Kerala High Court
A.M Subair vs State Of Kerala on 11 September, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:66999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025 / 20TH BHADRA, 1947
WP(C) NO. 17119 OF 2025
PETITIONERS:
1 MAJEED K. K.
AGED 53 YEARS
S/O. KUNJU MUHAMMED, KIZHAKKAN,
PONJASSERY P.O., THANDAKAD, VENGOLA VILLAGE,
KUNNATHUNADU TALUK, PIN - 683547
2 NISHAD K. H.
AGED 38 YEARS
S/O. HANEEFA, KOPPARAMBIL, PONJASSERY P.O.,
THANDAKAD, VENGOLA VILLAGE, KUNNATHUNADU TALUK,
PIN - 683547
BY ADVS.
SRI.RINNY STEPHEN CHAMAPARAMPIL
SMT.ASHA ELIZABETH MATHEW
SMT.NEENA ELISABATH ANTONY
SMT.ANN SILLA PRASAD
RESPONDENTS:
1 VENGOLA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, VENGOLA,
PERUMBAVOOR - PUTHENKURISH RD,
VENGOLA, KERALA, PIN - 683554
2 THE SECRETARY
VENGOLA GRAMA PANCHAYAT, VENGOLA, PERUMBAVOOR -
PUTHENKURISH RD, VENGOLA, KERALA, PIN - 683554
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3 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY AYUSH DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
KERALA, PIN - 695001
4 DISTRICT MEDICAL OFFICER
HOMEO DEPARTMENT, DISTRICT MEDICAL OFFICE
(HOMOEO), KUSUMAGIRI. P.O, IMG JUNCTION,
KAKKANAD, ERNAKULAM, PIN - 682030
5 STEEL INDUSTRIALS KERALA LIMITED (SILK)
REPRESENTED BY ITS SECRETARY,
STEEL INDUSTRIALS KERALA LIMITED SILK NAGAR,
ATHANI P. O., MULAMGUNNATHUKAVU,
THRISSUR, PIN - 680581
* ADDL.6 A.M. SUBAIR
ELAVUMKUDY HOUSE, PONJASSERY P.O,
KUNNATHUNAD, ERNAKULAM (DT), PIN - 683547
(ADDITIONAL 6TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 21.08.2025 IN IA NO.2/2025 IN WP(C)
NO.17119/2025)
BY ADVS.
SRI.P.THOMAS GEEVERGHESE
SRI.JESTIN MATHEW
SMT.KRISHNA PRABHA
SMT.K. AMMINIKUTTY, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.08.2025, ALONG WITH WP(C).29164/2025 AND
CONNECTED CASES, THE COURT ON 11.09.2025 DELIVERED THE
FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025/20TH BHADRA, 1947
WP(C) NO. 18477 OF 2025
PETITIONER:
A.M SUBAIR
AGED 55 YEARS
ELAVUMKUDY HOUSE, PONJASSERY P.O,
KUNNATHUNAD, ERNAKULAM (DT), PIN - 683547
BY ADVS.
SRI.JESTIN MATHEW
SMT.KRISHNA PRABHA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695002
2 NATIONAL AYUSH MISSION
OFFICE OF THE NATIONAL AYUSH MISSION,
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VANCHIYOOR, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695035
3 CHIEF ENGINEER
NATIONAL AYUSH MISSION KERALA,
OFFICE OF THE NATIONAL AYUSH MISSION,
VANCHIYOOR, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695035
4 DISTRICT PROGRAMME MANAGER (DPM)
OFFICE OF THE DISTRICT PROGRAMME MANAGER (DPM)
NATIONAL AYUSH MISSION, CAMP OFFICE,
DISTRICT AYURVEDA HOSPITAL, KACHERIPADY,
ERNAKULAM (DT), PIN - 682018
5 DISTRICT MEDICAL OFFICER HOMEO
KUSUMAGIRI P.O, KAKKANAD,
ERNAKULAM (DT), PIN - 682030
6 VENGOLA GRAMA PANCHAYAT
VENGOLA P.O, PERUMBAVOOR, ERNAKULAM (DT),
REPRESENTED BY ITS SECRETARY,
PIN - 683556
7 SECRETARY
VENGOLA P.O PERUMBAVOOR, ERNAKULAM (DT),
REPRESENTED BY ITS SECRETARY,
PIN - 683556
8 HOSPITAL MANAGEMENT COMMITTEE (HMC)
GOVERNMENT HOMEO DISPENSARY,VENGOLA
REPRESENTED BY ITS SECRETARY,
MEDICAL OFFICER,
GOVERNMENT HOMEO DISPENSARY,
VENGOLA, PIN - 683556
* ADDL.9 NIYAS K.A.,
AGED 43 YEARS,
S/O. ABDULLA,
KEELATH KIZHAKKAN,
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PONJASSERY P.O.,
VENGOLA VILLAGE, KUNNATHUNAD TALUK-683 547
(ADDITIONAL 9TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 21.08.2025 IN IA NO.2/2025 IN WP(C)
NO.18477/2025)
BY ADVS.
SRI.R.SRINATH
SRI.RINNY STEPHEN CHAMAPARAMPIL
SMT.ASHA ELIZABETH MATHEW
SMT.NEENA ELISABATH ANTONY
SMT.K. AMIINIKUTTY, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.08.2025, ALONG WITH WP(C).29164/2025 AND
CONNECTED CASES, THE COURT ON 11.09.2025 DELIVERED THE
FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 11TH DAY OF SEPTEMBER 2025/20TH BHADRA, 1947
WP(C) NO. 29164 OF 2025
PETITIONERS:
1 RESHEED N.B.
AGED 50 YEARS
SON OF BAVA, NADUKUDIYIL HOUSE,
PONJASSERY P.O., THANDEKKAD,
VENGOLA,
ERNAKULAM DISTRICT.,
PIN - 683547
2 MUHAMMED SHIBILY V.A
AGED 46 YEARS
SON OF ALIAR V.M., VANIYAKKATTU HOUSE,
THANDEKKAD, MUDIKKAL P.O, VENGOLA,
PERUMBAVOOR, ERNAKULAM DISTRICT.,
PIN - 683547
BY ADVS.
SRI.MOHAN IDICULLA ABRAHAM
SRI.MARTIN D.ALUMKARA
SRI.JEEVAN J. MATHEW
SMT.NIKHITHA T.S.
SMT.SHYAMILIPRIYA P.P.
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RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.,
PIN - 695002
2 VENGOLA GRAMA PANCHAYATH
VENGOLA P.O PERUMBAVOOR,
ERNAKULAM (DT),
REPRESENTED BY ITS SECRETARY.,
PIN - 683556
3 SECRETARY
VENGOLA P.O PERUMBAVOOR,
ERNAKULAM (DT)., PIN - 683556
4 HOSPITAL MANAGEMENT COMMITTEE (HMC)
GOVERNMENT HOMEO DISPENSARY, VENGOLA
REPRESENTED BY ITS SECRETARY,
MEDICAL OFFICER,
GOVERNMENT HOMEO DISPENSARY,
VENGOLA, PIN - 683556
5 NATIONAL AYUSH MISSION
OFFICE OF THE NATIONAL AYUSH MISSION,
VANCHIYOOR, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY,
PIN - 695035
6 JUNIOR CONSULTANT ENGINEER (CENTRAL)
NATIONAL AYUSH MISSION, VANCHIYOOR,
THIRUVANANTHAPURAM., PIN - 695035
* ADDL.7 K.A. ABOOBACKER
S/O.ABDUL RAHIMAN, KOOLIYADAN,
PONJASSERY P.O., VENGOLA VILLAGE,
KUNNATHUNAD TALUK, PIN-683547
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(ADDITIOJAL 7TH RESPONDENT IS IMPLEADED AS PER
ORDER DATED 21.08.2025 IN IA NO.1/2025 IN WPC
NO.29164/2025]
BY ADVS.
SRI.P.THOMAS GEEVERGHESE
SRI.R.SRINATH
SRI.RINNY STEPHEN CHAMAPARAMPIL
SMT.ASHA ELIZABETH MATHEW
SMT.NEENA ELISABATH ANTONY
SMT.K. AMMINIKUTTY, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 21.08.2025, ALONG WITH WP(C).17119/2025,
18477/2025, THE COURT ON 11.09.2025 DELIVERED THE
FOLLOWING:
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N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.17119, 18477 and 29164 of 2025
`````````````````````````````````````````````````````````````
Dated this the 11th day of September, 2025
JUDGMENT
~~~~~~~~~
All these writ petitions relate to
construction/relocation of Homeopathy Dispensary in
Vengola Panchayat.
2. The petitioner in W.P.(C) No.18477/2025 is
a Ward Member of Vengola Grama Panchayat. The
petitioner submits that a Homeopathy Dispensary is working
in Ward No.2, in the second floor of the Panchayat Shopping
Complex. The location of the Dispensary poses significant
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challenges for elderly individuals and patients as they
struggled to climb the stairs with their physical limitations and
health conditions. About 200 patients are visiting the
Homeopathy Dispensary every day, on an average. The
petitioner offered to donate his own land for construction of a
new and easily accessible Homeopathy Dispensary.
3. A meeting of Grama Panchayat was held on
15.03.2023. The Panchayat unanimously decided to take
over 6 Cents of land offered by the petitioner in order to
construct Homeopathy Dispensary. The Panchayat informed
the 5th respondent-DMO that it has no objection in relocating
the Dispensary. The 5th respondent required the 7th
respondent-Secretary to the Panchayat to furnish necessary
documents. The petitioner thereupon signed Ext.P4 Gift
Deed in favour of the Panchayat. The 3rd respondent-Chief
Engineer, National Ayush Mission informed that Homeopathy
Dispensary, Vengola has been approved in the State Annual
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Action Plan of the Ayush Mission for the year 2024-2025.
4. At this stage, certain persons submitted a
complaint against the relocation of Homeo Dispensary.
Thereafter, the draft plan of the building proposed to be
constructed was not approved. On 15.02.2025, the
Panchayat Committee decided to cancel its earlier decision to
establish the Dispensary in the gifted land. By Ext.P9
decision, the Panchayat decided to discuss the issue in the
next Committee meeting. No decision has been taken so far.
The petitioner therefore seeks to direct the 8 th respondent-
Hospital Management Committee to approve the DPR and to
direct the respondents to complete construction of
Homeopathy Dispensary building in the gifted land in a time
bound manner.
5. The petitioners in W.P.(C) No.17119/2025
are residents of Vengola Grama Panchayat. The petitioners
state that the proposal is to relocate the Homeopathy
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Dispensary to a remote place and the proposed location has
only a 3 metre wide Panchayat Road. Vehicular access to
the proposed area is limited. If the Homeopathy Dispensary
is relocated as proposed, it would result in irreparable
hardship to the petitioners and other citizens of the
Panchayat. The petitioners therefore seek to command the
respondents not to relocate the Homeopathy Dispensary to
the proposed area.
6. The petitioners in W.P.(C) No.29164/2025
are residents of Ward No.2 of Vengola Panchayat. The
petitioners support construction of new Homeopathy
Dispensary in the land gifted by the petitioner in W.P.(C)
No.18477/2025.
7. The 6th respondent-Vengola Grama
Panchayat resisted the writ petition. The 6th respondent
submitted that though the Panchayat had earlier decided to
shift the location of the Homeopathy Dispensary, many
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citizens made complaints against the shifting of the
Dispensary as the proposed location is not convenient to the
general public. The Panchayat conducted hearings in the
matter and concluded that the complaints made by the public
are genuine. Therefore, the Panchayat decided to cancel the
earlier resolution to shift the Homeopathy Dispensary.
8. I have heard the learned counsel for the
petitioners in the three writ petitions, the learned Government
Pleader representing the State of Kerala, the learned
Standing Counsel representing the Grama Panchayat and
the learned counsel appearing for the additional 7th
respondent in W.P.(C) No.29164/2025 and the additional 9 th
respondent in W.P.(C) No.18477/2025.
9. The petitioners in W.P.(C) No.18477/2025
and W.P.(C) No.29164/2025 want to implement the earlier
decision of the Vengola Grama Panchayat Committee to shift
the Homeopathy Dispensary functioning in the Panchayat to
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another location. The petitioners in W.P.(C) No.17119/2025
would oppose the decision to relocate the Homeopathy
Dispensary.
10. The Homeopathy Dispensary is now
functioning in the second floor of the Panchayat Shopping
Complex. Upto 200 patients are visiting the Dispensary
every day. The petitioner in W.P.(C) No.18477/2025, who is
the Ward Member of Ward No.2 came forward to donate his
own land at another place for construction of a new / easily
accessible Homeopathy Dispensary. The petitioner
submitted a letter dated 21.02.2023 to the Secretary to the
Panchayat offering to gift 6 Cents of land for this purpose.
11. The Grama Panchayat took decision
No.18(42) on 15.03.2023 to take over 6 Cents of land
donated by the petitioner in W.P.(C) No.18477/2025 for
construction of Homeopathy Dispensary. While steps were
being taken for implementing the decision of the Panchayat
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Committee, it appears that certain citizens in the Panchayat
raised objection to the shifting of the Homeopathy
Dispensary. The objection was to the effect that the
proposed new location is not convenient to the general public
of the Panchayat at large.
12. The documents produced by the parties
would show that the Panchayat conducted further hearings in
the matter and came to the conclusion that there is substance
in the objections raised by the citizens against relocation of
the Homeopathy Dispensary. Therefore, the Panchayat
cancelled the earlier resolution.
13. Whether to retain a Homeopathy Dispensary
at the existing location and whether it is to be shifted to
another place is a policy matter to be taken by the Panchayat
taking note of various aspects affecting the issue, including
the convenience of the general public. Though the
Panchayat Committee had earlier taken a decision to relocate
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the Homeopathy Dispensary to another place, in a land gifted
for construction of the Dispensary, taking into consideration
the public demand, the Committee by a majority decision has
dropped the proposal for relocation of the Dispensary.
14. Though the petitioner has relied on the
judgment of this Court in Valanchery Grama Panchayat v.
State of Kerala and another [2010 (1) KHC 875] for
impugning the decision dropping the proposal for relocating
the Dispensary, I am of the view that no interference is
necessary in the matter under Article 226 of the Constitution
of India. The Panchayat has taken the decision to drop the
earlier proposal for relocation, taking note of the objections
raised by the citizens and taking into consideration the larger
public interest. The whole purpose of democratically elected
Government at the grass root level itself is an indication to
the legislative policy of enabling decision making on the basis
of ground realities, as held by this Court in Mohamedali K. v.
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State of Kerala [2023 KHC OnLine 9287].
In the circumstances, W.P.(C)
No.18477/2025 and W.P.(C) No.29164/2025 are dismissed.
W.P.(C) No.17119/2025 is also dismissed as infructuous as
the Panchayat has already taken a decision not to relocate
the Homeopathy Dispensary.
Sd/-
N. NAGARESH, JUDGE
aks/09.09.2025
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APPENDIX OF WP(C) 17119/2025
PETITIONERS' EXHIBITS
Exhibit P1 PHOTOGRAPH SHOWING THE PRESENT
LOCATION OF THE HOMEO DISPENSARY AT M
H KAVALA
Exhibit P2 PHOTOGRAPH SHOWING THE PROPOSED PLACE
FOR RELOCATING THE HOMEO DISPENSARY
Exhibit P3 A TRUE COPY OF THE REPRESENTATION
DATED 07/10/2024 SUBMITTED BY THE
PETITIONERS AND OTHER RESIDENTS OF
VENGOLA GRAMA PANCHAYAT BEFORE ORE THE
HEALTH MINISTER, GOVERNMENT OF KERALA,
THE PRESIDENT OF THE 1ST RESPONDENT
AND THE 4TH RESPONDENT
Exhibit P4 A TRUE COPY OF DECISION NO.36/1 DATED
16/12/2024 TAKEN BY THE COMMITTEE OF
THE 1ST RESPONDENT GRAMA PANCHAYAT
Exhibit P5 A TRUE COPY OF DECISION NO.32(1) TAKEN
BY THE GRAMA PANCHAYAT COMMITTEE OF
VENGOLA GRAMA PANCHAYAT IN ITS MEETING
CONVENED ON 15/02/2025
Exhibit P6 THE MINUTES DATED 19/05/2025 OF THE
HOSPITAL MANAGEMENT COMMITTEE
RESPONDENTS' ANNEXURES
Annexure R6(a) A TRUE COPY OF THE DECISION NO.18(42)
TAKEN IN THE ORDINARY MEETING DATED
15/03/2023
Annexure R6(b) A TRUE COPY OF THE LETTER BEARING NO.
JC1-7992/23 DATED 28/04/2023
Annexure R6(c) A TRUE COPY OF THE LETTER BEARING NO
JC-7992/23 DATED 05/06/2023
Annexure R6(d) A TRUE COPY OF THE GIFT DEED BEARING
NO. 2663/I/23 EXECUTED ON 23/11/2023
Annexure R6(e) A TRUE COPY OF THE LETTER BEARING NO.
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NAM/DPMSO/EKM 88/24 DATED 04/05/2024
Annexure R6(f) A TRUE COPY OF THE LETTER BEARING NO.
NAM/50/2023-CON ENG/GPI-35 DATED
11/09/2024
Annexure R6(g) A TRUE COPY OF MEETING NOTICE DATED
13/12/2024 BEARING NO. 39/2024
Annexure R6(h) A TRUE COPY OF THE JUDGEMENT DATED
19/12/2024 IN WP(C) NO. 45543/2024
Annexure R6(i) A TRUE COPY OF THE JUDGEMENT DATED
11/04/2025
Annexure R6(j) A TRUE COPY OF THE MINUTES OF THE
PANCHAYAT COMMITTEE AGENDA DATED
22/03/2025
Annexure R6(k) A TRUE COPY OF THE E-MAIL DATED
25/04/2025
Annexure R6(l) A TRUE COPY OF THE LETTER NO.
14/2025/GHDV DATED 10/05/2025
Annexure R6(m) A TRUE COPY OF THE MASS PETITION ALONG
WITH THE COVERING LETTER DATED
16/11/2024
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APPENDIX OF WP(C) 18477/2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE DECISION NO.18(42)
TAKEN IN THE ORDINARY MEETING DATED
15/03/2023
Exhibit P2 A TRUE COPY OF THE LETTER BEARING NO.
JC1-7992/23 DATED 28/04/2023 ISSUED BY
THE 7TH RESPONDENT TO THE 5TH
RESPONDENT DISTRICT MEDICAL OFFICER,
ERNAKULAM
Exhibit P3 A TRUE COPY OF THE LETTER BEARING NO
JC-7992/23 DATED 05/06/2023 ISSUED BY
THE 7TH RESPONDENT TO THE 5TH
RESPONDENT
Exhibit P4 A TRUE COPY OF THE GIFT DEED BEARING
NO. 2663/I/23 EXECUTED ON 23/11/2023
IN FAVOR OF THE 6TH RESPONDENT
Exhibit P5 A TRUE COPY OF THE LETTER BEARING NO.
NAM/DPMSO/EKM 88/24 DATED 04/05/2024
ISSUED BY THE 4TH RESPONDENT
Exhibit P6 A TRUE COPY OF THE LETTER BEARING NO.
NAM/50/2023-CON ENG/GPI-35 DATED
11/09/2024 ISSUED BY THE 3RD
RESPONDENT CHIEF ENGINEER, NATIONAL
AYUSH MISSION KERALA
Exhibit P7 A TRUE COPY OF MEETING NOTICE DATED
13/12/2024 BEARING NO. 39/2024 ISSUED
BY THE PRESIDENT VENGOLA GRAMA
PANCHAYAT
Exhibit P8 A TRUE COPY OF THE JUDGEMENT DATED
19/12/2024 IN WP(C) NO. 45543/2024
Exhibit P9 A TRUE COPY OF THE DECISION NO.32(1)
TAKEN IN THE ORDINARY MEETING DATED
15/02/2025 BY THE VENGOLA
GRAMAPANCHAYAT COMMITTEE
Exhibit P10 A TRUE COPY OF THE JUDGEMENT IN
CON.CASE 746/2025 DATED 11/04/2025
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Exhibit P11 A TRUE COPY OF THE MINUTES OF THE
PANCHAYAT COMMITTEE AGENDA DATED
22/03/2025
Exhibit P12 A TRUE COPY OF THE E-MAIL DATED
25/04/2025 TO THE 8TH RESPONDENT,
MEDICAL OFFICER
Exhibit P13 A TRUE COPY OF THE LETTER NO.
14/2025/GHDV DATED 10/05/2025 ISSUED
BY THE 8TH RESPONDENT
Exhibit P14 A TRUE COPY OF THE MASS PETITION ALONG
WITH THE COVERING LETTER DATED
16/11/2024
Exhibit P15 A TRUE COPY OF THE QUERY DATED
30/07/2025 UNDER RTI ACT,2005
SUBMITTED BY MR. ZAKEER C.S TO THE
PUBLIC INFORMATION OFFICER TO THE
OFFICE OF THE 2ND RESPONDENT.
Exhibit P16 A TRUE COPY OF THE REPLY DATED
02/08/2025 UNDER RTI ACT, 2005
OBTAINED BY MR. ZAKEER C.S FROM THE
PUBLIC INFORMATION OFFICER TO THE
OFFICE OF THE 2ND RESPONDENT.
RESPONDENTS' ANNEXURES
Annexure R9(a) A TRUE COPY OF THE REPRESENTATION
DATED 07/10/2024 SUBMITTED BY THE
RESIDENTS OF VENGOLA GRAMA PANCHAYAT
BEFORE THE 3RD RESPONDENT
Annexure R9(b) A TRUE COPY OF THE LETTER DATED
01/04/2025 ISSUED BY THE 3RD
RESPONDENT TO THE DISTRICT PROGRAM
MANAGER, NATIONAL AYUSH MISSION,
ERNAKULAM DISTRICT
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APPENDIX OF WP(C) 29164/2025
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE DECISION NO.18(42)
TAKEN IN THE ORDINARY MEETING, DATED
15/03/2023.
Exhibit P2 TRUE COPY OF THE LETTER BEARING NO.
NAM/50/2023-CON ENG/GPI-35 DATED
11/09/2024 TO THE 3RD RESPONDENT BY
THE CHIEF ENGINEER, NATIONAL AYUSH
MISSION KERALA.
Exhibit P3 TRUE COPY OF THE MASS PETITION, ALONG
WITH THE COVERING LETTER DATED
16/11/2024.
Exhibit P4 TRUE COPY OF THE DECISION NO.32(1)
TAKEN IN THE ORDINARY MEETING DATED
15/02/2025 BY THE VENGOLA GRAMA
PANCHAYATH. COMMITTEE
Exhibit P5 TRUE COPY OF THE MINUTES OF THE
PANCHAYAT COMMITTEE AGENDA DATED
22/03/2025.
Exhibit P6 TRUE COPY OF THE EMAIL DATED
25/04/2025 TO THE MEDICAL OFFICER.
Exhibit P7 TRUE COPY OF THE AFORESAID LETTER NO.
14/2025/GHDV DATED 10/05/2025 ISSUED
BY THE MEDICAL OFFICER
Exhibit P8 TRUE COPY OF THE QUERY SUBMITTED BY
SHRI. ZAKKEER C.S. BEFORE THE PUBLIC
INFORMATION OFFICER TO THE 5TH
RESPONDENT DATED 30/07/2025
Exhibit P9 TRUE COPY OF THE REPLY DATED
02/08/2025 OBTAINED FROM THE PUBLIC
INFORMATION OFFICER OF THE 5TH
RESPONDENT
Exhibit P10 TRUE COPY OF THE MINUTES OF THE
MEETING HELD ON 19/05/2025
Exhibit P11 TRUE COPY OF CERTIFICATE NO. SC1-
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1608/25 DATED 25/07/2025 OF THE 3RD
RESPONDENT
RESPONDENTS' ANNEXURES
Annexure R7(a) A TRUE COPY OF THE REPRESENTATION
DATED 07/10/2024 SUBMITTED BY THE
RESIDENTS OF VENGOLA GRAMA PANCHAYAT
BEFORE THE 3RD RESPONDENT
Annexure R7(b) A TRUE COPY OF THE LETTER DATED
01/04/2025 ISSUED BY THE 3RD
RESPONDENT TO THE DISTRICT PROGRAM
MANAGER, NATIONAL AYUSH MISSION,
ERNAKULAM DISTRICT
