Kerala High Court
Sree Thrukkalayoor Devaswom vs The District Collector, Malappuram on 1 November, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
Friday, the 1st day of November 2024 / 10th Karthika, 1946
WP(C) NO. 16814 OF 2022(B)
PETITIONER:
SREE THRUKKALAYOOR DEVASWOM VALILLAPUZHA, AREACODE, MALAPPURAM
DISTRICT - 676 639. REPRESENTED BY ITS EXECUTIVE OFFICER, E.
NARAYANAN, AGED 53, S/O DAMODARAN NAMBEESAN.
RESPONDENTS:
1. THE DISTRICT COLLECTOR, MALAPPURAM CIVIL STATION, MALAPPURAM, PIN :
676525.
2. THE DEPUTY COLLECTOR (LAND REFORMS), COLLECTORATE, CIVIL STATION,
MALAPPURAM, PIN : 676525.
3. PALIYIL NANI AMMA, W/O LATE THACHAMBALATH SANKUNNY MARAR,
VALILLAPUZHA, AREEKODE, MALAPPURAM DISTRICT - 676 639.
4. THE COMMISSIONER, THE MALABAR DEVASWOM BOARD, HOUSINGFED COMPLEX,
ERANHIPPALAM.P.O., KOZHIKODE - 673006.
5. ADDL. R5. PRABHAKARAN THACHAMBALATH S/O SANKUNNI MARAR,
THACHAMBALATH VEEDU, VALILLAPUZHA.P.O., AREEKODE VIA., MALAPPURAM
DISTRICT , PIN-673639
6. ADDL. R6. VASUDEVAN THACHAMBALATH, S/O SANKUNNI MARAR, THACHAMBALATH
VEEDU, PANNIKKODE P.O, MUKKOM VIA. KOZHIKODE DISTRICT , PIN-673602
7. ADDL. R7 BHASMARAN THACHAMBALATH, S/O SANKUNNI MARAR, PAIKKATTIL
VEEDU, PANNIKKODE P.O, VIA. MUKKOM, KOZHIKODE DISTRICT , PIN-673602
8. ADDL. R8. MUKUNDAN THACHAMBALATH, S/O SANKUNNI MARAR, PALATHIL
VEEDU, POOZHAKKODE , CHATHAMMANGALAM P.O, KOZHIKODE DISTRICT ,
PIN-673601
9. ADDL. R9. PADMAJA VISWAMBHARAN, PULPARAMBIL VEEDU, PAKKIKKODE P.O,
MUKKOM VIA, KOZHIKODE DISTRICT, PIN-673602.
10. ADDL. R10. MADHUSOODANAN THACHAMBALATH, S/O SANKUNNI MARAR,
THACHAMBALATH VEEDU, VALILLAPUZHA P.O, AREEKODE VIA., MALAPPURAM
DISTRICT , PIN-673639
11. ADDL. R11. BHANUMATHI THACHAMBALATH, S/O SANKUNNI MARAR,
THACHAMBALATH VEEDU, VALILLAPUZHA P.O, AREEKODE VIA, MALAPPURAM
DISTRICT , PIN-673639.
12. ADDL. R12. RAGINI CHITHABARAN, AREEPARAMBIL VEEDU, P.O, PANNIKKODE,
MUKKOM VIA. KOZHIKODE DISTRICT , PIN-673602 (ADDL. R5 TO R12 ARE
IMPLEADED AS PER ORDER DATED 01/11/2024 IN IA NO.1/2024 IN WP(C)
16814/2022)
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court the High
Court be pleased to issue an interim order directing the 1st and 2nd
respondents to deliver free possession of an extent of 1.71 Acres in R.S.
No.224/1 Part of Thrikkalayur, Keezhuparamba, Eranad, Malappuram District
belonging to the petitioner Devaswom, as covered in Exhibit-P2 Judgment in
A.S.No.23/1977 of the Sub Court, Manjeri dated 29.11.1977, in a time
frame, in the interest of justice.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
26-07-2024 and upon hearing the arguments of SRI.MOHAN C.MENON, Advocate
for the petitioner, SENIOR GOVERNMENT PLEADER for R1 & R2, SRI.K.M
SATHYANATHA MENON K.M, Advocate for the R3 and ADDL.R6 and of STANDING
COUNSEL for R4, the court passed the following:
1
W.P.(C)No.16814 of 2022
ANIL K. NARENDRAN & MURALEE KRISHNA S., JJ.
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W.P.(C)No.16814 of 2022
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Dated this the 1st day of November, 2024
ORDER
Anil K. Narendran, J.
This is an application filed by the petitioner, invoking the
provisions under Rule 51(2) of the Kerala High Court Rules, 1971
to declare that notice has been duly served on respondents 5 and
7 to 12.
2. Notice issued to respondents 5, 7 and 9 to 12, returned
with an endorsement 'refused'. Therefore, service of notice on
those respondents are declared complete.
3. Since the notice issued to the additional 8th respondent
returned with an endorsement 'not known', the petitioner has to
take fresh steps in the correct address.
4. Sri.K.M. Sathyanatha Menon, the learned counsel
enters appearance for the additional 6th respondent.
5. Since service of notice is complete on additional
respondents 5, 7, 9 to 12 and the additional 6th respondent sought
to be impleaded and who has already entered appearance through
counsel, we deem it appropriate to allow this interlocutory
application, thereby impleading additional respondents 5 to 12, on
condition that the petitioner shall take out fresh notice to the
additional 8th respondent in his correct address.
6. Additional 6th respondent to file counter affidavit within
three weeks.
List on 27.11.2024. Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
MURALEE KRISHNA S., JUDGE
MIN
01-11-2024 /True Copy/ Assistant Registrar
