The Secretary vs The Travancore Devaswom Board
2025 Latest Caselaw 10518 Ker

Kerala High Court

The Secretary vs The Travancore Devaswom Board on 5 November, 2025

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

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W.P(C).No.5709/2024 and DBP No.53/2024​     ​       1​   ​   ​    ​
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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

                                                &

                  THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR


    WEDNESDAY, THE 5TH DAY OF NOVEMBER 2025 / 14TH KARTHIKA, 1947

                             WP(C) NO. 5709 OF 2024

PETITIONERS:

       1     D. SASIKUMAR, AGED 56 YEARS​
             S/O DAMODARAN PILLAI AYKKARAVILAKAM VEEDU, SARKARA,
             CHIRAYINKEEZHU THIRUVANANTHAPURAM, PIN - 695404
       2     BABU S, AGED 57 YEARS​
             S/O SURENDRAN VARAMBIL HOUSE, KOOTTUMVATHUKKAL SARKARA,
             CHIRAYINKEEZHU THIRUVANANTHAPURAM,
             PIN - 695404

             BY ADVS. ​
             SHRI.R.S.KALKURA​
             SHRI.M.S.KALESH​
             SRI.HARISH GOPINATH​
             SRI.H.KIRAN​
             SHRI.P.I.NAJUMAL HUSSAIN

RESPONDENTS:

       1     STATE OF KERALA,​
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
             (DEVASWOM) DEPARTMENT KERALA GOVERNMENT SECRETARIAT,
             THIRUVANANATHAPURAM, PIN - 695001
       2     TRAVANCORE DEVASWOM BOARD, DEVASWOM HEADQUARTERS,
             NANTHANCODE, KAWDIAR P.O THIRUVANANTHAPURAM REPRESENTED
             BY ITS SECRETARY., PIN - 695003
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W.P(C).No.5709/2024 and DBP No.53/2024​   ​   2​   ​   ​    ​
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       3     ASSISTANT DEVASWOM COMMISSIONER,​
             OFFICE OF THE ASSISTANT DEVASWOM COMMISSIONER TRAVANCOR
             DEVASWOM BOARD, TEMPLE ROAD VARKALA, THIRUVANANTHAPURAM
             PIN - 695141
       4     THE ADMINISTRATIVE OFFICER​
             SARKARA DEVI TEMPLE CHIRAYINKEEZHU,
             THIRUVANANTHAPURAM, PIN - 695404
       5     THE SPECIAL TAHSILDAR (LAND CONSERVANCY)​
             TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS,
             NANDANCODE, THIRUVANATHAPURAM, PIN - 695003
       6     G. JAYACHANDRAN​
             SPECIAL TAHSILDAR (LAND CONSERVANCY) TRAVANCORE DEVASWO
             BOARD, DEVASWOM HEAD QUARTERS, NANDANCODE,
             THIRUVANATHAPURAM, PIN - 695003
       7     SUBHASH CHANDRAN​
             MANAGER, NOBLE GROUP OF SCHOOLS SARKARA, CHIRAYINKEEZHU
             THIRUVANANTHAPURAM, PIN - 695404
       8     ADDL.R8. DISTRICT COLLECTOR,​
             2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
             THIRUVANANTHAPURAM-695043
       9     ADDL.R9. CHIRAYINKEEZHU GRAMA PANCHAYAT.​
             KOTTIYAM, CHIRAYINKEEZHU, THIRUVANANTHAPURAM, PIN -
             691571 REPRESENTED BY ITS SECRETARY (ADDL.R8 AND R9
             IMPLEADED AS PER ORDER DATED 22-02-2024 IN IA 1/24 IN
             WPC 5709/2024)

             BY ADVS. ​
             SRI.G.SANTHOSH KUMAR (SC, TDB).​
             SHRI.K.R.PRATHISH​
             SRI.SABU GEORGE​
             SHRI.P.B.KRISHNAN (SR.)​
             SRI.P.B.SUBRAMANYAN​
             SRI.MANU VYASAN PETER​
             SHRI.P.K.SREEVALSAKRISHNAN​
             SRI.M.R.SASITH

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.10.2025, ALONG WITH DBP.53/2024, THE COURT ON 05.11.2025
DELIVERED THE FOLLOWING:
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W.P(C).No.5709/2024 and DBP No.53/2024​     ​       3​   ​   ​    ​
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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

                                                &

                  THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR


    WEDNESDAY, THE 5TH DAY OF NOVEMBER 2025 / 14TH KARTHIKA, 1947

                               DBP NO. 53 OF 2024

COMPLAINANT:

             THE SECRETARY​
             HINDU AIKYA VEDI, THIRUVANANTHAPURAM



RESPONDENTS:

       1     THE TRAVANCORE DEVASWOM BOARD​
             REPRESENTED BY ITS SECRETARY, KAWDIAR P.O,
             NANTHANCODE, THIRUVANANTHAPURAM- 695003

       2     THE DEVASWOM COMMISSIONER,​
             TRAVANCORE DEVASWOM BOARD, KAWDIAR P.O,
             NANTHANCODE, THIRUVANANTHAPURAM- 695003

             BY ADV SRI.G.SANTHOSH KUMAR (SC, TDB).


      THIS DEVASWOM BOARD PETITION HAVING BEEN FINALLY HEARD ON
06.10.2025, ALONG WITH WP(C).5709/2024, THE COURT ON 05.11.2025
DELIVERED THE FOLLOWING:
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W.P(C).No.5709/2024 and DBP No.53/2024​   ​    4​    ​      ​      ​
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                             COMMON JUDGMENT

K. V. Jayakumar, J.

​ The petitioners in W.P(C). No.5709 of 2024 states that they are religious, devotional and swabhiman Hindus involved in the activities of propagation and protection of Sanatana Dharma. The petitioners have approached this Court challenging Ext.P25 order of the Secretary, Travancore Devaswom Board, permitting the 7th respondent to use the temple compound as a road to his school, namely Noble Group of Schools, Sarkara, Chirayinkeezhu, Thiruvananthapuram.

​ 2.​ DBP No.53 of 2024 was registered on the basis of a report submitted by the Ombudsman. The members of Hindu Aikya Vedi have filed a complaint before the Ombudsman for Travancore Devaswom Board with identical allegations.

​ 3.​ The learned Ombudsman has submitted a report before this Court dated 18.04.2024 to consider the complaint submitted by Hindu Aikya Vedi along with the present Writ Petition.

​ 4.​ It is stated in the Writ Petition that the Sarkara Devi Temple is one of the major temples under the control and management of the Travancore Devaswom Board. As per the revenue records, the temple owns property to the extent of 10.80 acres in old survey No.995 and 180 of Sarkara Village. But after the resurvey, the extent of the temple property was reduced from 10.80 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 5​ ​ ​ ​ ​ ​ ​ ​

acres to 9.80 acres. It is stated that more than 1 acre was encroached by several persons.

​ 5.​ The petitioners submitted a complaint before the Devaswom Authority and the Devaswom Ombudsman, alleging encroachment upon temple properties. Based on the said complaint, an enquiry was conducted by the Special Tahsildar (Land Conservancy), who, upon investigation, found that seventeen persons had encroached on the property belonging to the Devaswom. The encroachers have effected mutation in the revenue records and now they are paying tax in their names. Ext.P2 is the copy of the report of the Special Tahsildar dated 06.04.2017.

​ 6.​ On the basis of Ext.P3 report of the Ombudsman dated 22.06.2017, this Court has registered DBP No. 25 of 2017. Vide Ext.P4 order dated 17.07.2017 in DBP 25 of 2017, this Court directed the revenue authorities to conduct a re-survey of land belonging to Sarkara Devi Temple based on the old survey records and to take necessary steps for the eviction of the encroachers, if any. Thereafter, notices were issued to the various encroachers.

​ 7.​ In the meantime, the 7th respondent has purchased the school from one Parameswaran Pillai, which was situated on the north-western side of the temple. It was an old school with more than 10 buildings. It is stated in the Writ Petition that the 7th respondent, Subash Chandran, the Manager of Noble Group of Schools, is a benami of a senior CPI(M) leader.

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W.P(C).No.5709/2024 and DBP No.53/2024​   ​       6​   ​    ​     ​
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​      8.​    The entrance of the said school was from Sarkara Pandakasala

Panchayat road, which is on the north-western side of the property of the school. It was a small road having a width of 3 metres. It is further stated that it is difficult to take school buses through that road.

​ 9.​ It is further contended that due to this inconvenience, the earlier owners of the school sold the same to the 7th respondent. The 7th respondent, after purchasing the school, demolished all the buildings and constructed new buildings even without getting any building permit from the Panchayat, utilising his political influence. The Education Department and the Chirayinkeezhu Grama Panchayat were not aware of the demolition of the existing buildings and the construction of new buildings. Therefore, the Chirayankeezhu Grama Panchayat issued Exts.P18 and P19 notices to the 7th respondent. Exts.P18 and P19 are the stop memos issued by the Panchayat. Ext.P20 is the show cause notice issued by the Panchayat. Exts.P21 and P22 are the communications issued by the District Education Officer initiating action against the unauthorized demolition of existing school buildings and the construction.

​ 10.​ By Ext. P23 order dated 27.10.2023 in Complaint No. 746/2023, the learned Ombudsman for Local Self-Government Institutions ordered that the unauthorised building be demolished, if the 7th respondent does not regularise the construction within three months.

​      11.​   The petitioners further state that the 7th respondent has closed the
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W.P(C).No.5709/2024 and DBP No.53/2024​   ​    7​    ​      ​      ​
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entrance to the school, which was situated on the north-western side, and erected a building obstructing the said access. Thereafter, the 7th respondent started using the temple compound for ingress and egress to the school after demolishing a portion of the temple compound wall. It is submitted that the Devaswom Board has not initiated any action against the illegal acts of the 7th respondent due to his political influence.

​ 12.​ It is further stated that after the demolition of the compound wall of the temple, the 7th respondent has constructed a big arch of the school on the boundary of the Devaswom Board property. Thereafter, he purchased school buses and started parking the school buses in the temple compound. The said illegal activities of the 7th respondent were not objected to by the Devaswom Board.

​ 13.​ It is stated in the petition that the 7th respondent has submitted an application on 08.12.2023 before the President of the Travancore Devaswom Board requesting the President to permit him to use the temple compound as access to the school. Based on the request, the Board has directed the Special Tahsildar (Land Conservancy) to conduct an enquiry and file a report. The Special Tahsildar submitted a report stating that public as well as private persons are using the temple compound as an entrance to their property and since the temple compound has not been protected by compound walls, several vehicles are passing through the compound. It is also reported that the vehicles to the school of the 7th respondent are also passing through the compound of 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 8​ ​ ​ ​ ​ ​ ​ ​

the Devaswom. The Special Tahsildar further reported that since the public and others are using the temple compound as a road for their access, it is not practically possible to prohibit the use of temple compound as a road by the 7th respondent alone, and therefore, he recommended that the request of the 7th respondent be acceded to.

​ 14.​ It is averred in the petition that the report of the Special Tahsildar is absolutely incorrect and no one else is using the temple land as a road except the 7th respondent and three other persons.

​ 15.​ On the basis of the report of the Special Tahsildar, the Secretary of the Travancore Devaswom Board has passed Ext.P25. The respondent Nos. 2 to 4 have filed a counter-affidavit. It is stated in the counter affidavit that the 7th respondent, Sri.Subash Chandran, had filed an application to the Board for issuing a No-objection certificate to use the temple land for accessing the school for the purpose of getting fitness from the Panchayat Authorities. The Board, upon receipt of the application, forwarded the same to the Special Tahsildar (Land Conservancy) for enquiry and submission of a report. On the basis of the report of the Special Tahsildar, Land Conservancy unit dated 06.01.2024, the Secretary of the Travancore Devaswom Board has passed Ext.P25 order. It is stated in the counter affidavit that the Board, vide Ext. P25 order, took a decision not to obstruct the access, to the school compound, through the temple property. By Ext. P25, the ownership of the property was retained by the Board, while only a right of user for access was permitted to the 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 9​ ​ ​ ​ ​ ​ ​ ​

school. The property covered by Ext. P25 remains in the absolute possession and enjoyment of Sree Sarkara Devi Temple.

​ 16.​ The 7th respondent has filed a counter-affidavit refuting the allegations in the Writ Petition against him. It is stated in the counter that the Writ Petition is not maintainable. Further, it is averred that petitioner No.1 is a habitual litigant. The present Writ Petition is filed at the instance of Smt. Mini, ex-principal of Sree Saradhavilasam School.

​ 17.​ The school premises are bounded on one side by a railway track. However, in the year 2023, the width of the road was reduced to 2 feet due to the doubling of the railway track. The access to the school by the side of the railway track had become too narrow for use. The other access to the school compound is a narrow pathway having a length of more than 50 metres. The main access to the school has always been through the open ground of the temple. It is further contended that there was no attempt to cut open any new pathway or road as averred in the Writ Petition.

18.​ The property owners on either side who are relatives of petitioner No.1 are compelling the 7th respondent to purchase their property at an exorbitant price.

19.​ With the above assertions, the petitioners approached this Court claiming the following reliefs.

a). issue a writ of mandamus or such other writ or order or direction, direct respondents 1 to 5 to complete the proceedings initiated under the 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 10​ ​ ​ ​ ​ ​ ​ ​

Land Conservancy initiated as per Exhibit P-7 to P-17 forthwith and evict the encroachment in the property of the Sree Sarkara Devi Temple.

b). issue a writ of certiorari or such other writ or order or direction quash Exhibit P-25 proceedings of the Devaswom permitting the 7th respondent to use the temple property as a road for access to his school.

c). initiate appropriate action including contempt proceedings against the 6th respondent for violating the orders of this Hon'ble Court and also filing a false report so as to enable to the Devaswom Board to pass proceeding on Exhibit P-25 proceedings and also for acting against the interest of the Travancore Devaswom Board.

​ ​ 20.​ We have heard the submissions of the learned counsel for the writ petitioner and the respondents.

​ 21.​ The petitioners have challenged Ext.P25 proceedings of the Travancore Devaswom Board dated 11.01.2024, permitting the 7th respondent to use the temple property of Sree Sarkara Devi Temple as a road for access to the school.

​ 22.​ In Ext.P25 order, it is stated that the 7th respondent, Sri.Subash Chandran, the Manager of Noble Group of Schools, has submitted an application dated 08.12.2023 seeking a no-objection certificate from the Board for the use of temple property for ingress and egress to the school.

​ 23.​ The Board has called for a report from the Special Tahsildar under the Land Conservancy Act. The Special Tahsildar has conducted a preliminary inspection and submitted a report before the Board stating that private 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 11​ ​ ​ ​ ​ ​ ​ ​

individuals and public are using the temple compound as a road and therefore, denial of access to the Noble Group of Schools alone through the temple property is not practical. The Board has considered the report of the Special Tahsildar under the Land Conservancy Act and passed Ext.P25 order. The Board has decided not to obstruct the way leading to Noble school through the temple compound, reserving the proprietary rights of the temple and without causing any violation of the rituals of the temple and the devotees. The Board has also considered the report of the Special Tahsildar under the Land Conservancy Act, which highlighted the impropriety of obstructing the motorable access to a school where several children are studying.

​ 24.​ On a bare perusal of Ext.P25 proceedings of the Travancore Devaswom Board, it could be seen that the Board has taken a decision not to obstruct or block the motorable way leading to the Noble school through the temple compound. It is made clear in Ext.P25 proceedings that all the proprietary and possessory rights of the Sree Sarkara Devi temple are retained. In other words, a mere decision by the Board not to obstruct the vehicles to the Noble school by itself, would not amount to the transfer of any interest of the property of Sree Sarkara Devi temple, like sale, mortgage, lease, exchange, gift as per the Transfer of Property Act,1882. Such a decision by the Board would not come within the purview of license as defined in Section 52 of the Indian Easement Act. The said decision of the Board is capable of modification, alteration or cancellation by the Board.

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​       25.​   We find that the Board has taken a temporary decision not to

obstruct the way leading to the Noble school for the time being. Ext.P25 is not arbitrary or unreasonable, in our view. In such circumstances, we are of the view that an interference from this Court is not warranted in this matter, invoking the powers of this Court under Article 226 of the Constitution of India or writ jurisdiction of parens patriae.

​ 26.​ Therefore, we are of the view that the reliefs (b) and (c) claimed in the Writ Petition cannot be granted. However, with regard to the relief (a) claimed in the Writ Petition, we are of the view that the 5th respondent, Special Tahsildar, Land Conservancy, can proceed to evict the encroachment in accordance with law, on the basis of Exts.P7 to P17 notices issued under Section 12 of the Kerala Land Conservancy Act.

​ In view of the above discussion, the Writ Petition is disposed of. In view of the judgment passed in W.P(C). No. 5709/2024, DBP No.53/2024 is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

K. V. JAYAKUMAR JUDGE Sbna/ 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 13​ ​ ​ ​ ​ ​ ​ ​

APPENDIX OF WP(C) 5709/2024

PETITIONER EXHIBITS

EXHIBITP-1 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER DATED 15.03.2017 EXHIBIT P-2 TRUE COPY OF THE REPORT OF THE SPECIAL TAHSILDAR DATED 06.04.2017 EXHIBIT P-3 TRUE COPY OF THE REPORT OF THE OMBUDSMAN DATED 22.06.2017 EXHIBIT P-4 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT, IN DBP NO.25/2017 DATED 17.07.2017 EXHIBIT P-5 TRUE COPY OF THE REPORT OF THE TAHSILDAR, CHIRAYINKEEZHU DATED 27.07.2018 EXHIBIT P-6 TRUE COPY OF THE REPLY GIVEN BY THE DEPUTY THAHSILDAR, TRAVANCORE DEVASWOM BOARD UNDER RTI ACT DATED 26.11.2021 EXHIBIT P- 7 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO CHANDRASEKHARAN NAIR UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-8 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO VISHNU DAS UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-9 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO GOUTHAMAN UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-10 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO SUGUNAN UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P- 11 TRUE COPY OF THE NOTICE ISSUED BY 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 14​ ​ ​ ​ ​ ​ ​ ​

THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO RUKIA BEEVI UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-12 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO RADHAKRISHNAN NAIR UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-13 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO YASODHARAN UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P- 14 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO KRISHNEDHU KUMAR UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P- 15 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO HILDAMMA UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-16 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO S.V RAGHAVAN UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-17 TRUE COPY OF THE NOTICE ISSUED BY THE SPECIAL THAHSILDAR, TRAVANCORE DEVASWOM BOARD TO SHYBI UNDER THE LAND CONSERVANCY ACT DATED NIL EXHIBIT P-18 TRUE COPY OF THE NOTICE ISSUED BY THE CHIRAYANKEEZHU GRAMA PANCHAYATH DATED 22.05.2020 EXHIBIT P-19 TRUE COPY OF THE ORDER OF THE CHIRAYANKEEZHU GRAMA PANCHAYAT DATED 17.04.2019 EXHIBIT P- 20 TRUE COPY OF THE NOTICE ISSUED BY THE CHIRAYANKEEZHU GRAMA PANCHAYAT DATED 17.04.2019 EXHIBIT P-21 TRUE COPY OF THE LETTER OF THE DEO DATED 25.10.2021 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 15​ ​ ​ ​ ​ ​ ​ ​

EXHIBIT P-22 TRUE COPY OF THE LETTER NO. B6/3823/2021/DEO OF THE DEO DATED 17.09.2021 EXHIBIT P- 23 TRUE COPY OF THE ORDER OF THE OMBUDSMAN IN COMPLAINT NO. 746 OF 2023 DATED 27.10.2023 EXHIBIT P-24 TRUE COPY OF THE PHOTOGRAPH DATED NIL EXHIBIT P-25 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 11.01.2024 EXHIBIT P-26 TRUE COPY OF THE ORDER OF THE MUNSIFF COURT ATTINGAL IN O.S NO.612 OF 2014 DATED 13.07.2022 EXHIBIT P-27 TRUE COPY OF THE ORDER OF THE APEX COURT WPC 649/2018 DATED 05.07.2018 RESPONDENT EXHIBITS

EXHIBIT-R7(A) A TRUE COPY OF THE JUDGEMENT DATED 18.10.2023 IN WP (C) NO.

14283 OF 2023 EXHIBIT-R7(B) A TRUE COPY OF THE DETAILS OF THE AWARDS WON BY THE SCHOOLS EXHIBIT-R7(C) A TRUE COPY OF THE BROCHURE OF THE SCHOOLS UNDER THE MANAGEMENT OF NOBLE GROUP OF SCHOOLS EXHIBIT-R7(D) A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PASSING OF THE RAILWAY TRACK ADJACENT TO THE SCHOOL BOUNDARY WALL AND THE PATHWAY EXHIBIT-R7(E) A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PARKING OF THE SCHOOL BUS OF THIS RESPONDENT IN THE SCHOOL COMPOUND EXHIBIT-R7(F) A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PARKING OF THE OTHER SCHOOL BUS/ PRIVATE VEHICLES IN THE TEMPLE COMPOUND EXHIBIT-R7(G) A TRUE COPY OF THE SAKSHI PATHRAM ISSUED BY THE VILLAGE OFFICE CHIRAYANKEEZHU BEARING NO.507/19 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 16​ ​ ​ ​ ​ ​ ​ ​

DATED 01.04.2019 EXHIBIT-R7(H) A TRUE COPY OF THE SAKSHI PATHRAM ISSUED BY THE VILLAGE OFFICE CHIRAYANKEEZHU BEARING NO.979/21 DATED 28.10.2021 EXHIBIT-R7(I) A TRUE COPY OF THE NO OBJECTION CERTIFICATE (COMPLETION) DATED 20.12.2023 ISSUED BY THE DEPARTMENT OF FIRE AND RESCUE SERVICES EXHIBIT-R2(A) TRUE COPY OF THE SKETCH DATED 24/08/2024 PREPARED BY THE HEAD SURVEYOR ATTACHED TO THE OFFICE OF THE SPECIAL TAHSILDAR (LAND CONSERVANCY UNIT) OF TRAVANCORE DEVASWOM BOARD.

PETITIONER EXHIBITS:

EXHIBIT P28 THE TRUE COPY OF THE SALE DEED NO. 751/1/2021 OF CHIRAYINKEEZ SUB REGISTRAR OFFICE DATED 14.07.2021 EXECUTED BY ONE LATHIKA FAVOUR OF THE 7TH RESPONDENT RESPONDENT EXHIBITS

EXHIBIT-R5(A) TRUE COPY OF THE SKETCH PREPARED BY THE HEAD SURVEYOR DATED 28/01/2025 2025:KER:83604 W.P(C).No.5709/2024 and DBP No.53/2024​ ​ 17​ ​ ​ ​ ​ ​ ​ ​

RESPONDENT ANNEXURES

ANNEXURE-R1(A) TRUE COPY OF THE SKETCH DATED 24/08/2024 PREPARED BY THE HEAD SURVEYOR ATTACHED TO THE OFFICE OF THE SPECIAL TAHSILDAR (LAND CONSERVANCY UNIT) OF TRAVANCORE DEVASWOM BOARD.