Manilal Kr vs Cochin Municipal Corporation, ... on 14 January, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C) No.47419 of 2025




                                     1
                                                     2026:KER:2999

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

  WEDNESDAY, THE 14TH DAY OF JANUARY 2026 / 24TH POUSHA, 1947

                           WP(C) NO. 47419 OF 2025


PETITIONER(S):

     1       MANILAL KR
             AGED 56 YEARS, S/O.RAGHAVAN MR KUNNATHU HOUSE,
             VELEEPARAMBIL ROAD, PALLURUTHY, KOCHI, PIN - 682006

     2       NELSON GEORGE
             AGED 51 YEARS, S/O.C A GEORGE CHERUKATT HOUSE,
             VELEEPARAMBIL ROAD, PALLURUTHY, KOCHI.,
             PIN - 682006

     3       ANILKUMAR K.N
             AGED 59 YEARS, /O.NARAYANAN KUNNATHU HOUSE,
             VELEEPARAMBIL ROAD, PALLURUTHY, KOCHI, PIN - 682006

             BY ADVS.
             SMT.P.K.NANDINI
             SRI.A.P.JAYARAJ (ANJILIKKAL)
             SRI.JUBYRAJ.A.P
             SMT.JISHAMOL CLEETUS
             SMT.K.PREETHA JOHN
             SHRI.MURUKAN P.K.

RESPONDENT(S):

     1       COCHIN MUNICIPAL CORPORATION, REPRESENTED BY ITS
             SECRETARY
             OFFICE OF THE COCHIN MUNICIPAL CORPORATION,
             ERNAKULAM, PIN - 682031

     2       THE ASSISTANT COMMISSIONER OF POLICE (TRAFFIC),
             OFFICE OF THE ASSISTANT COMMISSIONER OF POLICE
             (TRAFFIC KOCHI, PIN - 682006
 W.P.(C) No.47419 of 2025




                                     2
                                                            2026:KER:2999

     3       THE STATION HOUSE OFFICER
             KASABA POLICE STATION, PALLURUTHY, KOCHI,
             PIN - 682006


BY ADV.:

             SR GP, SMT VIDYA KURIAKOSE ,
             SRI K JANARDHANA SHENOY, SC


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.01.2026,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.47419 of 2025




                                       3
                                                            2026:KER:2999


                         P.V.KUNHIKRISHNAN, J.
                  ---------------------------------------------
                       W.P.(C) No.47419 of 2025
              ------------------------------------------------------
                Dated this the 14th day of January, 2026


                               JUDGMENT

This writ petition is filed seeking the following

reliefs:

"Issue a Writ of Mandamus or any other order directing respondents 1 to 3 to immediately remove all illegally parked vehicles on Veleeparambil 2nd Cross Road and ensure free flow of traffic and access to the petitioners' premises;

ii. Issue a Writ of Mandamus or any other order directing respondents to strictly enforce the Motor Vehicles Act, the Kerala Municipalities Act, and traffic regulations, including imposing penalties and towing away illegally parked vehicles; iii. Issue a Writ of Mandamus or any other order directing the respondents to install "No Parking" Sign board in Veleeparambil 2nd Cross Road;

iv. Issue a Writ of Mandamus or any other order directing the 2nd respondent to do periodic patrolling and to ensure unhindered access for all vehicles including emergency vehicles at all times;"

[SIC]

2. The petitioners are residents of Veleeparambil

2nd Cross Road which is a narrow cross road to

Veleeparambil Road which has access to the main road

in Cochin Corporation is the submission. The road has

2026:KER:2999

only 3.50 meter width and 100 meter length as evident

from Ext.P1 sketch is the further submission. The

grievance of the petitioner is that several private

vehicles and commercial vehicles are parked on both

sides of the road round the clock, causing obstruction to

free access to the residence of the petitioners. The

petitioners produced Ext.P2 photographs also. It is

submitted that due to this unauthorised parking, half of

the road is always blocked and the petitioners apprehend

that access of even Ambulance or Fire Engine in an

emergency situation cannot pass through this road. The

petitioners submitted Ext.P3 written complaint to the

respondents, but no steps are taken is the submission.

Hence, this writ petition is filed.

3. Heard the learned counsel appearing for the

petitioners and the learned Government Pleader.

4. When this writ petition came up for

consideration, this Court directed the Government

Pleader to get instruction. The Government Pleader

2026:KER:2999

made available a report submitted by the Station House

Officer, Palluruthy Police Station with a memo. It will be

better to extract the last two paragraphs of the same:

"പള്ളുരുത്തി എസ് ഡി പി വൈ - വെളിപറമ്പിൽ സെക്കൻഡ്

റോഡിൽ ഓട്ടോറിക്ഷ പാർക്ക് ചെയ്യുന്നത് സംബന്ധിച്ച് വാഹന

ഉടമയായ രാമേശ്വരം വില്ലേജ് പള്ളുരുത്തിക്കരയിൽ വെളിപറമ്പ്

സെക്കൻഡ് ക്രോസ് റോഡിൽ കോന്നൊത്ത് വീട്ടിൽ ദേവസി മകൻ 64

വയസ്സുള്ള ജേക്കബ് എന്നയാൾക്ക്, പ്രസ്തുത റോഡിൽ ഓട്ടോറിക്ഷ

പാർക്ക് ചെയ്യുന്നത് ഒഴിവാക്കണമെന്ന് ആവശ്യപ്പെട്ടുകൊണ്ട് നോട്ടീസ്

നൽകിയിട്ടുള്ളതാണ്.

പള്ളുരുത്തി എസ് ഡി പി വൈ - വെളിപറമ്പിൽ സെക്കൻഡ്

ക്രോസ് റോഡിൽ ഗതാഗത തടസ്സം ഉണ്ടാക്കുന്ന വിധത്തിൽ

വാഹനങ്ങൾ പാർക്ക് ചെയ്തിട്ടുണ്ടോ എന്ന് നിരീക്ഷിക്കുന്നതിന്

സ്റ്റേഷനിൽ നിന്നും ലോ ആൻഡ് പട്രോളിങ് ഡ്യൂട്ടിക്കായി

നിയോഗിക്കുന്ന പോലീസ് ഉദ്യോഗസ്ഥർക്ക് നിർദ്ദേശം

നൽകിയിട്ടുള്ളതാണ്. അത്തരത്തിലുള്ള കുറ്റകൃത്യങ്ങൾ

ശ്രദ്ധയിൽപെട്ടാൽ ടിയാളുകൾക്കെതിരെ നിയമ നടപടികൾ

സ്വീകരിക്കുന്നതാണെന്നുള്ള വിവരം ബഹുമാനപ്പെട്ട കോടതി മുമ്പാകെ

ബോധിപ്പിച്ചു കൊള്ളുന്നു. സ്ഥലത്ത് ഗതാഗത തടസ്സമോ മറ്റ്

ക്രമസമാധാന പ്രശ്നങ്ങളോ നിലവിലില്ലാത്തതിനാലും സ്റ്റേഷനിൽ

നൽകിയ പരാതിയിൽ പറയുന്ന കാര്യങ്ങൾ സംബന്ധിച്ച് കൊച്ചി

സിറ്റി ട്രാഫിക് എൻഫോഴ്‌സ‌മെ ് ന്റ് യൂണിറ്റിൽ നിന്നും നടപടികൾ

സ്വീകരിച്ചിട്ടുള്ളതിനാലും ബഹുമാനപ്പെട്ട ഹൈക്കോടതി മുമ്പാകെ

ഹർജിക്കാർ സമർപ്പിച്ച അന്യായത്തിലേക്ക് ബഹു: കോടതിയുടെ

ഉചിതമായ തീരുമാനത്തിന് അപേക്ഷ."

2026:KER:2999

5. From the above statement, it is clear that

sufficient steps are taken by the Station House Officer to

see that there is no illegal parking in the road. The

counsel for the petitioners submitted that a "No parking"

board is to be erected.

The petitioners are free to file appropriate

application before the jurisdictional Traffic Regulatory

Authority for erecting such a board and if such an

application is filed, the Traffic Regulatory Authority will

do the needful in accordance with law. The Police

authorities will do the needful as stated in the report

which is extracted above.

With the above directions, this Writ Petition is

disposed of.

Sd/-

                                                         P.V.KUNHIKRISHNAN,
                                                                JUDGE
nvj


Judgment reserved                NA
Date of Judgment             14.01.2026
Judgment dictated            14.01.2026
Draft Judgment placed        15.01.2026
Final Judgment uploaded       16 .01.2026






                                                   2026:KER:2999


               APPENDIX OF WP(C) NO. 47419 OF 2025

PETITIONER EXHIBITS

Exhibit P1                 TRUE COPY OF THE ROAD SKETCH SHOWING
                           THE WIDTH AND LENGTH
Exhibit P2                 TRUE COPY OF THE PHOTOGRAPHS SHOWING
                           THE VEHICLES PARKED IN THE ROAD IS
                           COLLECTIVELY
Exhibit P3                 TRUE   COPY   OF  THE   MASS  WRITTEN