 3RD RESPONDENT SUBMITTED
BEFORE THE 2ND RESPONDENT AFTER CONDUCTING
HEARING AND ALSO BASED ON ALL THE REPORTS
INCLUDING P4 T P8 FROM VARIOUS AUTHORITIES
INCLUDING THE PANCHAYATH, REPORTING THAT
THERE IS NO ENCROACHMENT OF PUZHA
PURAMBOKE BY THE PETITIONER
Exhibit P10 A TRUE COPY OF THE NOTICE DATED 14.02.2019
RECEIVED FORM THE 7TH RESPONDENT DIRECTING
TO APPEAR WITH DOCUMENTS ON 20.02.2019
Exhibit P11 A TRUE COPY OF THE NOTICE DATED 26.04.2019
RECEIVED FROM THE 7TH RESPONDENT PROPOSING
TO INSPECT THE PROPERTY ON 11.05.2019
Exhibit P12 A TRUE COPY OF THE REPORT DATED 06.04.016
SUBMITTED BY THE 9TH RESPONDENT BEFORE THE
2ND RESPONDENT BASED ON A COMPLAINT
RECEIVED IN 2013, OBTAINED UNDER THE RTI
ACT
Exhibit P13 A TRUE COPY OF THE LETTER DATED 16.10.2018
FROM THE 2ND RESPONDENT ADDRESSING THE 3RD
RESPONDENT, INSTRUCTING TO CALL FOR REPORT
FROM THE 4TH RESPONDENT, OBTAINED UNDER
THE RTI ACT
Exhibit P14 A TRUE COPY OF THE LETTER DATED 25.10.2018
FROM THE 3RD RESPONDENT ADDRESSING THE 6TH
RESPONDENT INSTRUCTING TO SUBMIT REPORT
AFTER TAKING MEASUREMENTS, OBTAINED UNDER
THE RTI ACT
Exhibit P15 A TRUE COPY OF THE REPORT DATED 06.10.2020
ALONG WITH SKETCH SUBMITTED BY THE 6TH
RESPONDENT BEFORE THE 3RD RESPONDENT,
WP(C) NO. 3924 OF 2022 & CON.CASES
BASED ON THE INSPECTION CONDUCTED BY THE
7TH RESPONDENT WITHOUT NOTICE, OBTAINED
UNDER THE RTI ACT
Exhibit P16 A TRUE COPY OF THE LETTER DATED 07.10.2020
OF THE 3RD RESPONDENT FORWARDING EXHIBIT
P15 TO THE 2ND RESPONDENT OBTAINED UNDER
THE RTI ACT
Exhibit P17 A TRUE COPY OF THE NOTICE DATED 20.01.2022
RECEIVED BY THE PETITIONER FROM THE 8TH
RESPONDENT, PROPOSING RE-SURVEY OF THE
PROPERTY OF THE PETITIONER
Exhibit P18 A TRUE COPY OF THE NOTICE DATED 20.01.2022
RECEIVED BY THE 8TH RESPONDENT BY ONE OF
THE PURCHASER OF THE VILLA FROM THE
PETITIONER , PROPOSING RE-SURVEY OF THE
PROPERTY
WP(C) NO. 3924 OF 2022 & CON.CASES
APPENDIX OF WP(C) 4106/2022
PETITIONER EXHIBITS
Exhibit- P1 TRUE COPY OF THE RELEVANT PAGES OF TITLE
DEED OF THE PROPERTY OF PETITIONER DATED
23.12.2013 REGISTERED AS DOCUMENT NUMBER
5912/2013 OF CHENGAMANAD SUB REGISTRAR
OFFICE
Exhibit- P2 TRUE COPY OF THE TAX RECEIPT OF THE
PROPERTY DATED 22.05.2021 ISSUED BY THE
SECOND RESPONDENT
Exhibit- P3 TRUE COPY OF THE INTERNET PAYMENT RECEIPT
OF THE BUILDING TAX IN CONNECTION WITH THE
SAID PROPERTY DATED 22.05.2021
Exhibit- P4 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN
CONNECTION WITH THE PROPERTY OF PETITIONER
DATED 27.01.2022 ISSUED BY KARUMALOOR
GRAMA PANCHAYATH
Exhibit- P5 TRUE COPY OF THE SKETCH OF THE SAID ENTIRE
LAND ISSUED BY THE FOURTH RESPONDENT DATED
04.10.2013
Exhibit- P6 TRUE COPY OF THE NOTICE DATED 20.01.2022
ISSUED BY THE FOURTH RESPONDENT
WP(C) NO. 3924 OF 2022 & CON.CASES
APPENDIX OF WP(C) 4292/2022
PETITIONER EXHIBITS
Exhibit- P1 TRUE COPY OF THE TITLE DEED OF THE
PROPERTY OF PETITIONER DATED 3446/2016
DATED 18.10.2016 OF CHENGAMANAD SUB
REGISTRAR OFFICE
Exhibit-P2 TRUE COPY OF THE TAX RECEIPT OF THE
PROPERTY DATED 05.02.2022 ISSUED BY THE
SECOND RESPONDENT
Exhibit- P3 TRUE COPY OF THE RECEIPT OF THE BUILDING
TAX IN CONNECTION WITH THE SAID PROPERTY
DATED 04.10.2019
Exhibit- P4 TRUE COPY OF THE SKETCH OF THE SAID ENTIRE
LAND ISSUED BY THE THIRD RESPONDENT DATED
04.10.2013
Exhibit- P5 TRUE COPY OF THE NOTICE DATED 20.01.2022
ISSUED BY THE THIRD RESPONDENT
Exhibit- P6 TRUE COPY OF THE NOTICE DATED 02.02.2022
ISSUED BY THE THIRD RESPONDENT
WP(C) NO. 3924 OF 2022 & CON.CASES
APPENDIX OF WP(C) 4380/2022
PETITIONER EXHIBITS
Exhibit- P1 TRUE COPY OF THE RELEVANT PAGES OF TITLE
DEED OF THE PROPERTY OF PETITIONER DATED
96/1/2020 DATED 21.12.2020 OF CHENGAMANAD
SUB REGISTRAR OFFICE
Exhibit- P2 TRUE COPY OF THE SKETCH OF THE PROPERTY
ISSUED BY THE THIRD RESPONDENT DATED
04.10.2013
Exhibit- P3 TRUE COPY OF THE NOTICE DATED 20.01.2022
ISSUED BY THE THIRD RESPONDENT
Exhibit- P4 TRUE COPY OF THE NOTICE DATED 02.02.2022
ISSUED BY THE THIRD RESPONDENT
WP(C) NO. 3924 OF 2022 & CON.CASES
APPENDIX OF WP(C) 6332/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TITLE DEED OF THE PROPERTY
OF PETITIONER DATED 03.05.2014 REGISTERED AS
DOCUMENT NUMBER 2709/2014 OF CHENGAMANAD SUB
REGISTRAR OFFICE
Exhibit P2 TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY
DATED 04.02.2022 ISSUED BY THE SECOND
RESPONDENT
Exhibit P3 TRUE COPY OF THE SKETCH OF THE SAID ENTIRE
LAND ISSUED BY THE THIRD RESPONDENT DATED
04.10.2013
Exhibit P4 TRUE COPY OF THE NOTICE DATED 20.01.2022
ISSUED BY THE THIRD RESPONDENT
Exhibit P5 TRUE COPY OF THE INTERIM ORDER OF THIS
HONOURABLE COURT DATED 10.02.2022 IN WPC.
NO.4106 OF 2022
