Kerala High Court
Bindu Avarachan vs State Of Kerala on 11 July, 2025
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23929 OF 2022
PETITIONER:
BEENA BENNY,
AGED 55 YEARS
W/O. BENNY PAUL, HOUSE NO. 11/72, PUTHUSSERY HOUSE,
PATTAYAMPADAM, KORANCHIRA P.O., PIN-678 684,
KIZHAKKENCHERRY PANCHAYAT KIZHAKKENCHERRY VILLAGE,
ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR, (SPECIAL TAHSILDAR FOR RECORD OF
RIGHTS),
ALATHUR, PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE OFFICE,
ALATHUR TALUK, PALAKKAD DISTRICT - 678 687.
BY SR.GP- JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23616/2022, 23628/2022 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -2-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23616 OF 2022
PETITIONER:
BINDU AVARACHAN
AGED 54 YEARS
W/O. AVARACHAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT, VADAKKENCHERRY
P.O, PIN - 678683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD - 678001,.
3 THE TAHSILDAR
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -3-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23628 OF 2022
PETITIONER:
ARUN AVARACHAN
AGED 34 YEARS
S/O. AVARACHAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT VADAKKENCHERRY
P.O., PIN-678 683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -4-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23637 OF 2022
PETITIONER:
AVARACHAN
AGED 61 YEARS
S/O. ULAHANNAN, HOUSE NO. 15/425, ELAMANA HOUSE,
ULLAS NAGAR, VADAKKANCHERY PANCHAYAT, VADAKKENCHERRY
P.O., PIN-678 683, VADAKKENCHERRY VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT-678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -5-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23930 OF 2022
PETITIONER:
ANNAMMA JOSE
AGED 65 YEARS
W/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
CHEKKINI, PARUVASSERY P.O., PIN-678 686,
VADAKKANCHERY PANCHAYAT VADAKKENCHERRY VILLAGE,
ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -6-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23931 OF 2022
PETITIONER:
JIJO JOSE
AGED 34 YEARS
S/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT, ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -7-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23936 OF 2022
PETITIONER:
JINO JOSE
AGED 40 YEARS
S/O. P.D. JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT, ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -8-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23940 OF 2022
PETITIONER:
P. D. JOSE,
AGED 73 YEARS
S/O. LATE DEVASSY, HOUSE NO. 15/989, PARAMBATH
HOUSE, PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT VADAKKENCHERRY VILLAGE, ALATHUR TALUK,
PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR, (SPECIAL TAHSILDAR FOR RECORD OF
RIGHTS),
ALATHUR, PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER, KIZHAKKENCHERRY II VILLAGE
OFFICE,
ALATHUR TALUK, PALAKKAD DISTRICT-678 687.
BY JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases -9-
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23942 OF 2022
PETITIONER:
ANNA SARA ARUN
AGED 33 YEARS
W/O. ARUN AVARACHAN, HOUSE NO. 15/425, ELAMANA
HOUSE, ULLAS NAGAR, VADAKKENCHERRY P.O., PIN-678
683, VADAKKENCHERRY PANCHAYAT ALATHUR TALUK,
PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 10 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23954 OF 2022
PETITIONER/S:
RUDY PATHROSE
AGED 56 YEARS
S/O.PATHROSE, HOUSE NO.XIII/594, VALIYAPARAMBIL
HOUSE, NERCHAPARA, OLIMKADAVU P.O., PIN - 678 706,
VANDAZHI PANCHAYAT, MANGALAM DAM VILLAGE, ALATHUR
TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 11 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 23962 OF 2022
PETITIONER:
DIVYA JINO
AGED 35 YEARS
W/O. JINO JOSE, HOUSE NO. 15/989, PARAMBATH HOUSE,
PARUVASSERY P.O., PIN-678 686, VADAKKENCHERRY
PANCHAYAT ALATHUR TALUK, PALAKKAD DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT - 678 601.
4 THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP - JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 12 -
2025:KER:51561
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 11TH DAY OF JULY 2025 / 20TH ASHADHA, 1947
WP(C) NO. 24002 OF 2022
PETITIONER:
JOY VARGHESE
AGED 52 YEARS
S/O. VARGHESE, HOUSE NO. XV/395, ELAMANA HOUSE,
CHEPPADAM, ELANAD P.O., PIN-680 586, PAZHAYANNUR
PANCHAYAT THALAPPILLY TALUK, THRISSUR DISTRICT.
BY ADV SRI.BABU JOSEPH PYNADATH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD - 678 001.
3 THE TAHSILDAR,
(SPECIAL TAHSILDAR FOR RECORD OF RIGHTS), ALATHUR,
PALAKKAD DISTRICT-678 601.
4 THE VILLAGE OFFICER
KIZHAKKENCHERRY II VILLAGE OFFICE, ALATHUR TALUK,
PALAKKAD DISTRICT - 678 687.
BY SR.GP JAFFER KHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.07.2025, ALONG WITH WP(C).23929/2022 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 23929 of 2022 and connected cases - 13 -
2025:KER:51561
JUDGMENT
Dated this the 11th day of July, 2025
These cases are filed essentially seeking a direction to
respondents 3 and 4 to effect mutation and issue ROR (Record of
Rights) certificate to the petitioners' property.
2. WP(C) No.23929 of 2022 is treated as the leading case
and I will be adverting to the facts of the said case. The petitioner
has obtained certain extent of land as per Ext.P1 registered janmam
assignment deed. After obtaining the property petitioner has been
paying tax as evident from Ext.P2. After creating the land data entry
in the computer, a temporary thandaper number was created, and
tax receipt was also received. Possession certificate was also issued
to the petitioner. The property covered by Ext.P1 is a rubber
plantation, but agricultural operations could not be done profitably
because of climate change and trespass of wild animals from the
nearby forest, and therefore the petitioner intents to sell the
property for which ROR certificate is necessary. Thereupon Ext.P5
application was submitted before the 3 rd respondent for issuance of
an ROR. Due to the inaction on the part of the respondents that the
petitioner has approached this Court seeking a direction to
respondents 3 and 4 to effect mutation and also to issue ROR
certificate in respect of the petitioner's property.
WP(C) No. 23929 of 2022 and connected cases - 14 -
2025:KER:51561
3. A detailed counter affidavit has been filed and based on
the same the learned Senior Government Pleader would submit that
the request of the petitioner for effecting mutation and for issuance
of ROR certificate could be considered and necessary action would
be taken for effecting mutation and also to issue ROR certificate if
the petitioner is able to produce the following documents:-
1. Authentic documents showing that the property was
transferred directly from the UTT company before 1965 or from
the party who availed transfer from UTT company.
2. Document by the Taluk Land Board authorities declaring that
the particular land has been exempted from the ceiling limit.
4. The petitioners in the writ petitions would submit that the
property has absolutely no connection with UTT company and the
predecessor in interest of the property of the petitioners had
obtained this property from puthanidam family and it is only the
balance property left which was transferred to UTT company by the
land owners. It is only for the reason that the properties are
transferred by a single owner that the survey number of the
properties of the petitioners as well transferred to the UTT company
is one and the same. The learned Counsel for the petitioners would
submit that they are ready to produce documents which are sought
to be produced as per the counter affidavit, if in case the property is
WP(C) No. 23929 of 2022 and connected cases - 15 -
2025:KER:51561
connected to UTT company or they will produce documents to show
that this property is not transferred by the UTT company and the
erstwhile owners of the property has obtained the property from
puthanidam family and that the property has been exempted from
the ceiling limit.
5. In view of the above facts and circumstances, all the writ
petitions are disposed of directing respondents 3 and 4 to effect
mutation and issue ROR certificate to the petitioners' property within
a period of one month from the date on which the petitioners
produce necessary documents in this regard as stated above.
With the above said direction, the writ petitions are disposed
of.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
WP(C) No. 23929 of 2022 and connected cases - 16 -
2025:KER:51561
APPENDIX OF WP(C) 23616/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2954/2017 AT
THE S.R.O VADAKKENCHERY DATED 13.12.2017.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT
THEREOF DATED 08.07.2021, WHICH IS DERIVED
AS PER VILLAGE MANUEL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FILED
ASSISTANT OF KIZHAKKENCHERRY II VILLAGE
OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
22.01.2021 ISSUED BY THE VILLAGE OFFICER,
PUDUKKODE VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24.9.2022 SUBMITTED BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 17 -
2025:KER:51561
APPENDIX OF WP(C) 23628/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2956/2017 AT
THE S.R.O., VADAKKENCHERY DATED 13.12.2017
Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT
THEREOF DATED 8.7.2021, WHICH IS DERIVED
AS PER VILLAGE MANUAL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FIELD
ASSISTANT OF KIZHAKKENCHERRY II VILLAGE
OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
22.1.2021 ISSUED BY THE VILLAGE OFFICER,
PUDUKKODE VILLAGE KIZHAKKANCHERRY. VILLAGE
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24.9.2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 18 -
2025:KER:51561
APPENDIX OF WP(C) 23637/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2955/2017 AT
THE S.R.O., VADAKKENCHERY DATED
13.12.2017.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT IN RESPECT
THEREOF DATED 8.7.2021, WHICH IS DERIVED
AS PER VILLAGE MANUAL RECORDS.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FIELD
ASSISTANT OF KIZHAKKENCHERRY II VILLAGE
OFFICE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
8.7.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKANCHERY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF LETTER DATED 2.8.2022 ISSUED
BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF REPLY LETTER DATED 24.9.2022
SUBMITTED BY THE PETITIONER BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 19 -
2025:KER:51561
APPENDIX OF WP(C) 23930/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 558/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27.02.2018
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
6.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
2.7.2022 ISSUED BY THE SPECIAL VILLAGE
OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
27.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF THE LETTER DATED 02/08/2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24/09/2022 SUBMITTED BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 20 -
2025:KER:51561
APPENDIX OF WP(C) 23931/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 554/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27.2.2018.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
6.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE SPECIAL VILLAGE
OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P5 TRUE COPY OF THE LETTER DATED 2/8/2022
ISSUED BY THE 4TH RESPONDENT
Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED
24/9/2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT
WP(C) No. 23929 of 2022 and connected cases - 21 -
2025:KER:51561
APPENDIX OF WP(C) 23936/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2957/2017 AT
THE S.R.O., VADAKKENCHERY DATED 13.12.2017
Exhibit P2 TRUE COPY OF TAX RECEIPT DATED 2.7.2022
ISSUED BY THE SPECIAL VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P4 TRUE COPY OF THE LETTER DATED 2/8/2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P5 TRUE COPY OF THE REPLY LETTER DATED
24/9/2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 22 -
2025:KER:51561
APPENDIX OF WP(C) 23940/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2958/2017 AT
THE S.R.O., VADAKKENCHERY DATED
13.12.2017.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
6.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
2.7.2022 ISSUED BY THE SPECIAL VILLAGE
OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
27.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24.09.2022 SUBMITTED BY THE PETITIONER
BEFORE THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 23 -
2025:KER:51561
APPENDIX OF WP(C) 23942/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 557/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27.2.2018
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
8.7.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FIELD
ASSISTANT, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P5 TRUE COPY OF THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED
24.9.2022 SUBMITTED BY PETITIONER BEFORE
THE 4TH RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 24 -
2025:KER:51561
APPENDIX OF WP(C) 23954/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO.553/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27/02/2018.
Exhibit P2 TRUE COPY OF POSSESSION CERTIFICATE DATED
8/9/2020 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4/7/2022.
Exhibit P4 TRUE COPY OF THE LETTER DATED 2/8/2022
ISSUED BY THE 4TH RESPONDENT
Exhibit P5 TRUE COPY OF THE REPLY LETTER DATED
24/9/2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT
WP(C) No. 23929 of 2022 and connected cases - 25 -
2025:KER:51561
APPENDIX OF WP(C) 23962/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 2959/2017 AT
THE S.R.O., VADAKKENCHERY DATED 13.12.2017
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
6.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
2.7.2022 ISSUED BY THE SPECIAL VILLAGE
OFFICER, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P5 TRUE COPY OF THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPLY LETTER DATED
24.09.2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 26 -
2025:KER:51561
APPENDIX OF WP(C) 24002/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 556/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27.2.2018.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
6.1.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FIELD
ASSISTANT, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
27.1.2021 ISSUED BY THE VILLAGE OFFICER.
KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY OF THE LETTER DATED 2/8/2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24/9/2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT.
WP(C) No. 23929 of 2022 and connected cases - 27 -
2025:KER:51561
APPENDIX OF WP(C) 23929/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF SALE DEED NO. 555/2018 AT THE
S.R.O., VADAKKENCHERY DATED 27.02.2018.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED
23.9.2021 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P3 TRUE COPY OF THE TAX RECEIPT DATED
1.7.2022 ISSUED BY THE VILLAGE FIELD
ASSISTANT, KIZHAKKENCHERRY II VILLAGE.
Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED
2.7.2022 ISSUED BY THE VILLAGE OFFICER,
KIZHAKKENCHERRY II VILLAGE.
Exhibit P5 TRUE COPY OF APPLICATION SUBMITTED BEFORE
THE 3RD RESPONDENT DATED 4.7.2022.
Exhibit P6 TRUE COPY O THE LETTER DATED 2.8.2022
ISSUED BY THE 4TH RESPONDENT.
Exhibit P7 TRUE COPY OF THE REPLY LETTER DATED
24.9.2022 SUBMITTED BY ME BEFORE THE 4TH
RESPONDENT.
