Kerala High Court
K.M Sinoj Kumar vs State Of Kerala on 21 March, 2025
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 21ST DAY OF MARCH 2025 / 30TH PHALGUNA, 1946
WP(C) NO. 42624 OF 2024
PETITIONER/S:
1 K.M SINOJ KUMAR,
AGED 43 YEARS
S/O MANIAN, RESIDING AT KALATHIPARAMBIL HOUSE,
PUTHUVYPU P.O., ERNAKULAM, PIN - 682508
2 SHIHAB PALLIKAL,
AGED 44 YEARS
S/O ABDUL RAHMAN, RESIDING AT PALLIKAL HOUSE, VENGOLA
P.O., ERNAKULAM, PIN - 683556
3 JOSE NICHOLAS,
AGED 52 YEARS
S/O NICHOLAS, RESIDING AT ARTHIYIL PUTHUVAL
PURAAYIDOM, MARIANAD, PUTHUKURICHY P.O.,
THIRUVANANTHAPURAM, PIN - 695303
4 HARRISON H.P.,
AGED 45 YEARS
S/O HERRICK S.P, RESIDING AT VAYALLIL BHAVAN, 1/529,
THUMBA, ST. XAVIERS COLLEGE P.O., KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695586
5 BINI THOMAS,
AGED 51 YEARS
W/O. M. THOMASKUTTY, KAITHAPUZHA PYARIMA, ST. JUDE
NAGAR, ALUMMOOD P.O., MUKHATHALA, KOLLAM, PIN -
691577
6 BINOY E.T.,
AGED 46 YEARS
S/O. UNNIKRISHNAN, EKATHOTTATHIL, KARUMALA P.O.,
SIVAPURAM, KOZHIKODE, PIN - 673612
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 2
7 SREELESH T.P.,
AGED 45 YEARS
S/O. NARAYANAN P.K., KOLAKKOTITAZHA KUNIYIL, NUT
STREET P.O., VADAKARA, KOZHIKODE, PIN - 673104
BY ADVS.
ANOOP V.NAIR
TANOOSHA PAUL
AVANTHIKA R.
ASTEL JOSEPH
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY,
LOCAL SELF GOVT. DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695001
3 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS COMMISSIONER, OFFICE OF THE STATE
ELECTION COMMISSION, CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 THE STATE DELIMITATION COMMISSION,
REPRESENTED BY THE CHAIRMAN,OFFICE OF THE STATE
ELECTION COMMISSION,CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
5 THE DISTRICT ELECTION OFFICER,
OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,
KUDAPPANAKUNNU, THIRUVANANTHAPURAM, PIN - 695043
6 THE DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,
KOLLAM, PIN - 691013
7 THE DISTRICT ELECTION OFFICER,
OFFICE OF THE DISTRICT COLLECTOR,FIRST FLOOR, CIVIL
STATION, KAKKANAD, ERNAKULAM, PIN - 682030
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 3
8 THE DISTRICT ELECTION OFFICER,
OFFICE OF THE DISTRICT COLLECTOR,CIVIL STATION P.O.,
COLLECTORATE, KOZHIKODE, PIN - 673020
9 THE SECRETARY,
ELAMKUNNAPUZHA GRAMA PANCHAYAT, ERNAKULAM, PIN -
682511
0 THE SECRETARY,
VENGOLA GRAMA PANCHAYAT, VENGOLA P.O., ERNAKULAM, PIN
- 683556
11 THE SECRETARY
KADINAMKULAM GRAMA PANCHAYAT, POTHENCODE,
THIRUVANANTHAPURAM, PIN -685 301., PIN - 695301
12 THE SECRETARY,
THRIKKOVILVATTOM GRAMA PANCHAYAT, MUKHATHALA P.O,
KOLLAM, PIN - 691577
13 THE SECRETARY,
UNNIKULAM GRAMA PANCHAYAT, EKAROOL P.O., KOZHIKODE,
PIN - 673574
14 THE SECRETARY,
VADAKARA MUNICIPALITY, VADAKARA P.O., KOZHIKODE, PIN
- 673101
15 REGISTRAR GENERAL AND CENSUS COMMISSIONER,
GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS, NDCC
BUILDING -II, JAISINGH ROAD, NEW DELHI, PIN - 110001
BY ADVS.
DEEPU LAL MOHAN
Benzir P. M.
P. THOMAS GEEVERGHESE
Dinesh Mathew J Murikan
Renjith Kumar V
VINOD SINGH CHERIYAN
AKHILA SHUKKOOR VELIYAVEETTIL(K/1129/2013)
VINOD S. PILLAI(K/631/2012)
NAYANA VARGHESE(K/283/2021)
T.M.KHALID(K/000047/2013)
K.P.SUSMITHA(K/956/2001)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 4
05.03.2025, ALONG WITH WP(C)NOS.3612/2025 AND 46010/2024, THE
COURT ON 21.03.2025 DELIVERED THE FOLLOWING:
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 21ST DAY OF MARCH 2025 / 30TH PHALGUNA, 1946
WP(C) NO. 3612 OF 2025
PETITIONER/S:
1 ANEY BIJOY,
AGED 52 YEARS
W/O. BIJOY GEORGE, THEKKEL HOUSE, KANNADIYURUMBU,
PALA P.O., KOTTAYAM, PIN - 686575
2 K.M. MATHEW,
AGED 62 YEARS
S/O. (LATE) THOMAS MATHEW, KANDATHIPARAMBIL HOUSE,
12TH MILE, PALA P.O., KOTTAYAM, PIN - 686575
3 P.J. JOSEPH,
AGED 80 YEARS
S/O. (LATE) JOSEPH,PULICKAN HOUSE, THEKKEKKARA,PALA
P.O., KOTTAYAM, PIN - 686575
4 SATHEESH KUMAR C.B.,
AGED 65 YEARS
S/O. BALAKRISHNAN NAIR, CHOLLANICKAL HOUSE,
THEKKEKKARA,PALA P.O., KOTTAYAM, PIN - 686575
BY ADVS.
P.K.SOYUZ
E.V.BABYCHAN
JELSON J.EDAMPADAM
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
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W.P.(C)No.42624/2024 & con.cases 6
DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE STATE ELECTION COMMISSION,
OFFICE OF THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION,PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
3 THE DELIMITATION COMMISSION, OFFICE OF THE STATE
ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 THE DISTRICT ELECTION OFFICER,
OFFICE OF DISTRICT COLLECTOR, COLLECTORATE, PALAKKAD,
PIN - 678001
5 THE SECRETARY,
PALA MUNICIPALITY, PALA P.O., KOTTAYAM DISTRICT, PIN
- 686575
6 PALA MUNICIPALITY,
PALA P.O., KOTTAYAM DISTRICT, REPRESENTED BY THE
SECRETARY, PIN - 686575
BY ADVS.
DEEPU LAL MOHAN
Sujith Mathew Jose
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON05.03.2025, ALONG WITH WP(C)NOS.42624/2024 AND CONNECTED
CASES, THE COURT ON 21.03.2025 DELIVERED THE FOLLOWING:
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 21ST DAY OF MARCH 2025 / 30TH PHALGUNA, 1946
WP(C) NO. 46010 OF 2024
PETITIONER/S:
1 ASHRAF.T.P.,
AGED 43 YEARS
S/O ASSAINAR, MEMBER, WARD NO.10 OF PAYYAVIOOR GRAMA
PANCHAYATH, RESIDING AT THAYAPURATH HOUSE,
PAYYAVOOR.P.O, TALIPARAMBA TALUK, KANNUR DISTRICT,
PIN - 670633
2 TENSON GEORGE,
AGED 58 YEARS
S/O GEORGE, MEMBER, WARD NO. 14 OF PAYYAVOOR GRAMA
PANCHAYATH, RESIDING AT KANDATHINKARA HOUSE,
PAISAKKARI.P.O, PAYYAVOOR (VIA), TALIPARAMBA TALUK,
KANNUR DISTRICT, PIN - 670633
BY ADVS.
V.T.MADHAVANUNNI
V.A.SATHEESH
RESPONDENT/S:
1 DISTRICT COLLECTOR,
(DISTRICT ELECTION OFFICER), CIVIL STATION, KANNUR,
PIN - 670002
2 CHANDRASEKHARAN.M.,
(ENQUIRY OFFICER FOR WARD DELIMITATION OF PAYYAVOOR
GRAMA PANCHAYATH),TAHSILDAR (LAND REFORMS), TALUK
OFFICE, TALIPARAMBA.P.O, KANNUR DISTRICT, PIN -
670633
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W.P.(C)No.42624/2024 & con.cases 8
3 STATE DELIMITATION COMMISSION,
CORPORATION OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM-REPRESENTED BY ITS SECRETARY, PIN
- 695033
4 STATE OF KERALA,
REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
5 THE PAYYAVOOR GRAMA PANCHAYATH,
PAYYAVOOR.P.O, KANNUR DISTRICT-REPRESENTED BY ITS
SECRETARY, PIN - 670633
BY ADV DEEPU LAL MOHAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.03.2025, ALONG WITH WP(C)NO.42624/2024 AND CONNECTED CASES,
THE COURT ON 21.03.2025 DELIVERED THE FOLLOWING:
2025:KER:22931
W.P.(C)No.42624/2024 & con.cases 9
JUDGMENT
[WP(C) Nos.42624/2024, 3612/2025, 46010/2024]
...
All these writ petitions are filed by the respective petitioners
challenging the delimitation process initiated by the Delimitation
Commission in the Grama Panchayats/Municipalities.
W.P.(C)No.42624/2024 is taken as the leading case wherein the
reliefs sought are as follows:
" 1. Issue a writ of certiorari quashing Exhibit P1, P2 & P16 amendments
to the extent that they are ultra virus to Article 243 C of the Constitution and
declare that they are unconstitutional.
II. Issue a writ of certiorari quashing P3 notification & P13 guidelines,
to the extent that it carries out delimitation of wards in the 9th to 13th
respondent panchayats illegally and declare that it is unconstitutional and
declare that the delimitation is to be carried out based on latest voters list in the
concerned areas.
III. Issue a writ of certiorari quashing P17 notification & P18 guidelines
to the extent that it carries out delimitation of wards in the 14th respondent
Municipality illegally and declare that it is unconstitutional and declare that the
delimitation is to be carried out based on latest voters list in the concerned
areas.
IV. Issue a writ of certiorari quashing Exhibit P4 to P9 & P19
notifications by declaring that it is ultravirus to Article 243C of the constitution
and is not fulfilling the mandates of Section 6(2) of the Kerala Panchayat raj
Act 1994 and provisions of Kerala Municipality Act, 1994 and declare that same
is unconstitutional.
V. To issue a writ of mandamus order or direction directing the
respondents 1 to 4 to undertake the division to the 9th to 13th respondent
panchayats and 14th respondent Municipality, after taking the relevant
population into consideration based on voters list and not on the basis of
building numbers or flat numbers and not on the basis of average person's
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residing in buildings/houses or flats.
VI. To issue a writ of mandamus, order or direction directing the
respondents 1 to 4 and 15 to carry out census for ascertaining the actual
population in each panchayat and municipalities of the petitioners respectively
within 2025 October and thereafter carry out the delimitation process in all the
panchayats and municipalities and corporations in the State, based on actual
voters list and actual population in each ward in the State.
VII. To declare that respondents 1 to 4 do not have the power and jurisdiction to
issue Exts. P5 to P9, P19 in the light of 2011 census and therefore the same is
illegal and unconstitutional.
VIII. to issue such other writ, order or direction which this Honorable
Court deems fit to grant to the facts and circumstances of the case.
In the other writ petitions also, similar reliefs are sought and therefore
it is not necessary to consider every reliefs separately.
2. As far as the reliefs I, IV, VI and VII sought in
WP(C)No.42624/2024 are concerned, the same cannot be granted
as the issue relating to the same is covered by the decision
rendered by a Division Bench of this Court in State of Kerala v. Abdul
Gafoor [2025 KHC OnLine 236].
3. In the said decision, this Court upheld the power of the
Government to carry out delimitation exercise on the basis of the
2011 Census irrespective of the fact that, the delimitation exercise
was carried out earlier in respect of the said
Panchayats/Municipalities, in the year 2015.
4. Therefore, what remains is the consideration of the reliefs
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in II, III and V. As far as the second relief is concerned, it is for
quashing Ext.P3 notification and P13 guidelines to the extent it
carries out the delimitation of wards in certain wards in the
respective Panchayat and to declare that the delimitation is to be
carried out based on the latest voters list in the concerned areas.
The relief Nos. III and V also, the petitioners are seeking direction to
carry out delimitation process on the basis of the latest voters list in
the concerned areas.
5. As far as the voter's list is concerned, the same cannot
be the basis of the delimitation process. Section 6 of Kerala
Panchayat Raj Act and Kerala Municipality Act specifically
contemplates for carrying out delimitation, based on the population
of the territorial area of the Panchayats/Municipalities concerned.
The expression "population" is defined under Art.243p(g) as "
"population" means the population as ascertained at the last
preceding census of which the relevant figures have been
published." Therefore, what is relevant for the delimitation process is
the population as defined under Art. 243 p(g) of the Constitution of
India, which is based on the figures published in the preceding
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census and therefore under no circumstances, the voters list can be
the basis for delimitation process. Thus, for that reason, the reliefs
sought by the petitioners are to be rejected and it is ordered
accordingly.
6. Apart from the above, the petitioners have pointed out
certain other defects in carrying out the delimitation process in tune
with the guidelines prescribed by the Delimitation Commission in this
regard which is Ext.P13 in WP(C)No.42624/2024. As per the same, for
dividing the wards, the number of households (including the number
of unauthorized buildings) as per the assessment registers as on
01.10.2024 in all the constituencies shall be ascertained. Thereafter,
the average population per household should be calculated by
dividing the total population of the Panchayat as per the 2011
Census by the total number of households in the Panchayat as of
01.10.2024 as per the assessment register. The Population of the
proposed constituency should be calculated by multiplying the
average number of households in the proposed constituency by the
average household population. Thus, by placing reliance upon the
same, it was pointed out that, while preparing draft notification, the
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population of certain constituencies were reckoned by taking note
of certain households which were lying vacant. Thus, the basic
contention is that, when unoccupied households are taken into
account for determining the population in each wards, the actual
purpose would be defeated and therefore the equal distribution of
the population into the different constituencies/wards would not be
materialized.
7. However, I am of the view that, that cannot be
considered by this Court in this writ petition at this stage. What is
published by the Delimitation Commission is a draft notification to
which the aggrieved parties were permitted to submit their
objections. It is reported that, several objections have been
received by the Delimitation Commission including that of the
petitioners herein, wherein, the petitioners have highlighted the
discrepancies as referred to above. It is for the Commission to take
note of the aforesaid objections, finalize the same and publish a
final notification. Therefore, at this juncture, it is not proper or
justifiable on the part of this Court to interfere in the said process as
there is nothing on record to indicate that those discrepancies
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would not be considered by the Delimitation Commission. As rightly
pointed out by the learned counsel for the petitioners relying upon
the unoccupied households is likely to result in wrong data and
therefore the chances of the delimitation not being in tune with the
statutory stipulations are very high. Therefore, it is a matter which has
to be seriously taken note of by the Delimitation Commission when a
final decision is taken.
In such circumstances, with the above observations, these writ
petitions are disposed of.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
pkk
2025:KER:22931
APPENDIX OF WP(C) 3612/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE JUDGMENT DATED 23-06-
2020 PASSED IN W.P.(C). NO.6514 OF 2020 AND
CONNECTED CASES
Exhibit P2 A TRUE COPY OF THE KERALA MUNICIPALITY
(AMENDMENT) ACT, 2024 PASSED ON 09-07-2024
Exhibit P3 A TRUE COPY OF THE NOTIFICATION NO.813/2024
DATED 10-09-2024 PUBLISHED IN THE GAZETTE
DATED 11-09-2024
Exhibit P4 A TRUE COPY OF THE GUIDELINES DATED 24-09-
2024 ISSUED BY THE 3RD RESPONDENT
Exhibit P5 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE 1ST PETITIONER TO THE 4TH RESPONDENT
Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE 2ND PETITIONER TO THE 4TH RESPONDENT
Exhibit P7 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE 3RD PETITIONER TO THE 4TH RESPONDENT
Exhibit P8 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE 4TH PETITIONER TO THE 4TH RESPONDENT
2025:KER:22931
APPENDIX OF WP(C) 46010/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF PAGE NO. 1 TO 11 IN THIS
GUIDELINES DATED 24-9-2024
Exhibit P2 A TRUE COPY OF THIS ORDER DATED 22-11-2024
ISSUED BY RESPONDENT NO.1
Exhibit P3 A TRUE COPY OF THE OBJECTION GIVEN BY THE
1ST PETITIONER TO THE 1ST RESPONDENT DATED
2-12-2024
Exhibit P4 A TRUE COPY OF THE OBJECTION GIVEN BY THE
2ND PETITIONER TO THE 1ST RESPONDENT DATED
2-12-2024
Exhibit P5 7. A TRUE COPY OF THE RECEIPT ISSUED FROM
THE OFFICE OF THE 1ST RESPONDENT TO THE 2ND
PETITIONER WHILE ACCEPTING EXHIBIT P4 ON 2-
12-2024
Exhibit P6 A TRUE COPY MAP OF PAYYAVOOR GRAMA
PANCHAYATH SHOWING THE BOUNDARIES OF
VARIOUS WARDS
Exhibit P7 A TRUE COPY OF THE ABOVE SAID LETTER DATED
26-10-2024 ISSUED BY RESPONDENT NO.5 TO
RESPONDENT NO.1
Exhibit P8 14. THE RESPONDENT NO.5 HAD ISSUED A REPORT
WITH REGARD TO THE INABILITY TO DELIMIT
KANHIRAKKOLLI WARD AND THE SAME
Exhibit P9 16. THE RESPONDENT NO.5 HAD ISSUED A REPORT
WITH REGARD TO THE INABILITY TO DELIMIT
SANTHI NAGAR WARD AND THE SAME
2025:KER:22931
APPENDIX OF WP(C) 42624/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE KERALA PANCHAYAT RAJ
(SECOND AMENDMENT ACT), 2024 DATED
09.07.2024
Exhibit P2 TRUE COPY OF THE KERALA PANCHAYAT RAJ
(FIXING OF STRENGTH) RULES, 1994 DATED
01.09.2024
Exhibit P3 TRUE COPY OF THE NOTIFICATION BEARING
NUMBER LSGD/PD/24269/2024-EER1 DATED
06.09.2024 ISSUED BY THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/100/2024-SDC7 DATED 18.11.2024
Exhibit P5 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/522/2024/SDC1 DATED 18.11.2024 SPECIFIC
TO THE 5TH RESPONDENT PANCHAYAT REVISING
AND VARYING THE NUMBER OF WARDS
Exhibit P6 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/513/2024/SDC1 DATED 18.11.2024 SPECIFIC
TO THE 5TH RESPONDENT PANCHAYAT REVISING
AND VARYING THE NUMBER OF WARDS
Exhibit P7 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/130/2024/SDC3 DATED 18.11.2024 ISSUED
TO THE 8TH RESPONDENT PANCHAYAT
Exhibit P8 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/226/2024/SDC8 DATED 18.11.2024 ISSUED
TO THE 9TH RESPONDENT PANCHAYAT
Exhibit P9 TRUE COPY OF THE NOTIFICATION BEARING NO
SDC/879/2024/SDC8 DATED 18.11.2024 ISSUED
TO THE 10TH RESPONDENT PANCHAYAT
Exhibit P10 TRUE COPY OF THE NOTIFICATION BEARING NO.
G.O.(P). NO. 140/15/LSGD DATED 25.04.2015
ISSUED BY THE 1ST RESPONDENT
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Exhibit P11 TRUE COPY OF THE JUDGEMENT DATED 10.08.2015
PASSED IN WP(C) 15524/2015
Exhibit P12 TRUE COPY OF THE SRO NO. 138/2020 DATED
12.02.2020
Exhibit P13 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE 3RD RESPONDENT
Exhibit P14 TRUE COPY OF THE RELEVANT PAGES OF THE
REPORT OF THE 8TH RESPONDENT GRAMA
PANCHAYAT
Exhibit P15 TRUE COPY OF THE RELEVANT PAGES OF THE DATA
SHOWING LIST OF PANCHAYAT, POPULATION AND
NUMBER OF WARDS
Exhibit P16 TRUE COPY OF THE KERALA MUNICIPALITY (2ND
AMENDMENT) ACT, 2024 PASSED ON 09.07.2024
Exhibit P17 TRUE COPY OF THE NOTIFICATION NUMBER
813/2024 DATED 10.09.2024
Exhibit P18 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE 4TH RESPONDENT
Exhibit P19 TRUE COPY OF THE NOTIFICATION BEARING NO.
SDC/1132/2024/SDC 8 DATED 18.11.2024
Exhibit P20 TRUE COPY OF THE OBJECTION SUBMITTED BY THE
3RD PETITIONER, DATED 02.12.2024 RESIDENT
OF 11TH RESPONDENT PANCHAYAT BEFORE THE
SECRETARY, 4TH RESPONDENT COMMISSION
Exhibit P21 TRUE COPY OF THE OBJECTION SUBMITTED BY THE
6TH PETITIONER, DATED 02.12.2024 RESIDENT
OF 13TH RESPONDENT PANCHAYAT BEFORE THE
SECRETARY, 4TH RESPONDENT COMMISSION
Exhibit P22 TRUE COPY OF THE OBJECTION SUBMITTED BY THE
5TH PETITIONER, DATED 04.12.2024 RESIDENT
OF 12TH RESPONDENT PANCHAYAT BEFORE THE 6TH
RESPONDENT
Exhibit P23 TRUE COPY OF THE OBJECTION SUBMITTED BY THE
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2TH PETITIONER, DATED NIL RESIDENT OF 10TH
RESPONDENT PANCHAYAT BEFORE THE 7TH
RESPONDENT
Exhibit P24 TRUE COPY OF THE OBJECTION SUBMITTED BY THE
1ST PETITIONER, DATED 03.12.2024 RESIDENT
OF 9TH RESPONDENT PANCHAYAT BEFORE THE 7TH
RESPONDENT
Exhibit P25 TRUE COPY OF THE OBJECTION SUBMITTED BEFORE
THE SECRETARY, DATED NIL 4TH RESPONDENT
COMMISSION
Exhibit P26 TRUE COPY OF THE JUDGMENT IN WP(C) NOS.
39894, 39810, 39848, 39939, 39989. 40460 &
40592 OF 2024 DATED 18.12.2024.
Exhibit P27 TRUE COPY OF THE GAZETTE NOTIFICATION
ISSUED BY THE LSGD DEPARTMENT BEARING NO.
Exhibit P28 TRUE COPY OF THE PUBLICATION ISSUED BY THE
DELIMITATION COMMISSION DATED 05.12.2024
SHOWING THE OBJECTIONS RECEIVED IN EACH
DISTRICT AND THE HEARING DATES IN EACH
DISTRICT
Exhibit P29 TRUE COPY OF THE PUBLICATION ISSUED BY THE
DELIMITATION COMMISSION DATED 10.01.2025
SHOWING THE OBJECTIONS RECEIVED IN EACH
DISTRICT AND THE HEARING DATES IN EACH
DISTRICT .
