NOWFAL Vs. SECRETARY, ANGADIPPURAM GRAMA PANCHAYAT

JUDGEMENT

(1.) This writ petition is filed with the following prayers:

(2.) When the statement of facts in this writ petition is perused, it is seen that the exhibits produced along with this writ petition are not marked as a copy of the original, but the exhibits are shown in brackets after stating the facts. Of course, in the affidavit accompanying the writ petition, it is stated that the documents produced are true copies of the original documents. Whether such an averment alone is sufficient or the exhibits are to be marked in the statement of facts is the question to be decided. It will be better to extract paragraph 1 of the statement of facts of this writ petition to show how Exhibit P1 is produced.

(3.) I am of the considered opinion that this is not the manner in which a document is to be marked in the statement of facts in a writ petition. In addition to the proof of facts and documents by rendering an affidavit as contemplated in Rule 154 of the Kerala High Court Rules 1971 (for short Rules 1971), the description of the document has to be provided, and thereafter it should be marked in the statement of facts or grounds of the writ petition. The marked exhibits should also be shown in the index. Senior Government pleader Smt.Vidya Kuriakose made available two judgments of the Division Bench of this court. The first is the judgment dtd. 23/3/2022 in WP(C) No. 24300/2021. The relevant portion of the judgment is extracted hereunder: