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Kerala High Court Sets Aside Order Transferring School Playground, Citing Inadequate Consideration - (31 Mar 2026)

EDUCATION

Kerala High Court has quashed a government order proposing to transfer a large portion of a Ramavarmapuram UP school playground for a music college, citing lack of proper consideration, with court questioning the legal sustainability of the State’s decision.

Tags : SCHOOL PLAYGROUND   CONSIDERATION   TRANSFER  

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