[Cites 1, Cited by 0]
Kerala High Court
State Of Kerala vs Radhakrishnan on 4 February, 2026
Author: Devan Ramachandran
Bench: Devan Ramachandran
2026:KER:9592
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
WA NO. 1959 OF 2024
AGAINST THE JUDGMENT DATED 09.08.2023 IN WP(C) NO.24756 OF
2022 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 4 IN WP(C):
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,DEPARTMENT OF
FINANCE,SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER
CHENGANNUR,ALAPPUZHA, PIN - 689121
3 THE TAHASILDAR(L.R)
TALUK OFFICE,KARTHIKAPPALLY,ALAPPUZHA, PIN - 690516
4 THE VILLAGE OFFICER
KRISHNAPURAM VILLAGE,KRISHNAPURAM P.O.,ALAPPUZHA,
PIN - 690533
BY ADV GOVERNMENT PLEADER - SRI.RANJITH S
RESPONDENT/PETITIONER IN WP(C):
RADHAKRISHNAN
AGED 61 YEARS
SON OF LATE KESAVAPILLAI,PARAYIL VEEDU,KAPPIL
EAST,KRISHNAPURAM P.O,ALAPPUZHA, PIN - 690533
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 04.02.2026,
ALONG WITH WA.1056/2024, 1151/2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.A.No.1056 of 2024 and connected cases
2
2026:KER:9592
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
WA NO. 1056 OF 2024
AGAINST THE JUDGMENT DATED 05.04.2022 IN WP(C)
NO.26901 OF 2021 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 TO 3 IN WP(C):
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF AGRICULTURE, SECRETARIAT,
THIRUVANANTHAPURAM-695001., PIN 695001
2 THE DISTRICT COLLECTOR
COLLECTORATE, KAKKANAD, ERNAKULAM-682030., PIN-
682030
3 THE REVENUE DIVISIONAL OFFICE RRD OFFICE, FIRST
FLOOR, K.B.JACOB ROAD, KOCHI-682001.,PIN- 682030
BY ADVS.
GOVERNMENT PLEADER - SRI.RANJITH.S
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
RESPONDENT/S:
GEORGIE ALEXANDER
AGED 67 YEARS
S/O MR.ALEXANDER, "MELEL", AANCHUMURI LANE,
P.O.THAMMANAM, COCHIN-682032.
BY ADVS.
SHRI.V.N.HARIDAS
SHRI.SAIFUDEEN T.S
SMT.B.SHAMEERA
SMT.NIMISHAMOL SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
04.02.2026, ALONG WITH WA.1959/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.1056 of 2024 and connected cases
3
2026:KER:9592
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
WEDNESDAY, THE 4TH DAY OF FEBRUARY 2026 / 15TH MAGHA, 1947
WA NO. 1151 OF 2024
AGAINST THE JUDGMENT DATED 24.03.2023 IN WP(C)
NO.38661 OF 2022 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 & 2 IN WP(C):
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.,
PIN-695001
2 REVENUE DIVISIONAL OFFICER, IRINGALAKKUDA,
REVENUE DIVISIONAL OFFICE, IRINGALAKKUDAL,
THRISSUR DISTRICT 680125., PIN 680125
BY ADVS.
GOVERNMENT PLEADER - SRI.RANJITH S
SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL
RESPONDENT/S:
M.H.SIDDEEK,
AGED 57 YEARS
S/O HASSAN, MUPPATHITTIPARAMBIL (H) MATHILAKAM
P.O., PAPPINIVATTOM VILLAGE, THRISSUR, PIN -
680685.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
04.02.2026, ALONG WITH WA.1959/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.1056 of 2024 and connected cases
4
2026:KER:9592
JUDGMENT
Devan Ramachandran, J.
It is conceded before us by the learned Counsel on both
sides that the learned Single Judge has relied exclusively on
Baby v. District Collector [2021 (6) KLT 316], in delivering
the impugned judgment.
2. The learned Special Government Pleader -
Sri.Ranjith S., submits that the afore judgment has been taken
up in appeal before the Hon'ble Supreme Court, after preferring
an SLP; and that it now stands stayed.
3. We have no doubt that if Baby (supra) is found to
be correct by the Hon'ble Supreme Court, the appellants may
have substantial cause in these appeals; however, if the view of
the Hon'ble Supreme Court is to the contrary, then the
judgments may have to fail.
4. It is thus ineluctable that everything depends upon
the view to be taken by the Hon'ble Supreme Court in the
appeal filed against Baby (supra).
We, therefore, close these appeals; however, reserving
liberty to the parties - be that appellants / respondents - to seek
W.A.No.1056 of 2024 and connected cases
2026:KER:9592
rehearing, depending upon the decision to be taken by the
Hon'ble Supreme Court in the appeal against Baby (supra).
Sd/-
DEVAN RAMACHANDRAN,
JUDGE
Sd/-
M.B.SNEHALATHA,
JUDGE
Mms
W.A.No.1056 of 2024 and connected cases
2026:KER:9592
APPENDIX OF WA NO. 1959 OF 2024
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE INTERIM ORDER DATED
21.08.2023 IN SLP(C) DIARY NO.
31298/2023.
W.A.No.1056 of 2024 and connected cases
2026:KER:9592
APPENDIX OF WA NO. 1056 OF 2024
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE INTERIM ORDER DATED
21.08.2023 IN SLP(C) DIARY NO.
31298/2023.
W.A.No.1056 of 2024 and connected cases
2026:KER:9592
APPENDIX OF WA NO. 1151 OF 2024
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE PROCEEDINGS DATED
01.07.2023 ISSUED BY THE RDO.
ANNEXURE II TRUE COPY OF THE INTERIM ORDER DATED
21.08.2023 IN SLP(C) DIARY NO.
31298/2023.
TYPED COPY TYPED COPY OF EXHIBIT R2(B).
