Kerala High Court
Hentry Johnson vs Secretary on 27 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 20065 OF 2022
PETITIONER:
HENTRY JOHNSON,AGED 69 YEARS,S/O. JOHNSON,
ARATTUKULAM HOUSE, S. EZHUPUNNA, ALAPPUZHA 688
535.
BY ADV K.V.SABU
RESPONDENTS:
1 SECRETARY,KODAMTHURUTH GRAMA PANCHAYAT,
KUTHIYATHODU P.O, CHERTHALA, ALAPPUZHA DISTRICT
688 533.
2 VILLAGE OFFICER,KODAMTHURUTH VILLAGE,
KUTHIYATHODU P.O, CHERTHALA 688 533.
3 TAHSILDAR (LR), CHERTHALA TALUK OFFICE, ALAPPUZHA
DISTRICT, 688 524.
4 REVENUE DIVISIONAL OFFICER, ALAPPUZHA 688 001.
5 DISTRICT COLLECTOR, COLLECTORATE, ALAPPUZHA 688
001.
6 DIRECTOR, PUBLIC HEALTH DEPARTMENT, DIRECTORATE
OF HEALTH SERVICE, PALAYAM, THIRUVANANTHAPURAM-
695 034.
7 SECRETARY TO GOVERNMENT, DEPARTMENT OF REVENUE,
THIRUVANANTHAPURAM- 695 004.
8 ADDL.R8:SURVEY SUPERINTENDENT,
CIVIL STATION, ALAPPUZHA-688 012. (ADDL.R8
IMPLEADED AS PER ORDER DATED 05-07-2022 IN IA
W.P.(C).Nos.20065 of 2022
& 9064 of 2023 2
1/2022).
9 ADDL.R9. AMMINI EMMANUEL ,
AGED 92 YEARS, W/O. EMMAUEL KARUMANCHERRIL
FAMILY, RESIDING AT AZHEEPARAMBU BUNGLOW,
EZHUPUNNA P.O., EZHUPUNNA SOUTH MURI,
KODAMTHURUTH VILLAGE, CHERTHALA TALUK, ALAPPUZHA
DISTRICT, KERALA STATE, PIN-688 537.
10 ADDL.R10. VICTOR GEORGE @ BENNY,
AGED 67 YEARS, S/O. EMMAUEL KARUMANCHERRIL
FAMILY, RESIDING AT AZHEEPARAMBU BUNGLOW,
EZHUPUNNA P.O., EZHUPUNNA SOUTH MURI,
KODAMTHURUTH VILLAGE, CHERTHALA TALUK, ALAPPUZHA
DISTRICT, KERALA STATE, PIN-688 537.
11 ADDL.R11. JOSEPH MATHEW @ BAIJU,
AGED 66 YEARS, S/O. EMMAUEL KARUMANCHERRIL
FAMILY, RESIDING AT AZHEEPARAMBU BUNGLOW,
EZHUPUNNA P.O., EZHUPUNNA SOUTH MURI,
KODAMTHURUTH VILLAGE, CHERTHALA TALUK, ALAPPUZHA
DISTRICT, KERALA STATE, PIN-688 537.
12 ADDL.R12. MARTIN EMMANUEL ,
AGED 62 YEARS, W/O. EMMAUEL KARUMANCHERRIL
FAMILY, RESIDING AT AZHEEPARAMBU BUNGLOW,
EZHUPUNNA P.O., EZHUPUNNA SOUTH MURI,
KODAMTHURUTH VILLAGE, CHERTHALA TALUK, ALAPPUZHA
DISTRICT, KERALA STATE, PIN-688 537. ( ADDL.R9 TO
R12 ARE IMPLEADED AS PER ORDER DATED 29-11-2022
IN IA 2/2022)
BY ADVS.
R.RAJASEKHARAN PILLAI
JOHN JOSEPH VETTIKAD
SABINA JAYAN
C.JOSEPH JOHNY
SAMSON MATHEW SAM
OTHER PRESENT:
GP- DEEPA V
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 27.05.2024, ALONG WITH WP(C).9064/2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.20065 of 2022
& 9064 of 2023 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
WP(C) NO. 9064 OF 2023
PETITIONERS:
1 AMMINI EMMANUEL
AGED 92 YEARS
W/O EMMANUEL KARUMANCHERRIL FAMILY, RESIDING AT
AZHEEPARAMBU BUNGLOW, EZHUPUNNA P.O, EZHUPUNNA
SOUTH MURI, KODAMTHURUTH VILLAGE, CHERTHALA
TALUK, ALAPPUZHA DIST, KERALA STATE, PIN - 688537
2 VICTOR GEORGE @ BENNY
AGED 67 YEARS
S/O EMMANUEL KARUMANCHERRIL FAMILY, RESIDING AT
AZHEEPARAMBU BUNGLOW, EZHUPUNNA P.O,EZHUPUNNA
SOUTH MURI, KODAMTHURUTH VILLAGE, CHERTHALA
TALUK, ALAPPUZHA DIST, KERALA STATE, PIN - 688537
3 JOSEPH MATHEW @ BAIJU
AGED 65 YEARS
S/O EMMANUEL KARUMANCHERRIL FAMILY, RESIDING AT
AZHEEPARAMBU BUNGLOW, EZHUPUNNA P.O,EZHUPUNNA
SOUTH MURI, KODAMTHURUTH VILLAGE, CHERTHALA
TALUK, ALAPPUZHA DIST, KERALA STATE, PIN - 688537
4 MARTIN EMMANUEL
AGED 62 YEARS
S/O EMMANUEL KARUMANCHERRIL FAMILY, RESIDING AT
AZHEEPARAMBU BUNGLOW, EZHUPUNNA P.O,EZHUPUNNA
SOUTH MURI, KODAMTHURUTH VILLAGE, CHERTHALA
TALUK, ALAPPUZHA DIST, KERALA STATE, PIN - 688537
BY ADVS.
JOHN JOSEPH VETTIKAD
C.JOSEPH JOHNY
RESPONDENTS:
1 KODAMTHURUTHU GRAMA PANCHAYATH
KODAMTHURUTHU GRAMA PANCHAYATH, KUTHIYATHODU P.O,
CHERTHALA, ALAPPUZHA REPRESENTED BY ITS
W.P.(C).Nos.20065 of 2022
& 9064 of 2023 4
SECRETARY, PIN - 688533
2 THE VILLAGE OFFICER
KODAMTHURUTHU VILLAGE KUTHIYATHODU P.O,
CHERTHALA, ALAPPUZHA, PIN - 688533
3 THE TAHASILDAR (LR),
CHERTHALA TALUK OFFICE, ALAPPUZHA DIST, PIN -
688524
4 THE REVENUE DIVISIONAL OFFICER
, ALAPPUZHA, PIN - 688001
5 THE DISTRICT COLLECTOR
COLLECTRATE, ALAPPUZHA, PIN - 688001
6 THE DIRECTOR
PUBLIC HEALTH DEPARTMENT, DIRECTORATE OF HEALTH
SERVICE, PALAYAM, THIRUVANATHAPURAM, PIN - 695034
7 THE SECRETARY TO THE GOVERNMENT
DEPARTMENT OF REVENUE, THIRUVANATHAPURAM, PIN -
695001
8 SURVEY SUPERINTENDENT
CIVIL STATION, ALAPPUZHA, PIN - 688012
9 HENTRY JOHNSON
AGED 69 YEARS
S/O JOHNSON ARATTUKULAM HOUSE, S. EZHUPUNNA,
ALAPPUZHA, PIN - 688535
BY ADVS.
SABINA JAYAN
Adv.K.V.Sabu
GP- DEEPA V
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 27.05.2024, ALONG WITH WP(C).20065/2022, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
VIJU ABRAHAM,J
-----------------------
W.P.(C).Nos.20065 of 2022 & 9064 of 2023
-------------------------------------------
Dated this the 27th day of May, 2023
JUDGMENT
WP(C)No.20065 of 2022 is filed seeking a
direction to the 5th respondent District Collector
to identify the land assigned for Family Welfare
Centre on the basis of the records maintained by
the 2nd respondent Village Officer.
2. It is averred in the said writ petition that
the petitioner's father was a manager of a factory
owned by his uncle Shri.George Peter. The parents
of Shri.George Peter has given 15 cents of property
to the Panchayath free of cost for starting a
Public Health Centre. Before this transaction
happened and even before the Independence of India,
George Peter has assigned 34 cents of land behind
the property assigned to the Public Health Centre
in favour of the petitioner's father and the
petitioner's father has constructed a residential
building in the said property even before the
Independence and thereafter, the petitioner and his
family are residing in the said house. Even though
15 cents of land has surrendered as free of cost to
the Health Department, the department is using only
3.80 Ares and constructed a Family Welfare Centre
therein. Before the assignment of the said land,
petitioner's family used to reach the public road
through that property. It is further contended that
during 1979, heirs of George Peter registered the
said 34 cents of land in favour of the petitioner's
father, but unfortunately there was a mistake in
recording the extent of land, though the
measurement has been accurately mentioned in the
deed. Subsequently, the petitioner's father gave
the property to his eldest son, the brother of the
petitioner in 1994 and thereafter the said property
was assigned in the name of the petitioner and
thereafter he is using the same as a residential
property. It is further averred that subsequently
the grand son of George Peter has trespassed into
the property assigned for public Health Centre and
constructed a temporary fencing prohibiting the
petitioner from entering into his house through the
main gate. Thereupon, the petitioner approached the
authority concerned. As per Ext.P1, the local
authority informed the petitioner that necessary
measurement has to be done by the revenue
department. Thereupon, the petitioner submitted a
request before the Tahsildar (LR), Cherthala, the
3rd respondent herein for identifying the puramboke
land having an extent of 15 cents in Survey
No.92/9-1 of Kodamthuruth Village. By Ext.P2
proceedings necessary direction was issued to
measure the property and determined the property
which has been surrendered for the Family Planning
Centre. Petitioner relies on Ext.P3, relevant
records of the said land issued by the Village
Officer, Kodamthuruth to show that 15 cents of land
comprised in Survey No.92/9-1 was relinquished for
the Family Planning Centre as per order No.B1421/70
dated 09.01.1970. Petitioner contended that inspite
of identifying the puramboke land respondents 1 and
2 are not taken any steps to remove the
encroachment upon the puramboke land. Since no
action was taken, the petitioner approached the 4th
respondent, RDO, Alappuzha to take appropriate
action against the unauthorised use and trespass of
the public property. The 4th respondent after
verifying the matter directed respondents 1 and 3
to take immediate action for demarcation of the
public property from the unauthorized occupation as
per Exts.P6 and P7 proceedings. In spite of the
same, no action has been taken by the respondents
1,2 and 6 to identify the puramboke land and its
trespass. In the said circumstances, the petitioner
has approached this Court.
3. When the matter came up for consideration
earlier, this Court as per order dated 5.7.2022
issued a direction to the 5th respondent to identify
the land assigned for the 6th respondent and the
property that belongs to the Family Welfare Centre
in Kodamthuruth Village in Survey No.92/9-1
extending to 6.07 Ares of land. Consequently, the
Taluk Survey authority conducted a detailed
investigation and survey and demarcated the land
allotted for Family Health Centre having an extent
of 6.07 Ares and directed the local authority to
take steps to evict the encroachment.
4. A Counter affidavit has been filed by the 1 st
respondent specifically contending that any action
for evicting the encroachment can be taken only
when the extent of the encroached puramboke is
identified by the survey authority.
5. Respondents 9 to 12 got impleaded as
additional respondents in the writ petition and
filed a detailed counter affidavit. They have
denied the contention of the petitioner that the
father of George Peter has given 15 cents of
property to the Panchayath as free of cost for
starting a public health centre. They contend that
the mode of said transfer or the date of said
transfer or any other relevant details of the
alleged transfer were not disclosed by the
petitioner in the writ petition. It is further
stated that George Peter has assigned 34 cents of
land behind the property assigned on the public
health centre in favour of the petitioner's father
even before the independence of India is also a
false statement. In fact the grand father of the
respondents, George Peter has executed a settlement
deed bearing No.2313/1952 of Arookutty SRO in
favour of all his sons including the respondents
father, Peter Immanuel. Therefore, the contention
that the respondents' grandfather had assigned 34
cents of property to the father of the petitioner
is absolutely without any basis. It is contended
that the writ petitioner is having property on the
eastern and southern side of the respondents
property which was purchased by the father of the
petitioner from the father of the respondents'
Sri.Peter Emmanuel and his brothers and the extent
of the property is only 22 cents. They further
contend that the extent of property now held by the
petitioner is about 34 cents and there are no
documents evidencing the transfer of the said
extent of land to the father of the petitioner. It
is only to validate his encroachment of the nearby
properties, he wants to make necessary
modifications in the revenue records. In fact the
Family Health Centre was started and functioning on
the southern portion of the large extent of
property belonging to the respondents and
permission was granted for such construction on a
temporary basis and on the understanding that the
building would be demolished at their cost on the
request made by the respondents and permission was
given to construct a building in an extent of 4
cents of property and further that there is no
relinquishment of 15 cents of property or any other
property belonging to the grandfather of the
petitioner and any property in favour of the health
department. As per Exts.R9(a), R9(b) and R9(c), the
Primary Health Centre Vallathodu, Taluk Office
Cherthala and Sub Collector, Alappuzha respectively
had submitted that no records are available with
them evidencing any relinquishment of property in
respect of the above 15 cents of property comprised
in Survey No.92/9-1. The intention of the writ
petitioner is to create a road into his property,
it seems that the interested persons with the
connivance of the employees in the Village Office
of Kodamthuruthu Village managed to create
fraudulent entries in the basic tax records and
other documents and made wrong entries to the
effect that a relinquishment of the immovable
property was granted in favour of the Health
Department. Further it is the contention that the
grandfather of the petitioner has relinquished 15
cents of property to the Panchayath as free of cost
for starting a primary health centre is without any
basis. In Ext.P3 it is seen that the relinquishment
was done on 19.01.1970 whereas the grandfather of
the respondents died on 3.4.1967 and therefore, the
entries in the BTR and other records regarding the
relinquishment has been made fraudulently by the
interested persons subsequently. In respect of the
property covered in Survey No.92/9-1 the
respondents have already filed a suit as
O.S.No.326/2018 before the Munsiff Court, Cherthala
for declaration of title of the property comprised
in Survey No.92/9-1 in which the petitioner is a
defendant and the Civil Court has passed Ext.R9(g)
interim order in the said suit restraining the
respondent and his men and agents until further
orders from further trespassing into item No.1
property and from constructing road through it.
Petitioner submits that it is suppressing all these
facts and without impleading them as a party that
the present writ petition has been filed and the
same is without any bonafides, and further
submitted that without bringing out all these
aspects to the notice of the court that the court
has issued an interim order on 5.7.2022 to measure
and demarcate the property and therefore, he has
also sought for recalling the said interim order.
6. WP(C) No.9064 of 2023 is filed by the
respondents 9 to 12 in WP(C) No.20065 of 2022
praying for an order challenging Ext.P4, which is
produced as Ext.P10 in the other writ petition.
Petitioner also sought for setting aside the
entries in Ext.P8 relating to the alleged
relinquishment of the property comprised in Survey
No.92/9-1 of Kodamthuruthu Village and also sought
for an enquiry by the 5th respondent with the said
entries regarding the alleged relinquishment. In
the said writ petition, the petitioners have
reiterated the contention taken in the counter
affidavit filed in WP(C) No.20065/2022.
Petitioners also submit that the entries in Ext.P8
is suspicious in as much as the survey number is
seen recorded in an ascending order and the
ascending sequence of recording the survey number
has been violated only in respect of Serial No.31
and it would show that the entry in Serial No.31 is
subsequently incorporated. It is also the
contention of the petitioners that Serial No.31 in
Ext.P8 puramboke register concerning Survey
No.92/9-1 is written in a different handwriting and
in the remarks column the details of the alleged
proceedings, No.B1421/70 dated 9.1.70 is
incorporated. It is also contended that it is not
known which authority had issued the proceedings
and on enquiry conducted by the petitioners they
are informed that no such proceeding is available.
It is further contended that by Ext.P15 document
the extent of the land transferred to the father of
the petitioners is only 22 cents and the contention
that they are in possession of 34 cents of land is
absolutely without any basis.
7. I have heard the rival contention on both
sides.
8. The conduct of the petitioner in WP(C)
No.20065 of 2022 in not impleading the necessary
parties, who are the petitioners in the other writ
petition as WP(C) No.9064 of 2023 is totally
unacceptable, especially when there is a specific
averment in the writ petition that the grandson of
Mr.George Peter had trespassed into the property
assigned for public health centre and constructed a
temporary fence prohibiting the petitioner from
entering into his house through the main gate.
Though it is averred in the writ petition in WP(C)
No.20065/2022 that an extent of 15 cents of land
was relinquished to the Government for construction
of a Family Health Centre, no documents have been
produced to show that the property was infact
relinquished to the Panchayath for construction of
a Public Health Centre. The documents produced as
Exts.R9(a) to Ext.R9(c) would reveal that no
documents are available with the authorities to
show that 15 cents of land has been relinquished
for construction of the Family Health Centre. Yet
another aspect to be considered is the contention
of the counsel for the petitioner in WP(C)
No.20065/2022 that parents of George Peter have
given 15 cents of property to the Panchayath for
starting a Public Health Centre. The proceedings of
relinquishment even as per the entries in Ext.P8 is
dated 9.01.1970 and the grandfather of the
petitioners, George Peter had in fact died on
3.4.1967 as is evident from Ext.P9 certificate
issued by the Parish Church Register. On the basis
of the same it is contended the averment that the
grandfather of the petitioners in WP(C)
No.9064/2023 has relinquished 15 cents of property
to the Panchayath is absolutely without any basis.
Even though a perusal of Ext.P3 in WP(C)
No.20065/2022 would show that there is a
proceedings issued as B1421/70 dated 9.1.1970 to
the effect that an extent of 15 cents of land in
Survey No.92/9-1 has been relinquished for starting
a Family Planning Centre, no such order is
forthcoming either from the petitioners in WP(C)
No.9064/2023 or from any of the official
respondents. Even though the petitioner in WP(C)
No.20065/2022 would contend that the petitioners'
father was assigned 34 cents of land even before
the Independence, as per Ext.P15 produced in WP(C)
No.9064/2023 the actual extent of property is only
22 cents. It is also to be noted that alleging
encroachment upon the property, the petitioners in
WP(C) No.9064/2023 has preferred OS No.326/2018
which is pending before the Munsiff Court,
Cherthala and that Ext.R9(g) injunction has been
granted against the petitioner in WP(C)
No.20065/2022.
9. After hearing the learned counsel appearing
on both sides, and also the learned Government
Pleader, I am of the view that the issue regarding
the relinquishment of 15 cents of land and Ext.P3
register produced in WP(C) No.20065/2022 showing
that an extent of 15 cents of land in Survey
No.92/9-1 has been relinquished for a Family
Planning Centre as per proceedings No. B1421/70
dated 9.1.1970 has to be enquired into by a higher
authority.
Therefore, the above writ petitions are
disposed of with a direction that the 5th respondent
shall conduct an enquiry into the said aspect and
take a final decision in the matter after affording
an opportunity of being heard to the petitioner in
WP(C) No.20065/2022 and also the respondents 9 to
12, who are the petitioners in WP(C) No.9064/2023.
The petitioners in WP(C) No.9064/2023 shall make an
appropriate request in this regard before the 5th
respondent within a period of 3 weeks from the date
of receipt of a copy of the judgment and the 5 th
respondent shall take appropriate decision on the
same, after affording an opportunity of being heard
as directed above. Till a decision is taken as
directed above, the interim order granted by this
Court on 16.3.2023 in WP(C) No.9064/2023 shall
continue to be in force. The 5th respondent while
taking a decision as directed above, shall also
take into consideration the pendency of civil suit
before the Additional Munsiff Court, Cherthala as
OS No.326/2018.
sd/-
VIJU ABRAHAM,
JUDGE
pm
APPENDIX OF WP(C) 9064/2023
PETITIONERS' EXHIBITS
Exhibit P1 THE TRUE COPY OF THE SETTLEMENT DEED NO.
2313/1952 DATED OF 07-07-1952 OF S.R.O.
AROOKUTTY
Exhibit P2 . THE TRUE COPY OF THE DOCUMENT NO.
3341/1993 DATED 03-12-1993 OF S.R.O.
KUTHIYATHODE
Exhibit P3 THE TRUE COPY OF THE DOCUMENT NO.
2028/1979 DATED 18-05-1979 OF S.R.O.
KUTHIYATHODU EXECUTED BY PETER EMMANUEL
AND HIS BROTHERS IN FAVOUR OF A.T.
SOLOMAN
Exhibit P4 THE TRUE COPY OF LETTER NO. 16113/18
DATED NIL -11-2022 ISSUED BY TAHASILDAR
LAND RECORDS, CHERTHALA TALUK TO THE
SECRETARY OF THE KODAMTHURUTHY GRAMA
PANCHAYATH ALONG WITH SKETCH
Exhibit P5 THE TRUE COPY OF LETTER NO. 598/2022
DATED 05-11-2022 ISSUED FROM PRIMARY
HEALTH CENTRE VALLATHODU
Exhibit P6 THE TRUE COPY OF THE LETTER NO.
B1/595/2022/RDOALP DATED 15-09-2022
ISSUED BY SUB COLLECTOR, ALAPPUZHA
Exhibit P7 THE TRUE COPY OF THE LETTER NO.
H5.2827/2019 DATED 24-09-2022 ISSUED BY
TALUK OFFICE, CHERTHALA
Exhibit P8 THE TRUE COPY OF THE LETTER NO.
20/2022/RI DATED 12-01-2021 ALONG WITH
RELEVANT PAGES OF THE PURAMPOKE REGISTER
ISSUED BY THE PUBLIC INFORMATION OFFICER
OF THE KODAMTHURUTU VILLAGE OFFICE
Exhibit P9 THE TRUE COPY OF THE CERTIFICATE ISSUED
BY THE PARISH PRIEST OF ST. ANTONY'S
CHURCH, EZHUPUNNA, AS PER THE ENTRIES IN
THE REGISTER KEPT IN THE CHURCH
Exhibit P10 THE TRUE COPY OF THE BASIC TAX RECEIPT
NO. 4 IN BOOK NO. 433 DATED 2-12-1993 OF
VILLAGE OFFICE KODAMTHURUTHU, UNDER
THANDAPPER NO. 700 ALONG WITH ITS
READABLE COPY
Exhibit P11 THE TRUE COPY OF THE REPORT NO. H5
16113/18 ALONG WITH LETTER NO.
H5.2827/2019 DATED 5-8-2022 ISSUED TO
THE 3RD PETITIONER UNDER THE RIGHT TO
INFORMATION
Exhibit P12 THE TRUE COPY OF THE PLAINT IN O.S
NO.326/2018 BEFORE THE MUNSIFF COURT
CHERTHALA
Exhibit P13 THE TRUE COPY OF THE WRITTEN STATEMENT
FILED BY THE 9TH RESPONDENT HEREIN AS
THE DEFENDANT IN THE SUIT IN O.S NO.
326/2018 OF THE MUNSIFF COURT CHERTHALA
Exhibit P14 THE TRUE COPY OF THE ORDER DATED: 29-06-
2018 IN I.A NO. 1559/2018 IN O.S NO.
326/2018 OF THE HON'BLE MUNSIFF COURT
CHERTHALA
Exhibit P15 The true copy of the document No.
1169/1994 dated 16-04-1994 of SRO
Kuthiyathodu
Exhibit P16 The true copy of the document No.
1274/1998 dated 14-05-1998 of SRO
Kuthiyathodu
APPENDIX OF WP(C) 20065/2022
PETITIONER'S EXHIBITS
Exhibit P1 A COPY OF THE LETTER DT. 24.08.2021
ISSUED BY THE 1ST RESPONDENT.
Exhibit P2 A COPY OF THE PROCEEDINGS OF THE 3RD
RESPONDENT DT. 14.08.2018.
Exhibit P3 COPY OF THE RELEVANT BASIC RECORDS OF
THE LAND IN SY. NO. 92/9-1 OF
KODAMTHURUTH VILLAGE.
Exhibit P4 A COPY OF THE PROCEEDINGS DT. 2.8.2018
OF THE 2ND RESPONDENT.
Exhibit P5 COPY OF THE ROUGH SKETCH PREPARED BY
THE 2ND RESPONDENT DT. 11.10.2018.
Exhibit P6 A COPY OF THE LETTER DT. 21.10.2020 TO
THE 1ST RESPONDENT.
Exhibit P7 A COPY OF THE LETTER DT. 9.11.2020 TO
THE 3RD RESPONDENT.
Exhibit P8 COPY OF THE LETTER DT. 5.8.2021 ISSUED
BY THE 4TH RESPONDENT.
Additional Exhibit A copy of the Field No.92/9 issued by
P9 Tahsildar (LR), Cherthala
Additional Exhibit A copy of the letter dt.11.11.2022
P10 issued by the Tahsildar (LR) to the
Secretary, Kodamthuruth Grama
Panchayath
