State Of Kerala vs Cheriya Mammu Haji
2024 Latest Caselaw 28707 Ker

Kerala High Court

State Of Kerala vs Cheriya Mammu Haji on 3 October, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                                                          2024:KER:73230
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                  &

               THE HONOURABLE MR. JUSTICE JOHNSON JOHN

     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                     MFA (FOREST) NO. 450 OF 1982
APPELLANTS:

    1     STATE OF KERALA,
          RREPRERSENTED BY THE CONSERVATOR OF FORESTS, VESTED
          FORESTS, KOZHIKODE.

    2     CONSERVATOR OF FORESTS, VESTED FORESTS, KOZHIKODE AND
          CUSTODIAN OF VESTED FORESTS, GOVERNMENT OF KERALA.

        SPL. GOVT. PLEADER SRI.NAGARAJ   NARAYANAN (FORESTS)
RESPONDENTS:

    1     CHERIYA MAMMU HAJI,
          S/O ABDULLA HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
          POST BADAGARA, KOZHIKODE.

    2     KUNHAYAMMAD,
          S/O UMMERKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
          POST BADAGARA, KOZHIKODE.

    3     MAHAMOOD HAJI,
          S/O UMMERKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
          POST BADAGARA, KOZHIKODE.

    4     KUNHUMATHA,
          D/O UMMERKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
          POST BADAGARA, KOZHIKODE.

    5     MOIDU HAJI,
          S/O UMMERKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
          POST BADAGARA, KOZHIKODE.

    6     KOYAMANKUTTY HAJI,
          S/O SAINABA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
          BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -2-


     7      KUNHALIMA UMMA,
            D/O SAINABA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

     8      MAYANKUTTY,
            S/O SAINABA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

     9      UMMUL KULSU,
            D/O MOOSA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    10      ABDUL SAMED,
            S/O BEEVI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    11      UMMERKUTTY,
            S/O IBRAHIM, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    12      KOYAMUTTY,
            S/O IBRAHIM, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    13      MARIUMMA,
            D/O IBRAHIM, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    14      KUNHABDULLA,
            S/O ATHRUMANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    15      KUNHAYISHU,
            D/O ATHRUMANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    16      KUNHIPATHU,
            D/O KUNHAMMED, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    17      RABIA,
            D/O KUNHAYISHU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -3-


    18      ZUBAIR,
            S/O KUNHAYISHU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    19      AYISHUMMA,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    20      IBRAHIM
            S/O AAMED, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    21      ZAINABA,
            D/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    22      ABDUL RAHIMAN,
            S/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    23      KUNHAMMACHA,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    24      MARIAMMA,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    25      ABOOBACKER,
            S/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    26      KADEESUMMA
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    27      ABDUL HAMEED,
            S/O ABDUL RAHIMAN HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    28      CHERIYA BEEVI,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -4-


    29      KUNHU MOHAMMED
            S/O HASSANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    30      ABDUL RAZAK
            S/O HASSANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    31      CHERIYA AYISHUMU,
            D/O ABDULLA HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    32      PATHUTTY,
            D/O MAMMU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    33      KUNHIBI,
            D/O MAMMU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    34      KUNHANBA,
            D/O MAMMU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    35      KOYOTTY,
            S/O SIYYALI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    36      BEEVI,
            D/O UPPERI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    37      ABDURAHIMANKUTTY ALIAS ATHRUMANKUTTY,
            S/O UMMERKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    38      MAMMU,
            S/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    39      ZAINABA,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -5-


    40      ABDUL RAZACK,
            S/O HASSANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    41      PATHUTTY,
            D/O HASSANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    42      MAYIMU,
            D/O HASSANKUTTY, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    43      MORIYUMMU,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    44      MAYIMU,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    45      ZERINA,
            D/O MAHMOOD, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    46      ABDUL SUKHOOR,
            S/O MAHMOOD, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    47      PATHIMATHU ZUHARA,
            D/O UNNI MAYAN, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    48      HASSANKUTTY,
            S/O KUNHI THERUVAI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    49      KUNHUMMACHA,
            D/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    50      ABDULLA,
            S/O KUNHAMMED, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -6-


    51      ABDUL AZEEZ,
            S/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    52      MOHAMMED,
            S/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    53      CHERIYA KHADEESA,
            D/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    54      HAFSATH,
            D/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    55      RUKHIATH
            D/O ABDUL RAHIMAN HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    56      MUSTAFA,
            S/O MAMMU HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    57      ABDUL MAJEED,
            S/O MAMMU HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    58      KUNHIMATHA,
            D/O MOOSA HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    59      ABDUL KHAYUM,
            S/O MOOSA HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    60      THAHA,
            S/O MOOSA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    61      KUNHAMMA,
            D/O KOYAMONKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.
                                                           2024:KER:73230
MFA(FOREST)NO.450/1982           -7-


    62      HARRIS,
            S/O MAHMOOD, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    63      SULFIKAR,
            S/O ABDULLA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    64      ILLIAS,
            S/O MOHAMMED, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    65      MOHAMMED ANWAR,
            S/O ABOOBACKER, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    66      KUNHAMMED,
            S/O HASSANKUTTY HAJI, PUTHIYAMADATHUMMAL PERUNGADI
            HOUSE, POST BADAGARA, KOZHIKODE.

    67      ABDUL NAZER,
            S/O MARIAMMA, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    68      ASHRAF,
            S/O KUNHIBI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.

    69      SAIBUNNISSA,
            D/O UMMER KULSU, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    70      HASSANKUTTY,
            S/O ABDULLA HAJI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE,
            POST BADAGARA, KOZHIKODE.

    71      ATHRUMANKUTTY,
            S/O ULPERI, PUTHIYAMADATHUMMAL PERUNGADI HOUSE, POST
            BADAGARA, KOZHIKODE.


            BY ADVS.
            S.K. SAJU
            SIDHARTH O.
            BALU TOM
            BONNY BENNY
                                                          2024:KER:73230




MFA(FOREST)NO.450/1982             -8-


            M.RAMESH CHANDER (SR.)
            K.NOORUDHEEN
            R.SUDHIR
            PHILIP ANTONY CHACKO
            S.V.BALAKRISHNA IYER (SR.)
            R.SREEHARI
            SUSANTH SHAJI
            MOHAMMED ASIF P.
            ALBIN A. JOSEPH


     THIS MFA (FOREST) HAVING COME UP FOR HEARING ON 03.10.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                       2024:KER:73230

                         SATHISH NINAN &
                       JOHNSON JOHN, JJ.
              = = = = = = = = = = = = = = = = = =
                 M.F.A.(Forest) No.450 of 1982
              = = = = = = = = = = = = = = = = = =
            Dated this the 3rd day of October, 2024

                             J U D G M E N T

Sathish Ninan, J.

The State is in appeal, challenging the order of the

Forest Tribunal granting exemption to the respondents-

applicants under Section 3(3) of the Kerala Private Forest

(Vesting and Assignment) Act, 1971 (hereinafter referred to

as "the Vesting Act").

2. The original application contains two schedules: 'A'

schedule having an extent of 13,000 acres and 'B' schedule

having an extent of 1,235 acres. 'B' Schedule is stated to

be a portion of 'A' schedule.

3. According to the applicants, the 'A' schedule

property belongs to the Puthiya Madathummal Peringadi Tarwad

of the applicants. Their title and possession of the

property has been declared by the Munsiff's Court, Koyilandy

in OS 242/1940 under Ext.P2 judgment. While the fact that

the properties are vested forest is not disputed, it is

2024:KER:73230

claimed that the applicants are entitled to exemption under

Section 3(3) of the Vesting Act in respect of the 'B'

schedule property since they hold the same with the intent

to cultivate.

4. The State contended that the properties are included

in VFC Nos.4 and 54 which cover an extent of 3382.873 acres.

The claim for exemption was challenged.

5. The Tribunal, as per the impugned order, held that

the applicants are entitled to exemption under Section 3(3)

of the Vesting Act with respect to 1020 acres from the 'B'

schedule.

6. We have heard Sri.Nagaraj Narayanan, the learned

Special Government Pleader for the appellant, and the

learned Senior Counsel Sri.M.Ramesh Chander on behalf of the

respondents-applicants.

7. The points that arise for determination are:-

(i) Have the applicants established the ingredients under Section 3(3) of the Vesting Act, entitling an order exempting the 'B' schedule property from vesting?

2024:KER:73230

(ii) Is the identity of the 'B' schedule property established?

(iii) Does the order of the Tribunal warrant any interference?

(iv) Is the additional evidence sought to be produced in the appeal under Order 41 Rule 27 of the Code of Civil Procedure, liable to be admitted ?

8. Section 3 of the Vesting Act provides for vesting of

private forests in the State, on the appointed day i.e,

10.05.1971. Section 3(3) of the Vesting Act provides for

exemption from vesting if the ingredients as mentioned

therein are satisfied. Section 3(3) of the Vesting Act reads

thus: -

"(3) Nothing contained in sub-section (1) shall apply in respect of so much extent of private forests held by an owner under a valid registered document of title executed before the appointed day and intended for cultivation by him, which together with other lands held by him to which Chapter III of the Kerala Land Reforms Act, 1963, is applicable, does not exceed the extent of the ceiling area applicable to him under Section 82 of the said Act."

As per the Section, to secure exemption, the following

conditions are to be satisfied:

2024:KER:73230

(i) The property must be held by the owner.

(ii) Such holding must be under a registered document

of title executed before the appointed day.

(iii) It must be held with an intention to cultivate.

(iv) The extent of the property, when taken along with

the other properties of the owner, should not exceed the

ceiling limit fixed under Section 82 of the Kerala Land

Reforms Act.

If the above ingredients are satisfied, such property is

liable to be exempted from vesting.

9. A reading of the judgment of the Tribunal shows

that, the consideration was with regard to the availability

of registered title deed of the applicants and whether they

are holding land in excess of the ceiling limit. As to

whether the other ingredients have been satisfied or not was

not considered at all. Unless the applicants satisfy all the

conditions noted above, they cannot secure exemption from

vesting. The order of the Tribunal is liable to be

2024:KER:73230

interfered with for that sole reason.

10. As noticed, the 'B' schedule property in the

original application is 1235 acres from out of the 'A'

schedule having an extent of 13000 acres. In the description

of the 'B' schedule to the OA, its four boundaries are shown

as "remaining property", indicating that it is bounded on

all four sides by the remaining extent of the 'A' schedule.

The 'B' schedule was not identified in any manner. No

commission was taken out. Without identifying the property

an order of exemption could not have been granted.

11. So also, though the claim is for exemption of the

'B' schedule having an extent of 1235 acres from out of the

'A' schedule, the Tribunal has granted exemption for an

extent of 1020 acres, which is lesser than the 'B' schedule.

The identity of the said 1020 acres is not established. For

the said reason also the order of the Tribunal cannot be

sustained.

2024:KER:73230

12. The learned Special Government Pleader took us to

the relief claimed in the OA and contended that a reading of

the same reveals that the applicants are even uncertain

about the identity of the property over which they claim

exemption. The relief claimed in the OA reads thus :-

"So this Honourable Tribunal may be pleased to declare that the 'B' schedule property or any other area from 'A' schedule property which this Hon'ble Tribunal deems fit and proper, is not a vested forest and the petitioners are entitled to possess the same for their personal cultivation under Section 3(3) of Act 26/71."

Section 3(3) of the Vesting Act provides for exemption on

the ground of intention to cultivate. Such intention must be

evinced with reference to the appointed day ie: 10.05.1971.

Even in the OA the applicants are not definite/specific

regarding the identity of the property over which they claim

to have had the intention to cultivate as on the appointed

day. Hence the argument of the counsel cannot be brushed

aside.

2024:KER:73230

13. On the findings above, the order of the Forest

Tribunal is liable to be interfered with. With regard to the

satisfaction of the ingredients of Section 3(3), the only

evidence available is that of PW1. Since there has been

failure to consider the satisfaction of the ingredients of

Section 3(3), we are of the opinion that the Tribunal could

be directed to reconsider the matter. Opportunity could be

afforded to both sides to amend their pleadings and to

adduce further evidence.

14. The appellant has filed IA 1/2024 under Order XLI

Rule 27 of the Code of Civil Procedure, seeking production

of additional documents/evidence. In the affidavit filed in

support of the application it is stated that they were

unaware of the existence of such documents. According to the

appellant the said documents establish that the applicant's

Tarwad had alienated the entire extent of property held by

them, to various persons, during the period from 1940 to

1965, and that no property remained with the Tarwad. The

2024:KER:73230

documents are certified copies of the registered assignment

deeds. A bare perusal of the documents suggests that they

are relevant to determine the claim in the OA since Section

3(3) of the Act requires that the property must be held by

the owner and with an intention to cultivate. In the light

of the liberty being granted to the parties, under this

judgment, to adduce further evidence, it shall be open to

the appellant to produce the documents before the Tribunal.

To enable the same the additional evidence sought to be

produced before this Court could be returned to the

appellant.

15. With regard to the ingredient of the Section that

the property must be held under a registered document of

title, according to the applicants they had obtained title

much prior to the coming into force of the registration laws

in the Malabar area of the State wherein the property is

situated, and that their title and possession of the

property has been declared by the civil court in Ext.P2

2024:KER:73230

judgment in OS 242/1940. The findings in Ext.P2 judgment

need to be given due consideration. However, the property

has not been identified with reference to Ext.P3 plan

prepared in Ext.P2 suit.

16. The learned counsel for the applicants would

contend that the memorandum of appeal does not urge any

ground denying their right, title or possession and also

about the alleged alienations, and hence cannot be argued.

We are unable to agree with the submission of the learned

counsel. In ground (2) raised in the memorandum, the title

and possession of the property of the applicants are denied.

By virtue of the additional documents sought to be produced

in the appeal under Order XLI Rule 27, the appellant seeks

to establish the said contention. That apart, it is well

settled that the burden rests squarely on the applicant to

prove that he is entitled to the benefit of the exclusion

under Section 3(3) of the Vesting Act. Therefore, it is for

the applicants to establish satisfaction of the ingredients.

2024:KER:73230

17. With regard to identity of the property, it is a

ground available even on the pleadings of the applicants

themselves. At any rate, without establishing the identity,

the applicants would not be entitled to an order for

exemption.

18. The learned counsel for the applicants would urge

that, the alleged lease, the certified copy of which is

produced as Annexure-1, violates Section 8 of the Mappila

Marumakkathayam Act, which was applicable to the parties and

hence is void. Such lease, if at all could have been

created, the written consent of the majority of the members

of the Tarwad was necessary, it is argued. The learned

Special Government Pleader for the appellant would point out

that, the said document contains a recital that such written

consent was obtained. We do not think that it is necessary

or proper for us to go into such contentions at this stage

since, as indicated by us earlier, the matter needs to go

back to the Tribunal for fresh disposal. All the rival

2024:KER:73230

contentions are to be urged before the Tribunal.

In the result, this appeal is allowed. The order of the

Tribunal is set aside. The matter is remanded back to the

Tribunal for disposal afresh. Both sides shall be permitted

to amend their pleadings and to adduce further evidence if

they so choose. It is clarified that all the rival

contentions are left open. We are sure that the Tribunal

would take note of the fact that the OA is of the year 1981

and make every endeavour for expeditious disposal of the

case.

Parties to appear before the Tribunal on 21.10.2024.

Sd/-

SATHISH NINAN JUDGE

Sd/-

JOHNSON JOHN JUDGE kns/-

//True Copy// P.S. To Judge APPENDIX OF MFA (FOREST) 450/1982

PETITIONER ANNEXURES

Annexure A1 TRUE COPIES OF THE DOCUMENT NO.20/1965 OF KOZHIKODE SRO(CERTIFIED COPIES OF THE ANNEXURE- 1IN RP NO.14/1984)

Annexure A2 DOCUMENT NO.39/1961 OF KOZHIKODE SRO (CERTIFIED COPIES OF ANNEXURE -11 IN RP NO.14/1984)

Annexure A3 CERTIFIED COPIES OF DOCUMENT NO.710/1940 OF SUB REGISTRAR OFFICE,PERAMBRA

Annexure A4 DOCUMENT NO.360/1943 OF SUB REGISTRAR OFFICE, THALASSERY

Annexure A5 DOCUMENT NO.383/1943 OF SOB REGISTRAR OFFICE, THALASSERY

Annexure A6 DOCUMENT NO.1030/1956 OF SUB REGISTRAR OFFICE, THALASSERY

Annexure A7 DOCUMENT NO.1038/1956 OF SUB REGISTRAR OFFICE, THALASSERY

Annexure A8 DOCUMENT NO.1039/1956 OF SUB REGISTRAR OFFICE, THALASSERRY

Annexure A9 TRUE COPY OF FELLING PERMIT ISSUED BY THE DISTRICT COLLECTOR VIDE PROCEEDINGS DATED 13.04.1973 IS PRODUCED HEREWITH AND MARKED AS ANNEXURE-1X

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