Kerala High Court
Francis Lourd Sam vs The Palakkad Municipality on 27 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 3507 OF 2024
PETITIONER:
RAGHUNATHAN. V., AGED 61 YEARS
S/O. NARAYANAN MENON,
RENUKA COTTAGE, KALPATHY P. O.,
PALAKKAD DISTRICT,, PIN - 678003
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE, PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM DISTRICT,, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2024,
ALONG WITH WP(C).28464/2023, 3616/2024 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 28464 OF 2023
PETITIONER:
MOHAMED RIAZ E, AGED 42 YEARS
S/O. K.A IBRAHIM,
KURIYAPULLY HOUSE,
5/152, UPASANA NAGAR,
PIRAYIRI P.O,
PALAKKAD DISTRICT, PIN - 678004
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
KEERTHY RAJ
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD, DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
-3-
WPC 3507 of 2024 and connected cases
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-4-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 3616 OF 2024
PETITIONER:
BINEESH CHACKO,
AGED 45 YEARS
S/O. CHACKO, ELANJIKKAL HOUSE,
AKATHETHARA P. O., DHONI,
PALAKKAD DISTRICT,, PIN - 678009
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
-5-
WPC 3507 of 2024 and connected cases
THIRUVANANTHAPURAM DISTRICT,, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-6-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 34899 OF 2023
PETITIONERS:
1 DR.MOHAMMED ISMAIL K.A,
AGED 57 YEARS
S/O. AHAMMED SAHIB,
SUBAHAN MANZIL, N.S.C.B. ROAD,
METTUPALAYAM STREET,
PALAKKAD DISTRICT,, PIN - 678001
2 REENA MOHAMMED ISMAIL,
AGED 50 YEARS
W/O. MOHAMMED ISMAIL K.A,
SUBAHAN MANZIL, N.S.C.B. ROAD,
METTUPALAYAM STREET,
PALAKKAD DISTRICT,, PIN - 678001
BY ADVS.
JACOB SEBASTIAN
ANU JACOB
WINSTON K.V
KEERTHY RAJ
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
-7-
WPC 3507 of 2024 and connected cases
PALAKKAD DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-8-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 36078 OF 2023
PETITIONER:
R.RUPESH,
AGED 49 YEARS
S/O. K.RAMACHANDRAN,
'SREE KAUSTHUBAM', VENNAKKARA,
PUTHUPARIYARAM P.O, OLAVAKKODE,
PALAKKAD DISTRICT, PIN - 678733
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
KEERTHY RAJ
ANU JACOB
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
-9-
WPC 3507 of 2024 and connected cases
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-10-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 6521 OF 2024
PETITIONER:
REGHUNANDAN.P,
AGED 50 YEARS
S/O. RAMAKRISHNAN,
RESIDING AT NANDHANAM,
FRIENDS COLONY, KUNNATHURMEDU,
PALAKKAD DISTRICT, PIN - 678013
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
-11-
WPC 3507 of 2024 and connected cases
DEPARTMENT OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-12-
WPC 3507 of 2024 and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 9620 OF 2024
PETITIONER:
FRANCIS LOURD SAM,
AGED 80 YEARS
S/O. LOURD SAM, THEKKEKARA HOUSE,
PANAMKALAM, CHANDRANAGAR P.O,
PALAKKAD DISTRICT,, PIN - 678007
BY ADVS.
JACOB SEBASTIAN
WINSTON K.V
ANU JACOB
RESPONDENTS:
1 THE PALAKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
2 THE SECRETARY,
PALAKKAD MUNICIPALITY,
MUNICIPAL OFFICE,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT, PIN - 678001
3 THE DISTRICT TOWN PLANNING OFFICER,
PALAKKAD, CIVIL STATION,
PALAKKAD HEAD POST OFFICE,
PALAKKAD DISTRICT,, PIN - 678001
4 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
-13-
WPC 3507 of 2024 and connected cases
THIRUVANANTHAPURAM DISTRICT,, PIN - 695001
SRI.BINOY VASUDEVAN, SC,
SMT.SHEEBA G, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2024, ALONG WITH WP(C).3507/2024 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-14-
WPC 3507 of 2024 and connected cases
MOHAMMED NIAS C.P., J.
-----------------------------------------------
W.P.(C.) Nos.3507/2024, 28464/2023, 3616/2024, 34899/2023,
36078/2023, 6521/2024 & 9620/2024
---------------------------------------------
Dated this the 27th day of May, 2024
JUDGMENT
W.P.(C.) Nos.3507/2024, 28464/2023, 34899/2023, 36078/2023, 6521/2024,
and 9620/2024 are applications filed by the petitioners seeking building permits
for residential purposes. Their applications were rejected on the ground that as
per the approved master plan, the area where permissions were sought falls in
the paddy zone where only residential buildings below 200 sq. metres are
permitted. This Court by its order dated 5.4.2024 passed the following:-
"All these cases relate to the rejection of building permits on the
ground that the properties belong to paddy zone in the existing
master plan. Though the learned counsel for the petitioners places
reliance on the judgment of this Court in WP(C)No.24396/2021 dated
15.3.2022 and also Ex.P6 order passed by the Chief Town Planner, for
effective adjudication of the writ petition, the nature of the adjacent
zone is relevant more so in the light of the order passed by the Chief
Town Planner, Ext.P6. The petitioners also have a specific case that
the adjacent land zone is a mixed zone and that there are several
WPC 3507 of 2024 and connected cases
commercial and residential buildings in the area.
Given the above contentions, there will be a direction to the
Municipality to conduct a site inspection of the properties in question.
The Municipality will also intimate the details of the permits for
construction of the commercial or other buildings issued in the
vicinity of the properties in question for which building permits have
been applied for. An affidavit along with the report shall be filed on or
before 21.5.2024. Post these matters on 21.5.2024."
2. In response to the above order, the Municipality has affidavits in all cases
after site inspections, which are extracted hereunder.
"6. The Overseer attached to the Engineering Section after
conducting site inspection had reported that on verification he was
able to locate several residential houses which are below and above
200 sq.meter within a radius of 100 meters of the property of the
petitioner."
"6. The Overseer attached to the Engineering Section after
conducting site inspection had reported that on verification he was
able to locate residential houses which are below and above 200
sq.meter within a radius of 300 meters of the property of the
petitioner. The construction of a commercial building and residential
apartments for which permit had been granted pursuant to the
judgment rendered by this Hon'ble Court is going
WPC 3507 of 2024 and connected cases
"6. The Overseer attached to the Engineering Section after
conducting site inspection had reported that on verification he was
able to locate several commercial and residential buildings around the
property of the petitioners."
"6. The Overseer attached to the Engineering Section after
conducting site inspection had reported that on two sides of the
petitioner's property there are residential houses. On the other two
sides there are vacant plots. There is no commercial buildings in the
said vicinity."
"5. The overseer attached to the Engineering Section after conducting
site inspection had reported that on verification he was able to locate
several residential buildings having a plinth area in excess of 200
sq.metre within a radius of 100 meters from the property of the
petitioner."
"6. The overseer attached to the Engineering Section after conducting
site inspection had reported that on verification he was able to locate
15 residential houses which are below and above 200 sq.meter within
a radius of 100 meters of the property of the petitioner."
3. WP(C)No.3616/2024 is filed seeking a building permit for commercial
buildings which is rejected as per Ext.P2 impugned order on the ground that as
WPC 3507 of 2024 and connected cases
per the Zonal Regulations, only agriculture-related buildings and the residential
buildings below 200 sq. metres are permissible. The affidavit in this case reads as
follows:-
"6. The overseer attached to the Engineering Section after conducting
site inspection had reported that on verification he was able to locate
the construction of a commercial building in excess of 600 meters
within a radius of 300 meters after obtaining building permit. There
are commercial buildings in which restaurants and workshops for
servicing cars are being conducted. There are A1 residential houses in
the locality both having a total plinth area in excess of 200 sq.meter
and also below the same. "
4. Reading of the above affidavits containing the admissions, made after
the site inspection as directed earlier by this Court shows that despite the
objection taken by the Municipality in the impugned orders, several buildings
have come up in utter disregard to the restrictions in the master plan. In view of
the above, the petitioners alone cannot be denied the permits for the stated
reason as it is clear that the Municipality never implemented the restrictions in
putting up buildings. The impugned orders are quashed and there will be a
direction to the second respondent to consider the applications preferred by the
petitioners for building permits disregarding the objection raised in the impugned
orders based on the restrictions in the masterplan if otherwise the applications
are in order. The second respondent will also ensure that the petitioners comply
with the requirements of the law before issuing permits. Orders shall be passed
WPC 3507 of 2024 and connected cases
within six weeks from receipt of a copy of this judgment. Needless to say, the
applications for building permits shall be decided based on the master plan in
existence on the date of the consideration of the applications.
Writ petitions are allowed as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
dlk/27.05.2024
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 28464/2023
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE
NO.78284043 DATED 04.06.2023 ISSUED BY THE
VILLAGE OFFICER, PALAKKAD I VILLAGE OFFICE.
EXHIBIT-P2 A TRUE COPY OF THE ORDER DATED 23.04.2023
ISSUED BY THE REVENUE DIVISIONAL OFFICER,
PALAKKAD.
EXHIBIT-P3 A TRUE COPY OF THE ORDER DATED 21.08.2023
ISSUED BY THE SECOND RESPONDENT.
EXHIBIT-P4 A TRUE COPY OF THE ORDER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P5 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022
IN W.P.(C) NO.24396/2021 OF THIS HONOURABLE
COURT.
EXHIBIT-P6 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023
IN W.P.(C) NO.14613/2020 OF THIS HONOURABLE
COURT.
RESPONDENTS EXHIBITS
EXHIBIT R-1 (A) TRUE COPY OF THE G.O(MS)NO.210/09/LSGD DATED
11.11.2009
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 3616/2024
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED
28.12.2023 ISSUED BY THE VILLAGE OFFICER,
PALAKKAD-2 VILLAGE.
EXHIBIT-P2 A TRUE COPY OF THE OBJECTION LETTER NO.
BA/1008/1563/2023 DATED NIL ISSUED BY THE SECOND
RESPONDENT.
EXHIBIT-P3 A TRUE COPY OF THE LETTER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P4 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022 IN
W.P.(C) NO.24396/2021 OF THIS HONOURABLE COURT.
EXHIBIT-P5 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023 IN
W.P.(C) NO.14613/2020 OF THIS HONOURABLE COURT.
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 34899/2023
PETITIONERS EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED
21.08.2023 ISSUED BY THE VILLAGE OFFICER,
PALAKKAD-2 VILLAGE IN FAVOUR OF THE FIRST
PETITIONER.
EXHIBIT-P2 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED
21.08.2023 ISSUED BY THE VILLAGE OFFICER,
PALAKKAD-2 VILLAGE IN FAVOUR OF THE SECOND
PETITIONER.
EXHIBIT-P3 A TRUE COPY OF THE ORDER DATED 05.04.2023
ISSUED BY THE REVENUE DIVISIONAL OFFICER,
PALAKKAD IN FAVOUR OF THE FIRST PETITIONER.
EXHIBIT-P4 A TRUE COPY OF THE ORDER DATED 05.04.2023
ISSUED BY THE REVENUE DIVISIONAL OFFICER,
PALAKKAD IN FAVOUR OF THE SECOND PETITIONER.
EXHIBIT-P5 A TRUE COPY OF THE ORDER DATED NIL AVAILABLE IN
THE WEBSITE OF THE PALAKKAD MUNICIPALITY AND
ISSUED BY THE SECOND RESPONDENT.
EXHIBIT-P6 A TRUE COPY OF THE ORDER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P7 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022 IN
W.P.(C) NO.24396/2021 OF THIS HONOURABLE COURT.
EXHIBIT-P8 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023 IN
W.P.(C) NO.14613/2020 OF THIS HONOURABLE COURT.
RESPONDENTS EXHIBITS
EXHIBIT R-1 (A) TRUE COPY OF THE G.O(MS)NO.210/09/LSGD DATED
11.11.2009
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 36078/2023
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE
DATED 15.10.2023 RELATING TO THE PLOT.
EXHIBIT-P2 A TRUE COPY OF THE ORDER DATED 13.01.2023
ISSUED BY THE REVENUE DIVISIONAL OFFICER,
PALAKKAD.
EXHIBIT-P3 A TRUE COPY OF THE ORDER DATED 05.10.2023
ISSUED BY THE REVENUE DIVISIONAL OFFICER,
PALAKKAD.
EXHIBIT-P4 A TRUE COPY OF THE ORDER DATED 20.05.2023
ISSUED BY THE SECOND RESPONDENT.
EXHIBIT-P5 A TRUE COPY OF THE ORDER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P6 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022
IN W.P.(C) NO.24396/2021 OF THIS HONOURABLE
COURT.
EXHIBIT-P7 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023
IN W.P.(C) NO.14613/2020 OF THIS HONOURABLE
COURT.
RESPONDENTS EXHIBITS
ANNEXURE R- 1 (A) TRUE COPY OF THE LETTER DATED 5-5-2023
TCPPKD/227/2023-C
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 6521/2024
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED
13.11.2023 ISSUED BY THE VILLAGE OFFICER,
PALAKKAD-3 VILLAGE.
EXHIBIT-P2 A TRUE COPY OF THE LETTER DATED 21.08.2019 OF
THE REVENUE DIVISIONAL OFFICER, PALAKKAD.
EXHIBIT-P3 A TRUE COPY OF THE OBJECTION LETTER
NO.BA/1008/1826/2023 ISSUED BY THE PALAKKAD
MUNICIPALITY.
EXHIBIT-P4 A TRUE COPY OF THE LETTER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER,
THIRUVANANTHAPURAM.
EXHIBIT-P4(A) A TYPED COPY OF THE EXHIBIT-P4.
EXHIBIT-P5 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022 IN
W.P.(C) NO.24396/2021 OF THIS HONOURABLE COURT.
EXHIBIT-P6 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023 IN
W.P.(C) NO.14613/2020 OF THIS HONOURABLE COURT.
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 9620/2024
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED
18.09.2023 ISSUED BY THE VILLAGE OFFICER;
PALAKKAD-2 VILLAGE.
EXHIBIT-P2 A TRUE COPY OF THE REJECTION LETTER DATED
01.03.2024 ISSUED BY THE SECOND RESPONDENT.
EXHIBIT-P3 A TRUE COPY OF THE LETTER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P3(A) A TYPED COPY OF THE EXHIBIT-P3.
EXHIBIT-P4 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022 IN
W.P.(C) NO.24396/2021 OF THIS HONOURABLE COURT.
EXHIBIT-P5 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023 IN
W.P. (C) NO.14613/2020 OF THIS HONOURABLE
COURT.
WPC 3507 of 2024 and connected cases
APPENDIX OF WP(C) 3507/2024
PETITIONER'S EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED
20.04.2023 ISSUED BY THE VILLAGE OFFICER,
PALAKKAD-2 VILLAGE.
EXHIBIT-P2 A TRUE COPY OF THE REJECTION LETTER DATED
08.01.2024 ISSUED BY THE SECOND RESPONDENT.
EXHIBIT-P3 A TRUE COPY OF THE LETTER DATED 01.02.2020
ISSUED BY THE CHIEF TOWN PLANNER.
EXHIBIT-P4 A TRUE COPY OF THE JUDGMENT DATED 15.03.2022
IN W.P.(C) NO.24396/2021 OF THIS HONOURABLE
COURT.
EXHIBIT-P5 A TRUE COPY OF THE JUDGMENT DATED 23.02.2023
IN W.P.(C) NO.14613/2020 OF THIS HONOURABLE
COURT.
RESPONDENTS EXHIBITS
EXHIBIT R- 1 (A) TRUE COPY OF G.O(MS)NO.210/09/LSGD DATED
11.11.2009
