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Kerala High Court
Muhammed Ibrahim vs The District Collector on 23 January, 2026
W,P(C) Nos.2755 and 2842 of 2026
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2026:KER:6035
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 23RD DAY OF JANUARY 2026 / 3RD MAGHA, 1947
WP(C) NO. 2755 OF 2026
PETITIONER:
JAFFER
AGED 49 YEARS
S/O. KUTTYALIKUTTY HAJI, MASTER (H), TANUR P.O,
MALAPPURAM, PIN - 676602
BY ADVS.
SHRI.ENOCH DAVID SIMON JOEL
SHRI.S.SREEDEV
SHRI.RONY JOSE
SHRI.LEO LUKOSE
SHRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL,
MALAPPURAM, PIN - 676505
2 THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE, TIRUR,
MALAPPURAM, PIN - 67610
W,P(C) Nos.2755 and 2842 of 2026
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3 THE TAHSILDHAR (LAND RECORDS)
TALUK OFFICE, TIRUR, MALAPPURAM, PIN - 676101
4 THE VILLAGE OFFICER
VILLAGE OFFICE, TANUR, MALAPPURAM, PIN - 676302
BY ADV. SRI.AJITH VISWANATHAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.01.2026, ALONG WITH WP(C).2842/2026, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W,P(C) Nos.2755 and 2842 of 2026
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2026:KER:6035
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 23RD DAY OF JANUARY 2026 / 3RD MAGHA, 1947
WP(C) NO.2842 OF 2026
PETITIONER:
MUHAMMED IBRAHIM
AGED 48 YEARS
S/O. KUTTYALIKUTTY HAJI, OTTAYIL (H), TANUR P.O,
MALAPPURAM, PIN - 676302
BY ADVS.
SHRI.ENOCH DAVID SIMON JOEL
SHRI.S.SREEDEV
SHRI.RONY JOSE
SHRI.LEO LUKOSE
SHRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SHRI.DERICK MATHAI SAJI
SHRI.KARAN SCARIA ABRAHAM
SHRI.RINOY INNOCENT
SHRI.AADITHYA S.R.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE ROAD, UP HILL, MALAPPURAM, PIN - 676505
2 THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE,
TIRUR, MALAPPURAM, PIN - 676101
W,P(C) Nos.2755 and 2842 of 2026
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3 THE TAHSILDHAR (LAND RECORDS)
TALUK OFFICE, TIRUR, MALAPPURAM, PIN - 676101
4 THE VILLAGE OFFICER
VILLAGE OFFICE, TANUR, MALAPPURAM, PIN - 676302
BY ADV. SRI.AJITH VISWANATHAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.01.2026, ALONG WITH WP(C).2755/2026, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W,P(C) Nos.2755 and 2842 of 2026
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COMMON JUDGMENT
In both these cases, Ext.P2 Order issued against the respective
petitioners, negating the rights claimed over the subject
property and directing them to vacate, are under challenge.
Appeals preferred by the respective petitioners were dismissed,
vide Ext.P4 Orders. Petitioners preferred Ext.P6 statutory
revisions, along with stay petitions. While so, respondents 3
and 4 are taking active steps to forcefully evict the respective
petitioners in purported implementation of Ext.P2 Orders, is the
short grievance of the petitioners.
2. Having heard the learned counsel for the petitioners and
the learned Government Pleader, this Court directs the
1st respondent/District Collector to consider the stay petitions
filed along with Ext.P6 revisions by the respective petitioners
in both the cases within a period of one month from today. Until
such time, there shall not be any enforcement of Ext.P2 Orders
W,P(C) Nos.2755 and 2842 of 2026
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for the purpose of evicting the respective petitioners from the
premises in question. There will be further direction to hear
the revisions itself, within a period of four months from the
date of production of a copy of this judgment. Petitioners will
produce a copy of the judgment before the 1 st respondent, for
compliance. Needless to say that, before passing orders in the
stay petitions, as also, in the revisions, necessary opportunity
shall be granted to the petitioners, as also, any other affected
party.
These Writ Petitions will stand disposed of, as above.
Sd/-
C. JAYACHANDRAN, JUDGE
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W,P(C) Nos.2755 and 2842 of 2026
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APPENDIX OF WP(C) NO. 2755 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT DATED
16.06.2025 IN W.P.(C). NO.41795/2023.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 27.09.2025
NUMBERED AS TLKTIR/3618/2024-M2(1) ISSUED
BY THE 3RD RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE COMMON JUDGMENT DATED
30.10.2025 IN W.P.(C).NO.40303/2025 AND
W.P.(C).NO.40315/2025 ON THE FILES OF THIS
HON'BLE COURT.
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 03.01.2026
NUMBERED RDOTIR/2482/2025-E1(1) ISSUED BY
THE 2ND RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE NEWSPAPER ARTICLE DATED
14.01.2026 OF 'MADHYAMAM' NEWSPAPER,
MALAPPURAM EDITION.
EXHIBIT P6 A TRUE COPY OF THE REVISION PETITION AND
STAY PETITION SUBMITTED BEFORE THE 1ST
RESPONDENT ON 19.01.2026.
EXHIBIT P7 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT
DATED 21.01.2026 NUMBERED 1801712/26/B4.
W,P(C) Nos.2755 and 2842 of 2026
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APPENDIX OF WP(C) NO. 2842 OF 2026
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE COMMON JUDGMENT DATED
16.06.2025 IN W.P.(C). NO.40474/2023.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 27.09.2025
NUMBERED AS TLKTIR/3618/2024-M2(3) ISSUED
BY THE 3RD RESPONDENT..
EXHIBIT P3 A TRUE COPY OF THE COMMON JUDGMENT DATED
30.10.2025 IN W.P(C) NO.40303/2025 AND W.P.
(C) NO.40315/2025 ON THE FILES OF THIS
HON'BLE COURT.
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 03.01.2026
NUMBERED RDOTIR/2460/2025-E1 ISSUED BY THE
2ND RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE NEWSPAPER ARTICLE DATED
14.01.2026 OF 'MADHYAMAM' NEWSPAPER,
MALAPPURAM EDITION.
EXHIBIT P6 A TRUE COPY OF THE REVISION PETITION
(WITHOUT EXHIBITS) AND STAY PETITION
SUBMITTED BEFORE THE 1ST RESPONDENT ON
20.01.2026.
EXHIBIT P7 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT
DATED 21.01.2026 NUMBERED 1801697/26/B4.
