Kerala High Court
Alex T.John @ Alexander vs Environmental Engineer on 17 February, 2025
1
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 17TH DAY OF FEBRUARY 2025 / 28TH MAGHA, 1946
WP(C) NO.8082 OF 2019
PETITIONERS:
1 ALEX T.JOHN @ ALEXANDER
AGED 66 YEARS, S/O. JOHN, THONDANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT
*ADDL.P2 ANILA ALEX, AGED 60 YEARS,
WIFE OF LATE ALEX T.JOHN, THODANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN-686 550.
*ADDL.P3 JOHN ALEX, AGED 38 YEARS,
SON OF LATE ALEX T.JOHN, THODANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN-686 550.
*ADDL. P4 MERIN ALEX, AGED 38 YEARS,
D/O. ALEX T.JOHN, THODANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN-686 550.
*(ADDL.P2 TO P4 IMPLEADED AS PER ORDER DATED 02-09-2022
IN IA 3/2022)
BY ADV P.KURUVILLA JACOB
RESPONDENTS:
1 THE ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD,
REGIONAL OFFICE, KOTTAYAM, PIN - 686 001.
2
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
2 PRAKASH T. JOHN,
S/O. JOHN, THONDANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK - 686 517.
3 REJI JOSEPH,
NARIKKADU HOUSE, CHAMAMPATHAL KARA AND POST,
VAZHOOR VILLAGE, KOTTAYAM DISTRICT, PIN - 686 504.
4 THE KANGAZHA GRAMA PANCHAYATH COUNCIL,
REPRESENTED BY THE PRESIDENT,
KANGAZHA GRAMA PANCHAYATH, KANGAZHA P.O.,
KOTTAYAM DISTRICT - 686 541.
5 THE SECRETARY,
KANGANZAH GRAMA PANCHAYATH,
KANGAZHA P.O., KOTTAYAM DISTRICT - 686 541.
BY ADVS.
SRI.K.R.SUNIL
SRI.NANDAGOPAL S.KURUP
OTHER PRESENT:
SRI.T.NAVEEN,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2025, ALONG WITH WP(C) NO.27664 OF 2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
3
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 17TH DAY OF FEBRUARY 2025 / 28TH MAGHA, 1946
WP(C) NO.27664 OF 2021
PETITIONERS:
1 ALEX T.JOHN @ ALEXANDER
AGED 66 YEARS, S/O. LATE JOHN, THONDANKULANGARA HOUSE,
KADAYANIKKADU P.O, KANGAZHA KARA AND VILLAGE,
CHANGANASSERY TALUK, KOTTAYAM DISTRICT, PIN - 686541.
*ADDL.P2 ANILA ALEX, AGED 60 YEARS,
WIFE OF LATE ALEX T.JOHN, THODANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN-686 550.
*ADDL.P3 JOHN ALEX, AGED 38 YEARS,
SON OF LATE ALEX T.JOHN, THODANKULANGARA HOUSE,
KADAYANIKKADU P.O., KANGAZHA KARA AND VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM DISTRICT, PIN-686 550.
*ADDL.P4 MERIN ALEX, AGED 38 YEARS,
D/O. ALEX T.JOHN, THODANKULANGARA HOUSE, KADAYANIKKADU
P.O., KANGAZHA KARA AND VILLAGE, CHANGANACHERRY TALUK,
KOTTAYAM DISTRICT, PIN-686 550.
*(ADDL.P2 TO P4 IMPLEADED AS PER ORDER DATED 02-09-2022
IN IA 1/2022)
BY ADV P.KURUVILLA JACOB
RESPONDENTS:
1 ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, R
EGIONAL OFFICE, KOTTAYAM, PIN - 686001.
4
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
2 PRAKASH T JOHN
S/O. LATE JOHN, THONDANKULANGARA HOUSE,
KADAYANIKKADU P.O, KANGAZHA KARA AND VILLAGE,
CHANGANASSERY TALUK, KOTTAYAM DISTRICT, PIN - 686541.
3 REJI JOSEPH
NARIKKAD HOUSE, CHAMAMPATHAL KARA & POST, VAZHOOR
VILLAGE, KOTTAYAM DISTRICT, PIN - 686541.
4 THE SECRETARY
KANGAZHA GRAMA PANCHAYATH, KANGAZHA P.O, KOTTAYAM
DISTRICT, PIN - 686541.
5 THE KANGAZHA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, KANGAZHA P.O, KOTTAYAM
DISTRICT, PIN -686541.
BY ADVS.
K.R.SUNIL
KRISHNA SURESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2025, ALONG WITH WP(C) NO.8082 OF 2019, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
5
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
JUDGMENT
[WP(C) Nos.8082/2019, 27664/2021]
These writ petitions are filed by the same petitioner
complaining about the functioning of a metal crusher unit by
the 2nd respondent herein. For ease of reference, the parties
are referred to with reference to W.P.(C) No.8082 of 2019.
2. The afore writ petition is filed by the deceased
petitioner, who is none other than the brother of the 2nd
respondent herein. Upon the death of the petitioner, his legal
heirs have been impleaded as additional petitioners 2 to 4.
The petitioner contends that his deceased father was running
a crusher unit on the basis of a No Objection Certificate issued
to him. He states that his father died way back in 1993 and
upon the death of his father, the crusher unit has devolved on
the 2nd respondent herein pursuant to the partition between
the legal heirs. The petitioner states that the 2nd respondent
was, thereafter, running the unit by employing manual labour.
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
However, he complains that from 2010 onwards, the 2nd
respondent started to employ the machinery causing alleged
pollution within the locality. The petitioner, further contends
that he had filed a civil suit before the Munsiff's Court,
Changanassery, and obtained Ext.P1(a) judgment and
decree, as per which the 2nd respondent herein was injuncted
from running the unit without obtaining a valid licence and
permit, or in violation of the Rules, or in detriment to the
peaceful possession and enjoyment of the properties by the
petitioner, who was the plaintiff in the Civil suit. The
petitioner, thereafter, contends that the Civil court issued
Ext.P1 decree on the basis of the report of the Advocate
Commissioner, as per which the distance between the crusher
unit and the residential house of the petitioner was around 58
meters. He, thereafter, points out that the 2nd respondent
applied to get permission for establishing a secondary
machinery in the unit and on the basis of the directions issued
by this Court in Ext.P5, filed by the 2nd respondent, the
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
Panchayat was directed to consider the request for issuance
of licence to the 2nd respondent. He, thereafter, contends that
though Ext.P6 was filed before the Kerala State Pollution
Control Board and Ext.P7 before the Panchayat, by Exts.P8
and P9, the Panchayat committee decided to grant the
required licences to the petitioner. It is in such circumstances,
that W.P.(C) No.8082 of 2019 is filed by the petitioner
challenging Exts.P8 and P9 issued by the Panchayat, as
above.
3. As regards W.P.(C) No.27664 of 2021, the
petitioner has challenged the Consent to Operate as well as
the licence issued by the Kerala State Pollution Control Board
and the Local authority, respectively.
4. I have heard Sri.P.Kuruvilla Jacob, learned counsel
for the petitioner, Sri.T.Naveen, learned Standing Counsel for
the Kerala State Pollution Control Board, Sri.K.R.Sunil on
behalf of the 2nd respondent and Sri.Nandagopal S.Kurup,
learned Standing Counsel for the Kangazha Grama Panchayat
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
- respondents 4 and 5 herein.
5. The essential challenge in these writ petitions
appears to be with reference to the running of a crusher unit
by the 2nd respondent herein. Sri.P.Kuruvilla Jacob, learned
counsel for the petitioner would harp upon Ext.P1(a)
judgment and decree of the Civil Court to contend that on the
basis of the findings contained thereon, the Kerala State
Pollution Control Board, or for that matter, the Panchayat
ought not have issued the licence/consent to operate. At the
first blush, the afore contention appears to be attractive. At
the same time, this Court notices that the judgment and
decree of the Civil Court has to be read in its entirety. The
judgment and decree at Ext.P1(a) specifically notices that the
2nd respondent herein was injuncted from running the crusher
unit without obtaining the required clearances from the
authority concerned and it is with reference to that, the
entitlement of the petitioner for having the peaceful
possession and enjoyment of the property in his possession
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
is to be considered. If any other interpretation, as suggested
by the learned counsel for the petitioner is to be accepted,
that will lead to a situation where no industry can be started
in the vicinity of the petitioner's residential premises.
6. With the afore in mind, this Court proceeds to
consider the contention raised by the petitioner herein. This
Court notices that, originally, the 2nd respondent was
interdicted from running the unit. Later, an application was
filed by the 2nd respondent seeking to vacate the interim order
of stay, essentially pointing out that he has obtained the
necessary clearance from the Kerala State Pollution Control
Board/the local authority. Considering the afore, this Court,
on 07.02.2022, has vacated the interim order, permitting the
2nd respondent to run the unit and at the same time,
permitting the petitioner herein to act on the basis of the
orders of the Civil Court, which was in his favour. This Court
notices that, on the basis of the afore directions, the
petitioner herein had filed I.A.No.1 of 2022 in I.A.No.40 of
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
2020 in O.S.No.182 of 2015, before the Munsiff's Court,
Changanassery, seeking an appropriate order of stay as
regards the running of the crusher unit by the 2nd respondent
herein. With respect to the afore application, the Civil Court
issued Ext.R2(m) order dated 20.11.2023, taking note of the
rival contentions and holding that insofar as the 2nd
respondent herein is running the unit after obtaining the
required clearances as per law, there cannot be any orders of
stay, issued against the running of the unit by the 2nd
respondent herein.
7. In such circumstances, I am of the opinion that the
reliance placed by the learned counsel for the petitioner on
Ext.P1, is not to be accepted, especially in the light of the
subsequent development, as borne out of Ext.R2(m).
8. Sri.P.Kuruvilla Jacob, the learned counsel for the
petitioner would also contend with reference to Exts.P8 and
P9 that the petitioner was not heard before issuing Ext.P9. In
this connection, I am of the opinion that the afore stand,
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
highlighted at the time of the hearing, goes against the very
pleadings in the writ petition as available in paragraph 14 of
the statement of facts, wherein the petitioner admits that he
was heard on 18.12.2019. True, the learned counsel for the
petitioner has a contention that Ext.P9 is issued by the
Council of the Panchayat, whereas the hearing was extended
by the Secretary. In this connection, I also notice that with
reference to the provisions of the Statute, it is the Council,
which has to ultimately arrive at a decision as regards the
issuance of the licence. The Secretary has heard the
petitioner and forwarded the files for consideration by the
Council. Statute only requires a hearing to be extended by
the Secretary. In such circumstances, the submission made
by the learned counsel, with reference to the violation of the
principles of natural justice is also not to be accepted.
9. Again this Court notices that the allegation raised
by the petitioner relying on Ext.P1 is with reference to the
alleged pollution on account of the running of the crusher unit
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
by the 2nd respondent herein. In this connection, this Court
further notices the submission made by Sri.T.Naveen, the
learned Standing Counsel for the Kerala State Pollution
Control Board, that on the basis of the directions issued by
the Division Bench of this Court in an appeal filed by the
petitioner against the interim orders in the captioned writ
petition, an inspection with respect to the running of the unit
by the 2nd respondent was carried out. He refers to the report
of the Kerala State Pollution Control Boards, Kottayam, dated
13.05.2022 as also the affidavit dated 23.05.2022, filed by
the Kerala State Pollution Control Board in W.A. No.546 of
2022 to submit that, on the basis of the afore, there was no
pollution, whatsoever disclosed at the time of inspection. In
the light of the afore, I am of the opinion that the contention
raised by the learned counsel for the petitioner with reference
to the alleged pollution is also not to be accepted.
10. This Court also notices the submission made by
Sri.Nandagopal S. Kurup, learned Standing Counsel for the
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
Panchayat, with reference to Exts.R4(a), R4(b) and R4(c), as
per which the petitioner herein had filed detailed objections
at the time of the hearing and the afore was also taken into
account while issuing the impugned proceedings by the
Council at Ext.P9. In the light of the afore, the contention
raised by the learned counsel for the petitioner that there was
no proper appreciation of the petitioner's grievances while
issuing Ext.P9 is also to fail.
In the result, I am of the opinion that the petitioner has
not made out any case, as against Exts.P8 and P9 in W.P.(C)
No.8082 of 2019 and the same would stand dismissed. As
regards W.P.(C) No.27664 of 2021, this Court notices that the
petitioner has challenged the licence/the consent issued by
the Panchayat/the Kerala State Pollution Control Board
respectively. This Court also notices that the validity of
Ext.P10 consent was only till 24.02.2021 and Ext.P11 till
18.03.2022. This Court further notices that the afore licences
have been subsequently renewed, as pointed out by the
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
learned counsel for the 2nd respondent herein. However, the
petitioner has not chosen to challenge the afore, if he has any
subsisting grievances in that regard. On the face of Exts.P10
and P11, I do not find any valid reason for interfering for the
reasons already recorded above. In the result, W.P.(C)
No.27664 of 2021 would also stand dismissed.
Sd/-
HARISANKAR V. MENON
JUDGE
Skk//07.03.2025
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
APPENDIX OF WP(C) NO.27664 OF 2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF JUDGMENT DATED 24.07.2017 IN
O.S. NO. 183/2015 OF THE MUNSIFF'S COURT,
CHANGANACHERRY.
EXHIBIT P2 TRUE COPY OF THE COMMISSION REPORT DATED
10.04.2015 FILED IN O.S. NO. 183/2015 OF
THE MUNSIFF'S COURT, CHANGANACHERRY.
EXHIBIT P3 TRUE COPY OF PETITIONER'S COMPLAINT DATED
24.07.2018 COMMUNICATED TO RESPONDENTS 1
AND 4.
EXHIBIT P4 TRUE COPY OF PETITIONER'S CANCELLATION DEED
DATED 22.06.2015 REGISTERED AT THE SRO
MANIMALA CANCELLED THE EARLIER CONSENT
DATED 05.09.1992 ISSUED TO HIS FATHER.
EXHIBIT P4(A) TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT
RECEIPT DATED 07.07.15 RECEIVED FROM 1ST
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE FIRST RESPONDENT'S
INTEGRATED CONSENT DATED 14.06.18 ISSUED TO
2ND RESPONDENT'S CRUSHER UNIT.
EXHIBIT P6 TRUE COPY OF JUDGMENT DATED 30.10.18 IN
WP(C) NO. 21038/2018 OF THIS HON'BLE COURT.
EXHIBIT P7 TRUE COPY OF 4TH RESPONDENT'S LETTER DATED
14.02.2019 COMMUNICATED TO THE PETITIONER.
EXHIBIT P8 TRUE COPY OF ORDER DATED 23.06.2020 IN
WP(C) NO. 8082/2019 OF THIS HON'BLE COURT.
EXHIBIT P9 TRUE COPY OF THE LAWYER NOTICE DATED
29.12.20 ISSUED TO 2ND RESPONDENT.
EXHIBIT P9(A) TRUE COPY OF THE LAWYER NOTICE DATED
08.11.2011 ISSUED TO RESPONDENTS 2 AND 3.
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
EXHIBIT P10 TRUE COPY OF THE CONSENT DATED 25.02.21
ISSUED BY 1ST RESPONDENT TO THE CRUSHER
UNIT TO THE 2ND RESPONDENT, TO OPERATE THE
PRIMARY MACHINERIES THEREIN.
EXHIBIT P11 TRUE COPY OF THE LICENCE NO. 2/2021-2022/A-
4/1062/2021 DATED 01.04.2021 ISSUED BY THE
4TH RESPONDENT PERMITTING 2ND RESPONDENT TO
OPERATE HIS PRIMARY CRUSHER UNIT.
EXHIBIT P12 TRUE COPY OF PETITIONERS COMPLAINT DATED
7.11.18 FORWARDED TO 4TH RESPONDENT.
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
APPENDIX OF WP(C) NO.8082 OF 2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF INTERIM INJUNCTION ORDER DATED
10.4.15 IN IA NO.855/2015 IN O.S. NO.183/2015
OF THE MUNSIFF'S COURT CHANGANSSERY
EXHIBIT P1(A) TRUE COPY OF THE JUDGMENT DATED 24.7.17 IN
O.S. NO.183/2015 OF THE MUNSIFF'S COURT
CHANGANSSERY
EXHIBIT P2 TRUE COPY OF THE COMMISSION REPORT FILED IN
O.S. NO.183/2015 OF THE MUNSIFF'S COURT
CHANGANSSERY
EXHIBIT P3 TRUE COPY OF THE PETITIONER'S REGISTERED
COMPLAINT DATED 24.7.18 FORWARDED TO
RESPONDENTS 1 AND 5.
EXHIBIT P4 TRUE COPY OF THE 1ST RESPONDENT'S INTEGRATED
CONSENT DATED 14.6.18 ISSUED TO 2ND RESPONDENT
OT OPERATE HIS CRUSHER UNIT TILL 30.9.2022
EXHIBIT P5 TRUE COPY OF JUDGMENT DATED 30.10.18 IN W.P(C)
NO.21038/2018 OF THE HON'BLE HIGH COURT OF
KERALA
EXHIBIT P6 TRUE COPY OF PETITIONER'S REGISTERED COMPLAINT
DATED 6.11.18 FORWARDED TO 1ST RESPONDENT BY
SPEED POST
EXHIBIT P7 TRUE COPY OF PETITIONER'S REGISTERED COMPLAINT
DATED 7.11.18 FORWARDED TO 5TH RESPONDENT ON
14.11.18
EXHIBIT P8 TRUE COPY OF 5TH RESPONDENT'S LETTER DATED
14.2.19 COMMUNICATED TO PETITIONER ON
11.3.2019
EXHIBIT P9 TRUE COPY OF THE DECISION TAKEN BY THE 4TH
RESPONDENT IN ITS MEETING HELD ON 11.1.19
UNDER ITEM NO.8(1) OF THE AGENDA.
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
EXHIBIT P10 TRUE PHOTOGRAPH OF THE RELEVANT SITE TAKEN AT
1 PM OF 21.3.19, WHERE EXCAVATION WORKS
STARTED ON 21.3.19 FOR THE PURPOSE OF
INSTALLING MACHINERIES IN THE CRUSHER UNIT OF
2ND RESPONDENT.
EXHIBIT P11 TWO PHOTOGRAPHS OF THE RELEVANT EXCAVATED SITE
OF 2ND RESPONDENT'S CRUSHER UNIT PREMISES
TAKEN ON 16.02.2020, INDICATING THE
PREPARATIONS TO INSTALL THE PRIMARY MACHINERY
ILLEGALLY PERMITTED BY EXHIBIT P9 DECISION OF
4TH RESPONDENT.
EXHIBIT P12 TRUE COPY OF JUDGMENT DATED 10/10/19 IN
CON.CASE NO.1324/2019 OF THE HON'BLE HIGH
COURT
EXHIBIT P13 TRUE COPY OF PETITIONERS APPLICATION DATED
25/5/2019 UNDER THE RIGHT TO INFORMATION ACT
FORWARDED TO THE 5TH RESPONDENT
EXHIBIT P14 TRUE COPY OF THE 5TH RESPONDENTS LETTER DATED
28/5/2019 COMMUNICATED TO THE PETITIONER
RESPONDENTS' EXHIBITS:
EXHIBIT R2(A) THE TRUE COPY OF THE CERTIFICATE OF
REGISTRATION VALID UPTO 04.03.2020.
EXHIBIT R2(B) THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE
FIELD OFFICER, DEPARTMENT OF FACTORIES AND
BOILERS.
EXHIBIT R2(C) THE TRUE COPY OF THE CERTIFICATE ISSUED BY THE
KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R2(D) THE TRUE COPY OF THE MOVEMENT PERMIT ISSUED BY
THE GEOLOGIST DATED 18.05.2018.
EXHIBIT R2(E) THE TRUE COPY OF THE DEALER'S LICENSE ISSUED
BY THE GEOLOGIST.
EXHIBIT R2(F) THE TRUE COPY OF THE LICENSE DATED 01.04.2021
ISSUED BY THE 4TH RESPONDENT.
WP(C) NO.8082 OF 2019 &
WP(C) No.27664 of 2021 2025:KER:19375
EXHIBIT R2(G) THE TRUE COPY OF THE CONSENT ISSUED BY THE 2ND
RESPONDENT IN FAVOUR OF THIS RESPONDENT DATED
25.02.2021.
EXHIBIT R2(H) THE TRUE COPY OF ORDER DATED 15/01/2025 IN
WRIT APPEAL NO. 546 OF 2022
EXHIBIT R2(I) THE TRUE COPY OF THE JUDGMENT DATED IN
30/03/2022 IN CON.CASE NO. 2008 OF 2021
EXHIBIT R2(J) THE TRUE COPY OF ORDER DATED 10/05/2022 IN
WRIT APPEAL NO. 546 OF 2022
EXHIBIT R2(K) THE TRUE COPY OF THE JUDGMENT DATED 30/10/2018
IN WRIT PETITION NO: 21038 OF 2018
EXHIBIT R2(L) THE TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN CONTEMPT CASE CONTEMPT CASE NO. 1324
OF 2019 DATED 10/10/2019
EXHIBIT R2(M) THE TRUE COPY OF THE ORDER DATED 20/11/2013 IN
I.A.NO.1/2022 IN I.A.NO.40/2020 IN
O.S.NO.183/2015 OF THE MUNSIFF COURT,
CHANGANACHERRY
ANNEXURE R5(A) TRUE COPY OF THE REQUEST PLACED BY THE SECOND
RESPONDENT BEFORE THE PANCHAYAT DATED
23.11.2018.
ANNEXURE R5(B) TRUE COPY OF THE WRITTEN SUBMISSIONS MADE BY
THE SECOND RESPONDENT AT THE TIME OF PERSONAL
HEARING.
ANNEXURE R5(C) TRUE COPY OF THE OBJECTION PREFERRED BY THE
PETITIONER ON 18.12.2018, AT THE TIME OF
PERSONAL HEARING.
