Kerala High Court
E.P. George vs State Of Kerala on 11 June, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF JUNE 2025 / 21ST JYAISHTA, 1947
WP(C) NO. 35653 OF 2023
PETITIONER:
E.P. GEORGE,
AGED 58 YEARS
SON OF LATE E.P. PAVU, RESIDING AT
EDATHURUTHIKKARAN HOUSE, JUDGES AVENUE, KALOOR
P.O., ERNAKULAM, PIN - 682017
BY ADVS.
SRI.PEEYUS A.KOTTAM
SHRI.RAGESH CHAND R.G.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DEPARTMENT OF REVENUE, GOVERNMENT
SECRETARIAT, TRIVANDRUM, REPRESENTED BY ITS
SECRETARY, PIN - 695001
2 THE DISTRICT COLLECTOR,
ERNAKULAM, FIRST FLOOR OF CIVIL STATION, ECHAMUKU,
KUNNUMPURAM, KAKKANAD, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, KB JACOB ROAD, FORT KOCHI, KOCHI,
KERALA, PIN - 682001
4 THE VILLAGE OFFICER,
MULAVUKAD, PANCHAYATH OFFICE ROAD, MULAVUKADU,
KERALA, PIN - 682504
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
2
SR GP SR GP SMT VIDYA KURIAKOSE SR GP SMT PREETHA K K
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.06.2025, ALONG WITH WP(C).35439/2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
WEDNESDAY, THE 11TH DAY OF JUNE 2025 / 21ST JYAISHTA, 1947
WP(C) NO. 35439 OF 2023
PETITIONER:
ANN GEORGE,
AGED 53 YEARS
WIFE OF E. P GEORGE, RESIDING AT EDATHURUTHIKKARAN
HOUSE, JUDGES AVENUE, KALOOR P.0, ERNAKULAM, PIN -
682017
BY ADVS.
SRI.PEEYUS A.KOTTAM
SHRI.RAGESH CHAND R.G.
RESPONDENTS:
1 STATE OF KERALA,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
TRIVANDRUM, REPRESENTED BY ITS SECRETARY, PIN -
695001
2 THE DISTRICT COLLECTOR,
ERNAKULAM, FIRST FOOR OF CIVIL STATION, ECHAMUKU,
KUNNUMPURAM, KAKKANAD, PIN - 682030
3 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, KB JACOB ROAD, FORT KOCHI, KOCHI,
KERALA, PIN - 682001
4 THE VILLAGE OFFICER,
MULAVUKAD, PANCHAYATH OFFICE ROAD. MULAVUKADU,
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
4
KERALA, PIN - 682504
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.06.2025, ALONG WITH WP(C).35653/2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
5
C.S.DIAS, J
--------------------------------------------
W.P.(C).Nos. 35439 & 35653 of 2023
---------------------------------------------
Dated this the 11th day of June, 2025
COMMON JUDGMENT
The learned counsel for the petitioners submits
that, the writ petitions were filed against the erroneous
fixation of the fair value. However, during the pendency
of the writ petition, the fair value has been correctly
fixed. Therefore, nothing further survives in these writ
petitions.
Recording the above submission, the writ
petitions are dismissed.
Sd/-
C.S.DIAS, JUDGE
SCB.11.06.25.
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
APPENDIX OF WP(C) 35439/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER BEARING NO.6504/23
DATED 16.08.2023 ISSUED BY THE 3RD
RESPONDENT REVENUE DIVISIONAL OFFICER
Exhibit P2 THE TRUE COPY OF THE REPORT DATED
25/07/2023 OF THE VILLAGE OFFICER/4TH
RESPONDENT SUBMITTED BEFORE THE 3RD
RESPONDENT REVENUE DIVISIONAL OFFICER
Exhibit P3 THE TRUE COPY OF THE FAIR VALUE FIXED BY
THE GOVERNMENT PERTAINING TO THE
PETITIONER'S PROPERTY IN SY.NO. 203/7,
203/7-9 IN BLOCK 2 OF MULAVUKADVILLAGE
Exhibit P4 TRUE COPY OF THE JUDGMENT IN
W.P(C).10918/2020(KS JOSHY AND ORS. V.
STATE OF KERALA AND ORS.) DATED
04.06.2020
Exhibit P5 THE TRUE COPY OF THE AMENDED THE
DEFINITION OF FAIR VALUE IN THE KERALA
FINANCE (NO.2) ACT, 2020 WHICH CAME INTO
FORCE ON 01.04.2020
Exhibit P6 THE TRUE COPY OF THE BTR PERTAINING TO
PETITIONER'S PROPERTY IN SY.NO.203/7-3
AND ADJACENT PROPERTY IN SY.NO. 193,
204/1, 204/10, 202/1, 203/1 AND 2
Exhibit P7 THE TRUE COPY OF THE FAIR VALUE FIXED BY
THE GOVERNMENT FOR THE PETITIONER'S
ADJACENT PROPERTY WHICH ARE PURAYIDAM
FACING VALLARPADAM-PANAMBUKADROAD
INSY.NO. 202, 193 AND 194 IN BLOCK 2 OF
MULAVUKAD VILLAGE WITH PANCHAYATH ROAD
ACCESS DESCRIBED AS RESIDENTIAL PLOT IN
WHICH THE FAIR VALUE FIXED AS
RS.5,49,780/-
Exhibit P8 THE TRUE COPY OF FMB PERTAINING TO
PETITIONER'S PROPERTY AND ADJACENT LAND
Exhibit P9 TRUE COPY OF THE TABLE FIXING THE FEES AS
PER RULE 12(9) OF THE KERALA CONSERVATION
OF PADDY LAND AND WET LAND
(REGULARISATION OF UNAUTHORIZED
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
RECLAMATION) RULES, 2018
Exhibit P10 TRUE COPY OF THE GOVERNMENT ORDER NO.
1166/2021/REVENUE DATED 25.02.2021,
REPLACING EXT-P9 FEES SCHEDULE
Exhibit P11 THE TRUE COPY OF THE JUDGMENT REPORTED IN
2023 (5) KHC 337 (STATE OF KERALA VS.
MOUSHMIANN JACOB)
Exhibit-P12 The true copy of the minutes of the Local
Level Monitoring Committee held on
06.01.2014
Exhibit-P13 The true copy of the letter issued by the
Agricultural Officer, Mulavukad No.MKD
14/2018-19 dated 05.09.2018 to the
petitioner
Exhibit-P14 The true copy of the report submitted by
the Agricultural Officer bearing No. G.O.
(P) No. 85/2018/RD
Exhibit-P15 The true copy of the minutes of the Local
Level Monitoring Committee, dated
20.07.2019 pertaining to the petitioner's
property
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
APPENDIX OF WP(C) 35653/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER BEARING
NO.6503/2023 DATED 16.08.2023 ISSUED BY
THE 3RD RESPONDENT REVENUE DIVISIONAL
OFFICER
Exhibit P2 THE TRUE COPY OF THE REPORT DATED
25/07/2023 OF THE VILLAGE OFFICER/4TH
RESPONDENT SUBMITTED BEFORE THE 3RD
RESPONDENT REVENUE DIVISIONAL OFFICER
Exhibit P3 THE TRUE COPY OF THE FAIR VALUE FIXED BY
THE GOVERNMENT PERTAINING TO THE
PETITIONER'S PROPERTY IN SY.NO. 203/7-3
IN BLOCK 2 OF MULAVUKAD VILLAGE
Exhibit P4 TRUE COPY OF THE JUDGMENT IN
W.P(C).10918/2020 (KS JOSHY AND ORS. V.
STATE OF KERALA AND ORS.) DATED
04.06.2020
Exhibit P5 THE TRUE COPY OF THE AMENDED THE
DEFINITION OF FAIR VALUE IN THE KERALA
FINANCE (NO.2) ACT, 2020 WHICH CAME INTO
FORCE ON 01.04.2020
Exhibit P6 THE TRUE COPY OF THE BTR PERTAINING TO
PETITIONER'S PROPERTY IN SY.NO.203/7-3
AND ADJACENT PROPERTY IN SY.NO. 193,
204/1, 204/10, 202/1, 203/1 AND 2
Exhibit P7 THE TRUE COPY OF THE FAIR VALUE FIXED BY
THE GOVERNMENT FOR THE PETITIONER'S
ADJACENT PROPERTY WHICH ARE PURAYIDAM
FACING VALLARPADAM-PANAMBUKADROAD
INSY.NO. 202, 193, 194 AND 204 IN BLOCK 2
OF MULAVUKAD VILLAGE WITH PANCHAYATH ROAD
ACCESS DESCRIBED AS RESIDENTIAL PLOT IN
WHICH THE FAIR VALUE FIXED AS
RS.5,49,780/-
Exhibit P8 THE TRUE COPY OF FMB PERTAINING TO
PETITIONER'S PROPERTY AND ADJACENT LAND
Exhibit P9 TRUE COPY OF THE TABLE FIXING THE FEES AS
PER RULE 12(9) OF THE KERALA CONSERVATION
OF PADDY LAND AND WET LAND
2025:KER:41163
WP(C) Nos.35439 & 35653 OF 2023
(REGULARISATION OF UNAUTHORIZED
RECLAMATION) RULES, 2018
Exhibit P10 TRUE COPY OF THE GOVERNMENT ORDER NO.
1166/2021/REVENUE DATED 25.02.2021,
REPLACING EXT-P9 FEES SCHEDULE
Exhibit P11 THE TRUE COPY OF THE MAHAZER DATED
25/07/2023 PREPARED BY THE VILLAGE
OFFICER MULAVUKAD, PERTAINING TO FIXATION
OF FAIR VALUE OF THE PROPERTY
Exhibit-P12 The true copy of the minutes of the Local
Level Monitoring Committee held on
06.01.2014
Exhibit-P13 The true copy of the letter issued by the
Agricultural Officer, Mulavukad No.MKD
14/2018-19 dated 05.09.2018 to the
petitioner
Exhibit-P14 The true copy of the report submitted by
the Agricultural Officer bearing No. G.O.
(P) No. 85/2018/RD
Exhibit-P15 The true copy of the minutes of the Local
Level Monitoring Committee, dated
20.07.2019 pertaining to the petitioner's
property
