Kerala High Court
State Of Kerala Rep.By Chief Secretary vs Suhaib Mottammel on 11 February, 2025
Author: Sathish Ninan
Bench: Sathish Ninan
2025:KER:11006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 11TH DAY OF FEBRUARY 2025 / 22ND MAGHA, 1946
OP(FT) NO. 19 OF 2024
AGAINST THE ORDER DATED 22.07.2023 IN I.A.NO.1 OF 2023 IN
OA NO.6 OF 2022 OF ADDITIONAL DISTRICT COURT, KOZHIKODE
PETITIONERS/RESPONDENTS/RESPONDENT:
1 STATE OF KERALA
REP.BY CHIEF SECRETARY, GOVERNMENT OF KERALA ,
THIRUVANANTHAPURAM G.P.O, PIN 695001.
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND VESTED
IN GOVERNMENT,
(THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS)
FOREST HEAD QUARTERS, VAZHUTHAKKAD, THYCAUD P.O.,
THIRUVANANTHAPURAM, PIN - 695014
3 THE DISTRICT FOREST OFFICER
WAYANAD FOREST, KALPETTA P.O WAYANAD, PIN - 673121
BY ADV.NAGARAJ NARAYANAN, SPL.GP (FOREST)
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 2 :-
RESPONDENT/PETITIONER/APPLICANT:
SAMEER MOTTAMMEL
S/O. ASSU, AGED 43 YEARS, RESIDING AT SHAHIDA
MANZIL, PULLUR VILLAGE, MAHI MUNSIPALITY, P.O.
CHOKLI, PULLUR VILLAGE, PONDICHERI STATE,
PIN - 670672
BY ADV ADV.EDAMANA NARAYANAN .
THIS OP (FOREST TRIBUNAL) HAVING COME UP FOR HEARING ON
11.02.2025, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 3 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 11TH DAY OF FEBRUARY 2025 / 22ND MAGHA, 1946
OP(FT) NO. 20 OF 2024
AGAINST THE ORDER DATED 22.07.2023 IN I.A.NO.2 OF 2023 IN
OA NO.2 OF 2022 OF ADDITIONAL DISTRICT COURT, KOZHIKODE
PETITIONERS/RESPONDENTS/RESPONDENT:
1 STATE OF KERALA REP.BY CHIEF SECRETARY,
GOVERNMENT OF KERALA , THIRUVANANTHAPURAM G.P.O,
PIN 695001
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND
VESTED IN GOVERNMENT,
(THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS)
FOREST HEAD QUARTERS, VAZHUTHAKKAD, THYCAUD
P.O., THIRUVANANTHAPURAM, PIN 695014
3 THE DISTRICT FOREST OFFICER
WAYANAD FOREST, KALPETTA P.O WAYANAD,
PIN - 673121
BY ADV.NAGARAJ NARAYANAN, SPL.GP (FOREST)
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 4 :-
RESPONDENT/PETITIONER/APPLICANT:
SUHAIB MOTTAMMEL
S/O. YOUSAF, AGED 44 YEARS, RESIDING AT SAFIYA
MANZIL PULLUR VILLAGE, MAHI MUNSIPALITY, P.O.
CHOKLI, PIN 670672, PULLUR VILLAGE, PONDICHERI
STATE, PIN - 670672
BY ADV ADV.EDAMANA NARAYANAN .
THIS OP (FOREST TRIBUNAL) HAVING COME UP FOR HEARING ON
11.02.2025, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 5 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 11TH DAY OF FEBRUARY 2025 / 22ND MAGHA, 1946
OP(FT) NO. 21 OF 2024
AGAINST THE ORDER DATED 22.07.2023 IN I.A.NO.2 OF 2023 IN
IN OA NO.3 OF 2022 OF ADDITIONAL DISTRICT COURT, KOZHIKODE
PETITIONERS/RESPONDENTS/RESPONDENT:
1 STATE OF KERALA
REP.BY CHIEF SECRETARY, GOVERNMENT OF KERALA ,
THIRUVANANTHAPURAM G.P.O, PIN 695001
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND
VESTED IN GOVERNMENT,
(THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS)
FOREST HEAD QUARTERS, VAZHUTHAKKAD, THYCAUD
P.O., THIRUVANANTHAPURAM, PIN 695014
3 THE DISTRICT FOREST OFFICE
WAYANAD FOREST, KALPETTA P.O WAYANAD,
PIN - 673121
BY ADV.NAGARAJ NARAYANAN, SPL. GP (FOREST)
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 6 :-
RESPONDENT/PETITIONER/APPLICANT:
MARSHIDA M, W/O. SAMEER MOTTAMMEL, AGED 34
YEARS, RESIDING AT ABIDAS, PULLUR VILLAGE, MAHI
MUNSIPALITY, P.O. NEW MAHI, PULLUR VILLAGE,
PONDICHERI STATE PIN 670672.
BY ADV ADV.EDAMANA NARAYANAN .
THIS OP (FOREST TRIBUNAL) HAVING COME UP FOR HEARING ON
11.02.2025, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 7 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 11TH DAY OF FEBRUARY 2025 / 22ND MAGHA, 1946
OP(FT) NO. 22 OF 2024
AGAINST THE ORDER DATED 22.07.2023 IN I.A.NO.2 OF 2023 IN
OA NO.4 OF 2022 OF ADDITIONAL DISTRICT COURT, KOZHIKODE
PETITIONERS/RESPONDENTS/RESPONDENT:
1 STATE OF KERALA REP.BY CHIEF SECRETARY,
GOVERNMENT OF KERALA , THIRUVANANTHAPURAM G.P.O,
PIN 695001
2 THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND
VESTED IN GOVERNMENT,
(THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS)
FOREST HEAD QUARTERS, VAZHUTHAKKAD, THYCAUD
P.O., THIRUVANANTHAPURAM PIN 695014
3 THE DISTRICT FOREST OFFICER
WAYANAD FOREST, KALPETTA P.O WAYANAD,
PIN 673121
BY ADV.NAGARAJ NARAYANAN, SPL.GP (FOREST)
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 8 :-
RESPONDENTS/PETITIONERS/APPLICANTS:
1 SUHAIB MOTTAMMEL,
S/O. YOUSAF, AGED 44 YEARS RESIDING AT SAFIYA
MANZIL, PULLUR VILLAGE, MAHI MUNSIPALITY, PO
CHOKLI, PIN 670672 PULLAR VILLAGE, PONDICHERI
STATE, PIN - 670672
2 SIYAD
AGED 43 YEARS
S/O. MOHAMMED, RESIDING AT SHAHIDA MANZIL,
PULLUR VILLAGE, MAHI MUNSIPALITY, P.O. CHOKLI,
PULLUR VILLAGE
PIN 670672
3 ASKAR T.M,
S/O. ASSU, AGED 42 YEARS, RESIDING AT SHAHIDA
MANZIL, PULLUR VILLAGE, MAHI MUNSIPALITY, PO
CHOKLI, PULLUR VILLAGE, PIN 670672.
BY ADV ADV.EDAMANA NARAYANAN .
THIS OP (FOREST TRIBUNAL) HAVING COME UP FOR HEARING ON
11.02.2025, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 9 :-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 11TH DAY OF FEBRUARY 2025 / 22ND MAGHA, 1946
OP(FT) NO. 23 OF 2024
AGAINST THE ORDER DATED 22.07.2023 IN I.A.NO.2 OF 2023 IN
OA NO.5 OF 2022 OF ADDITIONAL DISTRICT COURT, KOZHIKODE
PETITIONERS/RESPONDENTS/RESPONDENT:
1 CHIEF SECRETARY, GOVERNMENT OF KERALA
STATE OF KERALA REP.BY CHIEF SECRETARY,
GOVERNMENT OF KERALA , THIRUVANANTHAPURAM G.P.O,
PIN 695001
2 THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS
THE CUSTODIAN OF ECOLOGICALLY FRAGILE LAND
VESTED IN GOVERNMENT, (THE PRINCIPAL CHIEF
CONSERVATOR OF FORESTS) FOREST HEAD QUARTERS,
VAZHUTHAKKAD, THYCAUD P.O., THIRUVANANTHAPURAM
PIN 695014
3 THE DISTRICT FOREST OFFICER, WAYANAD FOREST,
KALPETTA P.O WAYANAD, PIN 673121, PIN - 673121
BY ADV.NAGARAJ NARAYANAN, SPL.GP (FOREST)
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
-: 10 :-
RESPONDENT/PETITIONER/APPLICANT:
ASKAR T M
S/O. ASSU, AGED 42 YEARS, RESIDING AT SHAHIDA
MANZIL PULLUR VILLAGE, MAHI MUNSIPALITY, P.O.
CHOKLI, PULLUR VILLAGE PIN 670672
BY ADV ADV.EDAMANA NARAYANAN .
THIS OP (FOREST TRIBUNAL) HAVING COME UP FOR HEARING ON
11.02.2025, ALONG WITH CONNECTED CASES, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:11006
SATHISH NINAN & SHOBA ANNAMMA EAPEN, JJ.
= = = = = = = = = = = = = = = = = =
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
= = = = = = = = = = = = = = = = = =
Dated this the 11th day of January, 2025
JUDGMENT
Sathish Ninan, J.
The State challenges the orders of the Forest
Tribunal permitting the petitioners in the Original
Application to do agricultural operations in the subject
properties.
2. The respondents herein are the petitioners in
the respective Original Applications before the Forest
Tribunal, claiming exemption from vesting under the
Kerala Forest (Vesting and Management of Ecologically
Fragile Lands) Act, 2003 (EFL Act). Pending the Original
Applications, on the interlocutory applications filed by
the respective applicants, the Tribunal passed orders
permitting agricultural operations. The operative
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
portion, which are verbatim in all these matters, read
thus;
"Hence, the order is passed as follows: the petitioner is permitted
to do such operations by manuring the existing crops, collecting
the yield, clearing the undergrowth, cropping the stems in the
petition schedule property. But it is made clear that under the cover
of clearing the undergrowth, the petitioner should not cut and
remove trees or change the nature and character of the property.
He should not use any pesticides or fungicides as a part of
agricultural operations. It is also made clear that the above
agricultural operations are confined to the parts of the property
where there are coffee plants."
3. We have heard Shri.Nagaraj Narayanan, the
learned Special Government Pleader (Forest) on behalf
of the State and Shri.E. Narayanan, the learned
counsel on behalf of the respondents.
4. As per the impugned orders, the petitioners
have been permitted to do agricultural operations in
the respective properties. The main grievance of the
petitioners is that, though an expert Commission has
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
been appointed to ascertain the nature of the
properties, he is yet to file a report. A survey and
analysis with reference to sample plots is necessary
to find out the nature of the properties as on the
relevant date, namely, 02.06.2000. As per the
definition of 'Forest' in Section 2 (c) of the EFL
Act, "Forest means any land principally covered by
naturally grown trees and undergrowth .....". Therefore,
the existence of undergrowth, its age, etc., are very
much significant for deciding the issue involved in
the Original Applications. As per the impugned orders,
the Tribunal has permitted even clearing of the
undergrowth. This would amount to destruction of
material evidence, it is contended.
5. The learned counsel for the respondents would
on the other hand contend that, to conduct the
agricultural operations, it is necessary to remove the
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
undergrowth. The permission granted to remove the
undergrowth is only in furtherance of that purpose.
6. On due consideration of the rival arguments
and also the definition of 'Forest' under the EFL Act,
we find force in the submissions of the learned
Special Government Pleader. The definition of 'Forest'
under the EFL Act refers to undergrowth. Therefore,
ascertaining of the same and its particulars,
including the age, are very much relevant for the
final determination of the issue involved in the
Original Applications. The expert Commission is yet to
file report. Sample plots analysis is to be done. Till
such process is completed and the expert files his
report, it is necessary to maintain the existing
undergrowth as it is. The order is liable to be
modified accordingly.
7. In the light of the above, the Original
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Petitions are disposed of with the following
directions;
i) The Tribunal shall direct the expert
Commissioner appointed in the respective
cases to conduct a sample plot analysis and
include the same in his report.
ii) The permission granted in the impugned
orders to clear the undergrowth is kept in
abeyance till the expert Commissioner files
his report.
iii) The Tribunal shall direct the expert
Commissioner to complete the inspection and
file the report as expeditiously as possible,
and at any rate, within a period of two
months.
iv) It is made clear that the restrictions
imposed on the applicants in the impugned
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
orders shall be strictly adhered to.
Parties to appear before the Tribunal on
18.02.2025. The Tribunal shall advance the
postings and issue necessary directions in
terms of the above.
Sd/-
SATHISH NINAN
JUDGE
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE
yd
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
APPENDIX OF OP(FT) 19/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION PUBLISHED
IN GAZETTE DATED 03.12.2013
Exhibit P2 TRUE COPY OF THE FORM-I IN OR 4/2015 OF
MEPPADY RANGE DATED 03/03/2015
Exhibit P3 TRUE COPY OF THE FORM II REPORT IN OR
4/2015 OF MEPPADY RANGE DATED
03/03/2015
Exhibit P4 TRUE COPY OF THE FORM-I IN OR 9/2015
DATED 05/08/2015
Exhibit P5 TRUE COPY OF THE FORM II REPORT IN OR
9/2015 MEPPADY RANGE DATED 05/08/2015
Exhibit P6 TRUE COPY OF THE FORM-I IN OR 14/2020
(VFS)DATED 05/09/2020 OF VYTHIRI FOREST
STATION IN MEPPADY RANGE
Exhibit P7 TRUE COPY OF THE FORM II REPORT IN OR
14/2020 OF VYTHIRI FOREST STATION IN
MEPPADY RANGE DATED 05/09/2020
Exhibit P8 TRUE COPY OF IA NO. 2/2023 IN OA NO.
6/2022 DATED 25.06.2023
Exhibit P9 TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY THE DIVISIONAL FOREST OFFICER
SOUTH WAYANAD IN IA NO. 2/2023 IN OA
NO. 06/2022 DATED 19.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
ExhibitP10 TRUE COPY OF THE INTERIM REPORT DATED
12.07.2023 OF THE ADVOCATE COMMISSIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED
19.07.2023 TO THE COMMISSION REPORT
Exhibit P12 TRUE COPY OF THE ORDER IN IA 2/2023 IN
OA 6/2022 DATED 22.07.2023
RESPONDENT EXHIBITS
Exhibit R1(a) True copy of the interim order dated
05-06-2015 in WP(C) No.16869/2015 on
the file of this Honourable Court
Exhibit R1(b) True copy of the interim order dated
11-06-2015 in WP(C) No.17536/2015 on
the file of this Honourable Court
Exhibit R1(c) True copy of the interim order dated
17-06-2015 in WP(C) No.18110/2015 on
the file of this Honourable Court
Exhibit R1(d) True copy of the interim order dated
08-07-2015 in WP(C) No.17930/2015 on
the file of this Honourable Court
Exhibit R1(e) True copy of the Judgment dated 20-03-
2020 in WP(C) No.17930/2015 and
connected cases
Exhibit R1(f) True copy of the Judgment dated 01-09-
2021 in WA No.1039/2020 and connected
cases
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Exhibit R1(g) True copy of the Judgment dated 13-04-
2022 in WP(C) No.30428/2021 on the file
of this Honourable Court
Exhibit R1(h) True copy of the representation dated
10-05-22 submitted before the Forest
Range Officer
Exhibit R1(i) True copy of the reply dated 18-05-22
issued from the office of the Forest
range Officer
Exhibit R1(j) True copy of the screen shot of the
case status from e-court mobile App
with respect to the status of the case
OA 04/22 as on 26-06-2023 on the file
of the 1st Additional District and
Sessions Judge, Kozhikode
Exhibit R1(k) True copy of the screen shot of the
case status from e-court mobile App
with respect to the status of the case
OA 04/22 as on 22-07-2023 on the file
of the 1st Additional District and
Sessions Judge, Kozhikode
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
APPENDIX OF OP(FT) 20/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION PUBLISHED
IN KERALA GAZETTE DATED 03.12.2013
Exhibit P2 TRUE COPY OF THE FORM-I IN OR 4/2015 OF
MEPPADY RANGE DATED 03/03/2015
Exhibit P3 TRUE COPY OF THE FORM II REPORT IN OR
4/2015 OF MEPPADY RANGE DATED
03/03/2015
Exhibit P4 TRUE COPY OF THE FORM-I IN OR 9/2015
DATED 05/08/2015
ExhibitP5 TRUE COPY OF THE FORM II REPORT IN OR
9/2015 MEPPADY RANGE DATED 05/08/2015
Exhibit P6 TRUE COPY OF THE FORM-I IN OR 14/2020
OF VYTHIRI FOREST STATION IN MEPPADY
RANGE DATED 05/09/2020
Exhibit P7 TRUE COPY OF THE FORM II REPORT IN OR
14/2020 OF VYTHIRI FOREST STATION IN
MEPPADY RANGE DATED 05/09/2020
ExhibitP8 TRUE COPY OF IA NO. 2/2023 IN OA NO.
2/2022 DATED 25.06.2023
ExhibitP9 TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY THE DIVISIONAL FOREST OFFICER
SOUTH WAYANAD IN IA NO. 2/2023 IN OA
NO. 02/2022 DATED 19.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Exhibit P10 TRUE COPY OF THE INTERIM REPORT DATED
12.07.2023 OF THE ADVOCATE COMMISSIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED
19.07.2023 TO THE COMMISSION REPORT
Exhibit P12 TRUE COPY OF THE ORDER IN IA 2/2023 IN
OA 2/2022 DATED 22.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
APPENDIX OF OP(FT) 21/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION PUBLISHED
IN GAZETTE DATED 03.12.2013
Exhibit P2 TRUE COPY OF THE FORM-I IN OR 4/2015 OF
MEPPADY RANGE DATED 03/03/2015
Exhibit P3 TRUE COPY OF THE FORM II REPORT IN OR
4/2015 OF MEPPADY RANGE DATED
03/03/2015
Exhibit P4 TRUE COPY OF THE FORM-I IN OR 9/2015
MEPPADY RANGE DATED 05/08/2015
Exhibit P5 TRUE COPY OF THE FORM II REPORT IN OR
9/2015 MEPPADY RANGE DATED 05/08/2015
Exhibit P6 TRUE COPY OF THE FORM-I IN OR 14/2020
OF VYTHIRI FOREST STATION IN MEPPADY
RANGE DATED 05/09/2020
Exhibit P7 TRUE COPY OF THE FORM II REPORT IN OR
14/2020 OF VYTHIRI FOREST STATION IN
MEPPADY RANGE DATED 05/09/2020
ExhibitP8 TRUE COPY OF IA NO. 2/2023 IN OA
NO.3/2022 DATED 25.06.2023
Exhibit P9 TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY THE DIVISIONAL FOREST OFFICER
SOUTH WAYANAD IN IA NO. 2/2023 IN OA
NO. 03/2022 DATED 19.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Exhibit P10 TRUE COPY OF THE INTERIM REPORT DATED
12.07.2023 OF THE ADVOCATE COMMISSIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED
19.07.2023 TO THE COMMISSION REPORT
Exhibit P12 TRUE COPY OF THE ORDER DATED 22.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
APPENDIX OF OP(FT) 22/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION PUBLISHED
IN KERALA GAZETTE DATED 03.12.2013
Exhibit P2 TRUE COPY OF THE FORM-I IN OR 4/2015 OF
MEPPADY RANGE DATED 03/03/2015
Exhibit P3 TRUE COPY OF THE FORM II REPORT IN
OR4/2015 OF MEPPADY RANGE DATED
03/03/2015
Exhibit P4 TRUE COPY OF THE FORM-I IN OR 9/2015
DATED 05/08/2015
Exhibit P5 TRUE COPY OF THE FORM II REPORT IN
OR9/2015 MEPPADY RANGE DATED 05/08/2015
ExhibitP6 TRUE COPY OF THE FORM-I IN OR 14/2020
OF VYTHIRI FOREST STATION IN MEPPADY
RANGE DATED 05/09/2020
Exhibit P7 TRUE COPY OF THE FORM II REPORT IN OR
14/2020 OF VYTHIRI FOREST STATION IN
MEPPADY RANGE 05/09/2020
ExhibitP8 TRUE COPY OF IA NO. 2/2023 IN OA
NO.4/2022 DATED 25.06.2023
Exhibit P9 TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY THE DIVISIONAL FOREST OFFICER
SOUTH WAYANAD IN IA NO. 2/2023 IN OA
NO. 04/2022 DATED 19.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Exhibit P10 TRUE COPY OF THE INTERIM REPORT DATED
12.07.2023 OF THE ADVOCATE COMMISSIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED
19.07.2023 TO THE COMMISSION REPORT
Exhibit P12 TRUE COPY OF THE ORDER IN IA 2/2023
INOA 4/2022 DATED 22.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
APPENDIX OF OP(FT) 23/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTIFICATION EFL.10-
311/2013 PUBLISHED IN KERALA GAZETTE
DATED 03.12.2013
Exhibit P2 TRUE COPY OF THE FORM-I IN OR 4/2015
DATED 03/03/2015 OF MEPPADY RANGE
Exhibit P3 TRUE COPY OF THE FORM II REPORT IN OR
DATED 03/03/2015 4/2015 OF MEPPADY
RANGE
Exhibit P4 TRUE COPY OF THE FORM-I IN OR 9/2015
DATED 05/08/2015
Exhibit P5 TRUE COPY OF THE FORM II REPORT IN OR
DATED 05/08/2015 9/2015 MEPPADY RANGE
Exhibit P6 TRUE COPY OF THE FORM-I IN OR 14/2020
OF VYTHIRI FOREST STATION IN MEPPADY
RANGE DATED 05/09/2020
Exhibit P7 TRUE COPY OF THE FORM II REPORT IN OR
DATED 05/09/2020 14/2020 OF VYTHIRI
FOREST STATION IN MEPPADY RANGE
Exhibit P8 TRUE COPY OF IA 2/2023 IN OA NO. 5/2022
DATED 25.06.2023
Exhibit P9 TRUE COPY OF THE COUNTER AFFIDAVIT
FILED BY THE DIVISIONAL FOREST OFFICER
SOUTH WAYANAD IN IA NO. 2/2023 IN OA
NO. 05/2022 DATED 19.07.2023
2025:KER:11006
O.P.(FT) No.19, 20, 21, 22 and 23 of 2024
Exhibit P10 TRUE COPY OF THE INTERIM REPORT DATED
12.07.2023 OF THE ADVOCATE COMMISSIONER
Exhibit P11 TRUE COPY OF THE OBJECTION DATED
19.07.2023 TO THE COMMISSION REPORT
Exhibit 12 TRUE COPY OF THE ORDER IN IA 2/2023 IN
OA 5/2022 DATED 22.07.2023
