Kerala High Court
Thomas vs State Of Kerala on 20 February, 2025
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:1:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
WP(C) NO. 21688 OF 2022
PETITIONER:
THOMAS,
AGED 70 YEARS
S/O. MATHUNNI, RESIDING AT THARAKAN HOUSE,
PANNISSERY, KOONAMOOCHI P.O., KUNNAMKULAM TALUK,
THRISSUR-680504
BY ADV T.RAJASEKHARAN NAIR
RESPONDENTS:
1 STATE OF KERALA,
REP. BY ITS PRINCIPAL SECRETARY, REVENUE (P)
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001
2 THE DISTRICT GEOLOGIST,
DISTRICT OFFICE, MINING AND GEOLOGY DEPARTMENT,
CHEMBUKAVU, THRISSUR-680020
3 THE DISTRICT COLLECTOR,
COLLECTORATE, THRISSUR-688001
4 THE THASILDAR (LR),
KUNNAMKULAM TALUK OFFICE, MINI CIVIL STATION,
THRISSUR DISTRICT-680022
5 THE VILLAGE OFFICER,
ALOOR VILLAGE OFFICE, THRISSUR DISTRICT-680001
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:2:
6 THE STATION HOUSE OFFICER,
KANDANASSERY POLICE STATION, THRISSUR DISTRICT-
680102
7 OUSEPH,
S/O. PULLIKOTTIL THOMA, PULLIKATTIL HOUSE,
KUNNUMUCHI P.O., THRISSUR-680504
8 JOBY T.A.,
THARAKAN HOUSE, KARITHA NAGAR, HOUSE NO.42, NURANI
P.O., PALAKKAD, PIN-678881
9 JOJU T.A.,
THARAKAN HOUSE, ELITE GARDENIA HILLS, PUZHAKKAL
P.O., THRISSUR, PIN-680553
0 JOSHY T.A.,
THARAKAN HOUSE, KOONAMMOOCHI P.O., THRISSUR-680504
BY ADV K.B.GANGESH
OTHER PRESENT:
GP- RIYAL DEVASSY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
20.02.2025, ALONG WITH WP(C).30060/2023, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF FEBRUARY 2025 / 1ST PHALGUNA, 1946
WP(C) NO. 30060 OF 2023
PETITIONERS:
1 THOMAS
AGED 70 YEARS
S/O. MATHUNNI, RESIDING AT THARAKAN HOUSE,
PANNISSERY, KOONAMOOCHI P.O., KUNNAMKULAM TALUK,
THRISSUR, PIN - 680504
2 JOSE T.M.,@ LAZAR T.M
AGED 60 YEARS
S/O.MATHUNI, RESIDING AT THARAKAN HOUSE,
PANNISSERY, KOONAMOOCHI P.O., KUNNAMKULAM TALUK,
THRISSUR, PIN - 680504
BY ADV T.RAJASEKHARAN NAIR
RESPONDENTS:
1 STATE OF KERALA
REP. BY ITS PRINCIPAL SECRETARY, REVENUE (P)
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE LAND REVENUE COMMISSIONER
PUBLIC OFFICE BUILDING, VIKAS BHAVAN,
THIRUVANANTHAPURAM., PIN - 695033
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:4:
3 THE DISTRICT COLLECTOR
COLLECTORATE, THRISSUR, PIN - 688001
4 THE THASILDAR (LR)
KUNNAMKULAM TALUK OFFICE, MINI CIVIL STATION,
THRISSUR DISTRICT., PIN - 680022
5 THE LAND TRIBUNAL/ SPECIAL THASILDAR, (LR)
OFFICE OF THE SPECIAL THASILDAR THRISSUR., PIN -
680001
6 THE DEPUTY DIRECTOR,
SURVEY LAND RECORDS, THRISSUR., PIN - 680001
7 THE DISTRICT SURVEY SUPERINTENDENT
OFFICE OF THE DISTRICT SURVEY SUPERINTENDENT,
THRISSUR., PIN - 680001
8 THE TALUK SURVEYOR
TALUK OFFICE, KUNNAMKULAM, THRISSUR., PIN - 680001
9 THE VILLAGE OFFICER
ALOOR VILLAGE OFFICE, THRISSUR DISTRICT., PIN -
680001
0 TOMY P.J
S/O.JOSEPH P.T.@ OUSEPH P.T. PULKKOTTIL HOUSE,
KOONAMMOOCHI P.O., THRISSUR DISTRICT.
11 JOSHY P.J.
S/O.JOSEPH P.T. @ OUSEPH P.T. PULIKKOTTIL HOUSE,
(NEAR-BRETHERS ROAD) KOONAMMOOCHI P.O. THRISSUR
DISTRICT.,
12 JOBY T.A.,
THARAKANHOUSE, KARITHA NAGAR, HOUSE NO.42NURANI
P.O.,PALAKKAD,
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:5:
13 JOJU T.A.
THARAKAN HOUSE, ELITE GARDENIA HILLS, PUZHAKKAL
P.O.,THRISSUR
14 JOSHY T.A
THARAKAN HOUSE, KOONAMMOOCHI P.O., THRISSUR (ADDL.
R10 TO R14 IMPLEADED AS PER ORDER DATED 10.10.2023
IN IA1/2023 IN WP(C) )
BY ADV GANGESH K B
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
20.02.2025, ALONG WITH WP(C).21688/2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
:6:
VIJU ABRAHAM, J.
-- -- -- -- -- -- -- -- -- -- -- -- --
W.P.(C) Nos.21688 of 2022 & 30060 of 2023
-- -- -- -- -- -- -- -- -- -- -- -- --
Dated this the 20th day of February, 2025
JUDGMENT
In W.P.(C)No.21688 of 2022 the petitioner would contend that
the petitioner, as one of the legal heirs of his father late Mathunni,
has obtained 3.28 Acres of land as per partition deed executed in
the year 1992 and property tax in respect of the said property was
accepted till 2014. Later it was found that survey numbers of the
petitioner's property was stated wrongly in the revenue records
and the property covered by Exts.P1 and P2 sale deeds whereby
the property was obtained by the petitioner and his predecessors,
were assigned to some other persons, especially to the respondents
7 to 10. Thereupon the petitioner submitted a request for survey
and demarcation of the property and consequently this Court by
Ext.P8 judgment in W.P.(C) No.1195/2022, issued a direction to
the authority to conduct a survey of the property covered by
Exts.P1 and P2 and to take a decision after hearing the parties
concerned. It is the case of the petitioner that without taking
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
further action pursuant to Ext.P8, the respondents have started
construction of a mud road from the public road with an intention
to excavate/remove of soil from the property, even without getting
permission from the geologist or from any other competent
authority. In this writ petition there was an interim order directing
respondents 4 to 6 to take steps to desist respondents 7 to 10 from
constructing mud road in the disputed property. W.P.(C) No.30060
of 2023 is filed challenging Ext.P17 order issued after the survey
was conducted as directed in Ext.P8 Judgment produced in W.P.(C)
No.201688 of 2022.
2. As stated earlier, the grievance raised by the petitioners is
that tax in respect of their property was not received by the
authorities after 2014 and the property covered by Exts.P1 and P2
are in another survey number and that the entire property in
survey Nos.109 and 110 were assigned to some other persons,
especially to respondents 7 to 10 and the petitioners have made
several requests for demarcation and survey of the property.
Subsequently by Ext.P8 judgment produced in W.P.(C) No.21688 of
2022, this Court directed the Tahsildar(LR) to hear both sides and
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
take a decision as to the survey to be conducted on the property
covered by Exts.P1 and P2. It is seen that in compliance with the
directions issued by this Court, the survey was conducted and
Ext.P16 report and sketch was prepared and based on the same the
Tahsildar(LR) has issued Ext.P17 order, produced in W.P.(C)
No.30060/2023. A perusal of Ext.P17 would reveal that the
Tahsildar(LR) has considered the rival contentions on both sides
and found that the property, which the petitioners claim to be in
their ownership, is not in their possession and further that, the
property as per the Basic Tax Register is not 'rock puramboke' and
entered into a finding that to establish their ownership and
possession of the property, it is for the petitioners to approach the
competent Civil Court and based on the decision of the Civil Court,
necessary changes will be carried out in the revenue records.
3. A statement has been filed by the 4 th respondent in W.P.
(C)No.30060 of 2023, wherein it is stated that in the survey
conducted it was found that the petitioners are not in possession of
any land in Sy. Nos.109 and 110 of Aloor Village and therefore, the
land tax cannot be accepted from them. Though the petitioners
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
claim to have property in Sy. Nos.109 and 110 of Aloor Village, in
the survey it is found that the petitioners are not in possession of
any land in Sy. Nos.109 and 110 of Aloor Village and they do not
possess any land in the adjoining survey Numbers 111 & 112 of
Aloor Village. It is also submitted that Ext.P16 report has been
prepared after physically examining the Survey numbers 109, 110,
111 and 112 of Aloor Village and the sketch was also prepared on
the basis of that physical examination.
4. Respondents 8 and 10 in W.P.(C)No.21688 of 2022 has filed
a detailed counter affidavit. The learned counsel appearing for
respondents 8 and 10 submits that the said writ petition has been
filed suppressing material facts. It was submitted that the claim of
the petitioners is that they obtained 3.28 Acres of land by way of
Ext.P2 partition deed. Ext.P1 is the sale deed by which the
petitioners originally obtained the properties covered by Ext.P2
partition deed. A perusal of Exts.P1 and P2, whereby the
petitioners claim ownership of 3.28 Acres of property, the said
property is situated in Survey Nos. 109/P, 110/P, 114/1 and 115/2
of Aloor Village and the entire documents produced by the
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
petitioners as Exts.P3 and P4 in support of their contention are also
related to the property situated in the aforementioned survey
numbers and the document does not reveal ownership of any of the
properties by the petitioners in any other neighboring survey
numbers. Respondents 8 and 10 are siblings and their father along
with the father of 7 th respondent has purchased lease hold right
over 7.17 ¾ Acres of land in Survey Nos. 111, 112/1 and 127/3 of
Aloor Village from one Thomas and his family members as per
document No.590/1970 of Kunnamkulam Sub Registrar Office.
Thereafter the purchasers - the 7 th respondent and the father of
respondents 8 to 10 obtained Ext.R10(a) purchase certificate for
7.25 acres including the aforesaid property on 27.01.1977 from
Mullassery Land Tribunal on the basis of application No.
2122/1976. It is further submitted that prior to purchase of the
property covered by Ext. R10(a) by the 7 th respondent and father of
respondents 8 to 10, their predecessor in interest - Devassy had
dispute with the father of the petitioners herein in respect of the
property covered by Ext.R10(a) and he had obtained a permanent
prohibitory injunction against the petitioners' father and another
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
person from Munsiff Court, Wadakkanchery in OS No.355/1963
from obstructing the enjoyment of the property and Ext.R10(b)
decree was passed by the Civil Court. The petitioner has also
preferred a suit against the 7 th respondent and the father of
respondents 8 to 10 as O.S. No.84/2000 before the Munsiff Court,
Wadakkancherry and when the defendants entered appearance and
submitted the true facts, they abandoned the suit and the suit was
dismissed for default as per Ext.R10(c) judgment. The respondents
8 and 10 would submit that having failed in the attempts to
establish any encroachment into the property covered by Exts.P1
and P2 by the 7th respondent and the predecessor of respondents 8
to 10, the present attempt of the petitioner is to somehow grab the
property owned and possessed by them in Survey Nos.111 and
112/1 of Aloor Village alleging that the survey numbers mentioned
in Exts.P1 and P2 as 109 and 110 of Aloor Village is a mistake. It is
further contended that the petitioner cannot raise such a
contention as they themselves have sold portions of property
covered by Ext.P1 document including 25 and ¾ cents in Survey
No.110 to the father of respondents 8 to 10 vide document
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
No.387/1970 of Kunnamkulam SRO. Further, another parcel of
property covered by Ext.P1 document has also been sold to the
father of respondents 8 to 10 vide document No.1090/1968 by the
predecessor of the petitioners. As regards Ext.P19 report relied on
by the petitioners, the learned counsel for respondents 8 and 10
relying on the judgment in Jayasree v. State of Kerala[1990
KHC 377] submits that the Taluk Land Board is not bound to
accept any of the verification report by the authorised officer under
Section 105A as final and the matter has to be independently
considered by the Taluk Land Board. Even otherwise the veracity of
the purchase certificate issued to the respondents cannot be
adjudicated in this writ petition, especially when no challenge has
been raised against the same and further that this Court is not
competent to adjudicate upon such issues for which the petitioner
has to approach the competent forum if so advised. It is also
submitted that a proper survey has been conducted and based on
which a decision was taken by the Tahsildar(LR), which is
absolutely correct and no interference is called for.
5. I have heard the Counsel on both sides. It is to be seen that
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
the grievance raised by the petitioner in W.P.(C)No.21688 of 2022
is regarding construction of a mud road and removal of earth by
respondents 7 to 10 without the survey being completed, which
was ordered as per Ext.P8 judgment issued in W.P(C)
No.1195/2022. It is seen that pursuant to the said direction issued
by this Court, a survey was conducted and Ext.P16 report and
sketch was prepared and based on the same Ext.P17 order was
passed by the Tahsildar(LR), produced in W.P.(C)No.30060 of
2023, wherein it is found that the property which the petitioners
claim to be in their ownership is not in their possession and further
that the property in dispute is not 'rock puramboke' as per the
BTR. Therefore, essentially W.P.(C)No.21688 of 2022 is filed
aggrieved by the illegal extraction of earth while the survey was
not completed. Since now the survey has been completed and there
is a specific finding entered by the Tahsildar(LR) as per Ext.P17
order produced in W.P.(C) No.30060 of 2023, based on the survey
report and sketch, I am of the view that nothing survives in W.P.
(C)No.21688 of 2022 and the same is closed recording the
statement of the Geologist, Thrissur that if any illegal quarrying
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
activity of mining mineral is noticed, stringent action will be taken
against the offenders.
6. As regards the challenge in W.P.(C) No.30060 of 2023, in
view of the contentions taken above, it is to be seen that the survey
was conducted pursuant to the direction issued by this Court in
W.P.(C) No.1195/2022, the writ petition filed by the petitioners
themselves and there is a clear finding that the petitioners are not
in possession of the property which they claim to be in their
ownership. Further contention of the petitioners based on Ext.P19
report of the revenue inspector in proceedings - O.A.No.2122/1976
for assigning land in the name of the predecessor of the
respondents 10, 11, 12 and 14 especially the entry in Column 19
that the applicant is having land in excess of the ceiling limit and
therefore the purchase certificate issued is bogus also cannot be
accepted based on Jayasree's case cited (Supra). Further, this
Court cannot go into such contention especially when the purchase
certificate is not challenged in any proceedings and further the
same cannot be challenged in writ proceedings. In view of the
above facts and circumstances, I find no reason to interfere with
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
Ext.P16 report of the Tahsildar(LR) and Ext.P17 order issued by
the 4th respondent. As stated in Ext.P17 if the petitioners have any
grievance regarding the same, they have to approach the
competent civil court for redressal of the said grievance. Leaving
open such right of the petitioners to approach the competent civil
court for redressal of their grievances, the above writ petition is
dismissed.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
APPENDIX OF WP(C) 30060/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE PHOTOCOPY OF THE SALE DEED
NO.333/1963 OBTAINED BY THE PETITIONER'S
FATHER SRI.MATHUNNI DATED28.12.2006
Exhibit P2 A TRUE PHOTOCOPY OF THE PARTITION DEED
EXECUTED BY THE PETITIONERS DATED
12/10/1992
Exhibit P3 A TRUE PHOTOCOPY OF THE ENCUMBRANCE
CERTIFICATE ISSUED BY THE SUB REGISTRAR
OFFICE, KUNNUMKULAM DATED 13.07.1999
Exhibit P4 A TRUE PHOTOCOPY OF THE ENCUMBRANCE
CERTIFICATE IN RESPECT OF THE PROPERTY
OWNED BY THE PETITIONS, ISSUED BY THE SUB
REGISTRAR, KUNNUMKULAM DATED 03.02.1992
Exhibit P5 A TRUE PHOTOCOPY OF THE PROPERTY TAX
REMITTED BY THE PETITIONERS IN RESPECT OF
THE PROPERTY OWNED BY THE PETITIONS DATED
17.01.1992
Exhibit P6 A TRUE PHOTOCOPY OF THE LETTER DATED
13.9.2006 ISSUED BY THE R.D.O. THRISSUR
TO THE 8TH RESPONDENT DATED 13.09.2006
Exhibit P7 A TRUE PHOTOCOPY OF THE REPORT SUBMITTED
BY THE 4TH RESPONDENT TO THE 3RD
RESPONDENT DATED 03.09.2015
Exhibit P8 A TRUE PHOTOCOPY OF THE LETTER DATED
7.9.2015 ISSUED BY THE DISTRICT COLLECTOR
TO THE RESPONDENTS 6 AND 7
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
Exhibit P9 A TRUE PHOTOCOPY OF THE ORDER DATED
9.8.2016, ISSUED BY THE 3RD RESPONDENT TO
THE 4TH RESPONDENT
Exhibit P10 A TRUE PHOTOCOPY OF THE LETTER DATED
8.3.2018 ISSUED BY THE KERALA LEGISLATIVE
ASSEMBLY SECRETARIAT
Exhibit P11 A TRUE PHOTOCOPY OF THE LETTER DATED
18.7.2019 ISSUED BY THE KERALA
LEGISLATIVE ASSEMBLY SECRETARIAT TO THE
ADDITIONAL CHIEF SECRETARY TO THE REVENUE
DEPARTMENT
Exhibit P12 A TRUE PHOTOCOPY OF THE LETTER DATED
24.8.2019 ISSUED BY THE 1ST RESPONDENT TO
THE 3RD RESPONDENT
Exhibit P13 A TRUE PHOTOCOPY OF THE LETTER DATED
7.1.2020 ISSUED BY THE 1ST RESPONDENT TO
THE 3RD RESPONDENT
Exhibit P14 A TRUE PHOTOCOPY OF THE JUDGMENT DATED
16.03.2022 IN W.P.(C)1195/2022 PASSED BY
THIS HONOURABLE COURT
Exhibit P15 A TRUE PHOTOCOPY OF THE JUDGMENT DATED
18.10.2022 IN CON.CASE (C) NO.1798/2022
PASSED BY THIS COURT
Exhibit 16 A TRUE PHOTOCOPY OF THE REPORT AND SKETCH
PROVIDED BY THE TAHSILDAR, KUNNAMKULAM
ALONG WITH A COVERING LETTER DATED
01.11.2022
Exhibit P17 A TRUE PHOTOCOPY OF THE ORDER
NO.TLKKKM/362/2022 &B5-33017/2008 DATED
03/10/2022ISSUED BY THE 4TH RESPONDENT
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
Exhibit P18 A true photocopy of the application dated
31.3.1976 submitted by one Anthony and
Ouseph before the Special Tahasildar (LR)
Exhibit P19 A true photocopy of report dated
11.11.1996 submitted by the Special
Revenue Inspector in O.A.No.2122/1976
Exhibit P20 A true photocopy of the Quarrying permit
for ordinary earth issued by the
Department of Mining and Geology,
Thrissur
RESPONDENT EXHIBITS
EXHIBIT R14 (C) True copy of the judgment and decree in
OS No. 84/2000 dated 16.08.2001 of
Munsiff Court, Wadakkanchery with typed
copy
EXHIBIT R14(b) True copy of decree dated 16.08.1966 in
OS No. 355/1963 of Munsiff Court,
Wadakkanchery, with typed copy
EXHIBIT R14(a) True copy of purchase certificate dated
27.01.1977 issued by Mullassery Land
Tribunal
Annexure R4(a): True copy of the proceedings of Tahsildar
(LR) based on Taluk Surveyors report and
sketch.
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
APPENDIX OF WP(C) 21688/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE PHOTOCOPY OF THE SALE DEED
NO.333/1963 OBTAINED BY THE PETITIONER'S
FATHER SRI.MATHUNNI 28/02/1963.
Exhibit P2 A TRUE PHOTOCOPY OF THE PARTITION DEED
EXECUTED BY THE PETITIONERS 12/10/1992.
Exhibit P3 A TRUE PHOTOCOPY OF THE ENCUMBRANCE
CERTIFICATE ISSUED BY THE SUB REGISTRAR
OFFICE, KUNNAMKULAM 13/7/1999.
Exhibit P4 A TRUE PHOTOCOPY OF THE ENCUMBRANCE
CERTIFICATE IN RESPECT OF THE PROPERTY
OWNED BY THE PETITIONS, ISSUED BY THE SUB
REGISTRAR, KUNNUMKULAM DATED 3/2/1992.
Exhibit P5 A TRUE PHOTOCOPY OF THE REPORT SUBMITTED
BY THE 4TH RESPONDENT TO THE 3RD
RESPONDENT 03/09/2015.
Exhibit P6 A TRUE PHOTOCOPY OF THE LETTER DATED
7/9/2015 ISSUED BY THE DISTRICT COLLECTOR
TO THE 4TH RESPONDENTS.
Exhibit P7 A TRUE PHOTOCOPY OF THE ORDER DATED
9/8/2016, ISSUED BY THE 3RD RESPONDENT TO
THE 4TH RESPONDENT.
Exhibit P8 A TRUE PHOTOCOPY OF THE JUDGMENT DATED
16/3/2022 IN WP(C) 1195/2022 PASSED BY
THIS HONORABLE HIGH COURT.
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
Exhibit P9 A TRUE PHOTOCOPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER BEFORE THE
DISTRICT COLLECTOR DATED 22/06/2022.
Exhibit P10 A TRUE PHOTOCOPY OF THE RECEIPT
NO.B1/390806/22 DATED 23/6/2022 SHOWING
THE ACCEPTANCE OF EXHIBIT P9 COMPLAINT.
Exhibit P11 A TRUE PHOTOCOPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER BEFORE
DISTRICT GEOLOGIST DATED 22/06/2022.
Exhibit P12 A TRUE PHOTOCOPY OF THE RECEIPT FILE
NO.1796/C2/TDO/2022 DATED 23/6/2022
SHOWING THE ACCEPTANCE OF EXHIBIT P11
COMPLAINT.
Exhibit P13 A TRUE PHOTOCOPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER BEFORE
TAHSILDAR.
Exhibit P14 A TRUE PHOTOCOPY OF THE RECEIPT FILE
NO.TUKKM/391221/2022/B5 DATED 24/06/2022
SHOWING THE ACCEPTANCE OF EXHIBIT P13
COMPLAINT.
Exhibit P15 A TRUE PHOTOCOPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER BEFORE
VILLAGE OFFICER DATED 22/06/2022.
Exhibit P16 A TRUE PHOTOCOPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER BEFORE SUB
INSPECTOR OF POLICE, KANADANASSERY DATED
22/06/2022.
Exhibit P17 A TRUE PHOTOCOPY OF THE INTERIM ORDER
DATED 23/2/2016 IN WP(C) NO.11052/2014
PASSED BY THIS HONORABLE COURT.
2025:KER:18777
W.P.(C). Nos.21688 of 2022 & 30060 of 2023
Exhibit P18 A TRUE PHOTOGRAPHS SHOWING THE ILLEGAL
ACTIVITIES DONE BY THE RESPONDENTS 7 TO
RESPONDENT EXHIBITS
EXHIBIT R10 (a) True copy of purchase certificate dated
27.01.1977 issued by Mullassery Land
Tribunal
EXHIBIT R10 (b) True copy of decree dated 16.08.1966 in
OS No. 355/1963 of Munsiff Court,
Wadakkanchery
EXHIBIT R10 (c) True copy of the judgment and decree in
OS No. 84/2000 dated 16.08.2001 of
Munsiff Court, Wadakkanchery
EXHIBIT R10 (d) True copy of the judgment of this
Honourable Court in WP(C) No. 29917/2014
dated 08.01.2015
