18-10-2007 The Village Officer, Erumely
South, issued an order
restraining GFA from cutting any
rubber trees from the Property Ext.P5
alleging that the Trust had in
its possession land, which was
to be surrendered.
a) Order dated 11-12-2008 passed
by the Tahsildar, Kanjirappally.
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b) Order dated 19-6-2009 passed
by the Revenue Divisional
Officer; and
c) Order dated 5-2-2010 passed
by the District Collector,
Kottayam.
2010 The Kerala High Court passed an
Order staying the cancellation
of the mutation in Writ Petition
(C) No.6258/2010.
2010 Despite the stay Order granted
by the Kerala High Court, the
Additional Tahsildar,
Kanjirappally, passed orders
taking over the estate.
The Trust challenged the
aforesaid Order in W.P.(C)
No.18164/2010.
2010 The Kerala High Court by its
Order in W.P.(C)No. 18164/2010
stayed the Order taking over the
Estate.
2010 The Government of Kerala set up
a High Level Committee chaired
by Justice Manoharan (Rtd.). The
said committee submitted a
report without hearing the
Trust, allegedly.
29-5-2010 Notice was issued by the
Additional Tahsildar to show
cause as to why action under
Section 12 (1) of the Kerala
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Land Conservancy Act, 1957 not
be taken against the Trust.
10-6-2010 Writ Petition (C) No.18164/2010
was filed by the Trust against
the show cause notice dated 29-
5-2010.
A single judge of the Kerala
High Court while hearing Writ
passed an interim order staying
the proceedings pursuant to the
show cause notice.
The Trust also filed Writ
challenging the orders passed by
the state to pay seigniorage for
the rubber wood and rubber
firewood at the revised rate of
Rs.1710/- and Rs.725/-.
2011 Trust also filed Writ Petition
(C) No. 11704/2011 challenging
the notice issued by the Deputy
Ranger, Forest Station, Plachery
whereby the trust was directed
to stop the pineapple
cultivation in its property.
Writ Petition (C) 22082/2011 was
filed seeking a direction to the
forest officials to release the
vehicle seized.
30-06-2011 High Court delivered its common
judgment wherein the following
petitions were disposed off:
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2025:KER:98046
a) Writ Petition (C) 30850 and
32628 of 2007
b) Writ Petition (C) 6258, 18164
and 35458 of 2010
c) Writ Petition (C) 11704 of
2011; and
d) Writ Appeal 1049 of 2010
As per Ext.P13 common judgment,
the cancellation of mutation and
order of taking over the Estate
were quashed.
Ext.P13
The report of Justice Manoharan
(Rtd.) Committee was repelled
and was found to be having no
evidentiary value.
The only restriction imposed by
the Court on the Trust was that
the Trust shall not alienate the
property pending the proceedings
before the Land Board.
19-8-2011 Firewood and 275 coconuts
collected by the employees along
with vehicle of the Trust were
detained by the authorities who
contended that the same would be
released only on payment of
seigniorage.
11-8-2011 Writ Petition (C) 22082/2011 was
filed by the Trust seeking a
direction to the forest
officials to release the vehicle
seized.
The Trust by means of the said
Writ Petition had challenged
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2025:KER:98046
Order dated 18-10-2007 passed by
the Village Officer, Erumely
South restraining GFA from
cutting any rubber trees from
the Property and the Order dated
22-10-2007 passed by the Village
Officer, Erumely South directing
the Trust not remove any rubber
tree.
2011 Review Petition No.676/2011 was
filed by the Trust against the
Order passed in respect of Writ
Petition (C) 32628/2007 for
quashing interdictory orders by
village offices.
The Trust also prayed for
issuing specific direction to
refund the seigniorage paid
under protest.
2011 Several Review Petitions were
filed by the State Government
against the Order dated 30-6-
2011. The Review Petitions were
filed in respect of the
following Petitions:
a) Review Petition No.716
against Order passed in Writ
Petition (C) 6258/2010
b) Review Petition No.745
against Order passed in Writ
Petition (C) 18164/2010
c) Review Petition No.748
against Order passed in Writ
Petition (C) 35458/2010
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2025:KER:98046
d) Review Petition No.750
against Order passed in Writ
Petition (C) No.32628/2007 and
e) Review Petition No.751
against Order passed in Writ
f) Review Petition No.744/2011
was also filed by P.R. Harikumar
in W.P.(C) No.30850/2007.
6-1-2012 The Kerala High Court was
pleased to allow W.P(C) No.
22082/2011 quashing interdictory
orders and directed refund of
seigniorage.
The seigniorage remitted under Ext.P14
protest was not refunded by the
State Government. Hence the
Trust filed Cont. Case (C)
No.412 of 2012.
19-3-2012 The Special Officer and
Collector, appointed by the
government issued two stop memos
interdicting the cutting and
removal of trees.
Ext.P16,
The Trust filed W.P.(C)
Ext.P17
No.7379/2012 challenging the
stop memos dated 19-3-2012 and
challenging order of Tahsildar
against construction of rivets.
28-10-2011 The Government filed OP (Civil)
3508/2011 under Article 228
seeking to call for and decide
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2025:KER:98046
matter pending before the Taluk
Land Board.
The State of Kerala also filed
OP(C) No.2989 of 2011 praying
that the Suit OS No. 125 of
2007, pending before the Sub
Court, Pathanamthitta, be
withdrawn to the High Court for
deciding the constitutional
question involved therein.
28-2-2013 The Division Bench of the Kerala
High Court in Writ Petition
(Civil) No.7379 of 2012 quashed
stop memo dated 19-3-2012 and
held that it was part of the
propriety rights of GFA to carry
out necessary actions, to put
Ext.P18
the land to use, without
changing its nature and status
and to preserve the land and
ensure that there were no
further inter-meddlers.
6-3-2013 A meeting was under the aegis of
the Minister of Revenue,
Government of Kerala was
convened, which resolved to
introduce a scheme comprising of
a short term plan to appoint a
special officer with unbridled
Ext.P19
powers to take over the
(Minutes)
properties under KLC Act and
long term plan to promulgate
ordinance to overcome the
judgments of this Hon'ble Court
were drawn for implementation.
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2025:KER:98046
9-9-2013 Thereafter OP(C) No. 2989/2011
and OP(C) No. 3508/2011 were
Ext.P20
dismissed by the Division Bench.
23-9-2014 The High Court in Cont (C)
No.579/2012 gave 45 days to the
State to return the seigniorage Ext.P21
in compliance of the direction
in RP No.676/2011 in W.P.(C)
No.32628/2007.
Thereafter the Government issued
interdictory orders, which were
challenged before this Hon'ble
against judgment in W.P.(C)
No.14913/2013 and in W.P.(C)
No.5510/2015.
16-3-2015 The Special Officer and
Collector issued Notices under
section 12 of the Kerala Land
Conservancy Act, 1957, passed an Ext.P22
order declaring the subject
matter property as a puramboke.
31-3-2015 Writ Petition WP(C) 10640/2015
was filed before the High Court
challenging the Notices issued
by the Special Officer/
Collector.
09-02-2016 Supplementary Deed No.6 for name
change from Gospel for Asia to
Ayana Charitable Trust.
2017 W.P(C) No.5545 of 2017 also came
to be filed as a public interest
litigation seeking a direction
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2025:KER:98046
for C.B.I. Enquiry, based on the
recommendation by the Special
Officer that large scale fraud
was committed by Harrisons
Malayalam Ltd in transferring
and holding properties in
collusion with revenue
officials.
11-4-2018 The Division Bench passed
judgment in Writ Petition (C) Ext.P26
33122/2014 and other connected
petitions.
The Division Bench heard W.P.(C)
No.10640/2015 along with W.P.(C)
Nos.33122/2015, 7711/2013, W.P.
(C) No. 5510/2015, W.P.(C)
Nos.10320/2015, 10962/2015, W.P.
(C) No.11598/2015, W.P.(C)
Nos.8437/2016, 5545/2017 and
quashed order of the Special
Officer and Collector dated
28-5-2015, Notice issued by the
Special officer and Collector
under Rule 11 of the Kerala Land
Conservancy Rules dated
28.05.2015 and Minutes dated 6-
3-2013.
The Division Bench rejected the
claim of the title of the
Government over the property.
The action of the Government
initiating land conservancy
proceedings and issuing
interdictory orders were held as
without jurisdiction and adverse
orders passed against the Trust
was quashed. It was also held
that title has to be found in a
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2025:KER:98046
properly initiated civil
proceeding.
17-9-2018 The Judgment dated 11-4-2018 was
challenged before the Hon'ble
Supreme Court in SLP (C) 24028- Ext.P27
24035/2018 and the SLP was
dismissed.
Dec 2019 The State of Kerala filed Suit,
(O.S No. 72/2019) before the Sub
Court, Pala, Kerala against Ext.P28
Ayana Charitable Trust, and
others seeking declaration of
title and other reliefs.
44. It is in addition to the above referred events, that
the litigations pertaining to the subject acquisition
commenced, the details of which have already been referred
to in the Table-I containing the list of dates.
45. In the backdrop of the above events, the petitioners
alleged fraud on power.
46. Having heard the Learned Senior Counsel on behalf of
the petitioners and the learned Advocate General on behalf
of the State, this Court cannot, at this stage, negate the
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2025:KER:98046
above contention of the petitioners. All the same, it is
not ripe for this Court to conclude that the acquisition
proceedings are vitiated by fraud on power. This is for the
reason that the allegation of fraud on power or colourable
exercise of power is inextricably interwoven with the
requirement of estimating the absolute bare-minimum extent
of land, which is the statutory mandate flowing from
Sections 4(4)(d), 7(5)(b) and 8(1)(c) of the 2013 Act.
Unless that aspect is finalized, as to what is the absolute
bare-minimum extent of land required for the subject
project, a call on the question of fraud on power cannot be
taken. If the respondent Government and the authorities
under it could establish that 2570 acres of land is
genuinely and bonafidely required for the purpose of
acquisition for the subject project and if it is also
established that there is no other single plot having an
extent, which is near to the said extent of 2263 acres of
Cheruvally Estate, probably, the allegation of fraud on
power would crumble to the ground. Per contra, if it is
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2025:KER:98046
established that the bare-minimum land required for the
subject project is 1200 acres as envisaged in Ext.R1(h), or
for that matter, 1500 acres, then, the insistence, if any,
for 2570 acres may verge upon fraud on power, in which
situation, the previous steps taken by the Government
against the subject property and the litigations which
ensued, will assume significance. It may be recalled in
this regard that the property of Travancore Rubbers Ltd.
having an extent of 800 acres was found to be suitable by
the four-member team constituted by the Chief Minister,
which option was excluded essentially on the requirement of
area to the extent of 2570 acres. Therefore, depending upon
the extent which is required genuinely, Travancore Rubber
Ltd. may also become either an option by itself, or clubbed
with another property, the suitability of the same having
been found already. However, without concluding that aspect
pertaining to the absolute bare-minimum extent of land
required for the project, it is neither proper nor feasible
to conclude on the question of fraud on power. In the
..74..
2025:KER:98046
circumstances, this Court is of the opinion that the issue
has to be left open, to be considered, if required, after
the exercise in terms of Sections 4(4)(d), 7(5)(b) and
8(1)(c) is completed. Point no.III concluded accordingly.
47. In view of the findings to point no.I, this Writ
Petition deserves to be allowed. This Court may pinpoint
that the fatal flow is found in the 'decision making
process', than the 'decision' as reflected in Ext.P45
S.I.A. study report, Ext.P47 report of the Expert Group and
Ext.P48 Government Order. There is manifest non-application
of mind, resulting in the omission to consider a vital
factor of limiting the acquisition to the absolute bare-
minimum required. The power of a Writ Court under Article
226 to interfere in such matters, though of a
scientific/technical nature is settled:
i) N.D.Jayal and Another v. Union of India and Others
[(2004) 9 SCC 362].
ii) Social Action Forum for Manav Adhikar and Another v.
Union of India, Ministry of Law and Justice and Others
[(2018) 10 SCC 443].
..75..
2025:KER:98046
iii) Census Commissioner and Others v. R.Krishnamurthy
[(2015) 2 SCC 796].
iv) Federation of Railway Officers Association and Others
v. Union of India [(2003) 4 SCC 289].
48. CONCLUSION:-
In the result, this Writ Petition is ordered. It is
declared that Exts.P45, P47 and P48 are bad in law, to
the extent it does not answer the requirements of
Section 4(4)(d) of the 2013 Act. Consequently, Exts.P45,
P47 and P48, insofar as it pertains to the requirements of
and findings on Section 4(4)(d) will stand quashed. It is
clarified that other findings in Exts.P45, P47 and P48 are
not interfered with. Since Ext.P49 notification in terms of
Section 11 can be issued only upon completion of the
exercise warranted vide Sections 4, 7 and 8 of the 2013
Act, Ext.P49 will stand quashed. The acquisitioning
authority will have to restart the exercise of a fresh
S.I.A. study as regards Section 4(4)(d) is concerned,
followed by an appraisal in that regard by the Expert Group
..76..
2025:KER:98046
as per Section 7 and an examination of the proposal and the
Social Impact Assessment report by the appropriate
Government in terms of Section 8 of the 2013 Act.
49. Though a contention is canvassed in the Writ Petition
that the State cannot exercise its powers based on the
principle of 'eminent domain', simultaneous with the
process of acquisition treating the property as belonging
to a third person, the said ground was not highlighted at
the time of hearing. Nor is the determination of that issue
a sine qua non to dispose of this Writ Petition. The said
contention is also, therefore, left open.
50. Before parting with the judgment, this court is
impelled to observe one final aspect. As regards the choice
of the Social Impact Assessment study team, it may be
profitable/advisable to include such number of technical
members having sufficient know-how of the project for which
the acquisition is made, especially when one among the
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2025:KER:98046
requirements in terms of Section 4(4) of the 2013 Act is to
ascertain whether the extent of land proposed for
acquisition is the absolute bare-minimum needed for the
project. This is all the more so, in cases of acquisition
of land for technical projects like airport, dams etc.
Inasmuch as the exercise commencing from Section 4 of the
2013 Act has to be performed again, so as to satisfy the
requirements of Section 4(4)(d), the 1 st respondent
Government may consider inclusion of such expert members
into the S.I.A. study team, the presence of whom would ease
the business, which they are expected to perform.
This Writ Petition is allowed, as indicated above.
Sd/-
C. JAYACHANDRAN, JUDGE
TR/smp/ak/ww
..78..
2025:KER:98046
APPENDIX OF WP(C) NO. 18326 OF 2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO:
2329/2005 DATED 01.08.2005.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED
13.08.2007 OF ERUMELI VILLAGE.
EXHIBIT P3 TRUE COPY OF THE LAND TAX RECEIPT DATED
13.08.2007 OF MANIMALA VILLAGE.
EXHIBIT P4 TRUE COPY OF THE CERTIFICATE OF
REGISTRATION AS AMENDED DATED
01.08.1990.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.175/2005
DATED 18.10.2007 ISSUED BY THE VILLAGE
OFFICER, ERUMELY SOUTH.
EXHIBIT P6 TRUE COPY OF THE ORDER NO.175/2005
DATED 22.10.2007 ISSUED BY THE VILLAGE
OFFICER, ERUMELY SOUTH.
EXHIBIT P7 TRUE COPY OF THE ORDER OF THIS HON'BLE
COURT IN W.P.(C) NO.32628/2007 DATED
10.04.2008.
EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS OF THE
KANJIRAPPALLY TAHSILDHAR NO.B8-12633/
2005 DATED 11.12.2008.
EXHIBIT P9 TRUE COPY OF ORDER NO.5679/2008 PASSED
BY THE REVENUE DIVISIONAL OFFICER,
KOTTAYAM DATED 19.06.2009.
EXHIBIT P10 TRUE COPY OF THE ORDER NO.E9-38186/09
OF THE 2ND RESPONDENT DATED 05.02.2010.
..79..
2025:KER:98046
EXHIBIT P11 TRUE OF THE ORDER OF THE ADDITIONAL
TAHSILDHAR, KANJIRAPPALLY NO.B8-12633/
05 DATED 29.05.2010.
EXHIBIT P12 TRUE COPY OF THE ORDER PASSED IN W.P.
(C). NO.18164/2010 DATED 11.06.2010 OF
THIS HONOURABLE COURT.
EXHIBIT P13 TRUE COPY OF THE COMMON JUDGMENT IN
W.P.(C) NO.30850 OF 2007 DATED
30.06.2011 OF THIS HONOURABLE COURT.
EXHIBIT P14 TRUE COPY OF THE COMMON JUDGMENT IN
R.P. NO.676/2011 IN WP(C) NO.
32628/2007 AND OTHER CONNECTED CASES
DATED 06.01.2012.
EXHIBIT P15 TRUE COPY OF THE CIRCULAR NO.2945/A1/
12/RD DATED 12.03.2012 ISSUED BY THE
ADDITIONAL CHIEF SECRETARY.
EXHIBIT P16 TRUE COPY OF STOP MEMO NO.B8-12633/05
DATED 19.03.2012 ISSUED BY THE
ADDITIONAL TAHSILDHAR, KANJIRAPPALLY TO
THE 1ST PETITIONER AND HARRISONS
MALAYALAM PLANTATION.
EXHIBIT P17 TRUE COPY OF STOP MEMO NO.B8-12633/05
DATED 19.03.2012 ISSUED BY THE
ADDITIONAL TAHSILDHAR, KANJIRAPPALLY TO
THE 1ST PETITIONER.
EXHIBIT P18 TRUE COPY OF THE JUDGMENT IN W.P (C)
NO.7379/2012 DATED 28.02.2013 OF THIS
HONOURABLE COURT.
EXHIBIT P19 TRUE COPY OF THE MINUTES OF THE MEETING
CONVENED BY THE HON'BLE MINISTER OF
REVENUE DATED 06.03.2013.
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2025:KER:98046
EXHIBIT P20 TRUE COPY OF THE COMMON JUDGMENT IN
O.P.(C) NO.2989/2011 AND CONNECTED CASE
DATED 09.09.2013 OF THIS HONOURABLE
COURT.
EXHIBIT P21 TRUE COPY OF THE ORDER IN CONT. OF
COURT CASE (C) NO.579/2012 DATED
23.09.2014 OF THIS HONOURABLE COURT.
EXHIBIT P22 TRUE COPY OF THE NOTICE NO.GLR (LR)
14/2013 DATED 16.03.2015 ISSUED BY THE
SPECIAL OFFICER AND COLLECTOR.
EXHIBIT P23 TRUE COPY OF THE ORDER NO.GLR-(LR)-90/
2014 OF THE SPECIAL OFFICER AND
COLLECTOR DATED 28.05.2015.
EXHIBIT P24 TRUE COPY OF THE NOTICE NO.GLR-(LR)-90/
2014 ISSUED BY THE SPECIAL OFFICER AND
COLLECTOR UNDER RULE 11 OF THE KERALA
LAND CONSERVANCY RULE DATED 28.05.2015.
EXHIBIT P25 TRUE COPY OF THE REPLY OF THE LEARNED
LAW SECRETARY DATED 04.04.2017
NO.21443/LEG.B2/2016/LAW OBTAINED BY
THE 1ST PETITIONER UNDER RIGHT TO
INFORMATION ACT.
EXHIBIT P26 TRUE COPY OF THE COMMON JUDGMENT OF
THIS HON'BLE COURT IN W.P.(C). NO.
33122/2014 AND CONNECTED CASES DATED
11.4.2018 OF THIS HONOURABLE COURT.
EXHIBIT P27 TRUE COPY OF THE JUDGMENT OF THE
HON'BLE APEX COURT IN SPECIAL LEAVE
PETITION SLP NO.24028-24035/2018 DATED
17.09.2018.
EXHIBIT P28 TRUE COPY OF THE PLAINT IN O.S.
NO.72/2019 BEFORE THE SUB COURT, PALA
DATED 07.12.2019.
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2025:KER:98046
EXHIBIT P29 TRUE COPY OF THE WRITTEN STATEMENT IN
O.S. NO.72/2019 BEFORE THE SUB COURT,
PALA DATED 02.03.2020 FILED BY THE
TRUST.
EXHIBIT P30 TRUE COPY OF THE GOVERNMENT ORDER G.O
(M.S) NO.158/2020/RD DATED 18.06.2020
ISSUED BY THE PRINCIPAL SECRETARY.
EXHIBIT P31 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
13332/2020 OF THIS HON'BLE COURT DATED
16.10.2020.
EXHIBIT P32 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
11515/2022 DATED 25.11.2022 OF THIS
HON'BLE COURT.
EXHIBIT P33 TRUE COPY OF THE LAND TAX RECEIPT
NO.21/2860 DATED 28.11.2023 ISSUED BY
THE MANIMALA SOUTH VILLAGE OFFICE.
EXHIBIT P34 TRUE COPY OF THE LAND TAX RECEIPT
NO.22/3676 DATED 28.11.2023 ISSUED BY
THE ERUMELY SOUTH VILLAGE OFFICE.
EXHIBIT P35 TRUE COPY OF THE NOTIFICATION NO.G.O.
(MS.) NO.312/2022/RD DATED 30.12.2022.
EXHIBIT P36 TRUE COPY OF THE GOVERNMENT ORDER NO.
G.O.(MS) NO.283/2023 RD DATED
20.12.2023.
EXHIBIT P37 TRUE COPY OF THE OFFICIAL ANNOUNCEMENT
OF MINISTRY OF CIVIL AVIATION IN THEIR
SOCIAL MEDIA HANDLE DATED 17.04.2023.
EXHIBIT P38 TRUE COPY OF THE NOTIFICATION NO.
S.R.O.278/2024 UNDER SECTION 11(1) OF
LARR ACT 2013 DATED 13.03.2024.
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2025:KER:98046
EXHIBIT P39 TRUE COPY OF THE INTERIM ORDER DATED
25.04.2024 PASSED BY THIS HON'BLE COURT
IN W.P.(C) 13775/2024.
EXHIBIT P40 TRUE COPY OF THE JUDGMENT IN WP(C) NO.
13775/2024 OF THIS HON'BLE COURT DATED
20.06.2024.
EXHIBIT P41 TRUE COPY OF THE GOVERNMENT ORDER GO(P)
NO.204/2024 RD DATED 09.09.2024.
EXHIBIT P42 TRUE COPY OF THE OBJECTIONS SUBMITTED
BY THE PETITIONER DATED 28.11.2024.
EXHIBIT P43 TRUE COPY OF APPREHENSIONS AND
OBJECTIONS RAISED IN THE PUBLIC HEARING
ON 29.11.2024 AND 30.11.2024 REPRODUCED
IN ANNEXURE 10 AND ANNEXURE 11 OF THE
S.I.A REPORT.
EXHIBIT P43(A) TRUE TRANSLATED COPY OF APPREHENSIONS
AND OBJECTIONS RAISED IN THE PUBLIC
HEARING ON 29.11.2024 AND 30.11.2024.
EXHIBIT P44 TRUE COPY OF THE PHOTOGRAPHS OF THE
CHERUVALLY ESTATE.
EXHIBIT P45 TRUE COPY OF THE SOCIAL IMPACT
ASSESSMENT STUDY FINAL REPORT DATED
27.12.2024.
EXHIBIT P46 TRUE COPY OF THE GOVERNMENT ORDER NO.
G.O.(MS)NO.60/2017/TRANS DATED 21-7-
2017.
EXHIBIT P46(A) TRUE TRANSLATED COPY OF THE GOVERNMENT
ORDER NO.G.O.(MS)NO.60/2017/TRANS DATED
21-7-2017.
EXHIBIT P47 TRUE COPY OF THE EXPERT COMMITTEE
REPORT DATED 28.01.2025.
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2025:KER:98046
EXHIBIT P47 (A) TRUE TRANSLATED COPY OF THE EXPERT
COMMITTEE REPORT DATED 28.01.2025.
EXHIBIT P48 TRUE COPY OF THE GOVERNMENT ORDER G.O.
(RT) NO.91/2025/RD DATED 8-4-2025 UNDER
SECTION 8 OF THE LARR ACT, 2013.
EXHIBIT P48(A) TRUE TRANSLATED COPY OF GOVERNMENT
ORDER G.O.(RT) NO.91/2025/RD DATED
8-4-2025 UNDER SECTION 8 OF THE LARR
ACT, 2013.
EXHIBIT P49 TRUE COPY OF THE NOTIFICATION NO.SRO
NO.484/25 DATED 25.04.2025.
EXHIBIT P49(A) TRUE TRANSLATED COPY OF RELEVANT
EXTRACT OF NOTIFICATION NO. SRO
NO.484/25 DATED 25.04.2025 UNDER
SECTION 11(1) OF THE ACT.
EXHIBIT P50 TRUE COPY OF THE OBJECTION SUBMITTED BY
THE 1ST PETITIONER TO THE RESPONDENTS
2, 4 & 5 IN EXT.P-49 DATED 07.05.2025.
EXHIBIT P51 TRUE COPY OF THE GOVERNMENT ORDER NO.
G.O.(RT) NO.270/2023/TRANS DATED
1-07-2023 ISSUED BY THE GOVERNMENT OF
KERALA.
EXHIBIT P52 TRUE COPY OF THE APPLICATION SUBMITTED
BY THE PETITIONER BEFORE THE 2ND
RESPONDENT DATED 14.07.2025.
EXHIBIT P53 TRUE COPY OF THE LETTER DATED 14-7-2025
ADDRESSED BY THE PETITIONER TO
RESPONDENT NO.2 AND 5.
EXHIBIT P54 TRUE COPY OF THE LETTER DATED 23-7-2025
ADDRESSED BY RESPONDENT NO.5 TO THE
PETITIONER AND LETTER DATED 2-8-2025
ISSUED BY THE PETITIONER TO KSIDC.
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2025:KER:98046
EXHIBIT P55 TRUE COPY OF THE DETAILED TABLE
CONTAINING THE ENTIRE CONTENTS OF PARA
2.4 OF THE S.I.A STUDY AND THE 2017
COMMITTEE REPORT FOR CONVENIENCE OF
ADDRESSING THIS HON'BLE COURT DATED
21.7.2017.
EXHIBIT P56 TRUE TRANSLATED COPY OF THE FOUR
MEMBER INSPECTION REPORT DATED
21-4-2017 PRODUCED BY RESPONDENT AS
EXT.R1(b) FOR CONVENIENCE OF ADDRESSING
THIS HON'BLE COURT.
EXHIBIT P57 TRUE TRANSLATED COPY OF G.O.(MS.)NO.
60/2017/TRANS DATED 21-7-2017 PRODUCED
BY RESPONDENT AS EXT.R1(c) FOR
CONVENIENCE OF ADDRESSING THIS HON'BLE
COURT.
EXHIBIT P58 TRUE TRANSLATED COPY OF G.O.(MS) NO.
13/2017/TRANSP DATED 21-2-2017 PRODUCED
BY RESPONDENT AS EXT.R1(a) FOR
CONVENIENCE OF ADDRESSING THIS HON'BLE
COURT.
EXHIBIT P59 TRUE COPY OF THE GUIDELINES FOR SETTING
UP OF GREENFIELD AIRPORTS BY THE
MINISTRY OF CIVIL AVIATION, GOVERNMENT
OF INDIA.
EXHIBIT P60 PHOTOGRAPH OF THE BOARD OF
M/S.TRAVANCORE RUBBERS LTD./PROPOSE
ESTATE.
EXHIBIT P61 TRUE COPY OF THE INFORMATION PERTAINING
TO COCHIN INTERNATIONAL AIRPORT,
KERALA, REVEALING THAT THE AIRPORT IS
OPERATING ON 1300 ACRES, AS OBTAINED
FROM THE COCHIN INTERNATIONAL AIRPORT
WEBSITE: HTTPS://WWW.CIAL.AERO/AIRPORT-
INFORMATION/AIRPORT-INFRASTRUCTURE.
..85..
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EXHIBIT P62 TRUE COPY OF THE INFORMATION PERTAINING
TO THIRUVANANTHAPURAM INTERNATIONAL
AIRPORT, KERALA, REVEALING THAT THE
AIRPORT IS OPERATING ON 700 ACRES, AS
OBTAINED FROM THE THIRUVANANTHAPURAM
INTERNATIONAL AIRPORT WEBSITE HTTPS://
WWW.ADANI.COM/THIRUVANANTHAPURAM-
AIRPORT /ABOUT-US.
EXHIBIT P63 TRUE COPY OF THE INFORMATION PERTAINING
TO KOZHIKODE INTERNATIONAL AIRPORT,
KERALA, REVEALING THAT THE AIRPORT IS
OPERATING ON 373 ACRES AS OBTAINED FROM
THE AIRPORT ECONOMIC REGULATORY
AUTHORITY OF INDIA: DETERMINATION OF
AERONAUTICAL TARIFF FOR CALICUT
INTERNATIONAL AIRPORT.
EXHIBIT P64 TRUE COPY OF THE INFORMATION PERTAINING
TO KANNUR INTERNATIONAL AIRPORT, KERALA
REVEALING THAT THE AIRPORT IS OPERATING
ON 2300 ACRES, AS OBTAINED FROM THE
KANNUR INTERNATIONAL AIRPORT WEBSITE,
HTTPS://KANNURAIRPORT.AERO/ CORPORATE/
AIRPORT-INFRASTRUCTURE.
EXHIBIT P65 TRUE COPY OF THE INFORMATION PERTAINING
TO AIRPORT AT PILGRIMAGE SITE, SHIRDI-
MAHARASHTRA (DOMESTIC): GREENFIELD
AIRPORT, REVEALING THAT THE AIRPORT IS
OPERATING ON 864 ACRES AS OBTAINED FROM
THE MAHARASHTRA AIRPORT DEVELOPMENT
COMPANY LIMITED WEBSITE HTTPS://
WWW.MADCINDIA.ORG/PROJECTSHIRDI
_OVERVIEW.
EXHIBIT P66 TRUE COPY OF THE INFORMATION PERTAINING
TO AIRPORT AT PILGRIMAGE SITE,
KUSHINAGAR, i.e., KUSHINAGAR
INTERNATIONAL AIRPORT,U.P, REVEALING
THAT THE AIRPORT IS OPERATING ON
589 ACRES, AS OBTAINED FROM THE WEBSITE
..86..
2025:KER:98046
OF AIRPORTS AUTHORITY OF INDIA WEBSITE:
HTTPS://WWW.AAI.AERO/EN/AIRPORTS/
KUSHINAGAR.
EXHIBIT P67 TRUE COPY OF THE INFORMATION PERTAINING
TO AIRPORT AT PILGRIMAGE SITE,
VARANASI, i.e., LAL BAHADUR SHASTRI
INTERNATIONAL AIRPORT, VARANASI,
REVEALING THAT THE AIRPORT IS OPERATING
ON 774 ACRES AS OBTAINED FROM THE PRIOR
ENVIRONMENTAL CLEARANCE ISSUED BY
MINISTRY OF ENVIRONMENT, FOREST AND
CLIMATE CHANGE FOR EXPANSION OF 'LAL
BAHADUR SHASTRI INTERNATIONAL AIRPORT
VARANASI'.
EXHIBIT P68 TRUE COPY OF THE INFORMATION PERTAINING
TO AIRPORT AT PILGRIMAGE SITE,
TIRUPATI, i.e., TIRUPATI INTERNATIONAL
AIRPORT, REVEALING THAT THE AIRPORT IS
OPERATING ON 339.56 ACRES, AS OBTAINED
FROM THE BRIEF PROJECT SUMMARY OF
TIRUPATI INTERNATIONAL AIRPORT.
EXHIBIT P69 TRUE COPY OF THE INFORMATION PERTAINING
TO CHHATRAPATI SHIVAJI MAHARAJ
INTERNATIONAL AIRPORT (CSMIA), MUMBAI,
REVEALING THAT THE AIRPORT IS OPERATING
ON 1900 ACRES, AS OBTAINED FROM THE
CHHATRAPATI SHIVAJI MAHARAJ
INTERNATIONAL AIRPORT WEBSITE
HTTPS://CSMIA-MUMBAI.ADANIAIRPORTS.
COM/EN/ABOUT-US.
EXHIBIT P70 TRUE COPY OF THE INFORMATION PERTAINING
TO CHENNAI INTERNATIONAL AIRPORT,
CHENNAI, REVEALING THAT THE AIRPORT IS
OPERATING ON 1300 ACRES, AS OBTAINED
FROM THE BRIEF ON CHENNAI INTERNATIONAL
AIRPORT.
..87..
2025:KER:98046
EXHIBIT P71 TRUE COPY OF THE INFORMATION PERTAINING
TO NETAJI SUBHASH CHANDRA BOSE
INTERNATIONAL AIRPORT, KOLKATA,
REVEALING THAT THE AIRPORT IS OPERATING
ON 2460 ACRES, AS OBTAINED FROM THE
BRIEF SUMMARY OF NETAJI SUBHAS CHANDRA
BOSE INTERNATIONAL AIRPORT.
EXHIBIT P72 TRUE COPY OF THE INFORMATION PERTAINING
TO INDIRA GANDHI INTERNATIONAL AIRPORT,
DELHI, REVEALING THAT THE AIRPORT IS
OPERATING ON 5106 ACRES, AS OBTAINED
FROM JSW/INDIRA GANDHI INTERNATIONAL
AIRPORT, DELHI WEBSITE.
EXHIBIT P73 TRUE COPY OF THE INFORMATION PERTAINING
TO LOK PRIYA GOPINATH BORDOLOI
INTERNATIONAL AIRPORT, GUWAHATI,
REVEALING THAT THE AIRPORT IS OPERATING
ON 823.23 ACRES, AS OBTAINED FROM THE
AIRPORTS ECONOMIC REGULATORY AUTHORITY
OF INDIA: REGARDING DETERMINATION OF
AERONAUTICAL TARIFFS IN RESPECT OF LOK
PRIYA GOPINATH BORDOLOI INTERNATIONAL
AIRPORT.
EXHIBIT P74 TRUE COPY OF THE INFORMATION PERTAINING
TO DR.BABASAHEB AMBEDKAR INTERNATIONAL
AIRPORT, NAGPUR, REVEALING THAT THE
AIRPORT IS OPERATING ON 1235 ACRES, AS
OBTAINED FROM THE WEBSITE OF MIHAN
INDIA LIMITED WEBSITE (JOINT VENTURE
COMPANY RESPONSIBLE FOR MANAGEMENT OF
AIRPORT):HTTPS://MIHANINDIA.IN/#/
ABOUT-US/#OUR-VALUES.
EXHIBIT P75 TRUE COPY OF THE INFORMATION PERTAINING
TO VISAKHAPATNAM AIRPORT,
VISAKHAPATNAM, ANDHRA PRADESH,
REVEALING THAT THE AIRPORT IS OPERATING
ON 350.31 ACRES, AS OBTAINED FROM THE
AIRPORTS ECONOMIC REGULATORY AUTHORITY
..88..
2025:KER:98046
OF INDIA PAPER REGARDING DETERMINATION
OF AERONAUTICAL TARIFFS IN RESPECT OF
VISAKHAPATNAM AIRPORT.
EXHIBIT P76 TRUE COPY OF THE INFORMATION PERTAINING
TO KAZI NAZRUL ISMAL AIRPORT- DURGAPUR-
WEST BENGAL: GREENFIELD AIRPORT
(DOMESTIC), REVEALING THAT THE AIRPORT
IS OPERATING ON 650 ACRES, AS OBTAINED
FROM THE WEST BENGAL INDUSTRIAL
DEVELOPMENT CORPORATION WEBSITE.
EXHIBIT P77 TRUE COPY OF THE INFORMATION PERTAINING
TO PAKYONG AIRPORT SIKKIM: GREENFIELD
AIRPORT, REVEALING THAT THE AIRPORT IS
OPERATING ON 201 ACRES, AS OBTAINED
FROM THE AIRPORT AUTHORITY OF INDIA
WEBSITE HTTPS://WWW.AAI.AERO/EN/
AIRPORTS/PAKYONG.
EXHIBIT P78 TRUE COPY OF THE INFORMATION PERTAINING
TO DONYI POLO AIRPORT, ITANAGAR,
ARUNACHAL PRADESH: GREENFIELD AIRPORT,
REVEALING THAT THE AIRPORT IS OPERATING
ON 690 ACRES, AS OBTAINED FROM THE PMO
OFFICE: PRESS INFORMATION BUREAU: PRESS
RELEASE.
EXHIBIT P79 TRUE COPY OF THE INFORMATION PERTAINING
TO SINDHUDURG-MAHARASHTRA: GREENFIELD
AIRPORT (DOMESTIC), REVEALING THAT THE
AIRPORT IS OPERATING ON 679.54 ACRES,
AS OBTAINED FROM THE MINISTRY OF CIVIL
AVIATION: PRESS INFORMATION BUREAU:
PRESS RELEASE.
RESPONDENTS' EXHIBITS:
EXHIBIT R1(a) A TRUE PHOTOCOPY OF G.O.(MS) NO.13/
2017/TRANS DATED 21.02.2017.
..89..
2025:KER:98046
EXHIBIT R1(b) A TRUE PHOTOCOPY OF THE INSPECTION
REPORT FORWARDED BY THE COMMITTEE TO
THE GOVERNMENT OF KERALA ON 25.04.2017.
EXHIBIT R1(c) A TRUE PHOTOCOPY OF THE G.O.(MS) NO.
60/2017/TRANS DATED 21.07.2017.
EXHIBIT R1(d) A TRUE PHOTOCOPY OF THE G.O.(MS) NO.
17/2021/TRANS DATED 13.08.2021.
EXHIBIT R1(e) A TRUE PHOTOCOPY OF THE JUDGMENT DATED
11.10.2023 IN W.P.(C) NO.29622 OF 2023
OF THIS HONOURABLE COURT.
EXHIBIT R1(f) A TRUE PHOTOCOPY OF THE JUDGMENT DATED
08.08.2024 IN W.A NO.2080 OF 2023.
EXHIBIT R1(g) A TRUE COPY OF THE G.O.(MS) NO. 220/
2021/RD DATED 06.11.2021.
EXHIBIT R1(h) A TRUE PHOTOCOPY OF D.O. NO.AAI/PLG/
501/MASTER PLAN/2022/1516 DATED
02.12.2022.
EXHIBIT R1(i) A TRUE PHOTOCOPY OF THE LETTER NO.D2/
359/2019-TRANS DATED 06.06.2023 ISSUED
BY THE SECRETARY TO GOVERNMENT,
TRANSPORT (E) DEPARTMENT.
EXHIBIT R1(j) A TRUE PHOTOCOPY OF THE LETTER NUMBERED
D.O.NO.PLG/518/2.9/TRIVANDRUM/200/2016
DATED 14.03.2016.
EXHIBIT R1(k) A TRUE PHOTOCOPY OF THE LETTER NO.PLG/
501/THIRUVANANTHAPURAM/LAND/2023 DATED
15.04.2024.
EXHIBIT R1(l) A TRUE PHOTOCOPY OF THE LETTER NO.
TIAL/CAO/LA/005 DATED 15.03.2023.
..90..
2025:KER:98046
EXHIBIT R1(m) A TRUE PHOTOCOPY OF THE LETTER NO.AV.
20036/543/2015-AAI DATED 24.03.2021.
EXHIBIT R1(n) A TRUE PHOTOCOPY OF THE MASTER PLAN FOR
CALICUT AIRPORT, AS PART OF THE VIKASIT
BHARAT 2047.
EXHIBIT R1(o) A TRUE PHOTOCOPY OF THE LETTER NO.
CIAL/CS/GOVERNMENT.-TRANS/SMA/2025
DATED 19.09.2025 ADDRESSED FROM THE
EXECUTIVE DIRECTOR AND COMPANY
SECRETARY, COCHIN INTERNATIONAL AIRPORT
LIMITED TO THE SPECIAL OFFICER,
SABARIMALA AIRPORT PROJECT.
EXHIBIT R1(p) A TRUE PHOTOCOPY OF THE PRINTOUT
PERTAINING TO AIRPORT INFRASTRUCTURE
FROM THE WEBSITE OF KANNUR
INTERNATIONAL AIRPORT.
EXHIBIT R1(q) A TRUE COPY OF THE PRE-FEASIBILITY
REPORT FOR DEVELOPMENT OF CHENNAI
GREENFIELD AIRPORT AT PARANDUR.
EXHIBIT R1(r) A REPORT OF ENVIRONMENT AND SOCIAL
IMPACT ASSESSMENT (ESIA) OF THE
GREENFIELD INTERNATIONAL AIRPORT IN
BHOGAPURAM, ANDHRA PRADESH.
EXHIBIT R1(s) A PRINTOUT OF THE DETAILS OF RAJIV
GANDHI INTERNATIONAL AIRPORT,
HYDERABAD.
EXHIBIT R1(t) A TRUE COPY OF THE ENVIRONMENT
MANAGEMENT PLAN FOR THE ADDITION OF
EASTERN CONNECTIVITY TUNNEL AT
KEMPEGOWDA INTERNATIONAL AIRPORT,
BENGALURU.
EXHIBIT R1(u) A PRINTOUT OF THE DETAILS IN NOIDA
INTERNATIONAL AIRPORT
..91..
2025:KER:98046
EXHIBIT R1(v) A TRUE COPY OF THE FINAL EIA REPORT OF
ENVIRONMENTAL IMPACT ASSESSMENT FOR
ENVIRONMENTAL AND CRZ CLEARANCE OF
ON-GOING PROJECT FOR ESTABLISHMENT OF
NAVI MUMBAI INTERNATIONAL AIRPORT.
EXHIBIT R1(w) A TRUE PHOTOCOPY OF THE LETTER NO. SAP/
1/98-VOL III/PART III ISSUED FROM THE
DIRECTOR, DIRECTORATE OF CIVIL
AVIATION, GOVERNMENT OF GOA TO THE
DIRECTOR (IA-III), INFRASTRUCTURE
PROJECTS, NEW DELHI.
EXHIBIT R1(x) A TRUE PHOTOCOPY OF THE PRINTOUT IN
DETAILS OF AIRPORT INFRASTRUCTURE
DEVELOPMENT UNDER PHASE - II.
EXHIBIT R1(y) A COPY OF ANSWER TO THE UNSTARRED
QUESTION NO.31 ABOUT THE STATUS OF
KUSHINAGAR INTERNATIONAL AIRPORT OF THE
GOVERNMENT OF INDIA, MINISTRY OF CIVIL
AVIATION, IN RAJYA SABHA.
EXHIBIT R1(z) A COPY OF THE BRIEF PROJECT SUMMARY OF
TIRUPATI INTERNATIONAL AIRPORT.
EXHIBIT R1(aa) A COPY OF THE PRE-FEASIBILITY REPORT
(PFR) FOR THE EXPANSION OF DR.BABASAHEB
AMBEDKAR INTERNATIONAL AIRPORT
PUBLISHED BY MINISTRY OF ENVIRONMENTAL
AND FOREST IN THEIR WEBSITE ON
16.11.2021.
