Kerala High Court
Government Of Kerala vs C. Mariyam on 2 November, 2024
Author: Sathish Ninan
Bench: Sathish Ninan
2024:KER:81598
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MFA (FOREST) NO. 43 OF 2017
AGAINST THE COMMON ORDER DATED 12.08.2016 IN OA NO.4 OF 2014
OF TRIBUNAL FOR ECOLOGICALLY FRAGILE LANDS
(ADDITIONAL DISTRICT JUDGE-I),KOZHIKODE
-----
APPELLANTS/RESPONDENTS
1 GOVERNMENT OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF-
KERALA, THIRUVANANTHAPURAM.
2 THE CUSTODIAN (ECOLOGICALLY FRAGILE LANDS) AND CHIEF-
CONSERVATOR OF FORESTS (DEVELOPMENT)
FOREST HEADQUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM- 695014.
BY ADVS.
SRI.NAGARAJ NARAYANAN, SPL. GOVT. PLEADER ( FOREST)
PUBLIC PROSECUTOR
RESPONDENT/APPLICANT:
C. MARIYAM,
D/O SEETHI, CHERAYAKKAT 5/2675/B, CN 12,
CHEROOTY NAGAR HOUSING COLONY, PUTHIYARA P.O.,
KOZHIKODE 673004.
BY ADVS.
A.KOMU
T.B.SIVAPRASAD
THIS MFA (FOREST) HAVING COME UP FOR HEARING ON 02.11.2024,
ALONG WITH CO.66/2018 AND CONNECTED CASES, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
2024:KER:81598
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
CO NO. 66 OF 2018 IN
MFA (FOREST) NO.43/2017
AGAINST THE COMMON ORDER DATED 12.08.2016 IN OA NO.4 OF 2014
OF TRIBUNAL FOR ECOLOGICALLY FRAGILE LANDS
(ADDITIONAL DISTRICT JUDGE-I),KOZHIKODE
-----
CROSS OBJECTOR:
C.MARIYAM,
AGED 57 YEARS, D/O. SEETHI, CHERAYAKKAT, 5/2675 B, CN
12, CHEROOTY NAGAR, HOUSING COLONY, PUTHIYARA P.O.,
KOZHIKODE - 673 004.
BY ADVS.
SRI.T.B.SIVAPRASAD
SRI.A.KOMU
RESPONDENTS:
1 GOVERNMENT OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
KERALA, THIRUVANANTHAPURAM.
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE-
LANDS VESTED IN GOVERNMENT (THE PRINCIPAL CHIEF
CONSERVATOR OF FORESTS, FOREST HEAD QUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM.
SRI.NAGARAJ NARAYANAN, SPL. GOVT. PLEADER ( FOREST)
THIS CROSS OBJECTION HAVING COME UP FOR HEARING ON
02.11.2024, ALONG WITH MFA (FOREST) NO.43/2017 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:81598
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MFA (FOREST) NO. 39 OF 2017
AGAINST THE COMMON ORDER DATED 12.08.2016 IN OA NO.5 OF 2014
OF TRIBUNAL FOR ECOLOGICALLY FRAGILE LANDS
(ADDITIONAL DISTRICT JUDGE-I),KOZHIKODE
-----
APPELLANTS/RESPONDENTS:
1 GOVERNMENT OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
KERALA,THIRUVANANTHAPURAM.
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LANDS VESTED IN
GOVERNMENT (THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS,
FORESTS HEAD QUARTERS, VAZHUTHACAD,THIRUVANANTHAPURAM.)
BY ADV SRI.NAGARAJ NARAYANAN, SPL. G.P. FOR FOR FORESTS
RESPONDENT/APPLICANT:
ZUHARA,
D/O. SEETHI CHERAYAKKAT PARAKAMBALATH,33/560 C,
ARCHANA COMPOUND AR CAMP ROAD,MARIKUNNU P.O.,
KOZHIKODE 673 012.
BY ADVS.
SRI.A.KOMU
SRI.T.B.SIVAPRASAD
THIS MFA (FOREST) HAVING COME UP FOR HEARING ON 02.11.2024,
ALONG WITH MFA (FOREST).43/2017 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:81598
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MFA (FOREST) NO. 50 OF 2017
AGAINST THE COMMON ORDER DATED 12.08.2016 IN OA NO.3 OF 2014
OF TRIBUNAL FOR ECOLOGICALLY FRAGILE LANDS
(ADDITIONAL DISTRICT JUDGE-I), KOZHIKODE
-----
APPELLANTS:
1 GOVERNMENT OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
KERALA,THIRUVANANTHAPURAM.
2 THE CUSTODIAN [ECOLOGICALLY FRAGILE LANDS] AND CHIEF
CONSERVATOR OF FORESTS [DEVELOPMENT],
FOREST HEAD QUARTERS,VAZHUTHACAUD,THIRUVANANTHAPURAM.
BY ADV SRI.NAGARAJ NARAYANAN, SPL. G.P. FOR FORESTS
RESPONDENT/APPLICANT:
HASHIM CHERAYAKKAT,
S/O.SEETHI,CHERAYAKKAT,RARICHAN ROAD,KACHERI
AMSOM,ERANHIPALAM.P.O,KOZHIKODE-673006.
BY ADVS.
SRI.A.KOMU
SRI.T.B.SIVAPRASAD
THIS MFA (FOREST) HAVING COME UP FOR HEARING ON 02.11.2024,
ALONG WITH MFA (FOREST)No.43/2017 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:81598
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MR. JUSTICE JOHNSON JOHN
SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946
MFA (FOREST) NO. 54 OF 2017
AGAINST THE COMMON ORDER DATED 12.08.2016 IN OA NO.6 OF 2014
OF TRIBUNAL FOR ECOLOGICALLY FRAGILE LANDS
(ADDITIONAL DISTRICT JUDGE-I),KOZHIKODE
-----
APPELLANTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
KERALA,THIRUVANANTHAPURAM.
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LANDS VESTED IN
GOVERNMENT [THE PRIINCIPAL CHIEF CONSERVATOR OF
FORESTS, FOREST HEADQUARTERS,
VAZHUTHACAUD,THIRUVANANTHAPURAM.
BY ADVS.
SRI.NAGARAJ NARAYANAN, SPL. G.P. FOR FOR FORESTS
RESPONDENT/APPLICANT:
SALIKATH.C.
D/O SEETHI CHERAYAKKAT 5/973,RARICHAN
ROAD,ERANHIPALAM.P.O,CALICUT,PIN-673006.
BY ADVS.
SRI.A.KOMU
SRI.T.B.SIVAPRASAD
THIS MFA (FOREST) HAVING COME UP FOR HEARING ON 02.11.2024,
ALONG WITH MFA (FOREST).43/2017 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
SATHISH NINAN &
JOHNSON JOHN, JJ.
= = = = = = = = = = = = = = = = = =
M.F.A. (Forest) Nos.39, 43, 50 & 54 of 2017 &
Cross Objection No.66 of 2018 in M.F.A.(Forest)No.43 of 2017
= = = = = = = = = = = = = = = = = =
Dated this the 2nd day of November, 2024
J U D G M E N T
Sathish Ninan, J.
Challenging the notification under the Kerala Forests
(Vesting and Management of Ecologically Fragile Lands) Act,
2003 (for short, "the EFL ACT"), Original Applications (four
in number) were filed under Section 10(1) of the EFL Act.
The applications were allowed as per a common order. The
State is in appeal.
2. The applicants in these Original Applications are
the children of one Mr. Seethi. The total extent of property
involved in these original applications taken together is,
seven acres. It is part of a larger extent of 200 acres. The
notification bearing No.EFL-10-311/2013 was issued on
26.10.2013. The notification covered 140 acres out of the
200 acres.
3. According to the applicants, the properties involved
are not ecologically fragile lands, but are portions of a
MFA(Forest)Nos.39 of 2017 &
con. cases
large coffee plantation which belonged to one "West Land
Estate". The partners of the firm released their rights in
favour of Sri.Seethi, the predecessor-in-interest of the
applicants. Seethi executed the application schedule
properties to the respective applicants, is the claim.
4. The State disputed the applicants' claims.
5. The Tribunal upheld the claim that the property is
part of plantation and is not an ecologically fragile land.
6. We have heard the learned Special Government Pleader
on behalf of the appellant-State and Sri.A.Komu, the learned
counsel appearing for the respective respondents/applicants.
7. The main thrust of the argument of the learned
Special Government Pleader is that the applicants does not
have the title or right or possession of the properties in
question. According to him, a reference to the documents
whereunder the applicants claimed to have derived title
would reveal that they have not obtained any right over the
properties.
8. The learned counsel appearing for the applicants
would on the other hand contend that the State never had
MFA(Forest)Nos.39 of 2017 &
con. cases
such a contention and that it cannot be urged for the first
time in the appeal. The only question that arises for
determination is whether the properties involved satisfy the
definition of an ecologically fragile land as defined under
the EFL Act. The property is part of a coffee plantation and
is specifically excluded from the definition of "forest"
under the EFL Act. The finding of the Tribunal in the said
regard is not liable to be disturbed, it is argued.
9. Going by the derivation of title pleaded by the
applicants, an extent of 200 acres of property which
included the 7 acres of properties involved in these
original applications, belonged to one Ahammedkutty as per
document No.496/1942. The said Ahammedkutty, along with
others, constituted a partnership firm under the name and
style "West Land Estate". The property was brought in by
Ahammedkutty as a partnership asset. It is the case of the
applicants that, by subsequent release deeds by the
partners, their predecessor Seethi obtained 40 acres of
property, which on re-survey has an extent of 66 acres.
Seethi conveyed the O.A schedule properties to the
MFA(Forest)Nos.39 of 2017 &
con. cases
applicants, is the claim.
10. The learned Special Government Pleader would point
out that, challenging the vesting proceedings in respect of
140 acres out of the 200 acres, original applications were
filed by the firm and his partners before the Forest
Tribunal claiming exclusion from vesting. According to the
State, out of the 200 acres, an extent of 140 acres is
vested forest and remaining 60 is excluded from vesting. In
OA 75/1977 the Tribunal held the 140 acres to be vested
forest.
11. Challenging the order of the Tribunal, the firm
through its partner one Vasu, filed appeal before this Court
as MFA 31/1980. Pending the appeal the said Vasu died and
Sri.Seethi, the predecessor-in-interest of the present
applicants was impleaded. As per judgment dated 10.01.1986
the MFA 31/1980 was dismissed. Therefore, out of the 200
acres that belonged to West Land Estate, only 60 acres
remained with them. The remaining 140 acres is vested
forest.
MFA(Forest)Nos.39 of 2017 &
con. cases
12. While so, the Kerala State Electricity Board(KSEB)
had acquired an extent of 62.50 acres from the estate for
the purpose of Kuttiyadi Augmentation Scheme. According to
the State, out of those 62.50 acres, an extent of 57.30
acres was acquired from the 60 acres held by the firm as
exempted from notification, and the remaining 5.20 acres was
acquired from the extent which was held to be vested forest.
It is alleged that, land acquisition compensation for the
said 57.30 acres was also paid. Therefore, according to the
State, only an extent of 2.70 acres of land remained with
West Land Estate.
13. However, the partners executed Release Deed numbers
959 dated 01.08.1985 and 1067 dated 16.09.1985 in favour of
Sri.Seethi, the predecessor-in-interest of the applicants,
for an extent of 40 acres after excluding an extent of 100
acres stated to be vested forest. As noticed earlier, in MFA
31/1980 this Court had held that 140 acres from out of 200
acres of West Land Estate is vested forest. From out of the
remaining 60 acres KSEB has acquired an extent of 57.30
acres. Therefore, the release deeds could not be for
MFA(Forest)Nos.39 of 2017 &
con. cases
anything in excess of 2.70 acres. The recital in the release
deeds that only 100 acres of land is vested forest, is
against the judgment of this Court in MFA 31/1980.
14. According to the State, the aforesaid release deeds
were followed by a Sale Deed No.2102 dated 15.06.1999,
executed by the children of late Vasu, the earlier Managing
Partner of the firm, in favour of Seethi. It was in respect
of property which was the subject matter of the release
deeds namely, 40 acres. The document purported to convey
their rights, over the property. However, the said document
recites the extent of property as 66 acres as per re-survey.
15. It is from the above extent that Seethi has
purportedly executed conveyance in favour of the respective
applicants in these original applications. Copies of the
documents with regard to the tracing of title have been
produced by the appellant, in the appeal, along with an
application under Order XLI Rule 27 of the Code of Civil
Procedure. The Chief Conservator of Forests and Custodian of
Ecologically Fragile Lands has sworn to an affidavit stating
that the documents were not available with them and was not
MFA(Forest)Nos.39 of 2017 &
con. cases
within their knowledge. The above are the prior documents of
title of the applicants which they were aware of and were in
their possession. Accordingly the appellants seek for
acceptance of the documents as additional evidence.
16. In the written statement filed on behalf of the
State, the title, right and possession of the applicants
over the property has been disputed. In the written
statement it has been pleaded, "It is submitted that the applicant has
no title, right or possession over the ecologically fragile land in the disputed area
and hence the applicant is not entitled to seek the relief" ............ "The applicant
is put to strict proof regarding title, right, interest over the properties prior to the
vesting of land with the State". The written statement specifically
makes mention about the vesting and also the acquisition of
property under the KSEB under the Kuttiyadi Augmentation
Scheme. We find that sufficient factual foundation has been
laid in the written statement with regard to the contentions
now raised by the learned counsel for the appellant. Of
course, it appears that before the Tribunal the controversy
was centered around the nature of the property. However, the
said issue would raise only on finding the right of the
MFA(Forest)Nos.39 of 2017 &
con. cases
applicants to possess the property.
17. On the contentions urged and on perusal of the
additional documents sought to be produced in evidence, with
regard to the right over the property in question, prima
facie it appears that the contention requires consideration.
The documents relate to the prior title of the applicants.
The appellants cannot be held to be at fault for not having
produced such documents earlier. At any rate for a proper
determination of the lis the additional documents sought to
be produced are relevant.
18. The right of the applicants over the property has
not been raised as an issue and considered by the Tribunal.
The said issue needs to be formulated and considered. To
enable the same, the matter needs to be remanded back to the
Tribunal. Both sides could be permitted to amend their
pleadings and also to produce additional evidence on the
issue.
19. The additional documents produced in this appeal
are to be returned to the respective parties, to enable
production of the same before the Tribunal pursuant to the
MFA(Forest)Nos.39 of 2017 &
con. cases
remand.
Resultantly, the appeals and the cross objection are
allowed. The common order dated 12.08.2016, in these OAs are
set aside. The Tribunal shall dispose of the original
applications afresh. An issue shall be raised with regard to
the right of the applicants over the properties. The parties
shall be permitted to amend their pleadings and also to
adduce further evidence. Parties to appear before the
Tribunal on 20.11.2024.
Sd/-
SATHISH NINAN
JUDGE
Sd/-
JOHNSON JOHN
JUDGE
kns/-
//True Copy//
P.S. To Judge
APPENDIX OF MFA (FOREST) 39/2017
PETITIONER ANNEXURES
ANNEXURE A2(A) CERTIFIED COPY OF THE AMENDED OA.NO.75/77
DATED 12.04.1977
ANNEXURE A2(B) CERTIFIED COPY OF ORDER DATED 22.09.1979 IN
ANNEXURE A2(C) CERTIFIED COPY OF JUDGEMENT DATED 10.01.1986
IN MFA NO.31/1980 IN OA.75 OF 1977 OF THE
FOREST TRIBUNAL, CALICUT.
ANNEXURE A2(D) CERTIFIED COPY OF OA.NO..67/1977
ANNEXURE A2(E) CERTIFIED COPY OF OA.NO..68/1977
ANNEXURE A2(F) CERTIFIED COPY OF OA.NO..69/1977
ANNEXURE A2(G) CERTIFIED COPY OF OA NO..70/1977
ANNEXURE A2(H) CERTIFIED COPY OF OA NO..71/1977
ANNEXURE A2(I) CERTIFIED COPY OF OA.NO.72/77
ANNEXURE A2(J) CERTIFIED COPY OF OA NO.73/1977
ANNEXURE A2(K) CERTIFIED COPY OF OA.NO..74/1977
ANNEXURE A2(L) CERTIFIED COPY OF OA .NO. .76/1977
ANNEXURE A2(M) CERTIFIED COPY OF OA.NO.77/1977
ANNEXURE A2(N) CERTIFIED COPY OF ORDER DATED 12.03.1979 IN
ANNEXURE A2(O) CERTIFIED COPY OF ORDER DATED 12.03.1979 IN
ANNEXURE A2(P) CERTIFIED COPY OF ORDER DATED 19.02.1979 IN
ANNEXURE A2 (Q) CERTIFIED COPY OF ORDER DATED 19.02.1979 IN
OA NO.70/1977(WRONGLY SHOWN IN AS OA NO. 1979
IN THE ORDER)
ANNEXURE A2 (R) CERTIFIED COPY OF ORDER DATED 30.06.1979 IN
ANNEXURE A2(S) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2(T) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2 (U) CERTIFIED COPY OF ORDER DATED 17.01.1979 IN
ANNEXURE A2(V) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2(W) CERTIFIED COPY OF ORDER DATED 04.05.1979 IN
ANNEXURE A2(X) CERTIFIED COPY OF THE AWARD NO.5/1985 DATED
27.07.1985 ALONG WITH THE ANNEXURES, NOTES
AND NOTICES
ANNEXURE A2(Y) CERTIFIED COPY OF THE AWARD NO.6/1985 DATED
01.08.1985 ALONG WITH THE ANNEXURES, NOTES
AND NOTICES
ANNEXURE A2(Z) CERTIFIED COPY OF SALE DEED NO.476/1942
DATYED 24.04.1942 ALONG WITH ITS TYPED COPY
ANNEXURE A2(AA) CETIFIED COPY OF PARTNERSHIP DEED NO. 767/62
DATED 21.11.1962 OF THE SUB REGISTRAR
OFFICE,KOZHIKODE ALONG WITH ITS TYPED COPY
ANNEXURE A2(AB) CERTIFIED COPIED OF THE DOCUMENT NO. 959/1985
DATED 01.08.1985 ALONG WITH ITS TYPED COPY
ANNEXURE A2(AC) CERTIFIED COPIES OF THE DOCUMENT NO.1067/1985
DATED 16.09.1985 ALONG WITH ITS TYPED COPIES
RESPONDENT ANNEXURES
ANNEXURE R1(A) DIGITAL COPY OF THE NOTIFICATION NO.
D-5272/77 DATED 25.07.1980.
ANNEXURE R1(B) CERTIFIED COPY OF DOCUMENT NO.2102 OF 1999 OF
SRO KALPETTA DATED 15.06.1999.
----
APPENDIX OF MFA (FOREST) 43/2017
PETITIONER ANNEXURES
ANNEXURE A2(A) CERTIFIED COPY OF THE AMENDED OA.NO.75/77
DATED 12.04.1977
ANNEXURE A2(B) CERTIFIED COPY OF ORDER DATED 22.09.1979 IN
ANNEXURE A2(C) CERTIFIED COPY OF JUDGEMENT DATED 10.01.1986
IN MFA NO.31/1980IN OA.75 OF 1977 OF THE
FOREST TRIBUNAL, CALICUT.
ANNEXURE A2(D) CERTIFIED COPY OF OA.NO..67/1977
ANNEXURE A2(E) CERTIFIED COPY OF OA.NO..68/1977
ANNEXURE A2(F) CERTIFIED COPY OF OA.NO..69/1977
ANNEXURE A2(G) CERTIFIED COPY OF OA NO..70/1977
ANNEXURE A2(H) CERTIFIED COPY OF OA NO..71/1977
ANNEXURE A2(I) CERTIFIED COPY OF OA.NO.72/77
ANNEXURE A2(J) CERTIFIED COPY OF OA NO.73/1977
ANNEXURE A2(K) CERTIFIED COPY OF OA.NO..74/1977
ANNEXURE A2(L) CERTIFIED COPY OF OA .NO. .76/1977
ANNEXURE A2(M) - CERTIFIED COPY OF OA.NO.77/1977
ANNEXURE A2(N) CERTIFIED COPY OF ORDER DATED 12.03.1979 IN
ANNEXURE A2(O) CERTIFIED COPY OF ORDER DATED 12.03.1979 IN
ANNEXURE A2(P) CERTIFIED COPY OF ORDER DATED 19.02.1979 IN
ANNEXURE A2(Q) CERTIFIED COPY OF ORDER DATED 19.02.1979 IN
OANO.70/1977(WRONGLY SHOWN IN AS OA NO. 1979
IN THE ORDER)
ANNEXURE A2(R) CERTIFIED COPY OF ORDER DATED 30.06.1979 IN
ANNEXURE A2(S) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2(T) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2(U) CERTIFIED COPY OF ORDER DATED 17.01.1979 IN
ANNEXURE A2(V) CERTIFIED COPY OF ORDER DATED 21.03.1979 IN
ANNEXURE A2(W) CERTIFIED COPY OF ORDER DATED 04.05.1979 IN
ANNEXURE A2(X) CERTIFIED COPY OF THE AWARD NO.5/1985 DATED
27.07.1985 ALONG WITH THE ANNEXURES, NOTES
AND NOTICES
ANNEXURE A2(Y) CERTIFIED COPY OF THE AWARD NO.6/1985 DATED
01.08.1985 ALONG WITH THE ANNEXURES, NOTES
AND NOTICES
ANNEXURE A2(Z) CERTIFIED COPY OF SALE DEED NO.476/1942 DATED
24.04.1942 ALONG WITH ITS TYPED COPY
ANNEXURE A2(AA) CETIFIED COPY OF PARTNERSHIP DEED NO. 767/62
DATED 21.11.1962OF THE SUB REGISTRAR
OFFICE,KOZHIKODE ALONG WITH ITS TYPED COPY
ANNEXURE A2(AB) CERTIFIED COPIED OF THE DOCUMENT NO. 959/1985
DATED 01.08.1985ALONG WITH ITS TYPED COPY
ANNEXURE A2(AC) CERTIFIED COPIES OF THE DOCUMENT NO.1067/1985
DATED 16.09.1985ALONG WITH ITS TYPED COPIES
-----
