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Suresh.A vs State Of Kerala
2025 Latest Caselaw 12425 Ker

Citation : 2025 Latest Caselaw 12425 Ker
Judgement Date : 17 December, 2025

[Cites 0, Cited by 0]

Kerala High Court

Suresh.A vs State Of Kerala on 17 December, 2025

                                                           2025:KER:97326
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                    THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

 WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA, 1947

                              WP(C) NO. 34036 OF 2025

PETITIONER:

                  SURESH.A
                  AGED 51 YEARS, S/O. ACHUTHAN,
                  MANGATTUCHALIL, MELE ARAPPATTA,
                  MUPPAINAD, MEPPADI, WAYANAD, PIN - 673577


                  BY ADVS.
                  SHRI.ZAKEER HUSSAIN
                  SMT.K.A.SANJEETHA
                  SHRI.ABY GEORGE
                  SHRI.AKSHAY ASOK



RESPONDENT/S:

       1          STATE OF KERALA
                  REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
                  REVENUE DEPARTMENT, SECRETARIAT,
                  THIRUVANANTHAPURAM., PIN - 695001

       2          THE TAHSILDAR
                  VYTHIRI TALUK OFFICE, VYTHIRI,
                  WAYANAD., PIN - 673576

       3          THE VILLAGE OFFICER
                  MUPPAINAD VILLAGE, WAYANAD, PIN - 673581


OTHER PRESENT:
           BY ADV.AJITH VISWANATHAN - GOVERNMENT PLEADER
THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
17.12.2025, ALONG WITH WP(C).37332/2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C)Nos. 34036 & 37332 of 2025

                                ..2..
                                                 2025:KER:97326



            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

WEDNESDAY, THE 17TH DAY OF DECEMBER 2025 / 26TH AGRAHAYANA,

                                     1947

                       WP(C) NO. 37332 OF 2025

PETITIONER:
          NARAYANAN
          AGED 59 YEARS, S/O. PARANGODAN,
          THURAYANKUNNU, THRIKKAIPPETTA,
          WAYANAD, PIN - 673577


            BY ADVS.
            SHRI.ZAKEER HUSSAIN
            SMT.K.A.SANJEETHA
            SHRI.ABY GEORGE
            SHRI.MUNEER P.M.



RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

     2      THE TAHSILDAR
            VYTHIRI TALUK OFFICE, VYTHIRI,
            WAYANAD, PIN - 673576

     3      THE VILLAGE OFFICER
            THRIKKAIPPETTA VILLAGE,
            WAYANAD., PIN - 673577
 W.P.(C)Nos. 34036 & 37332 of 2025

                                ..3..
                                                       2025:KER:97326


             BY ADV.AJITH VISWANATHAN - GOVERNMENT PLEADER


      THIS    WRIT     PETITION     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 17.12.2025, ALONG WITH WP(C).34036/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)Nos. 34036 & 37332 of 2025

                                ..4..
                                                            2025:KER:97326




                           J U D G M E N T

Dated this the 17th day of December, 2025

Learned counsel for the petitioners would submit that the

issue involved in these Writ Petitions are squarely covered

by a judgment of this Court, produced at Ext.P6 in

W.P.(C)No.37332/2025; and Ext.P8 in W.P.(C)No. 34036/2025.

The respective petitioners were not issued with Possession

Certificate, Thandaper certificate and other Revenue

Certificates for the reason that the properties in question

originally formed part of M/s. Malayalam Plantations Ltd,

in respect of which ceiling proceedings are pending.

Inasmuch as the issue is covered by the judgment afore-

referred, the petitioners are entitled to the relief sought

for, is the submission made by the learned counsel for the

petitioner.

2. Learned Government Pleader has no quarrel that the

issue stands covered by the above judgments. W.P.(C)Nos. 34036 & 37332 of 2025

..5..

2025:KER:97326

3. In the circumstances, there will be a direction to the

3rd respondent/Village Officer to issue Possession

Certificate, Thandaper Certificate, and other Revenue

Certificates to the petitioners, in accordance with law -

uninfluenced by the fact that the subject properties were

earlier part of M/s.Malayalam Plantation Ltd -

expeditiously, at any rate within a period of three weeks

from the date of receipt of a copy of this judgment.

Petitioners will produce a copy of this judgment before the

3rd respondent, for compliance.

Both the Writ Petitions are allowed, as indicated above.

Sd/-

C. JAYACHANDRAN JUDGE TR W.P.(C)Nos. 34036 & 37332 of 2025

..6..

2025:KER:97326

APPENDIX OF WP(C) NO. 34036 OF 2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.1537/2005 DATED 30/03/2005 OF KALPPETTA SUB REGISTRY OFFICE.

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 27/04/2022 ISSUED BY THE 3RD RESPONDENT IN RESPECT OF THE 8.10 ARES OF PROPERTY.

Exhibit P3 TRUE COPY OF THE DEATH CERTIFICATE DATED 25/11/2022 ISSUED BY THE DEPARTMENT OF URBAN AFFAIRS, SULTHAN BATHERI MUNICIPALITY.

Exhibit P4 TRUE COPY OF THE FAMILY MEMBERSHIP CERTIFICATE DATED 02/11/2023 ISSUED BY THE MUPPAINADU VILLAGE OFFICE. Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

35170/2018 DATED 12/11/2018. Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

13671/2024 DATED 03/04/2024. Exhibit P7 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

26019/2024 DATED 14/08/2024. Exhibit P8 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

19441/2025 DATED 29/05/2025. W.P.(C)Nos. 34036 & 37332 of 2025

..7..

2025:KER:97326

APPENDIX OF WP(C) NO. 37332 OF 2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE GIFT DEED NO.1983/2019 DATED 26/06/2019 OF KALPPETTA SUB REGISTRY OFFICE.

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 19/08/2025 ISSUED BY THE 3RD RESPONDENT IN RESPECT OF THE 31.57 ARES OF PROPERTY.

Exhibit P3 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

35170/2018 DATED 12/11/2018. Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

13671/2024 DATED 03/04/2024. Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

26019/2024 DATED 14/08/2024. Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

19441/2025 DATED 29/05/2025.

 
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