W.P(C).No.2785/2021 & connected cases

1 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2785 OF 2021

PETITIONER:

ABAD BUILDERS PRIVATE LIMITED, HAVING ITS OFFICE AT

8TH FLOOR, NUCLEUS MALL AND OFFICE, N.H.49,

KUNDANNOOR PETTA ROAD, MARADU P.O., PIN- 682 304,

REP.BY ITS MANAGING DIRECTOR,DR. NAJEEB ZACKERIA.

BY ADVS. B.G.HARINDRANATH (SR.)

SANTHOSH MATHEW (SR.)

AMITH KRISHNAN H.

GOWRI DEV

P.DEVIKRISHNA

AHANAA MUHAMMED

RESPONDENTS:

1 STATE OF KERALA, REP.BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERMENT SECRETARIAT,

THIRUVANANTHAPURAM -695 001

2 DISTRICT COLLECTOR, CIVIL STATION,

KAKKANAD, ERNAKULAM- 682 030

3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISION

OFFICE, NEAR FORT KOCHI BUS STAND, FORT KOCHI,

ERNAKULAM- 682 001

4 CORPORATION OF KOCHI, OFFICE OF THE CORPORATION OF

KOCHI, COCHIN- 682 011, REP.BY ITS SECRETARY.

BY ADV. K.B.ARUNKUMAR

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

SRI.K.JANARDHANA SHENOY

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2012/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

2 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 103 OF 2023

PETITIONER:

M/S ICLOUD HOMES PVT LTD,

A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT

1956, HAVING ITS REGISTERED OFFICE AT

'INDHEEVARAM’, CHAITHANYA GARDENS, PANGAPPARA P.O,

PANGAPPARA VILLAGE, PEROOR MURI, THIRUVANANTHAPURAM

DISTRICT AND CORPORATE OFFICE AT TC V/1666, TEMPLE

ROAD, AMBALAMUKKU, KOWDIAR P.O, THIRUVANANTHAPURAM,

PIN – 695003, REPRESENTED BY ITS DIRECTOR SHEEJA

BIJU, AGED 39 YEARS, W/O BIJU JANARDHANAN.

BY ADVS. P.MARTIN JOSE

A.JANI(KOLLAM)

P.PRIJITH

THOMAS P.KURUVILLA

R.GITHESH

AJAY BEN JOSE

MANJUNATH MENON

SACHIN JACOB AMBAT

ANNA LINDA V.J

HARIKRISHNAN S.

S.SREEKUMAR (SR.)

RESPONDENTS:

1 THE THIRUVANANTHAPURAM CORPORATION,

GX 53 + 76P, LMS VELLAYAMBALAM ROAD,

UNIVERSITY OF KERALA SENATE HOUSE CAMPUS PMG,

THIRUVANANTHAPURAM DISTRICT, REPRESENTED BY ITS

SECRETARY., PIN – 695033

2 TOWN PLANNING OFFICER/ SUPERINTENDING ENGINEER,

W.P(C).No.2785/2021 & connected cases

3 2025:KER:999

THIRUVANANTHAPURAM CORPORATION, GX 53 + 76P,

LMS VELLAYAMBALAM ROAD, UNIVERSITY OF KERALA SENATE

HOUSE CAMPUS PMG, THIRUVANANTHAPURAM DISTRICT,

PIN - 695033

ADDL.R3THE STATE OF KERALA,

REPRESENTED BY SECRETARY TO THE GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT OF KERALA,

SECRETARIAT, THIRUVANANTHAPURAM, PIN 695001

ADDL.R4THE THIRUVANANTHAPURAM DISTRICT COLLECTOR,

COLLECTORATE, THIRUVANANTHAPURAM, PIN - 695001

ADDL.R5THE REVENUE DIVISIONAL OFFICER,

THIRUVANANTHAPURAM DISTRICT, COLLECTORATE,

THIRUVANANTHAPURAM, PIN - 695001

(R3 TO R5 ARE IMPLEADED AS PER ORDER DATED

21-08-2024 IN IA 1/2024 IN WPC)

BY ADV. SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

4 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 216 OF 2024

PETITIONER:

V.K.ROSA, AGED 82 YEARS,

W/O MATHEW K.A., KOODARAPILLY HOUSE,

MAJOR ROAD, VYTTILA P.O.,

ERNAKULAM DISTRICT, PIN - 682019

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

STATUE, A.G’S OFFICE P.O.,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

FORT KOCHI, RDO OFFICE, FORT KOCHI P.O.,

ERNAKULAM, PIN - 682001

3 KOCHI MUNICIPAL CORPORATION,

REPRESENTED BY ITS SECRETARY,

KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN - 682011

4 THE SECRETARY,

KOCHI MUNICIPAL CORPORATION,

KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN – 682011

W.P(C).No.2785/2021 & connected cases

5 2025:KER:999

5 THE DISTRICT TOWN PLANNER,

LSGD PLANNING, 4 TH FLOOR,

CIVIL STATION, KAKKANAD P.O,

ERNAKULAM DISTRICT, PIN - 682030

BY ADV SHRI.K.JANARDHANA SHENOY, SC, KOCHI

MUNICIPAL CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

6 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 233 OF 2023

PETITIONERS:

1 ALEX P. ABRAHAM, AGED 59 YEARS

S/O P. V. ABRAHAM, CRRA 41, CHALAKUZHY ROAD,

PATTOM, THIRUVANANTHAPURAM, PIN - 695004

2 RACHEL ALEX PULIKKATHARA,

AGED 52 YEARS

W/O ALEX P. ABRAHAM,CRRA 41, CHALAKUZHY ROAD,

PATTOM, THIRUVANANTHAPURAM, PIN - 695004

3 DR. MARKOSE THOMAS, AGED 63 YEARS,

SERENA HEIGHTS,MURIKAVELIL, BINDU NAGAR,

NATTAKAM, KOTTAYAM, PIN - 686013

4 K. O. VARGHESE, AGED 80 YEARS,

CPRA 41, SHARON,OPP. GLENDALE MANOR,

CHALAKUZHY ROAD, PATTOM,

THIRUVANANTHAPURAM, PIN - 695004

BY ADVS.V.M.KRISHNAKUMAR

MAYA M.(K/897/2019)

RENJITH THAMPAN (SR.)(K/276/1990)

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 DISTRICT COLLECTOR, THIRUVANANTHAPURAM,

W.P(C).No.2785/2021 & connected cases

7 2025:KER:999

CIVIL STATION BUILDING, CIVIL STATION ROAD,

KUDAPPANAKUNNU, THIRUVANANTHAPURAM,

PIN - 695043

3 SUB COLLECTOR,

THIRUVANANTHAPURAM, REVENUE DIVISIONAL OFFICE,

CIVIL STATION BUILDING, CIVIL STATION ROAD,

KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN – 695043

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

8 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 459 OF 2023

PETITIONERS:

1 THOMAS K. GEORGE, AGED 52 YEARS,

S/O K.A. GEORGE, KUNNATHU HOUSE,

KAKKANAD, ERNAKULAM, PIN - 682021

2 GEORGE ELIAS, AGED 50 YEARS,

S/O E.V. ELIAS, EDAYATHU HOUSE,

AYAVANA, ERNAKULAM, PIN - 686668

3 JINU ELIAS, AGED 46 YEARS,

S/O E.V. ELIAS, EDAYATHU HOUSE, RAMAMANGALAM,

MARADY, MUVATTUPUZHA, ERNAKULAM - 686 673

BY ADVS. S.SHANAVAS KHAN

S.INDU

KALA G.NAMBIAR

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

CIVIL STATION, KAKKANAD, ERNAKULAM,

PIN - 682021

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, FORT KOCHI,

ERNAKULAM, PIN - 682001

W.P(C).No.2785/2021 & connected cases

9 2025:KER:999

4 THE KOCHI MUNICIPAL CORPORATION,

CORPORATION OFFICE,ERNAKULAM - 682 011,

REPRESENTED BY ITS SECRETARY

5 THE SECRETARY,

KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,

ERNAKULAM, PIN - 682011

6 THE ASSISTANT EXECUTIVE ENGINEER,

KOCHI MUNICIPAL CORPORATION,

VYTTILA ZONAL OFFICE, VYTTILA,

ERNAKULAM, PIN - 682019

BY ADVS. SHRI.K.JANARDHANA SHENOY, SC, KOCHI

MUNICIPAL CORPORATION

SRI. C.N.PRABHAKARAN

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

10 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 591 OF 2023

PETITIONERS:

1 VISHNU M.E., AGED 25 YEARS,

S/O MOHANAN, 'VISHNU NIVAS’,

VAZHAYOOR, KONDOTTY, MALAPPURAM DISTRICT, PIN -

673632

2 KAVYA K.T., AGED 24 YEARS,

W/O VISHNU M.E, 'VISHNU NIVAS’, VAZHAYOOR,

KONDOTTY, MALAPPURAM DISTRICT, PIN - 673632

BY ADVS. S.SHANAVAS KHAN

S.INDU

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

CIVIL STATION, MALAPPURAM, PIN - 676505

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, TIRUR,

MALAPPURAM, PIN - 676101

4 THE VAZHAYOOR GRAMA PANCHAYAT,

KARADPARAMBA P.O., MALAPPURAM,

REPRESENTED BY ITS SECRETARY, PIN – 673632

W.P(C).No.2785/2021 & connected cases

11 2025:KER:999

5 THE SECRETARY,

THE VAZHAYOOR GRAMA PANCHAYAT, KARADPARAMBA P.O.,

MALAPPURAM, PIN – 673632

BY ADVS. VINOD SINGH CHERIYAN

T.M.KHALID

K.P.SUSMITHA

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

12 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 752 OF 2024

PETITIONERS:

1 ISMAEL K. M, AGED 53 YEARS,

S/O MAKKAR, KUTTICHIRA HOUSE,

NELLIKUZHI PANCHAYATH, KUTTILANJI KARA,

IRAMALLOOR VILLAGE, KOTHAMANGALAM TALUK,

PANIPRA POST, KOTHAMANGALAM, PIN - 686692

2 NAVAS K.H., AGED 46 YEARS,

S/O HASSAN, KALLAMALA HOUSE,

PAIPRA PANCHAYATH, PEZHAKKAPPILLY POST,

PEZHAKKAPPILLY KARA, MULAVOOR VILLAGE,

MUVATTUPUZHA TALUK, MUVATTUPUZHA, PIN - 686673

BY ADVS. P.M.RAFEEK

U.NIDHIN

GIA MATHAI KANDATHIL

SARA JOHN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE CHIEF SECRETARY,

GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 STATE OF KERALA,

REPRESENTED BY THE SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

3 THE DISTRICT COLLECTOR,

W.P(C).No.2785/2021 & connected cases

13 2025:KER:999

ERNAKULAM, CIVIL STATION,

KAKKANAD, PIN - 682030

4 THE REVENUE DIVISIONAL OFFICER,

MINI CIVIL STATION, MUDAVOOR P.O,

MUVATTUPUZHA, PIN - 686669

5 THE TAHASILDAR,

TALUK OFFICE, MUVATTUPUZHA, PIN - 686669

6 THE VILLAGE OFFICER,

VILLAGE OFFICE, MUVATTUPUZHA, PIN - 686669

7 THE PAIPRA GRAMA PANCHAYAT, ERNAKULAM,

REP. BY IT’S SECRETARY, PANCHAYAT OFFICE,

PEZHAKKAPPILLY, MUVATTUPUZHA, PIN - 686673

8 THE SECRETARY,

PAIPRA GRAMA PANCHAYAT, PANCHAYAT OFFICE,

PEZHAKKAPPILLY, MUVATTUPUZHA, PIN - 686673

SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,

ERNAKULAM

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

14 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 697 OF 2023

PETITIONER:

FITCO INFRA LLP,

DOOR NO. 5/236-39, SHAHANA COMPLEX,

HOUSING COLONY ROAD, PERINTHALMANNA,

REPRESENTED BY ITS DESIGNATED PARTNER -

SAID ISMAIL KOYAKUTTY THANGHAL, PIN - 679322

BY ADVS. K.I.MAYANKUTTY MATHER (SR.)

S.PARVATHI (P-960)

KALLIYANI KRISHNA B.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO

GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM G.P.O.,

THIRUVANANTHAPURAM, PIN - 695001

2 THE SUB-COLLECTOR/REVENUE DIVISIONAL OFFICER,

OFFICE OF THE REVENUE DIVISIONAL OFFICE,

SHORNUR-PERINTHALMANNA ROAD, SHANTI NAGAR,

PERINTHALMANNA S.O. P.O., PIN - 679322

3 TAHSILDAR,

PERINTHALMANNA TALUK OFFICE, FIRST FLOOR,

SHORNUR-PERINTHALMANNA ROAD, SHANTI NAGAR,

PERINTHALMANNA S.O. P.O., PIN - 679322

4 PERINTHALMANNA MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, FIRST FLOOR,

MANAZHI, KOZHIKKODE - PALAKKAD BYPASS ROAD,

W.P(C).No.2785/2021 & connected cases

15 2025:KER:999

KUTTIPPARA, PATHAIKKARA,PERINTHALMANNA S.O. P.O.,

PIN - 679322

BY SHRI.P.C.SASIDHARAN, SC, PERINTHALMANNA

MUNICIPALITY SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

16 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 1588 OF 2024

PETITIONER:

GITH XAVIER, AGED 39 YEARS,

S/O. P.V. XAVIER, MANAGING PARTNER,

MARLEES FOOD FACTORY, MALAYINKEEZHU,

KOTHAMANGALAM P.O., RESIDING AT POTHANIKAT HOUSE,

KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691

BY ADVS.RINNY STEPHEN CHAMAPARAMPIL

ASHA ELIZABETH MATHEW

ANJANA S.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

2 REVENUE DIVISIONAL OFFICER,

R.D.O. OFFICE, GROUND FLOOR,

PATTIMATTOM-MUVATTUPUZHA ROAD,

MUVATTUPUZHA (P.O.), PIN - 686673

3 TAHASILDAR (LAND RECORDS),

TALUK OFFICE, KOTHAMANGALAM, PIN - 686691

4 VILLAGE OFFICER,

VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691

5 KOTHAMANGALAM MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

W.P(C).No.2785/2021 & connected cases

17 2025:KER:999

KOTHAMANGALAM (P.O.), PIN - 686691

6 THE SECRETARY,

KOTHAMANGALAM MUNICIPALITY,

MUNICIPAL OFFICE, KOTHAMANGALAM (P.O.),

PIN - 686691

7 THE ASSISTANT EXECUTIVE ENGINEER,

KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,

KOTHAMANGALAM (P.O.), PIN - 686691

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

18 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2505 OF 2024

PETITIONER:

MATA AMRITANANDAMAYI MATH, REPRESENTED BY ITS

GENERAL SECRETARY, SREEVALSAN K, AGED 49 YEARS,

S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,

AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,

AMRITHAPURI, KERALA, PIN - 690525

BY ADVS. B.G.HARINDRANATH (SR.)

SAIRA PUTHIYAPARAMPATH

AMITH KRISHNAN H.

GOWRI DEV

P.DEVIKRISHNA

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,CIVIL STATION ROAD,

KAANKATHU MUKKU, KOLLAM, PIN - 691013

3 THE REVENUE DIVISIONAL OFFICER,

VIDYANAGAR, KOLLAM, PIN - 691013

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

19 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2012 OF 2021

PETITIONER:

BABU JOHN, AGED 71 YEARS, S/O.JOHN,

PALATHUMPATT HOUSE, THITTAMEL, CHENGANNOOR P.O.,

ALLEPPEY DISTRICT, PIN - 689 121.

BY ADVS. P.K.SOYUZ

SRI.E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL

SECRETARY, AGRICULTURAL DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM AGS P.O.,

THIRUVANANTHAPURAM, PIN - 695 001.

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

REVENUE DIVISIONAL OFFICE, THIRUVALLA P.O.,

PATHANAMTHITTA DISTRICT, PIN - 689 101.

3 THIRUVALLA MUNICIPALITY

MUNICIPAL OFFICE, THIRUVALLA MARKET JUNCTION P.O.,

THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 101,

REPRESENTED BY ITS SECRETARY.

4 THE SECRETARY, THIRUVALLA MUNICIPALITY

MUNICIPAL OFFICE, THIRUVALLA MARKET JUNCTION P.O.,

THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 101.

BY ADV. SRI.S.SUBHASH CHAND, SC, THIRUVALLA

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

20 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2691 OF 2024

PETITIONER:

MATA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS,

S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,

AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,

AMRITHAPURI, KERALA, PIN - 690525

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

SAIRA PUTHIYAPARAMPATH

GOWRI DEV

P.DEVIKRISHNA

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, CIVIL STATION ROAD,

KAANKATHU MUKKU, KOLLAM, PIN - 681013

3 REVENUE DIVISIONAL OFFCIER,

VIDYANAGAR, KOLLAM, PIN - 691013

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

21 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2515 OF 2023

PETITIONER:

NITHIN KURIAN, AGED 39 YEARS,

S/O. M.E. KURIEN, MALIYIL HOUSE,

KOTHAMANGALAM P.O., KOTHAMANGALAM,

PIN - 686691

BY ADVS. RINNY STEPHEN CHAMAPARAMPIL

ASHA ELIZABETH MATHEW

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

R.D.O. OFFICE, GROUND FLOOR,

PATTIMATTOM-MUVATTUPUZHA ROAD,

MUVATTUPUZHA (P.O.), PIN - 686673

3 THE TAHASILDAR (LAND RECORDS),

TALUK OFFICE, KOTHAMANGALAM, PIN - 686691

4 THE VILLAGE OFFICER,

VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691

5 THE KOTHAMANGALAM MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

KOTHAMANGALAM (P.O.), PIN – 686691

W.P(C).No.2785/2021 & connected cases

22 2025:KER:999

6 THE SECRETARY,

THE KOTHAMANGALAM MUNICIPALITY,

MUNICIPAL OFFICE, KOTHAMANGALAM (P.O.), PIN -

686691

BY SHRI.JOICE GEORGE, SC, KOTHAMANGALAM

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

23 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 4963 OF 2022

PETITIONER:

PRASANNA KUMARAN UNNITHAN, AGED 60 YEARS,

S/O.CHANDRASEKARAN PILLAI, SHANKARA NARAYANAM,

KAPPIL EAST, KRISHNAPURAM VILLAGE,

KARTHIKAPPALLY TALUK, KRISHNAPURAM P.O.,

ALAPPUZHA DISTRICT, PIN - 690 533.

BY ADVS. P.K.SOYUZ

RASHEED C.NOORANAD

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM AGS P.O.,

THIRUVANANTHAPURAM, PIN - 695 001.

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

REVENUE DIVISIONAL OFFICE, CHENGANNOOR,

KOZHANCHERI ROAD, CHENGANNOOR P.O.,

ALLEPPEY DISTRICT, PIN - 689 121.

3 THE VILLAGE OFFICER

KATTANAM VILLAGE, MAVELIKKARA TALUK,

ALAPPUZHA DISTRICT, PIN - 690 503.

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

24 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 5997 OF 2022

PETITIONERS:

1 KURIAN SCARIA, AGED 74 YEARS,

SON OF SCARIA, KALLOLIL HOUSE,

MANNAKKANADU P.O., KOTTAYAM DISTRICT., PIN - 686633

2 ALEYAMMA KURIAN, AGED 72 YEARS,

WIFE OF KURIYAN SCARIA, KALLOLIL HOUSE,

MANNAKKANADU P.O., PIN - 686633

BY ADV JESTIN MATHEW

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE PRINCIPAL SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM DISTRICT - 695001

2 REVENUE DIVISIONAL OFFICER, REVENUE DIVISION

OFFICE, PALA, KOTTAYAM DISTRICT, PIN - 686575

3 MARANGATTUPILLY GRAMA PANCHAYAT

MARANGATTUPILLY P.O., KOTTAYAM DISTRICT,

REPRESENTED BY ITS SECRETARY., PIN - 686635

4 THE SECRETARY, MARANGATTUPILLY GRAMA PANCHAYAT,

MARANGATTUPILLY P.O., KOTTAYAM DISTRICT., PIN -

686635

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

BY SHRI.SUNIL CYRIAC, SC, MARANGATTUPALLY GRAMA

PANCHAYAT, KOTTAYAM

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

25 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 6784 OF 2023

PETITIONER:

CHANDRAN K.P., AGED 68 YEARS,S/O. K.S. PADMANABHAN,

MARIKKAKARIPATHRA HOUSE, NAYARANGADI, KODASSERY,

THRISSUR DISTRICT, PIN - 680721

BY ADVS. V.M.KRISHNAKUMAR

P.S.SIDHARTHAN

RESPONDENTS:

1 STATE OF KERALA REPRESENTED BY SECRETARY,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680125

3 TAHSILDAR (LAND RECORDS), TALUK OFFICE, CHALAKUDY

TALUK, CHALAKUDY, THRISSUR DISTRICT, PIN - 680307

4 VILLAGE OFFICER, KODASSERY VILLAGE, VILLAGE OFFICE,

KODASSERY, THRISSUR DISTRICT, PIN - 680721

5 KODASSERY GRAMAPANCHAYATH,

REPRESENTED BY IS SECRETARY,

KODASSERY P.O., THRISSUR, PIN - 680721

SMT.DAISY A.PHILIPOSE, SC, KODASSERY GRAMA

PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

26 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 7097 OF 2023

PETITIONERS:

1 ANIS AHAMMED, AGED 58 YEARS,

S/O O.M.ABDUL KHADER, OLIKKARA HOUSE,

EDATHALA NORTH P.O, ERNAKULAM DISTRICT,

PIN - 683561

2 PAREETH K.M., AGED 44 YEARS,

S/O MUHAMMAD, KARIPPAYI HOUSE,

ERUMATHALA P.O, ERNAKULAM DISTRICT,

PIN - 683112

3 BASHEER K.S., AGED 49 YEARS,

S/O SAYYED,KARIPPAYI HOUSE,

ERUMATHALA P.O, ERNAKULAM DISTRICT,

PIN - 683112

BY ADVS. JULIA PRIYA RESHMY

MOHAMED P.P.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695000

2 THE DISTRICT COLLECTOR,

CIVIL STATION,KAKKANAD,

ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER,

W.P(C).No.2785/2021 & connected cases

27 2025:KER:999

REVENUE DIVISIONAL OFFICE,

PATTIMATTOM-MUVATTUPUZHA ROAD,

MUVATTUPUZHA, PIN - 686673

4 THE SECRETARY,

VENGOLA GRAMA PANCHAYAT,

VENGOLA P.O,ERNAKULAM, PIN - 683556

SHRI.P.THOMAS GEEVERGHESE, SC, VENGOLA GRAMA

PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

28 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 7676 OF 2023

PETITIONER:

SHIJU, AGED 47 YEARS,

S/O RAMAN, MANAGING PARTNER, SENS RESIDENCY,

MADATHETHUKUDI HOUSE, OKKAL,

ERNAKULAM DISTRICT, PIN - 683550

BY ADVS. V.M.KRISHNAKUMAR

P.S.SIDHARTHAN

RESPONDENTS:

1 PARIYARAM GRAMAPANCHAYATH,

REPRESENTED BY ITS SECRETARY,

PARIYARAM.P.O, THRISSUR DISTRICT, PIN - 680721

2 SECRETARY,

PARIYARAM GRAMAPANCHAYATH, PARIYARAM.P.O,

THRISSUR DISTRICT, PIN - 680721

BY ADV SHRI.RAJPRADEEP R., SC, PARIYARAM GRAMA

PANCHAYATH

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

29 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 8881 OF 2022

PETITIONERS:

1 GEORGE JOSEPH, AGED 57 YEARS,

ERICADU KARA, PUTHUPPALLY P.O, KERALA,

REP.BY POWER OF ATTORNEY HOLDER SHRI. C.A. BABU,

AGED 48 YEARS, SON OF MANI C ABRAHAM, BRANCH

MANAGER, SKYLINE BUILDERS, BUILDING NO. 11L192A,

K.K. ROAD, KANJIKUZHI, KOTTAYAM DISTRICT,

RESIDING AT CHERUSSERIL HOUSE, PUTHUPPALLY P.O,

KOTTAYAM DISTRICT., PIN - 686011

2 SKYLINE BUILDERS, SKYLINE HOUSE, N.H. BY-PASS,

NEAR EMC HOSPITAL, VENNALA P.O, COCHIN- 682 028,

REP.BY ITS MANAGING PARTNER, - K.V. ABDUL AZEEZ,

AGED 67 YEARS, S/O. C.K. AHAMMED KOYA HAJI,

RESIDING AT 21 A, 'THE LEGEND BY SKYLINE,

STADIUM LINK ROAD, PALARIVATTOM P.O,

ARANAKODAM KARA, POONITHURA VILLAGE,

KANAYANNUR TALUK, ERNAKULAM, PIN - 682025

BY ADVS. K.J.MOHAMMED ANZAR

MUHAMMED ASHIQUE

P.K.MINIMOLE

JAYARAJ REJI

G.MOTILAL

RESPONDENTS:

1 STATE OF KERALA, REP. BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIATE,

THIRUVANANTHAPURAM, PIN – 695 001

W.P(C).No.2785/2021 & connected cases

30 2025:KER:999

2 THE REVENUE DIVISIONAL /SUB COLLECTOR,

KOTTAYAM, REVENUE DIVISIONAL OFFICE,

MINI CIVIL STATION, UNION CLUB ROAD,

PUTHENANGADY, KOTTAYAM, PIN - 686001

3 KOTTAYAM MUNICIPALITY,

REP BY ITS SECRETARY, MUNICIPAL OFFICE,

KOTTAYAM., PIN - 686001

4 THE SECRETARY, KOTTAYAM MUNICIPALITY,

MUNICIPAL OFFICE, KOTTAYAM., PIN - 686001

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

BY ADV. AJIT JOY, SC, KOTTAYAM MUNICIPALITY

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

31 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 11529 OF 2022

PETITIONER:

DR. M.R.K.SURESH, AGED 65 YEARS,

S/O.LATE M.R.KRISHNAN NAIR, T.C.NO.15/1761(24),

ARTECH CITY KALYANI, VAZHUTHACAUD, THYCAUD P.O.,

PIN - 695 014, THIRUVANANTHAPURAM, REPRESENTED BY

HIS POWER OF ATTORNEY HOLDER, VALSALA S., AGED 72,

HOME MAKER, D/O.M.R.KRISHNAN NAIR, 16A,

T.C.NO.29/4701(73), ARTECH CITY MEENAKSHI,

VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 010.

BY ADV B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM - 695 001.

2 THE REVENUE DIVISIONAL OFFICER

REVENUE DIVISION OFFICE, CIVIL STATION,

KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN - 695 043.

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

32 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 11428 OF 2023

PETITIONER:

ASTER DM HEALTHCARE (TRIVANDRUM) PRIVATE LIMITED,

KUTTISAHIB ROAD, NEAR KOTHAD BRIDGE,

SOUTH CHITTOOR.P.O, CHERANELLUR, KOCHI -682027

REPRESENTED BY ITS REGIONAL DIRECTOR,

FARHAN YASIN, AGED 43 YEARS, S/o FATHIMA YASIN,

P.B.NO.1026, KALPPANA THEATER, PATTOM, PATTOM

PALACE, THIRUVANANTHAPURAM -695 004.

BY ADV K.J.MANU RAJ

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY ITS SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER / SUB COLLECTOR,

COLLECTORATE, THIRUVANANTHAPURAM, 2ND FLOOR,

CIVIL STATION BUILDING, CIVIL STATION ROAD,

THIRUVANANTHAPURAM, PIN - 695043

3 TAHSILDAR (LR)

THIRUVANANTHAPURAM TALUK OFFICE, NEAR EXCISE

OFFICE, TALUK OFFICE ROAD, EAST FORT,

THIRUVANANTHAPURAM, PIN - 695023

4 THIRUVANANTHAPURAM MUNICIPAL CORPORATION,

OFFICE OF THIRUVANANTHAPURAM CORPORATION,

VIKAS BHAVAN, PALAYOM, THIRUVANANTHAPURAM -695033

REPRESENTED BY ITS SECRETARY.

W.P(C).No.2785/2021 & connected cases

33 2025:KER:999

5 THE SECRETARY,

THIRUVANANTHAPURAM MUNICIPAL CORPORATION,

OFFICE OF THIRUVANANTHAPURAM CORPORATION,

VIKAS BHAVAN, PALAYOM,

THIRUVANANTHAPURAM, PIN - 695033

SHRI.SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

34 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 15372 OF 2023

PETITIONER:

PRIME PROPERTY DEVELOPERS,

REPRESENTED BY ITS MANAGING PARTNER MR. ROY PETER,

AGED 63, S/O C P PETER, RESIDING AT 2AB,

SPRING BLOOM SEASONS, KURAVANKONAM P.O.,

THIRUVANANTHAPURAM, PIN - 695003

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

M.GOPIKRISHNAN

LEJO JOSEPH GEORGE

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER, CIVIL STATION,

KADAPPAKKUNNU, THIRUVANANTHAPURAM- 695043.

3 THE SECRETARY,

THIRUVANANTHAPURAM CORPORATION, VIKAS BHAVAN P.O.,

THIRUVANANTHAPURAM, PIN - 695033

BY ADV SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

35 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 15639 OF 2023

PETITIONER:

NISHAD M.A., AGED 42 YEARS, S/O M.C.ASHARAF,

MUDAKKODIPARAMBIL HOUSE, INTUC JUNCTION, NETTOOR

P.O, ERNAKULAM DISTRICT, PIN - 682040

BY ADVS. P.K.SOYUZ

JELSON J.EDAMPADAM

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,

REVENUE DEPARTMENT,GOVERNMENT SECRETARIAT,

STATUE, A.G’S OFFICE P.O, THIRUVANANTHAPURAM,

PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

RDO OFFICE, FORT KOCHI P.O., ERNAKULAM, PIN -

682001

3 KOCHI MUNICIPAL CORPORATION, REPRESENTED BY ITS

SECRETARY, KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN - 682011

4 THE SECRETARY, KOCHI MUNICIPAL CORPORATION,

KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN - 682011

BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

36 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 17653 OF 2023

PETITIONER:

M/S LULU INTERNATIONAL SHOPPING MALLS PVT. LTD,

DOOR NO. 34/1000, EDAPPALLY P.O ., ERNAKULAM

DISTRICT, KERALA, PIN- 682024, REPRESENTED BY ITS

DIRECTOR AND CEO SRI. NISHAD M.A, AGED 42,

S/O M.C.ASHARAF, MUDAKKODIPARAMBIL HOUSE, INTUC

JUNCTION, NETTOOR P.O, ERNAKULAM DISTRICT,

PIN - 682040

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL

SECRETARY, REVENUE DEPARTMENT, GOVERNMENT

SECRETARIAT, STATUE, A.G'S OFFICE P.O,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISION OFFICER/SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,

KOTTAYAM P.O., KOTTAYAM DISTRICT, PIN - 686002

3 KOTTAYAM MUNICIPALITY, REPRESENTED BY ITS

SECRETARY, MUNICIPAL OFFICE, KOTTAYAM P.O.,

PIN - 686001

4 THE SECRETARY, KOTTAYAM MUNICIPALITY, MUNICIPAL

OFFICE, KOTTAYAM P.O., PIN – 686001

5 THE DISTRICT TOWN PLANNER, LSGD PLANNING,

NEAR MUNICIPAL BUS STAND, KOTTAYAM P.O.,

PIN - 686001

W.P(C).No.2785/2021 & connected cases

37 2025:KER:999

BY ADV AJIT JOY, SC, KOTTAYAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

38 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 14441 OF 2021

PETITIONERS:

1 GAYATHRI JOSHY, AGED 58 YEARS, W/O.K.S.JOSHY, RESIDING

AT FLAT NO.2C, LOTUS APARTMENT, DURBAR HALL ROAD,

KARITHALA DESOM, ERNAKULAM VILLAGE,

KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN 682 016

2 SANALKUMAR K.J., AGED 32 YEARS,

S/O.K.S.JOSHY, RESIDING AT FLAT NO.2C,

LOTUS APARTMENT, DURBAR HALL ROAD, KARITHALA DESOM,

ERNAKULAM VILLAGE, KANAYANNUR TALUK,

ERNAKULAM DISTRICT, PIN 682 016

BY ADVS. PEEYUS A.KOTTAM

HRITHWIK D. NAMBOOTHIRI

ARJUN S BENEDICT

R ESPONDENTS:

1 STATE OF KERALA, REP.BY THE PRINCIPAL SECRETARY,

AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM AGS P.O.,

THIRUVANANTHAPURAM, PIN 695 001

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

REVENUE DIVISIONAL OFFICE, OPPOSITE TO DISTRICT COURT

COMPLEX, SH40, THODANKULANGARA, ALAPPUZHA 688 013

3 CHERTHALA MUNICIPALITY, MUNICIPAL SHOPPING COMPLEX,

PRIVATE BUS STAND ROAD, NEDUMBRAKKAD,

CHERTHALA 688 524, REP. BY ITS SECRETARY.

BY ADV J.OM PRAKASH

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

39 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 20560 OF 2022

PETITIONER:

JOHNY K. P, AGED 59 YEARS,

S/O. K.I. PAILY, KAMNNAMPUZHA HOUSE,

MEKKAD P. O., NEDUMBASSERY VILLAGE,

ERNAKULAM DISTRICT, PIN - 683589

BY ADVS. K.J.MOHAMMED ANZAR

P.K.MINIMOLE

MUHAMMED ASHIQUE

G.MOTILAL

ROHAN MAMMEN ROY

RESPONDENTS:

1 THE STATE OF KERALA

REP BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT,

GOVT SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL / SUB COLLECTOR,

FORT KOCHI, FIRST FLOOR, KB JACOB RD,

FORT KOCHI, KOCHI, KERALA, PIN - 682001

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

40 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 16461 OF 2021

PETITIONER:

SACHINDRANATHAN P.S., AGED 74 YEARS,

S/O. SURENDRANATHAN, PARATHATTIL HOUSE,

KONATHUKUNNU, VELLANGALLOOR,

THRISSUR DISTRICT- 680 123.

BY ADVS. BRIJESH MOHAN

R.RAJPRADEEP

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE SECRETARY TO GOVERNMENT,

LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM-695 001

2 THE REVENUE DIVISIONAL OFFICER,

IRINJALAKKUDA, CIVIL STATION ANNEXE,

IRINJALAKKUDA-680 125

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

41 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 21868 OF 2022

PETITIONER:

SREE MUTHUVELAN MEMORIAL EDUCATION TRUST,

REPRESENTED BY ITS MANAGING TRUSTEE, SRI.C.M.NARAYANAN,

AGED 80, S/O C.V.MUTHUVELAN, (MANAGER, C.V.M.HIGHER

SECONDARY SCHOOL) VANDAZHI.P.O, PALAKKAD - 678706

BY ADVS. B.G.HARINDRANATH

AMITH KRISHNAN H.

M.GOPIKRISHNAN

MATHEWS K. NELLUVELY

SUTAPA JANA

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM - 695 001.

2 DISTRICT COLLECTOR,

CIVIL STATION, PALAKKAD-678001.

3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL

OFFICE, VIDYUT NAGAR, PALAKKAD-678001.

4 VANDAZHI GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,

MUDAPPALLUR, DAM ROAD, PALAKKAD-678705.

5 THE TAHSILDAR, ALATHUR TALUK, ALATHUR TALUK OFFICE,

PALAKKAD -678541.

BY ADV SHRI.K.S.ARUNKUMAR, SC, VANDAZHY GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

42 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 20897 OF 2023

PETITIONERS:

1 PARAKKOTT ABDUL SALEEM, AGED 62 YEARS,

S/O. MOYOOTTY, PARAKKOTT HOUSE, KOKKIVALAVU POST FEROKE

COLLEGE, KOZHIKODE DISTRICT, PIN - 673632

2 CHOKLI SABIRA, AGED 37 YEARS, W/O. KABEER, PULPARAMBIL,

PETTA, P.O FEROKE, KOZHIKODE DISTRICT, PIN - 673631

BY ADVS. R.K.MURALEEDHARAN

ATHIRA A.MENON

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO LOCAL SELF

GOVERNMENT DEPARTMENT, GO0VT. SECRETARIAT, TRIVANDRUM,

PIN - 695001

2 THE SUB COLLECTOR, OFFICE OF THE SUB COLLECTOR,

NEAR MINI CIVIL STATION, PERINTHALMANNA,

MALAPPURAM DISTRICT, PIN - 679322

3 VAZHAYOOR GRAMA PANCHAYATH, REPRESENTED BY ITRS

SECRETARY, KARAD PARAMBA POST, MALAPPURAM DISTRICT, PIN

- 673632

4 THE SECRETARY, VAZHAYOOR GRAMA PANCHAYATH,

KARAD PARAMBA POST, MALAPPURAM DISTRICT, PIN - 673632

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

43 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 20976 OF 2023

PETITIONER:

PUTHALATH KABEER.P., AGED 48 YEARS,

S/O. BICHUTTY, PUTHALATH HOUSE,

PETTA POST, FEROKE, KOZHIKODE DISTRICT,

PIN - 673631

BY ADVS. R.K.MURALEEDHARAN

ATHIRA A.MENON

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO LOCAL SELF GOVERNMENT

DEPARTMENT, GOVT. SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE SUB COLLECTOR,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

CIVIL STATION, KOZHIKODE DISTRICT, PIN - 673020

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

44 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 22264 OF 2023

PETITIONER:

HAYATH CHARITABLE TRUST, AGED 56 YEARS,

REG.NO.-328/13, MUTHULLIYAL INCHAMUDI P.O,

THRISSUR,REPRESENTED BY ITS SECRETARY, ABDULLA K.K,

AGED 56 YEARS, S/O KUNJUMOIDU, KODANCHERY HOUSE,

INCHAMUDI P.O, THRISSUR, PIN - 680564

BY ADVS. K.I.SAGEER

MUHAMMED YASIL

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

2 REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE,

CIVIL STATION, THRISSUR, PIN - 680003

3 TAHSILDAR,

THRISSUR TALUK, TALUK OFFICE,

THRISSUR, PIN - 680003

4 VILLAGE OFFICER,

CHERPU VILLAGE OFFICE,

CHERPU, THRISSUR, PIN - 680561

5 CHERPU GRAMA PANCHAYAT,

REPRESENTED BY ITS SECRETARY, GRAMA PANCHAYAT

W.P(C).No.2785/2021 & connected cases

45 2025:KER:999

OFFICE, CHERPU, CHERPU P.O, THRISSUR, PIN - 680561

6 SECRETARY,

CHERPU GRAMA PANCHAYAT, GRAMA PANCHAYAT OFFICE,

CHERPU, CHERPU P.O, THRISSUR, PIN - 680561

7 GOVERNMENT SECRETARY,

LOCAL SELF GOVERNMENT DEPARTMENT,

GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

BY ADV R.RAJPRADEEP, SC, CHERPU GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

46 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 24368 OF 2023

PETITIONER:

BASALEX VENTURES LLP, DOOR.NO.1971 B,

PALAKOTTU PARAMBA KUTHIRAVATTOM, KOZHIKODU-673016,

REPRESENTED BY ITS DESIGNATED PARTNER BASHEER

ULLERI, S/O. EDATHIL PUTHIYAEDATH ALIKUTTY,

KOTTULI, KOZHIKODE, PIN - 673016

BY ADVS. K.J.MANU RAJ

K.VINAYA

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

KOZHIKODE COLLECTORATE, CIVIL STATION,

ERANJIPPALAM, KOZHIKODE, PIN - 673020

3 TAHSILDAR (LR),

KOZHIKODE TALUK, CIVIL STATION,

ERANJIPPALAM, KOZHIKODE, PIN - 673020

4 KOZHIKODE MUNICIPAL CORPORATION,

OFFICE OF THE KOZHIKODE CORPORATION,

CALICUT BEACH ROAD, KOZHIKODE,

REPRESENTED BY ITS SECRETARY, PIN - 673032

5 THE SECRETARY, KOZHIKODE MUNICIPAL CORPORATION,

W.P(C).No.2785/2021 & connected cases

47 2025:KER:999

OFFICE OF THE KOZHIKODE CORPORATION,

CALICUT BEACH ROAD, KOZHIKODE, PIN - 673032

6 SUPERINTENDING ENGINEER,

KOZHIKODE MUNICIPAL CORPORATION,

OFFICE OF THE KOZHIKODE CORPORATION,

CALICUT BEACH ROAD, KOZHIKODE, PIN - 673032

SHRI.V.KRISHNA MENON, SC, KOZHIKODE MUNICIPAL

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

48 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 24457 OF 2023

PETITIONER:

MARYKUTTY JOHN, AGED 57 YEARS, W/O JOHN CHERIAN,

KAVANADU HOUSE, RUBY NAGAR PO, CHANGANACHERRY,

KOTTAYAM DISTRICT, PIN - 686103

BY ADVS. M.P.MADHAVANKUTTY

MATHEW DEVASSI

ANANTHAKRISHNAN A. KARTHA

MILANA OSHINE LIKE

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER,

MINI CIVIL STATION, KOTTAYAM, KERALA, PIN - 686001

2 VILLAGE OFFICER, VAZHAPPALLY EAST VILLAGE,

CHANGANACHERRY, KOTTAYAM, PIN - 686103

3 CHANGANACHERRY MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

CHANGANACHERRY, KOTTAYAM, PIN - 686101

4 SECRETARY, CHANGANACHERRY MUNICIPALITY,

MUNICIPAL OFFICE, CHANGANACHERRY, KOTTAYAM, PIN -

686101

5 THAHASILDAR, TALUK OFFICE, CHANGANACHERRY, KOTTAYAM,

PIN - 686101

BY ADV. SHRI.PAUL JACOB

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

49 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25372 OF 2023

PETITIONER:

MATA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS,

S/O V.P. UNNIRAMAN, R/O. MATA AMRITANANDAMAYI MATH,

AMRITAPURI P.O., PARAYAKADAVU, ALAPPAD, KOLLAM,

AMRITHAPURI, KERALA, PIN - 690525

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

LEJO JOSEPH GEORGE

SAIRA PUTHIYAPARAMPATH

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY CHIEF SECRETARY,

GOVERNMENT OF KERALA, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 STATE OF KERALA,

REPRESENTED BY SECRETARY,

REVENUE DEPARTMENT,GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

3 THE DISTRICT COLLECTOR,

FIRST FLOOR, CIVIL STATION,

CIVIL LINES ROAD, KALYAN NAGAR,

AYYANTHOLE, THRISSUR, KERALA, PIN – 680003

4 THE SECRETARY,

DEPARTMENT OF LOCAL SELF GOVERNMENT,

GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

W.P(C).No.2785/2021 & connected cases

50 2025:KER:999

5 REVENUE DIVISIONAL OFFICER,

CIVIL STATION, CIVIL LINES ROAD,

AYYANTHOLE, THRISSUR, KERALA, PIN - 680003

ADDL.R6THRISSUR CORPORATION,

REPRESENTED BY ITS SECRETARY, G6C7+9W6,

MUNICIPAL OFFICE RD, KURUPPAM,

THEKKINKADU MAIDAN, THRISSUR,

KERALA – 680001

(ADDITIONAL R6 IS IMPLEADED AS PER ORDER DATED

06.11.2024 IN I.A.No.1/2023)

BY ADV. SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE

GENERAL

BY SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

51 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 22561 OF 2021

PETITIONERS:

1 SHIBU KUMAR S., AGED 50 YEARS,

S/O.SETHU M., NAMUNJIKAD, PUTHUR,

PALAKKAD, PIN - 678 001.

2 M.SETHU, S/O.MURUKAN,

RESIDING AT 7/819, NJAVUNJIKODE,

PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,

PALAKKAD - 678 010, REP. BY POWER OF ATTORNEY

HOLDER 1ST PETITIONER, SHIBU KUMAR S.

3 M.MADHURA, AGED 73 YEARS,

W/O.SETHU, RESIDING AT 7/819, NJAVUNJIKKODE,

PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,

PALAKKAD - 678 010, REP. BY POWER OF ATTORNEY

HOLDER 1ST PETITIONER, SHIBU KUMAR S.

4 PRABHAKARAN, AGED 69 YEARS,

S/O.KUNJU, PUSHPRABHA, PANDARAQKALAN, KUNISSERY

AMSOM, KUNISSERY DESOM, KUNISSERY P.O., PALAKKAD -

678 611. REP. BY POWER OF ATTORNEY HOLDER 1ST

PETITIONER, SHIBU KUMAR S.

5 PUSHPAVATHY, AGED 64 YEARS,

W/O.PRABHAKAIRAN, PUSHPARABHA, PANDARAKALAN,

KUNISSERY AMSOM, KUNISSERY DESOM, KUNISSERY P.O.,

PALAKKAD - 678 811, REP. BY POWER OF ATTORNEY

HOLDER 1ST PETITIONER, SHIBU KUMAR S.

6 K.P.SUSMITHA, AGED 42 YEARS,

W/O.SHIBUKUMAR, SWASTHAM, 7/819, NJAVUNJIKKODE,

PUTHUR AMSOM, PUTHUR DESOM, SEKHARIPURAM P.O.,

W.P(C).No.2785/2021 & connected cases

52 2025:KER:999

PALAKKAD - 678 010 REP. BY POWER OF ATTORNEY HOLDER

1ST PETITIONER, SHIBU KUMAR S.

BY ADV B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM - 695 001.

2 DISTRICT COLLECTOR,

CIVIL STATION, KENATHUPARAMBU, KUNATHUMEDU,

PALAKKAD - 678 013.

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISION OFFICE, QMH3+R52, PARAKKUNNAM,

VIDYUT NAGAR, PALAKKAD - 678 001.

4 THE SECRETARY,

GRAMA PANCHAYAT, KANADI, BUILDING NO.15/286,

KADAKURISI, KANNADI PANCHAYAT, PALAKKAD - 678 701.

BY ADVS. DEEPU LAL MOHAN FOR R4

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SRI.P.R.VENKATESH

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

53 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 27851 OF 2022

PETITIONERS:

1 ABAD BUILDERS PRIVATE LIMITED,

HAVING ITS OFFICE ON 8TH FLOOR, NUCLEUS MALL &

OFFICE, N.H 49, KUNDANNOOR PETTA ROAD, MARADU

P.O., PIN - 682 304, REPRESENTED BY ITS MANAGING

DIRECTOR, DR. NAJEEB ZACKERIA, AGED 50.

2 JOSEPH XAVIER @SANTHOSH, AGED 56 YEARS,

S/O. LATE K.A. PETER, RESIDING AT KURISINKAL HOUSE,

H. NO. CC-13/2604, PALLURUTHI VADAKKUMMURIYIL,

RAMESHWARAM VILLAGE, KOCHI - 682006.

3 GEORGE K.P. @ SONY, AGED 49 YEARS,

S/O. LATE K.A. PETER, RESIDING AT KURISINKAL HOUSE,

H. NO. CC-13/2604, PALLURUTHI VADAKKUMMURIYIL,

RAMESHWARAM VILLAGE, KOCHI - 682006.

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H

M.GOPIKRISHNAN

MATHEWS K. NELLUVELY

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM - 695 001.

2 DISTRICT COLLECTOR,

CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

W.P(C).No.2785/2021 & connected cases

54 2025:KER:999

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISION OFFICE,

NEAR FORT KOCHI BUS STAND, FORT KOCHI,

ERNAKULAM - 682001.

4 CORPORATION OF KOCHI,

OFFICE OF THE CORPORATION OF KOCHI,

COCHIN - 682 011, REPRESENTED BY ITS SECRETARY.

BY ADV. V.P.REJITHA (PUZHAKKALIDOM)

BY SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SRI.K.JANARDHANA SHENOY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

55 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28494 OF 2022

PETITIONERS:

1 C.B.G.THILAKAN, AGED 74 YEARS,

S/O.CHELLAPPAN, T.C.49/985, SREENIVASA,

CHIRAMUKKU, MANACAUD P.O.,

THIRUVANANTHAPURAM-695009.

2 B.CHANDRIKA, W/O.C.B.G.THILAKAN,

T.C.49/985, SREENIVASA, CHIRAMUKKU,

MANACAUD P.O., THIRUVANANTHAPURAM-695009.

BY ADV M.SREEKUMAR

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM-695001.

2 REVENUE DIVISIONAL OFFICER,

THIRUVANANTHAPURAM, OFFICE OF THE REVENUE

DIVISIONAL OFFICER, KUDAPPANAKUNNU P.O.,

THIRUVANANTHAPURAM-695043.

3 CORPORATION OF THIRUVANANTHAPURAM,

REPRESENTED BY ITS SECRETARY,

OFFICE OF CORPORATION OF THIRUVANANTHAPURAM,

PALAYAM P.O., THIRUVANANTHAPURAM-695033.

4 SECRETARY,

CORPORATION OF THIRUVANANTHAPURAM OFFICE OF

W.P(C).No.2785/2021 & connected cases

56 2025:KER:999

CORPORATION OF THIRUVANANTHAPURAM, PALAYAM P.O.,

THIRUVANANTHAPURAM-695033.

5 ASSISTANT ENGINEER (LID & EW),

CORPORATION OF THIRUVANANTHAPURAM,

OFFICE OF CORPORATION OF THIRUVANANTHAPURAM,

PALAYAM P.O., THIRUVANANTHAPURAM.

BY ADV. SRI. N.NANDAKUMARA MENON (SR.)

SRI. SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

57 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28992 OF 2022

PETITIONERS:

1 M/S PERIYAR ARCADE,

KOTTAMAM, KALADY, REPRESENTED BY ITS PARTNER KA

SHARUK, AGED 31 YEARS, S/O LATE SHRI K E ABDUL

AZEEZ, KANELY HOUSE, KOTAMMAM KARA,

KALADY VILLAGE - 683574.

2 K A SHALIS, AGED 42 YEARS,

S/O LATE SHRI K E ABDUL AZEEZ, KANELY HOUSE,

KOTAMMAM KARA, KALADY VILLAGE - 683574

3 K.A.SHARUK, AGED 31 YEARS,

S/O LATE SHRI. K.E.ABDUL AZEEZ, KANELY HOUSE,

KOTAMMAM KARA, KALADY VILLAGE - 683574

BY ADVS. P.THOMAS GEEVERGHESE

TONY THOMAS (INCHIPARAMBIL)

E.S.FIROS

AMRUTHA K.P.

SRADHA MOHAN

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY ITS PRINCIPAL SECRETARY TO REVENUE

DEPARTMENT, THIRUVANANTHAPURAM - 695001

2 DISTRICT COLLECTOR,

COLLECTRATE, KAKKANAD, ERNAKULAM - 682030

3 SUB COLLECTOR,

W.P(C).No.2785/2021 & connected cases

58 2025:KER:999

RDO OFFICE, FORT KOCHI- 683001

4 KALADY GRAMA PANCHAYAT,

REPRESENTED BY ITS SECRETARY,

KALADY P.O, ERNAKULAM - 683574

5 SECRETARY,

KALADY GRAMA PANCHAYAT,

KALADY P.O, ERNAKULAM - 683574

BY SHRI.WILSON URMESE, SC, KALADY GRAMA PANCHAYATH

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

59 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28799 OF 2023

PETITIONER:

ABDUL WAHAB.A.R, AGED 65 YEARS,

S/O. LATE V.M ABDUL RAHMAN, HOUSE NO. 11/135,

THAMARAPARAMBU, 1/258 NAPIER STREET,

FORT KOCHI, KOCHI, ERNAKULAM DISTRICT, PIN - 682001

BY ADV C.K.SHERIN

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANATHAPURAM AGS P.O.,

THIRUVANATHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR

REVENUE DIVISIONAL OFFICE,

FORT KOCHI, ERNAKULAM, PIN – 682001

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

60 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 29722 OF 2022

PETITIONER:

GEORGE MATHAI, AGED 59 YEARS, S/O N.M.MATHAI,

NEDUMCHALIL HOUSE, KOTTAPURAM-MABRA ROAD, ALANGAD

P.O., ENAKULAM, PIN - 683511

BY ADVS. K.C.VINCENT

T.N.ARJUN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE PRINCIPAL SECRETARY,

AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANATHAPURAM AGS P.O.,

THIRUVANATHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

FORT KOCHI, FORT KOCHI P.O., ERNAKULAM,

PIN - 682011

3 COCHIN CORPORATION, CORPORATION OFFICE, MARINE DRIVE,

ERNAKULAM, REPRESENTED BY ITS SECRETARY, PIN -

682011

4 THE SECRETARY, COCHIN CORPORATION, CORPORATION OFFICE,

MARINE DRIVE, ERNAKULAM, PIN - 682011

BY ADVS. K.JANARDHANA SHENOY

P.Y.SHEHEERA

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

61 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 30005 OF 2022

PETITIONERS:

1 TRINITY ARCADE PVT. LTD.,

HAVING ITS OFFICE AT 34/1759 A, TRINITY HOUSE,

OPPOSITE TO CHANGAMPUZHA PARK, EDAPPALLY.P.O,

PIN-682024, REPRESENTED BY ITS

MANAGING DIRECTOR M.J. LUIS, AGED 71 YEARS,

2 KOSHY TITUS, AGED 69 YEARS,

S/O P.K. TITUS, ELECTRICAL ENGINEER,

RESIDING AT PUTHENPURACKAL HOUSE,

PALLICKALNADUVILEMURIDESOM, BHARANIKKAVU VILLAGE,

MAVELIKKARA TALUK, ALAPPUZHA-690503.

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

M.GOPIKRISHNAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT

2 DISTRICT COLLECTOR,

CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISION OFFICE,

NEAR FORT KOCHI BUS STAND, FORT KOCHI,

ERNAKULAM – 682001.

W.P(C).No.2785/2021 & connected cases

62 2025:KER:999

4 KOCHI MUNICIPAL CORPORATION,

REPRESENTED BY ITS SECRETARY,

OFFICE OF THE KOCHI MUNICIPAL CORPORATION,

KOCHI-682 031.

BY ADV SOBHAN GEORGE

SRI.K.JANARDHANA SHENOY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

63 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 30552 OF 2022

PETITIONER:

IRSHAD, AGED 40 YEARS, S/O.ABOOBACKER, KALLEPURAM,

THRIKKAKARA NORTH VILLAGE, CHANGAMPUZHA NAGAR P.O.,

PIN - 682033

BY ADV PEEYUS A.KOTTAM

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,

REVENUE DEPARTMENT, SECRETARIAT, MAHATHMA GANDHI

ROAD, NEAR CENTRAL STADIUM, STATUE JUNCTION,

PALAYAM, THIRUVANANTHAPURAM, KERALA, PIN - 695001

2 DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD,

ERNAKULAM, KOCHI, PIN - 682030

3 REVENUE DIVISIONAL OFFICER, PWD BUILDING, GROUND

FLOOR, PATTIMATTOM - MUVATTUPUZHA ROAD,

MUVATTUPUZHA,PIN - 686673

4 TAHSILDAR (LR, KOTHAMANGALAM, FOURTH FLOOR, REVENUE

TOWER, SH 16, KOTHAMANGALAM, PIN - 686666

5 KOTTAPPADY GRAMA PANCHAYAT,

KOTTAPPADY, CHITTOOR-ERNAKULAM S.O,

ERNAKULAM DISTRICT, PIN - 682027

REPRESENTED BY ITS SECRETARY

BY ADV. M.SASINDRAN

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

64 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25784 OF 2021

PETITIONERS:

1 FATHIMA HIBA V., AGED 31 YEARS,

W/O. ZANUB HASSAN, 'HANIFS', CHUNGAM,

FEROKE P.O., KOZHIKODE-673 631.

2 KHADEEJA HASSAN V.,

D/O. ASIF HASSAN V., 'HASWA',

FEROKE PETTA, FEROKE P.O.,

KOZHIKODE-673 631.

3 HASSAN HIZAM, S/O. ASIF HASSAN V.,

'HASWA', FEROKE PETTA, FEROKE P.O.,

KOZHIKODE-673 631.

BY ADVS. K.I.MAYANKUTTY MATHER (SR.)

NARAYANI HARIKRISHNAN

UTHARA ASOKAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,

SECRETARIAT, THIRUVANANTHAPURAM G.O.O.

THIRUVANANTHAPURAM-695 001.

2 ADDITIONAL CHIEF SECRETARY (REVENUE),

SECRETARIAT, THIRUVANANTHAPURAM G.P.O.,

THIRUVANANTHAPURAM-695 001.

3 REVENUE DIVISIONAL OFFICER,

OFFICE OF THE REVENUE DIVISIONAL OFFICE,

W.P(C).No.2785/2021 & connected cases

65 2025:KER:999

K.B.JACOB ROAD, FORT KOCHI P.O., KOCHI-682 001.

4 TAHSILDAR (LAND RECORDS),

TALUK OFFICE, NORTH PARAVUR P.O. - 683 513.

5 SECRETARY,

KOTTUVALLY GRAMA PANCHAYATH,

NEAR KOONAMAVU MAIN JUNCTION, VALLUVALLY,

NORTH PARAVUR P.O., 683 518.

BY ADVS. M.A.VAHEEDA BABU

BABU KARUKAPADATH

P.U.VINOD KUMAR

ARYA RAGHUNATH

KARUKAPADATH WAZIM BABU

P.LAKSHMI

AYSHA E.M.

SHIFANA KAISE

DENNIS BIJU

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

66 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 26871 OF 2021

PETITIONER:

MATA AMRITANANDAMAYI MATH,

KODUNGALLOOR, REPRESENTED BY GENERAL SECRETARY OF

THE MATH, SWAMI PURNAMRITHANANDA PURI,

S/O.KUTTAPPAN NAIR, AGED 64,

RESIDING AT MATA AMRITANANDAMAYI MATH,

AMRITAPURI P.O. PARAYAKADAVU, ALAPPAD,

KOLLAM, AMRITHAPURI, KERALA-690525.

BY ADV B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM-695001.

2 THE REVENUE DIVISIONAL OFFICER, CHAVAKKD

MUNICIPALITY, CHAVAKKAD P.O., THRISSUR, PIN-680506.

3 THE SECRETARY, ORUMANAYOOR GRAMA PANCHAYAT OFFICE,

NH 66, ORUMANAYUR, THRISSUR-680512,

REP. BY ITS SECRETARY.

BY ADV P.RAMACHANDRAN

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

67 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 30649 OF 2023

PETITIONER:

MATHA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,

KERALA, PIN - 690525

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

LEJO JOSEPH GEORGE

SAIRA PUTHIYAPARAMPATH

GOWRI DEV

R ESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 DISTRICT COLLECTOR, THRISSUR,

FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,

KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003

3 SECRETARY LOCAL SELF GOVENRMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

4 THRISSUR MUNICIPAL CORPORATION,

W.P(C).No.2785/2021 & connected cases

68 2025:KER:999

REPRESENTED BY SECRETARY TO THE CORPORATION,

THRISSUR CORPORATION OFFICE,

THEKKINKADU MAIDAN, THRISSUR, PIN - 680001

5 REVENUE DIVISIONAL OFFICER,

FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,

AYYANTHOLE, THRISSUR, PIN - 680003

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

69 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 26974 OF 2021

PETITIONER:

MATA AMRITANANDAMAYI MATH,

KODUNGALLOOR, REPRESENTED BY THE GENERAL SECRETARY OF

THE MATH, SWAMI PURNAMRITANANDA PURI,

S/O. KUTTAPPAN NAIR, AGED 64 YEARS,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,

KERALA-690525.

BY ADV B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM-695001.

2 THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEX,

IRINJALAKUDA, THRISSUR, PIN-680125.

3 THE SECRETARY, KODUNGALLOOR MUNICIPALITY,

KODUNGALLOOR P.O., THRISSUR, PIN-680664.

ADDL.R4 THE TAHSILDAR, KODUNGALOOR, THE FIRST FLOOR, MINI CIVIL

STATION, NATIONAL HIGHWAY 17, STAR NAGAR,

KODUNGALLUR, KERALA 680 664.

[ADDL.R4 IMPLEADED AS PER ORDER DATED 10.06.2022 IN

I.A.4/2022 IN WP(C)26974/21.]

BY ADVS.SHRI.K.A.NOUSHAD, SC,KODUNGALOOR MUNICIPALITY

AMRIN FATHIMA(K/224/2016)

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

70 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 27477 OF 2021

PETITIONER:

ASHA V.R., AGED 49 YEARS,

D/O. V.K.RANGANATH PAI, TF-2,

UDAYASOORYA APARTMENTS, KALOOR P.O.,

ERNAKULAM DISTRICT, PIN-682017.

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

R ESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, STATUE, A.G.'S OFFICE P.O.,

THIRUVANANTHAPURAM-695001.

2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

FORT KOCHI RDO OFFICE, FORT KOCHI P.O.,

ERNAKULAM, PIN-682001.

3 THE TAHSILDAR (LR),

KANAYANNOOR TALUK, TALUK OFFICE,

KANAYANNOOR TALUK, ERNAKULAM P.O.,

ERNAKULAM-682011.

4 THE VILLAGE OFFICER, ELAMKULAM VILLAGE,

MIG 20, GANDHI NAGAR ROAD, KADAVANTHARA P.O.,

ERNAKULAM DISTRICT, PIN-682020.

5 KOCHI MUNICIPAL CORPORATION,

W.P(C).No.2785/2021 & connected cases

71 2025:KER:999

REPRESENTED BY ITS SECRETARY,

KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN-682011.

6 THE SECRETARY,

KOCHI MUNICIPAL CORPORATION,

KOCHI MUNICIPAL CORPORATION OFFICE,

PARK AVENUE, ERNAKULAM P.O., PIN-682011.

BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

72 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 29419 OF 2021

PETITIONER:

MATA AMRITHANADAMAYI MATH,

KODUNGALLOOR, REP. BY THE GENERAL SECRETARY OF THE

MATH, SWAMI PURNAMRITANANDA PURI,

S/O.AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI, KERALA

690 525.

BY ADV B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA,

REP.BY SECRETARY TO GOVERNMENT, DEPARTMENT OF

REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM

695001.

2 THE REVENUE DIVISIONAL OFFICER,

REVENUE TOWER, COURT RD, TALIPARAMBA P.O.,

KANNUR, PIN 670141.

3 KANNUR MUNICIPAL CORPORATION,

REP.BY ITS SECRETARY, NO.PB 39 TALAP,

PIN 670 001, KANNUR DISTRICT

SMT.M.MEENA JOHN, SC, KANNUR MUNICIPAL CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

73 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 29603 OF 2021

PETITIONER:

BIPIN ANDREWS, AGED 52 YEARS,

S/P P M ANDREWS, RESIDING AT 15/G,

SKYLINE TOPAZ APARTMENTS, KALOOR-KADAVANTHARA ROAD,

ERNAKULAM, PIN-682017.

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM-695001.

2 THE DISTRICT COLLECTOR,

CIVIL STATION, KAKKAND, ERNAKULAM-682030.

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISION OFFICE, NEAR FORT KOCHI BUS STAND,

FORT KOCHI, ERNAKULAM-682001.

4 MARADU MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MARADU, ERNAKULAM-

682304.

BY ADV SHRI.T.R.RAJAN SC,MARADU MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

74 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 29687 OF 2021

PETITIONER:

MATA AMRITANANDAMAYI MATH,

KODUNGALLOOR, REPRESENTED BY THE GENERAL SECRETARY

OF THE MATH, SWAMI PURNAMRITANANDA PURI,

S/O.KUTTAPPAN NAIR, AGED 64 YEARS,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM,

AMRITHAPURI, KERALA-690 525.

BY ADV B.G.HARINDRANATH

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM-695 001.

2 THE REVENUE DIVISIONAL OFFICER,

PALAKKAD-678 001.

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

75 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 33196 OF 2023

PETITIONER:

C.RAJENDRAN NAIR, AGED 64 YEARS,

S/O CHELLAPPAN PILLAI, C.R.NIVAS,

KODUMAN, ATTINGAL P.O,

THIRUVANANTHAPURAM, PIN - 695101

BY ADV MANAS P HAMEED

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER,

KUDAPANAKUNNU, CIVIL STATION,

THIRUVANANTHAPURAM, PIN - 695043

2 THE VILLAGE OFFICER,

ATTINGAL, THIRUVANANTHAPURAM, PIN – 695101

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

76 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 34951 OF 2022

PETITIONERS:

1 DR. PRADEEP.M, AGED 59 YEARS, S/O. KRISHNAN KUTTY MENON,

'SRIDEEP', VINAYAKA COLONY, THAREKKAD,

PALAKKAD DISTRICT, PIN - 678001

2 PUSHPALATHA PRADEEP, AGED 52 YEARS

W/O. DR. PRADEEP, 'SRIDEEP', VINAYAKA COLONY, THAREKKAD,

PALAKKAD DISTRICT., PIN - 678001

BY ADVS. JACOB SEBASTIAN

WINSTON K.V

ANU JACOB

RESPONDENTS:

1 THE STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER PALAKKAD,

OFFICE OF THE REVENUE DIVISIONAL OFFICER PALAKKAD,

PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,

PIN - 678001

3 THE TAHSILDAR (LAND RECORDS),

PALAKKAD, TALUK OFFICE, CIVIL STATION,

PALAKKAD, PALAKKAD DISTRICT, PIN - 678001

4 THE VILLAGE OFFICER, PALAKKAD-II VILLAGE, PALAKKAD-II

VILLAGE OFFICE, PALAKKAD DISTRICT, PIN - 678001

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

77 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 34973 OF 2022

PETITIONER:

ABDUL AZEEZ, AGED 62 YEARS,

S/O EBRAHIM, MULATTU HOUSE, KARUKIDAM P.O.,

KOTHAMANGALAM, ERNAKULAM - 686691.

BY ADVS. SANTHOSH MATHEW (SR.)

ARUN THOMAS

KARTHIKA MARIA

ANIL SEBASTIAN PULICKEL

ANEETA MARY SAJI

RESPONDENTS:

1 STATE OF KERALA,

DEPARTMENT OF LOCAL SELF GOVERNMENT, ROOM NO. 201A,

2ND FLOOR, ANNEX I, SECRETARIAT, TRIVANDRUM 695

001.

2 REVENUE DIVISIONAL OFFICER (RDO),

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,

ERNAKULAM - 686673.

3 NELLIKUZHI GRAMA PANCHAYAT,

NELLIKUZHI P.O., ALUVA-MUNNAR ROAD HIGHWAY,

ERNAKULAM - 686691, REPRESENTED BY ITS SECRETARY.

4 THE SECRETARY,

NELLIKUZHI GRAMA PANCHAYAT, NELLIKUZHI P.O.,

ERNAKULAM - 686662.

5 THAHSILDAR (L.R.),

W.P(C).No.2785/2021 & connected cases

78 2025:KER:999

KOTHAMANGALAM TALUK OFFICE, 4TH FLOOR,

REVENUE TOWER SH 16, KOTHAMANGALAM, ERNAKULAM-

686666.

6 THE VILLAGE OFFICER,

ERAMALLOOR VILLAGE OFFICE, ERAMALLOOR,

NELLIKUZHI P.O., KOTHAMANGALAM, ERNAKULAM - 686691.

7 THE AGRICULTURAL OFFICER,

KRISHI BHAVAN, KOTHAMANGALAM, ERNAKULAM - 686691.

BY ADV K.S.ARUN KUMAR

BY ADV. SHRI.NAVAS C.A., SC, NELLIKUZHY GRAMA

PANCHAYAT, KOTHAMANGALAM

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

79 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 2945 OF 2024

PETITIONER:

MATA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,

KERALA, PIN - 690525

BY ADVS. B.G.HARINDRANATH (SR.)

AMITH KRISHNAN H.

SAIRA PUTHIYAPARAMPATH

GOWRI DEV

P.DEVIKRISHNA

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

CIVIL STATION KOLLAM, PIN - 691013

3 REVENUE DIVISIONAL OFFICER,

VIDYA NAGAR, KOLLAM, PIN - 691013

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

80 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 36576 OF 2022

PETITIONER:

SHIJU, AGED 47 YEARS, S/O RAMAN, MANAGING PARTNER,

SENS REGENCY, MADATHETHUKUDI HOUSE, OKKAL,

ERNAKULAM DISTRICT, PIN - 683550.

BY ADVS. RENJITH THAMPAN (SR.)

V.M.KRISHNAKUMAR

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001.

2 THE REVENUE DIVISIONAL OFFICER,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

IRINJALAKUDA., THRISSUR DISTRICT, PIN - 680125.

3 TAHSILDAR (LAND RECORDS),

TALUK OFFICE, CHALAKUDY TALUK, CHALAKUDY,

THRISSUR DISTRICT, PIN - 680307.

4 VILLAGE OFFICER,

PARIYARAM VILLAGE, VILLAGE OFFICE, PARIYARAM P.O,

THRISSUR DISTRICT, PIN -670502.

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

81 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 36531 OF 2023

PETITIONERS:

1 AFSAL. K.M, AGED 45 YEARS,

SON OF MOHAMMED, KALLARACKAKUDIYIL HOUSE,

PALLARIMANGALAM P.O, ADIVAD, PIN - 686671

2 RAFSAL. P.B., AGED 42 YEARS,

SON OF BASHEER P.M.,PAINAYIL HOUSE,

PALLARIMANGALAM P.O, ADIVAD, PIN - 686671

BY ADVS. PEEYUS A.KOTTAM

RAGESH CHAND R.G.

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER,

MUVATTUPUZHA, PATTIMATTOM - MUVATTUPUZHA ROAD,

MUVATTUPUZHA, KERALA, PIN - 686673

3 KOTHAMANGALAM MUNICIPALITY,

REPRESENTED BY ITS SECRETARY,

ALUVA MUNNAR ROAD - SH 16, KOTHAMANGALAM,

KERALA, PIN - 686666

BY SHRI.JOICE GEORGE, SC, KOTHAMANGALAM

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

82 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 6346 OF 2024

PETITIONER:

DR. A.V. SAJEEV, AGED 53 YEARS,

S/O. A.K. VALSALAN, ASAKANTHARA HOUSE,

PAZHAVOOR P.O, THAYOOR VILLAGE, THRISSUR, PIN - 680584

BY ADVS. M.A.VAHEEDA BABU

BABU KARUKAPADATH

P.U.VINOD KUMAR

ARYA RAGHUNATH

KARUKAPADATH WAZIM BABU

P.LAKSHMI

AYSHA E.M.

SHIFANA KAISE

DENNIS BIJU

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANATHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE, FIRST FLOOR,

KB JACOB RD, FORT KOCHI, KOCHI, KERALA, PIN - 682001

3 KOCHI MUNICIPAL CORPORATION/CORPORATION OF KOCHI,

CORPORATION OFFICE, MARINE DRIVE, KOCHI,

REPRESENTED BY ITS SECRETARY, PIN - 682011

4 THE SECRETARY, KOCHI MUNICIPAL CORPORATION,

CORPORATION OF KOCHI CORPORATION OFFICE,

MARINE DRIVE, KOCHI, PIN - 682011

BY ADV C.N.PRABHAKARAN

SRI.K.JANARDHANA SHENOY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

83 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 37246 OF 2023

PETITIONER:

M/S LULU INTERNATIONAL SHOPPING MALLS PVT. LTD.,

DOOR NO. 34/1000, EDAPPALLY P.O.,

ERNAKULAM DISTRICT, KERALA, PIN- 682024,

REPRESENTED BY ITS DIRECTOR, SRI. NISHAD M.A,

AGED 43 S/O M.C.ASHARAF, MUDAKKODIPARAMBIL HOUSE,

INTUC JUNCTION, NETTOOR P.O, ERNAKULAM DISTRICT,

PIN - 682040

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL

SECRETARY, REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

STATUE, A.G’S OFFICE P.O,

THIRUVANANTHAPURAM DISTRICT, PIN - 695001

2 THE PRINCIPAL SECRETARY,

FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM,AGS OFFICE P.O,

THIRUVANANTHAPURAM DISTRICT, PIN - 695001

3 REVENUE DIVISION OFFICER/SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE,

MINI CIVIL STATION, KOTTAYAM P.O.,

KOTTAYAM DISTRICT, PIN – 686002

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

84 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 39287 OF 2022

PETITIONER:

MOIDEEN SHA, AGED 43 YEARS, S/O MOIDEEN MEERAN,

PLAKKUDIYIL HOUSE, PEZHAKKAPILLY KARA,

PEZHAKKAPILLY P.O,

MULAVOOR VILLAGE, MUVATTUPUZHA TALUK,

ERNAKULAM DISTRICT, PIN - 686673

BY ADVS. ANISH PAUL

K.V.SURESH KUMAR

RESPONDENTS:

1 STATE OF KERALA,

REP. BY IT’S SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, THIRUVANANTHAPURAM DISTRICT,

PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE,MINI CIVIL STATION,

MUDAVOOR P.O, MUVATTUPUZHA, ERNAKULAM DISTRICT,

PIN - 686669

3 THE TAHSILDAR (LAND RECORDS),

KOTHAMANGALAM TALUK, TALUK OFFICE, KOTHAMANGALAM,

KOTHAMANGALAM P.O, ERNAKULAM DISTRICT, PIN - 686691

4 THE VILLAGE OFFICER,

POTHANIKKAD VILLAGE OFFICE, POTHANIKKAD,

POTHANIKKAD P.O,ERNAKULAM DISTRICT, PIN – 686671

W.P(C).No.2785/2021 & connected cases

85 2025:KER:999

5 POTHANIKKAD GRAMAPANCHAYAT,

REP.BY IT’S SECRETARY, POTHANIKKAD P.O,

POTHANIKKAD,ERNAKULAM DISTRICT, PIN - 686671

BY ADV BABU JOSEPH KURUVATHAZHA

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

86 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 37957 OF 2023

PETITIONER:

M/S BRIGHT CREDITS & REAL ESTATES PVT. LTD,

BRIGHT TOWERS, ST.THOMAS COLLEGE ROAD, EAST FORT

P.O, CHEMBUKAVU P.O, THRISSUR DISTRICT, REPRESENTED

BY ITS CHAIRMAN ANTONY PAUL, AGED 67, S/O PAUL,

ADAMBUKULAM PARALAM P.O, THRISSUR DISTRICT,

PIN - 680563.

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

STATUE, A.G’S OFFICE P.O, THIRUVANANTHAPURAM,

PIN - 695001

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE, AYYANTHOLE,

THRISSUR DISTRICT, PIN - 680003

3 THRISSUR MUNICIPAL CORPORATION,

REPRESENTED BY ITS SECRETARY,

THRISSUR MUNICIPAL CORPORATION OFFICE,

THRISSUR P.O., PIN - 680001

4 THE SECRETARY,

THRISSUR MUNICIPAL CORPORATION,

THRISSUR MUNICIPAL CORPORATION OFFICE,

THRISSUR P.O., PIN - 680001

W.P(C).No.2785/2021 & connected cases

87 2025:KER:999

5 THE DISTRICT TOWN PLANNER,

THRISSUR DISTRICT, CIVIL STATION,

AYYANTHOLE , P.O, THRISSUR DISTRICT,

PIN - 680003

SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

88 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 7800 OF 2024

PETITIONER:

SHANAVAS KHAN, AGED 52 YEARS,

S/O SIDDIQUE, CHIRAYIL HOUSE,

THALAYOLAPARAMBA, ERNAKULAM, PIN - 686605

BY ADVS. LAL K.JOSEPH

P.MURALEEDHARAN (THURAVOOR)

T.A.LUXY

SURESH SUKUMAR

ANZIL SALIM

SANJAY SELLEN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY,

DEPARTMENT OF REVENUE,SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, ERNAKULAM,

COLLECTORATE, KAKKANADU,

ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER,

MINI CIVIL STATION, MUDAVOOR P.O.,

MUVATTPUZHA, ERNAKULAM, PIN - 686669

4 TAHSILDAR,

TALUK OFFICE,MUVATTUPUZHA,

ERNAKULAM, PIN – 686669

W.P(C).No.2785/2021 & connected cases

89 2025:KER:999

5 THE VILLAGE OFFICER,

MULAVOOR VILLAGE OFFICE,

MUVATTUPUZHA,ERNAKULAM, PIN - 686669

6 PAIPRA GRAMA PANCHAYAT, ERNAKULAM,

REPRESENTED BY ITS SECRETARY,

PANCHAYT OFFICE, PEZHAKKAPPILLY,

MUVATTUPUZHA, ERNAKULAM, PIN - 686673

SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,

ERNAKULAM

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

90 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 9005 OF 2024

PETITIONER:

LATHEEF HUSSAIN, AGED 54 YEARS,

S/O. LATE HUSSAIN KHAN, CHEMBARAPPALLIL HOUSE,

THRIKKAKARA P. O, KAKKANAD, ERNAKULAM DISTRICT,

PIN - 682021

BY ADV P.A.SALIM

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER, CHENGANNUR,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

CHENGANNUR, CHENGANNUR P.O,

ALAPPUZHA DISTRICT, PIN - 689121

3 THE TAHSILDAR, CHENGANNUR, OFFICE OF THE TAHSILDAR,

MINI CIVIL STATION, CHENGANNUR, CHENGANNUR TALUK,

CHENGANNUR P.O, ALAPPUZHA DISTRICT, PIN - 689121

4 MANNAR GRAMA PANCHAYATH,

REPRESENTED BY ITS SECRETARY,

MANNAR GRAMA PANCHAYATH OFFICE,

MANNAR P.O, ALAPUZHA DISTRICT, PIN - 689622

BY ADV R.GIREESH VARMA

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

91 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 42019 OF 2022

PETITIONER:

M/S FORUS INITIATIVES,

BUILDING NO 27/334/3 SHANTI LANE, CHEMBUKAVU P.O,

THRISSUR DISTRICT, PIN 680020, REPRESENTED BY ITS

MANAGING PARTNER MR. P.JAYARAJ, AGED 49, S/O V.K.

RAMADAS, FLAT NO. B8, COZY NEST APARTMENT,

MACHINGAL LANE THRISSUR P.O,THRISSUR DISTRICT,

PIN - 680001.

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, STATUE, A.G'S OFFICE P.O,

THIRUVANANTHAPURAM, 695001.

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE, AYYANTHOLE,

THRISSUR DISTRICT - 680003.

3 THRISSUR MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY,

THRISSUR MUNICIPAL CORPORATION OFFICE,

THRISSUR P.O, PIN - 680001.

4 THE SECRETARY, THRISSUR MUNICIPAL CORPORATION,

THRISSUR MUNICIPAL CORPORATION OFFICE,

THRISSUR P.O, PIN - 680001.

W.P(C).No.2785/2021 & connected cases

92 2025:KER:999

ADDL.R5THE DISTRICT TOWN PLANNER,

THRISSUR DISTRICT, CIVIL STATION, AYYANTHOLE PO,

THRISSUR DISTRICT, PIN - 680003.

[ADDL.R5 IS IMPLEADED AS PER ORDER DATED 12.04.2023

IN IA.NO.1/2023 IN WP(C) 42019/2022]

SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

93 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 10292 OF 2024

PETITIONERS:

1 KUNHIMOHAMED, AGED 76 YEARS,

S/O. MOIDEEN, KARUVEPPAN HOUSE,

MANATTIPARAMBU, VALIYORA, VENGARA,

MALAPPURAM, KERALA, PIN - 676304

2 MOHAMMED MANSOOR A K, AGED 30 YEARS,

S/O. ABDUL GAFOOR, ANJUKKANDAN,

VENGARA, IRANGALLOOR,

MALAPPURAM, PIN - 676304

BY ADVS. K.J.MOHAMMED ANZAR

P.K.MINIMOLE

A.RADHAKRISHNAN NAIR

BAPPU GALIB SALAM

MUHAMMED ASHIQUE

G.MOTILAL

RESPONDENTS:

1 STATE OF KERALA,

REP BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVT SECRETARIATE,

THIRUVANANTHAPURAM, PIN - 695001

2 SUB-COLLECTOR/REVENUE DIVISIONAL OFFICER,

KOZHIKODE, REVENUE DIVISIONAL OFFICE,

CIVIL STATION JUMA MASJID, SH29,

ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673020

3 GRAMA PANCHAYATH CHATHAMANGALAM,

W.P(C).No.2785/2021 & connected cases

94 2025:KER:999

REP. BY ITS SECRETARY,

CHATHAMANGALAM GRAMAPANCHAYATH OFFICE,

NEAR NIIT CAMPUS, KATTANGAL,

KOZHIKODE, KERALA, PIN - 673601

4 THE SECRETARY, CHATHAMANGALAM GRAMA PANCHAYATH,

CHATHAMANGALAM GRAMAPANCHAYATH OFFICE,

NEAR NIIT CAMPUS, KATTANGAL,

KOZHIKODE, KERALA, PIN – 673601

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

95 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 10532 OF 2024

PETITIONER:

MATA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,

KERALA, PIN - 690525

BY ADVS. AMITH KRISHNAN H.

GOWRI DEV

P.DEVIKRISHNA

B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY THE SECRETARY TO

GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, FIRST FLOOR, COLLECTORATE,

ALAPPUZHA, PIN - 688001

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE,SH-10,

MAVELIKKARA-KOZHENCHERY ROAD, CHENGANNUR,

ALAPPUZHA, PIN - 689121

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

96 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 10772 OF 2024

PETITIONER:

M.K.DATHAN, AGED 65 YEARS,

S/O. M.K.KRISHNAN NAIR,

RESIDING AT MARIYIL HOUSE, THODUPUZHA P.O.,

THODUPUZHA, PIN - 685584

BY ADV M.SREEKUMAR

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

IDUKKI, OFFICE OF THE REVENUE DIVISIONAL OFFICER,

COLLECTORATE, IDUKKI PAINAVU P.O., IDUKKI,

PIN - 685603

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

97 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 42802 OF 2022

PETITIONER:

RAJMAL KHAN C.T.P., AGED 43 YEARS

S/O. ABDUL KHADER C.T.P, FLAT NO. 3F-22/241 (20)

CTS’S JAHAN, TAMARIND RAJADHANI APARTMENT,

ASHARIKADAVU ROAD, NEAR METRO PILLAR NO. 57,

PULINCHODU, ALUVA, ERNAKULAM DISTRICT, PIN - 683101

BY ADV NABIL KHADER

RESPONDENTS:

1 THE SECRETARY,

CHENGAMANAD GRAMA PANCHAYATH, PARAMBAYAM,

ALUVA, KERALA, PIN - 683102

2 THE VILLAGE OFFICER,

CHENGAMAND VILLAGE OFFICE, KUNNUMPURAM DESOM,

ALUVA TALUK, ERNAKULAM, PIN - 683102

3 REVENUE DIVISIONAL OFFICER,

FORT KOCHI, FIRST FLOOR, KB JACOB RD,

FORT KOCHI, KOCHI, KERALA, PIN - 682001

BY ADV. ANIL K.MUHAMED, SC, CHENGAMANAD GRAMA

PANCHAYATH

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

98 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 11338 OF 2024

PETITIONER:

AMBIKA RIJITH, AGED 41 YEARS, W/O. RIJITH N

JAYAPALAN, 2/142 A2 VRINDAVANAM HOUSE, EAST HILL

ROAD, KARAPARAMBA, KOZHIKODE, PIN - 673101

BY ADVS. AMRUTHA DIWAKAR

SUNIL N.SHENOI

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANTHAPURAM, PIN - 685001

2 DISTRICT COLLECTOR

CALICUT COLLECTORATE, KOZHIKODE, PIN - 673020

3 THE REVENUE DIVISIONAL OFFICER, CIVIL STATION JUMA

MASJID, SH29, ERANJIPPALAM, KOZHIKODE, PIN - 673020

ADDL.R4CORPORATION OF KOZHIKODE,

NEAR AKASHVANI KOZHIKODE, MANANCHIRA,

KOZHIKODE – 673032, REPRESTENDED BY ITS SECRETARY.

(ADDL.R4 IS IMPLEADED AS PER ORDER DATED 09.04.2024

IN I.A.No.1/2024 IN THE WPC)

SHRI.V.KRISHNA MENON, SC, KOZHIKODE MUNICIPAL

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

99 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 41769 OF 2023

PETITIONERS:

1 V.P. JOBY, AGED 46 YEARS, S/O. PAPPACHAN,

VALOOKKARAN HOUSE, OKKAL P.O., CHELAMATTAM VILLAGE,

KUNNATHUNADU TALUK, ERNAKULAM, PIN - 683550

2 JIJI JOBY, AGED 40 YEARS,

W/O. V.P. JOBY, VALOOKKARAN HOUSE,

OKKAL P.O., CHELAMATTAM VILLAGE,

KUNNATHUNADU TALUK, ERNAKULAM, PIN - 683550

BY ADVS. K.J.MOHAMMED ANZAR

P.K.MINIMOLE

A.RADHAKRISHNAN NAIR

BAPPU GALIB SALAM

MUHAMMED ASHIQUE

G.MOTILAL

RESPONDENTS:

1 THE STATE OF KERALA, REP. BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIATE,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, ERNAKULAM,

COLLECTORATE, CIVIL STATION,

KAKKANAD, ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

FORT KOCHI, FIRST FLOOR, KB JACOB RD, FORT KOCHI,

KOCHI, PIN - 682001

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

100 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 43285 OF 2023

PETITIONERS:

1 SOBIN GEORGE, AGED 58 YEARS,

S/O. VARKEY AUGUSTINE, PULICKAL HOUSE,

KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691

2 PATRICK PULICKAL, AGED 24 YEARS,

S/O. SOBIN GEORGE, PULICKAL HOUSE,

KOTHAMANGALAM P.O., KOTHAMANGALAM - 686 691,

REP. BY HIS POWER OF ATTORNEY HOLDER,

SOBIN GEORGE, AGED 58 YEARS,

S/O. VARKEY AUGUSTINE, PULICKAL HOUSE,

KOTHAMANGALAM P.O., KOTHAMANGALAM, PIN - 686691

BY ADV RINNY STEPHEN CHAMAPARAMPIL

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

2 REVENUE DIVISIONAL OFFICER,

R.D.O. OFFICE, GROUND FLOOR,

PATTIMATTOM-MUVATTUPUZHA ROAD,

MUVATTUPUZHA (P.O.), PIN - 686673

3 TAHASILDAR (LAND RECORDS),

TALUK OFFICE, KOTHAMANGALAM, PIN - 686691

W.P(C).No.2785/2021 & connected cases

101 2025:KER:999

4 VILLAGE OFFICER,

VILLAGE OFFICE, KOTHAMANGALAM, PIN - 686691

5 KOTHAMANGALAM MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

KOTHAMANGALAM (P.O.), PIN - 686691

6 THE SECRETARY,

KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,

KOTHAMANGALAM (P.O.), PIN - 686691

7 THE ASSISTANT EXECUTIVE ENGINEER,

KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,

KOTHAMANGALAM (P.O.), PIN - 686691

BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM

MUNICIPALITY

SRI.K.P.WILSON (KOTHAMANGALAM)

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

102 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 15432 OF 2024

PETITIONERS:

1 MOHAMMED BASHEER, AGED 58 YEARS, S/O ABDUL RAHMAN,

CHALINGATTU HOUSE, EDAVILANGU, KODUNGALLUR,

THRISSUR DISTRICT, PIN - 680671

2 MYMOONA, AGED 46 YEARS, W/O.MOHAMMED BASHEER,

CHALINGATTU HOUSE, EDAVILANGU, KODUNGALLUR,

THRISSUR DISTRICT, PIN - 680671

BY ADVS. M.SHAJU PURUSHOTHAMAN

K.S.RAJESH

RESPONDENTS:

1 STATE OF KERALA,

REP.BY THE SECRETARY, REVENUE DEPARTMENT,

GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

CIVILSTATION, IRINJALAKUDA,

THRISSUR DISTRICT, PIN - 680003

3 THE SECRETARY, EDAVILANGUGRAMA PANCHAYAT,

EDAVILANGU.P.O,KODUNGALLUR, PIN - 680671

BY ADVS. R.RAJPRADEEP

BRIJESH MOHAN

SREEDEVI S.

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

103 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 15601 OF 2024

PETITIONERS:

1 ASIS M.M, AGED 51 YEARS,

S/O MEERAN,MAMALATH HOUSE, IRAMALOORKARAM,

IRAMALLOOR VILLAGE, KOTHAMANGALAM TALUK,

KOTHAMANGALAM, PIN - 686692

2 ABDUL SALAM, AGED 47 YEARS

S/O ABDUL RAHMAN, MULLATTU HOUSE,

MULAVARKARA, MULAVOOR VILLAGE, MUVATTUPUZHA TALUK,

MUVATTUPUZHA, PIN - 686673

BY ADVS. P.M.RAFEEK

RADHIKA V.R.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

MINI CIVIL STATION, MUVATTUPUZHA, PIN - 686679

3 THE TAHASILDAR (LR),

TALUK OFFICE, MINI CIVIL STATION,

MUVATTUPUZHA, PIN - 686669

4 THE VILLAGE OFFICER,

VILLAGE OFFICE, MULAVOOR, PIN - 686673

W.P(C).No.2785/2021 & connected cases

104 2025:KER:999

5 PAIPRA GRAMA PANCHAYAT, ERNAKULAM,

REP. BY IT’S SECRETARY,PANCHAYAT OFFICE,

PEZHAKKAPPILLY P.O, MUVATTUPUZHA, PIN - 686673

6 THE SECRETARY,

PAIPRA GRAMA PANCHAYAT, PANCHAYAT OFFICE,

PEZHAKKAPPILLY, MUVATTUPUZHA, PIN – 686673

SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

105 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 16772 OF 2024

PETITIONERS:

1 M/S LULU PROJECTS & DEVELOPERS PVT. LTD.,

FORMERLY KNOWN AS EXPRESS MOTORS PVT. LTD.,

HAVING ITS REGISTERED OFFICE AT LULU SHOPPING MALL,

34/1000, NH 47, EDAPPALLY, ERNAKULAM REPRESENTED BY

ITS DIRECTOR, MR. REJITH RADHAKRISHNAN, PIN -

682024

2 M/S. LULU INTERNATIONAL SHOPPING MALLS PVT. LTD.,

34/1000, N.H.47, EDAPPALLY, KOCHI,REPRESENTED BY

ITS DIRECTOR, MR. NISHAD M A, PIN - 682024

BY ADVS. B.J.JOHN PRAKASH

P.PRAMEL

COLIN ALEX

SOORAJ M.S.

VARSHA VIJAYAKUMAR NAIR

ANAGHA MADATH THEKKEPATTE

SONA A.B.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

STATUE JN, THIRUVANANTHAPURAM DISTRICT, PIN -

695001

2 THE PRINCIPAL SECRETARY, REVENUE DEPARTMENT

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,

THIRUVANANTHAPURAM DISTRICT, PIN - 695001

W.P(C).No.2785/2021 & connected cases

106 2025:KER:999

3 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

RDO OFFICE, SECOND FLOOR, MINI CIVIL STATION,

UNION CLUB ROAD, PUTHENANGADY, KOTTAYAM,

KERALA, PIN - 686001

4 KOTTAYAM MUNICIPALITY,

REPRESENTED BY ITS SECRETARY,

MUNICIPAL OFFICE BUILDING, YMCA ROAD,

KOTTAYAM, KERALA, PIN - 686001

SHRI.AJIT JOY, SC, KOTTAYAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

107 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 18968 OF 2024

PETITIONER:

SHEELA YELDHO, AGED 64 YEARS,

W/O LATE M.E.YELDHO, MALIYIL HOUSE,

KOTHAMANGALAM.P.O, ERNAKULAM DISTRICT, PIN - 686691

BY ADVS. C.H.ABDUL RASAC

ABDUL RAOOF PALLIPATH

RESPONDENTS:

1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

ERNAKULAM, CIVIL STATION, KAKKANAD, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION,

MUDAVOOR.P.O, MUVATTUPUZAHA, PIN - 686669

4 THE VILLAGE OFFICER, KOTHAMANGALAM VILLAGE, ERNAKULAM

DISTRICT, PIN - 673501

5 THE KOTHAMANGALAM MUNICIPALITY, MUNICIPAL OFFICE,

KOTHAMANGALAM, REP. BY IT’S SECRETARY, PIN – 686691

6 THE SECRETARY, KOTHAMANGALAM MUNICIPALITY,

MUNICIPAL OFFICE, KOTHAMANGALAM, PIN - 686691

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

108 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 19298 OF 2024

PETITIONERS:

1 SUNIL, AGED 53 YEARS,

S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,

ELOOKKARA, KIZHAKKE KADUNGALLOOR,

KADUNGALLOOR VILLAGE, MUPPATHADOM P.O,

ERNAKULAM DISTRICT, PIN - 683110

2 ANIL, AGED 50 YEARS,

S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,

ELOOKKARA, KIZHAKKE KADUNGALLOOR, KADUNGALLOOR

VILLAGE, MUPPATHADOM P.O, ERNAKULAM DISTRICT, PIN -

683110

3 SAGEER ALIAS SAHEER, AGED 46 YEARS,

S/O.THACHAVALLATH SULAIMAN, THACHAVALLATH HOUSE,

KIZHAKKE KADUNGALLOOR KARA, KADUNGALLOOR VILLAGE,

U.C. COLLEGE P.O, ERNAKULAM DISTRICT, PIN – 683102

BY ADV P.A.SALIM

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE SUB COLLECTOR, FORTKOCHI,

OFFICE OF THE SUB COLLECTOR FORTKOCHI,

FORTKOCHI P.O, ERNAKULAM DISTRICT, PIN - 682001

W.P(C).No.2785/2021 & connected cases

109 2025:KER:999

3 THE TAHSILDAR, PARAVUR (LR),

TALUK OFFICE, NORTH PARAVUR, MAIN ROAD,

NORTH PARAVUR P.O, ERNAKULAM DISTRICT, PIN - 683513

4 CHITTATTUKARA GRAMA PANCHAYATH,

REPRESENTED BY ITS SECRETARY,

CHITTATTUKARA GRAMA PANCHAYATH OFFICE,

VADAKKEKARA, VADAKKEKKARA P.O,

ERNAKULAM DISTRICT, PIN - 683522

SHRI.K.S.ARUN KUMAR, SC, CHITTATTUKARA GRAMA

PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

110 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 19382 OF 2024

PETITIONER:

MATA AMRITANANDAMAYI MATH,

REPRESENTED BY ITS GENERAL SECRETARY,

SREEVALSAN K, AGED 49 YEARS, S/O V.P. UNNIRAMAN,

R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI P.O.,

PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI,

KERALA, PIN - 690525

BY ADVS. AMITH KRISHNAN H.

GOWRI DEV

P.DEVIKRISHNA

B.G.HARINDRANATH (SR.)(K/378/1984)

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,COLLECTORATE, CIVIL STATION

WARD, ALAPPUZHA, PIN - 688001

3 THE SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -

695001

4 REVENUE DIVISIONAL OFFICER, MAVELIKKARA-KOZHENCHERY

ROAD - SH 10, CHENGANNUR, KERALA, PIN - 689121

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

111 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 19786 OF 2024

PETITIONER:

M/S KOSAMATTOM BUILDERS PVT. LTD,

MUTTAMBALAM P.O, KANJIKUZHI, KOTTAYAM DISTRICT,

REPRESENTED BY ITS MANAGING DIRECTOR MRS. MILU

MATHEW, AGED 41, W/O GEORGE THOMAS, INJAKATTU

HOUSE, KOTTAYAM P.O, KOTTAYAM DISTRICT, PIN -

686001

BY ADVS. P.K.SOYUZ

E.V.BABYCHAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

STATUE, A.G'S OFFICE P.O,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIWISIONAL OFFICER/SUB COLLECTOR,

KOTTAYAM REVENUE DIVISIONAL OFFICE,

MINI CIVIL STATION, KOTTAYAM P.O,

KOTTAYAM DISTRICT, PIN - 686002

3 ARPOOKARA GRAMA PANCHAYATH,

REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE,

VILLOONNI P.O, KOTTAYAM DISTRICT, PIN - 686008

4 THE SECRETARY,

ARPCOKARA GRAMA PANCHAYATH, PANCHAYATH OFFICE,

VILLOONNI P.O, KOTTAYAM DISTRICT, PIN – 686008

W.P(C).No.2785/2021 & connected cases

112 2025:KER:999

5 THE DISTRICT TOWN PLANNER,

LSGD PLANNING, NEAR MUNICIPAL BUS STAND,

KOTTAYAM P.O., PIN - 686001

BY SHRI. BLAZE K.JOSE, SC, ARPOOKARA GRAMA

PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

113 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 19828 OF 2024

PETITIONER:

BINOY ABRAHAM, AGED 62 YEARS, S/O M.K. ABRAHAM,

MECHERIL HOUSE, M.A. COLLEGE P.O., MATHIRAPPILLY,

KOTHAMANGALAM, ERNAKULAM, PIN - 686666

BY ADVS. GEORGE ABRAHAM

MARY CATHERINE PRIYANKA P.S.

EBEE ANTONY

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 DISTRICT COLLECTOR,

CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA, PIN - 686673

4 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS

SECRETARY, KOTHAMANGALAM P.O, ERNAKULAM, PIN - 686691

5 SECRETARY, KOTHAMANGALAM MUNICIPALITY,

KOTHAMANGALAM P.O,ERNAKULAM, PIN - 686691

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

114 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 19978 OF 2024

PETITIONER:

ZANSS PROJECTS,

REPRESENTED BY ITS MANAGING PARTNER MR. SHAN

MOHAMED, AGED 43 YEARS, NO. 34/137 D EASTERN

TOWERS, NH BYE PASS, EDAPPALLY P.O., ERNAKULAM-

682024, REPRESENTED BY ITS MANAGING PARTNER MR.

SHAN MOHAMED, S/O S.M MOHAMED, SRAMBICKAL HOUSE,

CHATTUPARA, MACHIPLAVU P.O, MANNAM KANDAM, IDUKKI,

PIN - 685561

BY ADVS. S.SHANAVAS KHAN

S.INDU

KALA G.NAMBIAR

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE PRINCIPAL SECRETARY TO GOVERNMENT,

LOCAL SELF GOVERNMENT DEPARTMENT ROOM NO. 201A 2ND

FLOOR, ANNEX-1, SECRETARIAT, THIRUVANANTHAPURAM,

PIN - 695001

3 THE DIRECTOR,

DEPARTMENT OF URBAN AFFAIRS 1ST FLOOR,

SWARAJ BHAVAN, PMG JUNCTION, NANDANCODE P.O,

KOWDIAR, THIRUVANANATHAPURAM, PIN – 695003

W.P(C).No.2785/2021 & connected cases

115 2025:KER:999

4 THE TRIPUNITHURA MUNCIPALITY,

MUNICIPAL OFFICE, LAYAM ROAD, THRIPUNITHURA P.O,

ERNAKULAM, REPRESENTED BY ITS SECRETARY, PIN –

682301

5 THE SECRETARY,

THRIPUNITHURA MUNICIPALITY, MUNICIPAL OFFICE,

LAYAM ROAD, THRIPUNITHURA P.O, ERNAKULAM, PIN -

682301

6 THE ASSISTANT ENGINEER (LSGD),

THRIPUNITHURA MUNICIPALITY, MUNICIPAL OFFICE,

LAYAM ROAD, THRIPUNITHURA P.O, ERNAKULAM, PIN -

682301

7 THE STATE OF KERALA,

REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -

695001

SHRI.K.S.ARUN KUMAR, SC, TRIPUNITHURA MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

116 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 21264 OF 2024

PETITIONERS:

1 SAKARLA MATHEW, AGED 60 YEARS,

S/O M.I MATHAI ( LATE), MATTAMMELHOUSE,

VATTUKUNNU, CHOTTANIKARA,

ERNAKULAM, PIN - 682312

2 SUSAN SAKARLA, AGED 57 YEARS,

W/O SAKARLA MATHEW, MATTAMMELHOUSE,

VATTUKUNNU, CHOTTANIKARA, ERNAKULAM, PIN - 682312

BY ADV KURIAN JOSEPH (ARAKKUNNAM)

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE PRINCIPAL SECRETARY,

AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIATE,

THIRUVANATHAPURAM, PIN - 695001

2 REVENUE DIISIONAL OFFICER/ SUB COLLECTOR,

THE OFFICE OF THE REVENUE DIVISIONAL OFFICER,

FORT KOCHI, ERNAKULAM, PIN - 682001

3 THE SECRETARY,

MULAMTHURITHY GRAMAPANCHAYTH, MULAMTHURITHY,

ERNAKULAM, PIN - 682314

4 MULAMTHURITHY GRAMAPANCHAYTH,

MULAMTHURITHY, ERNAKULAM, RERESENTED BY ITS

SECRETARY, PIN - 682314

W.P(C).No.2785/2021 & connected cases

117 2025:KER:999

BY ADVS. MARTIN JOSE P

P.PRIJITH(K/233/2005)

THOMAS P.KURUVILLA(K/420-B/2005)

R.GITHESH(K/630/2002)

AJAY BEN JOSE(K/729/2012)

MANJUNATH MENON(K/000474/2015)

HARIKRISHNAN S.(K/497/2019)

ANNA LINDA EDEN(K/1201/2020)

SACHIN JACOB AMBAT(K/734/2016)

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

118 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 23300 OF 2024

PETITIONER:

M S SAJU @ SAJU SKARIA, AGED 55 YEARS,

S/O M A SCARIA, MUTHIRAMATTATHIL HOUSE,

KARUKAPPILLY P.O., KOLENCHERY,

ERNAKULAM, PIN - 682311

BY ADVS. K.R.PRATHISH

P.K.SREEVALSAKRISHNAN

S.UNNIKRISHNAN (NELLAD)

RESPONDENTS:

1 STATE OF KERALA,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPPURAM, REP BY REVENUE PRINCIPLE

SECRETARY, PIN - 695001

2 THE DISTRICT COLLECTOR ERNAKULAM,

CIVIL STATION, KAKKANAD,

ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER (RDO),

REVENUE DIVISIONAL OFFICE,

MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686673

4 THE TAHSILDAR (LR),

KUNNATHUNADU TALUK OFFICE, KUNNATHUNADU,

PERUMBAVOOR, ERNAKULAM, PIN - 683543

5 THE VILLAGE OFFICER,

IYKARANADU SOUTH VILLAGE OFFICE,

W.P(C).No.2785/2021 & connected cases

119 2025:KER:999

KOLENCHERY, ERNAKULAM, PIN - 682310

6 POOTHRIKKA GRAMA PANCHAYAT,

POOTHRIKKA GRAMA PANCHAYAT OFFICE,

POOTHRIKKA P.O, ERNAKULAM,

REP BY ITS SECRETARY, PIN – 682308

BY ADV. SAJEEV KUMAR K.GOPAL

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

120 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 23711 OF 2024

PETITIONERS:

1 K.A SHAJAHAN, AGED 55 YEARS,

S/O ABDUL JABBAR, KATTISSERI HOUSE,

SRM ROAD, ACHANVEETTIL LANEPACHALAM P.O,

ERNAKULAM, PIN - 682012

2 MUHAMMED SHEHIN K.S, AGED 29 YEARS,

S/O K.A. SHAJAHAN, KATTISSERI HOUSE,SRM ROAD,

ACHANVEETTIL LANE, PACHALAM P.O,

ERNAKULAM, PIN - 682012

3 MOHAMMED HAMRAS K S, AGED 26 YEARS,

S/O K.A. SHAJAHAN, KATTISSERI HOUSE,

SRM ROAD, ACHANVEETTIL LANE, PACHALAM P.O,

ERNAKULAM, PIN - 682012

BY ADVS. K.I.ABDUL RASHEED

APARNA V.S.

RESPONDENTS:

1 SATE OF KERALA,

KERALA REPRESENTED BY PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, GOVT SECRETARIAT,

THIRUVANATHAPURAM, PIN - 695001

2 SUB COLLECTOR /THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, 1ST FLOOR,

FORT KOCHI, ERNAKULAM, PIN - 682001

3 THE CORPORATION OF COCHIN,

W.P(C).No.2785/2021 & connected cases

121 2025:KER:999

REP. BY ITS SECRETARY, CORPORATION OF COCHIN,

ERNAKULAM, PIN - 682011

4 THE SECRETARY,

CORPORATION OF COCHIN, ERNAKULAM, PIN - 682011

BY ADV V.P.REJITHA (PUZHAKKALIDOM)

SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

122 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 24439 OF 2024

PETITIONER:

PRAADA RESIDENCY,

AMBAZHACHALIL BUILDING, KARUKADAM P.O.,

KOTHAMANGALAM, ERNAKULAM DISTRICT,

REPRESENTED BY ITS MANAGING PARTNER, SHIJU,

AGED 48 YEARS, S/O. RAMAN, MADATHETHUKUDI HOUSE,

OKKAL, ERNAKULAM DISTRICT, PIN - 683550

BY ADVS. V.M.KRISHNAKUMAR

P.R.REENA

RESPONDENTS:

1 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS

SECRETARY, MUNICIPAL OFFICE, KOTHAMANGALAM,

ERNAKULAM DISTRICT, PIN - 686666

2 REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICER, MOOVATTUPUZHA,

ERNAKULAM DISTRICT, PIN - 686673

3 TAHSILDAR,

KOTHAMANGALAM TALUK, TALUK OFFICE, REVENUE TOWER,

KOTHAMANGALAM, ERNAKULAM DISTRICT, PIN - 686666

BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

123 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 24810 OF 2024

PETITIONERS:

1 BEJOSH BABY, AGED 46 YEARS,

S/O.BABY PAULOSE, PUTHUSSERIL HOUSE,

NEENDAPARA P.O, KOTHAMANGALAM,

ERNAKULAM, PIN - 695025

2 SWAPNA BEJOSH, AGED 40 YEARS,

W/O.BEJOSH BABY, PUTHUSSERIL HOUSE,

NEENDAPARA P.O, KOTHAMANGALAM,

ERNAKULAM, PIN - 695025

BY ADVS. ENOCH DAVID SIMON JOEL

S.SREEDEV

RONY JOSE

LEO LUKOSE

KAROL MATHEWS SEBASTIAN ALENCHERRY

DERICK MATHAI SAJI

KARAN SCARIA ABRAHAM

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,

ERNAKULAM, PIN - 686673

2 TAHLSIDAR (LR),

TALUK OFFICE, KOTHAMANGALAM,

ERNAKULAM, PIN - 686666

3 KOTHAMANGALAM MUNICIPALITY,

W.P(C).No.2785/2021 & connected cases

124 2025:KER:999

MUNICIPAL OFFICE, KOTHAMANGALAM,

ERNAKULAM, REPRESENTED BY ITS SECRETARY,

PIN - 686666

4 SECRETARY,

KOTHAMANGALAM MUNICIPALITY, MUNCIPAL OFFICE,

KOTHAMANGALAM, ERNAKULAM, PIN - 686666

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

125 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25204 OF 2024

PETITIONER:

PARVATHY MAYA SHAJI, AGED 36 YEARS,

D/O. SHAJI, MADACKAL, S.H. MOUNT,

NATTASSERY, KOTTAYAM,

KERALA, PIN - 686635

BY ADVS. SHERRY J. THOMAS

JOEMON ANTONY

ANTONY NILTON REMELO

GOKUL DEVIS

RESPONDENTS:

1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, KOTTAYAM,

COLLECTORATE, KOTTAYAM - KUMILY ROAD,

KOTTAYAM, KERALA, PIN - 686002

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, PALA, MINI CIVIL

STATION, BYPASS ROAD, KERALA, PIN - 696575

4 THE TAHSILDAR, MEENACHIL TALUK OFFICE,

MINI CIVIL STATION, GROUND FLOOR,

PALA RAMAPURAM ROAD, PALA,

KERALA, PIN - 686577

5 THE VILLAGE OFFICER, ELAKKAD VILLAGE,

W.P(C).No.2785/2021 & connected cases

126 2025:KER:999

ELAKKAD P.O., KOTTAYAM, KERALA, PIN - 686635

6 THE AGRICULTURAL OFFICER, AGRICULTURAL OFFICE,

MARANGATTUPALLY AGRICULTURAL OFFICE,

MARANGATTUPALLY, KOTTAYAM, KERALA, PIN - 686635

7 THE LOCAL LEVEL MONITORING COMMITTEE,

REPRESENTED BY THE AGRICULTURAL OFFICER,

MARANGATTUPALLY AGRICULTURAL OFFICE,

MARANGATTUPALLY, KOTTAYAM, KERALA, PIN - 686635

8 THE SECRETARY,

MARANGATTUPILLY GRAMA PANCHAYATH OFFICE,

KURICHITHANAM P.O., KOTTAYAM, KERALA, PIN - 686635

9 MARANGATTUPILLY GRAMA PANCHAYATH OFFICE,

KURICHITHANAM P.O., KOTTAYAM, KERALA,

REPRESENTED BY ITS SECRETARY, PIN - 686635

SHRI.SUNIL CYRIAC, SC, MARANGATTUPALLY GRAMA

PANCHAYAT, KOTTAYAM

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

127 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25474 OF 2024

PETITIONERS:

1 ANCY BIJU, AGED 47 YEARS,

W/O. BIJU CHACKO,MANALODIYIL HOUSE,

KARIKKODE P.O., KOTTAYAM DISTRICT, PIN - 686610

2 M/S MACH ENTERPRISES,

KARIKKODE P.O, KOTTAYAM DISTRICT,

REPRESENTED BY ITS MANAGING PARTNER,

BIJU CHACKO, PIN - 686610

BY ADVS. ALIAS M.CHERIAN

K.M.RAPHY

BRISTO S PARIYARAM

AMEERA JOJO

MINNU DARWIN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY GOVERNMENT PLEADER,

HIGH COURT OF KERALA, PIN - 695001

2 THE DISTRICT COLLECTOR,

KOTTAYAM DISTRICT, COLLECTORATE,

KOTTAYAM, PIN - 686002

3 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, PALA,

KOTTAYAM DISTRICT, PIN - 686575

4 THE TAHSILDAR,

W.P(C).No.2785/2021 & connected cases

128 2025:KER:999

VAIKOM TALUK OFFICE, VAIKOM,

KOTTAYAM DISTRICT, PIN - 686141

5 THE VILLAGE OFFICER,

MULAKKULAM VILLAGE OFFICE, PERUVA P.O,

KOTTAYAM DISTRICT, PIN - 686610

6 THE SECRETARY,

MULAKKULAM GRAMA PANCHAYAT, PERUVA P.O,

KOTTAYAM DISTRICT, MULAKKULAM GRAMA PANCHAYAT,

PERUVA P.O, KOTTAYAM DISTRICT, PIN - 686610

SHRI.JUSTINE JACOB, SC, MULAKULAM GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

129 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25538 OF 2024

PETITIONER:

K.N.SWARNAKUMARI, AGED 72 YEARS, D/O. A. NARAYANAN

MASTER, MANAGER, NARAYANA UPPER PRIMARY SCHOOL,

MANAPADAM, PUTHUCODE VILLAGE, PALAKKAD, RESIDING AT

MANAPADAM, PUTHUOCODE, PALAKKAD DISTRICT, PIN - 678687

BY ADVS. K.T.SHYAMKUMAR

HARISH R. MENON

K.N.ABHA

A.G.PRASANTH

ALEENA SEBASTIAN

MARY HEDWIG BABY

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT, STATUE,

A.G’S OFFICE P.O., THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER, PALAKKAD,

RDO OFFICE, PARAKUNNAM, VIDYUT NAGAR,

PALAKKAD, PIN - 678001

3 PUTHUCODE GRAMA PANCHAYAT, PUTHUCODE, PALAKKAD DISTRICT,

REPRESENTED BY ITS SECRETARY, PIN - 678687

4 THE SECRETARY, PUTHUCODE GRAMA PANCHAYAT,PUTHUCODE,

PALAKKAD DISTRICT, PIN - 678687

SHRI.C.A.ANOOP, SC, PUTHUCODE GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

130 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 25578 OF 2024

PETITIONER:

JOHNY K.P., AGED 62 YEARS,

S/O. PAILY, KANNAMPUZHA HOUSE,

NEDUMBASSERY VILLAGE, ANGAMALY SOUTH,

ALUVA TALUK, ERNAKULAM DISTRICT, PIN - 683573

BY ADVS. O.D.SIVADAS

VARGHESE THOMAS

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY THE PRINCIPAL SECRETARY,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, FORT KOCHI,

ERNAKULAM DISTRICT., PIN - 682001

3 THE TAHSILDAR (LR),

TALUK OFFICE, ALUVA, ERNAKULAM DISTRICT, PIN -

683101

4 TEH ASSISTANT ENGINEER,

ANGAMALY MUNICIPALITY, ANGAMALY MUNICIPAL OFFICE,

ANGAMALY, ERNAKULAM DISTRICT, PIN - 683572

5 THE SECRETARY,

ANGAMALY MUNICIPALITY, ANGAMALY MUNICIPAL OFFICE,

W.P(C).No.2785/2021 & connected cases

131 2025:KER:999

ANGAMALY, ERNAKULAM DISTRICT, PIN - 683572

6 THE ANGAMALY MUNICIPALITY,

ANGAMALY MUNICIPAL OFFICE, ANGAMALY,

ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY.,

PIN - 683572

SHRI.C.S.AJITH PRAKASH, SC, ANGAMALY MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

132 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 27074 OF 2024

PETITIONER:

SANGEETHA, AGED 46 YEARS,

W/O. KALADHARAN, RESIDING AT 'SREERAGAM',

VRUNDAVAN NAGAR, PUDUSSERY, PUDUSSERY P.O,

PALAKKAD DISTRICT, PIN - 678623

BY ADVS. JACOB SEBASTIAN

WINSTON K.V

ANU JACOB

BHARATH KRISHNAN G.

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE AGRICULTURAL PRODUCTION COMMISSIONER,

AGRICULTURAL DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

3 THE REVENUE DIVISIONAL OFFICER, PALAKKAD,

REVENUE DIVISIONAL OFFICE, CIVIL STATION,

PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

4 THE VILLAGE OFFICER,

KOLLENGODE-2 VILLAGE, KOLLENGODE-2 VILLAGE OFFICE,

KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506

W.P(C).No.2785/2021 & connected cases

133 2025:KER:999

5 THE KOLLENGODE GRAMA PANCHAYAT,

REPRESENTED BY ITS SECRETARY, PANCHAYAT OFFICE,

KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506

6 THE SECRETARY,

KOLLENGODE GRAMA PANCHAYAT, PANCHAYAT OFFICE,

KOLLENGODE P.O, PALAKKAD DISTRICT, PIN - 678506

SHRI.NIRMAL.S, SC, KOLLENGODE GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

134 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 27279 OF 2024

PETITIONERS:

1 SANTHOSH DAS, S/O.SREEDHARA DAS,

AGED 55 YEARS, NO.49 1613 64 15E, ABAD OLYMPUS,

EDAPPALLY.P.O, EDAPPALLY NORTH VILLAGE,

KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682024

2 MEEKHAL FRANKLIN, AGED 38 YEARS,

D/O.ELDHOSE MOLAYIL ISSAC, KUDILUNGAL HOUSE,

T.K.SHANMADHURAM ROAD, MARADU.P.O, MARADU VILLAGE,

KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682304

3 NALAKATH SIRAJ, AGED 57 YEARS,

S/O.VALIYAKADAVATH EBRAHIM, XL 1668 A,

HASEENA MANZIL, KALOOR KASSIM LANE, KALOOR.P.O,

ELAMKULAM VILLAGE, KANAYANNUR TALUK,

ERNAKULAM DISTRICT, PIN - 682017

BY ADVS. ROBIN THOMAS PHILIP

HARRY GEORGE N.S.

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

COLLECTORATE, CIVIL STATION, KUNNUMPURAM,

KAKKANAD, ERNAKULAM, PIN - 682030

3 THE SUB COLLECTOR,

W.P(C).No.2785/2021 & connected cases

135 2025:KER:999

1ST FLOOR, RDO OFFICE, K.B.JACOB ROAD,

FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001

4 THE TAHSILDER (LAND RECORDS),

KANAYANNUR TALUK, NEAR SUBHASH PARK,

MARINE DRIVE, ERNAKULAM, PIN - 682011

5 THE VILLAGE OFFICER,

VAZHAKKALA VILLAGE, NGO QUARTERS,

THRIKKAKARA, ERENAKULAM, PIN - 682021

6 THE SECRETARY,

THRIKKAKARA MUNICIPALITY, KAKKANAD,

ERNAKULAM, PIN - 682030

BY ADV S.JAMAL, SC, THRIKKAKARA MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

136 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28039 OF 2024

PETITIONERS:

1 BINU ABDU SALAM, W/O ABDU SALAM, AGED 40 YEARS,

UDIYANATHAYYIL HOUSE, CHAMMANNUR P.O., PUNNAYURKULAM,

THRISSUR DISTRICT, PIN - 679561

2 SANA ABDU SALAM, AGED 23 YEARS, D/O ABDU SALAM,

UDIYANATHAYYIL HOUSE, CHAMMANNUR P.O., PUNNAYURKULAM,

THRISSUR DISTRICT, PIN - 679561

BY ADVS. S.SHANAVAS KHAN

S.INDU

KALA G.NAMBIAR

RESPONDENTS:

1 THE STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY

TO GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR, CIVIL STATION, CIVIL LINE ROAD,

AYYANTHOLE, THRISSUR, PIN - 680003

3 THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR,

REVENUE DIVISIONAL OFFICE FIRST FLOOR,

CIVIL STATION, CIVIL LINE ROAD,

AYYANTHOLE, THRISSUR, PIN – 680003

4 THE VILLAGE OFFICER, VILLAGE OFFICE, KUNNAMKULAM,

THRISSUR, PIN - 680503

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE COURT

ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

137 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28346 OF 2024

PETITIONER:

1 SAJI PAUL, AGED 49 YEARS,

S/O.M C PAULOSE MOLEL, CHELAD,

PINDIMANA, ERNAKULAM, KERALA, PIN - 686681

2 SIMI VARGHESE, AGED 45 YEARS,

W/o SAJI PAUL,MOLEL, CHELAD,

PINDIMANA, ERNAKULAM, KERALA, PIN -686 681

BY ADVS. KARTHIKA MARIA

ARUN THOMAS

ANIL SEBASTIAN PULICKEL

VEENA RAVEENDRAN

LEAH RACHEL NINAN

MATHEW NEVIN THOMAS

JOE S. ADHIKARAM

SHINTO MATHEW ABRAHAM

KURIAN ANTONY MATHEW

NAVYA SEBY

SHYNI WILLIAM

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENTROOM NO. 201A,

2ND FLOOR, ANNEX I, SECRETARIAT, TRIVANDRUM,

PIN - 695001

2 REVENUE DIVISIONAL OFFICER (RDO),

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,

ERNAKULAM, PIN - 686673

W.P(C).No.2785/2021 & connected cases

138 2025:KER:999

3 THE SECRETARY,

KOTHAMANGALAM MUNICIPALITY,

ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,

KERALA, PIN - 686691

4 KOTHAMANGALAM MUNICIPALITY,

ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,

KERALA, REPRESENTED BY ITS SECRETARY, PIN - 686691

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

139 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 28933 OF 2024

PETITIONER:

SANJANA S, AGED 21 YEARS,

D/O. M. SATHYADAS, SJISHNA NIVAS,

DURGA JUNCTION, AMRITHA NAGAR,

PALAKKAD DISTRICT, PIN - 678001

BY ADVS. JACOB SEBASTIAN

WINSTON K.V

ANU JACOB

BHARATH KRISHNAN G.

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER PALAKKAD,

REVENUE DIVISIONAL OFFICE, CIVIL STATION,

PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

3 THE VILLAGE OFFICER,

PALAKKAD-2 VILLAGE OFFICE,

PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

4 THE PALAKKAD MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,

W.P(C).No.2785/2021 & connected cases

140 2025:KER:999

PIN – 678001

5 THE SECRETARY,

PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,

PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

6 THE ASSISTANT ENGINEER,

TOWN PLANNING DEPARTMENT, PALAKKAD MUNICIPALITY,

MUNICIPAL OFFICE, PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

SHRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

141 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 29990 OF 2024

PETITIONER:

THOMAS JOHN, AGED 64 YEARS,

S/O.ULAHANNAN, CHATHAMKANDATHIL HOUSE,

PUTHUPPADY P.O, KARAKUNNAM,

KOTHAMANGALAM, PIN - 686673

BY ADVS. KARTHIKA MARIA

ARUN THOMAS

ANIL SEBASTIAN PULICKEL

VEENA RAVEENDRAN

SHINTO MATHEW ABRAHAM

KURIAN ANTONY MATHEW

MATHEW NEVIN THOMAS

JOE S. ADHIKARAM

SHYNI WILLIAM

LEAH RACHEL NINAN

NAVYA SEBY

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENT, ROOM NO. 201A,

2ND FLOOR, ANNEX I, SECRETARIAT,

TRIVANDRUM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER (RDO),

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA P.O.,

ERNAKULAM, PIN - 686673

3 THE SECRETARY,

W.P(C).No.2785/2021 & connected cases

142 2025:KER:999

KOTHAMANGALAM MUNICIPALITY,

ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,

KERALA, PIN - 686691

4 ASSISTANT ENGINEER,

KOTHAMANGALAM MUNICIPALITY, ALUVA MUNNAR ROAD,

SH 16, KOTHAMANGALAM P.O., KERALA, PIN - 686691

5 KOTHAMANGALAM MUNICIPALITY,

ALUVA MUNNAR ROAD, SH 16, KOTHAMANGALAM P.O.,

KERALA, REPRESENTED BY ITS SECRETARY, PIN - 686691

BY ADV SHRI.JOICE GEORGE, SC, KOTHAMANGALAM

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

143 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 30850 OF 2024

PETITIONER:

DHANYA CHACKO, AGED 41 YEARS,

D/O CHACKO, DHANYA VILLA, CHILLAVANOOR,

KADAVANTHRA P.O, KOCHI, ERNAKULAM DISTRICT,

PIN - 682020

BY ADV T.K.AJITHKUMAR (VALATH)

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER, FORT KOCHI,

REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN - 682001

2 DEPUTY COLLECTOR, (RR) ERNAKULAM,

COLLECTORATE, CIVIL STATION, KAKKANAD,

ERNAKULAM DISTRICT, PIN - 682030

3 VILLAGE OFFICER,

MARADU VILLAGE OFFICE, MARADU,

ERNAKULAM DISTRICT, PIN - 682304

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

144 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 31080 OF 2024

PETITIONER:

SHIBU, S/O KUNJU PILLAI,

AGED 50 YEARS, KIZHAKIDATHU,

AYYAMKOIKAL MURI ERATHU, VADAKKEDATHUKAVU PTA,

PATHANAMTHITTA DISTRICT, PIN - 691526

BY ADV T.K.AJITHKUMAR (VALATH)

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

KOTTAYAM, OFFICE OF THE REVENUE DIVISIONAL OFFICER,

PUTHANANGADI MINI CIVIL STATION, KOTTAYAM DISTRICT,

PIN - 686001

2 THE TAHSILDAR (LR),

KOTTAYAM TALUK, TALUK OFFICE, PUTHANANGADI,

MINI CIVIL STATION, KOTTAYAM DISTRICT, PIN - 686001

3 THE VILLAGE OFFICER,

PAMPADY VILLAGE OFFICE, SOUTH PAMPADY,

KOTTAYAM DISTRICT, PIN - 686502

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

145 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 31501 OF 2024

PETITIONER:

CORDIAL HOMES PVT LTD, AGED 68 YEARS,

REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR

N. DHANAJAYAN UNNITHAN, RESIDING AT 'DHANUS',

KODUNGANOOR P.O, VATTIYOORKAVU,

THIRUVANATHAPURAM KERALA, PIN - 695013

BY ADVS. AMITH KRISHNAN H.

P.DEVIKRISHNA

B.G.HARINDRANATH (SR.)

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY THE PRINCIPAL SECRETARY,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 REVENUE DIVISIONAL OFFICER,

CIVIL STATION, KADAPPAKKUNNU,

THIRUVANANTHAPURAM, PIN - 695043

3 THE SECRETARY,

THIRUVANANTHAPURAM CORPORATION, VIKAS BHAVAN P.O,

THIRUVANANTHAPURAM, PIN - 695033

SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

146 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 32196 OF 2024

PETITIONERS:

1 V.R. PRATHAP, S/O V.R. KRISHNAN,

AGED 51 YEARS, VISAKHAM,

ADAKKATHERUVU, VATAKARA, PIN - 673104

2 V.R. KRISHNAN, AGED 87 YEARS,

S/O. CHEKU, SANTHINILAYAM, ADAKKATHERUVU,

VATAKARA, PIN - 673104

BY ADV BIJU ABRAHAM

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE DISTRICT COLLECTOR,

OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,

ERANHIPPALAM, KOZHIKODE, PIN - 673020

3 THE REVENUE DIVISIONAL OFFICER,

OFFICE OF THE REVENUE DIVISIONAL OFFICER,

PUTHIYAPPU, VATAKARA, KERALA, PIN - 673101

4 THE CHORODE GRAMA PANCHAYAT,

CHORODE, KAINATTY, KOZHIKODE DISTRICT,

REPRESENTED BY ITS SECRETARY, PIN – 673106

W.P(C).No.2785/2021 & connected cases

147 2025:KER:999

5 THE AGRICULTURAL OFFICER,

OFFICE OF THE AGRICULTURAL OFFICER,

CHORODE, KOZHIKODE DISTRICT, PIN - 673106

6 THE VILLAGE OFFICER,

OFFICE OF THE VILLAGE OFFICER,

CHORODE, KOZHIKODE DISTRICT, PIN - 673106

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

148 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 34940 OF 2024

PETITIONERS:

1 BINCY MATHEW, W/O SHIBU VARGHESE,

AGED 32 YEARS, CHIRAYIL HOUSE,

PANGODU P.O, IKARANAD, NORTH VILLAGE,

ERNAKULAM DISTRICT, PIN - 682310

2 SHIBU VARGHESE, AGED 41 YEARS, S/O C.C VARGHESE,

CHIRAYIL HOUSE, PANGODU P.O, IKARANAD, NORTH VILLAGE,

ERNAKULAM DISTRICT, PIN - 682310

BY ADVS. VARGHESE K.PAUL

SHIBU VARGHESE,(Party-In-Person)

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY SECRETARY TO

GOVERNMENT, DEPARTMENT OF REVENUE, GOVERNMENT

SECRETARIAT, TRIVANDRUM, PIN - 695001

2 DISTRICT COLLECTOR, KAKKANAD, ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL

OFFICE, MINI CIVIL STATION, MUDAVOOR P.O.,

MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686669

4 THE SECRETARY, KOOTHATTUKULAM MUNICIPALITY,

OFFICE OF THE KOOTHATTUKULAM MUNICIPALITY,

KOOTHATTUKULAM, ERNAKULAM DISTRICT, PIN - 686662

BY ADV SHRI.K.S.ARUN KUMAR, SC, KOOTHATTUKULAM

MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

149 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 35218 OF 2024

PETITIONER:

MOHAMMED FAISAL, AGED 40 YEARS,

S/O. ABDUL SATHAR, FAISAL MANZIL,

ERATTAYAL, MARUTHAROAD P.O,

PALAKKAD DISTRICT, PIN - 678007

BY ADVS. JACOB SEBASTIAN

WINSTON K.V

ANU JACOB

BHARATH KRISHNAN G.

ARUNDHATHI SURESH BABU

RESPONDENTS:

1 THE STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

PALAKKAD REVENUE DIVISIONAL OFFICE,

CIVIL STATION, PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

3 THE VILLAGE OFFICER,

PALAKKAD-3 VILLAGE OFFICE, PUTHUR ROAD,

KOPPAM, PALAKKAD DISTRICT, PIN - 678001

4 THE PALAKKAD MUNICIPALITY,

REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,

PALAKKAD HEAD POST OFFICE, PALAKKAD DISTRICT,

W.P(C).No.2785/2021 & connected cases

150 2025:KER:999

PIN – 678001

5 THE SECRETARY,

PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,

PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN - 678001

6 THE ASSISTANT ENGINEER,

TOWN PLANNING DEPARTMENT, PALAKKAD MUNICIPALITY,

MUNICIPAL OFFICE, PALAKKAD HEAD POST OFFICE,

PALAKKAD DISTRICT, PIN – 678001

BY SHRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

151 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 36146 OF 2024

PETITIONERS:

1 RAGISH R NATH, AGED 34 YEARS,

S/O S REGHUNADHAN NAIR, KOCHUPRAIKKAL HOUSE,

CHERTHALA P.O., CHERTHALA TALUK,

ALAPPUZHA, PIN - 688524

2 NITHYA MOL, AGED 33 YEARS,

D/O SASI P.A, PUTHANKANDATHIL HOUSE,

KAKKOOR P.O., THIRUMARADI VILLAGE,

MUVATTUPUZHA TALUK, ERNAKULAM, PIN - 686662

BY ADVS. K.R.PRATHISH

P.K.SREEVALSAKRISHNAN

S.UNNIKRISHNAN (NELLAD)

AKHIL BABU

KRISHNA DAS

RESPONDENTS:

1 STATE OF KERALA,

REVENUE DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPPURAM, REP BY REVENUE PRINCIPLE

SECRETARY, PIN - 695001

2 THE DISTRICT COLLECTOR ERNAKULAM

CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

3 THE REVENUE DIVISIONAL OFFICER (RDO),

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,

ERNAKULAM DISTRICT, PIN – 686673

W.P(C).No.2785/2021 & connected cases

152 2025:KER:999

4 THE TAHSILDAR (LR),

MUVATTUPUZHA TALUK OFFICE, 1ST FLOOR,

MINI CIVIL STATION, MUVATTUPUZHA,

ERNAKULAM, PIN - 686673

5 THE VILLAGE OFFICER,

MEMMURY VILLAGE OFFICE, PAMPAKUDA,

ERNAKULAM, PIN - 686667

6 PAMPAKUDA GRAMA PANCHAYAT,

PAMPAKUDA GRAMA PANCHAYAT OFFICE,

PAMPAKUDA P.O., ERNAKULAM, PIN - 68666

JIBU P. THOMAS, SC, PAMPAKUDA GRAMA PANCHAYAT

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

153 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 36526 OF 2024

P ETITIONER:

JERIN JOY, AGED 33 YEARS, S/O JOY, KAROTTU HOUSE,

MALAYINKIZHU, KOTHAMANGALAM, PIN - 686691

BY ADVS. P.THOMAS GEEVERGHESE

TONY THOMAS (INCHIPARAMBIL)

AMRUTHA K.P.

SAGAR ROSHAN

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL

SECRETARY TO REVENUE DEPARTMENT, THIRUVANANTHAPURAM,

PIN - 695001

2 DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,

ERNAKULAM, PIN - 682030

3 REVENUE DIVISIONAL OFFICER, MINI CIVIL STATION,

PEZHAKKAPPALLY, MUVATTUPUZHA, PIN - 686673

4 KOTHAMANGALAM MUNICIPALITY, REPRESENTED BY ITS

SECRETARY, KOTHAMANGALAM, ERNAKULAM, PIN - 686691

5 SECRETARY, KOTHAMANGALAM MUNICIPALITY, KOTHAMANGALAM,

ERNAKULAM, PIN - 686691

6 ASSISTANT ENGINEER, KOTHAMANGALAM MUNICIPALITY,

KOTHAMANGALAM, ERNAKULAM, PIN - 686691

SHRI.JOICE GEORGE, SC, KOTHAMANGALAM MUNICIPALITY

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

154 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 36806 OF 2024

PETITIONER:

VIJAYAN, AGED 65 YEARS,

S/O CHANDRASEKHARAN KARTHA, AKATHOOTT,

MARKET P.O, KAVUMKARA, MUVATTUPUZHA,

ERNAKULAM, PIN - 686673

BY ADVS. ENOCH DAVID SIMON JOEL

S.SREEDEV

RONY JOSE

LEO LUKOSE

KAROL MATHEWS SEBASTIAN ALENCHERRY

DERICK MATHAI SAJI

KARAN SCARIA ABRAHAM

ITTOOP JOY THATTIL

RESPONDENTS:

1 REVENUE DIVISIONAL OFFICER,

REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,

ERNAKULAM, PIN - 686673

2 VILLAGE OFFICER,

VELLORKUNNAM VILLAGE OFFICE,

ERNAKULAM, PIN - 686673

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

155 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 37186 OF 2024

PETITIONER:

MARIYUMMA, AGED 59 YEARS,

W/O.JAMALUDHEEN, VALIYANGADI HOUSE,

MUPPATHADOM KARA, KADUNGALLOOR VILLAGE,

MUPPATHADOM P.O, ERNAKULAM DISTRICT, PIN - 683110

BY ADV P.A.SALIM

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT,

REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM, PIN - 695001

2 THE SUB COLLECTOR, FORTKOCHIT, OFFICE OF THE SUB

COLLECTOR FORTKOCHI, FORTKOCHI P.O, ERNAKULAM, PIN

- 682001

3 THE TAHSILDAR,

PARAVUR (LR), TALUK OFFICE, NORTH PARAVUR, MAIN

ROAD, NORTH PARAVUR P.O, ERNAKULAM DISTRICT, PIN -

683513

4 KADUNGALLOOR GRAMA PANCHAYATH,

REPRESENTED BY ITS SECRETARY, KADUNGALLOOR GRAMA

PANCHAYATH OFFICE, MUPPATHADOM P.O., KADUNGALLOOR,

ERNAKULAM DISTRICT, PIN - 683110

BY ADVS. SHRI.DINESH MATHEW J. MURIKKAN, SC,

KADUNGALLOOR GRAMA PANCHAYAT

VINOD S. PILLAI(K/631/2012)

W.P(C).No.2785/2021 & connected cases

156 2025:KER:999

NAYANA VARGHESE(K/283/2021)

JERRY PETER(K/3088/2023)

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

157 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 37562 OF 2024

PETITIONERS:

1 AVINASH NANDAKUMAR, AGED 48 YEARS,

S/O NANDAKUMAR, SUBADRALAYAM, AMBADI,

POONITHURA P.O., ERNAKULAM, PIN - 682038

2 RAMESH NANDAKUMAR, AGED 31 YEARS.

S/O NANDAKUMAR, SUBADRALAYAM, AMBADI,

POONITHURA P.O., ERNAKULAM, PIN - 682038

3 MINI PRAVEEN, AGED 56 YEARS,

D/O. KRISHNA MENON,DWARAKA, AMBADI,

POONITHURA P.O., ERNAKLULAM, PIN - 682038

4 MR.ANIL VARMA K. ALIAS ANIL KUMAR,

AGED 55 YEARS, S/O LATE KERALA VARMA N,

'BHARANI', SANSKRIT COLLEGE ROAD, THRIPUNITHURA,

KOCHI, PIN - 682301

BY ADVS. P.SATHISAN

SHIBU B.S

BIJU P.PAUL

JAVED HAIDER

ABHIRAM SUNISH

AKSHARA RAJU

RESPONDENTS:

1 CORPORATION OF COCHIN,

PARK AVENUE ROAD, MARINE DRIVE, ERNAKULAM DISTRICT,

KERALA, REPRESENTED BY ITS SECRETARY, PIN - 682011

2 THE SECRETARY,

W.P(C).No.2785/2021 & connected cases

158 2025:KER:999

CORPORATION OF COCHIN, PARK AVENUE ROAD,

MARINE DRIVE, KOCHI, ERNAKULAM DISTRICT,

KERALA,, PIN - 682011

3 THE ASSISTANT EXECUTIVE ENGINEER,

KOCHI CORPORATION, ERNAKULAM DISTRICT,

KOCHI, PIN - 682011

4 LOCAL LEVEL MONITORING COMMITTEE,

UNDER THE KERALA CONSERVATION OF PADDY LAND AND WET

LAND ACT, 2008, REP. BY ITS CONVENER,

COCHIN MUNICIPAL CORPORATION, PARK AVENUE ROAD,

ERNAKULAM, PIN - 682011

5 THE VILLAGE OFFICER,

POONITHURA VILLAGE, FIRST FLOOR,

ROSY BAZAAR, SAHODARAN AYYAPPAN RD,

VYTTILA, ERNAKULAM, KERALA, PIN – 682019

BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

159 2025:KER:999

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

THURSDAY, THE 9

th

DAY OF JANUARY 2025 / 19TH POUSHA, 1946

WP(C) NO. 39073 OF 2024

PETITIONER:

ZAKKEER V.K., AGED 50 YEARS,

S/O LATE KOCUPILLA, VELIYATHKUDY HOUSE,

PEZHAKKAPILLY, ERNAKULAM DISTRICT, PIN - 686673

BY ADVS. T.A.UNNIKRISHNAN

T. SREELAKSHMI UNNIKRISHNAN

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,

GOVERNMENT SECRETARIAT, STATUE, A.G’S OFFICE P.O.,

THIRUVANANTHAPURAM, PIN - 695001

2 THE REVENUE DIVISIONAL OFFICER,

MUVATTUPUZHA, RDO OFFICE, MUVATTUPUZHA,

ERNAKULAM DISTRICT, PIN - 686661

3 THE PAIRA GRAMA PANCHAYAT,

REPRESENTED BY ITS SECRETARY, MULAVOOR,

PEZHAKAPILLY P.O, ERNAKULAM, PIN - 686673

SHRI.C.A.NAVAS, SC, PAIPRA GRAMA PANCHAYAT,

ERNAKULAM

SHRI.S.RENJITH, SPL. G.P. TO A.A.G

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

06.11.2024 ALONG WITH WP(C).2785/2021 AND CONNECTED CASES, THE

COURT ON 09.01.2025 DELIVERED THE FOLLOWING:

W.P(C).No.2785/2021 & connected cases

160 2025:KER:999

CR

JUDGMENT

[WP(C) Nos.2785/2021, 103/2023, 216/2024, 233/2023, 459/2023, 591/2023, 752/2024,

697/2023, 1588/2024, 2505/2024, 2012/2021, 2691/2024, 2515/2023, 4963/2022,

5997/2022, 6784/2023, 7097/2023, 7676/2023, 8881/2022, 11529/2022, 11428/2023,

15372/2023, 15639/2023, 17653/2023, 14441/2021, 20560/2022, 16461/2021,

21868/2022, 20897/2023, 20976/2023, 22264/2023, 24368/2023, 24457/2023,

25372/2023, 22561/2021, 27851/2022, 28494/2022, 28992/2022, 28799/2023,

29722/2022, 30005/2022, 30552/2022, 25784/2021, 26871/2021, 30649/2023,

26974/2021, 27477/2021, 29419/2021, 29603/2021, 29687/2021, 33196/2023,

34951/2022, 34973/2022, 2945/2024, 36576/2022, 36531/2023, 6346/2024, 37246/2023,

39287/2022, 37957/2023, 7800/2024, 9005/2024, 42019/2022, 10292/2024, 10532/2024,

10772/2024, 42802/2022, 11338/2024, 41769/2023, 43285/2023, 15432/2024,

15601/2024, 16772/2024, 18968/2024, 19298/2024, 19382/2024, 19786/2024,

19828/2024, 19978/2024, 21264/2024, 23300/2024, 23711/2024, 24439/2024,

24810/2024, 25204/2024, 25474/2024, 25538/2024, 25578/2024, 27074/2024,

27279/2024, 28039/2024, 28346/2024, 28933/2024, 29990/2024, 30850/2024,

31080/2024, 31501/2024, 32196/2024, 34940/2024, 35218/2024, 36146/2024,

36526/2024, 36806/2024, 37186/2024, 37562/2024, 39073/2024]

Petitioners seek, among others, a declaration that Note 1

to Rule 12(9) of the Kerala Conservation of Paddy Land and Wetland

Rules (the Rules) framed under the Kerala Conservation of Paddy

Land and Wetland Act, 2008 (the Act) is ultra vires the provisions of

the Act to the extent it provides for levying a fee for the area of

buildings exceeding 3000 square feet proposed in lands falling

under the Act.

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161 2025:KER:999

2. The learned Senior Counsel Sri. B.G. Harindranath

instructed by Sri. Amith Krishnan, Sri. P.K. Soyuz, Sri. K.C. Vincent,

Sri. Jacob Sebastian, Sri. P. Sathisan and Sri. Shanavas Khan, on

behalf of the petitioners, made the following submissions:

2.1. Section 27A (3) only stipulates that if the application

under that Section, namely for regularisation of conversion made

before the coming into force of the Act, is allowed, the applicant

shall be liable to pay a fee at such rate as may be prescribed.

Therefore, the provisions above do not empower the Government

to levy a fee for the construction of apartments after

regularisation, and hence, the Rule is ultra vires the Act. The

power to make subordinate legislation is derived from the

enabling Act and it is fundamental that the delegate on whom such

a power is conferred has to act within the limits of authority

conferred by the Act. There is no conversion of land contrary to

the provisions of the Act. In fact, the conversion with respect to

the unnotified lands made prior to the commencement of the Act

was legal. The KLU Order promulgated under the Essential

W.P(C).No.2785/2021 & connected cases

162 2025:KER:999

Commodities Act did not put fetters on the power of the

landowner from converting a paddy land/wetland prior to the

commencement of the Act i.e. before 12-8-2008.

2.2. Section 27A (6) of the Act specifies that no permission is

needed for constructing residential buildings up to 120 sq.m. on

4.04 Ares or commercial buildings up to 40 sq.m. on 2.02 Ares. It

clarifies that housing complexes do not qualify as residential

buildings under this exemption. If the exempted area is later

increased, the owner must pay a fee as per Section 27A(3), which

only allows for a conversion fee upon regularisation. Therefore, the

provisions do not grant the Government, the authority to levy

additional fees for apartment construction, making the Rule ultra

vires the Act. For one purpose a landowner has to pay three fees to

the Government, which is illegal and not contemplated in the Act.

The unreasonable levy of additional fees for conversion amounts to

extortion. It is a well-settled position of law that the fee sought by

the Government should be reasonable and commensurate with the

W.P(C).No.2785/2021 & connected cases

163 2025:KER:999

benefit derived by the petitioner. If permission is granted under

the Kerala Land Utilisation Order, 1967, the landowner has the

right to use the land as desired, without dictation from authorities.

In cases where permission is granted under Section 9 on paddy

lands in the data bank through Form 1, no fee is imposed for

construction and therefore a levy of fee for construction under

Note 1 is discriminatory as well.

2.3. Regarding unnotified lands, there is only a regularisation

of records and no actual conversion. The government's service is

limited to correcting the BTR, and thus, any fee imposed must have

a direct correlation to this service. The classification of fees based

on building area lacks rational connection to the Act's goals,

violating the equality principle under Article 14 of the

Constitution. Rules must align with the parent statute and cannot

extend beyond its provisions. The correction of the BTR allows for

construction, and imposing additional charges based on square

footage for construction is irrational and arbitrary. The levy is hit

by Article 265 of the Constitution of India. Furthermore, Article

W.P(C).No.2785/2021 & connected cases

164 2025:KER:999

300A of the Constitution guarantees property owners protection

from deprivation without legal authority; therefore, any law must

be constitutional and sustainable. Section 27A of the Act grants the

competent authority the power to permit the use of unnotified

lands for various purposes. As such, imposing a fee based on

building area is inconsistent with legislative intent and

unjustifiable. The petitioners also point out that for those lands

that were converted prior to 30.12.2017, no fee is leviable and

therefore equals are being treated unequally as persons holding

lands whose nature have already been changed are treated

differently.

2.4. The learned counsel relied on the following judgments to

support their contentions:

Commissioner, Hindu Religious Endowments, Madras v. Sri

Lakshmindra Thirtha Swamiar of Sri Shirur Mutt [AIR 1954 SC 282],

Jindal Stainless Limited and Another v. State of Haryana and Others

[(2017) 12 SCC 1], Kunj Behari Lal Butail and Others v. State of H.P

W.P(C).No.2785/2021 & connected cases

165 2025:KER:999

and Others [(2000) 3 SCC 40], Kerala Samsthana Chethu Thozhilali

Union v. State of Kerala and Others [(2006) 4 SCC 327], Tata Iron

and Steel Co. Ltd. and another v. State of Bihar and others [2018

KHC 7066], District Collector, Ernakulam and others v. Fr. Jose

Uppani and others [2020 (4) KHC 394], Gujarat Ambuja Exports Ltd.

(M/s) and another v. State of Uttarakhand and others [2016 (3) SCC

601], Dental Council of India v. Biyani Shikshan Samiti [2022 (2) KLT

Online 1045 (SC)] , D. S. Nakara and others v. Union of India [(1983)

1 SCC 305], Calcutta Municipal Corpn. And Others v. Shrey

Mercantile (P) Ltd and Others [(2005) 4 SCC 245], Ramesh Chandra

Sharma and Others v. State of Uttar Pradesh and Others [(2024) 5

SCC 217], Saji C.M. and others v. State of Kerala and Others [2015 (4)

KLT 452], In Re Delhi Laws Act [AIR 1951 SC 332], Synthetics and

Chemicals Ltd. and Others v. State of U.P. and Others [(1990) 1 SCC

109], Punjab Urban Planning and Development Authority v. Vidya

Chetal [(2019) 9 SCC 83], State of U.P. and others v. Sitapur Packing

Wood Suppliers and Others [(2002) 4 SCC 566], State of Tamil Nadu

and Another v. TVL South Indian Sugar Mills Association and

W.P(C).No.2785/2021 & connected cases

166 2025:KER:999

Others [(2015) 13 SCC 748], Sant Saran Lal and another v. Parsuram

Sahu Alias Kishan Lal Sahu and Others [AIR 1966 SC 1852], Wipro

Limited v. Assistant Collector of Customs and Others [(2015) 14 SCC

161], Indian Express Newspapers (Bombay) Private Ltd and Others

v. Union of India and Others [(1985) 1 SCC 641], Bharathidasan

University and Another v. All India Council for Technical Education

and Others [(2001) 8 SCC 676], Petroleum and Natural Gas

Regulatory Board v. Indraprastha Gas Limited and Others [(2015) 9

SCC 209], Union of India and Others v. S. Srinivasan [(2012) 7 SCC

683], Gupta Modern Breweries v. State of Jammu and Kashmir and

Ors [(2007) 6 SCC 317], Bimal Chandra Banerjee and Ors. v. State of

Madhya Pradesh and Ors [(1970) 2 SCC 467], Jagannath Ramanuj

Das and Another v. State of Orissa and Another [AIR 1954 SC 400],

Cheranelloor Grama Panchayath, Ernakulam and Another v. Joe

Thattil [2020 (5) KHC 669], Abdul Salam v. State of Kerala [2021 (6)

KLT 452], Baby v. District Collector [2021 (6) KLT 316], Global

Education Trust v. State of Kerala [2020 (6) KLT 738], Mohammed

Ashraf v. State of Kerala [2021 (3) KLT 334], Philomina Joseph v.

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Revenue Divisional Officer [2022 (1) KLT 509], Revenue Divisional

Officer v. Ajith Kumar Shenoy [2022 (1) KLT Online 1162],

Jafarkhan v. K.A.Kochumakkar and others [2012 (1) KHC 523 (DB)],

Shahul Hameed v. Principal Secretary, Local Self Government [2018

(1) KLT 1008], Shivadasan v. Revenue Divisional Officer [2017 (3)

KLT 822], Dr. Umesh Chandra Maheshwari v. Mathura/Vrindavan

Development [2018 SCC Online All 877], State of H.P. and Others v.

Shivalik Agro Poly Products and Others [(2004) 8 SCC 556], State of

Tamil Nadu and Another v. National South Indian River

Interlinking Agriculturist Association [(2021) 15 SCC 534], Baby

M.K. and Others v. District Collector, Ekm. and Others [2021 (6) KHC

318].

3. On the other hand, the learned Government Pleader

Sri.S.Renjith, opposing the prayers in the writ petitions, submitted

as follows:

3.1. The Kerala Land Utilization Order, 1967 has no scheme

or enabling provisions to legalise any illegal conversion. There is

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no doubt that one can approach the District Collector under the

KLU Order, for the purpose of using the land for any other

purpose. However, there is no provision to regularise any illegal

conversion. To avoid such an anomaly, the Paddy Act was enacted.

The Government have enacted the Kerala Conservation of Paddy

Land & Wet Land Act, 2008 to prevent illegal conversion and

reclamation of wetland and paddy lands in the State of Kerala.

3.2. The existing Paddy Land Act does not provide for the

constitution of a Paddy Cultivators Relief Fund and the

Government thought that such a fund is to be constituted for

providing financial assistance to paddy cultivators to promote

paddy cultivation in the State of Kerala. Some of the holders of the

paddy land are unwilling to cultivate the paddy lands and

wetlands because of the increased expenses for cultivating paddy

lands. Section 27A(3) of the Act, doesn't restrict the Government

from levying fees based on the plinth area/area of the building.

The Government can in any manner. i.e., based on the extent of

the land or the area of the building, or both, levy a fee for the

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reclamation of land, and thus discourage/restrict to the maximum

extent, massive constructions in reclaimed land. Section 27A(6) of

the Act clearly specifies the intention of the Legislature, showing

that the legislature has imposed restriction and limitation over the

land and that too was done in certain provisions on the basis of the

extent of land. Section 27A (1) of the Act categorised the usage of

land for three purposes, namely, residential or commercial or

other purposes and added that the owner shall apply to the RDO

for utilising the unnotified land following the provisions.

3.3. Section 30 of the Kerala Conservation of Paddy Land and

Wet Land Act provides the rule-making power. Accordingly, the

Government can make Rules to carry out the provisions of the Act.

The legislative measure arose from widespread illegal conversions

of agricultural land, necessitating a framework to protect the

ecological balance and agricultural production. The authority to

levy fees is grounded in the legislative intent to regulate land

conversion responsibly, ensuring compliance with ecological

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standards and safeguarding agricultural interests. Thus, Rule 12(9)

remains valid and necessary to implement the objectives of the Act

effectively.

3.4. The learned Government Pleader relied on the following

judgments to support his contentions:

Prabhakara Reddy A. and Company v. State of Madhya

Pradesh and Others [(2016) 1 SCC 600], Cardamom Marketing

Corporation and Another v. State of Kerala and Others [(2017) 5 SCC

255], Ravinder Sood v. State and Others [2020 KHC 2764].

4. Heard the learned counsel on both sides at length and

perused the records.

5. The object of the Kerala Conservation of Paddy Land and

Wetland Act, 2008 (the Act) reads thus:

“An Act to conserve the paddy land and wetland and to

restrict the conversion or reclamation thereof, in order to

promote growth in the agricultural sector and to sustain the

ecological system, in the State of Kerala.”

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Section 27A of the Act is extracted hereunder.

“27A. Change of nature of unnotified land – (1) If any

owner of an unnotified land desires to utilise such land for

residential or commercial or for other purpose, he shall

apply to the Revenue Divisional Officer for permission in

such manner as may be prescribed.

(2) Notwithstanding anything contained in any judgment,

decree or order of any Court or Tribunal or any other

authority, the Revenue Divisional Officer may, after

considering the reports of the Village Officer concerned, pass

such orders as deemed fit and proper on such applications,

ensuring that there is no disruption to the free flow of water

to the neighbouring paddy lands, if any, through such water

conservancy measures as is deemed necessary:

Provided that, if the area of such parcel of land

where the application is allowed is more than 20.2 Ares, ten

per cent of such land shall be set apart for water

conservancy measures.

(3) If the application is allowed, the applicant shall be liable

to pay a fee at such rate as may prescribed:

Provided that, no such fee shall be collected if the

applicant proves that the land where the application is

allowed is, filled up or naturally filled up before the 4th day

of July 1967, the date of commencement of the Kerala Land

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Utilisation Order, 1967, after completing such procedure, as

may be prescribed.

(4) If the application is allowed, the Revenue Divisional

Officer shall ensure that the reclamation of the unnotified

land shall not adversely affect the cultivation of paddy or

any other crops, if any, in the adjoining land and shall

specify such water conservancy measures as is necessary to

ensure such cultivation:

Provided that in specifying such water

conservancy measures, the Revenue Divisional Officer may,

if he deems fit, refer to satellite maps of the area maintained

by Government agencies.

(5) No permission under this section shall be necessary

where the purpose for which the unnotified land is

converted or attempted to be converted or utilized or

attempted to be utilized is for paddy cultivation.

(6) Notwithstanding anything contained in the Kerala

Panchayat Raj Act, 1994 (13 of 1994) or in the Kerala

Municipality Act, 1994 (20 of 1994), no permission under this

section shall be necessary for constructing a residential

building having a maximum area of 120 square meters in a

maximum extent of 4.04 ares of land or a commercial

building having a maximum area of 40 square meters in a

maximum extent of 2.02 ares of land:

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Provided that the construction of a housing

complex or complexes or flats or multi-storied residential

complexes shall not come within the meaning of residential

building specified in this sub-section:

Provided further that this exemption shall be

granted only once.

(7) The exemption under sub-section (6) shall be applicable

only to owners of unnotified lands under the Kerala

Conservation of Paddy Land and Wetland (Amendment) Act,

2018:

Provided that if the area of the residential

building or commercial building exempted under sub-

section (6) is subsequently increased by new extension, the

exemption under sub-section (6) shall cease to have effect

and the owner of the land as on the date of detection of the

new extension shall be liable to pay fee as per sub-section

(3).

(8) Where conversion of an unnotified land is required for

any public purpose, the Revenue Divisional Officer shall

submit a report to Government outlining the measures to be

adopted to ensure that the reclamation shall not disrupt the

free flow of water to the neighbouring paddy lands, if any,

and shall suggest such water conservancy measures as is

necessary to ensure this.

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(9) The Government may, on receipt of a report under sub-

section (8), issue permission to reclaim unnotified land for

public purpose:

Provided that where permission is granted, the

Government may make necessary modifications to the

recommendations of the Revenue Divisional Officer as

deemed fit:

Provided further that, if the area of such parcel

of land where the application is allowed is more than 20.2

Ares, ten per cent of such land shall be set apart for water

conservancy measures.

(10) The order issued under sub-section (2) and (9) shall

clearly indicate the survey number of the lands and the

extent of the land in each survey number for which sanction

has been accorded, the extent of the land in which water

conservancy measures are to be adopted by the applicant

and a sketch of such land indicating the aforementioned

details shall be appended to the order.

(11) The Revenue Divisional Officer may, either suo motu or

on the application of any aggrieved party, cancel any order

issued under sub-section (2) if the conditions specified in the

order issued therein are not complied by the applicant,

either fully or partially.

(12) No order of cancellation under sub-section (11) shall be

made by the Revenue Divisional Officer unless the applicant

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thereof has been given an opportunity of being heard in the

matter.

(13) Any application received for the change of nature of

unnotified land from the date of commencement of the

Kerala Conservation of Paddy Land and Wetland

(Amendment) Act, 2018 shall be considered and disposed of

only in accordance with the provisions of the Act.”

5.1. The Kerala Conservation of Paddy Land and Wetland

Act aims to protect paddy lands and wetlands in Kerala. The Act

emphasises the importance of preserving these areas to promote

agricultural growth and maintain ecological balance. Section 27A

(3) of the Act provides for the regularisation of conversions that

occurred before the coming into force of the Act, provided an

application is made and the required fees paid. Essentially, this

means that previous land conversions can be legitimised, but the

Act doesn't impose further restrictions on those lands once they

are regularised. Thus, if the processes outlined in Section 27A are

completed, construction or other activities on those lands are

permissible, and the Act does not apply to them anymore.

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5.2. The only fee contemplated for regularising the

records is one under Section 27A(3), which is based on the extent of

the land and not on the construction or its size. The fee itself is

levied to regularise conversions that happened before the Act came

into force.

5.3. The levy impugned is challenged on the ground that

the same is ultra vires the Paddy Act. The doctrine of ultra vires

envisages that a rule making body must function within the

purview of the rule making authority conferred on it by the parent

Act. As the body making rules or regulations has no inherent

power of its own to make rules, but derives such power only from

the statute, it has to necessarily function within the purview of the

statute. It is trite that the court considering the validity of a

subordinate legislation, will have to consider the nature, object and

scheme of the enabling Act, and also the area over which power

has been delegated under the Act and then decide whether the

subordinate legislation conforms to the parent statute. Where a

rule is directly inconsistent with a mandatory provision of the

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statute, then, of course, the task of the court is simple and easy.

But where the contention is that the inconsistency or non-

conformity of the rule is not with reference to any specific

provision of the enabling Act, but with the object and scheme of

the parent Act, the court should proceed with caution before

declaring invalidity.

5.4. Delegated legislation should not travel beyond the

purview of the parent Act. If it does, it is ultra vires and cannot be

given any effect. Ultra vires may arise in several ways; there may

be simple excess of power over what is conferred by the parent Act;

delegated legislation may be inconsistent with the provisions of the

parent Act or statute law or the general law; there may be non-

compliance with the procedural requirement as laid down in the

parent Act. It is the function of the courts to keep all authorities

within the confines of the law by applying the doctrine of ultra

vires. The Rules, regulations, schemes, bye-laws, orders made

under statutory powers are all comprised within the ambit of

delegated legislation. The powers of statutory bodies are derived,

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controlled and restricted by the statutes that create them and the

rules and regulations framed thereunder. Any action of such bodies

in excess of their power or in violation of the restrictions placed on

their powers is ultra vires. Rules are duly made relative to the

subject matter on which the statutory bodies act subordinate to the

terms of the statute under which they are promulgated.

Regulations are in aid of the enforcement of the provisions of the

statute. One of the principles of delegated legislation is that the

Rules so made must not endeavour to include in its ambit what the

Act itself does not contemplate or possess.

5.5. The Supreme Court, in several cases including in

Union of India and Others v. S. Srinivasan [2012 (7) SCC 683] and the

earlier judgments in Indian Express Newspapers (Bombay) Private

Ltd. and Others. Vs. Union of India and Others [(1985) 1 SCC 641],

General Officer Commanding-in-Chief and Another v. Dr.Subhash

Chandra Yadav and Another [(1988) 2 SCC 351], Additional District

Magistrate (Rev) Delhi Admn. v. Siri Ram [(2000) 5 SCC 451],

Sukhdev Singh and Others v. Bhagatram Sardar Singh Raghuvanshi

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and Another [(1975) 1 SCC 421], Kunj Behari Lal Butail and Others v.

State of H.P and Others[(2000) 3 SCC 40], Mahalakshmi Sugar Mills

Company Limited and Another v. Union of India and Others [(2009)

16 SCC 569] laid down the following principles.

(i) The rule must conform to the provisions of the statute

under which it is framed.

(ii) It must also come within the scope and purview of the

rule-making power of the authority framing the rule.

(iii) Conferment of rule-making power by an Act does not

enable the rule-making authority to make a rule which travels

beyond the scope of the enabling Act.

(iv) Rules cannot be made to supplant the provisions of

the enabling Act but to supplement it.

(v) Rules shall not be ultra vires the Constitution and shall

not go against the legislative policy of the statute.

(vi) Subordinate legislation does not carry the same

degree of immunity that is enjoyed by a statute passed by a

competent legislature.

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(vii) Subordinate legislation yields to plenary legislation

and so a rule made under a statute can be questioned on the

ground that it is contrary to some other statute.

(viii)Rules made under a statute cannot be

unreasonable.

(ix) Rule made under a statute must establish the pattern

of conduct to be followed and shall not be used to enlarge the

powers beyond the scope intended by the legislature.

(x) When a statute confirms a general rule making power,

the rule so made shall satisfy the test of falling within the scope of

such power and must fulfill the object and purpose of the enabling

Act.

(xi) The delegate on whom a rule making power is

conferred with has to act within the limits of the authority

conferred by the Act.

(xii) The powers of statutory bodies are derived,

controlled and restricted by the statutes which create them and

any action of such bodies in excess of their power or in violation of

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the restrictions placed on their powers is ultra vires.

5.6. As stated above, delegated legislation refers to rules,

regulations, or orders made by an authority under powers granted

by a parent statute. It is essential that such delegated laws remain

within the confines of the power conferred by that statute. For a

rule to have legal effect, it must conform to the provisions of the

enabling Act and fall within the scope of rule-making authority

specified in that Act. The authority given to make rules does not

permit exceeding what has been legislatively intended, and the

Rules cannot contradict or supplant statutory provisions. They

must supplement existing laws without creating new substantive

rights not outlined in the parent Act. When a legislature grants

general rule-making power for carrying out an Act's purpose, it

does not grant unrestricted powers. If a body makes rules beyond

its conferred powers or inconsistent with statutory law, those rules

are considered ultra vires (beyond one's legal power) and are void.

5.7. The learned Government Pleader argues that the fee

imposed on buildings exceeding 3,000 square feet on unnotified

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lands reflects the legislative intent of the Paddy Act and falls under

the authority to create rules for its implementation. However, this

interpretation is inconsistent with the Act’s objectives and cannot

be upheld. When considering the provisions of the Act alongside its

objectives, it is clear that the power to levy a fee based on the

extent of construction is not granted. Even if the government's

objectives are commendable, without an enabling statutory

provision, the fee cannot be collected. Consequently, the argument

that the levy is ultra vires is to be upheld, as the Act's intent and

the scope of rule-making authority under Section 30 do not permit

such fees. The only fee allowable under the Act for regularising

land conversions is outlined in Section 27A(3), and no additional

fee for construction is contemplated. Since the Act does not

regulate building construction, such a levy cannot be justified. In

Indian Express Newspapers (Bombay) Private Ltd. and Others. Vs.

Union of India and Others [(1985) 1 SCC 641] the Supreme Court

found that the rules imposed a fee for the registration of books and

publications, but the parent Act did not confer the authority to

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impose such a fee. The power to make a Rule to levy a tax or fee, if

any, has to be done within the limits prescribed by the Act and not

in transgression of the Act. It has to limit itself to the powers

granted to it by the Act.

5.8. In view of the findings rendered above, there cannot be

any doubt that Note 1 to Rule 12(9) of the Kerala Conservation of

Paddy Land and Wetland Rules (the Rules) framed under the Kerala

Conservation of Paddy Land and Wetland Act, 2008 (the Act) travels

beyond the parent Act and therefore the same has to be held illegal

and invalid.

6. The petitioners argue that the fee imposed lacks

reciprocity, making it invalid. They assert that the regularisation of

unnotified land changes under Section 27A(3) is contingent on the

payment of this fee, reflecting a two-way exchange. In contrast, the

fee imposed under Rule 12(9) does not meet the definition of a fee,

as it does not correspond to any specific benefit for the payer,

rendering the levy unjustifiable. The levy through Rule 12(9) does

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not satisfy the definition of fee. The term “fee” can mean a license

fee and the same does not necessarily mean a fee in return for

services. If a license fee is collected, there cannot be any argument

that the said fee has to be only for the services rendered. The

nature of services to be rendered in return for a levy to make it a

fee has been considered by the Supreme Court in several cases and

in all of them it has been held that the services must confer some

benefit on the person to make the fee. The Supreme Court has

distinguished between a tax and a fee under the Indian

Constitution. A tax is a mandatory payment to a public authority

for general state expenses, merged into the government's revenue,

without providing specific benefits to the taxpayer. In contrast, a

fee is a payment made for specific services rendered, characterised

by quid pro quo (reciprocity).

6.1 . The following principles emerge from the judgments of

the Apex Court:

1. The fee which is charged for regulation is classifiable as a

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fee and an element of quid pro quo is not required.

2. Regulatory fees shall not be excessive and must be

reasonable.

3. There shall be a reasonable relationship between the levy

of the fee and the service rendered and a mathematical

exactitude is not necessary.

4. License fee does not mean a fee in lieu of services.

5. No quid pro quo needs to be established in regulatory fees

and not required to find out whether there is a correlatable

quid pro quo to the quantum of the levy.

6. Quid pro quo is not a condition precedent for the levy of a

regulatory fee.

7. The only examination required in levying of regulatory fee

is whether it is excessive or unreasonable.

6.2. There is no contention by the government in the

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instant case that the levy is a tax and not a fee. It is also not shown

that the person who is making the payment is granted any benefit.

In the absence of any contention on the part of the government that

the fee in the instant case is a regulatory fee or that it is a license

fee, their contention has to fail for want of any services being given

to the person making the payment. The distinction between tax and

fee itself is the element of quid pro quo which characterizes a fee.

Indisputably, the fee under Rule 12(9) is not tied to any specific

service provided by the Government and therefore the levy of the

fee is bad on that count as well.

6.3. The Government argues that the fee serves as a

mechanism to discourage large-scale developments restricted by

the Act and that it is intended to fund a "Paddy Cultivators Relief

Fund." This fund aims to support paddy farmers and promote

sustainable agriculture, aligning with the Act's goal of protecting

agricultural interests. However, this argument also cannot be

accepted for the reasons previously outlined.

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7. Learned Counsel appearing for the petitioners further

argued that imposing a fee without statutory backing is also hit by

Article 265 of the Constitution of India, which reads as follows:

“265. Taxes not to be imposed save by authority of law: No tax

shall be levied or collected except by authority of law.”

7.1. The question as to whether the term “tax” under

Article 265 of the Constitution of India includes imposts of every

kind namely; tax, duty, cess or fees has been answered by the

Supreme Court in its decision in Commissioner of Income Tax,

Udaipur, Rajasthan v. McDowell and Co. Ltd [2009 KHC 5214] as

follows.

“20. “The Tax”, “Duty”, “Cess” or “fee” constituting a class

denotes to various kinds of imposts by State in its sovereign

power of taxation to raise revenue for the State. Within the

expression of each specie each expression denotes different

kind of impost depending on the purpose for which they are

levied. This power can be exercised in any of its

manifestation only under any law authorizing levy and

collection of tax as envisaged under Article 265 which uses

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only expression that no “tax” shall be levied and collected

except authorized by law.

21. It in its elementary meaning conveys that to support a

tax legislative action is essential, it cannot be levied and

collected in the absence of any legislative sanction by

exercise of executive power of State under Article 73 by the

Union or Article 162 by the State. Under Article 366(28)

“Taxation” has been defined to include the imposition of any

tax or impost whether general or local or special and tax

shall be construed accordingly. “Impost” means compulsory

levy.

22. The well-known and well-settled characteristic of “tax”

in its wider sense includes all imposts. Imposts in the context

have following characteristics:

(i) The power to tax is an incident of sovereignty.

(ii) “Law” in the context of Article 265 means an

Act of legislature and cannot comprise an

executive order or rule without express statutory

authority.

(iii) The term “tax” under Article 265 read with

Article 366(28) includes imposts of every kind viz.

tax, duty, cess or fees.

(iv) As an incident of sovereignty and in the nature of

compulsory exaction, a liability founded on principle

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of contract cannot be a “tax” in its technical sense as

an impost, general, local or special.”

7.2. Again in the judgment reported in Tata Iron and Steel

Co. Ltd. and Another v. State of Bihar and Others [2018 KHC 7066], the

Apex Court considered the argument that the compulsory exaction

without the authority of law directly infringes the fundamental

rights under Article 14 and Article 19(1)(g) and also Article 265 of

the Constitution of India and specifically considered the question

as to whether the prohibition contained in Article 265 is confined

only to levy and collection of tax or it would also extent to levy or

collection of a fee. Answering the said issue, the Supreme Court in

the Judgment in Tata Iron and Steel Co. Ltd. and Another (Supra)

relying on McDowell and Co. Ltd categorically held that the

expression “fee” is also comprehended in the expression “tax” for

the purpose of Article 265 and even for the collection of a “fee”,

authority or law (i.e legislative support) is mandatorily required

under the Constitution. The legal position above noted was again

approved by the nine-judge Constitution Bench of the Supreme

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Court in Jindal Stainless Limited and Another v. State of Haryana

and Others [(2017) 12 SCC 1].

7.3. The Supreme Court again reiterated this position in

Mathura Vrindavan Development Authority and Another v. Rajesh

Sharma and Others [2023 SCC Online SC 530], holding that, as per

Article 265 of the Constitution of India, there shall not be any levy

of tax/fees/charges except in accordance with law and/or as

provided under the statute.

7.4. In Bimal Chandra Banerjee and Ors. v. State of Madhya

Pradesh and Ors [(1970) 2 SCC 467] the Hon'ble Supreme Court

held that:

“18. No tax can be imposed by any bye-law or rule or regulation

unless the statute under which the subordinate legislation is

made specially authorises the imposition even if it is assumed

that the power to tax can be delegated to the executive. The

basis of the statutory power conferred by the statute cannot be

transgressed by the rule making authority. A rule making

authority has no plenary power. It has to act within the limits of

the power granted to it.”

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7.5. In Gupta Modern Breweries v. State of Jammu and

Kashmir and Ors [(2007) 6 SCC 317] the Hon'ble Supreme Court held

that:

“20. It is now a well-settled principle of law that the regulatory

powers are generally to be widely construed. However, empowering

the State Government to impose taxes, fees or duties and such

demands must be authorised by the statute and must contain

sufficient guidelines.”

7.6. Given the above, I hold that the levy is opposed to

Article 265 of the Constitution of India as no statutory provision

enabled the Government to collect a levy like the one impugned in

the writ petition.

8.It is relevant to note that once the conversion of the

land is permitted under the KLU Order and the land is classified as

purayidom/garden land in the Basic Tax Register (BTR), the

provisions of the 2008 Act and its amendments are inapplicable.

The case of LLMC, Kizhakkambalam Grama Panchayath and others

v. Mariumma and another [2015 (2) KLT 516 (DB)] affirms that the

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classification change in the BTR upon valid conversion is binding

and must be respected by authorities. The imposition of

conversion charges or fees under Rule 27A of the amended Rules

or related provisions of the 2008 Act is ultra vires when the

conversion was approved or applications were made before

30.12.2017. This has been stated in Mohammed Ashraf v. State of

Kerala (supra). The demand for such charges disregards the

principle of legitimate expectation, as landowners who followed

the legal framework of the KLU Order reasonably expected that

the 2008 Act or its amendment would not bind them further.

8.1. This Court has repeatedly held that lands legally utilised

or converted prior to the incorporation of Section 27A of the 2008

Act cannot be subjected to the restrictions or requirements

introduced by the amended Act. The Division Bench relied on

earlier judgments, including Aishabeevi v. Superintendent of Police

[2014 (3) KLT 1078], which clarified that constructions undertaken

without explicit orders under the KLU Order cannot be

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retrospectively deemed illegal. Furthermore, the Government of

Kerala's circular dated 13.08.2018, exempted constructions

completed under building permits issued before 30.12.2017 from

compliance with Section 27A, reinforcing the principle that the

amended provisions of the 2008 Act apply only to lands not legally

utilised before the amendments. Thus, lands already converted or

utilised, with or without explicit permissions under the KLU Order,

before the amendments of 2008 retain their legal status. These

precedents ensure that the stricter provisions of the 2008 Act do

not unfairly burden landholders who acted within the framework

of the earlier KLU Order, safeguarding their legitimate

expectations and upholding principles of non-retroactivity in law.

8.2. This position of law is made clear by the recent judgment

of the Supreme Court in The Tahsildar & Anr. v. Renjith George

[2025 KHC Online 7012] held that despite the insertion of a

separate definition of unnotified land, the legislature has treated

both “paddy land” and “unnotified land” at par for the purpose of

W.P(C).No.2785/2021 & connected cases

194 2025:KER:999

their conversion as non-agricultural lands. The nature of land,

whether paddy land or unnotified land thus becomes immaterial

when applying its conversion to non-agricultural purposes. It is

also held that the Amendment Act will apply to the applications

that were already pending consideration before the Amendment

Act came into force.

8.3. It has to be noticed that the application under Section

27A itself is contemplated when an owner of an unnotified land or

paddy land under the Act desires to utilise such land for

residential or commercial or for other purposes. Thus, it is clear

that the application itself is for enabling the owners to use their

land for residential or commercial or for other purposes and it is

the said application that is being allowed after collecting a fee

mentioned in Section 27A(3). Once the steps under Section 27A and

the change in records are completed, there cannot be any further

restriction placed or any levy demanded under the provisions of

the Act. On this ground also, the levy has to be held to be bad and

W.P(C).No.2785/2021 & connected cases

195 2025:KER:999

inoperative.

9. It is to be noted that the right of the land owners after

completing the steps under the Paddy Act to enjoy their property

is seriously curtailed by the proposed levy. Article 300A guarantees

that no person shall be deprived of his property saved by the

authority of law. It is trite that under Article 300A of the

Constitution, nobody can be deprived of the property and right of

residence, otherwise in the manner prescribed by law. The right to

property of a person would include a right to construct a building,

though such right can be restricted by reason of legislation. The

fee in the instant case has to be taken as one potentially infringing

upon their rights guaranteed under Article 300A as it deprives the

right of the petitioners to enjoy their property to the fullest by

effecting construction, a fundamental aspect of property

enjoyment, by imposing an unreasonable fee, amounting to an

unreasonable restriction on the right to use and enjoyment the

property.

W.P(C).No.2785/2021 & connected cases

196 2025:KER:999

9.1. When the right to construct is seriously inhibited by a

levy, which is hit by Article 265 of the Constitution of India,

equally the restriction would also violate the letter and spirit of

Article 300A of the Constitution of India.

10. Based on the findings rendered above, the irresistible

conclusion is that the levy cannot be sustained and therefore the

same is declared as inconsistent with the provisions of the statute

in question. Accordingly, it is declared that Note 1 to Rule 12(9) is

ultra vires the Kerala Conservation of Paddy Land and Wetland

Act, 2008 and Rules and the Amendment Act, 2018 to the extent it

imposes a levy of fee of Rs.100/- per sq. feet exceeding 3000 sq. ft.

Consequently, (1) No demand for the above fee shall be made

against the petitioners and their applications for building permits

shall be considered without insisting on the payment referred

above and subject to the provisions of the relevant Building Rules.

The pending applications for building permits, if any, shall be

considered within six weeks from the date of receipt of a copy of

W.P(C).No.2785/2021 & connected cases

197 2025:KER:999

this judgment.

(2). The amounts, if any, collected from the petitioners

under Note 1 to Rule 12(9) of the Kerala Conservation of Paddy

Land and Wetland Rules (the Rules) framed under the Kerala

Conservation of Paddy Land and Wetland Act, 2008 (the Act) shall

be refunded to them within four months from the date of receipt

of a copy of this judgment.

The writ petitions are allowed as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

DMR/-

W.P(C).No.2785/2021 & connected cases

198 2025:KER:999

APPENDIX OF WP(C) 103/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO: 3632/2022 DATED

21/11/2022 OF PATTOM S.R.O.

Exhibit P2 TRUE COPY OF ORDER DATED 02/09/2022, OF

REVENUE DIVISIONAL OFFICER,

THIRUVANANTHAPURAM, UNDER RULE 12 (3) OF

THE KERALA CONSERVATION OF PADDY AND WET

LAND ACT 2008

Exhibit P3 TRUE COPY OF ORDER DATED 22/09/2022 OF

TAHSILDAR (LR), THIRUVANANTHAPURAM, UNDER

RULE 12(10), 12(11), 13 ORDERED TO CHANGE

THE NATURE OF THE LAND IN REVENUE RECORDS

Exhibit P4 TRUE COPY OF THANDAPPER EXTRACT OF THE

PROPERTY ISSUED ON 16/09/2022 BY THE PATTOM

VILLAGE OFFICE

Exhibit P5 TRUE COPY OF NOTICE DATED 21/02/2022 OF

REVENUE DIVISIONAL OFFICER,

THIRUVANANTHAPURAM

Exhibit P6 TRUE COPY OF APPLICATION FOR BUILDING

PERMIT DATED 06/12/2022 SUBMITTED BY THE

PETITIONER

Exhibit P7 TRUE COPY OF THE NOTICE DATED 14/12/2022

ISSUED BY THE 2ND RESPONDENT

W.P(C).No.2785/2021 & connected cases

199 2025:KER:999

APPENDIX OF WP(C) 216/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER NO. K- 28/11/2023

DATED 13.09.2023 OF RDO FORT KOCHI

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED

26.09.2023

Exhibit P3 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 14.11.2023

Exhibit P4 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12 (9)

Exhibit P5 A TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 2012 OF 2021 DATED 11.08.2021

W.P(C).No.2785/2021 & connected cases

200 2025:KER:999

APPENDIX OF WP(C) 233/2023

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011804633/2022 DATED 01/07/2022 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011804360/2022 DATED 20/06/2022 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011805525/2021 DATED 07/11/2021 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P4 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011800177/2022 DATED 15/01/2021 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P5 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011804361/2022 DATED 20/06/2022 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P6 TRUE COPY OF THE BASIC TAX RECEIPTS NO.

KL01011804558/2022 DATED 27/06/2022 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P7 TRUE COPY OF THE BASIC TAX RECEIPT NO.

KL01011805524/2021 DATED 07/11/2021 ISSUED BY THE

VILLAGE OFFICE, PATTOM

Exhibit P8 TRUE COPY OF THE LETTER NO. KBT-4/2019-20 DATED

04-09-2019 BY THE AGRICULTURAL FIELD OFFICER,

KRISHI BHAVAN, THIRUVANANTHAPURAM

Exhibit P9 TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE

OFFICE OF THE DISTRICT COLLECTOR,

THIRUVANANTHAPURAM DATED 24/02/2016

Exhibit P9(a) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE

OFFICE OF THE DISTRICT COLLECTOR,

THIRUVANANTHAPURAM DATED NIL

Exhibit P9(b) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE

OFFICE OF THE DISTRICT COLLECTOR,

W.P(C).No.2785/2021 & connected cases

201 2025:KER:999

THIRUVANANTHAPURAM DATED 24/02/2016

Exhibit P9(c) TRUE COPY OF THE RECEIPT NO. B7/16 ISSUED BY THE

OFFICE OF THE DISTRICT COLLECTOR,

THIRUVANANTHAPURAM DATED 25/02/2016

Exhibit P10 TRUE COPY OF THE JUDGMENT REPORTED IN 2019(2)

KHC, PAGE 241

Exhibit P11 TRUE COPY OF THE JUDGEMENT IN WP(C) NO.

14940/2020, REPORTED IN 2021 (1) KLT, PAGE 543

Exhibit P12 TRUE COPY OF THE GO.(GENERAL) NO.1166/2021/ REV

DATED 25/02/2021

Exhibit P13 TRUE COPY OF THE ORDER NO.3399/2022/DDIS - I 5

DATED 04/06/2022 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P14 TRUE COPY OF THE EXTRACT OF THANDAPPER NO.8034

DATED 01/07/2022

Exhibit P15 TRUE COPY OF THE ORDER NO.3406/2022 DDIS - I 5

DATED 02/06/2022 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P16 TRUE COPY OF THE ORDER NO.3410/2022 DDIS - I 5

DATED 04/06/2022 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P17 TRUE COPY OF THE ORDER NO. 3404/2022 I 5 DATED

04/06/2022 ISSUED BY SUB COLLECTOR,

THIRUVANANTHAPURAM

Exhibit P18 TRUE COPY OF THE ORDER NO.3397/2022 DDIS - I 5

DATED 28/05/2022 ISSUED BY REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P19 TRUE COPY OF THE ORDER NO.3382/2022 DDIS - I 5

DATED 21/05/2022 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P20 TRUE COPY OF THE ORDER NO.3401/2022 DATED

04/06/2022 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, THIRUVANANTHAPURAM

Exhibit P21 TRUE COPY OF THE DEMAND NOTICE NO. 10219/2022 /I

S DATED 15/11/2022 ISSUED BY THE REVENUE

DIVISIONAL OFFICER, THIRUVANANTHAPURAM

W.P(C).No.2785/2021 & connected cases

202 2025:KER:999

APPENDIX OF WP(C) 459/2023

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF PROCEEDINGS NO. H3/20108/2019 DATED

09/08/2020 OF THE TAHSILDAR (LR), KANAYANNUR

GRANTING PERMISSION TO FIRST PETITIONER

Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO. H3- 20107/2019

K.DIS DATED 25/05/2020 OF THE TAHSILDAR (LR),

KANAYANNUR

Exhibit P3 TRUE COPY OF THE NOTICE DATED 31/10/2020 OF THE

3RD RESPONDENT ALONG WITH TYPE WRITTEN COPY OF

THE SAME

Exhibit P4 TRUE COPY OF THE CHALLAN DATED 18/11/2020

Exhibit P5 TRUE COPY OF THE PROCEEDINGS NO. K2-2458/20 DATED

08/12/2020 OF THE 3RD RESPONDENT

Exhibit P6 TRUE COPY OF THE LAND TAX RECEIPT DATED

05/05/2022 ISSUED BY VILLAGE OFFICER POONITHURA

Exhibit P6(a) TRUE COPY OF THE LAND TAX RECEIPT DATED

05/05/2022 ISSUED BY VILLAGE OFFICER POONITHURA

Exhibit P7 TRUE COPY OF THE PLAN OF THE PROPOSED APARTMENT

Exhibit P8 TRUE COPY OF THE OBJECTION DATED 28/09/2022

SUBMITTED BY THE PETITIONERS

Exhibit P9 TRUE COPY OF THE LETTER DATED 29/11/2022 ISSUED

BY THE 6TH RESPONDENT

Exhibit P10 TRUE COPY OF THE BANK GUARANTEE DATED 01/12/2022

ISSUED BY SOUTH INDIAN BANK LTD, REGIONAL OFFICE,

KAKKANAD

Exhibit P11 TRUE COPY OF THE COVERING LETTER DATED 02/12/2022

ADDRESSED TO THE 5TH RESPONDENT

Exhibit P12 TRUE COPY OF THE BUILDING PERMIT DATED 02/12/2022

ISSUED IN FAVOUR OF THE PETITIONERS

W.P(C).No.2785/2021 & connected cases

203 2025:KER:999

APPENDIX OF WP(C) 591/2023

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO.1622/2022 DATED

19/3/2022 OF KONDOTTY SUB REGISTRY OFFICE

Exhibit P2 TRUE COPY OF THE ORDER NO.RDO

TIR/1719/2020-J1 DATED 16/10/2020 OF THE

3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED

02/12/2022 ISSUED BY VILLAGE OFFICER,

VAZHAYOOR

Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 02/12/2022 ISSUED BY VILLAGE OFFICER,

VAZHAYOOR IN THE NAME OF PETITIONERS

Exhibit P5 TRUE COPY OF THE BUILDING PERMIT

APPLICATION DATED 14/12/2022 SUBMITTED BY

PETITIONERS BEFORE THE 4TH RESPONDENT

Exhibit P6 TRUE COPY OF THE COMMUNICATION DATED

28/12/2022 ISSUED BY THE 5TH RESPONDENT

RESPONDENTS' EXHIBITS

Exhibit R5(a) COPY OF THE EXTRACT OF THE OFFICE NOTE OF

THE ASSISTANT ENGINEER, LSGD SECTION,

VAZHAYUR GRAMA PANCHAYATH

W.P(C).No.2785/2021 & connected cases

204 2025:KER:999

APPENDIX OF WP(C) 752/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 3936/2022

DATED 19/10/2022 OF MUVATTUPUZHA S.R.O.

Exhibit P2 TRUE COPY OF THE PROCEEDING DATED

10/10/2022 PASSED BY THE 5TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE DEMAND NOTICE ISSUED BY

THE 5TH RESPONDENT DATED 10/10/2022

Exhibit P4 TRUE COPY OF THE APPLICATION FOR

REGULARIZED BUILDING PERMIT ALONG WITH SITE

PLAN SUBMITTED BEFORE THE 7TH RESPONDENT.

Exhibit P5 TRUE COPY OF ACKNOWLEDGEMENT RECEIPT DATED

13/12/2023 ISSUED BY THE 7TH RESPONDENT FOR

ACKNOWLEDGING THE RECEIPT OF EXHIBIT P4

APPLICATION.

Exhibit P6 TRUE COPY OF RECEIPT ISSUED BY THE 7TH

RESPONDENT FOR RECEIVING THE PERMIT FEE

DATED 13/12/2023.

Exhibit P7 TRUE COPY OF THE NOTICE DATED 19/12/2023

ISSUED BY THE 8TH RESPONDENT.

Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED

17/05/2021 IN WP© NO. 2785/2021 OF THIS

HON’BLE COURT.

W.P(C).No.2785/2021 & connected cases

205 2025:KER:999

APPENDIX OF WP(C) 697/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR CONVERSION

SUBMITTED BY THE PETITIONER BEFORE THE 2ND

RESPONDENT DATED 12.4.2019

Exhibit P2 TRUE COPY OF THE COMMUNICATION

NO.RDOPTM/1138/2019-S3 DATED 01.12.2020

SENT BY THE 2ND RESPONDENT TO THE

PETITIONER

Exhibit P3 TRUE COPY OF THE COMMON JUDGMENT DATED

26.07.2021 IN W.P.(C) NO. 558/2021 AND W.P.

(C) NO. 4140/2021 OF THIS HON'BLE COURT

Exhibit P4 TRUE COPY OF THE PROCEEDINGS NO.

RDOPTM1138/2019/M2 OF THE 2ND RESPONDENT

DATED 04.11.2022

Exhibit P5 TRUE COPY OF THE GOVERNMENT ORDER NO. GO(P)

1166/2021/REV. DATED 25.2.2021

Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED

17.5.2021 IN W.P (C) NO. 2785/2021 OF THIS

HON’BLE COURT.

Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN W.P.(C)

NO.25784/2021 DATED 19.11.2021 OF THIS

HON’BLE COURT

Exhibit P8 TRUE COPY OF THE INTERIM ORDER IN W.P.(C)

NO.26868/2021 DATED 29.11.2021 OF THIS

HON’BLE COURT.

W.P(C).No.2785/2021 & connected cases

206 2025:KER:999

APPENDIX OF WP(C) 1588/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED EXECUTED AS

DOCUMENT NO.2859/I/2021 DATED 11/8/2021 OF

SRO, KOTHAMANGALAM

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED

03/05/2023 ISSUED FROM KOTHAMANGALAM

VILLAGE OFFICE

Exhibit P3 A TRUE COPY OF THE ORDER DATED 24/12/2020

ISSUED BY THE 2ND RESPONDENT

Exhibit P4 A TRUE COPY ORDER NO. A3-6649/20/DDIS DATED

30/12/2020 ISSUED BY THE 3RD RESPONDENT

Exhibit P5 A TRUE COPY SITE APPROVAL AND BUILDING

PERMIT NO.PW4-15/23-24 DATED 06/07/2023

ISSUED BY THE 7TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 10/11/2023 SUBMITTED BY THE

PETITIONER BEFORE THE 6TH RESPONDENT

Exhibit P7 A TRUE COPY OF THE NOTICE DATED 28/11/2023

ISSUED BY THE 7TH RESPONDENT

Exhibit P8 A TRUE COPY OF THE INTERIM ORDER 21/12/2023

OF THIS HON’BLE COURT IN W.P.(C) NO.

43285/2023

W.P(C).No.2785/2021 & connected cases

207 2025:KER:999

APPENDIX OF WP(C) 2505/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

25.07.2021

Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED BY THE CLAPPANA VILLAGE OFFICER

DATED 11.09.2021

Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/128/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/116/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/171/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/118/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/119/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/120/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/121/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/122/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

5030501/127/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

W.P(C).No.2785/2021 & connected cases

208 2025:KER:999

Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/123/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/124/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/124/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/129/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P16 A TRUE COPY OF THE ORDER DATED 10.08.2023

W.P(C).No.2785/2021 & connected cases

209 2025:KER:999

APPENDIX OF WP(C) 2012/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CHALAN RECEIPT FOR RS

2112660 DATED 17/02/2020.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.A6-2778/19/K.DIS.

DATED 24/02/2020 ISSUED BY THE 2ND

RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 11/12/2020.

EXHIBIT P4 TRUE COPY OF THE NOTICE NO.BP-340/2021

DATED 05/01/2021 ISSUED BY THE 4TH

RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12(9) OF THE KERALA

CONSERVATION OF PADDY LAND AND WET LAND

RULES.

W.P(C).No.2785/2021 & connected cases

210 2025:KER:999

APPENDIX OF WP(C) 2691/2024

PETITIONER'S EXHIBITS

Exhibit P1(a)A TRUE COPY OF THE LAND TAX RECEIPT DATED

25.07.2021

Exhibit P1(b)A TRUE COPY OF THE LAND TAX RECEIPT DATED

13.07.2021

Exhibit P1(c)A TRUE COPY OF THE LAND TAX RECEIPT DATED

26.07.2021

Exhibit P1(d)A TRUE COPY OF THE LAND TAX RECEIPT DATED

09.07.2021

Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED

BY THE CLAPPANA VILLAGE OFFICER DATED 11.09.2021

Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NUMBER

5030501/154/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/131/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/146/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/132/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/139/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/140/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/135/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/137/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

W.P(C).No.2785/2021 & connected cases

211 2025:KER:999

5030501/138/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/141/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/142/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/143/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/144/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P16 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/145/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P17 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/147/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P18 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/148/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P19 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/133/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P20 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/134/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P21 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/150/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P22 A TRUE COPY OF THE BUILDING AGE CERTIFICATE NO.

5030501/136/2023 ISSUED BY THE CLAPPANA GRAMA

PANCHAYAT DATED 21.08.2023

Exhibit P23 A TRUE COPY OF THE ORDER DATED 10.08.2023

W.P(C).No.2785/2021 & connected cases

212 2025:KER:999

APPENDIX OF WP(C) 2515/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

08/06/2022 ISSUED FROM KOTHAMANGALAM

VILLAGE OFFICE

Exhibit P2 A TRUE COPY OF THE ORDER DATED 28/04/2020

ISSUED BY THE 2ND RESPONDENT

Exhibit P3 A TRUE COPY OF THE CHALLAN DATED 23/03/2020

ISSUED FROM THE SUB-TREASURY, KOTHAMANGALAM

Exhibit P4 A TRUE COPY OF ORDER DATED 21/08/2020

ISSUED BY THE 3RD RESPONDENT

Exhibit P5 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 03/8/2022 SUBMITTED BY THE

PETITIONER BEFORE THE 6TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE NOTICE DATED 20/01/2023

ISSUED BY THE 6TH RESPONDENT

Exhibit P7 A TRUE COPY OF THE INTERIM ORDER 11/8/2021

OF THIS HON’BLE COURT IN W.P.(C) NO.

2012/2021

W.P(C).No.2785/2021 & connected cases

213 2025:KER:999

APPENDIX OF WP(C) 4963/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

10/01/22 IN RESPECT OF LAND IN RE SY 319/5,

14 OF KATTANAM VILLAGE.

Exhibit P2 A TRUE COPY OF THE TAX RECEIPT DATED

20/01/22 IN RESPECT OF LAND IN

RE.SY.NO.319/11 OF KATTANAM VILLAGE.

Exhibit P3 A TRUE COPY OF THE COMMUNICATION ISSUED BY

THE SECRETARY, BHARANIKAVU GRAMA PANCHAYATH

DATED 04/10/2016.

Exhibit P4 A TRUE COPY OF THE APPLICATION IN FORM 7

DATED 23/01/20.

Exhibit P4(a) A TRUE READABLE COPY OF EXT.P4 APPLICATION.

Exhibit P5 A TRUE COPY OF THE NOTICE NO.B1/4920/21

DATED 27/12/21.

Exhibit P6 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE

SHOWING THE FAIR VALUE OF THE LAND IN RE

SURVEY NOS.319/5 AND 319/11 IN BLOCK NO.14

OF KATTANAM VILLAGE.

Exhibit P7 A TRUE COPY OF THE APPLICATION DATED

12/11/2021 UNDER RIGHT TO INFORMATION ACT.

Exhibit P8 A TRUE COPY OF THE REPLY GIVEN BY THE 3RD

RESPONDENT 03/12/2021.

Exhibit P9 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE

SHOWING THE FAIR VALUE OF THE LAND IN RE

SURVEY NO.318/1 IN BLOCK NO.14 OF KATTANAM

VILLAGE.

Exhibit P10 A TRUE PRINT OUT FROM THE OFFICIAL WEBSITE

SHOWING THE FAIR VALUE OF THE LAND IN RE

SURVEY NO.317/4 IN BLOCK NO.14 OF KATTANAM

VILLAGE.

W.P(C).No.2785/2021 & connected cases

214 2025:KER:999

Exhibit P11 A TRUE COPY OF THE CIRCULAR NO.REV-P1-

117/2021 REVENUE (P) DATED 23/07/2021.

Exhibit P12 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12

(9) OF KERALA CONSERVATION OF PADDY LAND

WET LAND RULES.

Exhibit P13 TRUE COPY OF THE INTERIM ORDER IN WPC

NO.2012/2021 DATED 11/08/2021.

Exhibit P14 TRUE COPY OF THE CIRCULAR No.Rev

P1/219/2020 REVENUE (P) DEPARTMENT DATED

20.02.2021.

W.P(C).No.2785/2021 & connected cases

215 2025:KER:999

APPENDIX OF WP(C) 5997/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE CHALAN RECEIPT DATED

28,05,2020 FOR PAID RUPEES 1,61,617 TOWARDS

FEES BY THE PETITIONERS.

Exhibit P2 TRUE COPY ORDER DATED 09.06.2020 OF THE 2ND

RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 18.09.2021

ISSUED BY THE 4TH RESPONDENT TO THE

PETITIONERS.

Exhibit P4 TRUE COPY OF THE FEE SCHEDULE PRESCRIBED AS

PER UNDER RULE 12(9) OF THE KERALA

CONSERVATION OF PADDY LAND AND WETLAND

RULES,2008.

Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT DATED

17.04.2021 OF ELAKKAD VILLAGE.

Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED

17.05,2021 IN WPC 2785/2021

Exhibit P7 TUE COPY OF THE INTERIM ORDER DATED

11.08.2021 IN WPC 14441/2021

W.P(C).No.2785/2021 & connected cases

216 2025:KER:999

APPENDIX OF WP(C) 6784/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF 2ND RESPONDENT

DATED 08.07.2022

Exhibit P2 TRUE COPY OF THE SURVEY SKETCH OF THE

PETITIONER’S PROPERTY

Exhibit P3 TRUE COPY OF THE BUILDING PERMIT

APPLICATION OF THE PETITIONER IN APPENDIX-

A1

Exhibit P4 TRUE COPY OF THE DECISION REPORTED IN 2022

(5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED

V. STATE OF KERALA)

W.P(C).No.2785/2021 & connected cases

217 2025:KER:999

APPENDIX OF WP(C) 7097/2023

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE DEED NO

4981/I/2022 OF THE PERUMBAVOOR SUB-

REGISTRAR OFFICE

Exhibit P2 THE PROCEEDINGS OF THE REVENUE DIVISIONAL

OFFICER NO A9-6565/19/R.DIS DATED 17.1.2020

Exhibit P3 THE TRUE COPY OF THE DIRECTION BY THE

TAHASILDAR, KUNNATHUNAD TO THE VILLAGE

OFFICER, ARAKKAPADI TO COLLECT THE LAND TAX

BY VIRTUE OF ORDER NUMBER G2-972/20/D.DIS

DATED 5.3.2020

Exhibit P4 THE TRUE COPY OF THE LAND TAX RECEIPT DATED

15.12.22

Exhibit P5 THE TRUE COPY OF THE APPLICATION SUBMITTED

BEFORE THE PANCHAYAT FOR GETTING PERMIT

Exhibit P6 THE TRUE COPY OF THE RECEIPT NO 1220206976

DATED 13.2.2023 ISSUED FROM THE VENGOLA

GRAMA PANCHAYAT

Exhibit P7 THE TRUE COPY OF THE LETTER NO SC2-65

II/2023 DATED 21.02.2023 FROM THE PANCHAYAT

SECRETARY

Exhibit P8 THE TRUE COPY OF THE ORDER DATED 17.5.2021

IN WP(C) NO 2785/2021

W.P(C).No.2785/2021 & connected cases

218 2025:KER:999

APPENDIX OF WP(C) 7676/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT OF

PETITIONER’S PROPERTY DATED 31.05.2022

Exhibit P2 TRUE COPY OF THE ORDER OF THE REVENUE

DIVISIONAL OFFICER IRINJALAKUDA DATED

21.12.2020

Exhibit P3 TRUE COPY OF THE DECISION REPORTED IN 2022

(5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED

V. STATE OF KERALA)

Exhibit P4 TRUE COPY OF THE ORDER OF THE REVENUE

DIVISIONAL OFFICER IRINJALAKUDA DATED

11.07.2022

Exhibit P5 TRUE COPY OF BUILDING PERMIT ISSUED BY THE

1ST RESPONDENT DATED 31.08.2022

Exhibit P6 TRUE COPY OF ACKNOWLEDGMENT RECEIPT DATED

27.02.2023 ISSUED BY THE 1ST RESPONDENT

PANCHAYATH EVIDENCING REPORT OF COMPLETION

OF THE BUILDING FOR WHICH THE BUILDING

PERMIT WAS GRANTED AS PER EXT.P5

Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN

WP(C).NO.6784/2023 DATED 28.02.2023

W.P(C).No.2785/2021 & connected cases

219 2025:KER:999

APPENDIX OF WP(C) 8881/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1609/I/19 OF SRO

KOTTAYAM

Exhibit P2 TRUE COPY OF BUILDING PERMIT ORDER NO. 213-

113/89-90 DATED 24.7.89 ISSUED BY THE 4TH

RESPONDENT IN FAVOUR OF ONE K GEORGE MATHEW, THE

PREDECESSOR OF 1ST PETITIONER.

Exhibit P3 BUILDING PERMIT NO.PW3/BA/124/13-14 DATED

17.05.2018 ISSUED BY THE 4TH RESPONDENT TO THE

1ST PETITIONER

Exhibit P4 DEVELOPMENT PERMIT NO.PW3/BA/124/13-14 DATED

17.5.18 ISSUED BY THE 4TH RESPONDENT TO THE 1ST

PETITIONER

Exhibit P5 TRUE COPY OF FIRE SAFETY CLEARANCE FOR SITE

CERTIFICATE NO. F2-4305/17 DATED 17.04.2017

ISSUED BY THE DEPARTMENT OF FIRE & RESCUE

SERVICES GOVERNMENT OF KERALA TO THE 1ST

PETITIONER

Exhibit P6 TRUE COPY OF THE CONSENT TO ESTABLISH ISSUED TO

THE 1ST PETITIONER BY THE KERALA STATE POLLUTION

CONTROL BOARD DATED 24.05.2017 IN FILE NO.

PCB/KTM/CE/1452/17

Exhibit P7 TRUE COPY OF THE APPLICATION DATED 31.01.2020 IN

FORM 6 FILED BY THE 1ST PETITIONER BEFORE THE

2ND RESPONDENT.

Exhibit P8 TRUE COPY THE CHALLAN DATED 30.01.2020 SHOWING

THE REMITTANCE OF RS 1000/- PRODUCED ALONG WITH

EXT.P7.

Exhibit P9 TRUE COPY OF THE NOTICE NO. B1-476/2021 DATED

08.02.2022 ISSUED BY THE 2ND RESPONDENT TO THE

1ST PETITIONER.

Exhibit P10 TRUE COPY OF THE SRO NO. 369/2021 EXTRA ORDINARY

GAZETTE NOTIFICATION NO. 1471 DATED 25.02.2021

ISSUED BY THE 1ST RESPONDENT.

Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 17.5.2021

ISSUED IN WPC NO. 2785/2021

Exhibit P12 TRUE COPY OF THE INTERIM ORDER DATED 11.08.2021

IN WPC 2012/2021 AND 14441/2021

W.P(C).No.2785/2021 & connected cases

220 2025:KER:999

APPENDIX OF WP(C) 11529/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED NO.1677 OF 1995 OF PATTOM S.R.O. DATED

5/4/1995.

Exhibit P2 TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED NO.3829 OF 1988 OF PATTOM S.R.O. DATED

31/10/1988.

Exhibit P3 TRUE COPY OF THE POWER OF ATTORNEY EXECUTED

BY DR.M.R.K.SURESH IN FAVOUR OF VALSA S.

DATED 29/8/2019.

Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT

EVIDENCING PAYMENT OF TAX DATED 30/12/2020

ISSUED FROM VILLAGE OFFICE, KADAKAMPALLY

FOR RS.300/-.

Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT

EVIDENCING PAYMENT OF TAX DATED 30/12/2020

ISSUED FROM VILLAGE OFFICE,KADAKAMPALLY FOR

RS.700/-.

Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY

THE PETITIONER BEFORE THE 2ND RESPONDENT ON

9/11/2020.

Exhibit P7 TRUE COPY OF THE ORDER PASSED BY THE 2ND

RESPONDENT DATED 7/3/2022.

W.P(C).No.2785/2021 & connected cases

221 2025:KER:999

APPENDIX OF WP(C) 11428/2023

PETITIONER'S EXHIBITS

Exhibit P 1 A TRUE COPY OF THE FORM 7 APPLICATION DATED

18.11.2022 FILED BEFORE THE 2ND RESPONDENT

Exhibit P 2 A TRUE COPY OF THE CHALANS EVIDENCING

PAYMENT DATED 22.2.2023 OF THE PETITIONER

Exhibit P 3 A TRUE COPY OF THE 27A ORDER OF THE 2ND

RESPONDENT IN FAVOUR OF THE PETITIONER

DATED 20.3.2023

Exhibit P 4 A TRUE COPY OF THE PETITIONER’S APPLICATION

FOR BUILDING PERMIT DATED 12.8.2022

Exhibit5 P 5 A TRUE COPY OF OF THE INTERIM ORDER DATED

17.5.2021 IN WP(C)NO 2785/2021

W.P(C).No.2785/2021 & connected cases

222 2025:KER:999

APPENDIX OF WP(C) 15372/2023

PETITIONER'S EXHIBITS

Exhibit P1 ORDER DATED 24.09.2020 PASSED BY THE

REVENUE DIVISIONAL OFFICER,

THIRUVANANTHAPURAM

Exhibit P2 APPLICATION DATED 28.02.2023 FOR BUILDING

PERMIT FILED BEFORE THE THIRUVANANTHAPURAM

CORPORATION

Exhibit P2A RECEIPT DATED 28.02.2023 ISSUED BY THE

THIRUVANANTHAPURAM CORPORATION FOR FEES

PAID BY THE PETITIONER FOR BUILDING PERMIT.

Exhibit P3 NO OBJECTION CERTIFICATE DATED 31.03.2023

ISSUED BY THE DEPARTMENT OF FIRE AND SAFETY

Exhibit P4 ORDER DATED 17.05.2021 OF THE HON'BLE HIGH

COURT OF KERALA IN WP(C) NO. 2785 OF 2021

W.P(C).No.2785/2021 & connected cases

223 2025:KER:999

APPENDIX OF WP(C) 15639/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO. 228 OF

2023 DATED 30.01.2023 OF MARADU S.R.O

Exhibit P2 A TRUE COPY OF THE ORDER NO. K8 - 1422/2022

DATED 02.06.2022 OF RDO FORT KOCHI

Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT DATED

15.02.2023

Exhibit P4 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 06.04.2023

Exhibit P5 A TRUE COPY OF THE NOTICE NO.

BA/1001/3046/2023 ISSUED BY THE 4TH

RESPONDENT

Exhibit P6 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12

(9)

Exhibit P7 A TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 2012 OF 2021 DATED 11.08.2021

W.P(C).No.2785/2021 & connected cases

224 2025:KER:999

APPENDIX OF WP(C) 17653/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTERED LEASE DEED

NO. 1162 OF 2021 DATED 19.07.2021 OF

KOTTAYAM SRO

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED

02.08.2022 ISSUED BY VILLAGE OFFICER

NATAKAM

Exhibit P3 A TRUE COPY OF THE ORDER NO. B1 -

3463/20/K. DIS DATED 17.02.2021ISSUED BY

2ND RESPONDENT

Exhibit P4 A TRUE COPY OF THE ORDER NO. B1 -

3458/20/K.DIS DATED 23.01.2021ISSUED BY 2ND

RESPONDENT

Exhibit P5 A TRUE COPY OF THE ORDER NO. B1 –

3462/20/K.DIS DATED 17.02.2021ISSUED BY 2ND

RESPONDENT

Exhibit P6 A TRUE COPY OF THE ORDER NO. B1 -

3461/20/K.DIS DATED 23.01.2021 ISSUED TO BY

THE 2 ND RESPONDENT

Exhibit P7 A TRUE COPY OF THE ORDER NO. B1 -

3464/20/K.DIS DATED 17.02.2021 ISSUED TO BY

THE 2 ND RESPONDENT

Exhibit P8 A TRUE COPY OF THE ORDER NO. B1 -

3460/20/K.DIS DATED 17.02.2021 ISSUED TO BY

THE 2 ND RESPONDENT

Exhibit P9 A TRUE COPY OF THE ORDER NO. B1 -

3459/20/K.DIS DATED 17.02.2021 ISSUED TO BY

THE 2 ND RESPONDENT

Exhibit P10 A TRUE COPY OF THE CHALAN RECEIPT DATED

30.10.2021

Exhibit P11 A TRUE COPY OF THE BUILDING PERMIT DATED

04.10.2021

W.P(C).No.2785/2021 & connected cases

225 2025:KER:999

Exhibit P12 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 06.04.2023

Exhibit P13 A TRUE COPY OF THE NOTICE NO. NBA - 42/2021

- 22 DATED 25.05.2023

Exhibit P14 A TRUUE COPY OF THE FEES SCHEDULE

PRESCRIBED AS PER RULE 12 (9)

Exhibit P15 A TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 2012 OF 2021 DATED 11.08.2021

W.P(C).No.2785/2021 & connected cases

226 2025:KER:999

APPENDIX OF WP(C) 14441/2021

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE CHALAN RECEIPT FOR

RS.82,357/- DATED 5.8.2020 PAID BY THE 1ST

PETITIONER

Exhibit P2 TRUE COPY OF THE CHALAN RECEIPT FOR

RS.82,357/- DATED 5.8.2020 PAID BY THE 2N

PETITIONERD

Exhibit P3 TRUE COPY OF THE ORDER NO.DDSJ 2659/2020

DATED 17.8.2020 ISSUED IN FAVOUR OF THE 1ST

PETITIOENR

Exhibit P4 TRUE COPY OF THE ORDER NO.DDSJ 2660/2020

DATED 17.8.2020 ISSUED IN FAVOUR OF THE 2ND

PETITIONER

Exhibit P5 THE TRUE COPY OF THE SRO NO.369/2021 DATED

25.2.2021 PUBLISHED IN THE KERALA GAZETTE

DATED 25.2.2021

W.P(C).No.2785/2021 & connected cases

227 2025:KER:999

APPENDIX OF WP(C) 20560/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1157/2018 OF

SRO, ANGAMALI

Exhibit P2 TRUE COPY OF THE APPLICATION IN FORM-6

DATED 17.12.2020 SUBMITTED BEFORE THE 2ND

RESPONDENT RDO

Exhibit P3 TRUE COPY OF THE APPLICATION DATED

23.03.2021 FOR THE EXTENSION OF THE

BUILDING PERMIT AND ISSUANCE OF OCCUPANCY

CERTIFICATE

Exhibit P4 TRUE COPY OF THE INTERIM ORDER DATED

08.04.2021 IN WPC 8930/2021

Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 23.05.2021

IN WPC 8930 OF 2021

Exhibit P6 TRUE COPY OF THE NOTICE NO.

RDOCHN/780/2021-K1 DATED 28.03.2022 .

Exhibit P7 TRUE COPY OF THE FEE SCHEDULE PUBLISHED

VIDE SRO NO. 369/2021 AS PER EXTRA ORDINARY

GAZETTE NOTIFICATION NO. 1471 DATED

25.02.2021.

Exhibit P8 TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 IN WPC NO. 2785 OF 2021

Exhibit P9 TRUE COPY OF THE INTERIM ORDER ISSUED IN

WPC NOS: 2012 AND 14441 OF 2021

Exhibit P10 TRUE COPY OF THE SAID INTERIM ORDER IN WPC

8881 OF 2022 DATED 17.03.2022

Exhibit P11 TRUE COPY OF THE ORDER NO.

RDOKTM/476/2020/B1/KDIS DATED 18.05.2022

Exhibit P12 TRUE COPY OF THE SAID CLARIFICATION LETTER

OF THE 1ST RESPONDENT DATED 09.04.2022

W.P(C).No.2785/2021 & connected cases

228 2025:KER:999

APPENDIX OF WP(C) 16461/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 248/1972 DATED

26.2.1972.

Exhibit P2 TRUE COPY OF THE RECEIPT OF LAND TAX DATED

25.6.2020.

Exhibit P3 TRUE COPY OF THE CONSUMER PROFILE TAKEN FROM THE

ORUMA NET OF THE KERALA STATE ELECTRICITY BOARD.

Exhibit P4 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.

15/248, ISSUED BY THE VELLANGALLOOR GRAMA

PANCHAYATH, DATED 3.2.2021.

Exhibit P5 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.

15/249 ISSUED BY THE VELLANGALLOOR GRAMA

PANCHAYATH, DATED 3.2.2021.

Exhibit P6 TRUE COPY OF THE PROPERTY TAX OF BUILDING NO.

15/250 ISSUED BY THE VELLANGALLOOR GRAMA

PANCHAYATH, DATED 3.2.2021.

Exhibit P7 TRUE COPY OF THE LICENSE NO. 604/18-19 (A3) DATED

5.7.2018 ISSUED BY THE VELLANGALLOOR GRAMA

PANCHAYATH FOR THE YEAR 2018-19.

Exhibit P8 TRUE COPY OF THE UDYOG AADHAR REGISTRATION

CERTIFICATE ISSUED BY THE VELLANGALLOOR GRAMA

PANCHAYATH FOR THE YEAR 2018-2019.

Exhibit P9 TRUE COPY OF THE APPLICATION DATED 6.7.2020

SUBMITTED BY THE PETITIONER (WITHOUT ANNEXURES).

Exhibit P10 TRUE COPY OF THE MINUTES HELD ON 18.8.2020 OF THE

L.L.M.C.

Exhibit P11 TRUE COPY OF THE LETTER OF THE 2ND RESPONDENT

DATED 26.3.2021 TO THE PETITIONER.

Exhibit P12 TRUE COPY OF THE DETAILED REPLY SUBMITTED BY THE

PETITIONER TO THE 2ND RESPONDENT.

W.P(C).No.2785/2021 & connected cases

229 2025:KER:999

APPENDIX OF WP(C) 21868/2022

PETITIONER'S EXHIBITS

Exhibit P1(a) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT

DATED 05.11.2021 ISSUED BY VILLAGE OFFICER,

VANDAZHI-1, PALAKKAD (SL.

NO.2021/95642/09).

Exhibit P1(b) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT

DATED 05.11.2021 ISSUED BY VILLAGE OFFICER,

VANDAZHI-1, PALAKKAD (SL.

NO.2021/95618/09).

Exhibit P1(c) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT

DATED 05.11.2021 ISSUED BY VILLAGE OFFICER,

VANDAZHI-1, PALAKKAD (SL.

NO.2021/95621/09).

Exhibit P1(d) TRUE COPY OF THE THANDAPER ACCOUNT RECEIPT

DATED 05.11.2021 ISSUED BY VILLAGE OFFICER,

VANDAZHI-1, PALAKKAD (SL.

NO.2021/95627/09).

Exhibit P2 TRUE COPY OF THE APPLICATION FILED BY THE

PETITIONER IN FORM NO.7 OF THE RULES BEFORE

THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER DATED 20-1-2022 OF

THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER DATED 13-06-2022 OF

THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER DATED 18-6-2022 OF

THE 5TH RESPONDENT.

Exhibit P6 TRUE COPY OF THE BUILDING PLAN HAVING A

TOTAL PLINTH AREA OF APPROXIMATELY 30000

SQUARE FEET.

Exhibit P7 TRUE COPY OF THE ORDER IN W.P.(C)

NO.2785/2021 DATED 17.5.2021

Exhibit P8 A TRUE COPY OF THE APPLICATION SUBMITTED BY

THE PETITIONER BEFORE THE 4TH RESPONDENT.

W.P(C).No.2785/2021 & connected cases

230 2025:KER:999

APPENDIX OF WP(C) 20897/2023

PETITIONERS' EXHIBITS

Exhibit-P1 TRUE COPY OF THE REGISTERED DOCUMENT NO.

5961/22 DATED 14.12.2022 OF SRO KONDOTTY

Exhibit-P2 TRUE COPY OF THE ORDER NO.

RDOPTM2023/2022/M4 ISSUED BY 2ND RESPONDENT

DATED 16.07.2022

Exhibit-P3 TRUE COPY OF THE PLAN OF THE PROPOSED

CONSTRUCTION SUBMITTED BY THE PETITIONERS

Exhibit-P4 TRUE COPY OF THE COMMUNICATION FROM THE 4TH

RESPONDENT DATED 29.05.2023

Exhibit P5 TRUE COPY OF THE INTERIM ORDER OF THIS

HON'BLE COURT IN WP(C) NO. 2785/2021 DATED

17.05.2021

W.P(C).No.2785/2021 & connected cases

231 2025:KER:999

APPENDIX OF WP(C) 20976/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE REGISTERED SALE DEED NO.

3460/I/14 OF SRO FEROKE DATED 10.10.2014 IN

FAVOUR OF THE PETITIONER

Exhibit-P2 TRUE COPY OF THE CHALLAN RECEIPT NO.

KL001269995202223 DATED 13.04.2022

Exhibit-P3 TRUE COPY OF THE ORDER NO. C4-5243/21 OF

THE 2ND RESPONDENT DATED 21.04.2022

Exhibit-P4 TRUE COPIES OF THE PHOTOGRAPHS OF THE

COMPLETED BUILDING

Exhibit-P5 TRUE COPY OF THE INTERIM ORDER OF THIS

HON'BLE COURT IN WP(C) NO. 2785/2021 DATED

17.05.2021

W.P(C).No.2785/2021 & connected cases

232 2025:KER:999

APPENDIX OF WP(C) 22264/2023

PETITIONER'S EXHIBITS

Exhibit-P1 A TRUE COPY OF THE LETTER ISSUED BY THE

AGRICULTURAL OFFICER, KRISHI BHAVAN, CHERPU

DATED 19.02.2015

Exhibit-P2 A TRUE COPY OF THE BUILDING PERMIT NO.A2-

3075/15 DATED 13.05.2015 ISSUED BY THE 5TH

RESPONDENT

Exhibit-P3 A TRUE COPY OF THE JUDGMENT DATED

17.06.2014 IN WRIT PETITION (CIVIL)

NO.15264/2014 OF THIS HON’BLE COURT

Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED

21.08.2020 IN WRIT PETITION (CIVIL)

NO.16040/2020 OF THIS HON’BLE COURT

Exhibit-P5 TRUE COPY OF THE COMMON ORDER/JUDGEMENT

DATED 19.02.2021 IN R.P NO.816/2020 IN WRIT

PETITION (CIVIL) NO.16040/2020 OF THIS

HON’BLE COURT

Exhibit-P6 A TRUE COPY OF THE ORDER NO.B7/6084/2019

DATED 01.10.2022 OF THE 2ND RESPONDENT

Exhibit-P7 A TRUE COPY OF THE LETTER DATED 23.03.2015

OF THE 5TH RESPONDENT

Exhibit-P8 A TRUE COPY OF THE LETTER DATED 28.12.2022

SUBMITTED BY THE PETITIONER TO THE 7TH

RESPONDENT

Exhibit-P9 A TRUE COPY OF THE JUDGMENT DATED

12.06.2023 IN WRIT PETITION (CIVIL)

NO.3025/2023

Exhibit-P10 A TRUE COPY OF THE LETTER DATED 13.06.2023

OF THE 6TH RESPONDENT

Exhibit-P11 A TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 IN W.P(C) NO.2785/2021

W.P(C).No.2785/2021 & connected cases

233 2025:KER:999

APPENDIX OF WP(C) 24368/2023

PETITIONER'S EXHIBITS

Exhibit P1

A TRUE COPY OF THE SECTION 27A ORDER OF THE

2ND RESPONDENT IN FAVOUR OF THE

PETITIONER’S LAND DATED 25.6.2022

Exhibit P2 A TRUE COPY OF THE SECTION 27A ORDER IN

FAVOUR OF PETITIONER’S LAND DATED 26.5.2022

Exhibit P3 A TRUE COPY OF THE ORDER DATED 21.12.2022

OF THE 3RD RESPONDENT

Exhibit P4 A TRUE COPY OF THE RECEIPT OF THE

APPLICATION FOR BUILDING PERMIT DATED

5.4.2023

Exhibit P5 A TRUE COPY OF THE COMMUNICATION DATED

5.7.2023 OF THE 6TH RESPONDENT HEREIN TO

THE PETITIONER

Exhibit P6 A TRUE COPY OF THE NOTICE DATED 17.6.2023

OF THE 2ND RESPONDENT

Exhibit P7 A TRUE COPY OF THE INTERIM ORDER DATED

17.5.2021 IN WP(C) NO.2785/2021

Exhibit P8 A TRUE COPY OF THE ORDER IN WP(C) NO. 28494

OF 2022 DATED 1.9.2022

W.P(C).No.2785/2021 & connected cases

234 2025:KER:999

APPENDIX OF WP(C) 24457/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY THE SALE DEED DATED 27-07-2009

BEARING NO. 1207/2009 OF THE SUB

REGISTRAR’S OFFICE, CHANGANACHERRY

Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE REVENUE

DIVISIONAL OFFICER KOTTAYAM DATED 28-04-

1992 BEARING NO. K.DIS-424/92/E/(1)

Exhibit P3 TRUE COPY THE ORDER BEARING NO. G. O. RT.

417/93/LAD DATED 16-01-1993

Exhibit P4 TRUE COPY OF THE PROCEEDINGS DATED 02-03-

2023 BEARING NO. B2-4901/2021/K.D

Exhibit P5 TRUE COPY OF THE PROCEEDINGS DATED 17-01-

2023 BEARING NO. B2-4901/2021

Exhibit P6 TRUE COPY OF THE CHELLAN BEARING NO.

KL026330682202223M DATED 19-01-2023

Exhibit P7 TRUE COPY OF THE TAX RECEIPT BEARING NO.

KL05011202233/2023 DATED 12-05-2023

Exhibit P8 (TRUE COPY OF THE PLAN SUBMITTED BY THE

PETITIONER)* SUBSTITUTED

*TRUE COPY OF THE APPLICATION DATED

22.05.2023 BEFORE THE 3RD RESPONDENT

(SUBTITUTED AS PER ORDER DATED 17.08.2023

IN IA 2/2023 IN WPC)

Exhibit P9 TRUE COY OF THE REPLY BEARING NUMBER E2-BA

146/2023 DATED 11-07-2023

Exhibit P10 TRUE COPY OF THE DECISION IN ABAD BUILDERS

PVT LTD VS STATE OF KERALA 2022(5) KHC 522

W.P(C).No.2785/2021 & connected cases

235 2025:KER:999

APPENDIX OF WP(C) 25372/2023

PETITIONER'S EXHIBITS

Exhibit P1 APPLICATION DATED 12.3.2021 FILED UNDER

RULE 12(C) FOR REGULARIZATION AS ENVISAGED

IN SECTION 27A OF THE KERALA CONSERVATION

OF PADDY LAND AND WETLAND RULES, 2008

Exhibit P2(a) A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 18.02.2021

Exhibit P2(b) A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 18.02.2021

Exhibit P2(c) A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 18.02.2021

Exhibit P2(d) A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 18.02.2021

Exhibit P3 A TRUE COPY OF THE NOTICE 22.1.2022 BEARING

NO.D7-5075/21

Exhibit P4 ORDER DATED 17.05.2021 IN WPC 2785/2021

PASSED BY THIS HONBLE COURT

W.P(C).No.2785/2021 & connected cases

236 2025:KER:999

APPENDIX OF WP(C) 22561/2021

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE GENERAL POWER OF ATTORNEY

EXECUTED IN FAVOUR OF THE PETITIONER HEREIN

DATED 22/9/2021.

Exhibit P2 TRUE COPY OF THE ORDER DATED 25/2/2021 OF

THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER DATED 25/2/2021 OF

THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER DATED 11/8/2020 OF

THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER DATED 11/8/2020 OF

THE 3RD RESPONDENT.

Exhibit P6 TRUE COPY OF THE ORDER DATED 11/8/2020 OF

THE 3RD RESPONDENT.

Exhibit P7 TRUE COPY OF THE ORDER DATED 9/10/2020 OF

THE 3RD RESPONDENT.

Exhibit P8 TRUE COPY OF THE ORDER DATED 11/8/2020 F

THE 3RD RESPONDENT.

Exhibit P9 TRUE COPY OF THE ORDER DATED 10/8/2020 OF

THE 3RD RESPONDENT.

Exhibit P10 TRUE COPY OF THE ORDER DATED 13/10/2020 OF

THE 3RD RESPONDENT.

Exhibit P11 TRUE COPY OF THE ORDER DATED 21/12/2020 OF

THE 3RD RESPONDENT.

Exhibit P12 TRUE COPY OF THE FIRST PAGE OF THE ALE DEED

DATED 12/3/2015 EXECUTED IN THE NAME OF 2ND

PETITIONER.

Exhibit P12(a) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED

DATED 12/3/2015 EXECUTED IN THE NAME OF 3RD

PETITIONER.

W.P(C).No.2785/2021 & connected cases

237 2025:KER:999

Exhibit P12(b) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED

DATED 12/3/2015 EXECUTED IN THE NAME OF 4TH

PETITIONER.

Exhibit P12(c) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED

DATED 12/3/2015 EXECUTED IN THE NAME OF 5TH

PETITIONER.

Exhibit P12(d) TRUE COPY OF THE FIRST PAGE OF THE ALE DEED

DATED 12/3/2015 EXECUTED IN THE NAME OF 6TH

PETITIONER.

Exhibit P12(e) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 16/10/2015 EXECUTED IN THE NAME

OF 4TH PETITIONER.

Exhibit P12(f) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 16/10/2015 EXECUTED IN THE NAME

OF 2ND PETITIONER.

Exhibit P12(g) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 22/04/2016 EXECUTED IN THE NAME

OF 6TH PETITIONER AND S.SHIBUKUMAR.

Exhibit P12(h) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 22/04/2016 EXECUTED IN THE NAME

OF 6TH PETITIONER AND S.SHIBUKUMAR.

Exhibit P12(i) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 22/04/2016 EXECUTED IN THE NAME

OF 6TH PETITIONER AND S.SHIBUKUMAR.

Exhibit P12(j) TRUE COPY OF THE FIRST PAGE OF THE SALE

DEED DATED 22/04/2016 EXECUTED IN THE NAME

OF 6TH PETITIONER AND S.SHIBUKUMAR.

Exhibit P13 TRUE COPY OF THE TAX RECEIPT DATED

30/07/2020 FOR AN AMOUNT OF RS.6,24,910/-.

Exhibit P13(a) TRUE COPY OF THE TAX RECEIPT DATED

30/07/2020 FOR AN AMOUNT OF RS.8,10,778/-.

Exhibit P13(b) TRUE COPY OF THE TAX RECEIPT DATED

30/07/2020 FOR AN AMOUNT OF RS.6,24,910/-.

W.P(C).No.2785/2021 & connected cases

238 2025:KER:999

Exhibit P13(c) TRUE COPY OF THE TAX RECEIPT DATED

30/07/2020 FOR AN AMOUNT OF RS.7,50,263/-.

Exhibit P13(d) TRUE COPY OF THE TAX RECEIPT DATED

27/11/2020 FOR AN AMOUNT OF RS.10,34,610/-.

Exhibit P13(e) TRUE COPY OF THE TAX RECEIPT DATED

06/11/2020 FOR AN AMOUNT OF RS.3,70,200/-.

Exhibit P13(f) TRUE COPY OF THE TAX RECEIPT DATED

30/07/2020 FOR AN AMOUNT OF RS,6,97,775/-.

Exhibit P14 TRUE COPY OF THE POSSESSION CERTIFICATE

NO.325/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 TO 2 PETITIONER.

Exhibit P14(a) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.324/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 TO THE 2ND

PETITIONER.

Exhibit P14(b) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.323/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 TO 6TH

PETITIONER.

Exhibit P14(c) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.322/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI TO THE 4TH

PETITIONER.

Exhibit P14(d) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.321/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI TO THE 4TH

PETITIONER.

Exhibit P14(e) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.320/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 TO THE 4TH

PETITIONER.

Exhibit P14(f) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.318/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF

SHIBUKUMAR AND 6TH PETITIONER.

W.P(C).No.2785/2021 & connected cases

239 2025:KER:999

Exhibit P14(g) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.319/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF

SHIBUKUMAR AND 6TH PETITIONER.

Exhibit P14(h) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.317/2021 DATED 5/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 TO THE 3RD

PETITIONER.

Exhibit P14(i) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.360/2021 DATED 2/9/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF

SHIBUKUMAR AND 6TH PETITIONER.

Exhibit P14(j) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.353/2021 DATED 31/8/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 IN THE NAMES OF

SHIBUKUMAR AND 6TH PETITIONER.

Exhibit P14(k) TRUE COPY OF THE POSSESSION CERTIFICATE

NO.360/2021 DATED 2/9/2021 ISSUED BY

VILLAGE OFFICER, KANNADI 1 IN THE NAME OF

SHIBUKUMAR AND 6TH PETITIONER.

Exhibit P15 TRUE COPY OF THE E-FILING DETAILS OF THE

PETITIONER AND THE P/15 BUILDING PERMIT

APPLICATIONS SUBMITTED BEFORE THE KANNADI

GRAMA PANCHAYAT.

Exhibit P16 TRUE COPY OF THE APPLICATION FOR PERMIT

REGULARIZATION SUBMITTED BY SHIBUKUMAR S.

BEFORE THE KANNADI GRAMA PANCHAYAT UNDER

RULE 5(I)(B), 75(I), 87(I) AND 93(I) OF

KERALA CONSERVATION OF PADDY LAND AND

WETLAND ACT AS PER APPENDIX A1 PANCHAYAT

BUILDING RULES DATED 16/9/2021.

W.P(C).No.2785/2021 & connected cases

240 2025:KER:999

APPENDIX OF WP(C) 27851/2022

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE POWER OF ATTORNEY EXECUTED

BY PETITIONERS 2 & 3 IN FAVOUR OF THE 1ST

PETITIONER DATED 01.01.2021.

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATES

ISSUED BY THE POONITHURA VILLAGE OFFICE DATED

12.7.2022.

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATES

ISSUED BY THE POONITHURA VILLAGE OFFICE DATED

8.7.2022.

Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATES

ISSUED BY THE POONITHURA VILLAGE OFFICE DATED

11.7.2022.

Exhibit P5 TRUE COPY OF THE RECEIPT EVIDENCING PAYMENT

OF TAX DATED 04.07.2022.

Exhibit P6 A TRUE COPY OF THE ORDER PASSED BY THE SUB

COLLECTOR IN RESPECT OF 11.34 ARES DATED

22.07.2021.

Exhibit P7 A TRUE COPY OF THE ORDER PASSED BY THE SUB

COLLECTOR IN RESPECT OF 3.64 ARES DATED

2.8.2021.

Exhibit P8 A TRUE COPY OF THE ORDER PASSED BY THE SUB

COLLECTOR IN RESPECT OF 10.12 ARES DATED

24.11.2021.

Exhibit P9 THE TRUE COPY OF COUNTERFOIL EVIDENCING

SUBMISSION OF BUILDING PERMIT.

Exhibit P10 TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT.

Exhibit P11 TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF

THE KERALA CONSERVATION OF PADDY LAND &

WETLAND RULES, 2018.

Exhibit P12 TRUE COPY OF THE ORDER IN WP(C) NO. 2785 OF

2021 DATED 17.05.2021.

W.P(C).No.2785/2021 & connected cases

241 2025:KER:999

APPENDIX OF WP(C) 28494/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO.67/2015 OF SUB

REGISTRY OFFICE, CHALAI DATED 13.01.2015.

Exhibit P2 TRUE COPY OF SALE DEED NO.68/2015 OF SUB

REGISTRY OFFICE, CHALAI DATED 13.01.2015.

Exhibit P3 TRUE COPY OF SALE DEED NO.86/2015 OF SUB

REGISTRY OFFICE, CHALAI DATED 14.01.2015.

Exhibit P4 TRUE COPY OF TAX RECEIPT

NO.KL01011205630/2022 DATED 26.04.2022 ISSUED

TO THE PETITIONERS.

Exhibit P5 TRUE COPY OF CERTIFICATE NO.KBT 04/2021-22

DATED 7.10.2021 ISSUED BY THE AGRICULTURAL

FIELD OFFICER, KRISHI BHAVAN,

THIRUVANANTHAPURAM CORPORATION.

Exhibit P6 TRUE COPY OF APPLICATION DATED 9.6.2020 FILED

BY PETITIONERS BEFORE THE 2ND RESPONDENT.

Exhibit P7 TRUE COPY OF NOTICE (FILE

NO.RDOTVM/3409/2021-1 DATED 15.9.2021 FROM

THE 2ND RESPONDENT TO PETITIONERS.

Exhibit P8 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT

IN WPC NO.22893/2021 DATED 17.11.2021.

Exhibit P9 TRUE COPY OF ORDER NO.3409/2021-14(DDIS)

DATED 09.03.2022 OF THE 2ND RESPONDENT.

Exhibit P10 TRUE COPY OF THE SCHEDULE U/R 12 (9) OF THE

RULES DATED 25.2.22

Exhibit P11 TRUE COPY OF APPLICATION DATED 10.6.2022

FILED BY PETITIONERS BEFORE THE 3RD

RESPONDENT.

Exhibit P12 TRUE COPY OF NOTICE NO.T.P.FE2-BA/19/2022

DATED 11.08.22 ISSUED BY 5TH RESPONDENT TO

PETITIONERS.

Exhibit P13 TRUE COPY OF ORDER IN WP NO.2785/2021 DATED

17.05.2021 OF THIS HON'BLE COURT.

W.P(C).No.2785/2021 & connected cases

242 2025:KER:999

APPENDIX OF WP(C) 28992/2022

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE ORDER NO. K1-

2906/2019/K.DIS DATED 10/03/2021 PASSED BY

SUB-COLLECTOR, FORT KOCHI.

Exhibit P2 TRUE COPY OF LAND TAX RECEIPT NO.

KL07040707484/2022 DATED 19/08/2022

Exhibit P3 TRUE COPY OF PETITIONER'S APPLICATION FOR

BUILDING PERMIT NO. A4/288/2022 DATED

23/05/2022.

Exhibit P4 TRUE COPY OF ORDER DATED 20/07/2022 ISSUED

BY THE 5TH RESPONDENT SECRETARY

W.P(C).No.2785/2021 & connected cases

243 2025:KER:999

APPENDIX OF WP(C) 28799/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE CHALAN DATED 22.08.2022

Exhibit P2 A TRUE COPY OF THE ORDER NO.

RDOCHN/4768/2020-K3 DATED 23.09.2022 ISSUED

BY THE 2ND RESPONDENT

Exhibit P3 A TRUE COPY OF THE INTERIM ORDER DATED

11.08.2021IN WP© NO. 2012/2021

Exhibit P4 A TRUE COPY OF THE SCHEDULE UNDER RULE

12(9) OF THE KERALA CONSERVATION OF PADDY

LAND AND WET LAND RULES

W.P(C).No.2785/2021 & connected cases

244 2025:KER:999

APPENDIX OF WP(C) 29722/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE TAX RECEIPT DATED

19.08.2022

Exhibit P2 A TRUE COPY OF THE PROCEEDINGS OF THE 2ND

RESPONDENT DATED 19.08.2022

Exhibit P3 A TRUE COPY OF THE SCHEDULE APPENDED TO THE

KERALA CONSERVATION OF PADDY LAND AND

WETLAND RULES, 2008.

W.P(C).No.2785/2021 & connected cases

245 2025:KER:999

APPENDIX OF WP(C) 30005/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE AGREEMENT FOR SALE DATED

18-3-2022.

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 22-08-2022 ISSUED BY THE EDAPPALLY

VILLAGE OFFICER.

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 24-05-2022

EVIDENCING PAYMENT OF LAND TAX.

Exhibit P4 TRUE COPY OF THE ORDER OF THE 3RD

RESPONDENT DATED 05-01-2022 REGULARISING

CONVERSION OF LAND UNDER SECTION 27A OF THE

CONSERVATION OF PADDY AND WET LAND ACT.

Exhibit P5 TRUE COPY OF THE APPLICATION FOR A BUILDING

PERMIT DATED 25.8.2022.

Exhibit P6 TRUE COPY OF THE SCHEDULE TO RULE 12(9) OF

THE KERALA CONSERVATION OF PADDY LAND AND

WETLAND RULES, 2018.

Exhibit P7 TRUE COPY OF THE ORDER OF THIS HON'BLE

COURT IN WP(C) NO. 2785 OF 2021 DATED

17.05.2021.

W.P(C).No.2785/2021 & connected cases

246 2025:KER:999

APPENDIX OF WP(C) 30552/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE DEED BEARING

NUMBER 6942/2008 KOTHAMANGALAM SRO

Exhibit P2 THE TRUE COPY OF THE ORDER BEARING NUMBER

A9-763/15/ K.DIS. ISSUED BY THE RDO DATED

16.03.2015 UNDER CLAUSE 6 (2) OF KERALA

LAND UTILISATION ORDER, 1967 PERTAINING TO

6.07 ARES (15 CENTS) OF PETITIONER’S

PROPERTY

Exhibit P3 THE TRUE COPY OF THE ORDER OF THE RDO

BEARING NUMBER K.DIS 6038/2015/A9 DATED

23.09.2015 UNDER CLAUSE 6 (2) OF KERALA

LAND UTILISATION ORDER, 1967 PERTAINING TO

PETITIONERS 21.85 ARES OF PROPERTY IN

SY.NO.437/2/1

Exhibit P4 THE TRUE COPY OF THE PROCEEDINGS OF THE

REVENUE DIVISIONAL OFFICER BEARING NO A11-

1021/20/R.DIS DATED 12.02.2020

Exhibit P5 THE TRUE COPY OF THE PROCEEDINGS OF THE

TAHSILDAR (LR) DATED 05.01.2021 BEARING NO.

A3-8076/19 D.DIS

Exhibit P6 THE TRUE COPY OF THE JUDGMENT IN WPC NO.

5449 OF 2019 (JAGANADHAN VS. STATE OF

KERALA AND OTHERS)

Exhibit P7 THE TRUE COPY OF THE NOTICE ISSUED BY THE

5TH RESPONDENT PANCHAYATH SECRETARY DATED

10.01.2022 TO ALIYAR

W.P(C).No.2785/2021 & connected cases

247 2025:KER:999

APPENDIX OF WP(C) 25784/2021

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF ORDER PASSED BY THE 3RD

RESPONDENT DATED 9.10.2020.

Exhibit P1(a) TRUE COPY OF THE ORDER PASSED BY THE 3RD

RESPONDENT DATED 5.10.2020.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE

TAHSILDAR, (LAND RECORDS), PARAVOOR DATED

21.12.2020.

Exhibit P2(a) TRUE COPY OF THE PROCEEDINGS OF THE

TAHSILDAR, (LAND RECORDS), PARAVOOR DATED

21.12.2020.

Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED

BY THE VILLAGE OFFICER DATED 5.7.2021.

Exhibit P3(a) TRUE COPY OF THE BASIC TAX RECEIPT ISSUED

BY THE VILLAGE OFFICER DATED 5.7.2021.

Exhibit P4 TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 6.9.2021.

Exhibit P5 A TRUE COPY OF THE GOVERNMENT ORDER-GO

NO.1166/2021/REV. DATED 25.2.2021.

Exhibit P6 A TRUE COPY FO THE INTERIM ORDER IN WPC

NO.2785/2021 OF THIS HON'BLE COURT DATED

17.5.2021.

W.P(C).No.2785/2021 & connected cases

248 2025:KER:999

APPENDIX OF WP(C) 26871/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1278/1996.

Exhibit P1(a) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1277/1996.

Exhibit P1(b) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1296/1996.

Exhibit P1(c) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1342/1996.

Exhibit P1(d) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1206/1996.

Exhibit P1(e) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1343/1996.

Exhibit P1(f) TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.1341/1996.

Exhibit P2 TRUE COPY OF THE TAX RECEIPTS EVIDENCING

PAYMENT OF TAX IN THE AFOREMENTIONED LANDS

IN TANDAPPER NO.9053.

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED IN FAVOUR IN MATA AMRITHANDAMAYI

MATH.

Exhibit P4 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN

RESPECT OF THE BUILDING NO.170/2 IN WARD

NO.2.

Exhibit P5 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN

RESPECT OF BUILDING NO.118/2.

Exhibit P6 TRUE COPY OF THE NOTICE RECEIVED FROM THE

3RD RESPONDENT.

Exhibit P7 TRUE COPY OF THE NOTICE DATED 30.09.2021

ISSUED BY RESPONDENT NO.2.

W.P(C).No.2785/2021 & connected cases

249 2025:KER:999

Exhibit P8 TRUE COPY OF THE NOTICE DATED 23.10.2021

ISSUED BY RESPONDENT NO.2.

Exhibit P9 TRUE COPY OF THE GAZETTE NOTIFICATION DATED

25.02.2017.

Exhibit P10 TRUE COPY OF THE NOTIFICATION DATED

25.02.2021.

Exhibit P11 TRUE COPY OF THE ORDER GOVERNMENT CIRCULAR

DATED 23.07.2021.

Exhibit P12 TRUE COPY OF THE APPLICATION UNDER FROM 7

OF THE RULES SUBMITTED BY THE PETITIONER TO

THE 2ND RESPONDENT

W.P(C).No.2785/2021 & connected cases

250 2025:KER:999

APPENDIX OF WP(C) 30649/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 28.6.2021

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED

24.06.2021

Exhibit P3 TRUE COPY OF THE FORM 7 APPLICATION DATED

04.03.2022

Exhibit P4 TRUE COPY OF THE ORDER DATED 08.03.2022

ISSUED BY THE 4TH RESPONDENT

Exhibit P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 2785

OF 2021 - M/S. ABAD BUILDERS PRIVATE

LIMITED V. STATE OF KERALA & ORS. DATED

17.05.2021

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 22.07.2013

IN HEALTH FOR MILLIONS V. UNION OF INDIA &

ORS (2014) 14 SCC 496

W.P(C).No.2785/2021 & connected cases

251 2025:KER:999

APPENDIX OF WP(C) 26974/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.3170/1990.

Exhibit P2 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.2980/1990.

Exhibit P3 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.2979/1990.

Exhibit P4 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.2978/1990.

Exhibit P5 TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED BY THE LOKAMALESWARAM VILLAGE DATED

7.2.2021.

Exhibit P6 TRUE COPY OF THE POSSESSION CERTIFICATE DATED

11.6.2019 ISSUED BY THE VILLAGE OFFICER,

LOKAMALESWARAM VILLAGE.

Exhibit P7 TRUE COPY OF THE TAX RECEIPT INDICATING THE

PAYMENT OF RS.415/- AS LAND TAX DATED

23.11.2020 ISSUED FROM VILLAGE OFFICE,

LOKAMALESWARAM VILLAGE.

Exhibit P7(a) TRUE COPY OF TAX RECEIPT INDICATING THE

PAYMENT OF RS.455/- AS LAND TAX DATED

23.11.2020 ISSUED FROM VILLAGE OFFICE,

LOKAMALESWARAM VILLAGE.

Exhibit P7(b) TRUE COPY OF THE TAX RECEIPT INDICATING THE

PAYMENT OF RS.820/- AS LAND TAX DATED

23.11.2020 ISSUED FROM VILLAGE OFFICE,

LOKAMALESWARAM VILLAGE.

Exhibit P8 TRUE COPY OF THE APPLICATION IN FORM 7 DATED

30.1.2020 SUBMITTED BY PETITIONER.

Exhibit P9 TRUE COPY OF THE NOTICE SENT BY 3RD

RESPONDENT TO THE PETITIONER DATED 10.3.2020.

Exhibit P9(a) TRUE COPY OF THE LETTER DATED 7.6.2021 ISSUED

BY THE 2ND RESPONDENT.

W.P(C).No.2785/2021 & connected cases

252 2025:KER:999

Exhibit P10 TRUE COPY OF THE GAZETTE NOTIFICATION DATED

25.2.2021 PUBLISHED IN KERALA GAZETTE DATED

21.4.2021 PURSUANT TO THE JUDGMENT IN WP(C)

NO.14312 OF 2019.

Exhibit P11 TRUE COPY OF THE G.O.NO.1166/2021/REV. DATED

25.2.2021 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P12 TRUE COPY OF THE ORDER CIRCULAR DATED

23.7.2021 ISSUED BY GOVERNMENT OF KERALA.

Exhibit P13 TRUE COPY OF THE LETTER DATED 24.6.2021 SENT

BY PETITIONER MATH TO THE 2ND RESPONDENT.

Exhibit P14 ORDER OF RDO DATED 07.01.2022

Exhibit P15 A TRUE COPY OF BUILDING PERMIT NO. BA:

367/2001-02 ISSUED BY THE KODUNGALLUR

MUNICIPALITY FOR THE CONSTRUCTION OF THE

BUILDINGS DATED 09.01.2002

Exhibit P16 A TRUE COPY OF THE APPROVED DRAWINGS OF THE

BUILDINGS BY THE SECRETARY, KODUNGALLUR

MUNICIPALITY

Exhibit P17 TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 01.11.2019

Exhibit P18 A TRUE COPY OF THE ORDER ISSUED BY 3RD

RESPONDENT DATED 10.03.2020

Exhibit P19 A TRUE COPY OF THE NOTICE ISSUED BY THE 3RD

RESPONDENT DATED 29.06.2022

Exhibit P20 A TRUE COPY OF THE REPLY DATED 29.08.2022

Exhibit P21 A TRUE COPY OF THE NOTICE DATED 17.05.2023

Exhibit P22 ATRUE COPY OF THE CIRCULAR ISSUED BY CBSE

DATED 14.10.22

Exhibit P23 A TRUE COPY OF THE CERTIFICATE ISSUED BY 3RD

RESPONDENT DATED 20.07.23

Exhibit P24 ATRUE COPY OF THE JUDGMENT IN WPC 42407 OF

2022DATED 23.12.2022

W.P(C).No.2785/2021 & connected cases

253 2025:KER:999

APPENDIX OF WP(C) 27477/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 21.1.21.

Exhibit P2 TRUE COPY OF THE NOTICE NO.MOP1/COC

2930/2021 DATED 30.1.2021 ISSUED BY THE 5TH

RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER NO.K3-1595/21 DATED

10.11.2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED

BEFORE THE 3RD RESPONDENT DATED 23.11.2021.

Exhibit P5 TRUE COPY OF THE RECEIPT NO.H5/20674/21

DATED 24.11.2021 ISSUED BY THE 3RD

RESPONDENT.

Exhibit P6 TRUE COPY OF THE LETTER SUBMITTED BY THE

PETITIONER BEFORE THE 6TH RESPONDENT DATED

23.11.2021.

Exhibit P7 TRUE COPY OF THE RECEIPT DATED 24.11.2021

ISSUED BY THE 6TH RESPONDENT.

Exhibit P8 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12(9) OF THE KERALA

CONSERVATION OF PADDY LAND AND WET LAND

RULES.

Exhibit P9 TRUE COPY OF THE INTERIM ORDER IN

W.P.C.NO.2785 OF 2021 DATED 17.5.2021 OF

THE HON'BLE HIGH COURT OF KERALA.

W.P(C).No.2785/2021 & connected cases

254 2025:KER:999

APPENDIX OF WP(C) 29419/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.3932/1994

Exhibit P2 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

REGISTERED AS DOCUMENT NO.3933/1994

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED BY THE ELAYAVOOR VILLAGE OFFICE DATED

23.6.2021

Exhibit P4 TRUE COPY OF THE TAX RECEIPT INDICATING THE

PAYMENT OF TAX DATED 22.4.2021 ISSUED BY THE

VILLAGE OFFICE, ELAYAVOOR

Exhibit P5 TRUE COPY OF THE APPLICATION IN FORM 7

SUBMITTED BY PETITIONER DATED 30.1.2020

Exhibit P6 TRUE COPY OF THE GAZETTE NOTIFICATION DATED

25.2.2021 ISSUED BY PURSUANT TO THE JUDGMENT

IN W.P.(C) NO.14312 OF 2019.

Exhibit P7 TRUE COPY OF THE G.O.NO.1166/2021/REV. DATED

25.2.2021 ISSUED BY GOVERNMENT OF KERALA

Exhibit P8 TRUE COPY OF GOVERNMENT CIRCULAR DATED

23.7.2021

Exhibit P9 TRUE COPY OF CIRCULAR DATED 10.12.2021 ISSUED

BY GOVERNMENT OF KERALA

RESPONDENTS' ANNEXURES

ANNEXURE R2(a) A TRUE COPY OF THE PROCEEDINGS DATED

04.04.2022.

ANNEXURE R2(b) A TRUE COPY OF THE AFFIDAVIT DATED

25.04.2022.

ANNEXURE R2(c) A TRUE COPY OF THE PROCEEDINGS OF THE

ADDITIONAL CHIEF SECRETARY, REVENUE DATED

09.04.2022.

ANNEXURE R2(d) A TRUE COPY OF THE GAZETTE NOTIFICATION DATED

25.02.2021.

W.P(C).No.2785/2021 & connected cases

255 2025:KER:999

APPENDIX OF WP(C) 29603/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE SALE DEED

EXECUTED BY ALPHONSE JOSEPH AND JENNIFER

ALPHONSE IN FAVOUR OF BIPIN ANDREWS.

Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING THE

PAYMENT OF TAX DATED 9/8/2021 ISSUED FROM

VILLAGE OFFICE, MARADU.

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED BY THE VILLAGE OFFICER, MARADU DATED

23.11.2020.

Exhibit P4 TRUE COPY OF THE STATEMENT SHOWING THE SUB-

DIVISIONS IN MARADU VILLAGE ISSUED BY THE

TALUK OFFICER, KANAYANNUR.

Exhibit P5 TRUE COPY OF THE NOTICE REQUIRING THE

PETITIONER TO REMIT CERTAIN AMOUNT DATED

29.11.2019 ISSUED FROM REVENUE DIVISIONAL

OFFICE, FORTKOCHI.

Exhibit P6 TRUE COPY OF THE ORDER OF THE REVENUE

DIVISIONAL OFFICER DATED 20.12.2019.

Exhibit P7 TRUE COPY OF THE APPLICATION FOR PERMIT

SUBMITTED BY PETITIONER BEFORE THE MARADU

MUNICIPALITY, ERNAKULAM DATED 7.1.2021.

W.P(C).No.2785/2021 & connected cases

256 2025:KER:999

APPENDIX OF WP(C) 29687/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE 1ST PAGE OF THE REGISTERED

SALE DEED NO.7020 OF 1996 AT PALAKKAD SUB

REGISTRAR'S OFFICE DATED 12.11.1996.

Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING PAYMENT

OF TAX AS PER TANDAPER NO.467 WITH RESPECT

TO THE PROPERTY IN THE OWNERSHIP IN

POSSESSION OF THE PETITIONER DATED 05.04.2-019 ISSUED FROM VILLAGE OFFICE, MALAMPUZHA-

II.

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 19.02.2021 ISSUED FROM VILLAGE OFFICE

MALAMPUZHA II.

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY

THE PETITIONER DATED 27.02.2021 ALONG WITH

THE LETTER OF SR.SUPERINTENDENT OF RDO.

Exhibit P5 TRUE COPY OF THE LETTER ISSUED BY THE 2ND

RESPONDENT DATED 30.11.2021 TO THE

PETITIONER.

Exhibit P6 TRUE COPY OF THE NOTIFICATION ISSUED BY THE

TAXES (J) DEPARTMENT DATED 31.03.2020.

Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION DATED

25.02.2021 ISSUED BY PURSUANT TO THE

JUDGMENT IN WPC NO.14312 OF 2019.

Exhibit P8 TRUE COPY OF GO NO.1166/2021/REV. DATED

25.02.2021 ISSUED BY GOVERNMENT OF KERALA.

Exhibit P9 TRUE COPY OF GOVERNMENT CIRCULAR DATED

23.07.2021.

W.P(C).No.2785/2021 & connected cases

257 2025:KER:999

APPENDIX OF WP(C) 33196/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 08.09.2016 ISSUED BY THE 2ND

RESPONDENT

Exhibit P2 A TRUE COPY OF THE ORDER DATED 06.02.2023

ISSUED BY THE 1ST RESPONDENT

Exhibit P3 A TRUE COPY OF THE JUDGMENT IN ABAD

BUILDERS PRIVATE LIMITED VS. STATE OF

KERALA, 2022 (5) KHC 522 PASSED BY THIS

HON’BLE COURT

W.P(C).No.2785/2021 & connected cases

258 2025:KER:999

APPENDIX OF WP(C) 34951/2022

PETITIONERS' EXHIBITS

Exhibit-P1 A TRUE COPY OF THE EXTRACT OF THE

THANDAPPER ACCOUNT RELATING TO THE ABOVE

PLOT DATED 02.07.2022 ISSUED BY THE FOURTH

RESPONDENT.

Exhibit-P2 A TRUE COPY OF THE REGISTERED SALE DEED

NUMBER 2337/2016 OF THE SRO PALAKKAD DATED

07.10.2016.

Exhibit-P3 A TRUE COPY OF THE ORDER DATED 04.03.2006

ISSUED BY THE SECOND RESPONDENT.

Exhibit-P4 A TRUE COPY OF THE BUILDING PERMIT DATED

14.10.2016 ISSUED ON 03.05.2019 THE

PALAKKAD MUNICIPALITY.

Exhibit-P5 A TRUE COPY OF THE BUILDING PERMIT DATED

15.02.2021 ISSUED BY THE PALAKKAD

MUNICIPALITY.

Exhibit-P6 A TRUE COPY OF THE ORDER DATED 01.06.2022

ISSUED BY THE SECOND RESPONDENT.

Exhibit-P7 A TRUE COPY OF THE ORDER DATED 22.10.2022

ISSUED BY THE SECOND RESPONDENT.

Exhibit-P8 A TRUE COPY OF THE JUDGMENT DATED

25.06.2018 IN W.P.(C) NO.16536/2018 OF THIS

HON’BLE COURT.

Exhibit-P9 A TRUE COPY OF THE SCHEDULE TO RULE 12(9)

OF THE KERALA CONSERVATION OF PADDY AND WET

LAND RULES.

Exhibit-P10 A TRUE COPY OF THE ORDER DATED 17.05.2021

IN W.P.(C) NO.2785/2021 OF THIS HONOURABLE

COURT.

W.P(C).No.2785/2021 & connected cases

259 2025:KER:999

APPENDIX OF WP(C) 34973/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF TAX RECEIPT NO.

KL070602202937/2021.

Exhibit P2 TRUE COPY OF ORDER NO. A11-1488/19/R.DIS

DATED 04.07.2019 ISSUED BY THE 2ND

RESPONDENT.

Exhibit P3 TRUE COPY OF THE PROCEEDINGS NO. A3.4894/19

DATED 17.07.2019 ISSUED BY THE 5TH

RESPONDENT.

Exhibit P4 TRUE COPY OF BUILDING PERMIT NO. C2-

BA(304015)/2019 DATED 30.09.2019 ISSUED BY

THE 4TH RESPONDENT UNDER THE 3RD RESPONDENT,

PANCHAYAT.

Exhibit P5 TRUE COPY OF THE NOTICE BEARING REFERENCE NO.

A3//2022 DATED 25.07.2022 ISSUED BY THE 4TH

RESPONDENT.

Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED

01.08.2022 PREFERRED BY THE PETITIONER BEFORE

THE 4TH RESPONDENT.

Exhibit P7 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF

APPLICATION OF RENEWAL OF BUILDING PERMIT

ISSUED BY THE 3RD RESPONDENT.

Exhibit P8 TRUE COPY OF THE NOTICE BEARING REFERENCE NO.

400636/BARE01/GPO/2022/4227 (1) DATED

28.10.2022 ISSUED BY THE 4TH RESPONDENT.

Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 IN WP(C). NO. 2785/2021.

Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED

30.09.2022 IN WPC. 31167/2022.

Exhibit. P11 TRUE COPY OF THE RECEIPT EVIDENCING

APPLICATION FOR NUMBERING THE BUILDING DATED

19.09.2023

Exhibit. P12 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH

RESPONDENT DATED 28.11.2023.

W.P(C).No.2785/2021 & connected cases

260 2025:KER:999

APPENDIX OF WP(C) 2945/2024

PETITIONER'S EXHIBITS

Exhibit P1(a) A TRUE COPY OF THE LAND TAX RECEIPT DATED

25.07.2021

Exhibit P1(b) A TRUE COPY OF THE LAND TAX RECEIPT DATED

13.07.2021

Exhibit P1(c) A TRUE COPY OF THE LAND TAX RECEIPT DATED

26.07.2021

Exhibit P1(d) A TRUE COPY OF THE LAND TAX RECEIPT DATED

09.07.2021

Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE

ISSUED BY THE CLAPPANA VILLAGE OFFICER

DATED 11.09.2021

Exhibit P3 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/170/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P4 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/167/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P5 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/155/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P6 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/168/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P7 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/160/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P8 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/157/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P9 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

W.P(C).No.2785/2021 & connected cases

261 2025:KER:999

NO. 5030501/158/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P10 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/161/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P11 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/163/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P12 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/164/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P13 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/162/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P14 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/156/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P15 A TRUE COPY OF THE BUILDING AGE CERTIFICATE

NO. 5030501/166/2023 ISSUED BY THE CLAPPANA

GRAMA PANCHAYAT DATED 21.08.2023

Exhibit P16 A TRUE COPY OF THE ORDER DATED 10.08.2023

ISSUED BY THE 3RD RESPONDENT TO THE

PETITIONER

W.P(C).No.2785/2021 & connected cases

262 2025:KER:999

APPENDIX OF WP(C) 36576/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED

31.5.2022.

Exhibit P2 TRUE COPY OF THE ORDER DATED 21.12.2020 OF

THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE CHALAN RECEIPT DATED

11.12.2020 EVIDENCING THE PAYMENT OF

RS.10,92,800/-.

Exhibit P4 TRUE COPY OF THE ORDER OF THE 2ND

RESPONDENT DATED 11.7.2022.

Exhibit P5 TRUE COPY OF THE DECISION REPORTED IN 2022

(5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED

V. STATE OF KERALA).

W.P(C).No.2785/2021 & connected cases

263 2025:KER:999

APPENDIX OF WP(C) 36531/2023

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE TAX RECEIPT DATED

21.10.2023 SHOWING PAYMENT OF PROPERTY TAX

FOR 9.31 ARESOF PROPERTY IN THE NAME OF

PETITIONERS FOR THE YEAR 2023-24

Exhibit P2 TRUE COPY OF THE SALE DEED BEARING

NO.1189/2014 DATED 04.03.2014 OF

KOTHAMANGALAM SRO

Exhibit P3 TRUE COPY OF THE SALE DEED BEARING NO.

1204/2014 OF KOTHAMANGALAM SRO DATED

05.03.2014

Exhibit P4 TRUE COPY OF THE PROCEEDINGS OF THE REVENUE

DIVISIONAL OFFICER, MUVATTUPUZHA DATED

28.06.2022 ALLOWING THE PETITIONERS’ FORM 5

APPLICATIONAND ORDERED TO REMOVE THE

PETITIONERS PROPERTY FROM THE DATA BANK

Exhibit P5 THE TRUE COPY OF THE FORM 6 APPLICATION

DATED 22.07.2022 SUBMITTED BY THE 1ST

PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P6 THE TRUE COPY OF THE ORDER PASSED BY THE

REVENUE DIVISIONAL OFFICER DATED 13.03.2023

DIRECTING THE PETITIONERS TO PAY AN AMOUNT

OF RS.18,09,400/- FOR CONSIDERING THE

PETITIONERS FORM 6 APPLICATION

Exhibit P7 THE TRUE COPY OF THE BUILDING PERMIT

OBTAINED IN THE NAME OF THE PETITIONERS’

VENDOR BIJU K. JOSE DATED 22.11.2014

Exhibit P8 THE TRUE COPY OF THE BUILDING PERMIT

NO.49/12-13 DATED 22/11/2014 WITH

ENDORSEMENT OF TRANSFER IN THE NAME OF

PETITIONERS DATED 24/12/2014

Exhibit P9 THE TRUE COPY OF THE RENEWED BUILDING

PERMIT NO.PW2-BA (109638)/2018 DATED

25.05.2018 ISSUED BY THE KOTHAMANGALAM

MUNICIPALITY

W.P(C).No.2785/2021 & connected cases

264 2025:KER:999

Exhibit P10 THE TRUE COPY OF THE JUDGMENT OF THE

HON’BLE HIGH COURT OF KERALA REPORTED IN

2020 (6) KHC 538 (GLOBAL EDUCATION TRUST

VS. STATE OF KERALA & OTHERS)

Exhibit P11 THE TRUE COPY OF THE PAY IN SLIP DOWN

LOADED BY THE PETITIONERS FROM AKSHAYA

DATED 19.10.2023

Exhibit P12 THE TRUE COPY OF SRO NO. 369/2021 DATED

25.02.2021 PUBLISHED IN THE KERALA GAZETTE

DATED 25.02.2021

Exhibit P13 THE TRUE COPY OF THE INTERIM ORDER PASSED

BY THIS HON’BLE COURT IN W.P.(C) 2785/2021

DATED 17.05.2021 REPORTED IN 2021 SCC

ONLINE KER 2308: (2022) 4 KLT 787 (ABAD

BUILDERS PVT. LTD. VS. STATE OF KERALA &

OTHERS)

Exhibit P14 TRUE COPY OF THE RECEIPT DATED 23.08.2023

ISSUED BY THE KOTHAMANGALAM MUNICIPALITY

TOWARDS ACCEPTANCE OF APPLICATION FOR

OCCUPANCY CERTIFICATE SUBMITTED BY THE 1ST

PETITIONER

Exhibit P15 TRUE COPY OF THE PRIOR TITLE OF THE

PETITIONERS’ PROPERTY BEARING DOCUMENT NO.

1736/1992 DATED 09.03.1992 OF KOTHAMANGALAM

SRO

W.P(C).No.2785/2021 & connected cases

265 2025:KER:999

APPENDIX OF WP(C) 6346/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO. 408 DATED

10/02/2011 BY WHICH THE PETITIONER

PURCHASED 7.59 ARES OF GARDEN LAND SITUATED

IN SURVEY NO.226/1 OF POONITHURA VILLAGE OF

KANAYANNUR TALUK

Exhibit P2 A TRUE COPY OF THE SALE DEED NO. 1121 DATED

30/04/2011 BY WHICH THE PETITIONER

PURCHASED 3.23 ARES OF GARDEN LAND SITUATED

IN SURVEY NO. 226/1 AND 226/2 OF POONITHURA

VILLAGE OF KANAYANNUR TALUK,

Exhibit P3 A TRUE COPY OF THE JUDGMENT DATED

30/03/2021 OF THIS HON’BLE COURT IN WP(C)

NO. 8356/2021,

Exhibit P4 A TRUE COPY OF THE GOVERNMENT ORDER DATED

25/02/2021

Exhibit P5 A TRUE COPY OF THE PRE DATED NOTICE DATED

21/07/2020 ISSUED FROM THE OFFICE OF THE

2ND RESPONDENT, DIRECTING THE PETITIONER TO

REMIT AN AMOUNT OF RS. 45,23,040/- ( RUPEES

FORTY FIVE LAKHS TWENTY THREE THOUSAND &

FORTY) FOR ALLOWING CHANGE OF NATURE OF THE

LAND, WHICH WAS RECEIVED BY THE PETITIONER

ON 15/09/2021

Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED

26/07/2022 OF THIS HON’BLE COURT IN WP(C)

NO. 20265/2021 FILED BY THE PETITIONER,

REPORTED IN 2023(5) KHC 245 (A.V. SAJEEV

VS. THE REVENUE DIVISIONAL OFFICER/ SUB

COLLECTOR, KOCHI)

Exhibit P7 A TRUE COPY OF THE JUDGMENT DATED

27/02/2023 OF THIS HON’BLE COURT IN WA NO.

352/2023 FILED BY THE 2ND RESPONDENT

AGAINST EXHIBIT P6, REPORTED IN 2023(5) KHC

242 (REVENUE DIVISIONAL OFFICER/ SUB

COLLECTOR, KOCHI VS. DR. A.V. SAJEEV),

AFFIRMING EXHIBIT P6,

W.P(C).No.2785/2021 & connected cases

266 2025:KER:999

Exhibit P8 A TRUE COPY OF THE ORDER DATED 09/06/2023

ISSUED BY THE KANAYANNOOR TAHASILDAR(LR)

ALLOWING CHANGE OF NATURE OF THE LAND

Exhibit P9 A TRUE COPY OF THE LAND TAX RECEIPT DATED

16/06/2023 EVIDENCING ACCEPTANCE OF LAND

TAX TREATING 10.47ARES AS CONVERTED DRY

LAND(PURAYIDOM)/SWABHAVAVYATHIYANAM

NADATHIYA PURAYIDOM

Exhibit P10 A TRUE COPY OF THE RELEVANT PORTION OF THE

APPLICATION FOR BUILDING PERMIT DATED

27/09/2023 SUBMITTED BY THE PETITIONER

BEFORE THE 4TH RESPONDENT FOR CONSTRUCTION

OF A MULTI STORIED RESIDENTIAL APARTMENT

BUILDING IN HIS PROPERTIES COVERED BY

EXHIBIT P1 AND P2.

Exhibit P11 A TRUE COPY OF THE PAYMENT RECEIPT DATED

04/10/2023 ISSUED BY THE 4TH RESPONDENT

CORPORATION ON REMITTANCE OF THE REQUIRED

FEE,

Exhibit P12 A TRUE COPY OF THE NOC/CONSENT TO ESTABLISH

CERTIFICATE DATED 01/11/2023 ISSUED FROM

THE POLLUTION CONTROL BOARD, WHICH WAS

SUBMITTED BY THE PETITIONER BEFORE THE 4TH

RESPONDENT

Exhibit P13 A TRUE COPY OBJECTION LETTER/NOTICE

NO.BA/1001/4267/2023 DATED NIL, ISSUED BY

THE 4TH RESPONDENT REFUSING THE PROPOSAL

FOR BUILDING PERMISSION SHOWING DOCUMENT

SHORTFALL WITH REGARD TO REMITTANCE OF AN

AMOUNT OF RS.36,45,500/-TOWARDS FEE FOR

CONSTRUCTION OF BUILDING OF MORE THAN 3000

SQ.FT,

Exhibit P14 A TRUE COPY OF THE INTERIM ORDER DATED

22/09/2022 OF THIS HON’BLE COURT IN IN

SIMILAR CASE, WP(C) NO. 29722/2022

W.P(C).No.2785/2021 & connected cases

267 2025:KER:999

APPENDIX OF WP(C) 37246/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTERED LEASE DEED NO. 1162

OF 2021 DATED 19.07.2021 OF KOTTAYAM PRINCIPAL

SRO

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED

02.08.2022

Exhibit P3 TRUE COPY OF THE ORDER NO. B1- 3463/20/K. DIS

DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER NO. B1- 3458/20/K.DIS

DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER NO. B1- 3462/20/K. DIS

DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit P6 TRUE COPY OF THE ORDER NO. B1- 3461/20/K. DIS

DATED 23.01.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit P7 TRUE COPY OF THE ORDER NO. B1- 3464/20/K. DIS

DATED 17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit P8 TRUE COPY OF THE ORDER NO. B1- 3460/20/K. DIS

DATED 17.02.2021

Exhibit P9 TRUE COPY OF THE ORDER NO. B1-3459/20/K. DIS

DATED 17.02.2021

Exhibit P10 TRUE COPY OF THE CHALAN RECEIPT DATED 30.10.2021

Exhibit P11 TRUE COPY OF THE NOTICE NO. NBA-42/2021-22 DATED

25.05.2023 ISSUED BY THE THE SECRETORY KOTTAYAM

MUNICIPALITY

Exhibit P12 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS PER

RULE 12(9) OF PADDY AND WET LAND ACT

Exhibit P13 TRUE COPY OF THE INTERIM ORDER DATED 01.06.2023

IN W.P(C) NO. 17653 OF 2023

Exhibit P14 TRUE COPY OF THE APPLICATION DATED 05.10.2023

SENT BY THE PETITIONER TO RESPONDENTS 1 AND 3

Exhibit P15 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DATED

16.10.2023

Exhibit P16 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DATED

13.10.2023

W.P(C).No.2785/2021 & connected cases

268 2025:KER:999

APPENDIX OF WP(C) 39287/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED

20.05.2022 ISSUED BY THE 4TH RESPONDENT

Exhibit P2 TRUE COPY OF THE ORDER DATED 08.10.2020 OF

2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER DATED 16.01.2021

ISSUED BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE APPLICATION DATED

15.07.2022 SUBMITTED BY THE PETITIONER

BEFORE THE 5TH RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER DATED 17.05.2021 IN

W.P(C) NO.2785 /2021 OF HON’BLE HIGH COURT

OF KERALA

W.P(C).No.2785/2021 & connected cases

269 2025:KER:999

APPENDIX OF WP(C) 37957/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT OF THE

PETITIONER DATED 18.04.2023

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT OF THE

PETITIONER DATED 19.04.2023

Exhibit P3 A TRUE COPY OF THE ORDER NO. B7 235/2020

DATED 27.01.2022 OF RDO THRISSUR WITH TYPED

COPY

Exhibit P4 A TRUE COPY OF THE BUILDING PERMIT DATED

24.03.2022 SUBMITTED BY THE PETITIONER

BEFORE THE 3 RD RESPONDENT

Exhibit P5 A TRUE COPY OF THE NOTICE NO OLR/BA/349/21-

22 ISSUED BY THE ASSISTANT ENGINEER ON

BEHALF OF THE 4 TH RESPONDENT DATED

03.06.2022

Exhibit P6 A TRUE COPY OF THE LETTER NO

LSGD/JD/TSR/2371/2023-N2 SENT BY THE 5 TH

RESPONDENT TO THE 4 TH RESPONDENT DATED

11.08.2023 WITH TYPED COPY

Exhibit P7 A TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12 (9) OF THE PADDY AND WET

LAND ACT

Exhibit P8 A TRUE COPY OF THE INTERIM ORDER DATED

11.08.2021 IN WRIT PETITION © NO. 2012 OF

2021

Exhibit P9 A TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 42019 OF 2022 DATED 22.12.2022

W.P(C).No.2785/2021 & connected cases

270 2025:KER:999

APPENDIX OF WP(C) 7800/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SETTLEMENT DEED NO

1291/2018 DATED 28.03.2018 OF S.R.O.

MUVATTUPUZHA, ERNAKULAM

Exhibit P2 THE TRUE COPY OF THE ORDER DATED 30.12.2022

PASSED BY THE 3RD RESPONDENT

Exhibit P3 THE TRUE COPY OF THE LAND TAX IN THANDAPER

NOS 31289 OF MULAVOOR VILLAGE.

Exhibit P4 THE TRUE COPY OF THE RECEIPT OF APPLICATION

SUBMITTED BY THE PETITIONER TO THE

SECRETARY OF THE 6TH RESPONDENT

Exhibit P5 THE TRUE COPY OF THE NOTICE DATED

20.01.2024 ISSUED BY THE 6TH RESPONDENT TO

THE PETITIONER

Exhibit P6 THE TRUE COPY OF THE CIRCULAR NO. REV-

P1/307/2019-REV DATED 09.12.2019 ISSUED BY

THE 1ST RESPONDENT

W.P(C).No.2785/2021 & connected cases

271 2025:KER:999

APPENDIX OF WP(C) 9005/2024

PETITIONER'S EXHIBITS

Exhibit P 1 TRUE PHOTOCOPY OF THE DOCUMENT BEARING NO.

1449/2021 DATED 28-12-2021 OF MANNAR SRO

Exhibit P 2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND

RESPONDENT DATED 24-11-2021

Exhibit P 3 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE

3RD RESPONDENT DATED 21-12-2021

Exhibit P 4 TRUE COPY OF THE TAX RECEIPT DATED 10-07-

2023

Exhibit P 5 TRUE COPY OF THE BUILDING PERMIT APPROVED

BY THE 4TH RESPONDENT PANCHAYATH DATED

25-08-2023

Exhibit P 6 TRUE COPY OF THE INTERIM ORDER DATED

17-5-2021 IN WP (C) NO. 2785/2021

W.P(C).No.2785/2021 & connected cases

272 2025:KER:999

APPENDIX OF WP(C) 42019/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1881 OF 2022

DATED 16.06.2022.

Exhibit P2 TRUE COPY OF THE ORDER NO. D8 11743/2021

DATED 30.12.2021 OF THE 2ND RESPONDENT.

Exhibit P2(a) TRUE COPY OF THE PROCEEDINGS DATED 27.04.22

OF THE TAHSILDAR (LR) THRISSUR.

Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH

RESPONDENT DATED 14.12.2022.

Exhibit P4 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12 (9) OF THE KERALA

CONSERVATION OF PADDY LAND AND WET LAND

RULES.

Exhibit P5 TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 2012 OF 2021 DATED 11.08.2021 OF THE

HON'BLE HIGH COURT OF KERALA.

Exhibit P6 TRUE COPY OF THE LETTER ISSUED BY THE

DISTRICT TOWN PLANNER THRISSUR DATED

15-03-2023

W.P(C).No.2785/2021 & connected cases

273 2025:KER:999

APPENDIX OF WP(C) 10292/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE JENMAM SALE DEED NO.

528/1/2022 DATED 24.02.2022 OF SRO

CHATHAMANGALAM

Exhibit P2 TRUE COPY OF JENMAM SALE DEED NO. 66/2020/I

DATED 09.01.2020 OF SRO CHATHAMANGALAM

Exhibit P3 TRUE COPY OF THE ORDER NO.

RDOKKD/3290/2020-C3 DATED 22.05.2021

Exhibit P4 TRUE COPY OF THE LATEST LAND TAX RECEIPT

DATED 12.04.2023

Exhibit P5 TRUE COPY OF THE BUILDING PERMIT

APPLICATION DATED 05.06.2023

Exhibit P6 TRUE COPY OF THE PROPOSED SITE PLAN

Exhibit P7 TRUE COPY OF NOTICE NO.

400992/BPRL03/GPO/2023/7927/ (2) DATED

30.01.2024

Exhibit P8 TRUE COPY OF SRO NO. 369/2021 AS PER EXTRA

ORDINARY GAZETTE NOTIFICATION NO. 1471

DATED 25.02.2021

Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 ISSUED IN WPC NO. 2785/2021

W.P(C).No.2785/2021 & connected cases

274 2025:KER:999

APPENDIX OF WP(C) 10532/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

22.06.2022

Exhibit P2 A TRUE COPY OF THE APPLICATION DATED

16.11.2022

Exhibit P3 A TRUE COPY OF THE ORDER DATED 23.02.2024

ISSUED BY THE 3RD RESPONDENT

Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.

2785 OF 2021 DATED 17.05.2021 - M/S. ABAD

BUILDERS PRIVATE LIMITED V. STATE OF KERALA

& ORS.

Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED

22.07.2013

W.P(C).No.2785/2021 & connected cases

275 2025:KER:999

APPENDIX OF WP(C) 10772/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF SETTLEMENT DEED NO.2117/1/05 OF SUB

REGISTRY OFFICE, THODUPUZHA DATED 01.06.2005

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 20.3.2023

Exhibit P3 TRUE COPY OF THE REVISED BUILDING PERMIT BEARING

B.A.NO.48/09-10 DATED 02.09.2011

Exhibit P4 TRUE COPY OF THE REVISED BUILDING PERMIT DATED

08.07.2013 BEARING NO.B.A.48/09-10

Exhibit P5 TRUE COPY OF THE PARTIAL OCCUPANCY CERTIFICATE

DATED 27.12.2013 ISSUED FROM THODUPUZHA

MUNICIPALITY

Exhibit P6 TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED

07.07.2020 ISSUED FROM THODUPUZHA MUNICIPALITY

Exhibit P7 TRUE COPY OF THE LAND IDENTIFICATION DETAILS OF

THODUPUZHA VILLAGE OF THODUPUZHA MUNICIPALITY DATED

NIL

Exhibit P8 TRUE COPY OF THE ORDER (FILE NO.211/023)OF THE 2ND

RESPONDENT DATED 27.02.2023

Exhibit P9 TRUE COPY OF THE APPLICATION FILED BY THE

PETITIONER BEFORE THE 2ND RESPONDENT DATED

20.03.2023

Exhibit P9(a) TRUE COPY OF THE RECEIPT DATED 20.03.2023 ISSUED

FROM THE LAND REVENUE DEPARTMENT TOWARDS THE FILING

OF EXT.P9 APPLICATION

Exhibit P10 TRUE COPY OF THE JUDGMENT OF THIS HON’BLE COURT IN

WP©NO.12117/2023 DATED 04.04.2023

Exhibit P11 TRUE COPY OF THE NOTICE (FILE NO.713/2023)DATED

11.06.2023 ISSUED BY THE 2ND RESPONDENT TO THE

PETITIONER

Exhibit P12 TRUE COPY OF THE PAY IN SLIP ISSUED FROM THE SUB

TREASURY, THODUPUZHA DATED 26.10.2023

Exhibit P13 TRUE COPY OF THE JUDGMENT OF THIS HON’BLE COURT IN

W.P(C).No.2785/2021 & connected cases

276 2025:KER:999

WP©NO.22805/2023 DATED 10.11.2023

Exhibit P14 TRUE COPY OF THE ORDER (FILE NO.713/2023) OF THE

2ND RESPONDENT DATED 15.11.2023

Exhibit P15 TRUE COPY OF THE SCHEDULE UNDER RULE 12(9) OF THE

RULES PUBLISHED IN KERALA GAZETTE NOTIFICATION SRO

NO.369/2021 DATED 25.02.2021

Exhibit P16 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

09.02.2018 IN RESPECT OF BUILDING NO.23/310-A1 FOR

THE YEAR 2017-18

Exhibit P17 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

09.02.2018 IN RESPECT OF BUILDING NO.23/310-A2 FOR

THE YEAR 2017-18

Exhibit P18 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

29.03.2021 IN RESPECT OF BUILDING NO.23/313A FOR

THE YEARS 2016-17, 2019-20, 2020-21

Exhibit P19 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A1 FOR

THE YEAR 2021-22

Exhibit P19(a) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A2 FOR

THE YEAR 2021-22

Exhibit P19(b) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A3 FOR

THE YEAR 2021-22

Exhibit P19(c) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A4 FOR

THE YEAR 2021-22

Exhibit P19(d) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A5 FOR

THE YEAR 2021-22

Exhibit P19(e) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A6 FOR

THE YEAR 2021-22

Exhibit P19(f) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A7 FOR

THE YEAR 2021-22

Exhibit P19(g) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A8 FOR

W.P(C).No.2785/2021 & connected cases

277 2025:KER:999

THE YEAR 2021-22

Exhibit P19(h) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A9 FOR

THE YEAR 2021-22

Exhibit P19(i) TRUE COPY OF THE PROPERTY TAX RECEIPTS DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A10

FOR THE YEAR 2021-22

Exhibit P19(j) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A11 FOR

THE YEAR 2021-22

Exhibit P19(k) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A12

FOR THE YEAR 2021-22

Exhibit P19(l) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A13

FOR THE YEAR 2021-22

Exhibit P19(m) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A14

FOR THE YEAR 2021-22

Exhibit P19(n) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A15 FOR

THE YEAR 2021-22

Exhibit P19(o) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310-A16 FOR

THE YEAR 2021-22

Exhibit P19(p) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A17

FOR THE YEAR 2021-22

Exhibit P19(q) TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/310- A18

FOR THE YEAR 2021-22

Exhibit P20 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED

05.03.2022 IN RESPECT OF BUILDING NO.23/313A FOR

THE YEAR 2021-2022

Exhibit P21 TRUE COPY OF THE ORDER DATED 17.05.2021 IN

WP©NO.2785/2021 OF THIS HON’BLE COURT

W.P(C).No.2785/2021 & connected cases

278 2025:KER:999

APPENDIX OF WP(C) 42802/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED

05.07.2021 BEARING NO. KL07040104970/2021

MUTATED IN THE NAME OF THE PETITIONER,

ISSUED BY VILLAGE OFFICER, CHENGAMANAD

Exhibit P2 TRUE COPY OF THE SALE DEED DATED 26.04.2021

BEARING REG.NO. 1209/21 OF CHENGAMANAD SRO

Exhibit P3 TRUE COPY OF THE BUILDING PERMIT DATED

04.01.2022 BEARING NO. A3 - BA (3059)/2022

ISSUED BY THE 1STRESPONDENTTO THE

PETITIONER

Exhibit P4 A TRUE COPY OF THE NOTICE CUM ORDER DATED

22.12.2022 ISSUED BY THE 1ST RESPONDENT TO

THE PETITIONER

RESPONDENTS' EXHIBIT

Exhibit R1 (A) PHOTOGRAPH OF WORK SITE OF PETITIONER.

W.P(C).No.2785/2021 & connected cases

279 2025:KER:999

APPENDIX OF WP(C) 11338/2024

PETITIONER'S EXHIBITS

Exhibit P 1 TRUE COPY OF THE SETTLEMENT DEED NO. 1633

OF 2008 OF KAKKODI SUB REGISTRY

Exhibit P 2 TRUE COPY OF THE ORDER OF THE SUB

COLLECTOR, KOZHIKODE DATED 14-12-2021

Exhibit P 3 TRUE COPY OF THE TAX RECEIPT DATED

12/08/2023

Exhibit P 4 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 06-02-2024

Exhibit P 5 TRUE COPY OF COUNTERFOIL EVIDENCING

SUBMISSION OF APPLICATION FOR BUILDING

PERMIT

Exhibit P 6 TRUE COPY OF THE RECEIPT FOR PAYMENT OF FEE

RECIVED FROM KOZHIKODE CORPORATION

Exhibit P 7 TRUE COPY OF THE NOTICE ISSUED BY THE 4TH

RESPONDENT 20-2-2024

Exhibit P 8 TRUE COPY OF THE SCHEDULE TO RULE 12 (9) OF

THE KERALA CONSERVATION OF PADDY LAND &

WETLAND RULES, 2018

Exhibit P 9 TRUE COPY OF THE ORDER DATED 17-05-2021

PASSED IN W.P (C) NO. 2785 OF 2021

W.P(C).No.2785/2021 & connected cases

280 2025:KER:999

APPENDIX OF WP(C) 41769/2023

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO.3600/1/2012 DATED

14.11.2012 OF S.R.O, SREEMOOLANAGARAM

Exhibit P2 TRUE COPY OF THE ORDER NO. L5-89705/2014

DATED 08.05.2015

Exhibit P3 TRUE COPY OF THE BUILDING PERMIT NO.

273/2015-16 DATED 10.09.2015

Exhibit P4 TRUE COPY OF THE OWNERSHIP CERTIFICATE

DATED 20.12.2018

Exhibit P5 TRUE COPY OF THE RECENT LAND TAX RECEIPT

DATED 21.07.2023

Exhibit P6 TRUE COPY OF THE APPLICATION IN FORM-6

DATED 15.10.2019 ALONG WITH TYPED LEGIBLE

COPY

Exhibit P7 TRUE COPY OF THE ENQUIRY REPORT OF THE

VILLAGE OFFICER DATED 19.11.2019

Exhibit P8 TRUE COPY OF NOTICE DATED 27.11.2023 IN

FILE NO. RDOCHN/5210/2019-K1

Exhibit P9 TRUE COPY OF SRO NO. 369/2021 DATED

25.02.2021

Exhibit P10 TRUE COPY OF INTERIM ORDER DATED 17.05.2021

IN WP(C) 2785/2021

Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED

17.03.2022 IN W.P.[C] NO.8881/2022

Exhibit P12 TRUE COPY OF INTERIM ORDER DATED 27.06.2022

IN W.P.[C] NO. 20560/2022

Exhibit P13 TRUE COPY OF CLARIFICATION LETTER NO. REV-

P1/313/2021-REV DATED 09.04.2022

W.P(C).No.2785/2021 & connected cases

281 2025:KER:999

APPENDIX OF WP(C) 43285/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

05/07/2023 ISSUED FROM KOTHAMANGALAM

VILLAGE OFFICE

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED

12/06/2023 ISSUED FROM KOTHAMANGALAM

VILLAGE OFFICE

Exhibit P3 A TRUE COPY OF THE ORDER DATED 04/04/2019

ISSUED BY THE 2ND RESPONDENT

Exhibit P4 A TRUE COPY OF THE ORDER DATED 22/07/2020

ISSUED BY THE 2ND RESPONDENT

Exhibit P5 A TRUE COPY ORDER NO. A3-7849/19/D DIS

DATED 09/09/2020 ISSUED BY THE 3RD

RESPONDENT

Exhibit P6 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 25/10/2023 SUBMITTED BY THE

PETITIONER BEFORE THE 6TH RESPONDENT

Exhibit P7 A TRUE COPY OF THE NOTICE DATED 08/12/2023

ISSUED BY THE 7TH RESPONDENT

Exhibit P8 A TRUE COPY OF THE INTERIM ORDER 25/01/2023

OF THIS HON’BLE COURT IN W.P.(C) NO.

2515/2023

W.P(C).No.2785/2021 & connected cases

282 2025:KER:999

APPENDIX OF WP(C) 15432/2024

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE TITLE DEED OF THE

PROPERTY DT. 5.12.2014

Exhibit P2 THE TRUE COPY OF THE TITLE DEED OF THE

PROPERTY DT.4.12.2014

Exhibit P3 THE TRUE COPY OF THE ORDER DT.30.8.2022

Exhibit P4 THE TRUE COPY OF THE ORDER DT.24.3.2023

Exhibit P5 THE TRUE COPY OF THE LETTER ISSUED BY THE

SECRETARY OF EDAVILANGU GRAMA PANCHAYAT TO

PETITIONERS DT.30.11.2023

Exhibit P6 THE TRUE COPY OF THE LETTER ISSUED BY THE

RDO TO PETITIONERS DT.16.3.2024

Exhibit P7 THE TRUE COPY OF THE ORDER IN WPC.2785/2021

DT.17.5.2021

W.P(C).No.2785/2021 & connected cases

283 2025:KER:999

APPENDIX OF WP(C) 15601/2024

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE PARTITION DEED NUMBER

3712/2005 DATED 24.06.2005 OF SRO

MUVATTUPUZHA

Exhibit P2 A TRUE COPY OF THE LEASE AGREEMENT DATED

15.07.2023

Exhibit P3 A TRUE COPY OF THE ORDER DATED 09.04.2022

PASSED BY THE 2ND RESPONDENT

Exhibit P4 A TRUE COPY OF THE PROCEEDINGS OF 3RD

RESPONDENT DATED 19.01.2023

Exhibit P5 A TRUE COPY OF THE REVENUE TAX PAID RECEIPT

DATED 06.06.2023 ISSUED BY THE VILLAGE

OFFICER MULAVUR

Exhibit P6 A TRUE COPY OF THE NOTICE DATED 15.03.2024

IS PRODUCED HEREWITH AND MARKED AS EXHIBIT

P6.

Exhibit P7 A TRUE COPY OF THE SAID BUILDING PERMIT

APPLICATION DATED 6/4/2024 SUBMITTED BY THE

1ST PETITIONER TO THE 6TH RESPONDENT

W.P(C).No.2785/2021 & connected cases

284 2025:KER:999

APPENDIX OF WP(C) 16772/2024

PETITIONERS' EXHIBITS

Exhibit-P1 TRUE COPY OF THE LATEST TAX RECEIPT DATED

06.04.2023

Exhibit-P2 TRUE COPY OF THE ORDER NO. B1-3463/20/K.DIS DATED

17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P3 TRUE COPY OF THE ORDER NO. B1-3458/20/K.DIS DATED

23.01.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P4 TRUE COPY OF THE ORDER NO. B1-3462/20/K.DIS DATED

17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P5 TRUE COPY OF THE ORDER NO. B1-3461/20/K.DIS DATED

23.01.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P6 TRUE COPY OF THE ORDER NO. B1-3464/20/K.DIS DATED

17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P7 TRUE COPY OF THE ORDER NO. B1-3460/20/K.DIS DATED

17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P8 TRUE COPY OF THE ORDER NO. B1-3459/20/K.D IS DATED

17.02.2021 ISSUED TO BY THE 3RD RESPONDENT

Exhibit-P9 TRUE COPY OF THE CHALAN RECEIPT DATED 28.10.2021

PAID ON 30.10.2021

Exhibit-P10 TRUE COPY OF THE NOTICE NO. NBA- 42/2021-22 DATED

25.05.2023 ISSUED BY THE 4TH RESPONDENT

Exhibit-P11 TRUE COPY OF THE INTERIM ORDER DATED 01.06.2023 IN

W. P. (C). NO. 17653 OF 2023

Exhibit-P12 TRUE COPY OF THE COMPLETION CERTIFICATE BY OWNER

UNDER COVER OF APPLICATION/REQUEST LETTER DATED

02.04.2024

Exhibit-P13 TRUE COPY OF THE LETTER DATED 20.04.2024 ISSUED BY

THE KOTTAYAM MUNICIPALITY.

Exhibit-P14 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12(9) OF

THE KERALA CONSERVATION OF PADDY LAND AND WET LAND

ACT AND RULES

W.P(C).No.2785/2021 & connected cases

285 2025:KER:999

APPENDIX OF WP(C) 18968/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE CHALLAN RECEIPT DATED

15.07.2021 FOR THE DEPOSIT OF RS.3,25,120

AND RS.2,73,920 BEFORE THE SUB TREASURY,

KOTHAMANGALAM

Exhibit P2 TRUE COPY OF THE RECEIPT DATED 24.12.2022

DEPOSITED BEFORE THE SUB TREASURY,

KOTHAMANGALAM.

Exhibit P3 TRUE COPY OF THE OF SALE DEED NO.3495/2023

DATED 21.08.2023 EXECUTED AT KOTHAMANGALAM

S.R.O

Exhibit P4 A TRUE COPY OF THE INTERIM ORDER DATED

17/05/2021 IN WP© NO. 2785/2021 OF THIS

HON’BLE COURT

W.P(C).No.2785/2021 & connected cases

286 2025:KER:999

APPENDIX OF WP(C) 19298/2024

PETITIONERS' EXHIBITS

Exhibit P 1 TRUE COPY OF THE TITLE DEED BEARING NO.

114/2024 DATED 17-01-2024

Exhibit P 2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND

RESPONDENT DATED 29/4/2022

Exhibit P 3 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY

THE VILLAGE OFFICER, PARAVUR DATED 12-02-

2024

Exhibit P 4 TRUE COPY OF THE RECEIPT ISSUED BY THE 4TH

RESPONDENT FOR ACCEPTING THE BUILDING

PERMIT APPLICATION DATED 12-03-2024 ALONG

WITH THE PLAN

Exhibit P 5 TRUE COPY OF THE DEMAND NOTICE ISSUED BY

THE 4TH RESPONDENT TO THE PETITIONERS DATED

13-05-2024

Exhibit P 6 TRUE COPY OF THE DECISION REPORTED IN 2022

(5) KHC 522

Exhibit P 7 TRUE COPY OF THE INTERIM ORDER PASSED BY

THIS HON’BLE COURT DATED 23-01-2024 IN

WP(C) NO. 2622/2024

W.P(C).No.2785/2021 & connected cases

287 2025:KER:999

APPENDIX OF WP(C) 19382/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

22/06/2022

Exhibit P2 A TRUE COPY OF THE APPLICATION DATED

16/11/2022

Exhibit P3 A TRUE COPY OF THE ORDER DATED 23/02/2024

ISSUED BY THE 4TH RESPONDENT

Exhibit P4 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.

2785 OF 2021 – M/S. ABAD BUILDERS

PRIVATE LIMITED V. STATE OF KERALA & ORS.

Exhibit P5 A TRUE COPY OF THE JUDGMENT DATED

22.07.2013 IN HEALTH FOR MILLIONS V. UNION

OF INDIA & ORS (2014) 14 SCC 496

W.P(C).No.2785/2021 & connected cases

288 2025:KER:999

APPENDIX OF WP(C) 19786/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED

04.04.2024

Exhibit P2 A TRUE COPY OF THE ORDER NO.

RDOKTM/3134/2019 - B1 /KDIS DATED

05.05.2022 ISSUED BY THE 2 ND RESPONDENT

Exhibit P2(a) A TRUE COPY OF THE ORDER NO.

RDOKTM/3164/2023 - B1 /KDIS DATED

29.12.2023 ISSUED BY THE 2 ND RESPONDENT

Exhibit P3 A TRUE COPY OF THE APPLICATION FOR BUILDING

PERMIT DATED 24.02.2024

Exhibit P4 A TRUE COPY OF THE NOTICE DATED 20.05.2024

ISSUED BY THE 4 TH RESPONDENT

Exhibit P5 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED AS

PER RULE 12 (9)

Exhibit P6 A TRUE COPY OF THE INTERIM ORDER IN W.P. C

NO. 2012 OF 2021 DATED 11.08.2021

W.P(C).No.2785/2021 & connected cases

289 2025:KER:999

APPENDIX OF WP(C) 19828/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTERED SALE DEED NO.

NO.1511/2023 OF SRO, KOTHAMANGALAM DATED

23/3/2023 IN FAVOUR OF THE PETITIONER

Exhibit P2 A COPY OF THE LAND TAX RECEIPT DATED

19/6/2023

Exhibit P3 A COPY OF THE PROCEEDINGS NO. A11-1091-

21/R.DIS DATED 5/3/2020 OF THE REVENUE

DIVISIONAL OFFICER ALONG WITH SKETCH

SUBMITTED BY THE VILLAGE OFFICER

Exhibit P4 A COPY OF THE PROCEEDINGS NO. A3-794/21/D

DIS DATED 23/3/2021 OF THE TAHSILDAR (LA),

KOTHAMANGALAM

Exhibit P5 A COPY OF THE ORDER NO. A11-1091-21/R.DIS

DATED 5/3/2020 OF THE REVENUE DIVISIONAL

OFFICER ALONG WITH KETCH

Exhibit P6 A COPY OF THE PROCEEDINGS NO. A3-

795/21/DDIS DATED 23/3/2021

Exhibit P7 A COPY OF THE SKETCH SHOWING LIE AND NATURE

OF THE PROPERTY

Exhibit P8 A COPY OF THE NOTICE ISSUED BY THE 5TH

RESPONDENT DATED 23/5/2024

Exhibit P9 A COPY OF THE SCHEDULE TO RULE 12(9) OF THE

KERALA CONSERVATION OF PADDY LAND AND

WETLAND RULES, 2008

Exhibit P10 A COPY OF THE ORDER IN W.P.(C) NO.

2785/2021 DATED 17/5/2021

Exhibit P11 A COPY OF THE INTERIM ORDER IN W.P.(C) NO.

29519/2022 DATED 16/9/2022

Exhibit P12 A COPY OF THE INTERIM ORDER IN W.P.(C) NO.

1756/2023 DATED 1756/2023

W.P(C).No.2785/2021 & connected cases

290 2025:KER:999

APPENDIX OF WP(C) 19978/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED

12/04/2024 ISSUED FROM VILLAGE OFFICE,

NADAMA

Exhibit P2 TRUE COPY OF THE SALE DEED NO. 1366/1/2021

DATED 27/07/2021 OF THRIPUNITHURA SUB

REGISTRY OFFICE

Exhibit P3 TRUE COPY OF THE CHALLAN NO. KL01

207900/2020-21 DATED 11/11/2020 OF THE SUB

TREASURY, MATTANCHERRY

Exhibit P4 TRUE COPY OF THE ORDER NO. K3-4077/19 DATED

21/12/2020 ISSUED BY THE REVENUE DIVISIONAL

OFFICER, FORT KOCHI ALONG WITH THE

TYPEWRITTEN COPY

Exhibit P5 TRUE COPY OF THE BUILDING PLAN SUBMITTED BY

THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit P6 TRUE COPY OF THE NOTICE NO. PW2-BA/202-

2021-22 (11717/21) DATED 07/04/2022 ISSUED

BY THE 5TH RESPONDENT

Exhibit P7 TRUE COPY OF THE NO OBJECTION DATED

27/09/2021 FOR HEIGHT CLEARANCE ISSUED BY

AIRPORTS AUTHORITY OF INDIA

Exhibit P8 TRUE COPY OF THE CONSENT TO ESTABLISH DATED

30/11/2021 ISSUED BY CHAIRMAN, KERALA STATE

POLLUTION CONTROL BOARD

Exhibit P9 TRUE COPY OF THE LETTER DATED 28/10/2021 OF

THE EXECUTIVE ENGINEER, KERALA WATER

AUTHORITY

Exhibit P10 TRUE COPY OF THE GOVERNMENTAL CLEARANCE

DATED 10/02/2022 WITH A FORWARDING LETTER

DATED 14/02/2022 ISSUED BY THE DIRECTOR,

MINISTRY OF ENVIRONMENT, FOREST & CLIMATE

CHANGE, NEW DELHI

W.P(C).No.2785/2021 & connected cases

291 2025:KER:999

Exhibit P11 TRUE COPY OF THE ORDER DATED 12/04/2022 IN

W.P. (C) NO. 13834/2022 OF THIS HON’BLE

COURT

Exhibit P12 TRUE COPY OF THE NO OBJECTION CERTIFICATE

DATED 06/04/2022 ISSUED BY DIRECTOR

GENERAL, DEPARTMENT OF FIRE AND RESCUE

SERVICES

Exhibit P13 TRUE COPY OF THE BUILDING PERMIT DATED

19/04/2022 ISSUED BY THE 6TH RESPONDENT

Exhibit P14 TRUE COPY OF THE CLEARANCE DATED 26/09/2022

ISSUED BY THE MEMBER SECRETARY, KERALA

COASTAL ZONE MANAGEMENT AUTHORITY

Exhibit P15 TRUE COPY OF COMMUNICATION DATED 14/12/2023

ISSUED BY THE SCIENTIST OF MOEF ADDRESSED

TO THE PRINCIPAL SECRETARY TO GOVERNMENT,

FOREST DEPARTMENT

Exhibit P16 TRUE COPY OF THE CERTIFICATE OF

REGISTRATION DATED 25/04/2022 ISSUED BY THE

SECRETARY, TECHNICAL & ADMINISTRATION,

KERALA REAL ESTATE REGULATORY AUTHORITY

Exhibit P17 TRUE COPY OF THE PERMISSION DATED

21/09/2023 ISSUED BY DEPUTY CHIEF

ELECTRICAL INSPECTOR, DEPARTMENT OF

ELECTRICAL INSPECTORATE, ERNAKULAM

Exhibit P18 TRUE COPY OF THE COMPLETION PLAN ALONG WITH

COMPLETION REPORT OF THE PROJECT

W.P(C).No.2785/2021 & connected cases

292 2025:KER:999

APPENDIX OF WP(C) 21264/2024

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE CHELLAN RECEIPT FOR

RS:338688/- DATED 14/2/2022

Exhibit P2 A TRUE COPY OF THE ORDER NO K8-4981/2021

DATED 21/3/2022ISSUED BY THE 2ND RESPONDENT

Exhibit P3 A TRUE COPY OF THE APPLICATION SUBMITTED

FOR BUILDING PERMIT DATED 16/02/2024

Exhibit P4 A TRUE COPY OF ORDER DATED 17-05-2024

Exhibit P5 THE FEES SCHEDULE PRESCRIBED AS PER RULE 12

(9)

W.P(C).No.2785/2021 & connected cases

293 2025:KER:999

APPENDIX OF WP(C) 23300/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED

20.06.2024 FOR THE YEAR 2024-2025 ISSUED BY

THE VILLAGE OFFICER IN THE NAME OF THE

PETITIONER

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 22.06.2024 ISSUED BY THE VILLAGE

OFFICER, IYKARANADU

Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF RDO

MUVATTUPUZHA DATED 19.02.2020

Exhibit P4 TRUE COPY OF THE LETTER ISSUED BY THE

POOTHRIKKA GRAMA PANCHAYAT TO THE

PETITIONER DATED 12.09.2023

Exhibit P5 TRUE COPY OF THE RECEIPT PAYMENT RECEIPT

ISSUED BY THE POOTHRIKKA GRAMA PANCHAYAT

Exhibit P6 TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 IN W.P (C) NO. 2785 OF 2021

W.P(C).No.2785/2021 & connected cases

294 2025:KER:999

APPENDIX OF WP(C) 23711/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE DOCUMENT NO.3180/2023 OF

EDAPPALLY SOUTH SUB REGISTRY DATED

3/10/2023

Exhibit P2 TRUE COPY BASIC TAX RECEIPT ISSUED BY THE

VILLAGE OFFICER, EDAPPALLY SOUTH VILLAGE

DATED 31-10-2023

Exhibit P3 TRUE COPY OF THE ORDER NO. RDOCHN/661/2021-

K2 DATED 17-04-2022 ISSUED BY THE 2ND

RESPONDENT

Exhibit P4 TRUE COPY OF THE APPLICATION IS ONLINE THE

STATUS SHOWED AFTER SCRUTINY OF THE

APPLICATION DATED NIL

W.P(C).No.2785/2021 & connected cases

295 2025:KER:999

APPENDIX OF WP(C) 24439/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION REPORTED IN 2022

(5) KHC 522 (ABAD BUILDERS PRIVATE LIMITED

V. STATE OF KERALA)

Exhibit P2 TRUE COPY OF THE INTERIM ORDER IN

WP(C).NO.6784/2023 DATED 28.02.2023

Exhibit P3 TRUE COPY OF SALE DEED NO. 2020/2014 DATED

30.05.2024

Exhibit P4 TRUE COPY OF POSSESSION CERTIFICATE DATED

11.06.2024 ISSUED TO THE PETITIONER

Exhibit P5 TRUE COPY OF TAX RECEIPT REGARDING

PETITIONER’S PROPERTY DATED 07.06.2024 IS

PRODUCED

Exhibit P6 TRUE COPY OF THE SITE PLAN FILED BY THE

PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P7 TRUE COPY OF RECEIPT DATED 28.06.2024

EVIDENCING PAYMENT OF FEE FOR BUILDING

PERMIT

W.P(C).No.2785/2021 & connected cases

296 2025:KER:999

APPENDIX OF WP(C) 24810/2024

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE POSSESSION CERTIFICATE

NO. 85136194 AND DATED 14.05.2024 ISSUED BY

THE VILLAGE OFFICE, KOTHAMANAGALAM.

Exhibit P2 A TRUE COPY OF THE ORDER NUMBERED AS A11-

139/2021/R.DIS AND DATED 27.01.2021 ISSUED

BY THE 1ST RESPONDENT.

Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT DATED

29.04.2024.

Exhibit P4 A TRUE COPY OF THE NOTICE DATED 05.06.2024

ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER

OF THE 3RD RESPONDENT.

W.P(C).No.2785/2021 & connected cases

297 2025:KER:999

APPENDIX OF WP(C) 25204/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE TITLE DEED OF THE

PETITIONER DATED 27-02-2024 HAVING E-STAMP

SERIAL NO. ES00053514307871195E

Exhibit P1A THE TRUE COPY OF BASIC TAX RECEIPT DATED

03-04-2024

Exhibit P2 THE TRUE COPY OF THE ORDER DATED 13-08-

2020, ISSUED FROM THE OFFICE OF REVENUE

DIVISIONAL OFFICE, PALA, WITH FILE NO

RDOPLA/2799/2019-L3

Exhibit P2A THE TRUE COPY OF THE ORDER IN CONNECTION

WITH PAYMENT FOR CONVERSION OF PROPERTY

ISSUED BY THE 3RD RESPONDENT TO

PETITIONER’S PREDECESSOR DATED 02/02/2023

Exhibit P3 THE TRUE COPY OF THE ACKNOWLEDGEMENT

RECEIPT OF THE APPLICATION FORM, WITH FILE

NO. 400480/BPRL01/GENERAL/2024/1448/(2)

DATED 6.6.2024

Exhibit P4 THE TRUE COPY OF THE LETTER DATED 18-06-

2024 ISSUED BY THE 8TH RESPONDENT TO THE

PETITIONER

Exhibit P5 THE TRUE COPY OF THE ORDER IN WPC

NO.2785/2021 DATED 17.5.2021

Exhibit P5A THE TRUE COPY OF THE ORDER DATED 28/10/2022

IN WPC NO.33396/2022

W.P(C).No.2785/2021 & connected cases

298 2025:KER:999

APPENDIX OF WP(C) 25474/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE NO.

UDYAM-KL-07-0005884 DATED 04/11/2019 ISSUED TO THE

2ND PETITIONER.

Exhibit P2 TRUE COPY OF THE TRADE LICENSE NO. JC2 1173/24/25

DATED 16/04/2024 ISSUED BY THE 6TH RESPONDENT.

Exhibit P3 TRUE COPY OF INTEGRATED CONSENT TO OPERATE NO.

KSPCB/KT/ICO/10054050/2024 DATED 17/01/2024 ISSUED

BY KERALA STATE POLLUTION CONTROL BOARD

Exhibit P4 TRUE COPY OF LICENSE NO. N/DO6/KTM/N/06/2488/ 2019

DATED 27/04/2019 ISSUED FROM THE DEPARTMENT OF

FACTORIES AND BOILERS, GOVERNMENT OF KERALA

Exhibit P5 TRUE COPY OF NON-OBJECTION CERTIFICATE NO. D-

3623/2019 DATED 25/06/2019 ISSUED BY THE DISTRICT

FIRE OFFICER, KOTTAYAM

Exhibit P6 TRUE COPY OF SALE DEED NO. 1594/I/2023 DATED

20/12/2023 REGISTERED IN THE SUB REGISTRY OFFICE AT

THALAYOLAPPRAMBU

Exhibit P7 TRUE COPY OF THE ORDER NO. 706/2023 DATED

21/02/2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P8 TRUE COPY OF THE ORDER NO. 4767/2023 DATED

15/11/2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P9 TRUE COPY OF RECEIPT KL05050700160/2024 DATED

08/01/2024 ISSUED FROM THE VILLAGE OFFICE,

MULAKKULAM

Exhibit P10 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT NO.

400471/BPMCO2/GPO/2024/304 DATED 24/01/2024 ISSUED

FROM THE OFFICE 6TH RESPONDENT

Exhibit P11 TRUE COPY OF LETTER NO. SC/304/2024 DATED 9/06/2024

BY THE 6TH RESPONDENT TO THE 3RD RESPONDENT

Exhibit P12 TRUE COPY OF INTERIM ORDER DATED 17/05/2021 IN WPC

NO. 2785 OF 2021 PASSED BY THIS HON’BLE HIGH COURT.

Exhibit P13 TRUE COPY OF INTERIM ORDER DATED 19/12/2023 IN WPC

NO. 2785 OF 2021 PASSED BY THIS HON’BLE COURT

W.P(C).No.2785/2021 & connected cases

299 2025:KER:999

APPENDIX OF WP(C) 25538/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO: 3466/2018 OF

ALATHUR SRO

Exhibit P2 TRUE COPY OF THE ORDER NO:J 477/2020 OF THE

2ND RESPONDENT DATED 19.8.2020

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED

8-4-2024 ISSUED BY THE VILLAGE OFFICER,

ALATHUR

Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 9-4-2024 ISSUED BY THE

VILLAGE OFFICER, ALATHUR VILLAGE

Exhibit P5 TRUE COPY OF THE BUILDING PERMIT ISSUED BY

THE 4TH RESPONDENT DATED 13.10. 2023

Exhibit P6 TRUE COPY OF THE RECEIPT DATED 15.5.2024

EVIDENCING PAYMENT OF RS. 1,93,900/-

Exhibit P7 TRUE COPY OF THE FEES SCHEDULE PRESCRIBED

AS PER RULE 12 (9) OF THE KERALA

CONSERVATION OF PADDY LAND AND WET LAND

RULES

Exhibit P8 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C)

NO. 2012 OF 2021 DATED 11.08.2021

W.P(C).No.2785/2021 & connected cases

300 2025:KER:999

APPENDIX OF WP(C) 25578/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE BUILDING PERMIT DATED

24.02.2016 ISSUED BY THE ANGAMALY

MUNICIPALITY

Exhibit P2 TRUE COPY OF THE ORDER NO.K1-780/21 DATED

31.05.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER NO.DDS-C8-3872/23

DATED 3.10.2023 ISSUED BY THE 3RD

RESPONDENT

Exhibit P4 TRUE COPY OF THE NOTICE NO.VA 240/15-16 WAS

ISSUED BY THE 4TH RESPONDENT TO THE

PETITIONER.

Exhibit P5 JUDGMENT IN WP(C) NO. 2785 OF 2021 DATED

17.05.2021 RENDERED ISSUED BY THIS HON’BLE

COURT.

RESPONDENT EXHIBITS

Exhibit R5(a) A COPY OF THE NOTICE ISSUED BY THE

MUNICIPALITY TO THE PREVIOUS OWNER DATED

22.03.2019 TO THE PREVIOUS OWNER

W.P(C).No.2785/2021 & connected cases

301 2025:KER:999

APPENDIX OF WP(C) 27074/2024

PETITIONER'S EXHIBITS

Exhibit-P1 A TRUE COPY OF THE ORDER NO. J-2320/19

DATED 14.08.2019 ISSUED BY THE THIRD

RESPONDENT.

Exhibit-P2 A TRUE COPY OF THE ORDER NO.

RDOPKD/4667/2022-M2 DATED 28.01.2023 ISSUED

BY THE THIRD RESPONDENT.

Exhibit-P3 A TRUE COPY OF THE RECEIPT DATED 21.01.2023

ISSUED BY THE STATE BANK OF INDIA.

Exhibit-P4 A TRUE COPY OF THE COMMUNICATION DATED

17.07.2024 ISSUED BY THE SIXTH RESPONDENT.

Exhibit-P5 A TRUE COPY OF THE SCHEDULE TO RULE 12(9)

OF THE KERALA CONSERVATION OF PADDY LAND

AND WET LAND RULES.

Exhibit-P6 A TRUE COPY OF THE INTERIM ORDER DATED

17.05.2021 IN W.P.(C) NO.2785/2021 OF THIS

HONOURABLE COURT.

W.P(C).No.2785/2021 & connected cases

302 2025:KER:999

APPENDIX OF WP(C) 27279/2024

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO.2138/2023

DATED 17.05.2023 REGISTERED AT THE OFFICE

OF THE SUB REGISTRAR, THRIKKAKARA.

Exhibit P2 A TRUE COPY OF THE ORDER DATED 02.03.2023

ISSUED BY THE 3RD RESPONDENT

Exhibit P3 A TRUE COPY OF THE LAND TAX RECEIPT BEARING

NO.KL07021611225/2023 DATED 21.06.2023

ISSUED BY THE VILLAGE OFFICE, VAZHAKKALA

Exhibit P4 A TRUE COPY OF THE POSSESSION CERTIFICATE

DATED 12.10.2023 ISSUED BY THE 5TH

RESPONDENT.

Exhibit P5 A TRUE COPY OF THE APPLICATION SUBMITTED BY

THE PETITIONERS NUMBERED AS TP4/23231 DATED

04.12.2023 BEFORE THE 6TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE RECEIPT BERING

NO.01/123330117878 DATED 04.12.2023 ISSUED

BY THE 6TH RESPONDENT.

W.P(C).No.2785/2021 & connected cases

303 2025:KER:999

APPENDIX OF WP(C) 28039/2024

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE EXCHANGE DEED NO.

394/I/2020 DATED 23/03/2020 OF S.R.O.,

KUNNAMKULAM

Exhibit P2 TRUE COPY OF THE EXCHANGE DEED NO.

395/I/2020 DATED 23/03/2020 OF S.R.O.,

KUNNAMKULAM

Exhibit P3 TRUE COPY OF THE BASIC TAX RECEIPT DATED

02/05/2024 IN RESPECT OF THE PETITIONERS’

PROPERTY IN RESURVEY NO.61/13-2-1 IN BLOCK

NO. 18 OF KUNNAMKULAM VILLAGE WITH

THANDAPER ACCOUNT NO.11183

Exhibit P4 TRUE COPY OF THE COMMUNICATION DATED