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Kerala High Court
Tom Thomas vs State Of Kerala on 15 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2026:KER:3239
WP(C) NO. 1408 OF 2026
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 15TH DAY OF JANUARY 2026 / 25TH POUSHA, 1947
WP(C) NO. 1408 OF 2026
PETITIONER:
TOM THOMAS
AGED 67 YEARS
S/O KALLARACKAL PAPPY THOMAS (LATE),
KALLARACKAL HOUSE, THATTAMPALLY P.O.,
ALAPPUZHA - 688 013, REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER, VARGHESE CHERIAN,
AGED 74 YEARS, S/O VARGHESE V J,
VALLAVANTHARA HOUSE, THRIKKAKARA P.O.,
ERNAKULAM DISTRICT, PIN - 682021
BY ADVS.
SRI.AVANEESH KOYIKKARA
SMT.MANJUSHA K.U.
SHRI.ASHWIN SUNIL KUMAR
SHRI.FELIX JOHN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2 DISTRICT COLLECTOR THRISSUR
THRISSUR COLLECTORATE, CIVIL STATION,
AYYANTHOLE POST, THRISSUR DIST., PIN - 680003
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WP(C) NO. 1408 OF 2026
2
3 SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER THRISSUR
REVENUE DIVISIONAL OFFICE, THRISSUR,
AYYANTHOLE POST, THRISSUR DIST., PIN - 680003
4 TAHSILDAR CHAVAKKAD
TALUK OFFICE, CHAVAKKAD, OPP. SUB JAIL,
CHAVAKKAD, CHAVAKKAD POST,
THRISSUR DIST., PIN - 680506
5 VILLAGE OFFICER BRAHMAKULAM
VILLAGE OFFICE, BRAHMAKULAM,
KIZHAKKETHALA, CHITTATTUKARA POST,
THRISSUR DIST., PIN - 680511
6 AGRICULTURAL OFFICER ELAVALLY
KRISHI BHAVAN, ELAVALLY, KIZHAKKETHALA,
CHITTATTUKARA POST, THRISSUR DIST., PIN - 680511
BY GP SMT DEEPA V
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO. 1408 OF 2026
3
P.V.KUNHIKRISHNAN, J
--------------------------------
W.P(C) No. 1408 of 2026
-------------------------------
Dated this the 15th day of January, 2026
JUDGMENT
The above Writ Petition (C) is filed with the following
prayers:
"i. To issue a writ of mandamus or any other
appropriate writ, order, or direction, commanding
the 3rd respondent to consider and pass appropriate
orders in Exhibit P5, Exhibit P5(a), the Form 7
applications for change of nature of unnotified land,
after strictly following the procedures prescribed in
law, within a time frame of two months or such
period as this Hon'ble Court may fix;
ii. Pass any other orders or directions that this
Hon'ble Court may deem fit and proper in the
interest of Justice;
iii. Dispense with the translation of the documents
produced in the vernacular language; And
iv. Award cost."
[SIC]
2. When this Writ Petition came up for consideration,
the learned counsel appearing for the petitioner submitted that the
petitioner will be satisfied if a direction is issued to consider Exts.
P5 & P5(a) Form -7 applications within a time frame.
3. Heard the learned counsel for the petitioner and
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WP(C) NO. 1408 OF 2026
the learned Government Pleader.
4. After hearing both sides, I think there can be a
direction to consider Exts. P5 & P5(a) applications within a time
frame.
Therefore, this Writ Petition is disposed of in the following
manner:
1. The 5th & 6th respondents are directed to submit
the necessary report based on the Exts. P5 &
P5(a) applications to the 3rd
respondent/Authorised Officer, as expeditiously as
possible, at any rate, within a period of one month
from the date of receipt of a certified copy of this
judgment.
2. The 3rd respondent/Authorised Officer is directed
to consider Exts. P5 & P5(a) applications (if it is
pending and if it is in order) based on the report
received from the 5th & 6th respondents, as
expeditiously as possible, at any rate, within a
period of three months from the date of receipt of
the report.
3. The petitioner will produce a certified copy of this
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WP(C) NO. 1408 OF 2026
judgment, along with a copy of this Writ Petition
with exhibits, before the 3rd, 5th and 6th
respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SPV
Judgment reserved NA
Date of judgment 15.01.2026
Judgment dictated 15.01.2026
Draft Judgment Placed 15.01.2026
Final Judgment Uploaded 16.01.2026
2026:KER:3239
WP(C) NO. 1408 OF 2026
APPENDIX OF WP(C) NO. 1408 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 A COPY OF THE LAND TAX RECEIPT DATED
14.05.2025 ISSUED BY THE BRAHMAKULAM
VILLAGE OFFICER
EXHIBIT P2 A COPY OF SALE DEED NO. 2636/2007 OF THE
CHAVAKKAD SUB REGISTRY OFFICE DATED
25.10.2007
EXHIBIT P2(A) A COPY OF SALE DEED NO. 2638/2007 OF THE
CHAVAKKAD SUB REGISTRY OFFICE DATED
26.10.2007
EXHIBIT P3 A COPY OF THE RELEVANT PAGE OF THE DATA
BANK PUBLISHED ON 15.09.2021
EXHIBIT P4 THE TRUE COPY OF THE ORDER NO. 1381/2025
DATED 01.07.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P5 A COPY OF FORM 7 APPLICATION NO.
48/2025/392046, DATED 21.10.2025, IN SY.
NOS. 116/3, 116/6A-5 AND 116/6B-1 FOR AN
EXTENT OF 22 ARES 11 SQ. MTRS., ALONG
WITH THE FEE RECEIPT
EXHIBIT P5(A) A COPY OF FORM 7 APPLICATION NO.
51/2025/392046, DATED 21.10.2025, IN SY.
NOS. 116/1, 116/2-1 AND 116/3-1 FOR AN
EXTENT OF 22 ARES 9 SQ. MTRS., ALONG WITH
THE FEE RECEIPT
