Kerala High Court
Benny Joseph vs Station House Officer, Mundakkayam ... on 8 April, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 8TH DAY OF APRIL 2024 / 19TH CHAITHRA, 1946
WP(C) NO. 14115 OF 2024
PETITIONER:
BIJU JOSEPH, AGED 51 YEARS, S/O P.D. OUSEPH,
PADINJAREPARAMBIL (H), R.P.C., P.O.,
MUNDAKKAYAM, KOTTAYAM, PIN - 686513
BY ADVS.
AKHIL VIJAY
C.S.AJAYAN
RESPONDENTS:
1 STATION HOUSE OFFICER, MUNDAKKAYAM POLICE
STATION, KOLLAM - THENI HWY, MUNDAKAYAM,
KOTTAYAM, PIN - 686513
2 DISTRICT SUPERINTENDENT OF POLICE, KOTTAYAM
DISTRICT POLICE OFFICE, COLLECTORATE P.O.,
KOTTAYAM, PIN - 686002
3 BHARATHY @ MARIYAM, D/O OUSEPH, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM, PIN - 686513
4 THANKAMMA, W/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN - 686513
5 THANKAMANI, W/O SASI, THAMARASSERY HOUSE, R.P.C.
P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN : 686513
NOW RESIDING AT EANTHAPPADICKAL HOUSE, KOSADY
BHAGAM, MADUKKA P.O. ERUMELI NORTH, KOTTAYAM,
MOB: 8606135090, PIN - 686513
6 ANILKUMAR, S/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN : 686513 NOW
RESIDING AT EDATTUKADAVIL (H), KEECHENPARA, R.P.C.
P.O., MUNDAKKAYAM, KOTTAYAM, PIN - 686513
WPC 14115/24 & connected
2
BY ADV.
SRI P M SHAMEER-GP
SRI MUHAMMED HUSSAIN - R3 to R6
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2024, ALONG WITH WP(C)NOS.25908/2023, 12590/2024 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC 14115/24 & connected
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 8TH DAY OF APRIL 2024 / 19TH CHAITHRA, 1946
WP(C) NO. 25908 OF 2023
PETITIONERS:
1 BHARATHY @ MARIYAM, AGED 102 YEARS
D/O. OUSEPH, THAMARASSERY HOUSE , R.P.C.
P.O. KEECHAMPARA, ERUMELI NORTH VILLAGE
KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT,
PIN - 686513
2 THANKAMMA, AGED 70 YEARS, W/O. KRISHNANKUTTY,
THAMARASSERY HOUSE, R.P.C. P.O. KEECHAMPARA,
ERUMELI NORTH VILLAGE KANJIRAPPALLY TALUK,
KOTTAYAM DISTRICT, PIN - 686513
3 THANKAMANI, AGED 35 YEARS, W/O. SASI,
THAMARASSERY HOUSE, R.P.C. P.O., PIN - 686513
KEECHAMPARA, ERUMELI NORTH VILLAGE KANJIRAPPALLY
TALUK, KOTTAYAM DISTRICT. ., PIN - 686513
4 ANIL KUMAR, AGED 38 YEARS, S/O. KRISHNANKUTTY,
THAMARASSERY HOUSE, R.P.C. P.O. KEECHAMPARA,
ERUMELI NORTH VILLAGE KANJIRAPPALLY TALUK,
KOTTAYAM DISTRICT, PIN - 686513
BY ADVS.
VISHNU DAS
B.BALA PRASANNAN
MAJESH P.B.(K/00173/2007)
SRUTHI DAS(K/000199/2019)
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY HOME DEPARTMENT
GOVERNMENT SECRETARIAT THIRUVANTHAPURAM,
PIN - 682031
2 DIRECTOR GENERAL OF POLICE, OFFICE OF THE
DIRECTOR GENERAL OF POLICE, POLICE HEAD
QUARTERS, THIRUVANANTHAPURAM, PIN - 695001
WPC 14115/24 & connected
4
3 DEPUTY SUPDT. OPF POLICE, KANGIRAPPALLY,
KANJIRAPPALLY, PONKUNNAM.P.O. KOTTAYAM,
PIN - 686507
4 STATION HOUSE OFFICER, STATION HOUSE
OFFICER MUNDAKAYAM POLICE STATION
MUNDAKAYAM, PIN - 682031
5 JOSEPH, AGED 91 YEARS, S/O. DOMINIC,
PADINJAREPARAMBIL KANJIRAPPALLY.P.O.,
PIN-686507 KANJIRAPPALLY., PIN - 686507
6 BENNI JOSEPH, AGED 55 YEARS, S/O. JOSEPH
PADINJAREPARAMBIL KANJIRAPPALLY.P.O.
KANJIRAPPALLY, PIN - 686507
7 BIJU JOSEPH, AGED 51 YEARS, S/O. JOSEPH
PADINJAREPARAMBIL KANJIRAPPALLY.P.O.,
KANJIRAPPALLY, PIN - 686507
8 ROY JOSEPH, AGED 58 YEARS, S/O. JOSEPH
PADINJAREPARAMBIL KANJIRAPPALLY.P.O..
KANJIRAPPALLY, PIN - 686507
BY ADVS.
AKHIL VIJAY
C.S.AJAYAN(K/720/1987)
P.M.SHAMEER - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2024, ALONG WITH WP(C)NO.14115/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 14115/24 & connected
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 8TH DAY OF APRIL 2024 / 19TH CHAITHRA, 1946
WP(C) NO. 12590 OF 2024
PETITIONER:
BENNY JOSEPH, AGED 55 YEARS, S/O P.D. OUSEPH,
PADINJAREPARAMBIL (H), DT ROAD, KUNNAMBHAGOM,
KANJIRAPPALLY P.O., KOTTAYAM, PIN - 686507
BY ADVS
AKHIL VIJAY
C.S.AJAYAN
RESPONDENTS:
1 STATION HOUSE OFFICER, MUNDAKKAYAM POLICE
STATION, KOLLAM - THENI HWY, MUNDAKAYAM,
KOTTAYAM, PIN - 686513
2 DISTRICT SUPERINTENDENT OF POLICE, KOTTAYAM
DISTRICT POLICE OFFICE, COLLECTORATE P.O.,
KOTTAYAM, PIN - 686002
3 BHARATHY @ MARIYAM, D/O OUSEPH, THAMARASSERY
HOUSE, R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH
VILLAGE, KANJIRAPPALLY TALUK, KOTTAYAM,
PIN - 686513
4 THANKAMMA, W/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN - 686513
5 THANKAMANI, W/O SASI, THAMARASSERY HOUSE, R.P.C.
P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN - 686513
6 ANILKUMAR, S/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN - 686513
WPC 14115/24 & connected
6
BY ADV
MUHAMMED HUSSAIN.K.M - R3 TO R6
P.M.SHAMEER - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2024, ALONG WITH WP(C)NO.14115/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 14115/24 & connected
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 8TH DAY OF APRIL 2024 / 19TH CHAITHRA, 1946
WP(C) NO. 14195 OF 2024
PETITIONER:
ROY JOSEPH P, AGED 57 YEARS, S/O P.D. OUSEPH,
PADINJAREPARAMBIL (H), R.P.C., P.O., MUNDAKKAYAM,
KOTTAYAM - 686513 NOW RESIDING AT BARIKPARA ROAD,
VTC, BEHALA S.O., KOLKATA, WEST BENGAL - 700034,
PIN - 686513
BY ADVS.
AKHIL VIJAY
C.S.AJAYAN
RESPONDENTS:
1 STATION HOUSE OFFICER, MUNDAKKAYAM POLICE STATION
KOLLAM - THENI HWY, MUNDAKAYAM, KOTTAYAM,
PIN - 686513
2 DISTRICT SUPERINTENDENT OF POLICE, KOTTAYAM
DISTRICT POLICE OFFICE, COLLECTORATE P.O.,
KOTTAYAM, PIN - 686002
3 BHARATHY @ MARIYAM, D/O OUSEPH, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN - 686513
4 THANKAMMA, W/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM, PIN - 686513
5 THANKAMANI, W/O SASI, THAMARASSERY HOUSE, R.P.C.
P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN : 686513
NOW RESIDING AT EANTHAPPADICKAL HOUSE, KOSADY
BHAGAM, MADUKKA P.O. ERUMELI NORTH, KOTTAYAM,
MOB: 8606135090, PIN - 686513
WPC 14115/24 & connected
8
6 ANILKUMAR, S/O KRISHNANKUTTY, THAMARASSERY HOUSE,
R.P.C. P.O., KEECHAMPARA, ERUMELY NORTH VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM DT, PIN : 686513 NOW
RESIDING AT EDATTUKADAVIL (H), KEECHENPARA, R.P.C.
P.O., MUNDAKKAYAM, KOTTAYAM -686513, PIN - 686513
SRI.P.M.SHAMEER - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2024, ALONG WITH WP(C)NO.14115/2024 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 14115/24 & connected
9
JUDGMENT
[WP(C) Nos.14115/2024, 25908/2023, 12590/2024, 14195/2024]
Among these four Writ Petitions, WP(C)Nos.14115/2024,
12590/2024 and 14195/2024 have been filed by the petitioners -
who are 'brothers', who claim rights over certain properties which,
they say, were obtained from their father through Settlement
Deeds.
2. As far as WP(C)No.25908/2023 is concerned, it has been
filed by Smt.Bharathy, who also impels right over the above said
properties, asserting that she has been subjected to threat and
intimidation by the petitioners in the other cases (who will
hereinafter referred to as ''brothers'' collectively).
3. Coming back to the Writ Petitions filed by the 'brothers',
their learned counsel - Sri.Akhil Vijay and Sri.Bala Prasannan,
assert that Smt.Bharthy is obstructing their clients and employees
from entering into their properties and are threatening them with
dare consequences, if they are to cut and remove rubber trees
standing therein, even though they are enjoying orders of
injunctions against her from the competent Civil Courts. They
WPC 14115/24 & connected
maintain that there are no subsisting civil disputes with respect to
the title of the properties in question and that such have already
been settled through judgments of the competent Civil Courts,
produced as exhibits in the Writ Petitions filed by them. They say
that, therefore, their clients were constrained to approach the
Station House Officer, Mundakkayam, with a request for protection;
but that it has been denied to them, thus constraining them to
approach this Court through these Writ Petitions.
4. While so, as I have already said above, Smt.Bharathy
has approached this Court seeking a direction that the 'brothers'
be not allowed to cut and remove trees from the properties in
question and that she be given adequate and effective protection
for her life and property.
5. Sri.Mohammed Hussain appearing for respondents 3 to 6
in WP(C)No.12590/2024, conceded that the 3rd respondent is
Smt.Bharathy - the petitioner in WP(C)No.25908/2023; and that, as
said above, she is only asserting her legal right over the property,
without causing any threat or intimidation to the petitioners-
'brothers'. He added that the other respondents are relatives of
WPC 14115/24 & connected
Smt.Bharathy and that they have also not committed any action in
violation of law. He concluded saying that the attempt of the
'brothers' is to grab the properties and to illegally cut and remove
trees therefrom, which his client is entitled to contest under the
civil processes, which she is pursuing, having filed necessary
applications before the competent Civil Courts.
6. Sri.P.M.Shameer - learned Government Pleader, in
response to the rival contentions projected as afore by the learned
counsel for the various Writ Petitioners, submitted that the Police
are maintaining vigil to ensure that the internecine disputes
between the parties do not degenerate into breach of peace. He
added that the Police cannot intervene in the question whether
either of the parties have the right to cut and remove rubber trees
from the properties in question; and pointed out that, even going
by the orders of injunctions obtained by the ''brothers'',
Smt.Bharathy has only been restrained from entering into the
properties and causing any waste thereon. He submitted that,
therefore, until and unless the competent Civil Court takes a final
decision in this regard, Police can do nothing more than to
WPC 14115/24 & connected
maintain law and order and to ensure that the parties do not
attack each other.
7. I have no doubt that the afore stand of the Police is the
most apposite in the given circumstances because, there is hardly
any document on record to show that either of the parties have
been allowed to cut and remove rubber trees from the properties
they claim. The assertions of the ''brothers'' that they are the
exclusive owners of the properties in question, are equally and
vehemently refuted by Smt.Bharathy, who claims such right over
it.
8. That said, however, the 'brothers' have certainly
obtained orders of injunctions against Smt.Bharathy, which appears
to be in force even now.
In the afore circumstances, I allow these Writ Petitions,
without entering into the question as to who among the parties are
entitled to cut and remove trees standing in the property; with a
direction to the Station House Officer, Mundakkayam, to ensure
that all their lives are sufficiently protected from threats against
each other and that law and order is always maintained in the
WPC 14115/24 & connected
area, without any breach being committed by either of them.
As far as the parties are concerned, their remedies before the
Civil Courts are fully left open; and should they obtain orders with
respect to the trees, they would be at full liberty to approach the
Station House Officer, Mundakkayam with an appropriate
representation; in which event, necessary action thereon will be
taken, subject to law and within the parameters of the applicable
Statutory Scheme.
Sd/-
RR DEVAN RAMACHANDRAN
JUDGE
WPC 14115/24 & connected
APPENDIX OF WP(C) 25908/2023
PETITIONER EXHIBITS
Exhibit P1 . A TRUE COPY OF THE DIARY PROCEEDING OF
A.S. NO. 80/2018 OF SUB COURT PALA .
Exhibit P2 A TRUE COPY OF THE COMPUTER GENERATED
EXTRACT OF RESTORATION PETITION HAVING
NUMBER 2/2023 OF PALA SUB COURT DATED
26/7/2023
Exhibit P3 . A TRUE COPY OF THE COMPUTER GENERAL
EXTRACT OF OS NUMBER 259/2022 ,DATED 26/7
2023.
Exhibit P4 TRUE COPY OF THE JUDGMENT OF THE HON'BLE
COURT OF DISTRICT AND SESSIONS COURT,
KOTTAYAM IN CRIME NO.559/2023,
CRL.M.P.NO.1269/2023 DATED 17-06-2023
Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS
HONOURABLE COURT IN W.P.(C) NO.10341/2023
DATED 23-06-2023
Exhibit P 6 . A TRUE PHOTOGRAPHS OF THE CROSS SECTION
OF THE JACK FRUIT TREES
Exhibit P7 THE TRUE COPY OF THE SALE DEED
NO.3742/1949 DATED 22-07-1949
Exhibit P8 . THE TRUE COPY OF THE COMPLAINT
SUBMITTED BY THE 1ST AND 2ND PETITIONERS
BEFORE THE STATION HOUSE OFFICER,
MUNDAKAYAM DATED 10-07-2023
Exhibit P 9 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE 1ST AND 2ND PETITIONERS BEFORE THE
DY.S.P., KANJIRAPPALLY DATED 10-07-2023
Exhibit P 10 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE 1ST AND 2ND PETITIONERS BEFORE THE
DIRECTOR GENERAL OF POLICE, KERALA DATED
10-07-2023
Exhibit .P.11 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE 1ST AND 2ND PETITIONERS BEFORE THE
HOME SECRETARY, KERALA DATED 10-07-2023
Exhibit P 12 .THE TRUE COPY OF THE REPORT OF THE
REVENUE DIVISIONAL OFFICER, MINI CIVIL
STATION, KOTTAYAM REPORTED DATED 06-12-
Exhibit. P 13 THE TRUE COPY OF THE SETTLEMENT DEED NO.
704/2022 DATED 11-04-2022 OF ERUMELY
NORTH SUB REGISTRAR OFFICE
Exhibit .P. 14 THE TRUE COPY OF THE SETTLEMENT DEED NO.
705/2022 DATED 11-04-2022 OF ERUMELY
WPC 14115/24 & connected
NORTH SUB REGISTRAR OFFICE
Exhibit. P. 15 THE TRUE COPY OF THE SETTLEMENT DEED NO.
706/2022 DATED 11-04-2022 OF ERUMELY
NORTH SUB REGISTRAR OFFICE
RESPONDENT EXHIBITS
Exhibit R6(A) A true copy of the order of the honorable
Court of the Munsiff, Kanjirappally in
O.S. 97/2014 dtd 29/09/2018
Exhibit R6(B) A true copy of the order of the honorable
Court of the Sub Judge, Pala in A.S.
80/2018 dtd 28/01/2021
Exhibit R6(C) A true copy of the order of the honorable
Court of the Sub Judge, Pala in
Restoration Petition 02/2023, and I.A.
No. 01/2023 in A.S. 80/2018 dtd
22/12/2023
Exhibit R6(D) A true copy of the order of the honorable
Court of the Munsiff, Kanjirappally in
Exhibit R6(E) A true copy of the injunction order of
the honorable Court of the Munsiff,
Kanjirappally in I.A. No. 02/2023 in O.S.
No. 347/2023 dtd 14/12/2023
WPC 14115/24 & connected
APPENDIX OF WP(C) 12590/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGISTERED SETTLEMENT
DEED NO. 705/2022 OF THE PONKUNNAM SUB
REGISTRAR OFFICE DATED 11/04/2022
Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT
ISSUED FROM THE ERUMELI NORTH VILLAGE DTD
25/04/2023
Exhibit P3 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
O.S. 97/2014 DTD 29/09/2018
Exhibit P4 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN A.S.
80/2018 DTD 28/01/2021
Exhibit P5 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN
RESTORATION PETITION 02/2023, AND I.A.
NO. 01/2023 IN A.S. 80/2018 DTD
22/12/2023
Exhibit P6 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
Exhibit P7 A TRUE COPY OF THE ORDER OF THE HONORABLE
HIGH COURT OF KERALA IN W.P.(C) 10341 OF
2023 DTD 23/06/2023
Exhibit P8 A TRUE COPY OF THE ORDER OF THE HONORABLE
HIGH COURT OF KERALA IN W.P.(C)
Exhibit P9 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
I.A. NO. 02/2023 IN O.S. NO. 347/2023 DTD
14/12/2023
Exhibit P10 A TRUE COPY OF THE REPRESENTATION FILED
BEFORE THE FIRST RESPONDENT DATED
24/02/2024
Exhibit P11 A TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED FROM THE MUNDAKKAYAM
POLICE STATION DTD 26/02/2024
Exhibit P12 A TRUE COPY OF THE REPRESENTATION FILED
BEFORE THE SECOND RESPONDENT DATED
01/03/2024
Exhibit P13 A TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED BY THE SECOND RESPONDENT
DTD 01/03/2024
WPC 14115/24 & connected
APPENDIX OF WP(C) 14195/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGISTERED SETTLEMENT
DEED NO. 704/2022 OF THE PONKUNNAM SUB
REGISTRAR OFFICE DATED 11/04/2022
Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT
ISSUED FROM THE ERUMELI NORTH VILLAGE DTD
03/04/2024
Exhibit P3 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
O.S. 97/2014 DTD 29/09/2018
Exhibit P4 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN A.S.
80/2018 DTD 28/01/2021
Exhibit P5 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN
RESTORATION PETITION 02/2023, AND I.A.
NO. 01/2023 IN A.S. 80/2018 DTD
22/12/2023
Exhibit P6 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
Exhibit P7 A TRUE COPY OF THE ORDER OF THE HONORABLE
HIGH COURT OF KERALA IN W.P.(C)
25908/2023 DTD 07/08/2023
Exhibit P8 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
I.A. NO. 02/2023 IN O.S. NO. 347/2023 DTD
14/12/2023
Exhibit P9 A TRUE COPY OF THE REPRESENTATION FILED
BEFORE THE FIRST RESPONDENT DATED
19/03/2024
Exhibit P10 A TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED FROM THE MUNDAKKAYAM
POLICE STATION DTD 21/03/2024
WPC 14115/24 & connected
APPENDIX OF WP(C) 14115/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGISTERED SETTLEMENT
DEED NO. 706/2022 OF THE PONKUNNAM SUB
REGISTRAR OFFICE DATED 11/04/2022
Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT
ISSUED FROM THE ERUMELI NORTH VILLAGE DTD
08/05/2023
Exhibit P3 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
O.S. 97/2014 DTD 29/09/2018
Exhibit P4 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN A.S.
80/2018 DTD 28/01/2021
Exhibit P5 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE SUB JUDGE, PALA IN
RESTORATION PETITION 02/2023, AND I.A.
NO. 01/2023 IN A.S. 80/2018 DTD
22/12/2023
Exhibit P6 A TRUE COPY OF THE ORDER OF THE HONORABLE
COURT OF THE MUNSIFF, KANJIRAPPALLY IN
Exhibit P7 A TRUE COPY OF THE ORDER OF THE HONORABLE
HIGH COURT OF KERALA IN W.P.(C)
25908/2023 DTD 07/08/2023
Exhibit P8 A TRUE COPY OF THE INJUNCTION ORDER OF
THE HONORABLE COURT OF THE MUNSIFF,
KANJIRAPPALLY IN I.A. NO. 02/2023 IN O.S.
NO. 347/2023 DTD 14/12/2023
Exhibit P9 A TRUE COPY OF THE REPRESENTATION FILED
BEFORE THE FIRST RESPONDENT DATED
19/03/2024
Exhibit P10 A TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED FROM THE MUNDAKKAYAM
POLICE STATION DTD 21/03/2024
