Kerala High Court
Usman P.K vs The District Collector on 10 April, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.6752 OF 2023
PETITIONERS:
SAINABA
AGED 85 YEARS
W/O.MUHAMMED, RESIDING AT KARIMBAYIL HOUSE,
ULIYANNUR P.O., KUNJUNNIKKARA, ERNAKULAM DISTRICT,
PIN - 683108
BY ADV.SRI.SAJEEV KUMAR K.GOPAL
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ADDITIONAL SECRETARY TO THE GOVERNMENT,
HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR
FIRST FLOOR, CIVIL STATION, KUNNUMPURAM, KAKKANAD,
PIN - 682030
3 THE TAHSILDAR
TALUK OFFICE, PARAVUR P.O., ERNAKULAM DISTRICT,
PIN - 683513
4 ABDUL LATHEEF
S/O.MUHAMMED, RESIDING AT KARIMBAYIL, ULIYANNUR P.O.,
KANANI KARA, PARAVUR TALUK, PIN - 683108
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2025:KER:31013
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.7355/2019 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.7355 OF 2023
PETITIONERS:
SHIRAS S.
AGED 40 YEARS
S/O.SALIM, MADATHIL PARAMBIL HOUSE, THIRCHATTUKULAM
P.O., PANAVALLY PANCHAYATH, ALAPPUZHA - 688526
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
ALAPPUZHA., PIN - 688001
2 THE TAHSILDAR
CHERTHALA TALUK OFFICE, CHERTHALA, ALAPPUZHA,
PIN - 688524
3 THE VILLAGE OFFICER
PANAVALLY VILLAGE, ALAPPUZHA., PIN - 688526
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.7842 OF 2023
PETITIONER:
FASILUDEEN M
AGED 40 YEARS
S/O.ABDUL KHADAR, KOYAVEEDU, POOVAR, THIRUPURAM P.O,
TRIVANDRUM DISTRICT, PIN - 695525
BY ADV.SRI.H.NUJUMUDEEN
RESPONDENTS:
1 THE DISTRICT COLLECTOR
2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695043
2 REVENUE RECOVERY TAHSILDAR
NEYYATINKARA KATTAKKADA ROAD, ALUMMOODU,
NEYYATTINKARA TALUK, PIN - 695121
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.9339 OF 2023
PETITIONER:
FATHIMA S
AGED 26 YEARS
W/O.AL AMEEN.R, ULAYAMADATTHIL PUTHANVEEDU,
THONNALLOOR, PANTHALAM P.O, PATHANAMTHITTA DISTRICT,
PIN - 695525
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA DISTRICT, PIN - 689645
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, ADOOR TALUK,
PATHANAMTHITTA DISTRICT, PIN - 689645
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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W.P.©.No.6752/23
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.9690 OF 2023
PETITIONER:
RIYAS V. K
AGED 39 YEARS
S/O.KUNJU MUHAMMED, VELIPARAMBIL (H) VADUTHALA JETTY
P.O, AROOUKUTTY, ALAPPUZHA DISTRICT, PIN - 688535
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SRI.P.M.MOHAMMED HASSAN
RESPONDENTS:
1 DISTRICT COLLECTOR
BESIDE ZILLA PANCHAYATH OFFICE, CIVIL STATION WARD,
ALAPPUZHA DISTRICT, PIN - 688001
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, CHERTHALA TALUK, ALAPPUZHA DISTRICT,
PIN - 688001
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.10142 OF 2023
PETITIONER:
NAVAS. A
AGED 42 YEARS
S/O.ALIYAR KUNJU, DHARUL SALAM MELEVILA PUTHANVEEDU,
ARUMALOOR, KANDALA P.O, TRIVANDRUM DISTRICT,
PIN - 695512
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SRI.P.M.MOHAMMED HASSAN
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695043
2 REVENUE RECOVERY TAHSILDAR
MINI CIVIL STATION ROAD, KULATHUMMAL,
TRIVANDRUM DISTRICT, PIN - 695572
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.10666 OF 2023
PETITIONER:
SINAJU P.H
AGED 42 YEARS
S/O.HANEEFA RAWTHER, PANACHICKAL HOUSE, KOTTANGAL P.O,
KOTTANGAL, PATHANAMTHITTA DISTRICT, PIN - 686547
BY ADV.SRI.H.NUJUMUDEEN
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA DISTRICT, PIN - 689645
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, MALLAPPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN - 689585
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.10869 OF 2023
PETITIONER:
HARIS P. P
AGED 42 YEARS
S/O.PAREETH P.A, PULIMOOTTIL(H) VELANILAM P.O,
NENMENY, KOTTAYAM DISTRICT, PIN - 686514
BY ADV.SMT.ANSIYA ASHARAF
BY ADV.SMT.SIMI M JACOB
RESPONDENTS:
1 DISTRICT COLLECTOR
COLLECTORATE KOTTAYAM, COLLECTORATE P.O. KOTTAYAM,
KERALA, PIN - 686002
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KANJIRAPALLY TALUK, KOTTAYAM DISTRICT,
PIN - 686507
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.11090 OF 2023
PETITIONER:
MOHAMMEDALI KARAYIL
AGED 57 YEARS
S/O.MARAKKAR, KARAYIL, VALANCHERI P.O.,
KATTIPPARUTHI, MALAPPURAM-676552, REPRESENTED
BY HIS POWER OF ATTORNEY HOLDER MUSTHAFA SHANOORY K.,
S/O.MOHAMMEDALI KARAYIL, KARAYIL, VALANCHERI P.O.,
KATTIPPARUTHI, MALAPPURAM-676552.
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
MALAPPURAM DISTRICT., PIN - 676505
2 THE TAHSILDAR
TALUK OFFICE, TIRUR., PIN - 676101
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.11104 OF 2023
PETITIONER:
NISHAD P.K
AGED 38 YEARS
S/O.KASIM KUNJU, PATHIYAM VEEDU, MANNANCHERY P.O,
ALAPPUZHA DISTRICT, PIN - 688538
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SRI.P.M.MOHAMMED HASSAN
RESPONDENTS:
1 DISTRICT COLLECTOR
BESIDE ZILLA PANCHAYATH OFFICE, CIVIL STATION WARD,
ALAPPUZHA DISTRICT, PIN - 688001
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT,,
PIN - 688001
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.11453 OF 2023
PETITIONER:
SABEER. H
AGED 41 YEARS
S/O.HAMZA, SABEENA MANZIL, KUMMANNOOR P.O, KONNI,
PATHANAMTHITTA DISTRICT, PIN - 689691
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA DISTRICT, PIN - 689645
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KONNI TALUK,
PATHANAMTHITTA DISTRICT, PIN - 689691
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT TRIVANDRUM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.12642 OF 2023
PETITIONER:
MUHAMMED SIYAD
AGED 32 YEARS
S/O.ISMAIL. A, CHAMAVILLA HOUSE, IYTHIYOOR P.O,
BALARAMAPURAM, TRIVANDRUM DISTRICT, PIN - 695501
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM DISTRICT,, PIN - 695043
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KATTAKADA TALUK, TRIVANDRUM DISTRICT,
PIN - 686507
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.12834 OF 2023
PETITIONER:
NIZAR KUTTY
AGED 41 YEARS
S/O.MUHAMMED KANNU, THAZHEVILA VEEDU, VATTAYKATTE PACHA,
PALLIKAL P.O, TRIVANDRUM DISTRICT, PIN - 695604
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 DISTRICT COLLECTOR
2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM DISTRICT, PIN - 695043
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, VARKALA TALUK, TRIVANDRUM DISTRICT,
PIN - 686507
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.12924 OF 2023
PETITIONER:
YAHIYA KOYA THANGAL
AGED 48 YEARS
S/O.M.K.THANGAL, ATHINAYIL HOUSE, PERUMBILAVU,
PERUMBILAVU P.O., TALAPPILLY,THRISSUR-680519
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER SAYYID
AHAMAD SHAHADA A.Y., S/O.YAHIYA KOYA THANGAL,
ADINAYIL HOUSE, PERUMBILAVU P.O., KARIKKAD,
THRISSUR., PIN - 680519
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
THRISSUR., PIN - 680003
2 THE TAHSILDAR
KUNNAMKULAM TALUK OFFICE, KUNNAMKULAM, THRISSUR.,
PIN - 680503
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.13453 OF 2023
PETITIONER:
ABOOBACKER SIDDIQUE
AGED 37 YEARS
S/O.ABDU, PONNATHUKUZHIYIL(H) THOTTUNKARA, KODUMUNDA,
MUTHUMALA, PATTAMBI, PALAKKAD NOW AT DISTRICT JAIL,
PALAKKAD, PIN - 679303
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
PALAKKAD DISTRICT., PIN - 678013
2 THE TAHSILDAR
PATTAMBI THALUK OFFICE PALAKKAD., PIN - 679303
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.13671 OF 2023
PETITIONERS:
1 SADIK A.P.
AGED 34 YEARS
S/O.AHAMMED, PUTHUPARAMBIL HOUSE, PARAL,
MUNDUKOTTAKKAL P.O., PATHANAMTHITTA-689649 NOW
IN JUDICIAL CUSTODY AT VIYYUR HIGH SECURITY PRISON
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER FAWSEENA
THAKBEER, W/O.SADIK A.P., PUTHUPARAMBIL HOUSE,
MUNDUKOTTAKKAL P.O, PATHANAMTHITTA- 689 649.,
PIN - 689649
2 FAWSEENA THAKBEER
AGED 34 YEARS
W/O.SADIK A.P., PUTHUPARAMBIL HOUSE,
MUNDUKOTTAKKAL P.O, PATHANAMTHITTA, PIN - 689649
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
PATHANAMTHITTA., PIN - 689645
2 THE TAHSILDAR
PATHANAMTHITTA TALUK OFFICE,
PATHANAMTHITTA., PIN - 689645
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BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 19 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16325 OF 2023
PETITIONER:
SULAIMAN C. T.
AGED 48 YEARS
S/O.ABDUL AZEEZ V.P.M., METTAMMAL HOUSE, METTAMMAL
SOUTH, THRIKKARIPUR, KASARAGOD-671311 NOW AT VIYYUR
HIGH SECURITY PRISON, THRISSUR REPRESENTED BY HIS
POWER OF ATTORNEY HOLDER MUHAMMED SINAN SULAIMAN,
S/O.SULAIMAN, AGED 20 YEARS, RESIDING AT OTTI HOUSE,
THAIKKEEL, SOUTH THRIKARIPUR, KASARGOD, PIN 671310.
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
KASARGOD DISTRICT., PIN - 671123
2 TAHSILDAR
HOSDURG THALUK OFFICE, HOSDURG, PIN - 671315
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16375 OF 2023
PETITIONER:
SAMEER K
AGED 47 YEARS
S/O.KUNHABDULLA, KUNIYIL HOUSE, AZHIYUR,
CHOMBALA P.O, KOZHIKODE., PIN - 673308
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,
CIVIL STATION P.O, KOZHIKODE., PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
VATAKARA, KOZHIKODE., PIN - 673101
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16595 OF 2023
PETITIONER:
USMAN P.K.
AGED 45 YEARS
S/O.KUNJIPPU, PALLIKKARA NJALIL HOUSE, PATTIKKARA,
CHIRANELLU, CHIRANELLUR P.O., THRISSUR-680501,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
P.U. HASHIM RIFAEE, AGED 18 YEARS, S/O.USMAN P.K.
PALLIKKARA NJALIL HOUSE, PATTIKKARA, CHIRANELLU,
CHIRANELLUR P.O., THRISSUR., PIN - 680501
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, THRISSUR DISTRICT., PIN - 680003
2 THE TAHSILDAR (RR)
KUNNAMKULAM TALUK OFFICE, KUNNAMKULAM., PIN - 680503
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 22 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16793 OF 2023
PETITIONER:
ANWAR HUSSAIN M.K
AGED 52 YEARS
S/O.UMMAR KUTTY, MULLANKANDI HOUSE, OLAVANNA P.O,
KOZHIKODE - 673019
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,
CIVIL STATION P.O, KOZHIKODE., PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
KOZHIKODE, 2ND FLOOR, COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE., PIN - 673020
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 23 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16830 OF 2023
PETITIONER:
USMAN N.P
AGED 47 YEARS
S/O.MOOSA, THIRUTHIPALLI MEETHAL HOUSE, ANAKUZHIKKARA,
POOVATTUPARAMBA P.O, KOZHIKODE., PIN - 673008
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,
CIVIL STATION P.O, KOZHIKODE., PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
KOZHIKODE, 2ND FLOOR, COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE., PIN - 673020
3 THE COMMISSIONER OF POLICE
POLICE COMMISSIONORATE, PALAYAM, KOZHIKODE.,
PIN - 673001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 24 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.16869 OF 2023
PETITIONER:
ABDUL BASHEER A
AGED 49 YEARS
S/O.MUHAMMED KUTTY, AMBALATH VEETIL, VALANCHERY PARAMB,
CHANDKKADAVU, FEROKE P.O, KOZHIKODE., PIN - 673631
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,
CIVIL STATION P.O, KOZHIKODE., PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
KOZHIKODE, 2ND FLOOR, COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE., PIN - 673020.
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER BY
SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 25 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.17368 OF 2023
PETITIONER:
BAVA U.
AGED 57 YEARS
S/O.UMMER, DARUSALAM(H), PALLIPARAMBU ALATHUR P.O.,
PALAKKAD-678541, NOW AT VIYYUR CENTRAL PRISON AND
CORRECTIONAL HOME, PIN - 678541.
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 DISTRICT COLLECTOR
PALAKKAD DISTRICT, PIN - 678001
2 THE TAHSILDAR
THALUK OFFICE, ALATHUR, PALAKKAD., PIN - 678541
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 26 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.17475 OF 2023
PETITIONER:
THAHIR P
AGED 58 YEARS
S/O.ABOOBACKER, PEEDIKAYULLATHIL HOUSE,
PULIYANAMBRAM P.O, KANNUR., PIN - 670675
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
KANNUR, COLLECTORATE ROAD, THAVAKKARA, KANNUR.,
PIN - 670002
2 THE TAHASILDAR (REVENUE RECOVERY)
THALASSERY, KANNUR., PIN - 670101
3 THE VILLAGE OFFICER
PERINGATHUR, KARIYAD P.O, KANNUR., PIN - 670316
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 27 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.17873 OF 2023
PETITIONER:
SADIQ ALI
AGED 48 YEARS
S/O.ABUBAKER, KUNDUKANDAN HOUSE, DOWNHILL POST,
CHEMMANKADAVU, URAKAM MELMURI, MALAPPURAM - 679519
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 STATE OF KERALA
REP BY. PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERANAKULAM, PIN - 682031
2 DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM, PIN - 676505
3 REVENUE RECOVERY TAHASILDAR
TALUK OFFICE, ERNAD, MANJERY, MALAPPURAM DIST.,
PIN - 676122
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 28 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18157 OF 2023
PETITIONER:
SUBAIR R C
AGED 62 YEARS
S/O.MOIDEEN, RAROTH CHALIL HOUSE, KODUVALLY PO,
KOZHIKODE - 673572
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE COLLECTORATE,
CIVIL STATION P.O, KOZHIKODE., PIN - 673020
2 THE TAHASILDAR
THAMARASSERY, KOZHIKODE, PIN - 673573
3 THE DISTRICT POLICE CHIEF
KOZHIKODE RURAL, VATAKARA, KOZHIKODE, PIN - 673104
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 29 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18208 OF 2023
PETITIONER:
SAFWAN
AGED 38 YEARS
S/O.SAIDU, KUZHIMATTIKALATHIL HOUSE, ATHIKARITHODI,
MELMURI POST, ERNAD, MALAPPURAM, PIN - 676517
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001
2 THE DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM., PIN - 676505
3 THE TAHASILDAR
TALUK OFFICE, ERNAD, MANJERY, MALAPPURAM DISTRICT,
PIN - 67612
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18275 OF 2023
PETITIONER:
MUSTAFA P
AGED 52 YEARS
S/O.VEERANKUTTY, POTHENGAL HOUSE, THAZHEKOD POST,
PERUNTHALMANNA, MALAPPURAM., PIN - 679322
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 STATE OF KERALA
REP BY. PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERANAKULAM., PIN - 682031
2 DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM., PIN - 676505
3 REVENUE RECOVERY TAHASILDAR
TALUK OFFICE, PERINTHALMANNA, MALAPPURAM DISTRICT.,
PIN - 679322
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 31 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18313 OF 2023
PETITIONER:
ABDULLA
AGED 48 YEARS
S/O.SAINABA, PEECHAMANNIL HOUSE, KAKKALAM, PANDIKKAD
POST, MALAPPURAM., PIN - 676521
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 THE STATE OF KERALA
REP BY. SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
2 THE DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM., PIN - 676505
3 THE TAHASILDAR
TALUK OFFICE, ERNAD, MANJERY, MALAPPURAM DIST.,
PIN - 676122
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 32 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18350 OF 2023
PETITIONER:
MUHAMMED ASHRAF K.P
AGED 58 YEARS
S/O.UMMARKUTTY, KOVUPURATH HOUSE, MENHANIAM P.O,
KOZHIKODE., PIN - 673525
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION P.O, KOZHIKODE.,
PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
VATAKARA, KOZHIKODE, PIN - 673101
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 33 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18358 OF 2023
PETITIONER:
RASIK M
AGED 44 YEARS
S/O.ABDULLA, MUKREERAKATH HOUSE, PAMBURUTHI,
NARATH P.O, KANNUR., PIN - 670601
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
KANNUR, COLLECTORATE ROAD, THAVAKKARA, KANNUR.,
PIN - 670002
2 THE TAHASILDAR
TALIPARAMBA TALUK OFFICE, COURT ROAD, THALIPARAMBA,
KANNUR., PIN - 670141
3 THE VILLAGE OFFICER
KOLACHERY VILLAGE OFFICE, KAMBIL, KANNUR., PIN - 670601
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 34 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18415 OF 2023
PETITIONER:
UNNIMOHAMMED M P
AGED 48 YEARS
S/O.MOHAMMED, PUTHIYEDATH HOUSE, CHENGANA,
PAYYANAD POST, ERNAD TALUK, MALAPPURAM., PIN - 676122
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 THE STATE OF KERALA
REP BY. SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
2 THE DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM., PIN - 676505
3 THE TAHASILDAR
TALUK OFFICE, ERNAD, MANJERY, MALAPPURAM DIST.,
PIN - 676122
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 35 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
WP(C).NO.18577 OF 2023
PETITIONER:
MOHAMMED ABDUL SALAM OVUNGAL
AGED 50 YEARS
S/O.ABDURAHIMAN O., OVUNGAL HOUSE DARUSSALAM,
KIZHAKKETHALA, MANJERI COLLEGE POST, MALAPPURAM
DISTRICT-676122 REPRESENTED BY HIS POWER OF ATTORNEY
HOLDER, MUHAMMED SALMAN O., S/O.ABDULLA, AGED 38,
RESIDING AT OVUNGAL HOUSE, MADAMCODE ROAD,
KIZHAKKETHALA, MANJERI COLLEGE POST, MALAPPURAM
DISTRICT-676122., PIN - 676122
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
MALAPPURAM, PIN - 676505
2 THE TAHSILDAR
ERNAD TALUK OFFICE, ERNAD, MANJERI., PIN - 676517
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 36 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18586 OF 2023
PETITIONER:
C.P MUHAMMED BASHEER
AGED 54 YEARS, S/O.KUNHI KOYAMY HAJI, CHITTAKATH
POTTAMMAL (H), TIRUR TALUK, MALAPPURAM DISTRICT,
PIN 676 301, REPRESENTED BY HIS POWER OF ATTORNEY,
JAYFAR MAYYERI, S/O.KUNHEEN, AGED 52 YEARS, RESIDING
AT MAYYERI HOUSE, EDAKKULAM, TIRUNAVAYA POST,
MALAPPURAM DISTRICT., PIN - 676301
BY ADV.SRI.P.K.IBRAHIM
BY ADV.SMT.SREEJI K.B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
MALAPPURAM., PIN - 676505
2 THE TAHSILDAR
TIRUR TALUK OFFICE, TIRUR, MALAPPURAM., PIN - 676101
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 37 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18711 OF 2023
PETITIONER:
NOUSHAD K
AGED 41 YEARS
S/O.MUHAMMED KUNJI, KUNDILE VEETIL, MAVILAYI P.O,
KANNUR, PIN - 670622
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, THAVAKKARA, KANNUR., PIN - 673020
2 THE TAHASILDAR
KANNUR, NEAR GANDHI CIRCLE, SOUTH BAZAR, KANNUR,
PIN - 670002
3 THE VILLAGE OFFICER
MAVILAYI VILLAGE OFFICE, MOONNAMPALAM, MAVILAYI,
KANNUR., PIN - 670622
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 38 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18815 OF 2023
PETITIONER:
ABDUL KABEER K.K
AGED 48 YEARS
S/O.HASSAN K.K, KULANGARA VEETIL, POTTAMMAL,
NELLIKODE, KOZHIKODE, PIN - 673016
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION P.O, KOZHIKODE.,
PIN - 673020
2 THE TAHASILDAR (REVENUE RECOVERY)
KOZHIKODE, 2ND FLOOR, COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673020
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 39 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18966 OF 2023
PETITIONER:
NAVAS P.A
AGED 40 YEARS
S/O.ASHRAF, PUTHUVAL HOUSE, VANDANAM P.O, ALAPPUZHA,
PIN - 688005
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 THE DISTRICT COLLECTOR
BESIDE ZILLA PANCHAYATH OFFICE, CIVIL STATION WARD,
ALAPPUZHA, PIN - 688001
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT,
PIN - 688001
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 40 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.18967 OF 2023
PETITIONER:
SAJEEV S
AGED 35 YEARS
S/O.SALIM, AYATHIKONIL VEETIL, PAZHAKULAM P.O, ADOOR,
PATHANAMTITTA DISTRICT, PIN - 691554
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 THE DISTRICT COLLECTOR
2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA DISTRICT, PIN - 689645
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, ADOOR TALUK, PATHANAMTHITTA DISTRICT,
PIN - 689585
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM, PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 41 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.19107 OF 2023
PETITIONER:
SAJJAD KOKKARANY
AGED 46 YEARS
KOKKARANI HOUSE, VANIYAMBALAM POST, VANDOOR,
NILAMBOOR TALUK, MALAPPURAM., PIN - 679339
BY ADV.SRI.V.A.NAVAS
BY ADV.SRI.U.NIDHIN
BY ADV.SMT.GIA MATHAI KANDATHIL
RESPONDENTS:
1 STATE OF KERALA
REP. BY SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM., PIN - 676505
3 TAHASILDAR
TALUK OFFICE, NILAMBOOR, VELLAYOOR, MALAPPURAM DIST.,
PIN - 679330
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 42 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.19375 OF 2023
PETITIONER:
NIZAR S
AGED 46 YEARS
S/O.SHAHUL HAMEED THOLIYANIKARA PUTHANVEED, KUMBAZHA
MURIYIL, AANAPPARA, PATHANAMTHITTA, PIN - 689645
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.ANTONY SHYJU
RESPONDENTS:
1 THE DISTRICT COLLECTOR
2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA DISTRICT, PIN - 689645
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KOZHENCHERRY TALUK, PATHANAMTHITTA
DISTRICT, PIN - 689585
3 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
PIN - 682031
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 43 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.19949 OF 2023
PETITIONER:
ABDUL LATHEEF
AGED 37 YEARS
S/O.MUHAMMAD, KARIMBAYIL VEEDU, ULIYANNOOR.P.O.,
ALUVA, ERNAKULAM., PIN - 683108
BY ADV.SRI.A.J.SHAHEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HOME DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANAMTHAPURAM.,
PIN - 695001
2 STATE POLICE CHIEF
POLICE HEAD QUARTERS, VAZHUTHAKKADU
THIRUVANANTHAPURAM., PIN - 695014
3 THE DISTRICT COLLECTOR
CIVIL STATION, KAKKANAD, ERNAKULAM, DISTRICT,
PIN - 682030
4 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, PARAVOOR TALUK, NORTH PARAVOOR,
ERNAKULAM., PIN - 683513
5 SUPERINTENDENT OF POLICE
ALUVA RURAL, POWER HOUSE JUNCTION,
:: 44 : :
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&
con. cases
2025:KER:31013
NEAR SUB JAIL ALUVA, ERNAKUALAM., PIN - 683101
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 45 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.19983 OF 2023
PETITIONER:
MUHAMMAD KASIM
AGED 37 YEARS
S/O.ABU, PALLERIKANDATHIL KANNAMKULATH VEETTIL,
ULIYANNOOR.P.O. ALUVA, ERNAKULAM DISTRICT,
PIN - 683108
BY ADV.SRI.A.J.SHAHEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HOME DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANAMTHAPURAM.,
PIN - 695001
2 STATE POLICE CHIEF
POLICE HEAD QUARTERS, VAZHUTHAKKADU,
THIRUVANANTHAPURAM, PIN - 695014
3 THE DISTRICT COLLECTOR
CIVIL STATION ,KAKKANAD ERNAKULAM, DISTRICT.,
PIN - 682030
4 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, PARAVOOR TALUK, NORTH PARAVOOR,
ERNAKULAM, PIN - 683513
:: 46 : :
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&
con. cases
2025:KER:31013
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 47 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.20994 OF 2023
PETITIONER:
NOUSHAD K V
AGED 44 YEARS
S/O.ABDUL AZEEZ, RAFEEQ MANZIL, ADOOR, KADACHIRA PO,
KANNUR., PIN - 670621
BY ADV.SRI.ASHIK K.MOHAMED ALI
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.RAMSEENA N.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
KANNUR, COLLECTORATE ROAD, THAVAKKARA, KANNUR.,
PIN - 673020
2 THE TAHASILDAR
KANNUR, NEAR GANDHI CIRCLE, SOUTH BAZAR, KANNUR,
PIN - 670002
3 THE VILLAGE OFFICER
KADAMBUR VILLAGE, KADACHIRA, KANNUR., PIN - 670621
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 48 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO 21536 OF 2023
PETITIONER:
ALEEMA .P.A
AGED 47 YEARS
W/O.NOUSHAD, KANNAMBILLY HOUSE, PONJASSERY.P.O.,
PERUMBAVOOR, ERNAKULAM DISTRICT., PIN - 683547
BY ADV.SRI.A.J.SHAHEER
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION ,KAKKANAD ERNAKULAM, DISTRICT.,
PIN - 682030
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KUNNATHUNADU, PERUMBAVOOR TALUK,
KUNNATHUNADU, POOPPANI ROAD, PERUMBAVOOR, ERNAKULAM.,
PIN - 683543
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 49 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.21551 OF 2023
PETITIONER:
NOUSHAD .K.S
AGED 49 YEARS
S/O.SULAIMAN, KANNAMBILLY HOUSE, PONJASSERY.P.O.
PERUMBAVOOR, ERNAKULAM DISTRICT., PIN - 683547
BY ADV.SRI.A.J.SHAHEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HOME DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANAMTHAPURAM., PIN - 695001
2 STATE POLICE CHIEF
POLICE HEAD QUARTERS, VAZHUTHAKKADU
THIRUVANANTHAPURAM, PIN - 695014
3 THE DISTRICT COLLECTOR
CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT,
PIN - 682030
4 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KUNNATHUNADU PERUMBAVOOR TALUK,
KUNNATHUNADU, POOPPANI ROAD, PERUMBAVOOR, ERNAKULAM,
PIN - 683543
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
:: 50 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 51 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.23502 OF 2023
PETITIONER:
ABDUL NAZAR
AGED 48 YEARS
S/O.KADER HAJI, KURUPPATH HOUSE, DEVADIYAL,
PALLIKAL P.O, THIRURANGADI, MALAPPURAM DISTRICT,
PIN - 673634
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.P.M.MOHAMMED HASSAN
BY ADV.SMT.SIMI M JACOB
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SMT.REKHA.M.M
BY ADV.SMT.ASHLA MOL T.A.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CONFERENCE HALL, COLLECTORATE ROAD, UP HILL,
MALAPPURAM DISTRICT, PIN - 676505
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, KONDOTTY TALUK, MALAPPURAM DISTRICT,
PIN - 673638
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
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&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.23716 OF 2023
PETITIONER:
HAMSA KOYA
AGED 46 YEARS
S/O.BEERANKUTTY, THANDALANKANDI, PUTHIYAVEETIL HOUSE,
VALLIKUNNU P.O, KADALUNDINAGARAM, MALAPPURAM DISTRICT,
PIN - 673314.
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.P.M.MOHAMMED HASSAN
BY ADV.SMT.SIMI M JACOB
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SMT.REKHA.M.M
BY ADV.SMT.NASHLA MOL T.A.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CONFERENCE HALL, COLLECTORATE, UP HILL,
MALAPPURAM, KERALA, PIN - 676505
2 REVENUE RECOVERY TAHASILDAR
TALUK OFFICE, THIROORANGADI TALUK,
MALAPPURAM DISTRICT, PIN - 676306
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
TRIVANDRUM, PIN - 695001,
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BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(c).NO.23874 OF 2023
PETITIONER:
RAHMATH
AGED 40 YEARS
W/O.RAFEEQ, PATTARATTU (H), THEYYALA, THEYYALINGAL P.O,
NANNAMBRA, THIRURANGADI, MALAPPURAM DISTRICT,
PIN - 676320
BY ADV.SRI.H.NUJUMUDEEN
BY ADV.SRI.P.M.MOHAMMED HASSAN
BY ADV.SMT.SIMI M JACOB
BY ADV.SMT.SHERIN ACHU NINAN
BY ADV.SMT.REKHA.M.M
BY ADV.SMT.NASHLA MOL T.A.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CONFERENCE HALL, COLLECTORATE, UP HILL, MALAPPURAM,
KERALA, PIN - 676505
2 REVENUE RECOVERY TAHSILDAR
TALUK OFFICE, THIRURANGADI TALUK, MALAPPURAM DISTRICT,
PIN - 676306
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT SECRETARIAT, TRIVANDRUM, PIN - 695001
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BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.26562 OF 2023
PETITIONER:
THAJUDHEEN M P
AGED 42 YEARS
S/O.AHAMMAD A, THAJMAHAL, KANHIRODE PO, KANNUR.,
PIN - 670592
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.SHAIQ RASAL M.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, THAVAKKARA, KANNUR., PIN - 673020
2 THE TAHASILDAR
KANNUR, NEAR GANDHI CIRCLE, SOUTH BAZAR, KANNUR.,
PIN - 670002
3 THE VILLAGE OFFICER
KANHIRODE VILLAGE OFFICE, KANHIRODE, KANNUR,
PIN - 670592
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
:: 58 : :
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&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.42358 OF 2023
PETITIONER(S):
E V HANEEFA
AGED 55 YEARS
S/O.ABOOBAKKAR, ELLATH VALAPPIL HOUSE, THEKKE VAVANUR
P.O, PALAKKAD-679533, REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER, UMER MUKHTHAR, ELLATH VALAPPIL HOUSE,
THEKKE VAVANUR P.O, PALAKKAD, PIN - 679533
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.SHAIQ RASAL M.
BY ADV.SMT.HASNA V.P
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE, KENATHUPARAMBU, KUNARTHUMEDU,
PALAKKAD., PIN - 678013
2 THE TAHASILDAR
PATTAMBI, GROUND FLOOR, MINI CIVIL STATION, PATTAMBI,
PALAKKAD, PIN - 679303
3 THE VILLAGE OFFICER
NAGALASSERY VILLAGE OFFICE, KOOTTANADU, PATTAMBI,
PALAKKAD, PIN - 679533
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
:: 60 : :
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&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.43873 OF 2023
PETITIONER(S):
MUHAMMAD ALI
AGED 48 YEARS
S/O.MUHAMMAD HAJI, KUNNOTHODI HOUSE, PERUMUDIYOOR P.O,
PATTAMBI, PALAKKAD, PIN - 679303
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.WAKARUL ISLAM K.S.
BY ADV.SMT.HASNA V.P
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE, KENATHUPARAMBU, KUNARTHUMEDU, PALAKKAD.,
PIN - 678013
2 THE TAHASILDAR
PATTAMBI, GROUND FLOOR, MINI CIVIL STATION, PATTAMBI,
PALAKKAD, PIN - 679303
3 THE VILLAGE OFFICER
MUTHUTHALA VILLAGE OFFICE, MUTHUTHALA, PATTAMBI,
PALAKKAD, PIN - 679303
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
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&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED
CASES, THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 63 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.44089 OF 2023
PETITIONER(S):
RAKKEEB C
AGED 47 YEARS
S/O.USMAN, CHOORIYOTT, B STREET, MANANTHAVADY,
WAYANAD, PIN - 670645
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SMT.HASNA V.P
BY ADV.SRI.WAKARUL ISLAM K.S.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
CIVIL STATION, KAIRALI NAGAR, KALPPETTA, WAYANAD,
PIN - 673122
2 THE TAHASILDAR
MANANTHAVADY, CALICUT ROAD, MANANTHAVADY, WAYANAD,
PIN - 670645
3 THE VILLAGE OFFICER
MANANTHAVADY VILLAGE OFFICE, HOSPITAL ROAD, THAZHE
ANGADI, MANANTHAVADY, WAYANAD, PIN - 670645
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con. cases
2025:KER:31013
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 65 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.548 OF 2024
PETITIONER(S):
ASHRAF K P
AGED 48 YEARS
S/O ANTHRU, KUNNUMPURATH, PULIKKAD, THARUVANA,
WAYANAD, PIN - 670647
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SMT.HASNA V.P
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, KAIRALI NAGAR, KALPPETTA, WAYANAD.,
PIN - 673122
2 THE TAHASILDAR
MANANTHAVADY, CALICUT ROAD, MANANTHAVADY, WAYANAD.,
PIN - 670645
3 THE VILLAGE OFFICER
PORUNNANORE VILLAGE OFFICE, THARUVANA, MANANTHAVADY,
WAYANAD, PIN - 670647
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
:: 66 : :
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&
con. cases
2025:KER:31013
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 67 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.926 OF 2024
PETITIONER(S):
ABDUL MUNEER
AGED 37 YEARS
S/O.MAMOOTTY, SAIDH HOUSE, ANCHAMPEEDIKA, VALERY P.O,
WAYANAD., PIN - 670645
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SMT.HASNA V.P
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
CIVIL STATION, KAIRALI NAGAR, KALPPETTA, WAYANAD.,
PIN - 673122
2 THE TAHASILDAR
MANANTHAVADY, CALICUT ROAD, MANANTHAVADY, WAYANAD.,
PIN - 670645
3 THE VILLAGE OFFICER
EDAVAKA VILLAGE OFFICE, KALLODY, MANANTHAVADY, WAYANAD.,
PIN - 670645
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.11815 OF 2024
PETITIONER(S):
HARIS P
AGED 42 YEARS
S/O.UMMER P, PUNNOTH HOUSE, PALLIPPADI, KARULAI P.O,
MALAPPURAM, PIN - 679330
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SRI.WAKARUL ISLAM K.S.
BY ADV.SMT.HASNA V.P
BY ADV.SRI.MOHAMMED JAUFAR K.S.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL, MALAPPURAM,
PIN - 676505
2 THE TAHASILDAR
NILAMBUR, NILAMBUR, MALAPPURAM,
PIN - 679329
3 THE VILLAGE OFFICER
KRULAI VILLAGE OFFICE, KRULAI, MALAPPURAM,
PIN - 679330
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BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 70 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.12263 OF 2024
PETITIONER(S):
MUJEEB RAHMAN
AGED 53 YEARS
S/O.ALAVIKUTTI, KADAVATH HOUSE, KUNDUTHODU, EDAVANNA
P.O, MALAPPURAM., PIN - 676541
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SRI.WAKARUL ISLAM K.S.
BY ADV.SMT.HASNA V.P
BY ADV.SRI.MOHAMMED JAUFAR K.S.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL, MALAPPURAM., PIN - 676505
2 THE TAHASILDAR
ERANAD, TALUK OFFICE ROAD, VELLARNGA, MANJERI,
MALAPPURAM., PIN - 676517
3 THE VILLAGE OFFICER
EDAVANNA VILLAGE OFFICE, EDAVANNA, MALAPPURAM.,
PIN - 676541
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2025:KER:31013
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 72 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.12273 OF 2024
PETITIONER(S):
ABDURAHMAN
AGED 54 YEARS
S/O.MUHAMMED, CHERIYA ANKKALLINGAL, ILAYOOR,
IRUVETTY P.O, MALAPPURAM., PIN - 673639
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SRI.WAKARUL ISLAM K.S.
BY ADV.SMT.HASNA V.P
BY ADV.SRI.MOHAMMED JAUFAR K.S.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL, MALAPPURAM, PIN - 676505
2 THE TAHASILDAR
ERANAD, TALUK OFFICE ROAD, VELLARNGAL, MANJERI,
MALAPPURAM., PIN - 676517
3 THE VILLAGE OFFICER
KAVANUR VILLAGE OFFICE, AREEKODE-MANJERI ROAD,
KAVANUR, MALAPPURAM , PIN - 673639
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con. cases
2025:KER:31013
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 74 : :
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&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.13522 OF 2024
PETITIONER(S):
SHIHABUDHEEN.K,
AGED 42 YEARS
S/O.KUNJIMUHAMMED, KONIKUZHIYIL HOUSE, PANANGARA,
RAMAPURAM.P.O, PUZHAKKATTIRI, MALAPPURAM DISTRICT,
PIN - 679321
BY ADV.SRI.V.M.KRISHNAKUMAR
BY ADV.SMT.P.R.REENA
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF HOME,
SECRETARIAT, THIRUVANANTHAPURAM., PIN - 69500
2 THE DISTRICT COLLECTOR,
COLLECTORATE, UP HILL, MALAPPURAM, PIN - 676505
3 THE SUPERINTENDENT OF POLICE,
OFFICE OF SUPERINTENDENT OF POLICE, UP HILL,
MALAPPURAM, PIN - 676505
4 THE CLAIMS COMMISSIONER,
REVENUE TOWER, MARINE DRIVE, ERNAKULAM, PIN - 682011
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5 THE TAHSILDAR,
PERINTHALMANNA TALUK, PERINTHALMANNA,
MALAPPURAM, PIN - 679322
6 THE DEPUTY TAHSILDAR, (REVENUE RECOVERY)
TALUK OFFICE, PERINTHALMANNA, MALAPPURAM, PIN - 679322
7 THE VILLAGE OFFICER,
VILLAGE OFFICE, PUZHAKKATTIRI, MALAPPURAM, PIN - 679321
8 THE STATION HOUSE OFFICER,
MANKADA POLICE STATION, MANKADA, MALAPPURAM,
PIN - 679324
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
:: 76 : :
W.P.©.No.6752/23
&
con. cases
2025:KER:31013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 10TH DAY OF APRIL 2025/20TH CHAITHRA, 1947
W.P(C).NO.15912 OF 2024
PETITIONER(S):
SADAKATHULLA D
AGED 55 YEARS
S/O.KHALID, DEVASSERY HOUSE, CHANDAKKUNNU, NILAMBUR,
MALAPPURAM, PIN - 679329
BY ADV.SRI.MUHAMMED RIFA P.M.
BY ADV.SRI.VISHNU V. NAIR
BY ADV.SRI.WAKARUL ISLAM K.S.
BY ADV.SMT.HASNA V.P
BY ADV.SRI.MOHAMMED JAUFAR K.S.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL, MALAPPURAM., PIN - 676505
2 THE TAHASILDAR
NILAMBUR, NILAMBUR, MALAPPURAM., PIN - 679329
3 THE VILLAGE OFFICER
NILAMBUR VILLAGE OFFICE, MANALODY, NILAMBUR, MALAPPURAM,
PIN - 679329
BY SRI.N.MANOJ KUMAR, STATE ATTORNEY
BY ADV.SRI.K.R.RANJITH, GOVERNMENT PLEADER
BY SRI.P.D.SARANGADHARAN, CLAIMS COMMISSIONER
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THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.04.2025 ALONG WITH W.P(C).NO.6752/2023 AND CONNECTED CASES,
THE COURT ON 10.04.2025 DELIVERED THE FOLLOWING:
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"C.R."
INTERIM ORDER
IN
W.P.(C).NOS.222 & 244 OF 2019
&
JUDGMENT
IN
W.P.(C).NOS.6752, 7355, 7842, 9339, 9690, 10142, 10666, 10869,
11090, 11104, 11453, 12642, 12834, 12924, 13453, 13671, 16325,
16375, 16595, 16793, 16830, 16869, 17368, 17475, 17873, 18157,
18208, 18275, 18313, 18350, 18358, 18415, 18577, 18586, 18711,
18815, 18966, 18967, 19107, 19375, 19949, 19983, 20994, 21536,
21551, 23502, 23716, 23874, 26562, 42358, 43873 & 44089 OF 2023
& 548, 926, 11815, 12263, 12273, 13522 & 15912 OF 2024
-----------------------------------
Dated this the 10th day of April, 2025
Dr. A.K. Jayasankaran Nambiar, J.
W.P.(C).Nos.222 and 244 of 2019 raise common issues
pertaining to the legality of the call for hartals and general strikes by
various persons including political parties in the State of Kerala. On
22.09.2022, a call for hartal was made by the Popular Front of India [PFI]
and its State General Secretary Sri. A. Abdul Sathar scheduling the hartal
on 23.09.2022. Since the said call or hartal was issued at a time when as
early as on 07.01.2019 we had taken note of the peculiar circumstances
in the State of Kerala where calls for hartal, which ordinarily would not
be viewed as illegal, had over the years come to carry an implied
suggestion that the general public, if they did not co-operate with those
calling for the hartal, could face threats of violence or actual violence,
and passed the following order:
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"7. We feel that directions have to be issued to ensure that a call
for a hartal/general strike does not have the effect of affecting the fundamental
rights of those who do not align with the cause of those calling for the
hartal/general strike. Such directions which are necessitated on account of the
State's experience with hartals/strikes in the last few years must also ensure
that sufficient time is given to the State/District administration to put in place
safeguard measures to avoid any harm to those who choose not to support a
call for hartal/general strike. Taking cue from the provisions under the
Industrial Law of this country, we feel that as an interim measure, and pending
disposal of these writ petitions, a balance can be struck between the
fundamental right of a person, including a political party, to call for a peaceful
hartal or general strike, and the fundamental rights of those who choose not to
align with the said persons. Our law contemplates that when there is a conflict
of fundamental rights, the law must lean in favour of the paramount collective
interest (See: Mazdoor Kisan Shakthi Sangathan v. Union of India - AIR 2018
SC 3476). In the instant cases, the rights of the majority of private citizens,
including students and daily wage workers to pursue their academic pursuits
or earn their livelihood, would definitely outweigh the fundamental right of
persons calling for the strike/hartal. We therefore direct that any person,
including any political party or other Association of persons, that proposes to
call for a general strike or hartal, shall give 7 clear days' public notice of its
intention to do so. The said period of seven clear days will, in our view, enable
citizens who are opposed to the call for hartal/strike to approach this Court
with their apprehensions as regards such call, and this Court can then examine
the legality of such call for hartal/strike. The said notice period would also, in
our view, enable the State/District administration to take such measures as are
necessary to safeguard the interests of the people of this State, in the event of
any hartal/strike being permitted to be conducted in a lawful manner. We make
it clear that hartals/strikes called without adhering to the above procedure,
would be deemed illegal/unconstitutional, and while the same would entail
adverse consequences to the person/party calling for the hartal, the said
person/party would also be liable, on the principles of strict liability, for any
loss/damage caused to citizens and government pursuant to the call for
hartal/general strike."
Thereafter, noticing that the PFI had called for and implemented a flash
hartal without following the procedure contemplated above, we issued
the following directions in our order dated 23.09.2022:
● The police establishment in the State shall ensure that
adequate measures are put in place to prevent any damage/destruction
to public/private property of Government/citizens who do not support
the call for hartal. In particular, the police shall also take steps to
monitor any such activity by the supporters of the illegal hartal and
shall place before this Court a report giving details of such instances
and the extent of damage, if any, caused to public/private property. The
said details would be necessary for this Court to take remedial action
to recover such losses from the perpetrators of the illegality.
● The police establishment shall also keep in mind the
provisions of the relevant Penal Laws, including the provisions of the
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Kerala Prevention of Damage to Private Property and Payment of
Compensation Act, 2019 as also the provisions of Section 188 of the
Indian Penal Code while registering cases against those found to be
flouting the law. Adequate police protection shall also be granted to all
public utility services that apprehend violence, at the hands of those
supporting the illegal hartal. We take of the submission of the learned
Director General of Prosecution Sri.T.A.Shaji that
Circulars/instructions to the above effect have already been issued by
the State Police Chief last evening.
● We note with some concern, that in the Media reports about
the flash hartal today, there is a mere mention of the call for a flash
hartal, without mentioning the details of the interim order passed by
this Court, which has the effect of rendering such calls for hartal
without seven days public notice, as illegal. We, therefore, deem it
necessary to once again request the Media to ensure that whenever
such illegal flash hartals are called for, and it is apparent that the said
hartal called is in violation of the orders passed by this Court, the
public be duly informed of the said fact. This, in our view, would suffice
to a large extent, in allaying the apprehensions of the general public as
regards the legality of the call for hartal and also dissuade providers of
public utility services from heeding to such calls for illegal hartals in
future.
We had also, vide the same order, initiated separate action for contempt
of the Court's order dated 07.01.2019 against the PFI and its State
General Secretary.
2. By our order dated 29.09.2022, we took note of the reports
submitted before us of the estimated loss suffered by members of the
public as also by the KSRTC on account of the violence unleashed during
the PFI hartal. Taking note of the same, we issued the following
directions:
● We are of the firm view that the 12th and 13th respondents
are wholly and directly responsible for the injuries inflicted on the
members of our citizenry by their supporters, as also for the
damage/destruction caused to public/private property by the said
persons. We are justified in drawing this conclusion based on the
judgments of the Supreme Court in Re: Destruction of Public and
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Private Properties v. State of Andhra Pradesh - [2009 (2) KHC
374]; Tehseen S Poonawalla v. Union of India - [2018 KHC 6513]
and Kodungallur Film Sociey and Another v. Union of India and
Others - [2018 (5) KHC 297]. The tenor of our earlier order of 2019
was unambiguous when it stated that calls for flash hartals would be
viewed as illegal and unconstitutional acts, irrespective of the person,
political party or association of persons which called for the same, and
that those who violated the said order would be liable for the
consequences that flowed from their illegal acts.
● It is of some concern that notwithstanding our declaration
that the very calling of a flash hartal was an illegal and unconstitutional
act, the State Administration did virtually nothing to prevent the hartal
organizers from going ahead with their illegal demonstrations and
incidental road blockages on 23.09.2022. The media reports also reveal
that the police force played only a passive role in dealing with the
situation till we pronounced our order dated 23.09.2022, and began
taking effective steps only thereafter. An effective compliance with our
earlier order dated 7.1.2019 would have necessitated the State
administration to ensure that no public procession, gathering or
demonstration took place in the State if the same was in connection
with a call for a flash hartal.
● We once again re-iterate that our declaration and directions
in the order dated 7.1.2019 were solely in connection with flash hartals
and not in relation to general strikes or demonstrations that do not call
for the participation of the general public or intend to disrupt the free
movement of people and vehicles, or to peaceful hartals/demonstrations
conducted after due public notice. While the very call for a flash hartal
is illegal and unconstitutional, as it is not preceded by adequate public
notice, the holding of peaceful demonstrations of the nature described
above is one that can be justified as traceable to the fundamental rights
of the demonstrators under Article 19 (1)(a). It must be borne in mind,
however, that even the latter right is not an absolute one and, on every
occasion where a demonstration takes place, a balancing exercise has
to be carried out between the rights of the demonstrators under Article
19 (1)(a) and those of the general public under Article 21 and if the
said rights come into conflict with each other, the former must give
way to the latter (See: Mazdoor Kisan Shakthi Sangathan v. Union
of India - AIR 2018 SC 3476)).
● Citizens of the State cannot be made to live in fear solely
because they do not have the organized might of the persons or
political parties at whose instance such violent acts are perpetrated.
Our constitution guarantees to each individual in society certain
fundamental rights, and the said rights are to be respected and
guaranteed not only by the State as a governing body but also by fellow
citizens who must view such respect for others' rights as part of their
fundamental duties under the constitution. It might be apposite to
emphasise at this juncture that Article 51-A (e) in Part IV-A of our
Constitution, obliges every citizen to promote harmony and spirit of
common brotherhood amongst all the people of India transcending
religious, linguistic and regional or sectional diversities and to
renounce practices derogatory to the dignity of women, while Article
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51-A (i) obliges every citizen to safeguard public property and to abjure
violence. A citizen of our country cannot therefore, either individually
or collectively, ignore the above constitutional mandate. It is the rule of
law, and not the rule of men or mobs that legitimises governance under
our democratic Constitution.
● The additional 12th and 13th respondents herein cannot feign
ignorance of the above constitutional obligations more so when they
claim to be representing members of a pluralistic society. Their action
of inciting their supporters and goading them into the violent acts that
were witnessed across the State on 23.09.2022 cannot be legally
countenanced. They must be held responsible and made accountable
for their illegal actions. We therefore deem it appropriate to issue the
following directions:
● The additional 12th and 13th respondents shall, within two
weeks from today deposit an amount of Rs.5.20 crores with the Additional
Chief Secretary, Home Department, towards the damages estimated by the
State Government as well as the KSRTC as arising from the
destruction/damage caused to public/private property in the State.
● If the said amount is not deposited by the additional 12th and
13th respondents within the above period of two weeks, the State
Government, through the Additional Chief Secretary, Home Department
shall take immediate steps, inter alia by invoking the provisions of the
Revenue Recovery Act, to proceed against the assets/properties of the
additional 12th respondent organization, as well as the personal assets of
its office bearers including the Secretary, the additional 13 th respondent
herein, for realisation of the aforesaid deposit amount.
● The amounts so realized shall be purely provisional, and shall
be duly accounted for and held by the State Government in a separate and
dedicated account, for disbursal to those claimants who are identified by
the Claims Commissioner as entitled to such amounts. The respondents
shall also be liable to such further amounts as are found to be payable to
the claimants in the adjudication proceedings before the Claims
Commissioner.
● The State Government shall also ensure that in all the cases
filed before the various Magistrates/Sessions Courts in the State in
connection with offences committed during the flash hartal called on
23.09.2022, the 13th respondent herein is arrayed as an additional accused.
● The Magistrates/Sessions courts in the State, while considering
the bail applications of those persons against whom cases have been
registered by the Police in connection with the flash hartal that was called
on 23.09.2022, shall ensure that payment of any amount quantified towards
damage/destruction of property by any of the accused, is insisted from the
accused concerned as a condition for the grant of bail to him.
● The State Government shall take immediate steps to ensure
that secretarial assistance, including office space/infrastructure, is provided
to Sri.P.D.Sarangadharan, the Claims Commissioner identified by this
Court, so that the office of the Claims Commissioner is rendered fully
functional within three weeks from today and the claims instituted in
connection with the hartal that was called on 23.09.2022 can be
adjudicated without delay.
3. Vide order dated 08.11.2022, we took note of the
Government Order dated 01.11.2022 that formally appointed the Claims
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Commissioner [Sri.P.D.Sarangadharan, Retired District Judge] and
sanctioned the sitting fee of Rs.4,000/- for each sitting. The said
Government Order also indicated that an approved panel of assessors
consisting of Chartered Engineers and Chartered Accountants had also
been made available to assist the Claims Commissioner, and further that
necessary directions had been given to the Revenue Department for
initiating revenue recovery proceedings after receipt of details regarding
the assessment of value of the properties/assets of the PFI and its State
General Secretary.
4. Finding that the State Government was dragging its feet in
the matter of pursuing the revenue recovery actions that it had
undertaken to pursue with immediate effect, this Court was constrained
to pass an order dated 19.12.2022 on the following lines:
● Despite the peremptory directions issued by us in the past,
directing the State Government through the Additional Chief Secretary
to take immediate steps, inter alia, by invoking the provisions of the
Revenue Recovery Act to proceed against the assets/properties of the
additional 12th respondent Organization as well as the personal assets
of its office bearers including the Secretary, the additional 13th
respondent in these writ petitions, for realisation of the amount of Rs.
5.20 crores, we find that nothing substantial has been done by the
State Government towards complying with the said directions.
● As a matter of fact, on the last occasion when these cases
came up before us on 8-11-2022 the assurance of the Government, was
that proper directions had been given to the Revenue Department for
initiating recovery proceedings after receipt of the assessment of
properties/assets of respondent Nos.12 and 13. We were also assured
that recovery action would be proceeded and taken to fruition within a
month from that date. It is thereafter, and despite the further
assurance that a Claims Commissioner had already been appointed
through the Government Order dated 1-11-2022, and that the District
Collectors concerned of the various districts in the State had been duly
instructed to provide assistance to the Claims Commissioner, that an
affidavit has today been filed before us by the State Government
through the Additional Secretary to the Government, Home
Department which reads as follows:-
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"The Revenue Department has already issued directions to all 14 district
collectors to identity the movable and immovable properties of the 12th and
13th respondents urgently. Further, a requisition authority has to be appointed,
and the requisition authority thus appointed has to submit requisitions to the
District Collectors. On the basis of the requisitions the District Collectors have
to serve notice to the arrearing parties through the Revenue Officials as per
Kerala Revenue Recovery Act. 7 days prior notice has to be given to the
defaulting party for payment of the arrears under Section 7 & 34 of the
Revenue Recovery Act and if the dues are not paid within 7 days after serving
the notices, then a forfeiture notice under Section 36 has to be issued to the
defaulting parties. If the defaulting party does not pay the amount, a notice of
auction should be given as per Section 49 (2) which should be duly served and
advertised at least 30 days before the date of auction. Therefore, the Revenue
Department has informed that it is unfeasible to complete the above procedure
within a short period of one month. 7. Even though direction was given to the
District Collector, Ernakulam to ensure Secretarial assistance,including office
space/infrastructure to the claims Commissioner, the District Collector has now
informed their inability to give assistance in Collectorate due to insufficiency of
staff and lack of office space for accommodating the Claims Commissioner.
Alternate arrangements are being taken to provide support for the same, in
consultation with the District Collector, Ernakulam."
● We find the attitude of the State Government, as discernible
from the averments in the paragraphs of the affidavit extracted above,
to be wholly unacceptable, and per se disrespectful to the directions of
this Court. The State Government cannot adopt such a callous attitude
when called upon to implement the directions of this Court especially
in matters of public interest and involving destruction of public
property. We, therefore, direct the Additional Chief Secretary, Home
Department to be personally present before this Court on Friday, the
23rd day of December 2022, along with an affidavit sworn to by him
detailing the time frame within which the directions issued by us
towards recovery of the amount of Rs. 5.20 crores will be completed.
● We make it clear that under no circumstances will the time
granted for compliance with the earlier directions be extended beyond
31.01 2023.
5. In response to the directions in our order dated 19.12.2022
above, the Additional Chief Secretary, Home Department appeared before
us and filed an affidavit undertaking to complete the recovery
proceedings without undue delay. The text of our order dated 23.12.2022
reads as follows:
● Pursuant to our last order dated 19.12.2022 the Additional
Chief Secretary, Home Department, Dr.Venu.V., is before us today. He
has also filed an affidavit, the relevant portion of which reads as
follows:-
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"3. In this regard, it is humbly submitted that, necessary
arrangement will be made for the sitting of the Claims Commissioner,
in the Government Guest House, Ernakulam by the District Collector,
Ernakulam. The District Collector, Ernakulam has been strictly
directed to provide infrastructure and other facilities to the Claims
Commissioner as directed by this Hon'ble Court and report
compliance to Government vide D.O. Letter No.M2/108/2019/Home
dated 20.12.2022. The Additional Chief Secretary, Revenue
Department has been authorized to instruct the District Collectors
concerned of the various Districts in the State to provide assistance to
the Claims Commissioner, whenever necessary. Hence it is
respectfully submitted that there will not be any impediment for the
Claims Commissioner to conduct sittings.
4. The Inspector General, registration has furnished the
details of the Assets and properties of the additional 12 th and 13th
respondents, and it is produced herewith and marked as Annexure
R2(a). In accordance with the order dated 29.09.2022 of this Hon'ble
Court, the Additional Chief Secretary shall be the Requisition
Authority for the Revenue Recovery proceedings to be initiated from
the additional 12th and 13th respondents. Accordingly the Land
Revenue Commissioner has been directed to make all steps to
authorize Additional Chief Secretary, Home as the requisitioning
authority. It is submitted that, all earnest efforts are being taken to
comply with the directions of this Hon'ble Court. There is no wilful
disobedience or latches either from the part of this respondent or
from the part of other respondents in complying with the directions of
this Hon'ble Court. It is most respectfully submitted that, the
directions issued by this Hon'ble Court will be complied without fail.
It is also respectfully submitted that attachment of the properties
identified by the Registration Department will be completed by
15.01.2023. Thereafter a further period of one month will be required
to complete the recovery proceedings in compliance of the directions
of this Hon'ble Court.
5. As pointed out above, all the earnest efforts are being
taken to complete the proceedings and comply with the directions of
this Hon'ble Court. This respondent tenders unconditional apology for
the delay caused in this regard, and also submits that same is not
wilful or deliberate and occurred for the reasons stated above. This
respondent once again submit that all earnest steps will be taken to
comply with all the directions issued by this Hon'be Court without any
delay."
● Dr.Venu.V. has also assured us that clear instructions will
be issued to the authorities for the purposes of ensuring that directions
issued by this Court including in matters involving public interest, are
promptly complied with and acted upon so that expediency in justice
dispensation is achieved in the State through the collaborative efforts
of the Executive and the Judiciary in the State. We take note of this
assurance given to us by Dr.Venu.V. , and direct the posting of these
cases to 18.1.2023 for the state to file an action-taken report."
Thereafter on 18.01.2023, we recorded the contents of the memo filed by
the State Attorney as regards the action taken with regard to the
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attachment of properties of the Organisation and its State General
Secretary. The said order reads as follows:
● Through a memo filed by the State Attorney today, the
action taken report with regard to the attachment of the properties of
the additional 12th and 13th respondents as also the properties of the
office bearers of the organisation reads as follows:
"8. The State Police Chief has furnished the details of the
office bearers of the organization. The said details was forwarded to
the IG Registration for identifying their assets/properties which
includes the name, address, Aadhaar number, registered year and
survey number of the property. The IG Registration has furnished the
property details of the organization as well as the office bearers of
the PFI authorities which were identified in the 14 Districts. Revenue
Recovery Procedure is initiated by the Requisition Authority and
notice is issued to Shri. Abdul Sathar, Secretary, PFI. The Land
Revenue Commissioner has informed that based on the requisition
given in the name of Sri. Abdul Sathar, S/o. Alikunju, Secretary
Popular Front, Vathorayath veedu, Punnakkulam, Aadinad, Notice
under 7, 34 was served to Sri. Alikunju, father of Abdul Sathar on
31.12.2022.
9. Earnest efforts are taken by Government to complete
all the procedures for uploading the details of the office bearers
identified for the Revenue Recovery Proceeding, with the
coordination of the State Police Chief, the Land Revenue
Commissioner, IG Registration. The Additional Chief Secretary, who
is the Requisitioning authority is undergoing treatment in hospital
due to an accident which happened on 08.01.2023. As per the order
dated 23.12.2022 adequate directions were issued to all the
authorities concerned for prompt discharge of the Revenue Recovery
proceedings. It is submitted that there is no wilful negligence or
laches on or part in complying with the directions of this Hon'ble
Court."
● In response to a query from the Bench as regards why there
was a need to serve a notice under Sections 7 and 34 of the Revenue
Recovery Act to the persons whose property was directed to be
attached by this court, the response of the learned State Attorney is
that inasmuch as the Court had directed the recovery proceedings to be
initiated by invoking the provisions of the Revenue Recovery Act, a
compliance with the said procedure was also felt necessary by the
State. Taking note of the erroneous appreciation by the State of the
directions issued by us on 23.12.2022, we clarify that our direction to
the State was to proceed against the properties of the additional 12 th
and 13th respondents, as also the properties of the office bearers of the
organisation concerned, after finding that they had not complied with
our earlier direction to deposit the amount of Rs.5.20 crores. Under the
said circumstances, a further notice asking the said persons to show
cause as to why their properties should not be attached was wholly
unnecessary. We are of the view that the Government should have
straight away proceeded to attach the properties and bring the same to
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sale for realisation of the aforesaid amount of Rs.5.20 crores by
following the procedure under Section 35 of the Revenue Recovery Act
which would squarely apply in the instant case. In other words, the
reference to the provisions of the Revenue Recovery Act in our earlier
orders has to be taken as a reference to those provisions under that Act
as are applicable on the facts in the instant case, and which would
enable the State government to promptly effect a sale of the properties
belonging to the persons aforementioned for realisation of the amount
aforementioned. Accordingly, those procedures under the said Act such
as Sections 7 and 34 that are designed to protect the owners of the
properties need not be invoked in the case of the additional 12th and
13th respondents as also the office bearers of the organisation
concerned since they are admittedly defaulters of the directions issued
by us.
● We, therefore, post these cases on 24.01.2023 for the State
government to report the attachment of the properties that have
already been identified as belonging to the additional respondents
mentioned above and the office bearers of the organisation concerned.
The report of the State shall be filed before this Court by 23.01.2023
and shall contain the District-wise details of the properties attached."
By our order dated 24.01.2023, we took note of the allegations brought
before us regarding attachments of properties belonging to persons who
were neither office bearers nor had any relationship with the
Organisation concerned. We therefore clarified the scope of our earlier
orders as follows:
"We had by our earlier orders specifically directed the
properties of the 12th respondent and the office bearers of the 13th
respondent Organization to be attached since they failed to deposit
Rs.5.20 crores directed by us. In otherwords, what we directed was the
attachment of the properties belonging to the 12 th respondent as well as
the office bearers of the 13th respondent Organization who gave the
call for the illegal flash Hartal on 23.9.2022, during which there was
widespread destruction of the properties belonging to the Government,
KSRTC as well as the private citizens. It was to recover the loss from
those respondents that the earlier directions were issued. No properties
other than the above could have been proceeded much less attached
under the cover of the earlier orders. Under such circumstances, we
direct the Additional Secretary to Government, Home Department who
has filed the above memo to furnish details showing the link of the
persons, whose properties were attached, with the 13 th respondent
Organization. The affidavit shall also show the valuation of the
properties attached. We also direct the Claim Commissioner to
commence proceedings for quantification of the loss caused on account
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of the overt acts on 23.9.2022 from next week onwards and the State of
Kerala and its officials are hereby directed to afford such assistance
required to the Claim Commissioner for commencing the proceedings,
as directed above. An affidavit containing the above details shall be
filed before this Court on or before 02.02.2023. The Claims
Commissioner is requested to be present before this Court through
video conferencing on the next posting date."
By our order dated 02.02.2023, we considered the affidavit filed by the
State detailing the steps taken for attachment of properties and directed
as follows:
● Pursuant to our earlier order dated 24.1.2023, when the
matter was taken up for orders today, an affidavit has been filed on
behalf of the 2nd respondent stating as follows in paragraphs 3, 4, 5, 6
and 7:
"3. It is submitted that on receipt of the order dated
08.11.2022 of this Hon'ble Court, the State Police Chief was directed
to furnish the details of the Office bearers of the 10 th respondent. In
response to the same, the District Police Chief concerned has
furnished the list of the office bearers of the organisation. The list thus
obtained was forwarded to the Inspector General, Registration for
assessing the details of the properties of the office bearers. In the
meantime as per order dated 18.01.2023, this Hon'ble Court directed
that the Government should have straight away proceeded to attach
the properties and bring the same to sale for realisation of the
aforesaid amount of Rs.5.20 crore by following the procedure under
section 35 of the Revenue Recovery Act in the instant case. Hence in
compliance to the order, the details of the properties identified by the
IG, Registration was forwarded to the Land Revenue Commissioner for
initiating attachment procedure. Since all these procedures were
initiated in a limited time period some mistakes crept in due to some
similarity in the name, address, survey number, etc. of the properties
identified. Hence this resulted in erroneous attachment of some
properties of persons who were not associated with the organization.
When it came to the notice of Government that some mistakes had
occurred in the attachment, direction was given to the Land Revenue
Commissioner and the State Police Chief to stop further proceedings in
respect of these properties which were erroneously identified. In
accordance with the directions of this Hon'ble Court dated 24.01.2023,
the State Police Chief has furnished the detailed list of the persons
whose properties were attached and their link with the 10th
respondent organization. True copy of the detailed list furnished by the
State Police Chief along with covering letter dated 01.02.2023 is
produced herewith and marked as Annexure R2(b).
4. In compliance to the directions in the order dated
18,.01.2023, requisition in respect of the properties of 209 persons
related to PFI was forwarded to the District Collectors for effecting
attachment. The Land Revenue Commissioner has informed that out of
them valuation report in respect of 177 properties were prepared by
the District Collectors concerned. In view of the disputes raised
regarding the attachment proceedings, the valuation of the remaining
properties could not be completed. A true copy of the valuation
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statement of the properties furnished by the Land Revenue
Commissioner along with covering letter dated 31.01.2023 is produced
herewith and marked as Annexure R2(c).
5. As submitted in the Action Taken Report dated
17.01.2023, office space of 300 Sq. Ft was allotted to the Claims
Commissioner in the 1st floor of Revenue Tower at Ernakulam. The
Executive Engineer, Kerala State Housing Board had submitted an
estimate of Rs.6,05,000/- for furnishing the office space especially for
partition and providing office furniture to the Claims Commissioner.
The District Collector, Ernakulam had requested the Home
Department to give administrative sanction of Rs.6,05,000/- for
furnishing the office space. Accordingly as per G.O.(Rt)
No.254/2023/Home dated 31.01.2023, the Government have issued
administrative sanction amounting to Rs.6,05,000/- for providing
infrastructure facilities to the Claims Commissioner. Sanction was also
accorded to the District Collector, Ernakulam to draw an amount to
Rs.6,05,000/- for the above purpose.
6. It is respectfully submitted that in order to commence
the functioning of the Claims Commissioner, the District Collector as
per order dated 25.01.2023 had also allotted a room for the Claims
Commissioner in the Rest House, Ernakulam till the furnishing work of
the office in the Revenue Tower is completed. A true copy of the order
dated 25.01.2023 of the District Collector, Ernakulam is produced
herewith and marked as Annexure R2(d).
7. Based on the above said order of the District Collector,
letter dated 27.01.2023 was addressed to the Claims Commissioner
Sri. P.D. Sarangadharan, intimating him that a room has been allotted
temporarily in the Rest House, Ernakulam for commencing the work of
the Commission, pending completion of the furnishing work in the
room allotted in the Revenue Tower, Ernakulam. Necessary staff have
already been deputed to assist the Claims Commissioner and they had
reported to the Claims Commissioner."
● In the report submitted before us by the Claims
Commissioner, he submits that, while the District Collector has,
through a communication dated 25.1.2023, informed him of the
allotment of a room in the PWD Rest House, Ernakulam, for his
functioning pending the repair works to be carried out at the premises
in the Revenue Tower Building near Boat Jetty, Ernakulam, he feels that
the space allotted to him at the PWD Rest House will not be an
appropriate place to function for a public office as the amenities there
are relatively poor. He prays that he may be permitted to function from
his Chambers at the High Court Chamber Complex for the period of one
month from today, by which time, it is expected that the space in the
Revenue Tower Building will be made available for his use by the
District Administration. He also prays that suitable directions be issued
for empowering him to summon existing video and other recordings
from the Police Department and other public and private sources to
pinpoint the damage and establish nexus with the perpetrators of the
damage caused during the Hartal, to call for the copies of all FIR's
registered and the mahazars prepared in connection with the incident
during the Hartal and to call for the copy of records showing all details
of damage caused to the KSRTC.
● Taking note of the affidavit filed on behalf of the 2nd
respondent and the report submitted by the Claims Commissioner, we
deem it appropriate to issue the following directions:
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(i) The 2nd respondent, Additional Secretary shall forthwith
ensure that the properties of those persons who have no connection
with the additional 13th respondent Organisation, which have been
erroneously attached by the Revenue Recovery authorities of the State
Government, are released by lifting the attachment on the said
properties. The lifting of the attachment shall be evidenced by
appropriate orders issued in that regard which are communicated to
the persons concerned.
(ii) We make it clear that the Claims Commissioner appointed
by this Court, to adjudicate on the claims of the persons who have
suffered damage to their properties during the Hartal, shall have all
the powers of a Civil Court to summon any person/document as also
any witness for the purposes of the enquiry. He may accordingly seek
the production of any material required for the purposes of the enquiry
from the Departments of the Government, Public/Private sources as
also the KSRTC using the said powers conferred on him through this
order.
(iii) The State Government shall ensure that the support staff
allotted to the Office of the Claims Commissioner are made available
to the Claims Commissioner at the temporary premises that he has
chosen to function from, till such time as the premises allotted in the
Revenue Tower Building is made available for his functioning. (iv) The
District Collector, who is present before us through video
conferencing, shall also ensure that the work of furnishing the
premises at the Revenue Tower Building, for the functioning of the
Office of the Claims Commissioner, is complete in all respects within a
period of one month from today."
6. Through various orders passed thereafter, we had also
made it clear that till such time as the Claims Commissioner appointed
by us, completed the exercise of quantifying the damage occasioned
during the hartal, no sale of the attached properties would be conducted
by the State Government. In the meanwhile, we were given to
understand that a Special Leave Petition was preferred before the
Supreme Court [S.L.P. (Civil) No.10350/2023] impugning the orders
dated 23.09.2022, 29.09.2022 and 08.11.2022 passed by us. By an
order dated 17.04.2023, however the said S.L.P. was dismissed as
withdrawn with liberty to the petitioner therein to file a Review Petition
before this Court. In the Review Petition that was thereafter filed before
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us, we heard the Review Petitioner, but found that the contentions in the
Review Petition as supplemented by the submissions made during the
course of the hearing, could not be accepted. We therefore dismissed
the Review Petition with the following observations:
● Having considered the rival contentions, we are not in a
position to accept the contentions raised on behalf of the review
petitioners for more reasons than one. The orders that were passed on
23.9.2022, 29.9.2022, and 8.11.2022 were all in continuation of the
orders passed by this Court dated 07.01.2019, finding that the actions
of the review petitioners were in gross violation of the same. The
contention that the petitioner was not heard before quantification or
directing to deposit is again wrong as this Court had only taken note of
the estimate prepared by the State Government/KSRTC and directed
deposit more like a provisional/conditional attachment, pending the
final adjudication. The correctness of the estimate/quantum assessed by
the State Government/KSRTC is yet to be decided, and the petitioner
will be free to point out his contentions and resist the quantification.
What was ordered initially was only a deposit subject to the
quantification of actual liability. Quantification must follow the
procedure stipulated in the decision, particularly the one reported in In
Re: Destruction of Public & Private Properties v. State of Andhra
Pradesh and Others [(2009) 5 SCC 212]. On the argument that the
petitioner was not heard, it is relevant to note that notice was issued in
the writ petition and in the contempt case, and it could not be served
only on account of the reason already stated. Even otherwise, we do not
think that the lack of notice has prejudiced the petitioner in any
manner, as we had made it clear that the deposit was subject to the
final adjudication, and the same was warranted on account of the
undisputed fact that the petitioner gave the call for a hartal and that
the damages/destruction was wholly and directly due to the call for
hartal.
● We note from para-4 of the review petition that, following
the nationwide raid of the office of the PFI and the arrest of its office
bearers, distressed by the same, a press conference was held at 10 a.m.
on 22.9.2022 and announced the decision to hold a hartal on 23.9.2022.
In view of the admission by the petitioners themselves, there cannot be
any doubt that the call was illegal and against the order passed by this
Court on 7-1-2019 and therefore, the responsibility for the acts of
damage/destruction on account of the said illegal call had to be
fastened on the review petitioners. We do not find anything in the
decisions the learned Senior Counsel relied on to support his
contentions on the lack of notice, as in both cases considered by the
Apex Court, final judgment was pronounced without the affected party
concerned being served with a notice. For these reasons, we reject the
contention as regards lack of notice.
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● The further contention of the learned Senior Counsel that
the cases were posted contrary to the roster allocation also cannot be
accepted as the Contempt of Court case was initiated after getting
permission from the Chief Justice, and the premise on which this
Contempt of Court case was initiated was the violation of the orders
passed in the same writ petition mentioned above. The writ petitions
were also transferred to this Bench with the consent of the Chief
Justice. The contention in this regard made by the learned Senior
Counsel is only to be rejected.
● We also note that pursuant to the orders impugned in these
review petitions, steps have been taken in furtherance of those orders,
and quantification is nearly complete. At this distance of time, when the
Claims Commissioner is almost nearing completion of the adjudication
process, there is no scope for a review of the impugned orders so as to
put the clock back or undo the actions taken to date. We, however, note
the contention of the learned Senior Counsel, as stated in the review
petitions, that respondent No.13 and his family were dispossessed from
their house. We hold that there was no direction in any of the orders to
dispossess any person. The learned State Attorney fairly concurs with
this by stating that immediate steps will be taken to restore the
possession of respondent No.13. We record this, and there will be a
direction to do the same without any further delay if it has not been
done so far.
● We find no error apparent on the face of the record or any
analogous ground to entertain these review petitions. Accordingly, we
do not find any merit in the review petitions, which are dismissed.
7. The Claims Commissioner has now filed his report after
adjudicating 98 claim petitions. 60 of those petitions related to damage
caused to KSRTC buses and 38 claims were in respect of private
properties. As part of the enquiry, the Claims Commissioner collected
and considered 862 documents and recorded statements from 194
persons. A total figure of Rs.3,94,97,445.26 was arrived at as
compensation payable in respect of the damages caused to property.
Rs.10,72,761/- is quantified as compensation to private property that
includes Rs.1,25,525/- for personal injury and Rs.9,47,236/- as damages
to property. Rs.3,84,24,684.26 is the total compensation determined as
payable to KSRTC which includes Rs.3,74,77,448.26 as damage to
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property, Rs.62,540/- for personal injury and Rs.2,42,58,376.26 towards
revenue loss. Although by our order dated 19.03.2025, we had granted
the parties two weeks' time to file their response to the reports filed by
the Claims Commissioner, no such response was received when the case
was called up for hearing on 03.04.2025 and 09.04.2025.
8. Since the Claims Commissioner has arrived at the final
amount regarding the compensation payable, and the total amount is
less than the amount that we had initially directed to be deposited by the
PFI and its State General Secretary and further, the attachment of
properties was ordered as security for recovery of the said amount, we
are of the view that the compensation amount determined by the Claims
Commissioner can be realised by continuing the attachment in respect of
only some of the properties, and selling only such of the properties as
are necessary for the realisation of the amount determined by the Claims
Commissioner. Further, with a view to ensure that the State does not
arbitrarily pick and choose among the attached properties, for the
purpose of bringing them to sale, we must also formulate an appropriate
criteria that would inform such a selection. We must also bear in mind
that writ petitions have been filed by various persons, whose properties
had been attached pending quantification of the damages by the Claims
Commissioner, seeking a lifting of the attachment over their properties.
9. Towards the above end, we issue the following directions
which shall operate as interim directions in W.P.(C).Nos.222 and 244 of
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2019, but shall operate as final directions to dispose the other writ
petitions:
i. The State Government shall identify properties sufficient to
recover the amount of compensation determined as damages
by the Claims Commissioner [Rs.3,94,97,445.26].
ii. Towards this ends, the State Government shall first arrange
the attached properties in the following order:
(a) Properties standing in the name of the PFI.
(b) Properties standing in the name of the office bearers
of the Front at the National Level.
(c) Properties standing in the name of the office bearers
of the Front at the State Level.
(d) Properties standing in the name of the office bearers
of the Front at the District Level and
(e) Properties standing in the name of the office bearers
of the Front at the Local Area Level.
iii. After arranging the attached properties as above, the State
shall identify such of the properties beginning from the top of
the list, the sale of which would fetch the amount of damages
quantified by the Claims Commissioner, within an outer time
limit of six weeks from the date of receipt of a copy of this
judgment.
iv. After identifying such properties as have to be sold for
realisation of the compensation amount, the remaining
attached properties shall be freed from their attachments by
lifting the attachments that are in vogue over the said
properties with due intimation to the respective owners.
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The State Government shall do this exercise immediately on
expiry of six weeks period mentioned in (iii) above.
In the light of the directions (i) to (iv) above, the writ petitions
other than W.P.(C).Nos.222 and 244 of 2019 shall stand disposed
without prejudice to the right of any of those writ petitioners to
approach this Court with a fresh writ petition in the event of the State
Government deciding to continue the attachment in respect of their
properties even after completion of the exercise directed above. As
regards W.P.(C).Nos.222 and 244 of 2019, the above directions shall
operate only as interim directions.
Sd/-
DR. A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE
prp/
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APPENDIX OF WP(C) 6752/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED DATED 07-03-
2015 VIDE NO.869 OF 2015 O F THE
S.R.O.ALANGAD
Exhibit P2 TRUE COPY OF THE NOTICE DATED 20-01-2023 VIDE
C4/12/2023 ISSUED BY THE 3RD RESPONDENT IN
ACCORDANCE WITH SECTION 36 OF THE REVENUE
RECOVERY ACT
Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER DATED 27-01-2023 BEFORE THE
2ND RESPONDENT
RESPONDENT ANNEXURES
Annexure R3(b) A true copy of the letter No.M2-
108/2019/Home-Part(2) dated 18.01.2023.
Annexure R3(a) A true copy of the letter No.C4-12/2023 dated
11.01.2023.
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APPENDIX OF W.P(C).7355/2023
PETITIONER EXHIBITS:
Exhibit-P1 TRUE COPY OF THE TITLE DEED NO. 810/1/2019
DATED 05.04.2019 OF SRO PANAVALLY OF THE
PETITIONER'S PROPERTY
Exhibit-P2 TRUE COPY OF THE NOTICE DATED 20.01.2023
ISSUED BY THE 2ND RESPONDENT UNDER SECTION 36
OF THE REVENUE RECOVERY ACT
Exhibit-P3 TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB,
POOCHAKKAL ON 22.09.2022
Exhibit-P3(a) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB,
POOCHAKKAL ON 23.09.2022
Exhibit-P3(b) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB,
POOCHAKKAL ON 24.09.2022
Exhibit-P4 TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB CHAVADY ON
22.09.2022
Exhibit-P4(a) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB CHAVADY ON
23.09.2022
Exhibit-P4(b) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB CHAVADY ON
24.09.2022
Exhibit-P5 TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB VADUTHALA
ON 22.09.2022
Exhibit-P5(a) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB VADUTHALA
ON 23.09.2022
Exhibit-P5(b) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB VADUTHALA
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ON 24.09.2022
Exhibit-P6 TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB
THRICHATTUKULAM ON 22.09.2022
Exhibit-P6(a) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB
THRICHATTUKULAM ON 23.09.2022
Exhibit-P6(b) TRUE COPY OF THE STATEMENT OF THE DAILY
COLLECTION OF THE PETITIONER'S LAB
THRICHATTUKULAM ON 24.09.2022
Exhibit-P7 TRUE COPY OF THE REPRESENTATION DATED
21.02.2023 ADDRESSED TO THE RESPONDENTS 1 TO
Exhibit-P7(a) TRUE COPY OF THE POSTAL RECEIPT DATED
22.02.2023 ISSUED BY THE POSTAL DEPARTMENT
FOR REGISTERING EXT.P7 ADDRESSED TO THE 1ST
RESPONDENT
Exhibit-P7(b) TRUE COPY OF THE RECEIPT DATED 22.02.2023
ISSUED BY THE OFFICE OF THE 2ND RESPONDENT
FOR RECEIVING EXT.P7
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APPENDIX OF WP(C) 7842/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY NOTICE
DATED 10.02.2023 AS EXHIBIT P1
Exhibit P2 TRUE COPY OF THE ATTACHMENT NOTICE DATED
20.01.2023 IS AS EXHIBIT P2
Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER BEFORE THE REVENUE RECOVERY
TAHSILDAR DATED 21.01.2023 IS AS EXHIBIT P3
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APPENDIX OF W.P(C).NO.9339/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 22.02.2023
AND ITS RECEIPT
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APPENDIX OF W.P(C).NO.9690/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23.02.2023
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APPENDIX OF W.P(C).NO.10142/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 21.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23.02.2023
FILED BRFORE THE DISTRICT COLLECTOR OF
TRIVANDRUM AND THE RECEIPT OF THE OBJECTION
RESPONDENT ANNEXURES
Annexure R1(a) True copy of the letter No. M2/108/2019/Home
dated 18.01.2023.
Annexure R1(b) True copy of the proceedings
No.LR/13472/2022-LR(B6) dated 19.01.2023.
Annexure R1(c) True copy of the objection filed by the
petitioner
Annexure R1(d) True copy of the letter No.
D2/89871/2022/T(2) dated 13.02.2023.
Annexure R1(e) True copy of the letter No. DCTVM/167/2023-R9
dated 21.03.2023.
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APPENDIX OF W.P(C).NO.10666/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23.02.2023
BEFORE THE DISTRICT COLLECTOR OF
PATHANAMTHITTA AND THE RECEIPT OF THE
OBJECTION
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APPENDIX OF W.P(C).NO.10869/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 21.01.2023
Exhibit2 TRUE COPY OF THE OBJECTION DATED 23.02.2023
FILED BEFORE THE DISTRICT COLLECTOR, KOTTAYAM
ALONG WITH ITS RECEIPT.
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APPENDIX OF WP(C).NO.11090/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 20.01.2023
ISSUED BY THE 2ND RESPONDENT UNDER SECTION 36
OF THE REVENUE RECOVERY ACT
Exhibit-P2 TRUE COPY OF THE REPRESENTATION DATED
22.02.2023 ADDRESSED TO THE 1ST RESPONDENT
Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED
22.02.2023 ADDRESSED TO THE 2ND RESPONDENT
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APPENDIX OF W.P(C) 11104/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23.02.2023
FILED BEFORE THE DISTRICT COLLECTOR,
ALAPPUZHA ALONG WITH ITS RECEIPT
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APPENDIX OF W.P(C) 11453/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 22.02.2023
FILED BEFORE THE DISTRICT COLLECTOR,
PATHANAMTHITTA ALONG WITH ITS RECEIPT
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APPENDIX OF WP(C).NO.12642/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ATTACHMENT OF PROPERTY LIST
ISSUED IN THE NEWSPAPER DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 22.02.2023
FILED BEFORE THE DISTRICT COLLECTOR,
TRIVANDRUM ALONG WITH ITS RECEIPT
RESPONDENT ANNEXURES
Annexure R1(a) True copy of the notice dated 21.01.2023.
Annexure R1(b) True copy of the acknowledgment card of
Department of Posts,India.
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APPENDIX OF WP(C) 12834/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ATTACHMENT OF PROPERTY LIST
ISSUED IN THE NEWSPAPER DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 07.04.2023
FILED BEFORE THE DISTRICT COLLECTOR,
TRIVANDRUM ALONG WITH ITS RECEIPT
RESPONDENT ANNEXURES
Annexure R1(a) True copy of the notice dated 21.01.2023.
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APPENDIX OF WP(C) 12924/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 23.01.2023 BY
2ND RESPONDENT
Exhibit-P2 TRUE COPY OF THE REPRESENTATION DATED
23.02.2023 ADDRESSED TO THE 1ST RESPONDENT
AND SENT THROUGH THE SUPERINTENDENT OF VIYYUR
PRISON
Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED
23.02.2023 ADDRESSED TO THE 2ND RESPONDENT
AND SENT THROUGH THE SUPERINTENDENT OF VIYYUR
PRISON
Exhibit-P4 TRUE COPY OF THE TABLE OF CONSIDERED THE
CASES NAMELY WP(C)NO. 222 & 244 OF 2019 AND
Exhibit-P5 TRUE PRINT OUT COPIES OF THE NEWS ITEM
APPEARED IN THE WEBSITE OF THE HINDU ONLINE
ON 15.02.2019
Exhibit-P6 TRUE COPY OF THE ORDER DATED 18.1.2023 IN WPC
NO. 222/2019 AND 244/2019 REFERRED IN EXT.P1
NOTICE
Exhibit-P7 TRUE COPY OF THE ORDER DATED 29.9.2022 IN WPC
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APPENDIX OF WP(C) 13453/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 21.01.2023
ISSUED BY THE 2ND RESPONDENT UNDER SECTION 36
OF THE REVENUE RECOVERY ACT
Exhibit-P2 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE 1ST RESPONDENT THROUGH THE
SUPERINTENDENT OF DISTRICT JAIL, PALAKKAD
Exhibit-P3 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE 2ND RESPONDENT THROUGH THE
SUPERINTENDENT OF DISTRICT JAIL, PALAKKAD
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APPENDIX OF WP(C) 13671/2023
PETITIONER EXHIBITS
Exhibit-P1(a) TRUE COPY OF THE TWO NOTICE DATED 20.1.2023
(SY.NO. 74/1A, AND 28/2 OF PATHANAMTHITTA
VILLAGE) ISSUED IN THE NAME OF THE 1ST
PETITIONER
Exhibit-P1(b) TRUE COPY OF THE TWO NOTICE DATED 20.1.2023
( SY NO. 83/4-1 OF PATHANAMTHITTA VILLAGE)
ISSUED IN THE NAME OF THE 1ST PETITIONER
Exhibit-P2(a) TRUE COPY OF THE REPRESENTATION DATED
23.2.2023 SUBMITTED BY THE 1ST PETITIONER
THROUGH SUPERINTENDENT, VIYYUR HIGH SECURITY
PRISON TO THE 1ST RESPONDENT
Exhibit-P2(b) TRUE COPY OF THE REPRESENTATION DATED
23.2.2023 SUBMITTED BY THE 1ST PETITIONER
THROUGH SUPERINTENDENT, VIYYUR HIGH SECURITY
PRISON TO THE 2ND RESPONDENT
Exhibit-P3 TRUE COPY OF THE ORDER DATED 18.1.2023 IN WPC
NO. 244/2019 REFERRED IN EXT P1(A) AND P1(B)
NOTICES
Exhibit-P4 TRUE COPY OF THE ORDER DATED 29.9.2022 IN WPC
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APPENDIX OF W.P(C) 16325/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 20.1.2023
Exhibit-P1(a) TRUE COPY OF THE NOTICE DATED 20.1.2023
Exhibit-P2 TRUE COPY OF THE REPRESENTATION DATED
22.2.2023 SUBMITTED THROUGH THE
SUPERINTENDENT OF VIYYUR JAIL TO THE 1ST
RESPONDENT
Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED
22.2.2023 SUBMITTED THROUGH THE
SUPERINTENDENT OF VIYYUR JAIL TO THE 2ND
RESPONDENT
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APPENDIX OF W.P(C) 16375/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 06-
02-2023 ISSUED BY THE AZHIYOOR VILLAGE
OFFICE.
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF THE RECEIPT NUMBER 800293/23
DATED 24-01-2023 ISSUED BY THE COLLECTORATE,
KOZHIKODE.
Exhibit P5 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT.
RESPONDENT ANNEXURES
Annexure R1(a) Copy of the requisition dated 19.01.2023 from
the Additional Chief Secretary, Home
Department
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APPENDIX OF W.P(C) 16595/2023
PETITIONER EXHIBITS:
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 23.01.2023 BY
THE 2ND RESPONDENT
Exhibit-P2 TRUE COPY OF THE REPRESENTATION DATED
23.02.2023 BY THE PETITIONER SUBMITTED TO THE
1ST RESPONDENT THROUGH THE SUPERINTENDENT OF
VIYYUR PRISON
Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED
23.02.2023 BY THE PETITIONER SUBMITTED TO THE
2ND RESPONDENT THROUGH THE SUPERINTENDENT OF
VIYYUR PRISON
Exhibit-P4 TRUE COPY OF THE ANNEXURE IV PRODUCED WITH A
MEMO FILED BEFORE THIS HON'BLE COURT IN WPC
NO. 244/2019 (DETAILS OF PERSONS WHOSE
PROPERTIES WERE LIFTED FROM ATTACHMENT)
Exhibit-P5 TRUE COPY OF THE CASE DETAILS TABLE (W.P(C)
NO. 475/2019 IS NOT SEEN TAGGED WITH WPC NO.
222/2019 AND 244/2019. HOWEVER, ALL THESE
CASES ARE SEEN CONSIDERED BY THE HON'BLE HIGH
COURT ON VARIOUS DATES AS CAN BE SEEN FROM
THE DETAILS GIVEN IN A TABLE)
Exhibit-P6 TRUE PRINT OUT COPIES OF THE NEWS ITEM
APPEARED IN THE WEBSITE OF THE HINDU ONLINE
ON 15.02.2019
Exhibit-P7 TRUE COPY OF THE ORDER DATED 18.1.2023 IN WPC
NO. 222/2019 AND 244/2019 REFERRED IN EXT.P1
NOTICE
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APPENDIX OF W.P(C) 16793/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE BUILDING TAX RECEIPT DATED
11-03-2022 ISSUED BY THE OLAVANNA GRAMA
PANCHAYAT
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 27-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
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APPENDIX OF W.P(C).NO.16830/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 06-
02-2023 ISSUED BY THE PERUVAYAL VILLAGE
OFFICE.
Exhibit P3 TRUE COPY OF THE RECEIPT NUMBER 800967/23
DATED 25-01-2023 ISSUED BY THE COLLECTORATE,
KOZHIKODE.
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT.
Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 27-01-
2023 SUBMITTED BEFORE THE COMMISSIONER OF
POLICE, KOZHIKODE.
Exhibit P6 TRUE COPY OF RECEIPT NUMBER 54 DATED 27-01-
2023 ISSUED BY THE COMMISSIONER OF POLICE,
KOZHIKODE.
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APPENDIX OF W.P(C) 16869/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 06-
02-2023 ISSUED BY THE FEROKE VILLAGE OFFICE
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
RESPONDENT ANNEXURES
Annexure R1(a) Copy of the Requisition dated 19.01.2023 of
the Additional Secretary, Home Department
Annexure R1(c) Copy of the communication No. LR
13472/2022/LR(B6) dated 19.01.2023 of the
Land Revenue Commissioner
Annexure R1(b) Copy of the Revenue Recovery Certificate
dated 20.01.23 issued by this Respondent
Annexure R1(e) Communication No.C1.50/2023 dated 15.02.23 to
the Dist. Collector, Kozhikode from the
Tahsildar
Annexure R1(d) Copy of the communications
No.C1.50/2023/RRKKD dated 20.01.23 sent to
the Revenue Registration and Panchayath
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APPENDIX OF WP(C).NO.17368/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 20.01.2023
ISSUED BY 2ND RESPONDENT AND SERVED AT HOME
Exhibit-P2 TRUE COPY OF THE REPRESENTATIONS DATED
23.02.2023 SUBMITTED BEFORE THE 1ST
RESPONDENT, THROUGH THE SUPERINTENDENT OF
CENTRAL PRISON AND CORRECTIONAL HOME, VIYYUR
Exhibit-P2(a) TRUE COPY OF THE REPRESENTATIONS DATED
23.02.2023 SUBMITTED BEFORE THE 2ND
RESPONDENT THROUGH THE SUPERINTENDENT OF
CENTRAL PRISON AND CORRECTIONAL HOME, VIYYUR
Exhibit-P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE WIFE OF THE PETITIONER ON 23.01.2023
BEFORE THE 2ND RESPONDENT
Exhibit-P4 TRUE COPY OF THE ANNEXURE IV PRODUCED WITH A
MEMO FILED BEFORE THIS HON'BLE COURT IN WPC
NO. 244/2019 (DETAILS OF PERSONS WHOSE
PROPERTIES WERE LIFTED FROM ATTACHMENT)
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APPENDIX OF W.P(C) 17475/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
PREPARED BY THE 3RD RESPONDENT IN RESPECT OF
THE PROPERTY IN SURVEY NO. 111/3B AND 111/3C
OF PERINGATHUR VILLAGE
Exhibit P2 TRUE COPY OF THE MAHAZAR PREPARED BY THE 3RD
RESPONDENT IN RESPECT OF THE PROPERTY IN
SURVEY NO. 107/7 OF PERINGATHUR VILLAGE
Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 07-
04-2023 ISSUED BY THE PERINGATHUR VILLAGE
OFFICE FOR THE PERIOD 2023-2024
Exhibit P4 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
Exhibit P5 TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST
RESPONDENT REGARDING THE ACKNOWLEDGMENT OF
THE OBJECTION DATED 23-01-2023
Exhibit P6 TRUE COPY OF THE RECEIPT ISSUED BY THE 3RD
RESPONDENT REGARDING THE ACKNOWLEDGMENT OF
THE OBJECTION DATED 23-01-2023
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APPENDIX OF WP(C) 17873/2023
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF NOTICE DATED 20/01/2023 EXECUTED
AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF REPRESENTATION DATED 23/1/2023
FILED BY THE PETITIONER BEFORE THE 3RD
RESPONDENT.
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2025:KER:31013
APPENDIX OF WP(C) 18157/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE NO. TLKTSY/501/2023-
R1 ISSUED BY THE 2ND RESPONDENT UNDER SECTION
36 DATED 20-01-2023.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 19-
10-2022 ISSUED BY THE KODUVALLY VILLAGE
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 30-01-
2023 SUBMITTED BEFORE THE COMMISSIONER OF
POLICE, KOZHIKODE
Exhibit P6 TRUE COPY OF RECEIPT NUMBER G3(B)5863/2023/DR
DATED 30-01-2023 ISSUED BY THE DISTRICT
POLICE CHIEF, KOZHIKODE RURAL
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APPENDIX OF W.P(C) 18208/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SAID NOTICE DATED 20/01/2023
EXECUTED AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED
24/1/2023 FILED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
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APPENDIX OF WP(C) 18275/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20/01/2023
EXECUTED AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED
23/1/2023 FILED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
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APPENDIX OF WP(C) 18313/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20/01/2023
EXECUTED AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED
24/1/2023 FILED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
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APPENDIX OF WP(C) 18350/2023
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT IN RESPECT OF
THE PROPERTY IN SURVEY NO. 104 TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT IN RESPECT OF
THE PROPERTY IN SURVEY NO. 104/22 TO THE
PETITIONER
Exhibit P3 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT IN RESPECT OF
THE PROPERTY IN SURVEY NO. 101 TO THE
PETITIONER
Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 31-
05-2023 ISSUED BY THE PERAMBRA VILLAGE OFFICE
AS PER THANDAPER ACCOUNT NUMBER 5404
Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT DATED 31-
05-2023 ISSUED BY THE PERAMBRA VILLAGE OFFICE
AS PER THANDAPPER ACCOUNT NUMBER 665
Exhibit P6 TRUE COPY OF THE LAND TAX RECEIPT DATED 31-
05-2023 ISSUED BY THE PERAMBRA VILLAGE OFFICE
AS PER THANDAPPER ACCOUNT NUMBER 4712
Exhibit P7 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT IN
Exhibit P8 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT IN
RESPECT OF THE PROPERTY IN SURVEY NO. 104/22
Exhibit P9 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT IN
Exhibit P10 TRUE COPY OF THE RECEIPT DATED 24-01-2023
ISSUED BY THE KOZHIKODE COLLECTORATE
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Exhibit P11 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT IN
Exhibit P12 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT IN
RESPECT OF THE PROPERTY IN SURVEY NO. 104/22
Exhibit P13 A TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT IN
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APPENDIX OF WP(C) 18358/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 21-01-2023
ISSUED BY THE 3RD RESPONDENT
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 05-
04-2022 ISSUED BY THE KOLACHERY VILLAGE
OFFICE
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE RECEIPT NUMBER 497271/23
DATED 27-01-2023 ISSUED BY THE COLLECTORATE,
KANNUR
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APPENDIX OF WP(C) 18415/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20/01/2023
EXECUTED AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED
23/1/2023 FILED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
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APPENDIX OF WP(C) 18577/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 20.01.2023
SERVED BY THE 2ND RESPONDENT AT THE RESIDENCE
OF THE PETITIONER
Exhibit-P2 TRUE COPY OF THE PETITION DATED 24.01.2023 BY
THE PETITIONER'S WIFE SUBMITTED BEFORE THE
2ND RESPONDENT
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APPENDIX OF WP(C) 18586/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE NOTICE DATED 20.01.2023
SERVED BY THE 2ND RESPONDENT
Exhibit-P2 TRUE COPY OF THE RECEIPT DATED 23.01.2023
ISSUED BY THE OFFICE OF THE 2ND RESPONDENT
:: 132 : :
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APPENDIX OF WP(C) 18711/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 21-
07-2022 ISSUED BY THE MAVILAYI VILLAGE OFFICE
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE RECEIPT NUMBER
496211/23/DCKNR DATED 25-01-2023 ISSUED BY
THE COLLECTORATE, KANNUR
Exhibit P5 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P6 TRUE COPY OF THE RECEIPT NUMBER
TOKNR/496387/2023 DATED 25-01-2023 ISSUED BY
THE TALUK OFFICE, KANNUR
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APPENDIX OF WP(C) 18815/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 25-
11-2022 ISSUED BY THE KUTTIKATTUR VILLAGE
OFFICE
Exhibit3 TRUE COPY OF THE OBJECTION DATED 27-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
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APPENDIX OF WP(C) 18966/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE ISSUED BY REVENUE RECOVERY TAHSILDAR
DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 19.05.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, ALAPPUZHA ALONG WITH ITS RECEIPT
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APPENDIX OF WP(C) 18967/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE ISSUED BY REVENUE RECOVERY TAHSILDAR
DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 19.05.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, PATHANAMTHITTA ALONG WITH ITS
RECEIPT
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APPENDIX OF WP(C) 19107/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF NOTICE DATED 24/01/2023 EXECUTED
AND ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE SAID REPRESENTATION DATED
24/1/2023 FILED BY THE PETITIONER BEFORE THE
3RD RESPONDENT.
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2025:KER:31013
APPENDIX OF WP(C) 19375/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICE ISSUED BY REVENUE RECOVERY TAHSILDAR
DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 19.05.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, PATHANAMTHITTA ALONG WITH ITS
RECEIPT
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APPENDIX OF WP(C) 19949/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20.01.2023 WAS
ISSUED IN CONNECTION WITH THE DAMAGES CAUSED
DURING THE FLASH HARTAL DECLARED BY THE
POPULAR FRONT OF INDIA ON 23.09.2022.
Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 5TH RESPONDENT
DATED 25.10.2023
Exhibit P3 TRUE COPY OF THE REPLY BY THE 4TH RESPONDENT
DATED 27.01.2023
Exhibit P4 TRUE COPY OF THE REPORT DATED 01.02.2023
ALONG WITH A LIST OF THE OFFICE BEARERS OF
THE POPULAR FRONT OF INDIA
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APPENDIX OF WP(C) 19983/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 20.01.2023
WAS ISSUED IN CONNECTION WITH THE DAMAGES
CAUSED DURING THE FLASH HARTAL DECLARED BY
THE POPULAR FRONT OF INDIA ON 23.09.2022
Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED
23.01.2023 SUBMITTED BEFORE THE 4TH
RESPONDENT.
Exhibit P3 THE TRUE COPY OF THE REPLY ISSUED A 4TH
RESPONDENT DATED 27.01.2023
Exhibit P4 THE TRUE COPY OF THE A REPORT DATED
01.02.2023 ALONG WITH A LIST OF THE OFFICE
BEARERS OF THE POPULAR FRONT OF INDIA
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APPENDIX OF WP(C) 20994/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 3RD RESPONDENT IN RESPECT OF
THE PROPERTY IN RE-SURVEY NO. 85/7 OF THE
KADAMBUR VILLAGE
Exhibit P2 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 3RD RESPONDENT IN RESPECT OF
THE PROPERTY IN RE-SURVEY NO.S 89/2A, 89/2B
AND 89/2C OF THE KADAMBUR VILLAGE.
Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 08-
02-2023 ISSUED BY THE KADAMBUR VILLAGE OFFICE
AS PER THANDAPER ACCOUNT NUMBER 3580
Exhibit P4 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT IN
RESPECT OF THE PROPERTY IN SURVEY NO. 85/159,
Exhibit P5 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 1ST RESPONDENT IN
RESPECT OF THE PROPERTY IN RE-SURVEY NO.
Exhibit P6 TRUE COPY OF RECEIPT NO. 496218/23/DCKNR
DATED 25-01-2023 ISSUED BY THE KANNUR
COLLECTORATE
Exhibit P7 TRUE COPY OF RECEIPT NO. 496215/23/DCKNR
DATED 25-01-2023 ISSUED BY THE KANNUR
COLLECTORATE
Exhibit P8 TRUE COPY OF THE OBJECTION DATED 25-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT IN
RESPECT OF THE PROPERTY IN RE-SURVEY NO.
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Exhibit P9 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT IN
RESPECT OF THE PROPERTY IN RE-SURVEY NOS.
Exhibit P10 TRUE COPY OF THE RECEIPT NO.
TOKNR/496357/2023 DATED 25-01-2023 ISSUED BY
THE TALUK OFFICE KANNUR
Exhibit P11 TRUE COPY OF THE RECEIPT NO.
TOKNR/496396/2023 DATED 25-01-2023 ISSUED BY
THE TALUK OFFICE KANNUR
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APPENDIX OF WP(C) 21536/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE SALE DEED NO. 1725/2005
OF PERUMBAVOOR SRO DATED 09.03.2005.
Exhibit P2 TRUE COPY OF THE NOTICE DATED 20.01.2023
ISSUED IN CONNECTION WITH THE DAMAGES CAUSED
DURING THE FLASH HARTAL DECLARED BY THE
POPULAR FRONT OF INDIA ON 23.09.2022
Exhibit P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
DATED 23.01.2023.
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APPENDIX OF WP(C) 21551/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 20.01.2023
ISSUED IN CONNECTION WITH THE DAMAGES CAUSED
DURING THE FLASH HARTAL DECLARED BY THE
POPULAR FRONT OF INDIA ON 23.09.2022
Exhibit P2 THE TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 4TH RESPONDENT
DATED 23.01.2023
Exhibit P3 TRUE COPY OF THE REPORT DATED 01.02.2023
ALONG WITH A LIST OF THE OFFICE BEARERS OF
THE POPULAR FRONT OF INDIA
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2025:KER:31013
APPENDIX OF WP(C) 23502/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICES DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 03.07.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, MALAPPURAM ALONG WITH ITS RECEIPT
:: 147 : :
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2025:KER:31013
APPENDIX OF WP(C) 23716/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REVENUE RECOVERY
ATTACHMENT NOTICE DATED 20.01.2023
Exhibit P2 A TRUE COPY OF THE OBJECTION DATED 03.07.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, MALAPPURAM ALONG WITH ITS RECEIPT
:: 148 : :
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2025:KER:31013
APPENDIX OF WP(C) 23874/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REVENUE RECOVERY ATTACHMENT
NOTICES DATED 20.01.2023
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 03.07.2023
FILED BY THE PETITIONER BEFORE THE DISTRICT
COLLECTOR, MALAPPURAM ALONG WITH ITS RECEIPT
:: 149 : :
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2025:KER:31013
APPENDIX OF WP(C) 26562/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 21-01-2023
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 09-02-2023
SUBMITTED BEFORE THE 3RD RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NUMBER
505926/23/DCKNR DATED 09-02-2023 ISSUED BY
THE COLLECTORATE, KANNUR
Exhibit P4 TRUE COPY OF THE RECEIPT DATED 09-02-2023
ISSUED BY THE TALUK OFFICE, KANNUR
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2025:KER:31013
APPENDIX OF WP(C) 42358/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 21-01-2023
ISSUED BY THE 2ND RESPONDENT.
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 06-03-2023
SUBMITTED BEFORE THE 1ST RESPONDENT
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 06-03-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
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2025:KER:31013
APPENDIX OF WP(C) 12263/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NO. TLKERD/342/2023
R1 DATED 24-01-2023 ISSUED BY THE 2ND
RESPONDENT
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2025:KER:31013
APPENDIX OF WP(C) 12273/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NO. TLKERD/342/2023
R1 DATED 24-01-2023 ISSUED BY THE 2ND
RESPONDENT
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2025:KER:31013
APPENDIX OF WP(C) 13522/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED
26.01.2023 ISSUED TO PETITIONER'S PROPERTY IN
SY.NO. 58/5-1
Exhibit P1(a) TRUE COPY OF THE BASIC TAX RECEIPT DATED
12.03.2020 ISSUED TO PETITIONER'S PROPERTY IN
SY.NO.24/14-4
Exhibit P1(b) TRUE COPY OF THE BASIC TAX RECEIPT DATED
26.01.2023 ISSUED TO PETITIONER'S PROPERTY IN
SY.NO.68/5-2 AND 68/6-1
Exhibit P2 TRUE COPY OF THE NOTICE ISSUED TO THE
PETITIONER DATED 20.01.2023 REGARDING
PROPERTY IN SY.NO.24/4-4
Exhibit P3 TRUE COPY OF THE NOTICE ISSUED TO THE
PETITIONER DATED 20.01.2023 REGARDING
PROPERTY IN SY.NO.68/5-2 AND 68/6-1
Exhibit P4 TRUE COPY OF THE NOTICE ISSUED TO THE
PETITIONER DATED 20.01.2023 REGARDING
PROPERTY IN SY.NO.58/5-1
Exhibit P5 TRUE COPY OF THE REPRESENTATION FILED BY THE
PETITIONER BEFORE THE CHIEF MINISTER OF
KERALA DATED 21.01.2023
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED
21.01.2023 SUBMITTED BEFORE THE TAHSILDAR
Exhibit P7 TRUE COPY OF THE RECEIPT DATED 21.01.2023
ISSUED FROM THE OFFICE OF THE TAHSILDAR
Exhibit P8 TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICE
OF THE SUPERINTENDENT OF POLICE DATED
26.01.2024
Exhibit P9 TRUE COPY OF THE REPLY RECEIVED FROM THE
CHIEF MINISTER'S OFFICE DATED 21.01.2023
Exhibit P10 TRUE COPY OF THE LETTER DATED 22.01.2023
ISSUED BY SHRI.MANJALAMKUZHI ALI TO THE
:: 154 : :
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con. cases
2025:KER:31013
SUPERINTENDENT OF POLICE, MALAPPURAM
Exhibit P11 TRUE COPY OF THE LETTER OF POOLAKKAL SUBAIDA,
WARD MEMBER, PUZHAKKATTIRI GRAMAPANCHAYATH
ADDRESSED TO THE CHIEF MINISTER DATED
06.04.2023
Exhibit P12 TRUE COPY OF THE LETTER OF SHARAFUDHEEN,
BRANCH SECRETARY OF CPI(M) PANANGAGARA
ADDRESSED TO THE CHIEF MINISTER (DATE NIL)
:: 155 : :
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con. cases
2025:KER:31013
APPENDIX OF WP(C) 43873/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NUMBER R5/627/2023
DATED 24-01-2023 ISSUED BY THE TALUK OFFICE,
PATTAMBI
:: 156 : :
&
con. cases
2025:KER:31013
APPENDIX OF WP(C) 44089/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
:: 157 : :
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con. cases
2025:KER:31013
APPENDIX OF WP(C) 15912/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
PREPARED BY THE 3RD RESPONDENT IN RESPECT OF
THE PROPERTY IN SURVEY NO. 16/2-4-6 OF
NILAMBUR VILLAGE
Exhibit P2 TRUE COPY OF THE MAHAZAR PREPARED BY THE 3RD
RESPONDENT IN RESPECT OF THE PROPERTY IN
SURVEY NO. 27/68-9 OF NILAMBUR VILLAGE
Exhibit P3 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE RECEIPT NO. F4-740399/2023
DATED 24-01-2023 ISSUED BY THE 2ND RESPONDENT
:: 158 : :
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2025:KER:31013
APPENDIX OF WP(C) 11815/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 24-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 24-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NO. F4-740522/2023
DATED 24-01-2023 ISSUED BY THE 2ND RESPONDENT
:: 159 : :
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2025:KER:31013
APPENDIX OF WP(C) 548/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NO.48/2023 DATED 23-
01-2023 ISSUED BY THE 2ND RESPONDENT
Exhibit4 TRUE COPY OF THE RECEIPT NO.158/23/G DATED
24-01-2023 ISSUED BY THE 1ST RESPONDENT
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2025:KER:31013
APPENDIX OF WP(C) 926/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE MAHAZAR DATED 20-01-2023
ISSUED BY THE 2ND RESPONDENT
Exhibit P2 TRUE COPY OF THE OBJECTION DATED 23-01-2023
SUBMITTED BEFORE THE 2ND RESPONDENT
Exhibit P3 TRUE COPY OF THE RECEIPT NO.47/2023 DATED 23-
01-2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE RECEIPT NO.150/23/G DATED
24-01-2023 ISSUED BY THE 1ST RESPONDENT
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
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