Kerala High Court
A.M.Abdul Razack vs The Kerala State Electricity Board Ltd on 19 August, 2025
Author: Anil K.Narendran
Bench: Anil K.Narendran
1
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 19TH DAY OF AUGUST 2025 / 28TH SRAVANA, 1947
WP(C) NO. 22222 OF 2020
PETITIONERS:
A.M.ABDUL RAZACK,MUBARACK MANZIL, VANDIPERIYAR,
IDUKKI DISTRICT-685533.
BY ADVS.
SRI.RILGIN V.GEORGE
SHRI.P.DEEPAK (SR.)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
IDUKKI, P.O. PAINAVU-685001.
3 THE TAHSILDAR,
PEERUMEDE TALUK, P.O.PEERUMEDE-685531.
4 THE VILLAGE OFFICER,
MANJUMALA VILLAGE, VANDIPERIYAR-685533.
5 THE TAHSILDAR (L.A.),
PEERUMEDE TALUK, P.O.PEERUMEDE-685531.
BY ADVS.
SRI.JAFFAR KHAN, SR.G.P
SRI.RANJITH THAMPAN, CGC
THIS WRIT PETITION (CIVIL) WAS FINALLY HEARD ON 05.08.2025 ALONG
WITH WPC 1998 OF 2021 AND CRL.MC No.4426 of 2021, THE COURT ON 19.08.2025
PASSED THE FOLLOWING:
2
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 19TH DAY OF AUGUST 2025 / 28TH SRAVANA, 1947
WP(C) NO. 1998 OF 2021
PETITIONER:
A.M.ABDUL RAZACK,CONSUMER NO.17431, MUBARACK MANZIL,
VANDIPERIYAR, IDUKKI DISTRICT-685 533.
BY ADVS.
SRI.P.MURALEEDHARAN (IRIMPANAM),SRI.P.SREEKUMAR
(THOTTAKKATTUKARA),SMT.K.V.RAJESWARI
SRI.BINOY VASUDEVAN,SRI.SREEJITH SREENATH
SMT.RINCY KHADER
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD LTD
REPRESENTED BY ITS SECRETARY, PATTOM,
THIRUVANANTHAPURAM-695 001.
2 THE ASSISTANT ENGINEER
KERALA STATE ELECTRICITY BOARD LTD., VANDIPERIYAR,
IDUKKI DISTRICT-685 533.
3 THE TAHSILDAR
TALUK OFFICE, VANDIPERIYAR - IDUKKI DISTRICT-685 531.
BY ADV JAFFAR KHAN, SR.G.P
SRI.A.ARUNKUMAR, SC, KSEB
THIS WRIT PETITION (CIVIL) WAS FINALLY HEARD ON 05.08.2025
ALONG WITH WPC No.22222 of 2020 and Crl.M.C No.4426 of 2021, THE
COURT ON 19.08.2025 PASSED THE FOLLOWING:
3
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
TUESDAY, THE 19TH DAY OF AUGUST 2025 / 28TH SRAVANA, 1947
CRL.MC NO. 4426 OF 2021
(CC NO.79 OF 2021 ON THE FILE OF THE CHIEF JUDICIAL
MAGISTRATE,THODUPUZHA)
PETITIONER/ACCUSED:
A.M.ABDUL RAZACK,
MUBARACK MANZIL, VANDIPERIYAR, IDUKKI DISTRICT-685533.
BY ADVS.
SRI.RILGIN V.GEORGE
SHRI.P.DEEPAK (SR.)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI-682031.
2 THE SUB INSPECTOR OF POLICE,
VANDIPERIYAR POLICE STATION, IDUKKI DISTRICT-685533.
SRI.JAFFAR KHAN. SR.G.P
THIS CRIMINAL MISC. CASE WAS FINALLY HEARD ON 05.08.2025
ALONG WITH WPC NOS.22222 OF 2020 AND 1998 OF 2021, THE COURT ON
19.08.2025 PASSED THE FOLLOWING:
4
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
COMMON JUDGMENT/ORDER
Muralee Krishna, J.
The petitioner in these writ petitions and Crl. M.C. is one and
the same person. The issues to be decided in all three matters are
interconnected. Hence, we heard all these matters together and
are being disposed of by this common judgment/order.
2. W.P.(C)No.22222 of 2020 is filed by the petitioner under
Article 226 of the Constitution of India seeking the following
reliefs:
"a) issue a writ of certiorari or other appropriate writs,
directions or orders calling for the records leading up to
Ext.P16 and quashing Exts P12 and P14 to P16;
b) issue a writ of mandamus or other appropriate writs
directions or orders restraining the respondents not to evict
the petitioner from the property covered by Exts.P1 and P2
without considering his claim in respect of the disputed
property;
c) Issue a writ of mandamus or other appropriate writs,
direction or orders directing the 5th respondent to reconsider
the claim of the petitioner with specific reference to the
report of the 4th respondent dated 21.12.2015;
d) issue a writ of mandamus or other appropriate writs,
directions or orders restraining the respondents from
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
interfering with the peaceful possession and enjoyment of
75 cents of land in Sy.No.182 (Originally in Sy No.441) of
the Manjumala Village and also doing cultivation in the said
item of land by the petitioner"
3. Going by the averments in W.P.(C)No.22222 of 2020, the
petitioner purchased 75 cents of property situated in survey
No.144 of Manjumala Village covered in Ext.P1 patta dated
29.01.1979 issued in L.A. No. 363/78, from the Pattadar Sri.
Mohammed Puthenpurakkal by virtue of Ext.P2 sale deed No.1220
of 1981 of SRO Peerumade dated 22.10.1981. Alleging that Ext.P1
patta issued in favour of the predecessor of the petitioner and also
the pattas issued in favour of some other persons cover excess
extent of land than assigned, the pattas were cancelled by the
Special Tahsildar, Land Assignment, Peerumade, as per
proceedings dated 28.06.2009. The petitioner states that after
several rounds of litigations, the other occupants were successful
in obtaining an order from the 2 nd respondent District Collector,
Idukki in compliance with the direction of this Court directing the
Tahsildar, Peerumade, to restore the cancelled pattas of the land
already possessed by the persons like the petitioner, after
incorporating exact areas of cancelled pattas in the assignable list
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
and assign thandaper in accordance with the provisions of the
Kerala Land Assignment Rules, 1964. Despite various
representations made by the petitioner to the concerned
authorities, the same benefits were not granted to the petitioner,
though the land of the petitioner lies in the very same survey
number and lying contiguous. Therefore, the petitioner along with
others, filed W.P.(C)No.3401 of 2017 before this Court, and the
same is pending consideration. While the matters stood thus, the
5th respondent Tahsildar (LA), Peerumade, issued Ext.P12 show
cause notice dated 22.09.2020 to the petitioner under Section 12
of the Kerala Land Conservancy Act, 1957, stating that if the
petitioner wishes to show cause against the said notice, he has to
appear at 11. 00 a.m. on 30.09.2020 and submit his explanation.
On receipt of the notice, the petitioner submitted Ext.P13
communication dated 30.09.2020 requesting one month's time,
since he has to obtain certain documents relating to the dispute,
under the Right to Information Act, 2005, and he has to approach
this Court relating to the very same property. However, the 5 th
respondent adjourned the matter to 05.10.2020 as per Ext.P14
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
proceedings dated 28.09.2020, directing the petitioner to appear
before him at 11.00 a.m. Pending consideration of Ext.P13, the 5 th
respondent issued Ext.P15 order dated 08.10.2020 wherein it was
specifically stated that the petitioner did not appear in the hearing
and failed to submit the necessary documents to prove his case
and hence the petitioner was requested to vacate the premises
within 48 hours on receipt of 'C' Form notice, or else proceedings
under Section 7 of the Kerala Land Conservancy Act will be
initiated against the petitioner. Subsequently, after considering
Ext.P13, the 5th respondent issued Ext.P16 proceedings dated
09.10.2020, wherein it is stated that the documents sought for by
the petitioner are not necessary for the hearing conducted by the
5th respondent and the notice accepted by the petitioner on
28.09.2020 and sufficient time was granted to him and there is
no necessity to consider the application dated 30.09.2020
submitted by him. The petitioner then approached this Court by
filing W.P.(C)No.21714 of 2020, challenging Exts.P12 and P14 to
P16 orders. On advice, the petitioner withdrew that writ petition
with liberty to file a fresh writ petition. Then the 5 th respondent
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
came with Police force and destroyed the entire cardamom
cultivation and nutmeg cultivation in the property. Then the
petitioner approached this Court with the instant writ petition.
4. The 3rd respondent in W.P.(C)No.22222 of 2020 filed a
counter affidavit dated 27.11.2020 opposing the reliefs sought in
the writ petition and producing therewith Exts.R3(a) and R3(b)
documents. Paragraphs 3, 4 and 10 to 13 of that counter affidavit
read thus:
"3. Recently, petitioner encroached Government land
having an extent of 10.11.73 covered in Sy. No. 182 of
Manjumala Village, Peerumade Taluk. After taking note of
the encroachment of the Government land, the Village
Officer, Manjumala submitted a detailed report before the
Tahsildar, Peerumade. As per the report of the Village
Officer, the petitioner encroached an extent of 10.11.73
hectares of grass land and planted cardamom.
Consequently, the Village Officer submitted A Form report,
sketch and mahazar of the encroached land. Immediately,
the Tahsildar (LR), Peerumade registered LC case against
the petitioner and steps are taken for evicting the petitioner.
However, the property covered in Survey No. 182 declared
by the Government Reserve Forest. On 30.03.2019, the
Range Forest Officer issued a letter to the Village Officer,
Manjumala, in which it has noted encroachment of the
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
forest land. A true copy of the letter dated 30.03.2019 is
produced herewith and may be marked as Exhibit R3(a).
4. Moreover, B Form Notice as per the provisions of the
Kerala Land Conservancy Act was served to the petitioner
twice. But he did not appear before the Tahsildar for hearing
and also did not produce any document to prove the
ownership of the property in question. After providing all
the opportunity envisaged in the Land Conservancy Act to
substantiate the claim of the petitioner, proceedings were
issued against the petitioner to evict him from the
encroached Government land within a time frame of 48
hours. The aforesaid Form C Notice is produced by the
petitioner as Exhibit P15(a).
xxx xxx xxx xxx
10. As a matter of fact, averments are made by the
petitioner in the writ petition in such a way to mislead this
Hon'ble Court by connecting the disputed land covered in
Sy. No.182 with the 75 cents of Patta land involved in LA
Case No. 363/78. These two lands are totally different. The
properties covered by Exhibit P1 and P2 and the encroached
the land are situated two different area and no proximity
with the encroached Government land. In order to prevent
the authority to evict the petitioner, the petitioner is willfully
connected some old cases of patta cancellation of
Manjumala Village with the encroached land. The same was
done by the petitioner to mislead this Hon'ble Court. The
Exhibit P1 Patta is clearly mentioned Survey No. 441 and
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
the same is found place in Exhibit P2 Sale Deed as well.
Hence, the attempt of the petitioner to connect the property
covered by Exhibit P1 and P2 to the encroached land
covered in Sy. No. 182 is illegal.
11. Sri.Mathew Jacob, Alamcheri, the holder of Patta No.
LA. 69/84, which was cancelled earlier submitted an
application before the District Collector, Idukki to assign
Thandaper to him in accordance with Court Order in W.P(C)
No. 8452 of 2012. The land involved in the LA Patta No.
69/84 was comprised in Sy. No. 182. But the Tahsildar,
Peerumade refused to assign Thandaper to him because he
doesn't possess the patta land and the patta file could'nt be
found out too. Then he filed W.P(C) No.25219 of 2013
before the Hon'ble High Court and attained a Court Order
which was presented as Exhibit P7(2). The Tahsildar was
not willing to assign thandaper to him due to lack of
possession of Patta land and unavailability of Patta file. Then
he filed contempt of Court Case No. 365/2014 against the
Tahsildar, Peerumade. At last, Tahsildar, Peerumade
assigned TP A/c No. 3388 to Sri. Mathew Jacob Alancheri
and the Tahsildar specifically noted on the TP Register about
the non-possession of the land and prohibition of land
transfer. A true copy of the TP Register is produced herewith
and may be marked as Exhibit R3(b).
12. But Sri. Mathew Jacob Alancheri transferred this land to
petitioner and his family members as per the documents
262/16, 173/16, 174/16,175/16,176/16,177/16 of SRO,
Peerumade. On 08.07.2016, the petitioner Sri. A.M.Abdul
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
Razack and other five members of his family submitted an
application before the Tahsildar, Peerumade for the Jama
transfer of that patta land. On enquiry, it was known that,
at that time Sri. Mathew Jacob was a labourer of the
petitioner. Hence, it is very clear that Mathew Alancheri was
the binami of the petitioner. Now the land is in possession
and enjoyment of the petitioner.
13. The petitioner encroached a vast area of Government
Land in Sy. No. 182 and he tries to make authority over the
encroached land by attaining Court Order. Similar in the
case of Mathew Jacob Alancheri the petitioner attained a
Patta of No. 363/78 from Sri. P.H.Muhammed,
Puthanpurackal and filed the W.P(C) No. 3401/2017 to
establish authority over the Government land in Sy. No.
182. The Exhibits P8, P9, P10, P11 are the documents
related to the matters in Case No. 3401/17 and the case is
under consideration of the Hon'ble Court. He linked these
documents cunningly to the LC Case No. 4/20 registered by
Tahsildar, Peerumade against him for the new
encroachment. Hence, there is no merit in the writ petition
and the same is liable to be dismissed".
5. W.P.(C) No.1998 of 2021 is filed by the petitioner under
Article 226 of the Constitution of India seeking the following
reliefs:
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
"a) issue a writ of certiorari or other appropriate writs,
directions or orders calling for the records leading upto
Exhibit P4 and quash the same.
b) issue a writ of mandamus or other appropriate writs,
directions or orders directing the 2nd respondent to consider
Exhibit P 5 objections to Exhibit P 4 and take a decision
within a specified time by this Hon'ble Court and until such
time restrain the 2nd respondent from disconnecting the
electricity connection to the building bearing No.VP XII/611
of the Vandiperiyar Grama Panchayat of the petitioner.
c) Issue a writ of mandamus or other appropriate writ
directions or order to declare that the respondents 1 and 2
are not bound to comply with the request of the 3 rd
respondent in disconnecting the electricity connection to the
building bearing No.VP XII/611 of the petitioner situated in
Sy.No.182 of the Manjumala Village"
6. Going by the averments in W.P.(C)No. 1998 of 2021 the
grievance of the petitioner in this writ petition is that the land tax
in respect of the property covered in Ext.P2 sale deed produced in
W.P.(C)No.22222 of 2020 was refused to be accepted on the
ground that the same lies in survey No.182 of Manjumala village
and whereas the property covered in Ext. P1 and P2 documents is
in survey No.441 of Peerumade village. According to the petitioner,
the 2nd respondent in W.P.(C)No.1998 of 2021 namely, the
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
Assistant Engineer, Kerala State Electricity Board Ltd.,
Vandiperiyar issued Ext.P4 show cause notice dated 22.10.2020
produced in this writ petition, on the instructions of the 3 rd
respondent Tahsildar, directing the petitioner to show cause for
not disconnecting the electricity connection granted to the shed
constructed by him in the Government land in survey No.182. To
Ext.P4 show cause notice, the petitioner submitted Ext.P5
explanation dated 26.10.2020. Thereafter the petitioner filed
W.P.(C)No.1998 of 2021.
7. The 3rd respondent Tahsildar, Vandiperiyar, filed
statements dated 17.02.2021 and 13.04.2021 opposing the reliefs
sought in the writ petition. The petitioner filed a reply affidavit
dated 30.06.2021 to the statements filed by the 3 rd respondent.
8. The Crl.M.C is filed by the petitioner under Section 482
of the Code of Criminal Procedure, 1973, ('Cr.P.C', for short) read
with Rule 45-A of the Rules of the High Court of Kerala, 1971, to
quash Annexure A1 final report dated 31.12.2020 in Crime No.
892 of 2020 of Vandiperiyar Police Station and Annexure A3
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
complaint dated 23.10.2020 filed by the Tahsildar (LR),
Peerumade. In the Crl.M.C. the petitioner pleaded that the crime
is registered on the basis of Annexure A3 complaint filed by the
Tahsildar Peerumade, when W.P.(C) No.22222 of 2020 is pending
before this Court, challenging the order passed by the Tahsildar.
As far as ownership of the property is concerned, the petitioner
raised the very same pleadings as those made in
W.P.(C)No.22222 of 2020. Contending that the petitioner did not
encroach any Government land and the prosecution initiated
against him will not stand in view of the fact that the entire
proceedings under the Kerala Land Conservancy Act and Rules
made thereunder are under challenge in W.P.(C)No.22222 of 2020
pending consideration of this Court, the petitioner sought relief
under Section 482 of Cr.P.C. For convenience of reference, the
parties to these writ petitions are hereafter referred to in this
judgment as they are arrayed in W.P.(C)No.22222 of 2020, unless
otherwise stated.
9. Heard the learned Senior Counsel for the petitioner and
the learned Senior Government Pleader. For convenience, we refer
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
the parties and documents as they are referred to in
W.P.(C)No.22222 of 2020, unless otherwise stated.
10. The learned Senior Counsel for the petitioner submitted
that the notice pertaining to the hearing proposed to be conducted
on 30.09.2020 was issued to the petitioner by the 5th respondent,
Tahsildar, Peerumade, on 22.09.2020. The hearing was
subsequently adjourned to 05.10.2020, and that notice was issued
on 28.09.2020 as evident from Ext.P14. The petitioner then
submitted Ext.P13 request dated 30.09.2020 seeking an
adjournment for one month, since he had to collect some
documents under the Right to Information Act. However, the 5th
respondent issued Ext.P15 order dated 08.10.2020 directing the
petitioner to vacate the premises within 48 hours. He
subsequently passed Ext.P16 order dated 09.10.2020 rejecting
Ext.P13 request for adjournment made by the petitioner.
Therefore, natural justice is denied to the petitioner.
11. On the other hand, the learned Senior Government
Pleader would submit that the claim of the petitioner by virtue of
Exts.P1 and P2 documents is in respect of the property situated in
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
survey No.441 of Peerumade Village. But the proceedings initiated
and orders passed by the 5th respondent are in respect of survey
No.182 of Manjumala Village. Hence the petitioner has not made
out sufficient ground to interfere with Ext.P15 order passed by the
5th respondent in W.P.(C) No.22222 of 2020 or Ext.P4 notice issued
by the 2nd respondent in W.P.(C)No.1998 of 2021. Similarly, there
is no sufficient ground to interfere with the criminal case
registered by the Police on the complaint of the 5th respondent
regarding encroachment on the Government land.
12. In the 1st paragraph of statement of facts in W.P.(C)
No.22222 of 2020, the petitioner pleaded that his property is
situated in survey No.144 of Manjumala village. In the synopsis of
that writ petition, the petitioner pleaded it as in survey No.182 of
Manjumala village. In some other parts of the pleadings, as well
as in the relief portion, the petitioner states that the property is in
survey No.182, which was originally in Survey No.441. However,
Exts.P1 and P2 documents would show that the 75 cents of
property claimed by the petitioner is situated in survey No.441 of
Peerumade village. From the counter affidavit filed by the 3 rd
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
respondent, we notice that the proceedings were initiated under
the provisions of the Kerala Land Conservancy Act against the
petitioner for eviction from survey No.182 of Manjumala village
which according to the respondent, is Government land. It is in
furtherance of the eviction proceedings initiated, Ext.P4 notice
produced in W.P.(C)No.1998 of 2021 was issued by the 2nd
respondent, on the request of the 3rd respondent therein directing
the petitioner to show cause against disconnection of the
electricity connection to the shed constructed in the Government
land situated in survey No.182. The prosecution under challenge
in Crl.M.C.No.4426 of 2021 is also taken in furtherance of the land
conservancy proceedings initiated by the 5th respondent, Tahsildar.
It is after conducting an enquiry in pursuance of Ext.P12 notice,
Ext.P15 order was passed by the Tahsildar. Though the petitioner
had submitted Ext.P13 request to adjourn the proceedings, he
cannot take it as granted and keep himself away from the
proceedings. In such circumstances, Ext.P15 order cannot be said
as passed in violation of natural justice.
13. Having considered the pleadings and materials on record
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
and the submissions made at the Bar, we find no ground to
interfere with any of the legal proceedings initiated by the
authorities concerned, to evict the petitioner from the encroached
land and the consequential steps taken in accordance with law.
Therefore, the writ petitions and the Clr.M.C are liable to be
dismissed.
In the result, W.P.(C)No.22222 of 2020 and W.P.(C)No.1998
of 2021 and Crl.M.C. No.4426 of 2021 are dismissed.
Sd/-
ANIL K.NARENDRAN, JUDGE
Sd/-
sks MURALEE KRISHNA S., JUDGE
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
APPENDIX OF WP(C) 22222/2020
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF PATTA NO.LA 363/78 DATED 29.1.1979
ISSUED BY THE SPECIAL TAHSILDAR, LAND
ASSIGNMENT, PEERUMEDE.
EXHIBIT P2 COPY OF DOCUMENT NO.1220 OF 1981 OF THE SUB
REGISTRY OFFICE, PEERUMED.
EXHIBIT P3 COPY OF JUDGMENT DATED 2ND SEPTEMBER, 2011
IN W.P.(C) NO.10229 OF 2007.
EXHIBIT P4 COPY OF PROCEEDINGS DATED 6.3.2012 ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P5 COPY OF JUDGMENT DATED 3.4.2012 IN WPC
NO.8452 OF 2012.
EXHIBIT P6 COPY OF ORDER DATED 16.1.2013 ISSUED BY THE
2ND RESPONDENT.
EXHIBIT P7 COPY OF JUDGMENT DATED 22ND OCTOBER, 2013 IN
W.P.(C) NO.25219 OF 2013.
EXHIBIT P8 COPY OF COMMUNICATION DATED 5.11.2015 ISSUED
TO THE PETITIONER BY THE 4TH RESPONDENT.
EXHIBIT P9 COPY OF COMMUNICATION DATED 21.12.15 OF THE
4TH RESPONDENT TO THE 3RD RESPONDENT.
EXHIBIT P10 COPY OF COMMUNICATION DATED 15.12.2015 ISSUED
BY THE 3RD RESPONDENT.
EXHIBIT P11 COPY OF REPRESENTATION DATED 26.10.2016
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT.
EXHIBIT P12 COPY OF NOTICE DATED 22.9.2020 ISSUED BY THE
5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P13 COPY OF COMMUNICATION DATED 30.9.2020
SUBMITTED BY THE PETITIONER BEFORE THE 5TH
RESPONDENT.
EXHIBIT P14 COPY OF COMMUNICATION DATED 28.9.2020 ISSUED
BY THE 5TH RESPONDENT.
EXHIBIT P15 COPY OF PROCEEDINGS DATED 8.10.2020 ISSUED
BY THE 5TH RESPONDENT.
EXHIBIT P15(A) COPY OF FORM "C" ENCLOSED ALONG WITH EXT.P15.
EXHIBIT P16 COPY OF PROCEEDINGS DATED 9.10.2020 ISSUED
BY THE 5TH RESPONDENT.
EXHIBIT P17 COPY OF THE SALE DEED NO.173 OF 2016 DATED
20.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF A.M ASHRAF
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
EXHIBIT P18 COPY OF THE SALE DEED NO.174 OF 2016 DATED
20.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF A.M ABDUL JALAL
EXHIBIT P19 COPY OF THE SALE DEED NO.175 OF 2016 DATED
20.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF A.M ABDUL MANAF
EXHIBIT P20 COPY OF THE SALE DEED NO.176 OF 2016 DATED
20.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF SIDDIQUE AKBAR
EXHIBIT P21 COPY OF THE SALE DEED NO.177 OF 2016 DATED
20.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF RIYAS A
EXHIBIT P22 COPY OF THE SALE DEED NO.262 OF 2016 DATED
29.1.2016 EXECUTED BY SRI.MATHEW JACOB IN
FAVOUR OF THE PETITIONER
EXHIBIT P23 COPY THE PATTA LA NO.69 OF 1984 OBTAINED BY
MATHEW JACOB IN RESPECT OF LAND IN SURVEY
No.182 OF THE MANJUMALA VILLAGE IN PEERUMEDE
TALUK
EXHIBIT P24 COPY OF THE SALE DEED NO.654 OF 2020 DATED
11.3.2020 EXECUTED BY SMT.ANNIE AMMA JOSEPH
IN FAVOUR OF A.M SIDDIQUE AKBAR
EXHIBIT P25 COPY OF THE SALE DEED NO.655 OF 2020 DATED
11.3.2020 EXECUTED BY SMT.ANNIE AMMA JOSEPH
IN FAVOUR OF A.M ASHRAF
EXHIBIT P26 COPY OF THE SALE DEED NO.656 OF 2020 DATED
11.3.2020 EXECUTED BY SMT.ANNIE AMMA JOSEPH
IN FAVOUR OF THE PETITIONER
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
EXHIBIT P27 COPY OF THE SALE DEED NO.657 OF 2020 DATED
11.3.2020 EXECUTED BY SMT.ANNIE AMMA JOSEPH
IN FAVOUR OF A.M ABDUL JALAL
EXHIBIT P28 COPY OF THE SALE DEED NO.658 OF 2020 DATED
11.3.2020 EXECUTED BY SMT.ANNIE AMMA JOSEPH
IN FAVOUR OF A.M ABDUL MANAF
EXHIBIT P29 COPY OF COMMUNICATION DATED 17.12.2020 ISSUED
BY THE 5TH RESPONDENT TO THE PETITIONER
EXHIBIT P30 COPY OF PROCEEDINGS DATED 18.11.2020 OF THE
DEPUTY RANGE OFFICER, ERUMELY
RESPONDENT'S EXHIBITS
EXHIBIT R3(a) TRUE COPY OF THE LETTER DATED 30.03.2019
EXHIBIT R3(b) TRUE COPY OF THE TP REGISTER
ANNEXURE R3(a) TRUE COPY OF THE TP ACCOUNT
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
APPENDIX OF WP(C) 1998/2021
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF SALE DEED DATED 22.10.1981 OF THE SUB
REGISTRY OFFICE, PEERMADE EXECUTED IN FAVOUR
OF THE PETITIONER BY SRI.P.H.MUHAMMED ALONG
WITH ITS ENGLISH TRANSLATION.
EXHIBIT P2 COPY OF PATTA NO.LA 363/78/PMD. DATED
29.1.1979 ISSUED TO SRI.P.H.MUHAMMED.
EXHIBIT P3 COPY OF OWNERSHIP CERTIFICAT DATED 30.10.2014
ISSUED TO THE PETITIONER BY THE SECRETARY OF
THE VANDIPERIYAR GRAMA PANCHAYAT.
EXHIBIT P4 COPY OF SHOW CAUSE NOTICE DATED 22.10.2020
ISSUED TO THE PETITIONER BY THE 2ND
RESPONDENT ALONG WITH ITS ENGLISH
TRANSLATION.
EXHIBIT P5 COPY OF EXPLANATION DATED 26.10.2020
SUBMITTED BY THE PETITIONER TO THE 2ND
RESPONDENT ALONG WITH ITS ENGLISH
TRANSLATION.
W.P.(C)Nos.22222 of 2020, 1998 of 2021
and Crl.M.C No.4426 of 2021 2025:KER:62173
PETITIONER ANNEXURES
Annexure A1 CERTIFIED COPY OF FINAL REPORT/CHARGE SHEET
NO.937/20 DATED 31/12/2020 FILED BEFORE THE
CJM COURT, THODUPUZHA.
Annexure A2 CERTIFIED COPY OF FIR CRIME NO.892/2020 DATED
02/12/2020 OF THE VANDIPERIYAR POLICE
STATION.
Annexure A3 CERTIFIED COPY OF COMPLAINT DATED 23/10/2020
FILED BY THE TAHSILDAR (LR) PEERUMED.
Annexure A4 COPY OF THE SALE DEED NO. 1220/1981 DATED
22/10/1981 IN FAVOUR OF THE PETITIONER.
Annexure A5 COPY OF THE LETTER DATED 21/12/2015 ISSUED
BY VILLAGE OFFICER TO TAHSILDAR, PEERUMED.
Annexure A6 COPY OF THE NOTICE DATED 22/9/2020 ISSUED BY
TAHSILDARS, PEERUMEDU UNDER THE KERALA LAND
CONSERVANCY ACT 1958.
Annexure A7 COPY OF ORDER NO. C-30540/17/LC-4/20 DATED
08/10/2020 ISSUED BY TAHSILDAR PEERUMED.
