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Kerala High Court
Sunny K.T vs State Of Kerala on 12 February, 2026
2026:KER:13218
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WP(C) No.8102 of 2017
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 12TH DAY OF FEBRUARY 2026 / 23RD MAGHA,
1947
WP(C) NO. 8102 OF 2017
PETITIONER/:
SUNNY K.T.,AGED 56 YEARS, S/O.LATE
THOMAS,KAROTTEPANALICAL HOUSE,THOTTABHAGOM,
PIRAVOM P.O.,ERNAKULAM DISTRICT,PIN - 686 664.
BY ADVS.
SRI.A.C.THOMAS ADHIKARAM
SRI.P.FAZIL
SMT.JAYASREE MANOJ
SMT.PARVATHI VENUGOPAL
SRI.SAJU THALIATH
SRI.V.S.SREEJITH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION,KAKKANAD,
ERNAKULAM, PIN - 682 034.
3 THE REVENUE DIVISIONAL OFFICER
MINI CIVIL STATION,MUVATTUPUZHA, PIN - 686 661.
4 THE PIRAVOM MUNICIPALITY
MUNICIPAL OFFICE, PIRAVOM, PIN - 686 664,
REPRESENTED BY ITS SECRETARY
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WP(C) No.8102 of 2017
5 THE SUPERINTENDENT OF POLICE ERNAKULAM RURAL
OFFICE OF THE SUPERINTENDENT OF POLICE,ALUVA.
6 CHANJAMATTATHIL TRUST
REPRESENTED BY SETTLER SRI.C.K.SIBI,
CHANJAMATTATHIL HOUSE, THOTTABHAGOM,PIRAVOM
P.O., ERNAKULAM DISTRICT,PIN - 686 664.
7 C.K.SIBI, AGED ABOUT 45 YEARS,
S/O.KRISHNANKUTTY,CHANJAMATTATHIL HOUSE,
THOTTABHAGOM,PIRAVOM P.O.,
ERNAKULAM DISTRICT,PIN - 686 664.
BY ADVS.
SHRI.SHIBU JOSEPH
SHRI.SUNIL N.SHENOI
SHRI.K.S.ARUN KUMAR
SRI.P.VISWANATHAN (SR.)
OTHER PRESENT:
SMT MABLE C KURIAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) No.8102 of 2017
JUDGMENT
Dated this the 12th day of February, 2026
The learned counsel appearing for the petitioner
submits that the petitioner does not want to pursue this writ
petition. In the light of the said submission, this writ petition
is dismissed as not pressed.
sd/-
P.M.MANOJ
JUDGE
das
2026:KER:13218
APPENDIX OF WP(C) NO. 8102 OF 2017
PETITIONER EXHIBITS
EXHIBIT P1. TRUE COPY OF THE SALE DEED NO.2351 OF
2010 OF PIRAVOM SUB REGISTRY.
EXHIBIT P2. TRUE COPY OF THE LAND TAX RECEIPT
DATED 18.08.2015 IN RESPECT OF EXT.P1
PROPERTY.
EXHIBIT P3. TRUE COPY OF THE WRITTEN OBJECTION
DATED 28.09.2012 SUBMITTED BY THE
PETITIONER AND OTHERS TO THE 3RD
RESPONDENT REVENUE DIVISIONAL
OFFICER.
EXHIBIT P4. TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER AND
OTHERS DATED 28.09.2012 OBTAINED BY
THE PETITIONER FROM THE SECRETARY OF
THE SECRETARY OF ERSTWHILE PIRAVAM
GRAMA PANCHAYAT.
EXHIBIT P4(A). TRUE COPY OF THE REPORT OF THE
SANITARY INSPECTOR DATED 28.09.2012,
OBTAINED BY THE PETITIONER FROM THE
SECRETARY OF THE SECRETARY OF
ERSTWHILE PIRAVAM GRAMA PANCHAYAT.
EXHIBIT P5. TRUE COPY OF THE ORDER NO.5578/13
DATED 06.09.2013 OF THE SECRETARY OF
THE ERSTWHILE PIRAVOM GRAMA
PANCHAYATH.
EXHIBIT P6. TRUE COPY OF THE PETITION NO.PH-
5578/13 DATED 09.09.2013 SUBMITTED BY
THE SECRETARY OF THE PIRAVOM GRAMA
PANCHAYATH TO THE SUB INSPECTOR OF
POLICE, PIRAVOM.
EXHIBIT P7. PHOTOGRAPHS(4 NOS) SHOWING THE
CONSTRUCTION MADE BY THE RESPONDENT
NOS.6 AND 7.
EXHIBIT P8. TRUE COPY OF THE JUDGMENT OF THIS
HONOURABLE COURT DATED 10.12.2014 IN
W.P.(C) NO.7246 OF 2013.
EXHIBIT P9. TRUE COPY OF THE HEARING NOTICE
NO.M8-51039/12 DATED 25.02.2015
ISSUED BY THE DISTRICT COLLECTOR TO
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THE PETITIONER.
EXHIBIT P10. TRUE COPY OF THE NOTICE NO.M8-
51039/12 DATED 24.03.2015 ISSUED BY
THE 2ND RESPONDENT DISTRICT COLLECTOR
TO THE PETITIONER.
EXHIBIT P11. TRUE COPY OF THE LETTER DATED
10.06.2015 ISSUED BY THE PETITIONER
TO THE DISTRICT COLLECTOR THROUGH
COURIER WITH COURIER RECEIPT.
EXHIBIT P12. TRUE COPY OF THE REMINDER DATED
24.06.2015 ISSUED BY THE PETITIONER
TO THE 2ND RESPONDENT DISTRICT
COLLECTOR.
EXHIBIT P13. TRUE COPY OF THE PUBLIC NOTICE
PUBLISHED BY THE ADDITIONAL DISTRICT
MAGISTRATE, ERNAKULAM IN DESHABHIMANI
DAILY DATED 13.08.2016.
EXHIBIT P14. TRUE COPY OF THE OBJECTION DATED
22.08.2016 SUBMITTED BY THE
PETITIONER TO THE 2ND RESPONDENT
THROUGH THE 4TH RESPONDENT.
EXHIBIT P15. TRUE COPY OF THE OBJECTION SUBMITTED
BY SRI.REJI V.V. & OTHERS TO THE 2ND
RESPONDENT THROUGH THE 4TH RECEIPT
WITH RECEIPT DATED 07.09.2016.
EXHIBIT P16. TRUE COPY OF THE PLAINT IN O.S.NO.468
OF 2016 FILED BY THE PETITIONER
BEFORE THE MUNSIFF'S COURT,
MUVATTUPUZHA.
EXHIBIT P17. TRUE COPY OF THE REPORT OF THE
ADVOCATE COMMISSIONER DATED
28.09.2016 IN O.S.NO.468 OF 2016
BEFORE THE MUNSIFF'S COURT,
MUVATTUPUZHA.
EXHIBIT P18. TRUE COPY OF THE HEARING NOTICE
NO.M8/51039/12 DATED 28.10.2016
ISSUED BY THE 2ND RESPONDENT DISTRICT
COLLECTOR TO THE PETITIONER.
EXHIBIT P19. TRUE COPY OF THE REPORT
NO.D19A)/32223/2012/ER DATED
21.11.2012 OF THE 5TH RESPONDENT TO
THE 2ND RESPONDENT, OBTAINED BY THE
PETITIONER UNDER THE RTI ACT.
EXHIBIT P20. TRUE COPY OF THE COMMUNICATION NO.A6-
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7731/12 DATED 26.07.2013 FROM THE 3RD
RESPONDENT TO THE ADVOCATE GENERAL,
OBTAINED UNDER THE RTI ACT.
EXHIBIT P21. TRUE COPY OF THE COVERING LETTER
NO.A7-5958/2016 DATED 29.09.2016
ISSUED BY THE PUBLIC INFORMATION
OFFICER OF 4TH RESPONDENT PIRAVOM
MUNICIPALITY TO THE PETITIONER
TOGETHER WITH THE APPLICATION FOR
PERMIT SUBMITTED BY THE 6TH
RESPONDENT.
EXHIBIT P22. TRUE COPY OF THE RELEVANT PORTION OF
G.O.(P) NO.217/05/HOME DATED
25.07.2005-MANUAL OF GUIDELINES TO
PREVENT AND CONTROL COMMUNAL
DISTURBANCE AND TO PROMOTE COMMUNCAL
HARMONY 2005.
EXHIBIT P23. TRUE COPY OF THE ORDER OF THE
MUNSIFF'S COURT, MUVATTUPUZHA DATED
18.01.2017 IN I.A.NO.2764 OF 2016 IN
O.S.NO.468 OF 2016.
EXHIBIT P24. TRUE COPY OF THE ORDER NO.M8-
51039/2012/D.DIS. DATED 02.02.2017 OF
THE 2ND RESPONDENT DISTRICT
COLLECTOR.
