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Kerala High Court
Vinod K.K vs State Of Kerala on 19 February, 2026
W.P. (PIL) No. 145 of 2025
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2026:KER:15029
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. SOUMEN SEN
&
THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
THURSDAY, THE 19TH DAY OF FEBRUARY 2026 / 30TH MAGHA, 1947
WP(PIL) NO. 145 OF 2025
PETITIONER/S:
1 VINOD K.K
AGED 48 YEARS
S/O. K.V.KRISHNPPAN, KATHUNGAL HOUSE,
PRIYADARSINI ROAD, ALUVA -, PIN - 683101
2 JOJY JOSEPH
AGED 54 YEARS
S/O. TA JOSEPH, THERUVIPARAMBIL, PURATHUMURI
ROAD, ALUVA, CHOORNIKARA PANCHAYAT, ERNAKULAM,
PIN - 683101
3 KAMARUDEEN
AGED 46 YEARS
S/O. ABDUL KAREEM, ANTHROLILIPARAMBIL,
THOTTUMUGHAM, ALUVA, ERNAKULAM, PIN - 683105
4 NAVAS B.A
AGED 57 YEARS
S/O. AHAMMED, EDAYAPURAM, BANGARA HOUSE , ALUVA,
ERNAKULAM -, PIN - 683101
5 HAMEED
AGED 51 YEARS
S/O. ABDULLA , , ROYAL CASTLE, THOTTUMUGHAM ,
ALUVA, ERNAKULAM, PIN - 683105
BY ADVS.
SRI.R.LAKSHMI NARAYAN (SR.)
SMT.R.RANJANIE
SMT.MEERA M.
SHRI.NEVIL ZACHARIA MATHEW
W.P. (PIL) No. 145 of 2025
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2026:KER:15029
SMT.HYRUNNISA T.H.
SHRI.REHAN PAUL MATHEW
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT INSTITUTIONS,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
682031
2 THE ALUVA MUNICIPALITY
REPRESENTED BY ITS SECRETARY, ALUVA MUNICIPAL
OFFICE, PERIYAR NAGAR, ALUVA, PIN - 683101
3 THE SECRETARY
ALUVA MUNICIPALITY, ALUVA MUNICIPAL OFFICE,
PERIYAR NAGAR, ALUVA, PIN - 683101
4 THE MUNICIPAL COUNCIL
REPRESENTED BY ITS CHAIRMAN, ALUVA MUNICIPAL
OFFICE, PERIYAR NAGAR, ALUVA, PIN - 683101
5 THE COMMISSION FOR PROTECTION OF CHILD RIGHTS
T.C. 27/2980, SRI GANESH, VANROSE JUNCTION, NEAR
BAKERY JUNCTION, KERALA UNIVERSITY P.O-
THIRUVANANTHAPURAM- REPRESENTED BY THE CHAIRMAN,
PIN - 695034
6 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, NEAR
TALUK OFFICE, OPPOSITE MUNICIPAL LIBRARY, ALUVA -
683 101 *ADDL. R6 IMPLEADED SUO MOTU AS PER
ORDER DATED 24/11/2025 IN WP(PIL) 145/2025(S).
BY ADVS.
SRI.K.T.THOMAS
SRI.THOUFEEK AHAMED
SRI.NIKHIL BERNY
OTHER PRESENT:
W.P. (PIL) No. 145 of 2025
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2026:KER:15029
V. TEKCHAND-SR.GP
THIS WRIT PETITION (PUBLIC INTEREST LITIGATION)
HAVING COME UP FOR ADMISSION ON 19.02.2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P. (PIL) No. 145 of 2025
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JUDGMENT
Dated this the 19th day of February, 2026
Soumen Sen, C. J.
Heard Mr. R. Lakshmi Narayan, learned Senior
Advocate instructed by Ms. R. Ranjanie, learned counsel for
the petitioners, Mr. K. T. Thomas, learned counsel for
respondent Nos. 2 and 3, and Mr. V. Tekchand, learned
Senior Government Pleader.
2. The translated copy of the minutes of the meeting
chaired by the District Collector on 15.01.2026 regarding the
construction of Artificial Football Turf at the Municipal
Ground, Aluva, as suggested by Advocate Jebi Mather, who is
also a Member of Parliament, is placed before us. The
conclusion arrived at in the said meeting is stated below:
"After the detailed discussions, the
Chairperson (District Collector) stated that it is
appropriate to take steps to execute the artificial
football turf work suggested by Adv. Jebi Mather M.P.
in a manner that does not significantly obstruct the
Public's use of the existing ground, ensures free
access for children for football training, and ensures
2026:KER:15029
walkway facilities for Public exercise and walking. It
is decided to complete the construction of the
artificial football turf proposed by the Hon. M.P under
MPLADS while complying the above conditions.
Additionally, the Chairperson suggested checking
whether other games and programs can be conducted
on the ground by using MATs."
3. In view of the above decision, no further directions
are required to be passed in this litigation.
4. The petition stands disposed of.
5. We hope and trust that the decisions arrived at in the
said meeting are duly implemented and that the construction
of the Artificial Football Turf, in compliance with the
conditions mentioned in the minutes, is completed within a
reasonable time.
Sd/-
SOUMEN SEN
CHIEF JUSTICE
Sd/-
SYAM KUMAR V. M.
JUDGE
Eb
2026:KER:15029
APPENDIX OF WP(PIL) NO. 145 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DECISION NO.7
DATED 8.9.2023 OF THE 4TH RESPONDENT
COUNCIL, WITH ITS ENGLISH TRANSLATION,
Exhibit P2 THE TRUE COPY OF THE AGENDA SLIP PLACED
BEFORE THE 4TH RESPONDENT COUNCIL
PERTAINING TO THE SUBJECT MATTER
COVERED BY EXT P1, WITH ITS ENGLISH
TRANSLATION,
Exhibit P3 THE TRUE COPY OF THE MASS
REPRESENTATION DATED 30.10.2025,
SUBMITTED BEFORE THE 3 RD RESPONDENT,
Exhibit P4 THE TRUE COPY OF THE NEWS REPORT DATED
10.10.2025 PUBLISHED IN KERALA KAUMUDHI
DAILY, WITH ITS ENGLISH TRANSLATION,
Exhibit P5 THE TRUE COPY OF THE NOTICE DATED
29.11.2024 ISSUED BY THE 5 TH
RESPONDENT TO THE 3 RD RESPONDENT
Exhibit P6 THE TRUE COPY OF THE JUDGMENT DATED
21.10.2025 IN WP(C) NO. 38784 OF 2025
Exhibit P7 THE TRUE COPY OF THE INTERIM ORDER
DATED 31.10.2025 IN WP(C) NO. 40886 OF
