Kerala High Court
C.P.M. Rafeeque vs State Election Commission, Kerala on 7 October, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
1
"C.R"
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19332 OF 2025
PETITIONER/S:
1 BABY ODAMPALLIL
AGED 55 YEARS
ODAMPALLIL (H), NADUVIL P.O., KANNUR, PIN
- 670582
2 MUHAMMED KUNHI V P
AGED 58 YEARS
VANNATHAN VALAPPIL, PUTHIYAPURAYIL,
NADUVIL P.O., KANNUR, PIN - 670582
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
2
SHRI.SAHAL SHAJAHAN
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.AQUIN KURUVILLA TOM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR, COLLECTORATE
KANNUR, PIN - 670002
5 NADUVIL GRAMA PANCHAYAT
NADUVIL, NADUIVIL P.O, KANNUR DISTRICT,
KERALA REPRESENTED BY ITS SECRETARY, PIN -
670582
6 SUNIL KUMAR M V
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connected cases
3
INQUIRY OFFICER (DELIMITATION), NADUVIL
GRAMA PANCHAYAT, NADUVIL, KANNUR PRESENTLY
STATE TAX OFFICER, THALIPARAMBA, KANNUR,
PIN - 670141
7 K V PRAKASH
BLOCK DEVELOPMENT OFFICER (BDO)/SECRETARY,
THALIPARAMBA BLOCK PANCHAYAT, KANNUR, PIN
- 670141
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.T.R.HARIKUMAR
SRI.ARJUN RAGHAVAN
SRI.T.R.RAMACHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19182/2025, 19384/2025 AND CONNECTED CASES,
THE COURT ON 07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19182 OF 2025
PETITIONER/S:
ASHRAF KOTTALA
AGED 52 YEARS
S/O KUNHAVULLA, KOTTALAYIL HOUSE, VANIMAL
PO, KALLACHI(VIA), KOZHIKODE, PIN - 673506
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SHRI.SALIM M.M.
SHRI.K C MOHAMED RASHID
SMT.NISHNA P.T.
SMT.LYDIA ELIZABETH KOVOOR
SMT.ANNLIYA FLEMIN
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W.P.(C) No.19332 of 2025 and
connected cases
5
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY STATE ELECTION COMMISSIONER., PIN -
695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY., PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
6 VANIMEL GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, VANIMEL,
KOZHIKODE, PIN - 673506
7* SIVARAM C.K.
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connected cases
6
AGED 40 YEARS, S/O.KUNHIRAMAN, MAVULLA
PARAMBATH, NEDUMPARAMB P.O., KALLACHI
(VIA), PIN 673 506 KOZHIKODE DISTRICT
*[IS IMPLEADED AS PER ORDER DATED
09.06.2025 IN I.A.1/2025 IN
WP(C)19182/2025].
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
SRI.U.P.BALAKRISHNAN
SHRI.M.SASINDRAN
SHRI.M.P.PRIYESHKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19384 OF 2025
PETITIONER/S:
1 KAPPIL MUHAMMED SHIYAS
AGED 39 YEARS
S/O KAPPIL MOHAMMED PASHA, GREEN VIEW,
KAPPIL P.O., BEKAL, KASARAGOD, PIN -
671318
2 THILAKARAJAN
AGED 58 YEARS
S/O MADHAVI, MANGAD, THAPASYA NILAYAM,
BARE P.O., UDMA, KASARAGOD, PIN - 671319
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
8
SHRI.SAHAL SHAJAHAN
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.AQUIN KURUVILLA TOM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KASARAGOD, PIN - 671123
5 UDMA GRAMA PANCHAYAT
UDMA, KANNUR DISTRICT, KERALA, REPRESENTED
BY ITS SECRETARY, PIN - 670582
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W.P.(C) No.19332 of 2025 and
connected cases
9
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19625 OF 2025
PETITIONER/S:
T.P. MUSTHAFA
AGED 64 YEARS
S/O MOHAMMED KUNHI HAJI, AMINA MANZIL,
KUNHIMANGALAM P.O, KANNUR DT., PIN -
670309
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
11
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM -, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR DT., PIN - 670002
5 KUNHIMANGALAM GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,
KUNHIMANGALAM P.O., KANNUR DT., PIN -
670309
6 THE SECRETARY
KUNHIMANGALAM GRAMA PANCHAYATH,
KUNHIMANGALAM P.O., KANNUR DT., PIN -
670309
BY ADVS.
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W.P.(C) No.19332 of 2025 and
connected cases
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SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19960 OF 2025
PETITIONER/S:
C.P.M. RAFEEQUE
AGED 54 YEARS
S/O MUHAMMED ALI HAJI, RESIDING AT
KALLINGAL, KEEZHUPARAMBA P.O., MALAPPURAM
DISTRICT -, PIN - 673639
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.TREESA SHAJI
SMT.ANGELINA JOY
RESPONDENT/S:
1 STATE ELECTION COMMISSION, KERALA
REPRESENTED BY ITS SECRETARY STATE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
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ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM - , KERALA., PIN -
695033
2 THE STATE DELIMITATION COMMISSION
KERALA REPRESENTED BY ITS CHAIRMAN C/O
STATE ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM - , KERALA., PIN -
695033
3 THE PRINCIPAL SECRETARY
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - ,
KERALA., PIN - 695001
4 THE SECRETARY
KEEZHUPARAMBA GRAMA PANCHAYAT,
KEEZHUPARAMBA P.O, EDAVANNA VIA,
MALAPPURAM DISTRICT - , KERALA., PIN -
676541
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
SRI.P.C.MUHAMMED NOUSHIQ, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
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W.P.(C) No.19332 of 2025 and
connected cases
15
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 19963 OF 2025
PETITIONER/S:
JOSEPH KATTATHARA
AGED 64 YEARS
S/O. SCARIA , KATTATHARA HOUSE,
KARIPPAL.P.O, KANNUR DISTRICT, PIN -
670581
BY ADV SRI.T.V.JAYAKUMAR NAMBOODIRI
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, GOVERNMENT OF
KERALA,SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2025:KER:74046
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connected cases
17
2 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION
COMMISSION,CORPORATION OFFICE COMPLEX,LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695033
3 THE SECRETARY
ERAMAM KUTTOOR GRAMA PANCHAYAT, ERAMAM
KUTTOOR GRAMA PANCHAYATH OFFICE,
MATHAMANGALAM, KANNUR DISTRICT,, PIN -
670306
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.M.SASINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 20256 OF 2025
PETITIONER/S:
1 K. KUNHAMMED
AGED 54 YEARS
S/O MOIDU, KINARULLATHIL, THIRUVALLUR
P.O., KOZHIKODE, PIN - 673541
2 A PRAJESH
AGED 49 YEARS
S/O R DAMODARAN, SAMASYA HOUSE,
THIRUVALLUR P.O., VADAKARA, KOZHIKODE, PIN
- 673541
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
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W.P.(C) No.19332 of 2025 and
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SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.AQUIN KURUVILLA TOM
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 PRINCIPAL DIRECTOR
PRINCIPAL DIRECTORATE, LOCAL SELF
GOVERNMENT DEPARTMENT, SWARAJ BHAVAN,
NANTHANCODE, THRIUVANANTHAPURAM, PIN -
695003
3 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT,
KOZHIKODE, PIN - 673020
4 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS
JUNCTION,PALAYAM, THIRUVANANTHAPURAM, PIN
- 695033
5 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
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W.P.(C) No.19332 of 2025 and
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CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
6 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
7 THIRUVALLUR GRAMA PANCHAYAT
KOZHIKODE, REPRESENTED BY ITS SECRETARY,
PIN - 673541
8 SAJITH KUMAR M K
NELLIYULLAPARAMBIL HOUSE, MUYIPOTH P.O.,
VATAKARA PIN, PIN - 673524
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.ZUBAIR PULIKKOOL
SRI.VISHNU BHUVANENDRAN
SMT.B.ANUSREE
SHRI.NOYAL JOHNY
SMT.AFEEFA AZIM
SMT.SREELAKSHMI B.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 20837 OF 2025
PETITIONER/S:
1 ISHAK KANDATHIL
AGED 61 YEARS
S/O N.K. MOOSA HAJI, KUNNOOL ASMA HOUSE,
RAMNTHALI P.O., PALAKKODE, KANNUR, PIN -
670305
2 PUTHIYA PURAYIL SULAIMAN
AGED 65 YEARS
S/O VPM ABDUL RAHIMAN,SUMAYYA MANZIL,
VADAKKUMBAD P.O., RAMANTHALLI, KANNUR, PIN
- 670308
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
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SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION
COMMISSION,CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM, PIN
- 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION
COMMISSION,CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM, PIN
- 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR, PIN - 670002
5 RAMANTHALLI GRAMA PANCHAYAT,
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KANNUR, KERALA REPRESENTED BY ITS
SECRETARY., PIN - 670308
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.M.SASINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 20851 OF 2025
PETITIONER/S:
1 ISMAYIL POONGADAN
AGED 46 YEARS
S/O KUNJUMUHAMMED, POONGADAN (H), V K
PADY, MAMPURAM P.O., MALAPPURAM, PIN -
676302
2 MOHAMMED HAJI CHUKKAN
AGED 62 YEARS
S/O KUNHIMOIDEEN HAJI, CHUKKAN (H),
PUKAYOOR KUNNATH, OLAKKARA P.O., A R
NAGAR, MALAPPURAM, PIN - 676306
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
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25
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION
COMMISSION,CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM, PIN
- 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM, PIN - 676505
5 A R NAGAR GRAMA PANCHAYAT
REPRESENTED BY TIS SECRETARY, A R NAGAR,
MALAPPURAM, PIN - 676305
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BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.M.KRISHNAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
27
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 20881 OF 2025
PETITIONER/S:
MURALEEDHARAN. K
AGED 54 YEARS
S/O KUMARAN EZHUTHACHAN, KANNAMPURATH
HOUSE KAPPIL P.O, MALAPPURAM DIST -, PIN -
679328
BY ADVS.
SRI.P.K.MOHAMED JAMEEL
SHRI.N.RAGHUNATH
SMT. SUHARABI KANNETH
SMT.SMRITHI HARRIS
RESPONDENT/S:
1 KERALA STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION
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BUILDING.IVTH FLOOR, THIRUVANANTHAPURAM,
PIN - 675033
2 THE DISTRICT COLLECTOR
CIVIL STATION, MALAPPURAM, PIN - 676505
3 WANDOOR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, WANDOOR P.O,
MALAPPURAM DISTRICT, PIN - 679328
4* MOHANAN
S/O. CHANDU, ARIMBTA HOUSE, KOOVAKODU,
VELLAMPURAM, KORADU P.O, WANDOOR
GRAMAPANCHAYAT, MALAPPURAM DISTRICT
*IMPLEADED AS PER THE ORDER DATED
27.08.2025 IN I.A.NO.1 OF 2025
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.VINOD RAVINDRANATH
SRI.C.DINESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
29
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 20908 OF 2025
PETITIONER/S:
K.P VINOD
AGED 54 YEARS
S/O VASUDHEVAN NAIR, MANINADHAM ATOOR
HOUSE, KOTTAPPADI, IRINGAPPURAM, POOKODE
P.O,KOTTAPPADI, THRISSUR, PIN - 680505
BY ADVS.
SHRI.K.S.ARUN KUMAR
SMT.AMRUTHA K P
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
30
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 THE STATE DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM,REPRESENTED BY
ITS SECRETARY, PIN - 695033
4 THE DISTRICT ELECTION OFFICER
DISTRICT ELECTION OFFICE, THRISSUE, CIVIL
STATION, AYYANTHOLE, THRISSUR, PIN -
680003
5 THE REGISTRAR GENERAL AND CENSUS
COMMISSIONER
GOVERNMENT OF INDIA, MINISTRY OF HOME
AFFAIRS, NDCC BUILDING,-II, JAISING ROAD,.
NEW DELHI, PIN - 110011
6 GURUVAYUR MUNICIPALITY
REPRESENTED BY ITS SECRETARY, GURUVAYUR
MUNICIPAL OFFICE, OUTER RING RD,
KUPPAAYIL, GURUVAYUR, KERALA, PIN - 680101
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
31
7* K.P.UDHAYAN,
AGED 50 YEARS, S/O. SARASWATHY AMMA K.P,
KURUVANGATU PUTHAN VEETTIL HOUSE, EAST
NADA, GURUVAYUR VILLAGE DESOM, CHAVAKKAD
TALUK, THRISSUR DISTRICT - 680101
*(ADDL.R7 IS IMPLEADED VIDE ORDER DATED
19-08-2025 IN IA 1/2025 IN WPC 20908/2025)
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
SHRI.V.N.HARIDAS
SRI.RAJIT
SMT.SRUTHI RAJIT
SRI.V.V.JOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21017 OF 2025
PETITIONER/S:
1 P.V. SURENDRAN
AGED 63 YEARS
S/O. GOVINDRAN NAIR, THIRUVONAM,
THALIKULAM ROAD, RAMANTHALI P.O, KANNUR,
PIN - 670308
2 V.V. UNNIKRISHNAN
AGED 52 YEARS
THATHRADAN HOUSE, KARANTHAT P.O, KANNUR,
PIN - 670308
BY ADV SRI.T.V.JAYAKUMAR NAMBOODIRI
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, LOCAL SELF
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
33
GOVERNMENT DEPARTMENT, GOVERNMENT OF
KERALA, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 DELIMITATION COMMISSION, REPRESENTED BY
ITS SECRETARY
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
RAMANTHALI GRAMA PANCHAYAT, RAMANTHALI
P.O, KANNUR DISTRICT, PIN - 670308
BY ADV
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
34
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21019 OF 2025
PETITIONER/S:
P. M. JAFFAR
AGED 42 YEARS
S/O USMAN PANAMBUZHA MANNANTHODI HOUSE,
MELMURI P.O., MALAPPURAM DISTRICT, PIN -
676517
BY ADVS.
SRI.ABDUL JAWAD K.
SMT.A.GRANCY JOSE
SMT.AYSHA A.A.
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
35
GOVERMENT, LOCAL SELF GOVERNMENT
DEPARTMENT, THIRUVANANTHAPURAM, PIN -
695001
2 THE STATE ELECTION COMMISSION
REP BY THE ELECTION COMMISSIONER, OFFICE
OF THE STATE ELECTION COMMISSION
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 THE DELIMITATION COMMISSION
REP BY THE SECRETARY, OFFICE OF THE STATE
ELECTION COMMISSION CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 THE DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM DISTRICT, PIN -
676505
5 THE MALAPPURAM MUNICIPALITY
REPRESENTED BY ITS SECRETARY, OFFICE OF
THE MALAPPURAM MUNICIPALITY, MALAPPURAM
P.O, PIN - 676505
6 THE SECRETARY, MALAPPURAM MUNICIPALITY
OFFICE OF THE MALAPPURAM MUNICIPALITY,
MALAPPURAM P.O, MALAPPURAM, PIN - 676505
BY ADVS.
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
36
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.K.I.ABDUL RASHEED, SC, MALAPPURAM
MUNICIPALITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21041 OF 2025
PETITIONER/S:
V V MUHAMMEDALI
AGED 46 YEARS
S/O MOIDU HAJI, V V HOUSE, P O KALLACHI,
KOZHIKODE DISTRICT, PIN - 673506
BY ADVS.
SRI.R.T.PRADEEP
SMT.M.BINDUDAS
SHRI.NIRANJAN T. PRADEEP
RESPONDENT/S:
1 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
38
BUILDING, IVTH FLOOR, THIRUVANANTHAPURAM,
PIN - 695033
2 DIRECTOR FOR LOCAL SELF GOVERNMENT
DEPARTMENT (RURAL)
PRINCIPAL DIRECTORATE, SWARAJ BHAVAN,
GROUND FLOOR, NANTHANCODU, KOWDIAR P O,
THIRUVANANTHAPURAM, PIN - 695003
3 DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
COLLECTORATE, WAYANAD ROAD, CIVIL STATION,
ERANHIPPALAM, KOZHIKODE, PIN - 673020
4 ENQUIRY OFFICER/ASSISTANT COMMISSIONER
MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
EAST NADAKKAVE, ERANHIPPALAM, KOZHIKODE,
PIN - 673006
5 NADAPURAM GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,
NADHAPURAMPANCHAYATH, NADAPURAM P O,
KOZHIKODE, PIN - 673504
6 K.P. KUMARAN MASTER
SECRETARY, COMMUNIST PARTY OF INDIA
(MARXIST), KALLACHI LOCAL COMMITTEE,
OFFICE OF KALLACHI LOCAL COMMITTEE,
KALLACHI P O, KOZHIKODE, PIN - 673505
7 FAIZAL EROTH
SECRETARY, COMMUNIST PARTY OF INDIA
(MARXIST), NADAPURAM LOCAL COMMITTEE,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
39
OFFICE OF NADAPURAM LOCAL COMMITTEE,
NADAPURAM P O, KOZHIKODE, PIN - 673504
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
MUHAMMED SHAFI, SC
SRI.DINESH MATHEW J.MURICKEN
SHRI.K.A.ABHILASH
SRI.VINOD S. PILLAI
SHRI.MOHAMMED THAYIB N.M.
SMT.NAYANA VARGHESE
SMT.RIA VARGHESE
SHRI.JERRY PETER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21056 OF 2025
PETITIONER/S:
LATHEEF KOLAKKADAN
AGED 49 YEARS
S/O. MOOSAHAJI, KANHIRAKOL, THEKKAN KUTTUR
P.O THALAKKAD , MALAPPURAM DISTRICT -, PIN
- 676551
BY ADVS.
SRI.K.M.FIROZ
SRI.P.C.MUHAMMED NOUSHIQ
RESPONDENT/S:
1 KERALA STATE ELECTION COMMISSION
JANAHITHAM TC-27/6(2), VIKAS BHAVAN P.O,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
41
THIRUVANTHAPURAM-, PIN - 695033
2 THE STATE DELIMITATION COMMISSION KERALA
REPRESENTED BY ITS CHAIRMAN C/O STATE
ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM - , KERALA., PIN -
695033
3 THE PRINCIPAL SECRETARY
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM -, PIN -
695001
4 THE DISTRICT COLLECTOR
MALAPPURAM, COLLECTORATE, UPHIL,
MALAPPURAM-, PIN - 676505
5 THE SECRETARY, THALAKKAD GRAMA PANCHAYATH
BP ANGADI BYPASS RD, TIRUR, BP ANGADI,
MALAPPURAM DISTRICT-, PIN - 676102
6 THALAKKAD GRAMA PANCHAYATH
BP ANGADI BYPASS RD, TIRUR, BP ANGADI,
MALAPPURAM DISTRICT- , REPRESENTED BY ITS
SECRETARY., PIN - 676102
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.R.RAJPRADEEP, SC, VETTOM GRAMA
PANCHAYAT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
42
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
43
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21065 OF 2025
PETITIONER/S:
SHAJI T.N.
AGED 50 YEARS
S/O CHINNAN, RESIDING AT NADUTHODI
(HOUSE), VALILLAPUZHA P.O., MALAPPURAM
DISTRICT , PIN - 673639
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.ANGELINA JOY
SMT.SHWETHA MARIA SOLOMON
RESPONDENT/S:
1 THE STATE ELECTION COMMISSION, KERALA,
REPRESENTED BY ITS SECRETARY, VIKAS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
44
BHAVAN, THIRUVANANTHAPURAM - ., PIN -
695033
2 THE STATE DELIMITATION COMMISSION, KERALA
REPRESENTED BY ITS CHAIRMAN, C/O STATE
ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM - ., PIN - 695033
3 THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM -, PIN -
695001
4 THE SECRETARY,
KEEZHUPARAMBA GRAMA PANCHAYAT,
KEEZHUPARAMBA P.O., EDAVANNA VIA,
MALAPPURAM DISTRICT - ., PIN - 676541
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.P.C.MUHAMMED NOUSHIQ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
45
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21071 OF 2025
PETITIONER/S:
1 REMYA P. M
AGED 40 YEARS
W/O ANEESH M. M, PALERI MEETHAL, NADAPURAM
ROAD, ONCHIYAM, VATAKARA, PIN - 673102
2 PREMODAN K
AGED 55 YEARS
S/O BALAN, KAMALAYAM, NADAPURAM ROAD,
ONCHIYAM, VATAKARA, PIN - 673102
BY ADVS.
SHRI.K.S.ARUN KUMAR
SMT.RAJI T.BHASKAR
SHRI.VIJAY SANKAR V.H.
RESPONDENT/S:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
46
1 STATE OF KERALA
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM REPRESENTED BY ITS
SECRETARY, PIN - 695033
2 THE DIRECTOR OF PANCHAYAT
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD PALAKKAD DISTRICT,
PIN - 678001
5 THE ONCHIYAM GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, ONCHIYAM P.
O., KOZHIKKODE DISTRICT,, PIN - 673102
BY ADV
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
47
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21079 OF 2025
PETITIONER/S:
1 KUMARAN MASTER
AGED 62 YEARS
PUTHIYOTTIL HOUSE, KURICHAKAM,KUTTIYADI,
PIN - 673508
2 MANOJ T.V
AGED 53 YEARS
S/O KUMARAN,THAZHAVILAKILARA, CHERAPURAM
P.O, PIN - 673508
BY ADVS.
SHRI.K.S.ARUN KUMAR
SHRI.VIJAY SANKAR V.H.
SHRI.JERIN JOSEPH
SMT.RAJI T.BHASKAR
SMT.AMRUTHA P S
SMT.ASWATHY B. KRISHNA
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
48
SHRI.DEVARAJ SUBRAMANIAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695033
2 THE DIRECTOR OF PANCHAYAT
THE DIRECTOR OF PANCHAYAT, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 THE DISTRICT COLLECTOR
KOZHIKODE COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673020
5 THE VELOM GRAMA PANCHAYAT
THE VELOM GRAMA PANCHAYAT, REPRESENTED BY
ITS SECRETARY, ONCHIYAM P. O., KOZHIKKODE
DISTRICT, PIN - 673102
BY ADV
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
49
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21085 OF 2025
PETITIONER/S:
B. MUSAMMIL KHAN
AGED 55 YEARS
S/O MOHAMMED, BALAYIL HOUSE, VENGOOR P.O,
MALAPPURAM DT., PIN - 679325
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
51
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM -, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM DT., PIN - 676505
5 MELATTOOR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, MELATTOOR
P.O. MALAPPURAM DT., PIN - 679326
6 THE SECRETARY
MELATTOOR GRAMA PANCHAYATH, MELATTOOR
P.O., MALAPPURAM DT., PIN - 679326
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
52
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
53
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21089 OF 2025
PETITIONER/S:
1 R.KOMUKUTTY
AGED 61 YEARS
S/O AHAMMED KUTTY @ BAVA, RANDODI (H),
PONMUNDAM P.O, TIRUR TALUK, MALAPPURAM
DISTRICT, PIN - 676106
2 T.ZAINUDHEEN
AGED 43 YEARS
S/O ISMAYEEL, THAZHETHETHIL (H), PONMUNDAM
P.O, TIRUR TALUK, MALAPPURAM DISTRICT, PIN
- 676106
BY ADVS.
SRI.JAMSHEED HAFIZ
SMT.T.S.SREEKUTTY
SMT.FATHIMA NASREEN S.
2025:KER:74046
W.P.(C) No.19332 of 2025 and
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54
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, , SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION
CORPORATION OFFICE COMPLEX LMS JUNCTION,
PALAYAM THIRUVANANTHAPURAM, PIN - 695033
3 DISTRICT ELECTION OFFICER
MALAPPURAM, MALAPPURAM DISTRICT, PIN -
676505
4 THE PONMUNDAM GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PONMUNDAM
(PO), MALAPPURAM DISTRICT, PIN - 676106
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.MANOJ RAMASWAMY,SC,PONMUNDAM G
PANCHAYATH
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
55
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
56
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21229 OF 2025
PETITIONER/S:
1 ABDUL RAZAK K.T.
AGED 58 YEARS
S/O. MOIDUNNY, KARUPPAMVEETTIL KARAKKATT,
AYIROOR, PERUMBADAPPU P.O., MALAPPURAM,
PIN - 679580
2 ABOOBACKER K. @ BACKER
AGED 55 YEARS
S/O. ALI AHAMMED, KARUMATH HOUSE, AMAYAM,
CHERUVALLOOR P.O., PERUMBADAPPU GRAMA
PANCHAYAT, MALAPPURAM, PIN - 679575
BY ADVS.
SHRI.P.K.IBRAHIM
SMT.K.P.AMBIKA
SMT.ZEENATH P.K.
SMT.JABEENA K.M.
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57
SHRI.ANAZ BIN IBRAHIM
SHRI.PRADEEP KUMAR A.
RESPONDENT/S:
1 THE COMMISSION FOR DELIMITATION
OFFICE OF THE DELIMITATION COMMISSION,
CORPORATION BUILDING, IV FLOOR,
THIRUVANANTHAPURAM, PIN - 695033
2 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION, MALAPPURAM,,
PIN - 679580
3 THE BLOCK DEVELOPMENT OFFICER/THE
SECRETARY
PERUMBADAPPU BLOCK PANCHAYAT,, PIN -
679580
4 PERUMBADAPPU GRAMA PANCHAYAT
ANJOOR KUNNAMKULAM ROAD, PERUMBADAPPU,
REPRESENTED BY THE SECRETARY, PIN - 680103
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.A.JANI(KOLLAM)
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connected cases
58
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
59
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21237 OF 2025
PETITIONER/S:
1 MUBAYYIN M
AGED 33 YEARS
S/O ABDURAHMAN, MALIYEKKAL HOUSE, KAKKAD
KARASSERY P.O, MUKKOM VIA, KOZHIKODE, PIN
- 673602
2 AMINA USMAN
AGED 48 YEARS
D/O (LATE) USMAN EDATHIL, EDATHIL HOUSE,
KAKKAD, MALIYEKKAL HOUSE, KAKKAD KARASSERY
P.O, MUKKOM VIA, KOZHIKODE, PIN - 673602
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
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60
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 STATE DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM, PIN - 671123
5 KARASSERY GRAMA PANCHAYATH
KARASSERY P.O, KOZHIKODE DISTRICT
REPRESENTED BY ITS SECRETARY, PIN - 673602
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BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.PRASHANTH KUMAR G.C.
SRI.R.SUDHISH
SMT.M.MANJU
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
62
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21490 OF 2025
PETITIONER/S:
AJAYAKUMAR E.V
AGED 36 YEARS
S/O. VIJAYAN EDAMBADATH HOUSE THALAYAZHAM
P.O, VAIKOM, KOTTAYAM DISTRICT, PIN -
686607
BY ADV SMT.A.SREEKALA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
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63
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATE OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695033
3 STATE DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATE OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695033
4 THE DISTRICT COLLECTOR
CIVIL STATION COMPLEX, KOTTAYAM, PIN -
686001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
64
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21675 OF 2025
PETITIONER/S:
1 K.M. SINOJ KUMAR
AGED 43 YEARS
S/O. MANIAN, RESIDING AT KALATHIPARAMBIL
HOUSE, PUTHUVYPU P.O, ERNAKULAM DISTRICT,
PIN - 682508
2 SHIHAB PALLIKAL
AGED 44 YEARS
S/O. ABDUL RAHMAN, RESIDING AT PALLIKKAL
HOUSE, VENGOLA P.O, ERNAKULAM DISTRICT,
PIN - 683556
3 JOSE NICHOLAS
AGED 52 YEARS
S/O. NICHOLAS, RESIDING AT ARTHIYIL
PUTHUVAL PURAAYIDOM, MAIANAD, PUTHUKURICHY
P.O, THIRUVANANTHAPURAM, PIN - 695303
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65
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 KARUMALA P.O, SIVAPURAM,
KOZHIKODE, PIN - 673612
7 RIYAS R
AGED 37 YEARS
RESIDING AT DARUSSALAM, PANAPPETTY,
PORUVAZHY, SASTHAMCOTTA, KOLLAM, PIN -
690520
8 LAIJU AUGUSTIN
AGED 42 YEARS
S/O AUGUSTIN ERULY (H), AYYAMPUZHA P.O
KOLLAKKODE, TRIVANDRUM, PIN - 683581
9 K J JAMES
AGED 52 YEARS
S/O. JACOB RESIDING AT KARIKKAL HOUSE,
MAILATTY,PANATHADY, PANATHOOR P.O.,
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KASARGOD, PIN - 671532
0 RAJITH V
AGED 49 YEARS
S/O NARAYANAN. RESIDING AT KANDAMBETH
VEEDU, NARATHU P.O KANNUR, PIN - 670601
11 SANTHOSH AV,
AGED 44 YEARS
S/O VARGHESE RESIDING AT ARUMANA HOUSE,
SANKARAMPADY P.O KASARGOD, PIN - 671541
12 K RAMESAN
AGED 62 YEARS
S/O NARAYANAN NAIR RESIDING AT KIZHAKKAYIL
HOUSE, EDAKULAM P.O KOZHIKODE, PIN -
673306
13 R.S ABIN
AGED 41 YEARS
S/O G RAMCHANDRAN RESIDING AT AMARAVATI
(H), MAYYANAD P.O KOLLAM, PIN - 691303
14 V.K. NADHAN
AGED 27 YEARS
S/O TRIVIKRAMAN RESIDING AT KANDATHIL
ANUGRAHA, KARUVATTA P.O. HARIPPAD,
ALAPPUZHA DISTRICT, PIN - 690517
15 SIMMILAL S S
AGED 55 YEARS
S/O SREEVALSAN. N RESIDING AT SIVADEEPAM,
KOTTAKERAM, PARIPPALLY P.P, KOTTAKERAM,
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KOLLAM, PIN - 691574
16 VINOD VARGHESE
AGED 45 YEARS
S/O VARGHESE RESIDING AT VETTAMTHADATHIL
(H), NAYIKEYAM, ATTAYAKKANAM P.O, KASARGOD
DISTRICT, PIN - 671531
17 SAJEEVAN
AGED 49 YEARS
S/O GOVINDANKUTTY RESIDING AT
NADUVILLEMAKKATTU (H) NADUVANNUR P.O,
KOZHIKODE, PIN - 673614
18 EK MUHAMMED KUNJI
AGED 54 YEARS
S/O MOIDEEN RESIDING AT SAHANAS MANZIL,
SEETHANGOLI EDANAD P.O.., KASARGOD, PIN -
671321
BY ADVS.
SHRI.ANOOP V.NAIR
SMT.TANOOSHA PAUL
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETARIAT,
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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/DISTRICT
COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, FIRST
FLOOR, CIVIL STATION, KAKKANAD ERNAKULAM,
PIN - 682030
6 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KUDAPPANAKUNNU,
THIRUVANANTHAPURAM, PIN - 695043
7 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
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OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KOLLAM, PIN - 691013
8 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KASARAGOD, PIN - 671123
9 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KANNUR, PIN - 670002
0 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KANNUR, PIN - 670002
11 THE DISTRICT ELECTION OFFICER/DISTRICT
COLLECTOR
OFFICE OF DISTRICT COLLECTOR CIVIL
STATION, ALAPPUZHA, PIN - 688001
12 THE ELAMKUNNAPUZHA GRAMA PANCHAYAT
ELAMKUNNAPUZHA, ERNAKULAM REPRESENTED BY
ITS SECRETARY, PIN - 682511
13 THE VENGOLA GRAMA PANCHAYAT
VENGOLA P.O., ERNAKULAM REPRESENTED BY ITS
SECRETARY, PIN - 683556
14 THE KADINAMKULAM GRAMA PANCHAYAT
KADINAMKULAM POTHENCODE, THIRUVANATHAPURAM
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REPRESENTED BY ITS SECRETARY, PIN - 695301
15 THE THRIKKOVILVATTOM GRAMA PANCHAYAT
THRIKKOVILVATTOM, MUKHATHALA P.O, KOLLAM
REPRESENTED BY ITS SECRETARY, PIN - 691577
16 THE UNNIKULAM GRAMA PANCHAYAT
UNNIKULAM EKAROOL P.O, KOZHIKODE
REPRESENTED BY ITS SECRETARY, PIN - 673574
17 THE SASTHAMCOTTA GRAMA PANCHAYAT
SASTHAMCOTTA , KOLLAM REPRESENTED BY ITS
SECRETARY, PIN - 690521
18 THE AYYAMPUZHA GRAMA PANCHAYAT
AYYAMPUZHA , ERNAKULAM REPRESENTED BY ITS
SECRETARY, PIN - 683581
19 THE PANATHADI GRAMA PANCHAYAT
PANATHADI , KASARGODE REPRESENTED BY ITS
SECRETARY, PIN - 671532
0 THE NARATHU GRAMA PANCHAYAT
NARATHU , KANNUR REPRESENTED BY ITS
SECRETARY, PIN - 670601
21 THE KUTTIKKOL GRAMA PANCHAYAT
KUTTIKKOL , KASARGOD REPRESENTED BY ITS
SECRETARY, PIN - 671541
22 THE CHENGOTTUKAVU GRAMA PANCHAYAT
CHENGOTTUKAVU , KOZHIKODE REPRESENTED BY
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ITS SECRETARY, PIN - 673306
23 THE MAYYANADU GRAMA PANCHAYAT
MAYYANADU , KOLLAM REPRESENTED BY ITS
SECRETARY, PIN - 691303
24 THE KARUVATTA GRAMA PANCHAYAT
KARUVATTA , ALAPPUZHA REPRESENTED BY ITS
SECRETARY, PIN - 690517
25 THE KALLUVATHILKKAL GRAMA PANCHAYAT
KALLUVATHILKKAL , KOLLAM REPRESENTED BY
ITS SECRETARY, PIN - 691578
26 THE KODOM BELUR GRAMA PANCHAYAT
KODOM BELUR , KASARGOD REPRESENTED BY ITS
SECRETARY, PIN - 671532
27 THE NADUVANNUR GRAMA PANCHAYAT
NADUVANNUR, KOZHIKODE REPRESENTED BY ITS
SECRETARY, PIN - 673614
28 THE PUTHIGE GRAMA PANCHAYAT
KASARGODE REPRESENTED BY ITS SECRETARY.,
PIN - 671321
29 REGISTRAR GENERAL AND CENSUS COMMISSIONER,
GOVERNMENT OF INDIA, MINISTRY OF HOME
AFFAIRS, NDCC BUILDING -II, JAISINGH ROAD,
NEW DELHI, PIN - 110001
BY ADVS.
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72
DR.K.P.SATHEESAN (SR.)
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.DINESH MATHEW MURICKEN
SHRI.P.M.BENZIR
SRI.P.THOMAS GEEVERGHESE
SRI.V.RENJITH KUMAR
SRI.VINOD SINGH CHERIYAN
SRI.P.MOHANDAS (ERNAKULAM)
SHRI.K.S.ARUN KUMAR
SRI.A.ARUNKUMAR
SRI.K.C.SANTHOSHKUMAR
SHRI.M.SASINDRAN
SHRI.M.R.SASITH PANICKER, SC, MAYYANAD
GRAMA PANCHAYAT
SHRI.M.R.SASITH PANICKER, SC,
KALLUVATHUKKAL GRAMA PANCHAYAT
SHRI.ADARSH K.
SMT.KRISHNA S., CGC
SMT.ANUPAMA RAJENDRAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
SHRI.GANGADHARAN NAIR M.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
73
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
74
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21601 OF 2025
PETITIONER/S:
1 SATHEESH V M ALIAS SATHEESH KANNUR
AGED 44 YEARS
S/O.BALAN NAMBIAR, KUZHIPARAMBIL MEETHAL,
KANNUR, ULLIYERI, KOZHIKODE DIST. KERALA,
PIN - 673620
2 MOOSA KOYA KANAYAMKODE
AGED 59 YEARS
S/O. KUNHIMAMMU P, PUTHUKULANGARA MEETHAL
HOUSE, KUNNATHARA P.O, ULLIYERI VIA,
QUILANDY, KOZHIKODE, KERALA, PIN - 673323
3 MUHAMMED SHAMEEN
AGED 36 YEARS
S/O.IMBICHI MOITHI THAZHE PULIKKOOL VEEDU
(H), THERUVATHU KADAVU, ULLIYERI,
KOZHIKODE, PIN - 673315
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BY ADVS.
SRI.SANTHARAM.P
SMT.REKHA ARAVIND
SRI.P.G.GOKULNATH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISISION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE DISTRICT, PIN -
673020
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5 ULLIYERI GRAMA PANCHAYATH
REPRESENETD BY ITS SECRETARY, ULLIYERI
GRAMA PANCHAYATH OFFICE, ULLIYERI PO,
KOZHIKODE DISTRICT, PIN - 673315
6 SECRETARY
ULLIYERI GRAMA PANCHAYATH, ULLIYERI GRAMA
PANCHAYATH OFFICE, ULLIYERI, KOZHIKKODE
DISTRICT, PIN - 673315
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SHRI.P.C.SASIDHARAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
77
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21716 OF 2025
PETITIONER/S:
P.V.VARKEY
AGED 67 YEARS
PALAKKATTU VEEDU, KOLARATTUKUNNU BATHERI,
VELIYAMBAM P.O, NADAVAYAL, WAYANAD
DISTRICT., PIN - 673579
BY ADVS.
SRI.T.R.RAJAN
SHRI.ANOOJ.J
RESPONDENT/S:
1 THE STATE ELECTION COMMISSION
JANAHITHAM, TC-27/6(2), VIKAS BHAVAN P.O
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78
THIRUVANANTHAPURAM REPRESENTED BY ITS
SECRETARY., PIN - 695033
2 THE DELIMITATION COMMISSION
FOURTH FLOOR, CORPORATION BUILDING, VIKAS
BHAVAN P.O., THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY., PIN -
695033
3 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION, NORTH
KALPETTA P.O, WAYANAD DISTRICT, PIN -
673121
4 THE PULPALLY GRAMA PANCHAYAT
PULPALLY, WAYANAD DISTRICT REPRESENTED BY
ITS SECRETARY, PIN - 673579
5 THE SECRETARY
PULPALLY GRAMA PANCHAYAT, PULPALLY,WAYANAD
DISTRICT, PIN - 673579
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.MANOJ RAMASWAMY, SC, PULPALLY GRAMA
PANCHAYAT
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79
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
80
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21718 OF 2025
PETITIONER/S:
U .P MOOSA MASTER
AGED 72 YEARS
S/O KUNJAMMAD HAJI, KANNACHAMKANDI HOUSE
EDACHERY NORTH PO, KOZHIKODE, PIN - 673502
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SHRI.K C MOHAMED RASHID
SMT.NISHNA P.T.
SMT.LYDIA ELIZABETH KOVOOR
SMT.ANNLIYA FLEMIN
RESPONDENT/S:
1 STATE OF KERALA
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81
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
STATE ELECTION COMMISSIONER., PIN - 695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS SECRETARY., PIN - 695033
5 DISTRICT ELECTION OFFICER
DISTRICT ELECTION OFFICER, OFFICE OF THE
DISTRICT COLLECTOR, COLLECTORATE,
KOZHIKODE- ., PIN - 678001
6 EDACHERY GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, EDACHERY,
KOZHIKODE, PIN - 673502
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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82
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.K.S.ARUN KUMAR
SMT.AMRUTHA K P
SHRI.VIJAY SANKAR V.H.
SHRI.JERIN JOSEPH
SMT.LAKSHMI T.R.
SMT.AMRUTHA P.S.
SHRI.DEVARAJ SUBRAMANIAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
83
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21783 OF 2025
PETITIONER/S:
SANOUFAL.A.M
AGED 46 YEARS
S/O MUHAMMED A.K, AMBALATH
VEETTIL,THITALLUR WEST P.O, VATANAPPALLY,
THRISSUR DISTRICT., PIN - 680619
BY ADV SRI.K.A.MANZOOR ALI
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM., PIN - 695001
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84
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM., PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM., PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, THRISSUR DISTRICT., PIN -
680003
5 VATANAPPALLY GRAMA PANCHAYATH
VATANAPPALLY P.O, THRISSUR DISTRICT,
REPRESENTED BY ITS SECRETARY, PIN - 680614
6 THE SECRETARY
VATANAPPALLY GRAMA PANCHAYATH,
VATANAPPALLY P.O., THRISSUR DISTRICT., PIN
- 680614
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.S.U.NAZAR
SRI.K.V.SASIDHARAN
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connected cases
85
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
86
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21800 OF 2025
PETITIONER/S:
1 NOUFAL KOVUMMAL @ NOUFAL NANDI
AGED 44 YEARS
KOVUMMAL (H), KADALOOR POST, KOYILANDI,
KOZHIKODE, PIN - 673529
2 C.K. ABOOBAKKAR
AGED 67 YEARS
PUTHIYOTTIL (H), NANDI, KATALUR, MOODADI
P.O, KOZHIKODE, PIN - 673529
3 K. ABOOBAKKAR
AGED 55 YEARS
KATTIL (H), KATALUR, KOZHIKODE, KERALA,
PIN - 673529
4 K.P. MOOSA
AGED 65 YEARS
KATTIL HOUSE, THIKKODI, MOODADI,
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87
KOZHIKODE, PIN - 673529
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIATE, THIRUVANANTHAPURAM, PIN -
695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS CHAIRMAN, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
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CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS CHAIRMAN, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 673020
5 MOODADI GRAMA PANCHAYAT
PANCHAYAT OFFICE, MOODADI P.O., KOZHIKODE,
KERALA, REPRESENTED BY ITS SECRETARY, PIN
- 673529
6 SECRETARY
MOODADI GRAMA PANCHAYAT, PANCHAYAT OFFICE,
MOODADI P.O., KOZHIKODE, KERALA, PIN -
673529
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.A.RANJITH NARAYANAN
SMT.A.SIMI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
89
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21803 OF 2025
PETITIONER/S:
1 DAMODARAN T.K.
AGED 64 YEARS
S/O T. KANNAN, SREERAGAM, PANDI BAYAL
P.O., PANDI, KASARAGOD DT., PIN - 671543
2 K.P SIRAJUDHEEN
AGED 51 YEARS
S/O K.P. AHAMMED, CHALKARA HOUSE,
PALLANGOD P.O., KASARAGOD DT., PIN -
671543
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
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90
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM -, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KASARAGOD DT., PIN - 671123
5 DELAMPADY GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, DELAMPADY
P.O., KASARAGOD DT., PIN - 671543
6 THE SECRETARY
DELAMPADY GRAMA PANCHAYATH, DELAMPADY
P.O., KASARAGOD DT., PIN - 671543
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91
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.K.S.ARUN KUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
92
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21823 OF 2025
PETITIONER/S:
1 BIJU K SAMUEL
AGED 50 YEARS
S/O LATE GEORGE SAMUEL, KANNOTH (H),
THIMIRI P.O., CHERUPARA STREET, KANNUR,
PIN - 670581
2 BINOY THOMAS
AGED 49 YEARS
S/O THOMAS MAVELI, MAVELI (H), CHERUPARA,
STREET, KANNUR, PIN - 670581
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
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93
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS CHAIRMAN, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS CHAIRMAN, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR, PIN - 670002
5 ALAKKODE GRAMA PANCHAYAT
ALAKKODE , KANNUR, KERALA, REPRESENTED BY
ITS SECRETARY., PIN - 670571
6 SECRETARY
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94
ALAKKODE GRAMA PANCHAYAT, ALAKKODE ,
KANNUR, KERALA, PIN - 670571
BY ADVS.
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.R.RAJPRADEEP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
95
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21879 OF 2025
PETITIONER/S:
1 ASHRAF KALLAN KANTY
AGED 50 YEARS
KALLAN KANTY, KUTTIADI, KAYAKKODI
P.O.,VADAKKARA, KOZHIKODE, PIN - 673508
2 KUNHABDULLA K K
AGED 59 YEARS
SANAS, KAYAKKODI P.O., KUTTIADI,
KOZHIKODE, PIN - 673508
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.M.SASINDRAN
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
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96
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 685033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 673020
5 KAYAKKODI GRAMA PANCHAYAT
DEVARKOVIL, KAYAKKODI P.O, KOZHIKODE,
REPRESENTED BY ITS SECRETARY, PIN - 673508
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6* M.REEJA
W/O.CHANDRAN, MANJAKKAL HOUSE, AKKAL P.O.,
KAVILUMPARA (VIA) KOZHIKODE DISTRICT.
7* UMA A.
W/O.RADHAKRISHNAN, AYILOT HOUSE, MOKERI
P.O., KAKKATTIL (VIA), KOZHIKODE DISTRICT.
*IMPLEADED AS PER THE ORDER DATED
27.08.2025 IN I.A.NO.1 OF 2025
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
98
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21886 OF 2025
PETITIONER/S:
ABDUL MAJEED M.K
AGED 63 YEARS
S/O MOIDU, MOOLAKAPPIL HOUSE, VANIMEL,
KODIYIURA P.O KOZHIKODE, PIN - 673506
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
2025:KER:74046
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connected cases
99
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
6 VANIMEL GRAMA PANCHAYAT
KOZHIKODE REPRESENTED BY ITS SECRETARY.,
PIN - 673506
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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100
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.U.P.BALAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
101
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 21923 OF 2025
PETITIONER/S:
1 SHAMEER.P.A
AGED 45 YEARS
S/O ABDUL AZEEZ, PADIYATH HOUSE,
ERIYAD.P.O, THRISSUR, PIN - 680666
2 V.A ABDUL SALAM
AGED 57 YEARS
S/O ABU, VATTAPARAMBIL HOUSE,
MADAVANA.P.O, ERIYAD, THRISSUR, PIN -
680666
3 P.S MUJEEB RAHMAN
AGED 46 YEARS
S/O SAID MUHAMMED, PATHAZHAPURAKKAL HOUSE,
MADAVANA.P.O, ERIYAD, THRISSUR, PIN -
680666
4 P.K. MUHAMMAD
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102
AGED 59 YEARS
S/O KOCHUMOIDEEN, PADIYATH
KARKIDAKAVALLIYIL, ERIYAD.P.O, THRISSUR,
PIN - 680666
5 P.B. MOIDU
AGED 74 YEARS
S/O BAVU, PUTHUKULATH HOUSE, ERIYAD.P.O,
THRISSUR, PIN - 680666
BY ADV SRI.P.A.MOHAMMED SHAH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR COLLECTORATE,
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THRISSUR, PIN - 620003
5 ERIYAD GRAMA PANCHAYAT,
ERIYAD.P.O, THRISSUR, KERALA REPRESENTED
BY ITS SECRETARY., PIN - 680681
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
104
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22021 OF 2025
PETITIONER/S:
HARIS CHOORI
AGED 58 YEARS
S/O ABDUL RAHIMAN C H, SAJIDA MANZIL,
PARAKATTA, RAMDAS NAGAR POST, KUDLU,
KASARGODE, KERALA, PIN - 671124
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
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THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KASARGODE, PIN - 671121
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KASARGODE, PIN - 671123
6 MADHUR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, MADHUR,
KASARGODE, PIN - 671124
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
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SRI.SAJITH KUMAR V.
SMT.AMMU M.
SHRI.AJIN DEV S.S.
SMT.TANOOSHA PAUL
SMT.SETHULAKSHMI N.K.
SHRI.SHREEKANTHA.K
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
107
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22044 OF 2025
PETITIONER/S:
M. M SIMON
AGED 62 YEARS
S/O.LATE MATHAI, RESIDING AT MANNOOR
HOUSE, RAJAPURAM P.O. KALLAR VILLAGE,
HOSDURG TALUK, KASARAGOD DISTRICT- 671 532
BY ADVS.
SRI.T.MADHU
SMT.C.R.SARADAMANI
SHRI.RENJISH S. MENON
SMT.AVANTHIKA R.
SHRI.GANGADHARAN NAIR M.
SMT.ALEENA JOSE
SHRI.KARTHIK KRISHNA M.
RESPONDENT/S:
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108
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR
LOCAL SELF GOVERNMENT (RURAL),
THIRUVANANTHAPURAM, PIN - 695001
3 THE DELIMITATION COMMISSION
KERALA, 4TH FLOOR, CORPORATION BUILDING,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS SECRETARY, PIN - 695003
4 THE KERALA STATE ELECTION COMMISSION
,JANAHITHAM,T.C.27/6(2), VIKAS BHAVAN
P.O., THIRUVANANTHAPURAM REPRESENTED BY
ITS SECRETARY, PIN - 695003
5 THE DISTRICT COLLECTOR
KASARAGOD, CIVIL STATION, VIDYANAGAR P.O.,
KASARAGOD DISTRICT, PIN - 671521
6 THE KALLAR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, KALLAR,
RAJAPURAM P.O., KASARAGOD DISTRICT, PIN -
671532
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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109
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SMT.K.SEENA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
110
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22222 OF 2025
PETITIONER/S:
B. UNNIKRISHNAN
AGED 58 YEARS
S/O N. BALAKRISHNAPILLAI, ERAVIMANGALATHU
HOUSE, MANGANAM.P.O., MUTTAMBALAM VILLAGE,
KOTTAYAM DISTRICT., PIN - 686018
BY B. UNNIKRISHNAN(PARTY-IN-PERSON)
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM ., PIN -
695001
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111
2 THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM ., PIN -
695001
3 STATE ELECTION COMMISSIONER
STATE ELECTION COMMISSION OFFICE, KERALA
LEGISLATIVE COMPLEX,
VIKASBHAVAN,THIRUVANANTHAPURAM, PIN -
695033
4 THE CHAIRMAN / SECRETARY, DE-LIMITATION
COMMITTEE FOR LSGD,
THE STATE ELECTION COMMISSION OFFICE,
KERALA LEGISLATIVE COMPLEX, VIKAS BHAVAN,
THIRUVANANTHAPURAM ., PIN - 695033
5 DIRECTOR OF PANCHAYATHS,
DIRECTORATE OF PANCHAYATH, PUBLIC OFFICE
BUILDING, OPPOSITE MUSEUM, MUSEUM
JUNCTION, PMG
JUNCTION,THIRUVANANTHAPURAM., PIN - 695033
6 THE VIJAYAPURAM GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, OFFICE OF
THE VIJAYAPURAM GRAMA PANCHAYATH,
VADAVATHOOR P.O,KOTTAYAM., PIN - 686010
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
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112
SRI.GIKKU JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
113
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22267 OF 2025
PETITIONER/S:
1 BASHEER B @ BASHEER VELLIKKOTH
AGED 57 YEARS
S/O ALI . B, AZEEZIYA MADRASA, NORTH
CHITHARI, AJANUR VILLAGE, CHITHATI P.O,
KASARGODE,, PIN - 671316
2 KUNHIRAMAN
AGED 65 YEARS
S/O KELU, KATTUKULAGARA, AJANUR,
KASARGODE,ANANDASHRAMA, PIN - 671531
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
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114
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KASARGODE, PIN - 671121
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KASARGOD, PIN - 671123
6 AJANUR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, AJANUR,
KASARGODE, PIN - 671531
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BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.M.SASINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
116
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22284 OF 2025
PETITIONER/S:
1 KR RAJENDRAN
AGED 62 YEARS
S/O RAKHAVAKURUPP, KELOTH (H),
AMBAYATHODU, THAMARASSERY PO, KOZHIKODE,
PIN - 673573
2 LENIN KC
AGED 38 YEARS
S/O CHANDRAN, KAAPPATTUMMAL, CHAMAL,
THAMARASSERY PO, KOZHIKODE, PIN - 673573
BY ADVS.
SHRI.K.S.ARUN KUMAR
SMT.RAJI T.BHASKAR
SHRI.VIJAY SANKAR V.H.
SMT.AMRUTHA K P
SMT.AMRUTHA P S
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117
SHRI.JERIN JOSEPH
SMT.AMRUTHA P.S.
SHRI.DEVARAJ SUBRAMANIAN
SMT.LAKSHMI T.R.
SMT.ASWATHY B. KRISHNA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695033
2 THE DIRECTOR OF PANCHAYAT
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE
COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673020
5 THE KATTIPPARA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KATTIPPARA
PO, THAMARASSERY, KOZHIKKODE DISTRICT, PIN
- 673573
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118
BY ADV
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
119
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22405 OF 2025
PETITIONER/S:
SURESH PUTHUKKUDI
AGED 55 YEARS
S/O NARAYANAN NAIR, PUTHUKKUDI HOUSE,
KANNIPPARAMBU.P.O, MAVOOR, KOZHIKKODE, PIN
- 673661
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
1 KERALA STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
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120
2 DISTRICT ELECTION OFFICER & DISTRICT
COLLECTOR
COLLECTORATE, CIVIL STATION, KOZHIKKODE,
PIN - 673001
3 MAVOOR GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, MAVOOR GRAMA
PANCHAYAT, P.O.MAVOOR, KOZHIKKODE, PIN -
673661
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.E.C.AHAMED FAZIL
SMT.M.SHAJNA
SRI.K.M.FIROZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
121
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22422 OF 2025
PETITIONER/S:
1 KUNHIMOIDEEN
AGED 63 YEARS
S/O ABDULLAKUTTY HAJI, MANNATHANPARAMBIL
HOUSE, PAPPINIPARA P.O., MANJERI,
MALAPPURAM, PIN - 676122
2 PRASANTH M
AGED 43 YEARS
S/O KESAVAN NAIR, MANAKKADU VEEDU,
KADAMBUDE P.O., PANDALLUR, MALAPPURAM, PIN
- 676521
BY ADV SHRI.P.C.SASIDHARAN
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122
RESPONDENT/S:
1 KERALA STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
2 DISTRICT ELECTION OFFICER & DISTRICT
COLLECTOR
COLLECTORATE,CIVIL STATION ,MALAPPURAM,
PIN - 676505
3 ANAKKAYAM GRAMAPANCHAYATH
REPRESENTED BY ITS SECRETARY, ANAKKAYAM
P.O., NILAMBUR, PIN - 676509
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.T.P.SAJID
SMT.SHIFA LATHEEF
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
123
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22439 OF 2025
PETITIONER/S:
RASAKH K P.,
AGED 51 YEARS
S/O. AMINA, KARIMBIL,POYIL MENHANIAM,
PERAMBRA,KOZHIKODE DISTRICT,, PIN - 673525
BY ADVS.
SHRI.HAMEED SHABLAN
SHRI.SHIBU V.M.
SMT.GOPIKA K.V.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
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124
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, VIKAS BHAVAN
P.O., THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
STATE DELIMITATION COMMISSION, VIKAS
BHAVAN P.O., THIRUVANANTHAPURAM, PIN -
695033
4 PERAMBRA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, PERAMBRA
P.O., KOZHIKODE, PIN - 673525
5 STATE ELECTIONCOMMISSION
REPRESENTED BY ITS SECRET ARY, JANAHITHAM,
T.C. 27/6(2), VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.P.C.SASIDHARAN, SC
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connected cases
125
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
126
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22473 OF 2025
PETITIONER/S:
1 E.K BALAKRISHNAN
AGED 54 YEARS
S/O GOVINDAN NAIR, ELAVANAKANDY, PAYYOLI
ANGADI P.O., THURAYUR, KOZHIKODE, PIN -
673523
2 MUNEER KULANGARA
AGED 51 YEARS
S/O POKKAR, KULANGARA, ERINGATHU,
THURAYUR, KOZHIKODE, PIN - 673523
3 ABDUL RAZACK
AGED 61 YEARS
S/O HASSAN KUTTIYIL, KUTTIYIL HOUSE,
PAYYOLI ANGADI P.O., THURAYUR, KOZHIKODE,
PIN - 673523
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127
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM-, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
3. , OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
4 DISTRICT ELECTION OFFICER
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OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 673020
5 THURAYUR GRAMA PANCHAYAT
PAYYOLIANGADI P.O., VADAKARA, KOZHIKODE,
KERALA REPRESENTED BY ITS SECRETARY., PIN
- 673523
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.K.S.ARUN KUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
129
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22474 OF 2025
PETITIONER/S:
1 MUHAMMED ABDU RAHMAN NK
AGED 60 YEARS
S/O ABDULLA N K, NADUVILEKALATHIL (H),
PULLUR, MANJERY, MALAPPURAM, PIN - 676123
2 ASIK AHAMMED YASIN
AGED 49 YEARS
S/O MUHAMMED BASHEER, MUSLIYARAKATH (H),
CHOLAKKAL, MADAYAMKODE, PAYYANAD P.O.,
MALAPPURAM, PIN - 676122
3 ABDUL NASAR TM
AGED 52 YEARS
S/O MOIDEEN, THARAMANNIL (H), MULLAMPARA
P.O., MANJERI, MALAPPURAM, PIN - 676517
4 ABID K P
AGED 32 YEARS
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S/O ABDULLAKUTTY HAJI K.P., KOLLAPARAMBATH
(H), MARIYAD P.O., MANJERI, MALAPPURAM,
PIN - 676122
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
SHRI.SAHAL SHAJAHAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
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CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM, PIN - 676505
5 MANJERI MUNICIPALITY
REPRESENTED BY ITS SECRETARY, MANJERI,
MALAPPURAM, PIN - 676121
6 SECRETARY
MANJERI MUNICIPALITY, MANJERI, MALAPPURAM,
PIN - 676121
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
132
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22558 OF 2025
PETITIONER/S:
1 V K ABDULKHADER HAJI
AGED 69 YEARS
S/O MOYINKUTTY HAJI, VALIYAPARAMBU,
KODUVALLY P.O., KOZHIKODE, KERALA, PIN -
673572
2 ABDULRAHIMAN V
AGED 63 YEARS
S/O MOIDEEN, NO. 36, ERNAJONA,
VELLARAMMAL, VAVAD P.O., KOZHIKODE, PIN -
673572
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
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SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.AQUIN KURUVILLA TOM
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
5 KODUVALLY MUNICIPALITY
KOZHIKODE REPRESENTED BY ITS SECRETARY.,
PIN - 673572
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6 SECRETARY
KODUVALLY MUNICIPALITY, KOZHIKODE, PIN -
673572
7 SUDHEER KISHAN B K
JOINT DIRECTOR (UPPER DIVISION), FISHERIES
DEPARTMENT, VELLAYIL P.O., KOZHIKODE,
ENQUIRY OFFICER FOR DELIMITATION OF
KODUVALLY MUNICIPALITY, PIN - 673005
8 SHAJI K P
DISTRICT SCHEDULE CASTES DEVELOPMENT
OFFICER, CIVIL STATION P.O., KOZHIKODE,
ENQUIRY OFFICER FOR DELIMITATION OF
KODUVALLY MUNICIPALITY, PIN - 673020
9 SUDHEER K
S/O KESAVAN K, AGED 43 YEARS, HAVING
ADDRESS AT KARUPPARA, KEEZHAYIL,
VALLIKUNNU NORTH, MALAPPURAM, KERALA, PIN
- 673314
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
SRI.MUHAMMED SHAFI.M., SC
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135
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
136
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22565 OF 2025
PETITIONER/S:
1 THETTIKOTTU LANE RESIDENT'S ASSOCIATION
PARAPPURAM PO, PERUMBAVOOR, ERNAKULAM
REPRESENTED BY IT'S PRESIDENT, ABDUL
KHADER P M, PIN - 683542
2 ABDUL KHADER P M
AGED 63 YEARS
S/O MUHAMMED, PATTAZHAPURA HOUSE,
PARAPPUARM PO, PERUMBAVOOR, ERNAKULAM, PIN
- 683542
BY ADVS.
SHRI.K C MOHAMED RASHID
SHRI.P.V.ANOOP
SRI.PHIJO PRADEESH PHILIP
SHRI.ABIN BENNY
SMT.ASMI M.A.
SHRI.DENNISE JACOB SAVY
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RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN-673020
[CORRECTED AS JOINT DIRECTOR, LOCAL SELF
GOVERNMENT DEPARTMENT OFFICE, CIVIL
STATION, THRIKKAKKARA, KAKKANAD, KOCHI,
ERNAKULAM-682030]*
*AS PER ORDER DATED 20.06.2025 IN IA -1/25
IN WP(C) 22565/2025
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
STATE ELECTION COMMISSIONER, PIN - 695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM. REPRESENTED
BY ITS SECRETARY, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
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COLLECTORATE, KOZHIKODE , PIN-675001.
[CORRECTED AS DISTRICT ELECTION OFFICER,
OFFICE OF THE DISTRICT COLLECTOR,
KUNNUMPURAM, CIVIL STATION ROAD, CIVIL
STATION, THRIKKAKKARA, KAKKANAD,
ERNAKULAM-682030]**
**[AS PER ORDER DATED 20.06.2025 IN IA-
1/2025 IN WP(C) 22565/2025], PIN - 678001]
6 PERUMBAVOOR MUNICIPALITY
REPRESENTED BY ITS SECRETARY, PERUMBAVOOR,
ERNAKULAM, PIN - 683542
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.K.T.THOMAS
SRI.NIKHIL BERNY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
139
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22939 OF 2025
PETITIONER/S:
A. SURESH KUMAR
AGED 56 YEARS
ADVOCATE, RESIDING AT AKSHYAYIL HOUSE
KALLARAKADAVU PATHANAMTHITTA, PIN - 689645
BY ADVS.
SRI.K.JAJU BABU (SR.)
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
SHRI.SACHIN RAMESH
SHRI.MANIKANTAN S.KANDATHIL
SMT.SREELAKSHMI S.N.
RESPONDENT/S:
1 THE DELIMITATION COMMISSION
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140
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS CHAIRMAN, PIN - 695033
2 THE DISTRICT ELECTION OFFICER
COLLECTORATE ROAD, CHITTOOR,
PATHANAMTHITTA, KERALA, PIN - 689645
3 PATHANAMTHITTA MUNICIPALITY
PATHANANMTHITTA, NEW MUNICIPAL BUILDING
COMPLEX, AZHOOR ROAD, PATHANAMTHITTA
REPRESENTED BY ITS SECRETARY., PIN -
689645
4 KERALA STATE ELECTION COMMISSION,
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695033
5 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, LOCAL SELF-GOVERNMENT
DEPARTMENT, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.V.K.SUNIL, SC, PATHANAMTHITTA
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141
MUNICIPALITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
142
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 22965 OF 2025
PETITIONER/S:
1 REJI K.D
AGED 48 YEARS
S/O DEVASSIA, KOCHERI HOUSE, KAYAMMAL P.O
KOZHIKODE, PIN - 673526
2 JITHESH KUMAR
AGED 42 YEARS
S/O. SIVAN, PADINHARE MANHUKUNNEL HOUSE
MUTHUKAD P.O., KOZHIKODE DISTRICT, PIN -
673528
BY ADVS.
SHRI.P.CHANDRASEKHAR
SHRI. ANOOP KRISHNA
SHRI.C.RAMAN
SRI.ANAND SANKAR
SMT.FARHANA KABEER
SMT.JENNY THANKAM
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143
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT OF
KERALA, DEPARTMENT OF LOCAL SELF
GOVERNMENT,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION
BUILDING, IVTH FLOOR, THIRUVANANTHAPURAM,
PIN - 695033
3 THE STATE ELECTION COMMISSION
KERALA VIKAS BHAVAN, JANAHITHAM,
THIRUVANANTHAPURAM, PIN - 695033
4 THE DISTRICT COLLECTOR
KOZHIKODE KOZHIKODE DISTRICT, PIN - 673001
5 THE SECRETARY
CHAKKITTAPPARA GRAMA PANCHAYAT, PIN -
673526
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.P.C.SASIDHARAN
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144
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
145
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23028 OF 2025
PETITIONER/S:
1 K.C. SHOBITHA
AGED 44 YEARS
D/O K.C ABU, ALIYA HOUSE, FLORICAN ROAD
MALAPARAMBA P.O, KOZHIKODE DT., PIN -
673009
2 K. MOIDEENKOYA
AGED 72 YEARS
S/O LATE MAMU KOYA, DALINTAKAM HOUSE,
THANGALS ROAD P.O, KOZHIKODE DT., PIN -
673001
3 S.K. ABOOBACKER
AGED 61 YEARS
S/O YAHU, SEQUIN HOUSE, KALLAYI P.O.,
MUKHADAR, KOZHIKODE DT., PIN - 673003
4 K.P. RAJESH KUMAR
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146
AGED 38 YEARS
S/O RAJAGOPALAN, KOLAKKATTPOYIL HOUSE,
CIVIL STATION P.O, KOZHIKODE DT., PIN -
673020
5 K.RAMLATH
AGED 52 YEARS
D/O AHAMMAD KUTTI, AJNAS KOTTETT HOUSE,
VELLAYIL, KOZHIKODE DT., PIN - 673032
6 A.T. MOIDEEN KOYA
AGED 62 YEARS
S/O CHEKKU, MALIYEKKAL PARAMB, KUTHUKALLU,
MUKHADAR P.O, KOZHIKODE DT., PIN - 673003
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM-, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
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147
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM DT., PIN - 676505
5 KOZHIKODE MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, KOZHIKODE
P.O., KOZHIKODE DT., PIN - 673032
6 THE SECRETARY
KOZHIKODE MUNICIPAL CORPORATION, CALICUT
BEACH P.O., NEAR AKASHAVANI, KOZHIKODE
DT., PIN - 673032
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.G.SANTHOSH KUMAR (P).
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connected cases
148
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
149
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23180 OF 2025
PETITIONER/S:
AHAMMEDKUTTY
AGED 63 YEARS
S/O KOYAKUTTY , KUNNATH HOUSE, ARAYANKODE,
VELLALASSERRI P.O, NIT KOZHIKODE, PIN -
673601
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SHRI.K C MOHAMED RASHID
SMT.NISHNA P.T.
SMT.LYDIA ELIZABETH KOVOOR
SMT.ANNLIYA FLEMIN
SRI.SHAHIM BIN AZIZ
SHRI.MOHAMMED SHAFI.K
SMT.MUFEEDHA P.
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150
SHRI.ABDUL RAHOOF P.M.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 673020
3 STATE ELECTION COMMISSION
REPRESENTED BY STATE ELECTION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY OFFICE OF THE
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
6 CHATHAMANGALAM GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,
CHATHAMANGALAM, KOZHIKODE, PIN - 673601
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151
7* ABDUL GAFOOR.O
AGED 64 YEARS, S/O. MOHAMMED.E.K, OLIKKAL
(H), ARAYAKODE, VELLALASSERY.P.O, NIT
CALICUT.
*IMPLEADED AS PER THE ORDER DATED
27.08.2025 IN I.A.NO.1 OF 2025.
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.M.T.SAMEER
SRI.R.ROHITH
SMT.DEVIKA K.R.
SHRI.REGHU SREEDHARAN
SMT.HARISHMA P.THAMPI
SMT.SAIRA SOURAJ P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
152
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23191 OF 2025
PETITIONER/S:
SHEBY SEBASTIAN
AGED 49 YEARS
S/O SEBASTIAN, THADATHIL HOUSE, VANIMEL
P.O., KOZHIKODE DISTRICT -, PIN - 673506
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.ANGELINA JOY
SMT.SHWETHA MARIA SOLOMON
SMT.UMAMAHESWARY P.M.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
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153
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM - ., PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE - ., PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,, PIN -
695033
4 STATE DELIMITATION COMMISSION,
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,, PIN -
695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE - ., PIN - 678001
6 VANIMEL GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, VANIMEL,
KOZHIKODE - ., PIN - 673506
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
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154
SRI.U.P.BALAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
155
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23281 OF 2025
PETITIONER/S:
P.M.A. JALEEL
AGED 44 YEARS
S/O. ABDUL KHADER, PADIKKAMANNIL HOUSE,
P.O. OTTAPALAM, PALAKKAD DISTRICT, PIN -
679101
BY ADVS.
SRI.P.JAYARAM
SHRI.O.M.RAVI
SRI.P.B.AJOY
SHRI.A.M.THOMAS (AYKAN)
SHRI.NANDHA KUMAR V.H.
SHRI.ABDUL SAHAD M.H.
RESPONDENT/S:
1 STATE OF KERALA
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156
REPRESENTED BY THE SECRETARY, DEPARTMENT
OF LOCAL SELF-GOVERNMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 STATE ELECTION COMMISSION
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
P.O.PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695033
3 DE-LIMITATION COMMISSION
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
P.O.PALAYAM, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, PIN - 695033
4 DISTRICT ELECTION OFFICER
DISTRICT COLLECTORATE, CIVIL STATION ROAD,
PALAKKAD, PIN - 678001
5 OTTAPALAM MUNICIPALITY
P.O.THOTTAKARA, OTTAPALAM, PALAKKAD,
REPRESENTED BY ITS SECRETARY, PIN - 679102
6 THE SECRETARY
OTTAPALAM MUNICIPALITY, P.O.THOTTAKARA,
OTTAPALAM, PALAKKAD,, PIN - 679102
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
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connected cases
157
SRI.VINOD MADHAVAN
SRI.M.V.BOSE
SMT.DEVI P.
SMT.SANIYA C.V.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
158
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23336 OF 2025
PETITIONER/S:
ABUSSAHAB V.P.
AGED 50 YEARS
S/O MOIDHUTTY VALIYA PEEDIKAKKAL,
ARAKKUPARAMB P.O., PERINTHALMANNA,
MALAPPURAM DT., PIN - 679322
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
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159
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM-, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM DT., PIN - 676505
5 THAZHEKODE GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,
KARINKALLATHANI, PERINTHALMANNA,
MALAPPURAM DT., PIN - 679341
6 THE SECRETARY
THAZHEKODE GRAMA PANCHAYATH,
KARINKALLATHANI, PERINTHALMANNA,
MALAPPURAM DT., PIN - 679341
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160
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.K.S.ARUN KUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
161
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23367 OF 2025
PETITIONER/S:
ALI NOUSHAD M.T.
AGED 39 YEARS
S/O KHALID M.T., MUKRITHODIKA HOUSE,
PULIYAKKODE, CHATHAGOTTUPURAM P.O.,
MALAPPURAM DISTRICT, PIN - 679328
BY ADV SRI.R.RAMADAS
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
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162
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
CIVIL STATION ROAD, MALAPPURAM, PIN -
676505
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY STATE ELECTION COMMISSIONER,, PIN -
695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695034
5 DISTRICT ELECTION OFFICER
, OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM DISTRICT, PIN -
676505
6 PORUR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PORUR,
MALAPPURAM, PIN - 679339
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.K.PRAVEEN KUMAR
2025:KER:74046
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connected cases
163
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
164
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23427 OF 2025
PETITIONER/S:
RIYAZ RASHEED
AGED 39 YEARS
S/O RASHEED, PUTHUVA THEKKATHIL, K.S PURAM
P.O, KADATHOOR, KARUNAGAPALLY, KOLLAM,
KERALA., PIN - 690518
BY ADVS.
SRI.M.R.SASITH
SMT.R.K.CHIRUTHA
SMT.ANJANA SURESH.E
SMT.REETHU JACOB
SMT.LIDHIYA GEORGE
SMT.HASNA JABIL
RESPONDENT/S:
1 THE DISTRICT COLLECTOR
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165
COLLECTORATE KOLLAM, CIVIL STATION RD,
KAANKATHU MUKKU, KOLLAM, KERALA., PIN -
691013
2 THE SECRETARY
KULASEKHARAPURAM GRAMA PANCHAYATH,
KULASEKHARAPURAM PANCHAYATH ROAD,
KULASEKHARAPURAM, KERALA., PIN - 690544
3 KULASEKHARAPURAM GRAMA PANCHAYATH
KULASEKHARAPURAM PANCHAYATH ROAD,
KULASEKHARAPURAM, REPRESENTED BY ITS
SECRETARY, KERALA., PIN - 690544
4* THE DELIMITATION COMMISSIONER
THE DELIMITATION COMMISSIONER, THE
DELIMITATION COMMISSION, CORPORATION
BUILDING, 4TH FLOOR,
THIRUVANANTHAPURAM.,KERALA
*ADDITIONAL R4 IS IMPLEADED AS PER ORDER
DATED 19.08.2025 IN IA 1/2025 IN
WP(C)23427/2025
BY ADVS.
SMT.DEEPA K.R., SPL.GP
DR.K.P.SATHEESAN (SR.)
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
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166
SHRI.BHARATH MOHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
167
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23512 OF 2025
PETITIONER/S:
SASHIDHARAN C
AGED 48 YEARS
S/O. A. KRISHNAN NAIR, RESIDING AT
THANNITHODE HOUSE, PERIYA P.O., PERIYA
VILLAGE, HOSDURG TALUK, KASARAGOD
DISTRICT, PIN - 671532
BY ADVS.
SRI.T.MADHU
SMT.C.R.SARADAMANI
SHRI.RENJISH S. MENON
SMT.ALEENA JOSE
SMT.AVANTHIKA R.
SHRI.KARTHIK KRISHNA M.
SHRI.GANGADHARAN NAIR M.
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168
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, LOCAL SELF GOVERNMENT
INSTITUTIONS DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR
LOCAL SELF GOVERNMENT (RURAL),
THIRUVANANTHAPURAM, PIN - 695001
3 THE DELIMITATION COMMISSION
KERALA, 4TH FLOOR, CORPORATION BUILDING,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS SECRETARY., PIN - 695033
4 THE KERALA STATE ELECTION COMMISSION
JANAHITHAM,T.C.27/6(2), VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM REPRESENTED BY ITS
SECRETARY., PIN - 695033
5 THE DISTRICT COLLECTOR
KASARAGOD, CIVIL STATION, VIDYANAGAR P.O.,
KASARAGOD DISTRICT, PIN - 671521
6 THE PULLUR PERIYA GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PULLUR
PERIYA GRAMA PANCHAYATH, HARIPURAM POST,
PULLUR VILLAGE, HOSDURG TALUK, KASARAGOD
DISTRICT, PIN - 671531
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connected cases
169
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
170
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23683 OF 2025
PETITIONER/S:
1 K.M GANASAN
AGED 56 YEARS
S/O KARIYATHAN, KATILAPURATHMEETHAL(H),
VELLIPARAMBA (P.O) , KOZHIKODE, PIN -
673008
2 M.M PRASAD
AGED 54 YEARS
S/O KUMARAN NAIR, MUNDAKKAL MANNILIDATHIL
(H), POOVATTUPARAMBA (PO) KOZHIKODE-, PIN
- 673008
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
2025:KER:74046
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connected cases
171
1 KERALA STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
2 DISTRICT ELECTION OFFICER & DISTRICT
COLLECTOR
COLLECTORATE, CIVIL STATION, KOZHIKKODE,
PIN - 673020
3 PERUVAYAL GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,
POOVATTUPARAMB, KOZHIKODE,, PIN - 673008
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
172
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23706 OF 2025
PETITIONER/S:
P.C.RADHAKRISHNAN
AGED 65 YEARS
S/O KUNJIKANNAN NAIR, FORMER PRESIDENT,
KOOTHALI GRAMA PANCHAYAT, RESIDING AT
KOOTHALI P.O., PERAMBRA VIA, KOZHIKODE
DISTRICT -, PIN - 673523
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.ANGELINA JOY
SMT.SHWETHA MARIA SOLOMON
SMT.UMAMAHESWARY P.M.
RESPONDENT/S:
1 STATE OF KERALA
2025:KER:74046
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connected cases
173
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM - ., PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE - ., PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,
REPRESENTED BY THE STATE ELECTION
COMMISSIONER., PIN - 695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,
REPRESENTED BY ITS SECRETARY., PIN -
695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE - ., PIN - 673001
6 KOOTHALI GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KOOTHALI
P.O., KOZHIKODE DISTRICT - ., PIN - 673523
BY ADVS.
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174
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.P.C.SASIDHARAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
175
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23751 OF 2025
PETITIONER/S:
1 MURALEEDHARAN N
AGED 62 YEARS
S/O DAMODHARAN NAIR P.M. (LATE),
THEKKEVALAPPIL HOUSE, P.O.PANTHEERANKAVE,
KOZHIKODE - ., PIN - 673019
2 KOYA K.K.
AGED 66 YEARS
S/O CHERIYAMOOSA, KAIMANGALATH HOUSE,
PALAZHI, P.O. G.A. COLLEGE, KOZHIKODE, PIN
- 673014
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.ANGELINA JOY
SMT.SHWETHA MARIA SOLOMON
2025:KER:74046
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connected cases
176
SMT.UMAMAHESWARY P.M.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM , PIN - 695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM , REPRESENTED
BY ITS SECRETARY, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE - ., PIN - 678001
6 OLAVANNA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, OLAVANNA,
KOZHIKODE - ., PIN - 673019
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connected cases
177
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
178
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23761 OF 2025
PETITIONER/S:
T.K ASHRAF
AGED 64 YEARS
S/O T.K KUNJU MOHAMMED, 6/1328, THURUTHY
PALLY HOUSE, GUJARATHY ROAD, MATTANCHERRY
TOWN, ERNAKULAM, KERALA,, PIN - 682002
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
2025:KER:74046
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179
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOCHI,, PIN - 682011
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM ,, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE,KAKKANAD, ERNAKULAM ,, PIN -
682030
6 KOCHI MUNCIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, ERNAKULAM,,
PIN - 682011
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
2025:KER:74046
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connected cases
180
COMMISSION, KERALA
SRI.K.JANARDHANA SHENOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
181
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23818 OF 2025
PETITIONER/S:
1 ABDUL MUTHALIB T P
AGED 70 YEARS
S/O MAMMU T K, RAZIYA MANZIL, KALIKADAV,
PADNE, KASARGOD, PIN - 671312
2 U K MUSTHAK
AGED 48 YEARS
S/O ABDULLA HAJI N B, 'AFSA MANZIL',
ORIMUKKU, PADNE, THIMIRI P.O., KAITHAKKAD,
KASARAGOD, PIN - 671313
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
SHRI.ABEE SHEJIRIK FASLA N.K
2025:KER:74046
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182
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.AQUIN KURUVILLA TOM
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 TATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KASARAGOD, PIN - 671123
5 PADNE GRAMA PANCHAYAT
PADNE, KASARAGOD, KERALA , REPRESENTED BY
ITS SECRETARY., PIN - 671312
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183
6 SECRETARY
PADNE GRAMA PANCHAYAT, PADNE, KASARAGOD,
KERALA, PIN - 671312
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
184
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23886 OF 2025
PETITIONER/S:
SHAMSHEER A.T.
AGED 35 YEARS
S/O ABDURAHIMAN, ASARIKKAL THAZHE, KINALUR
P.O, KOZHIKKODE DT., PIN - 673612
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM-, PIN - 695001
2025:KER:74046
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connected cases
185
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR DT., PIN - 670002
5 PANANGAD GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PANANGAD
P.O., KOZHIKKODE DT., PIN - 673612
6 THE SECRETARY
PANANGADGRAMA PANCHAYATH, PANANGADP.O.,
KOZHIKKODEDT., PIN - 673612
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
2025:KER:74046
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connected cases
186
SMT.K.P.SUSMITHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
187
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23887 OF 2025
PETITIONER/S:
K. ANILKUMAR
AGED 55 YEARS
S/O KUTTAN PILLAI, RESIDING AT
EDASSERAZHIKATHU HOUSE, MANNADY P.O.,
ADOOR, PATHANAMTHITTA DISTRICT, PIN -
691530
BY ADV SRI.JITHIN BABU A
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, LOCAL ADMINISTRATION (E.M.)
DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2025:KER:74046
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connected cases
188
2 THE STATE ELECTION COMMISSION
KERALA, STATE ELECTION COMMISSION, KERALA,
JANAHITHAM, TC-27/6(2), VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM DISTRICT, REPRESENTED
BY ITS SECRETARY, PIN - 695033
3 THE STATE DELIMITATION COMMISSION
KERALA, DELIMITATION COMMISSION,
CORPORATION BUILDING, IVTH FLOOR,
THIRUVANANTHAPURAM DISTRICT, REPRESENTED
BY ITS SECRETARY, PIN - 695033
4 KADAMPANAD GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KADAMPANAD -
ENATHU - EZHAMKULAM ROAD, KUNNATHUR,
PATHANAMTHITTA DISTRICT, PIN - 691552
5 THE SECRETARY
KADAMPANAD GRAMA PANCHAYAT , KADAMPANAD -
ENATHU - EZHAMKULAM ROAD, KUNNATHUR,
PATHANAMTHITTA DISTRICT, PIN - 691552
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.K.SHAJI
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
189
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
190
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23888 OF 2025
PETITIONER/S:
1 HARIS V A
AGED 41 YEARS
S/O V.P. ABDUL LATHEEF , VELLUPARAMBIL,
NADAKKAL P.O., ERATTUPETTA, KOTTAYAM, PIN
- 686121
2 FASALILL HUCK K I,
AGED 50 YEARS
S/O K S IBRAHIM KUTTY, HAVING PERMANENT
ADDRESS AT KINATTINKARAYIL, KUMALI,
IDUKKI, KERALA, PIN - 685509
BY ADVS.
SRI.P.A.MOHAMMED SHAH
SHRI.RENOY VINCENT
SRI.SHAHIR SHOWKATH ALI
SHRI.CHELSON CHEMBARATHY
2025:KER:74046
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connected cases
191
SHRI.ABEE SHEJIRIK FASLA N.K
SMT.NANDA SURENDRAN
SHRI.SAHAL SHAJAHAN
SHRI.M.N.MOHAMMED HUSSAIN
SHRI.AQUIN KURUVILLA TOM
SHRI.JITHIN ALEXANDER SUNNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS CHAIRMAN, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
ITS CHAIRMAN, PIN - 695033
4 DISTRICT ELECTION OFFICER
COLLECTORATE, KOTTAYAM OFFICE OF THE
DISTRICT ELECTION OFFICER, PIN - 686002
5 ERATTUPETTA MUNICIPALITY
2025:KER:74046
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connected cases
192
REPRESENTED BY ITS SECRETARY, ERATTUPETTA,
KOTTAYAM, PIN - 686121
6 SECRETARY
ERATTUPETTA MUNICIPALITY, ERATTUPETTA,
KOTTAYAM, REPRESENTED BY ITS SECRETARY,
PIN - 686121
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.SUNIL V.MOHAMMED, SC, ERATTUPETTA
MUNICIPALITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
193
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 23962 OF 2025
PETITIONER/S:
1 NOUFAL K K
AGED 39 YEARS
S/O. UMMAR P, KODAKUTHIYIL HOUSE,
CHERUVANNUR P.O., MEPPAYUR (VIA),
KOZHIKODE DISTRICT, PIN - 673524
2 SANKARAN T K
AGED 73 YEARS
S/O. KUNHIRAMAN, PILAKATT HOUSE,
CHERUVANNUR P.O., MEPPAYUR (VIA),
KOZHIKODE DISTRICT, PIN - 673524
BY ADVS.
SHRI.HAMEED SHABLAN
SHRI.SHIBU V.M.
SMT.GOPIKA K.V.
SMT.SHERIN ANWAR
2025:KER:74046
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connected cases
194
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE STATE DELIMITATION COMMISSION
REPRESENTED BY ITS CHAIRMAN, VIKAS BHAVAN
P.O., THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
STATE DELIMITATION COMMISSION, VIKAS
BHAVAN P.O., THIRUVANANTHAPURAM, PIN -
695033
4 CHERUVANNUR GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, CHERUVANNUR
P.O,KOZHIKODE, PIN - 673524
5 THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, JANAHITHAM,
T.C. 27/6(2), VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.VINOD SINGH CHERIYAN
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connected cases
195
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
196
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24026 OF 2025
PETITIONER/S:
V. T. BALAN
AGED 66 YEARS
S/O CHATHU SRUTHIRAGAM HOUSE, PONMARI
PARAMBIL P.O., VILLIAPPALLY, VATAKARA,
KOZHIKODE DISTRICT, PIN - 673542
BY ADVS.
SHRI.K.S.ARUN KUMAR
SHRI.VIJAY SANKAR V.H.
SHRI.JERIN JOSEPH
SHRI.DEVARAJ SUBRAMANIAN
SMT.AMRUTHA K P
SMT.AMRUTHA P S
RESPONDENT/S:
1 STATE OF KERALA
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connected cases
197
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM
DISTRICT, PIN - 695033
2 THE DIRECTOR OF PANCHAYAT
LOCAL SELF GOVERNMENT DEPARTMENT, SWARAJ
BHAVAN, NANTHANCODE , KAUDIAR P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM DISTRICT KERALA, PIN -
695033
4 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE
COLLECTORATE, CIVIL STATION P.O, KOZHIKODE
DISTRICT, PIN - 673020
5 THE AYANCHERI GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,
THANEERPANTHAL KATAMERI ROAD, KATAMERI
P.O., KOZHIKKODE DISTRICT, PIN - 673542
6 THE SECRETARY
THE AYANCHERI GRAMA PANCHAYAT,
THANEERPANTHAL KATAMERI ROAD, KATAMERI
P.O., KOZHIKKODE DISTRICT, PIN - 673542
BY ADVS.
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198
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
SRI.M.MUHAMMED SHAFI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
199
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24084 OF 2025
PETITIONER/S:
MOHAMMED MUSTHAFA K V
AGED 41 YEARS
S/O UNNEEN K V, KEEZHUVEETIL
HOUSE,NAYARTHODU CHEMMANKADAVU KODUR. PO,
MALAPPURAM, PIN - 676504
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SMT.NISHNA P.T.
SMT.LYDIA ELIZABETH KOVOOR
SMT.MUFEEDHA P.
SMT.ANNLIYA FLEMIN
SHRI.ABDUL RAHOOF P.M.
SRI.SHAHIM BIN AZIZ
SHRI.MOHAMMED SHAFI.K
2025:KER:74046
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connected cases
200
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
CIVIL STATION ,MALAPPURAM,, PIN - 676505
3 STATE ELECTION COMMISSION
REPRESENTED BY STATE ELECTION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY OFFICE OF THE
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE,MALAPPURAM, PIN - 676505
6 KODUR GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KODUR GRAMA
PANCHAYATH, MALAPPURAM-, PIN - 676504
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201
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.P.K.NIJOY
SMT.C.PRABITHA
SRI.REJOICE B.CHEMBAKASSERIL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
202
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24169 OF 2025
PETITIONER/S:
ANILKUMAR
AGED 37 YEARS
S/O NARAYANAN, KASUVANDI HOUSE, PALLIKKARA
PO, PAYYOLI, KOZHIKODE, PIN - 673522
BY ADV SHRI.VIJAY SANKAR V.H.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695033
2 THE DIRECTOR OF PANCHAYAT
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connected cases
203
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE
COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673020
5 THE THIKKODY GRAMA PANCHAYAT
THIKKODI PO, KOZHIKODE, REPRESENTED BY ITS
SECRETARY, PIN - 673529
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.K.S.ARUN KUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
204
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24400 OF 2025
PETITIONER/S:
MANOJAN P V
AGED 53 YEARS
S/O PYTHAL, PUTHIYAVEETIL (H), KEEZHUR
POST, KOZHIKODE DISTRICT, PIN - 673522
BY ADVS.
SHRI.K.S.ARUN KUMAR
SMT.AMRUTHA K P
SHRI.VIJAY SANKAR V.H.
SMT.AMRUTHA P.S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM
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205
PIN, PIN - 695033
2 THE DIRECTOR OF MUNICIPALITY
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695033
3 THE SECRETARY
DELIMITATION COMMISSION, CORPORATION
OFFICE BUILDING, 4TH FLOOR, PALAYAM,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 THE DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE
COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673020
5 THE PAYYOLI MUNICIPALITY
REPRESENTED BY ITS SECRETARY, PAYYOLI PO,
KOZHIKKODE DISTRICT, PIN - 673522
BY ADV
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
REEHA KHADER, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
206
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24683 OF 2025
PETITIONER/S:
MATHEW P.J
AGED 55 YEARS
S/O JOSEPH , PARAPPURAM HOUSE, MANJAKADAV
P.O, KOODARANHI, KOZHIKKODE, PIN - 673604
BY ADV SHRI.P.C.SASIDHARAN
RESPONDENT/S:
1 KERALA STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-, PIN - 695033
2 DISTRICT ELECTION OFFICER & DISTRICT
2025:KER:74046
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207
COLLECTOR
COLLECTORATE, CIVIL STATION, KOZHIKKODE,
PIN - 673020
3 KOODARANJI GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KOODARANJI
(P.O), KOZHIKODE, PIN - 673604
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
208
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24689 OF 2025
PETITIONER/S:
MOIDU V P
AGED 53 YEARS
S/O. ABDULLA, VADAKKE PARAMBATH, VATAYAM
P.O., KUTTIADY, KOZHIKODE DISTRICT., PIN -
673507
BY ADVS.
SHRI.HAMEED SHABLAN
SHRI.SHIBU V.M.
SMT.GOPIKA K.V.
SMT.SHERIN ANWAR
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
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209
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 STATE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION
BUILDING, 4TH FLOOR, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM., PIN - 695033
3 THE SECRETARY
STATE DELIMITATION COMMISSION, CORPORATION
BUILDING, 4TH FLOOR, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM., PIN - 695033
4 KUTTIADY GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KUTTIADY
P.O., KOZHIKODE DISTRICT., PIN - 673508
5 STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, JANAHITHAM,
T.C. 27/6(2), VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM., PIN - 695033
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SRI.VINOD SINGH CHERIYAN
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
2025:KER:74046
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connected cases
210
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
211
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24735 OF 2025
PETITIONER/S:
SHAJEER IQBAL
AGED 30 YEARS
S/O IQBAL M .S, MANGALASSERY HOUSE,
PERINGOM, KANNUR DT., PIN - 670353
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
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212
THIRUVANANTHAPURAM -, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR DT., PIN - 670002
5 PERINGOM VAYAKKARA GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PERINGOM
P.O., KANNUR DT., PIN - 670353
6 THE SECRETARY
PERINGOM VAYAKKARA GRAMA PANCHAYATH,
PERINGOM P.O., KANNUR DT., PIN - 670353
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
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213
SHRI.O.V.MANIPRASAD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
214
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24780 OF 2025
PETITIONER/S:
1 M.K.MOHANDAS
AGED 60 YEARS
S/O. CHOYI, 'MAYALAYAM', P.O.KARANTHUR,
KOZHIKODE, PIN - 673571
2 P ASHRAF
AGED 62 YEARS
S/O. K THARUVAIKUTTY, THEERAM P. O.
KARANTHUR, KOZHIKODE, PIN - 673571
BY ADVS.
SRI.K.M.FIROZ
SMT.M.SHAJNA
RESPONDENT/S:
2025:KER:74046
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connected cases
215
1 KERALA STATE ELECTION COMMISSION
JANAHITHAM TC-27/6(2), VIKAS BHAVAN P.O,
THIRUVANTHAPURAM-, PIN - 695033
2 THE STATE DELIMITATION COMMISSION KERALA
REPRESENTED BY ITS CHAIRMAN C/O STATE
ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM, KERALA, PIN -, PIN -
695033
3 THE PRINCIPAL SECRETARY
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT OF KERALA, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM -, PIN -
695001
4 THE DISTRICT COLLECTOR
KOZHIKODE COLLECTORATE, CIVIL STATION
P.O., KOZHIKODE, PIN - 673020
5 THE SECRETARY
KUNNAMANGALAM GRAMA PANCHAYATH,
KUNNAMANGALAM BLOCK OFFICE RD,
KUNNAMANGALAM, KERALA, PIN - 67357
6 KUNNAMANGALAM GRAMA PANCHAYATH
KUNNAMANGALAM BLOCK OFFICE RD,
KUNNAMANGALAM, KERALA , REPRESENTED BY ITS
SECRETARY, PIN - 673571
BY ADVS.
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216
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
217
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24838 OF 2025
PETITIONER/S:
K.M. BASHEER
AGED 62 YEARS
S/O.. K.K. MOHAMED, 22/261, K.K. HOUSE,
THIRUVATH, POST THALANGARA, KASARGODE, PIN
- 671122
BY ADV SHRI.K.K.MOHAMED RAVUF
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2025:KER:74046
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218
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE DISTRICT COLLECTOR, COLLECTORATE,
KASAREGODE, PIN - 671123
5 KASARGODE MUNCIPALITY
MUNCIPAL OFFICE, KASARGODE, REPRESENTED BY
ITS COMMISSIONER,, PIN - 671121
6 THE SECRETARY
KASARGODE MUNCIPALITY, KASARGODE, PIN -
671121
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
SRI.P.E.SAJAL, SC
2025:KER:74046
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connected cases
219
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
220
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24889 OF 2025
PETITIONER/S:
1 AHMED KUTTY T.P,
AGED 48 YEARS
S/O BEERAN T.P, RESIDING AT ‘IDAM'
TONIDKO PAINAT, VALLIKKUNNU P.O
MALAPPURAM-, PIN - 673314
2 K RAJAN
AGED 68 YEARS
S/O AYYAPPAN RESIDING AT KOZHIKKATTIL (H),
KODAKKAD (P.O) MALAPPURAM, PIN - 676319
BY ADVS.
SHRI.ANOOP V.NAIR
SHRI.ATHUL P.
RESPONDENT/S:
2025:KER:74046
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221
1 STATE OF KERALA
STATE OF KERALA, REPRESENTED BY THE CHIEF
SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE PRINCIPAL SECRETARY,
LOCAL SELF GOVT. DEPARTMENT, GOVERNMENT
SECRETARIAT, 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
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM- REPRESENTED
BY THE CHAIRMAN,, PIN - 695033
5 THE DISTRICT ELECTION OFFICER (DEPUTY
COLLECTOR)
COLLECTORATE, CIVIL STATION MALAPPURAM -,
PIN - 676505
6 THE VALLIKKUNNU GRAMA PANCHAYAT,
ATHANIKKAL ROAD, MALAPPURAM REPRESENTED BY
ITS SECRETARY., PIN - 673314
7 REGISTRAR GENERAL AND CENSUS COMMISSIONER
GOVERNMENT OF INDIA, MINISTRY OF HOME
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AFFAIRS, NDCC BUILDING -II, JAISINGH ROAD,
NEW DELHI, PIN - 110001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF
INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
223
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 24988 OF 2025
PETITIONER/S:
1 M K MURALEEDHARAN NAIR
AGED 65 YEARS
‘SIVAGANGA' MANNATHIPOIKA VEEDU,
NANNATTUKAVU, THIRUVANANTHAPURAM, PIN -
695584
2 VIJITH KUMAR V C
AGED 39 YEARS
HRIDYAM, NEAR MISSION HOSPITAL,
NANNATTUKAVU, THIRUVANANTHAPURAM, PIN -
695584
3 CHITHRA V R
AGED 51 YEARS
PANCHAYATH MEMBER REPRESENTING
NANNATTUKAVU WARD, VEMBAYAM GRAMA
PANCHAYATH OFFICE, VETTINAD-VELAVOOR ROAD,
VEMBAYAM, THIRUVANANTHAPURAM, PIN - 695615
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224
4 M ABDUL KAREEM
AGED 75 YEARS
AMBANATTUVEEDU, NANNATTUKAVU,
THIRUVANANTHAPURAM, PIN - 695584
5 ANILKUMAR A
AGED 57 YEARS
KUZHIVILA VEEDU, NANNATTUKAVU,
THIRUVANANTHAPURAM, PIN - 695584
6 ANOOP KUMAR P
AGED 57 YEARS
‘JANAKI BHAVAN' MUZHINADA,
NANNATTUKAVU, THIRUVANANTHAPURAM, PIN -
695584
7 SAIFUDEEN A
AGED 55 YEARS
BARKATH HOUSE, NANNATTUKAVU,
THIRUVANANTHAPURAM, PIN - 695584
BY ADVS.
SHRI.R.S.LAKSHMAN
SMT.SUDAKSHINA MENA PRASAD
SHRI.NIRANJAN M.S.
SMT.AGRAJHA S.A.
RESPONDENT/S:
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1 THE DELIMITATION COMMISSION, KERALA
REPRESENTED BY ITS SECRETARY, 4 TH FLOOR,
CORPORATION BUILDING, THIRUVANANTHAPURAM
EMAIL ID: [email protected], PIN -
695033
2 THE STATE ELECTION COMMISSIONER
THE STATE ELECTION COMMISSION, KERALA
JANAHITHARN, TC-27/ 6(2), VIKAS BHAVAN
P.O, THIRUVANANTHAPURARN - EMAIL ID:
[email protected], PIN - 695033
3 THE DISTRICT ELECTION OFFICER,
DISTRICT COLLECTORATE, CIVIL STATION,
KUDAPPANAKKUNNU, THIRUVANANTHAPURAM EMAII
ID: [email protected], PIN - 695043
4 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, PRINCIPAL
DIRECTORATE, SWARAJ BHAVAN, GROUND FLOOR,
NANTHANCODE, KOWDIAR P.O.,
THIRUVANANTHAPURAM, PIN - 695003
5 VEMBAYAM GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, VEMBAYAM,
VETTINAD-VELAVOOR RD., THIRUVANANTHAPURAM,
PIN - 695615
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
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DELIMITATION COMMISSION
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
227
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25042 OF 2025
PETITIONER/S:
1 K.K.RAJAN
AGED 60 YEARS
S/O KESAVAN, KOLPURATH HOUSE,
AYYAMBILLY.P.O, ERNAKULAM DISTRICT, PIN -
682501
2 M.M.PRAMUGHAN
AGED 56 YEARS
S/O MYLEN, MAMBRATHARA HOUSE, KUZHUPPILLY,
AYYAMBILLY.P.O,ERNAKULAM DISTRICT, PIN -
682501
BY ADVS.
SHRI.P.J.JUSTINE
SRI.C.H.ABDUL RASAC
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RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN -
682030
3 THE STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY STATE ELECTION COMMISSIONER, PIN -
695033
4 THE DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, REPRESENTED
BY ITS SECRETARY, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD, PIN - 678001
6 KUZHIPPALLY GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, KUZHIPPALLY,
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229
ERNAKULAM DISTRICT, PIN - 673506
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.R.ROHITH
SMT.HARISHMA P.THAMPI
SMT.SAIRA SOURAJ P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
230
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25215 OF 2025
PETITIONER/S:
1 ABDU SALAM K
AGED 60 YEARS
S/O KUNHALAVI MUSLIYAR, KOLLATH (H),
ANANGANADI, PANMANNA, OTTAPALAM,PALAKKAD,
KERALA, PIN - 679501
2 ABDUL RIYAS M
AGED 45 YEARS
S/O MOIDU M, MENAKKAM HOUSE
,VAANIYAMKULAM, ,PATHAMKULAM P.O,
PALAKKAD, KERALA, PIN - 679522
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
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231
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
PALAKKAD, PIN - 678001
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KENATHUPARAMBU,
KUNATHURMEDU,PALAKKAD, PIN - 678013
6 ANANGANADI GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, OTTAPALAM,
CHERPPULASSERY RD, ANANGANANDI, PALAKKAD,
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232
PIN - 679501
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.SANTHEEP ANKARATH
SHRI.P.ANIRUDHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
233
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25273 OF 2025
PETITIONER/S:
1 ASHRAF.T.P
AGED 43 YEARS
S/O. ASSAINAR, THAYAPURATH HOUSE,
PAYYAVOOR.P.O., TALIPARAMBA TALUK, KANNUR
DISTRICT, PIN - 670633
2 TENSON GOERGE
AGED 58 YEARS
S/O. GEORGE, KANDATHINKARA HOUSE,
PAISAKKARI.P.O., PAYYAVOOR, KANNUR
DISTRICT, PIN - 670633
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
SRI.M.VIVEK RABINDRANATH
SMT.T.K.SNEHASREE
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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 ) TAHASILDAR
(LAND REFORMS) TALUK OFFICE,
TALIPARAMBA.P.O., KANNUR DISTRICT, PIN -
670141
3 STATE DELIMITATION COMMISSION
CORPORATION OFFICE BUILDING, 4TH FLOOR,
PALAYAM, THIRUVANANTHAPURAM REP.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 ADVS.
SMT.DEEPA K.R., SPL.GP
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235
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.P.C.SASIDHARAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
236
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25361 OF 2025
PETITIONER/S:
VIJAYAN C
AGED 60 YEARS
S/O CHARUKUTTY NAIR, KIZHAKKEPARAMBHIL
HOUSE, THENCHERI, POOVATHIKKAL P.O,
URANGATTIRI, MALAPPURAM -, PIN - 673639
BY ADVS.
SRI.SHARAN SHAHIER
SMT.RHEA SHERRY
SMT.ANGELINA JOY
SMT.SHWETHA MARIA SOLOMON
SMT.UMAMAHESWARY P.M.
RESPONDENT/S:
1 STATE OF KERALA
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237
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM - ., PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE - ., PIN - 673020
3 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,, PIN -
695033
4 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM - ,
REPRESENTED BY ITS SECRETARY., PIN -
695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM -., PIN - 676505
6 OORNGATTIRI GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, OORNGATTIRI,
MALAPPURAM - ., PIN - 673639
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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238
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.T.H.ARAVIND
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
239
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25432 OF 2025
PETITIONER/S:
NOUFAL
AGED 42 YEARS
S/O.KOYA, ERIYODAN, KAKKARA,
KARUVARAKUNDU, , MALAPPURAM, PULVETTA,,
PIN - 676523
BY ADVS.
SHRI.SIDHARTH O.
SHRI.SUSANTH SHAJI
SHRI.ALBIN A. JOSEPH
SMT.NEKHA VARGHESE
SMT.PARVATHY T.M.
SHRI.MUHAMMED BADUSHA N.A.
RESPONDENT/S:
1 STATE OF KERALA
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240
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM,, PIN - 695033
3 DELIMITATION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM,, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, MALAPPURAM,, PIN - 676505
5 KARUVARAKUNDU GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,
KARUVARAKUNDU, MALAPPURAM,, PIN - 676523
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
241
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
242
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25480 OF 2025
PETITIONER/S:
SULAIMAN M.T.P
AGED 71 YEARS
S/O MUHAMMED O T, SIFANA MANZIL,
OTHUKUNNU, CHANDERA, MANIYAT, KASARAGOD,
KERALA, PIN - 671310
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
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LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KASARGODE, PIN - 671121
3 STATE ELECTION COMMISSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KASARGOD, PIN - 671123
6 PILICODE GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PILICODE,
CHANDERA, MANIYAT, KASARAGOD, PIN - 671310
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
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DELIMITATION COMMISSION
SRI.T.K.VIPINDAS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
245
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25495 OF 2025
PETITIONER/S:
M SREEDHARAN
AGED 60 YEARS
S/O LATE NARAYANAN NAMBIAR N , SREEHASAM,
KAMBIL, KOLACHERRY, KANNUR DISTRICT, PIN -
670601
BY ADVS.
SHRI.RAMEES P.K.
SRI.JOHN K.GEORGE
SHRI.ADITHYA VARMA S.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE ADDITIONAL CHIEF
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SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMANT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE CHAIRMAN, DELIMITATION COMMISSION
KERALA
4TH FLOOR, CORPORATION BUILDING,
THIRUVANANTHAPURAM, PIN - 695033
3 KOLACHERRY GRAMA PANCHAYATH
REPRESENTED BY THE SECRETARY, KOLACHERRY
P.O., KANNUR DISTRICT, PIN - 670601
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.T.P.SAJID
SRI.K.P.MOHAMED SHAFI
SHRI.ABDUL KAREEM CHELERI
SMT.SHIFA LATHEEF
SHRI.MUHAMMED HAROON A.N.
SHRI.HASHARURAHIMAN U.
SHRI.MOHEMED FAVAS
SMT.SREESHMA B. CHANDRAN
SHRI.MUHAMMED BILAL K.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
247
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25503 OF 2025
PETITIONER/S:
MUHAMED MALANKU A.
AGED 66 YEARS
S/O. ABDUL KADER, 8/518, VESAKKARAN (H),
KIZHAKKETHARA, PUTHUCODE, PALAKKAD, PIN -
678687
BY ADVS.
SHRI.M.A.AHAMMAD SAHEER
SHRI.E.A.HARIS
SRI.MUHAMMED YASIL
SMT.AAGI JOHNY
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
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248
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, PALAKKAD DT., PIN - 678001
5 PUTHUCODE GRAMA PANCHCAYATH
REPRESENTED BY ITS SECRETARY, PUTHUCODE
P.O., PALAKKAD DT., PIN - 678687
6 THE SECRETARY
PUTHUKODE GRAMA PANCHAYATH, PUTHUCODE
P.O., PALAKKAD DT., PIN - 678687
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
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249
COMMISSION, LATERAL
SRI.C.A.ANOOP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
250
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25572 OF 2025
PETITIONER/S:
1 SADHASHIVAN. K K
AGED 57 YEARS
S/O CHATHU, KUNHIKANDIYIL HOUSE ,
VYKILASSERY,PO, KOZHIKODE, PIN - 673104
2 NAJMAL. P T K
AGED 37 YEARS
S/O ,ABDULLA , MEETHALEKALIYATH HOUSE
MUTTUNGAL WEST (PO) KOZHIKODE, PIN -
673106
3 MUSTAFA C V
AGED 49 YEARS
S/O KUNHAMMAD CHETTIVAYALIL HOUSE
RAYARANGOTH, P O,KOZHIKODE, PIN - 673102
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251
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SRI.SHAHIM BIN AZIZ
SHRI.MOHAMMED SHAFI.K
SMT.NISHNA P.T.
SMT.LYDIA ELIZABETH KOVOOR
SMT.ANNLIYA FLEMIN
SHRI.ABDUL RAHOOF P.M.
SMT.MUFEEDHA P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE, PIN - 67302
3 STATE ELECTION COMMISSION
REPRESENTED BY STATE ELECTION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 69503
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY. OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
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OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE- ., PIN - 673020
6 CHORODE GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY CHORODE GRAMA
PANCHAYAT,MUTTUNGAL WEST,PO , KOZHIKODE,
PIN - 673106
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
253
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25618 OF 2025
PETITIONER/S:
1 IRSHAD S
AGED 46 YEARS
S/O. SAIDALAVI POTTAMMAL HOUSE, PALAKKAD P
O, KUZHIMANNA VIA, MALAPPURAM DISTRICT.,
PIN - 673641
2 SALEEM C
AGED 38 YEARS
S/O.ABDURAHIMAN THAYATHEEL HOUSE,
THOTTEKKAD, PULPATTA P O, MANJERI,
MALAPPURAM DISTRICT., PIN - 676123
3 SAJEESH P
AGED 34 YEARS
S/O. THEYYU THAVALAKKUZHIYIL HOUSE,
PALAKKAD P O, PULPATTA,KUZHIMANNA VIA,
MALAPPURAM DISTRICT., PIN - 673641
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254
BY ADVS.
SRI.P.SAMSUDIN
SHRI.JASNEED JAMAL
SMT.LIRA A.B.
SMT.DEVIKA E.D.
RESPONDENT/S:
1 THE DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY CORPORATION
BUILDING, IVTH FLOOR THIRUVANANTHAPURAM.,
PIN - 695033
2 THE DISTRICT COLLECTOR MALAPPURAM
COLLECTORATE, CIVIL STATION, MALAPPURAM.,
PIN - 676505
3 THE DIRECTOR OF PANCHAYAT
OFFICE OF THE DIRECTOR OF PANCHAYAT,
PUBLIC OFFICE BUILDING, VIKAS
BHAVAN,THIRUVANANTHAPURAM., PIN - 695033
4 THE DEPUTY DIRECTOR OF PANCHAYAT
MALAPPURAM
CIVIL STATION, COLLECTORATE, MALAPPURAM
DISTRICT., PIN - 676505
5 THE SECRETARY
PULPATTA GRAMA PANCHAYAT, PULPATTA P.O.
MALAPPURAM DISTRICT., PIN - 676123
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BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SRI.VINOD SINGH CHERIYAN
SRI.T.M.KHALID
SMT.K.P.SUSMITHA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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connected cases
256
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25718 OF 2025
PETITIONER/S:
K G SHYAM KUMAR
AGED 48 YEARS
S/O K N GOPALAN, H.NO. 28/450
( OLD:10/351) VISHALAKSHI COMPOUND
AMARAVATHY KOCHI, PIN - 682001
BY ADVS.
SRI.KARTHIK S. ACHARYA
SRI.C.R.SANISH
SMT.ANJANA K.P.
SHRI.ARJUN SASI
SHRI.ANISH MON K.T.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
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257
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOCHI, PIN - 682011
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANATHAPURAM,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD, ERNAKULAM, PIN -
682030
6 KOCHI MUNCIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, ERNAKULAM,
PIN - 682011
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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258
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.K.JANARDHANA SHENOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
259
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25866 OF 2025
PETITIONER/S:
1 ABDUL RAHIM
AGED 50 YEARS
S/O AHEMED HAJEE SWILA, KOROTH ROAD,
AZHIYUR KOZHIKODE, PIN - 673309
2 ISMAEL. P P
AGED 43 YEARS
S/O MAMMUTTY, SAJITHA MANZIL ,AZHIYUR, P
O, KHOZIKODE, PIN - 673309
BY ADVS.
SRI.P.B.KRISHNAN, SR
SHRI.RAFEEK. V.K.
SMT.O.A.NURIYA
SRI.SHAHIM BIN AZIZ
SHRI.MOHAMMED SHAFI.K
SMT.NISHNA P.T.
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260
SMT.LYDIA ELIZABETH KOVOOR
SMT.ANNLIYA FLEMIN
SHRI.ABDUL RAHOOF P.M.
SMT.MUFEEDHA P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KOZHIKODE,, PIN - 673020
3 STATE ELECTION COMMISSION
REPRESENTED BY STATE ELECTION COMMISSIONER
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY OFFICE OF THE
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE, PIN - 678001
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261
6 AZHIYUR GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY AZHIYUR ,
KOZHIKODE, PIN - 673309
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
262
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25916 OF 2025
PETITIONER/S:
1 ARAVINDAKSHAN E
AGED 68 YEARS
S/O. KUNHIKRISHNAN NAIR VADAKKAYIL,
THIRUVODU.P.O, NADUVANNUR,KOZHIKODE, PIN -
673614
2 P. RAVEENDRAN
AGED 65 YEARS
S/O. GOVINDAN, 'THARA' , NARAYAMKULAM,
MOOLAD.P.O, KOZHIKODE, PIN - 673614
3 PRASAD. P G
AGED 48 YEARS
/O. GOVINDAN, POKKITTATH,
AVITANALLOOR.P.O, NADUVANNUR, KOZHIKODE,
PIN - 673614
4 UNNI NAIR
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263
AGED 68 YEARS
S/O. ACHYUTHAN NAIR, ACHYUTH VIHAR,
KOTTOOR.P.O, KOZHIKODE, PIN - 673614
5 GOPINATHAN.E
AGED 56 YEARS
S/O. RAMAN NAMBEESAN, EDACHERI,
KOTTOOR.P.O, KOZHIKODE, PIN - 673614
BY ADVS.
SRI.SANTHARAM.P
SMT.REKHA ARAVIND
SRI.P.G.GOKULNATH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, LOCAL
SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
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264
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOZHIKODE DISTRICT, PIN -
673020
5 KOTTUR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, KOTTUR GRAMA
PANCHAYATH OFFICE, KOTTUR PO, KOZHIKODE
DISTRICT, PIN - 673614
6 SECRETARY
KOTTUR GRAMA PANCHAYATH, KOTTUR GRAMA
PANCHAYATH, KOTTUR GRAMA PANCHAYATH
OFFICE, KOTTUR, KOZHIKODE DISTRICT, PIN -
673614
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.K.N.ABHILASH
SHRI.SUNIL NAIR PALAKKAT
SHRI.RISHI VARMA T.R.
SHRI.RITHIK S.ANAND
SHRI.SREEJITH A.
SMT.TEENA M. ASHOK
2025:KER:74046
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connected cases
265
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
266
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 25992 OF 2025
PETITIONER/S:
MUHAMMED KUTTI
AGED 52 YEARS
S/O MUMMY HAJI , THADATHIL HOUSED THENNALA
P.O., MALAPPURAM DISTRICT, PIN - 676508
BY ADV SHRI.P.BABU KUMAR
RESPONDENT/S:
1 SECRETARY LOCAL SELF GOVERNMENT
LOCAL SELF GOVERNMENT, SECRETARIAT
THIRUVANATHAPUARM, PIN - 695001
2 THE STATE DELIMITATION COMMISSION
REPRESENTED BY ITS CHAIRMAN , OFFICE OF
2025:KER:74046
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267
THE ELECTION COMMISSION,
THIRUVANANTHAPURAM, PIN - 695833
3 THE THENNALA GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,
VALAKULAMP.O., MALAPPURAM, PIN - 676508
4 THE STATE ELECTION COMMISSION OF KERALA
REPRESENTED BY ITS SECRETARY, VIKAS
BHAVAN, THIRUVANANTHAPURAM, PIN - 695033
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.SAYED MANSOOR BAFAKHY THANGAL, SC,
THENNALA GRAMA PANCHAYAT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
268
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 26385 OF 2025
PETITIONER/S:
HAMIED. K @ HAMIED MASTER
AGED 40 YEARS
S/O MUHAMMED, KUTTUKKAN HOUSE, VELLIKKEEL,
ARIYIL P.O., KANNUR DT., PIN - 670143
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SMT.ADHEELA NOWRIN
SMT.RAMEESA RASHEED
RESPONDENT/S:
1 STATE OF KERALA
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269
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM -, PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KANNUR DT., PIN - 670002
5 PATTUVAM GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, PATTUVAM
P.O., KANNUR DT., PIN - 670143
6 THE SECRETARY
REPRESENTED BY ITS SECRETARY, PATTUVAM
P.O., KANNUR DT., PIN - 670143
BY ADVS.
SMT.DEEPA K.R., SPL.GP
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270
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
SMT.T.K.SNEHASREE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
271
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 26524 OF 2025
PETITIONER/S:
MADHAVAN
AGED 76 YEARS
S/O. CHERUTTY, MADAVATH HOUSE, PANDIKKAD,
KOLAPARAMBA P.O., MALAPPURAM DISTRICT, PIN
- 676522
BY ADVS.
SRI.T.B.HOOD
SMT.M.ISHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
2025:KER:74046
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272
GOVERNMENT. LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DELIMITATION COMMISSION, KERALA,
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
3 KERALA STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, 27/6(2),
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM, PIN
- 695033
4 DISTRICT ELECTION OFFICER,
OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, MALAPPURAM, PIN - 676505
5 PANDIKKAD GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, PANDIKKAD
P.O., MALAPPURAM DISTRICT, PIN - 676521
6 SECRETARY,
PANDIKKAD GRAMA PANCHAYATH, PANDIKKAD
P.O., MALAPPURAM DISTRICT, PIN - 676521
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.K.M.SATHYANATHA MENON
2025:KER:74046
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connected cases
273
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
274
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 26661 OF 2025
PETITIONER/S:
P.A.M. BASHEER
AGED 47 YEARS
S/O. MAKKAR POOVATHUMCHOTTIL HOUSE,
CHERUVATTOOR,KOTHAMANGALAM, ERNAKULAM
DISTRICT,, PIN - 686691
BY ADVS.
SHRI.DEEPU THANKAN
SMT.UMMUL FIDA
SMT.LAKSHMI SREEDHAR
SMT.CINDIA S.
SMT.POOJA CHANDRAN
SMT.GAYATHRI G.
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275
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, LOCAL SELF GOVERNMENT (EM)
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, 27/6 (2),
VIKAS BHAVAN, THIRUVANANTHAPURAM., PIN -
695033
3 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, 4TH FLOOR,
CORPORATION BUILDING, THIRUVANANTHAPURAM,
KERALA., PIN - 695033
4 SECRETARY
DELIMITATION COMMISSION, SECRETARY
CORPORATION BUILDING, IVTH FLOOR.
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
COLLECTORATE, KAKKANAD, ERNAKULAM, PIN -
682030
6 DISTRICT FOREST OFFICER
DIVISIONAL FOREST OFFICE, MALAYATTOOR,
KODANAD P.O., ERNAKULAM, KERALA, PIN -
683544
7 SECRETARY,BLOCK PANCHAYATH SECRETARY
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KOTHAMANGALAM BLOCK PANCHAYAT,
KOTHAMANGALAM, ERNAKULAM, PIN - 686691
8 K A JOY
SECRETARY, CPI(M) KOTHAMANGALAM AREA
COMMITTEE, T.M. MEETHIYAN SMARAKAM,
KOTHAMANGALAM., PIN - 686691
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SRI.NAGARAJ NARAYAN, SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SRI.T.B.HOOD
SMT.M.ISHA
SHRI.HASHIM N.M.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
277
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27122 OF 2025
PETITIONER/S:
SAIJAL
AGED 44 YEARS
S/O ABDHUL SALAM,EDAPPATTA HOUSE,
VANIYAMBALAM P.O, MALAPPURAM DISTRICT.,
PIN - 679339
BY ADVS.
SMT.GOWRI MENON
SHRI.T.K.SANDEEP
SRI.HUSSAIN KOYA VALIYAVEEDAKATH
RESPONDENT/S:
1 STATE OF KERALA, REPRESENTED BY THE CHIEF
2025:KER:74046
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SECRETARY
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-, PIN - 695001
2 THE PRINCIPAL SECRETARY
LOCAL SELF GOVT. DEPARTMENT, GOVERNMENT
SECRETARIAT, 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
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM REPRESENTED BY
THE CHAIRMAN, PIN - 695033
5 THE DISTRICT ELECTION OFFICER / (DEPUTY
COLLECTOR)
COLLECTORATE, CIVIL STATION., MALAPPURAM,
PIN - 676505
6 WANDOOR BLOCK PANCHAYAT
MANJERI, WANDOOR ROAD, KERALA ,
REPRESENTED BY ITS SECRETARY., PIN -
679328
7 REGISTRAR GENERAL AND CENSUS COMMISSIONER
GOVERNMENT OF INDIA, MINISTRY OF HOME
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AFFAIRS, NDCC BUILDING -II, JAISINGH ROAD,
NEW DELHI, PIN - 110001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.SURAJ KUMAR D., CGC
ABDU SADDIK P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
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connected cases
280
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27245 OF 2025
PETITIONER/S:
KOSHY E.A
AGED 85 YEARS
S/O ABRAHAM E.K., RESIDING AT EATTACKAL
HOUSE, NARAKAMPUZHA, KOTTIKKAL P.O.,
IDUKKI, PIN - 686515
BY ADVS.
SRI.M.JAYAKRISHNAN
SHRI.K.KRISHNA PRASAD
SRI.V.N.ABHILASH KUMAR
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY THE
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PRINCIPAL SECRETARY (LSGD).
LOCAL SELF GOVERNMENT DEPARTMENT, KERALA
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION KERALA,
REPRESENTED BY ITS SECRETARY
OFFICE OF THE STATE ELECTION COMMISSION,
KERALA JANAHITHAM T.C.-27/6 (2), VIKAS
BHAVAN.P.O. THIRUVANANTHAPURAM, PIN -
695033
3 THE DIRECTOR, LOCAL SELF GOVERNMENT
DEPARTMENT,
LSGD PRINCIPAL DIRECTORATE, SWARAJ BHAVAN,
GROUND FLOOR, NANTHANCODE KOWDIAR P.O.,
THIRUVANANTHAPURAM, PIN - 695003
4 STATE DELIMITATION COMMISSION KERALA,
REPRESENTED BY ITS SECRETARY
CORPORATION BUILDING, 4TH FLOOR, VIKAS
BHAVAN. P. O., THIRUVANANTHAPURAM, PIN -
695035
5 DISTRICT ELECTION OFFICER
DISTRICT ELECTION CENTRE CIVIL STATION
IDUKKI, KUYILIMALA, PAINAVU, IDUKKI, PIN -
686503
6 KOKKAYAR GRAMA PANCHAYATH, REPRESENTED BY
ITS SECRETARY
KOKKAYAR GRAMA PANCHAYATH OFFICE, BOYCE
ESTATE - KOKKAYAR ROAD, KUTTIPLANGADU,
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282
KOKKAYAR, IDUKKI, PIN - 686514
7 ASSISTANT DIRECTOR OF COOPERATIVE AUDIT /
ENQUIRY OFFICER
OFFICE OF THE ASSISTANT DIRECTOR OF
COOPERATIVE AUDIT, PEERMADE P.O., IDUKKI,
PIN - 685531
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
JOICE GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
283
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27275 OF 2025
PETITIONER/S:
ABDUL AZEEZ A.A @ AZEEZ KADAPPURAM
AGED 58 YEARS
S/O. K.K. ABBAS, CHOUKI KUNNIL, P.O.
KUDAULU, KASARGODE DISTRICT, PIN - 671124
BY ADV SHRI.K.K.MOHAMED RAVUF
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
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connected cases
284
REPRESENTED BY THE STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM,
PIN - 695033
3 DELIMITATION COMMISSION
REPRESENTED BY THE SECRETARY, OFFICE OF
THE STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE DISTRICT COLLECTOR, COLLECTORATE,
KASAREGODE, PIN - 671123
5 MOGRALPUTHOOR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, P.O. KUDULU,
KASARGODE DISTRICT , PIN -, PIN - 671124
6 THE SECRETARY
MOGRALPUTHOOR GRAMA PANCHAYATH, KUDULU
P.O., KASARGODE, PIN - 671121
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
2025:KER:74046
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connected cases
285
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
286
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27299 OF 2025
PETITIONER/S:
ABDUL MAJEED A K
AGED 65 YEARS
S/O ALI AKBAR KUNJU, AYYANICKAL HOUSE,
MEMANA, OACHIRA P.O., KOLLAM, PIN - 690526
BY ADVS.
SHRI.K.R.RAJEEV KRISHNAN
SMT.SAYUJYA RADHAKRISHNAN
RESPONDENT/S:
1 STATE OF KERALA
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM , REPRESENTED BY THE
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287
PRINCIPAL SECRETARY, PIN - 695001
2 STATE ELECTION COMMISSION
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KOLLAM, PIN - 691013
5 OACHIRA GRAMA PANCHAYAT,
OACHIRA, KOLLAM , REPRESENTED BY ITS
SECRETARY, PIN - 690526
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
SHRI.R.BHASKARA KRISHNAN
SHRI.BHARATH MOHAN
2025:KER:74046
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connected cases
288
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
289
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27304 OF 2025
PETITIONER/S:
C.P.SALEEM
AGED 54 YEARS
S/O. C.K. MUSTHAFA HAJI, C.K. HOUSE,
VENGADU.P.O, KANNUR DISTRICT,, PIN -
670612
BY ADVS.
SRI.P.M.HABEEB
SMT.CLARA SHERIN FRANCIS
RESPONDENT/S:
1 THE STATE DE-LIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY,
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290
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION KERALA
REPRESENTED BY ITS SECRETARY, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
3 THE DISTRICT COLLECTOR
DISTRICT COLLECTORATE, KANNUR, PIN -
670002
4 THALASSERY BLOCK PANCHAYAT
REPRESENTED BY ITS SECRETARY, PONNIYAM
WEST P.O, KANNUR DISTRICT, PIN - 670641
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
SHRI.SATHEESHAN ALAKKADAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
291
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27853 OF 2025
PETITIONER/S:
1 GIREESH THANKAPPAN
AGED 41 YEARS
S/O. GEETHAMMA, THANNIVILA, MANGAD P.O,
KOLLAM DISTRICT, PIN - 691015
2 PREMANAND S
AGED 52 YEARS
S/O. SADASIVAN V, UTHRUTTATHI, MANGAD P.O,
KOLLAM DISTRICT, PIN - 691015
BY ADVS.
SRI.K.S.BHARATHAN
SRI.AADITHYAN S.MANNALI
SRI.ALPHIN ANTONY
JISHNU P.P.
SMT.RADHIKAKRISHNA
2025:KER:74046
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292
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE ELECTION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION
OFFICE OF THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695033
4 DISTRICT ELECTION OFFICER
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KASARAGOD, PIN - 671123
5 KOLLAM MUNCIPAL CORPORATION
KOLLAM, KOLLAM DISTRICT, KERALA,
REPRESENTED BY ITS SECRETARY, PIN - 691001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, LATERAL
SRI.S.SREEKUMAR (KOLLAM), SC
2025:KER:74046
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connected cases
293
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
294
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 27933 OF 2025
PETITIONER/S:
1 BASHEER B @ BASHEER VELLIKKOTH
AGED 57 YEARS
S/O ALI . B, AZEEZIYA MADRASA, NORTH
CHITHARI, AJANUR VILLAGE, CHITHATI P.O,
KASARGODE, PIN - 671316
2 BABURAJ. M.K
AGED 52 YEARS
S/O K. KUNHIRAMAN (LATE), KALLIOT,
KANHIRADUKKAM P.O, ANANDHASRAM,KASARAGOD,
PIN - 671531
3 K.E.A BAKKAR
AGED 61 YEARS
S/O K.A EBRAHIM, K.V HOUSE, MASTHIGUDDA,
P.O BEKAL FORT, KASARAGOD, PIN - 671316
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295
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001
2 JOINT DIRECTOR
LOCAL SELF GOVERNMENT DEPARTMENT OFFICE,
KASARGODE, PIN - 671121
3 STATE ELECTION COMMISSSION
REPRESENTED BY STATE ELECTION
COMMISSIONER, OFFICE OF THE STATE ELECTION
COMMISSION, CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,THIRUVANATHAPURAM,,
PIN - 695033
4 DELIMITATION COMMISSION
REPRESENTED BY ITS SECRETARY, OFFICE OF
STATE ELECTION COMMISSION, CORPORATION
OFFICE COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033
5 DISTRICT ELECTION OFFICER
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296
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KASARAGOD, PIN - 671123
6 KANHANGAD BLOCK PANCHAYAT
REPRESENTED BY ITS SECRETARY, HOSDURG,
KANHANGAD,KASARAGOD, PIN - 671315
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
297
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 28293 OF 2025
PETITIONER/S:
SANKARANARAYANAN
AGED 51 YEARS
S/O GOPALAKRISHNA PILLAI,
KUZHIVILAKATHVEEDU, SANKARANARAYANAPURAM,
NEYYATTINKARA, THIRUVANANTHAPURAM
DISTRICT, PIN - 695124
BY ADVS.
SRI.V.M.KRISHNAKUMAR
SHRI.GEORGEKUTTY THOMAS
RESPONDENT/S:
1 STATE DELIMITATION COMMISSION
2025:KER:74046
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298
THIRUVANANTHAPURAM. CORPORATION BUILDING,
IVTH FLOOR. THIRUVANANTHAPURAM- 695 033.
REP. BY ITS SECRETARY, PIN - 695001
2 PERUMKADAVILA GRAMA PANCHAYAT
PERUMKADAVILA, THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, PIN - 695124
3 STATE ELECTION COMMISSION KERALA
VIKAS BHAVAN, JANAHITHAM, NEAR LEGISLATIVE
ASSEMBLY, THIRUVANANTHAPURAM REPRESENTED
BY SECRETARY., PIN - 695033
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
299
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 28393 OF 2025
PETITIONER/S:
PRAMOD ABRAHAM CYRIAC
AGED 36 YEARS
KULATHUMKAL HOUSE, CHELLACKADU PO RANNI,
PIN - 689677
BY ADVS.
SHRI.K.H.ASIF
SHRI.C.A.MAJEED
SMT.MOLTY MAJEED
SHRI.P.B.UNNIKRISHNAN NAIR
SMT.SHERIN BIJU
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, LSGD
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300
DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 STATE DELIMITATION COMMISSION
CORPORATION BUILDING, 4TH FLOOR,
THIRUVANANTHAPURAM- REPRESENTED BY ITS THE
SECRETARY, PIN - 695033
3 THE STATE ELECTION COMMISSIONER
STATE ELECTION COMMISSION, KERALA,
JANAHITHAM, TC-27/6(2), VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM -, PIN - 695033
4 RANNI BLOCK PANCHAYAT
BLOCK DEVELOPMENT OFFICE, RANNI,
PATHANAMTHITTA, REPRESENTED BY ITS
SECRETARY, PIN - 689672
5 THE SECRETARY, RANNI BLOCK PANCHAYAT
BLOCK DEVELOPMENT OFFICE, RANNI,
PATHANAMTHITTA, PIN - 689672
6 DISTRICT ELECTION OFFICER & DISTRICT
COLLECTOR
DISTRICT COLLECTORATE, PATHANAMTHITTA,,
PIN - 689645
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE
DELIMITATION COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
301
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT ON
07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
302
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 7TH DAY OF OCTOBER 2025 / 15TH ASWINA,
1947
WP(C) NO. 45386 OF 2024
PETITIONER/S:
MR. GIRIKUMAR .V.G.,
AGED 43 YEARS
S/O.VIKRAMAN PILLAI, SOWPARNIKA, TC
NO.41/302(2), PMV NAGAR, ELIPPODE,
VATTIYOORKAVU P.O., THIRUVANANTHAPURAM,
PIN - 695013
BY ADVS.
SRI.S.SREEKUMAR (SR.)
SRI.P.MARTIN JOSE
SRI.THOMAS P.KURUVILLA
SRI.R.GITHESH
SHRI.HARIKRISHNAN S.
SRI.MANJUNATH MENON
SMT.ANJALI KRISHNA
SMT.ANAVADYA SANIL KUMAR
2025:KER:74046
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303
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE STATE ELECTION COMMISSION,
OFFICE OF THE STATE ELECTION COMMISSION,
JANAHITHAM, NEAR KERALA LEGISLATIVE
ASSEMBLY, VIKAS BHAWAN,
THIRUVANANTHAPURAM, PIN - 695033
3 DELIMITATION COMMISSION,
4TH FLOOR, THIRUVANANTHAPURAM CORPORATION
BUILDING, VIKAS BHAWAN P.O.,
THIRUVANANTHAPURAM REPRESENTED BY ITS
SECRETARY, PIN - 695033
4 THE DISTRICT ELECTION OFFICER,
OFFICE OF DISTRICT COLLECTOR,
COLLECTORATE, KUDAPPANAKUNNU P.O.
THIRUVANANTHAPURAM, PIN - 695043
5 THIRUVANANTHAPURAM CORPORATION,
VIKAS BHAWAN P.O., THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, PIN - 695033
6 THE SECRETARY,
THIRUVANANTHAPURAM CORPORATION, VIKAS
BHAWAN P.O., THIRUVANANTHAPURAM, PIN -
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304
695033
7 THE REGISTRAR GENERAL AND CENSUS
COMMISSIONER,
GOVERNMENT OF INDIA, MINISTRY OF HOME
AFFAIRS, NDCC BUILDING-II, JAISINGH ROAD,
NEW DELHI, PIN - 110001
BY ADVS.
SMT.DEEPA K.R., SPL.GP
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
SHRI.S.BIJU, SENIOR PANEL COUNSEL
SRI.SUMAN CHAKRAVARTHY
THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR FINAL HEARING ON 15.09.2025, ALONG WITH
WP(C).19332/2025 AND CONNECTED CASES, THE COURT
ON 07.10.2025 DELIVERED THE FOLLOWING:
2025:KER:74046
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305
"C.R"
C.S.DIAS, J.
---------------------------------------
W.P.(C)Nos.19332, 20851, 20837, 19384, 23818, 21800,
21823, 21923, 19182, 21718, 22021, 22267, 23367, 20881,
21085, 21886, 22405, 22422, 23028, 23180, 23191, 21229,
23683, 23962, 24026, 24683, 24780, 24838, 25215, 22284,
27122, 27275, 27245, 27933, 24084, 24400, 21017, 19963,
20256, 21803, 22439, 25432, 25916, 19960, 19625, 21071,
21079, 21490, 21783, 22473, 22565, 22939, 21601, 22965,
23706, 23751, 23761, 23886, 23887, 24169, 24689, 24735,
25042, 24889, 24988, 25480, 25503, 25572, 25866, 26385,
26524, 22222, 27304, 27299, 21237, 21089, 21019, 21056,
21065, 21716, 23281, 25361, 25618, 25718, 22044, 21041,
23512, 22474, 21879, 23336, 23888, 25495, 26661, 27853,
22558, 21675, 25273, 25992, 20908, 28293, 23427 &
28393 of 2025 and 45386 of 2024
-----------------------------------------
Dated this the 7th day of October, 2025
COMMON JUDGMENT
This batch of writ petitions lays a challenge to the
final delimitation orders issued in respect of the Grama
Panchayats, Block Panchayats, Municipalities, and
Municipal Corporations in the State. As the questions of
law raised in the cases are substantially identical, the
writ petitions were jointly heard and are being decided
by this common judgment. W.P.(C) No. 19182 of 2025 is
treated as the lead case for reference.
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2. PETITIONER'S CASE IN W.P.(C) No.19182 of
2025: The writ petition is filed to quash Ext.P8 order
and Ext.P9 final delimitation order passed by the
Delimitation Commission. The writ petitioner was a
Ward Member of Vanimel Grama Panchayat
('Panchayat', for brevity) for two terms. On 24.09.2024,
as per the procedure set-forth under Section 10 of the
Kerala Panchayat Raj Act, 1994, r/w Rule 10 of the
Delimitation Commission for the Kerala Local Self
Government Institutions Rules, 2005, the 4 th respondent
issued Ext.P1 guidelines to carry out the delimitation
process for the Local Self Governments in the State of
Kerala. Accordingly, the Panchayat had issued Ext.P2
draft delimitation report, based on which the 4 th
respondent published Ext.P3 proposal and Ext.P3(a)
map of the proposed delimitation of the constituencies
in the Panchayat. Upon reviewing the proposal and the
map, the petitioner identified patent irregularities and
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manifest arbitrariness in the demarcation of the
boundaries of constituencies 1 and 8. Another voter
found irregularities regarding constituency No.9. The
proposal and the map were intentionally made to give
undue advantage to certain political parties. The
boundaries have been demarcated overlooking Ext.P1
guidelines. Consequently, the petitioner and another
voter submitted Exts.P4 and P6 objections to the
proposal and the map. In light of the objections, the
office of the District Election Officer conducted a local
investigation and submitted Ext.P7 report to the 4th
respondent, endorsing that the objections were correct.
In the personal hearing, the petitioner reiterated his
objections. However, overlooking the objections and
Ext.P7 report, the 4th respondent issued Ext.P8 order,
without making any amendments to Ext.P3 notification
and Ext.P3(a) map, and directed the 6th respondent to
file the final report along with the appendices.
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Accordingly, the 4th respondent issued Ext.P9 final
delimitation order. Ext.P9 order is cryptic, non-speaking
and illegal. Ext.P9 order can only be considered as a
'deemed law' and not a law made by the Legislature.
Therefore, the embargo under Article 243-O (a) of the
Constitution of India is not applicable. If judicial
intervention is barred, the petitioner would be left
without a remedy. In Dravida Munnetra Kazhagam
(DMK) v. Secretary, Governor's Secretariat & others 1,
the Supreme Court has held that there is no bar for a
constitutional court to intervene in matters that
facilitate elections or when a case of mala fides or
arbitrary exercise of power is established. Hence,
Exts.P8 and P9 orders may be quashed.
3. THE GIST OF THE CHALLENGE IN
CONNECTED WRIT PETITIONS: The following writ
petitions are filed echoing similar grievances as in W.P.
(C) No.19182 of 2025, that the procedure leading to
1 [2019 KHC 7239]
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final delimitation orders was neither fair nor
transparent, the objections raised by the petitioners
were ignored without assigning any reason, there was
deliberate gerrymandering, misallocation of house
numbers, arbitrary fixation of ward boundaries and the
petitioners were not heard, etc. Thus, the final
delimitation orders are illegal and arbitrary, and are
liable to be quashed. The crux of the challenge in the
writ petitions is as follows:
3.1. W.P(C)No.19332/2025: The petitioners are the
residents of Ward No.14 of Naduvil Grama Panchayat
(5th respondent). Pursuant to the amendment of Section
6 of the Kerala Panchayat Raj, 1994, the Delimitation
Commission, Kerala, has issued guidelines under
Section 10 of the Act for dividing the Panchayat into
constituencies according to the prescribed number of
members and for determining the boundaries of the
constituencies. In response to the delimitation proposal
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of the above ward, the petitioners submitted their
objections due to irregularities in the ward boundaries
and house allocation resulting from inaccuracies in the
digital mapping. The District Election Officer
investigated the objections through an Inquiry Officer,
who, in turn, submitted Ext.P4 report, without proper
field verification, containing erroneous data regarding
ward boundaries and the number of houses. Although
the Secretary submitted a correct field-verification
report (Ext.P5), the Delimitation Commission issued
Ext.P10 order modifying all the ward boundaries based
on Exts.P4 and P9 reports. While the Panchayat further
submitted Ext.P11 objection, the Delimitation
Commission passed Ext.P12 order, which only partially
addressed the irregularities. Consequently, the
Delimitation Commission passed Ext.P13 order,
confirming the changes in Exts.P10 and P12 orders.
Ext.P13 order is illegal and arbitrary.
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3.2. W.P.(C)No.20851/2025: The petitioners are
residents of the A.R.Nagar Grama Panchayat (5 th
respondent). They submitted their objections to the
delimitation proposal for their ward due to serious
irregularities in ward boundaries, house allocation, and
population computation resulting from inaccuracies in
digital mapping. The Inquiry Officer submitted a report
without proper field verification. A name-sake hearing
was conducted. Subsequently, the Delimitation
Commission issued Exts.P6, P7, and P8 orders, making
substantial amendments to the draft order. However,
the Delimitation Commission passed Ext.P10 final
delimitation order, confirming the amendments.
Nevertheless, the order contains errors, including the
use of unidentified roads and private properties as
boundaries, the misallocation of house numbers, and a
failure to ensure equal population distribution and voter
convenience.
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3.3. W.P (C)No.20837/2025: The petitioners are the
residents of the Ramanthalli Grama Panchayat (5 th
respondent). They submitted their objections to the
delimitation proposal for their ward due to the serious
irregularities in ward boundaries, erroneous inclusion
of house numbers, and the use of unidentified roads as
boundaries. The Inquiry Officer submitted a report
without proper field verification. A formal hearing was
conducted. Consequently, the Delimitation Commission
issued Ext.P5 final delimitation order, identical to the
proposal, except for making some minor corrections,
disregarding the objections raised by the petitioners.
3.4. W.P (C)No.19384/2025: The petitioners are the
residents of the Udma Grama Panchayat (5th
respondent). They submitted their objections to the
delimitation proposal for their ward due to serious
irregularities in ward boundaries and population
allocation, resulting from the reliance on artificial
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boundaries instead of available natural ones, and
significant population imbalances among wards that
exceeded the permissible limit. The Inquiry Officer
submitted a report without proper field verification. A
perfunctory hearing was also conducted. Consequently,
the Delimitation Commission issued Ext.P7 final
delimitation order, based on the draft order, without
rectifying the substantive irregularities pointed out by
the petitioners.
3.5. W.P.(C)No.23818/2025: The petitioners are the
residents of the Padne Grama Panchayat (5 th
respondent). They submitted their objections to the
delimitation proposal for their ward due to irregularities
in ward boundaries and house allocation, resulting in
inaccuracies in the digital mapping. The Inquiry Officer
submitted a report after field verification and a name-
sake inquiry. In the meantime, the Panchayat Secretary
submitted Ext.P7, which contained revised appendices
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with glaring errors. After that, the Delimitation
Commission passed Ext.P8 final order, failing to address
the fundamental flaws in the draft order. The State
Election Commission has issued Ext.P10 order to
finalise the voters' list based on Ext.P8 order.
3.6. W.P.(C)No.21800/2025: The petitioners are the
residents of Moodadi Grama Panchayat (5th respondent).
They submitted their objections to the delimitation
proposal for their ward due to the irregularities in
determining ward boundaries. The Inquiry Officer
conducted a name-sake inquiry and did not verify the
objections. Despite Ext.P3 communication issued by the
Delimitation Commission to rectify such deficiencies,
the Panchayat Secretary did not take any action.
Consequently, the Delimitation Commission issued
Ext.P6 order with minor changes, without addressing
the petitioners' concerns. Later, the Delimitation
Commission issued Ext.P7 final delimitation order
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without correcting the fundamental flaws in the
proposal.
3.7. W.P(C)No.21823/2025: The petitioners are
residents of Cherupara Ward in the Alakkode Grama
Panchayat (5th respondent). They submitted their
objections to the delimitation proposal for the above
ward due to the minor anomalies in the redrawn
boundaries. The Inquiry Officer submitted Ext.P5
report, which contained an unrequested suggestion to
change the boundaries of the Cherupara, Thimiri, and
Marygiri wards. Based on the above, the Delimitation
Commission issued Ext.P6 amendment order, revising
the boundaries of the three wards and directed the
Panchayat Secretary (6th respondent) to update the
database. While doing so, the 6th respondent submitted
a revised Appendix 2A (Ext.P7) based on the erroneous
suggestions in Ext.P5. Accordingly, the Delimitation
Commission passed Ext.P9 final order without rectifying
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the errors or providing an opportunity to the residents
to object to the unnotified changes.
3.8. W.P(C)No.21923/2025: The petitioners are
residents of various wards in the Eriyad Grama
Panchayat (5th respondent). They objected to the
delimitation proposal because of the irregularities in the
wards' boundaries and house allocation. The Inquiry
Officer conducted a token inquiry. Although the
Delimitation Commission conducting a hearing, as per
Ext.P9 order, only five minor changes were made. None
of the substantive irregularities raised by the
petitioners were considered. Consequently, Ext.P10
final order was passed, confirming the boundaries as
stated in Ext.P9 order.
3.9. W.P(C)No.19182/2025: The petitioner, a
resident of Vanimel Grama Panchayat (6 th respondent),
submitted his objection to the delimitation proposal for
the above ward due to irregularities in ward boundaries
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and house allocation resulting from inaccuracies in the
digital mapping. The District Election Officer's office
conducted a local investigation and submitted Ext.P7
report to the Delimitation Commission, confirming the
irregularities and recommending that the petitioner's
objection be considered. However, the Delimitation
Commission, after conducting a hearing, passed Ext.P8
non-speaking order stating that no amendments are
necessary to the draft notification and map.
Accordingly, the Delimitation Commission issued Ext.P9
final order, confirming the proposal.
3.10. W.P(C)No.21718/2025: The petitioner, a
resident of the Edachery Grama Panchayat (6th
respondent), submitted his objection to the delimitation
proposal, citing irregularities in the demarcation of
wards and the inclusion of houses from a different
revenue division. The District Election Officer's office
conducted a local investigation and submitted Ext.P5
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recommendation report, accepting the petitioner's
objection and recommending changes. However, after a
personal hearing, the Delimitation Commission passed
Ext.P6, ordering that no amendments be made.
Subsequently, Ext.P7 final order was passed, confirming
Ext.P6 order and the delimitation proposal.
3.11. W.P.(C)No.22021/2025: The petitioner, a
resident of Ward No. 15 of the Madhur Grama
Panchayat (6th respondent), objected to the delimitation
proposal on the grounds that there were irregularities
in ward boundaries and population allocation. The
District Election Officer conducted a local inspection
and submitted Ext.P6 report to the Delimitation
Commission, expressly endorsing the petitioner's
objection and recommending to incorporate his
suggestions. However, the Delimitation Commission
issued Ext.P8 final delimitation order without any
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modifications, disregarding both the petitioner's
objection and Ext.P6 report.
3.12. W.P.(C)No.22267/2025: The petitioners are
the residents of the Ajanur Grama Panchayat (6 th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and the
allocation of houses. After hearing the objectors, the
District Election Officer conducted a local inspection
and submitted a report to the Delimitation Commission
explicitly endorsing the petitioners' objections. Despite
the report, the Delimitation Commission issued Ext.P6
order by making modifications to only some wards and
completely disregarding the petitioners' objections and
the report. The Delimitation Commission then issued
Ext.P7 final order, based on Ext.P6 order and the draft
proposal, without addressing the petitioners'
grievances.
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3.13. W.P.(C)No.23367/2025: The petitioner, a
resident of the Porur Grama Panchayat (6 th respondent),
objected to the delimitation proposal due to the
irregularities in ward boundaries and house allocation
in Constituency Nos.5, 6, and 12. The District Election
Officer's office conducted a local investigation and
submitted Ext.P7 report, finding that the irregularities
were genuine and recommending that the objection
raised by the petitioner be considered. Despite
conducting a hearing, the Delimitation Commission
passed Ext.P8 non-speaking order, stating that no
amendments were needed to the draft proposal without
providing any reason for not considering the objection
or Ext.P7 report. Accordingly, the Delimitation
Commission issued Ext.P9 final order, solely relying on
the draft proposal.
3.14. W.P.(C)No.20881/2025: The petitioner, a
resident of Ward No.24 of the Wandoor Grama
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Panchayat (3rd respondent), objected to the delimitation
proposal due to the irregularities in ward boundaries
and house allocation by including 68 houses from Ward
No.2 in Ward No.24 and overlooking the geographical
boundary. Based on the recommendations of the Inquiry
Officer and the District Electoral Officer, which were in
line with the Exts.P5 and P6 judgments of this Court,
the Delimitation Commission passed Ext.P3 order, by
which a geographical boundary determined the eastern
boundary of Ward No.24. However, the Delimitation
Commission issued Ext.P7 order, modifying the well-
considered Ext.P3 order without notice to the petitioner,
by changing the geographical boundary of Ward No.24.
Although the petitioner challenged this order by filing
W.P.(C) No.20175/2025 before this Court, the same was
withdrawn as the Delimitation Commission passed
Ext.P8 final order. Ext.P8 order incorporates the illegal
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modifications made in Ext.P7 order and overlooks
Ext.P3 order.
3.15. W.P(C)No.21085/2025: The petitioner, a
resident of the Melattoor Grama Panchayat (5 th
respondent), objected to the delimitation proposal
because there were irregularities in the ward
boundaries and the number of houses. After conducting
a hearing, the Delimitation Commission deputed a block
development officer to conduct an inspection, who
submitted a report pointing out the mistakes and
recommending corrections. However, the Delimitation
Commission issued Ext.P7 final delimitation order
without relying on the inquiry report or correcting the
errors.
3.16. W.P(C)No.21886/2025: The petitioner, a
resident of the Vanimel Grama Panchayat (6 th
respondent), objected to the delimitation proposal in
view of the irregularities in the delimitation of wards
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which occurred due to the draft report prepared by a
Secretary, who had not taken charge of the Panchayat.
By Ext.P9 judgment, this Court directed the
Delimitation Commission and the District Election
Officer to consider the petitioner's representation.
Subsequently, the petitioner submitted Ext.P10
objection, highlighting several irregularities. The
Inquiry Officer conducted a field inquiry and submitted
Ext.P11 report endorsing the petitioner's objection.
After a perfunctory public hearing, the Delimitation
Commission issued Ext.P14 order affirming the
erroneous draft proposal.
3.17. W.P.(C)No.22405/2025: The petitioner, a voter
in Ward No.16 of the Mavoor Grama Panchayat, had
objected to the delimitation proposal, citing irregularities
in the fixation of boundaries and the area included in
each ward. The Inquiry Officer submitted Ext.P1 report,
finding the petitioner's objection to be meritorious.
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However, the Delimitation Commission, by completely
ignoring Ext.P1 report, issued Ext.P4 final delimitation
order without making any changes to the draft.
3.18. W.P.(C) No.22422/2025: The petitioners are
residents of the Anakkayam Grama Panchayat, who had
objected to the delimitation proposal due to the
inaccuracies in determining the boundaries of wards.
Pursuant to an inquiry, Ext.P3 recommendation was
submitted to the Delimitation Commission in favour of
the petitioners. Although this Court, by Ext.P7
judgment, had directed the Delimitation Commission to
consider the objections before taking a final decision,
Ext.P8 final order was passed confirming the draft
proposal.
3.19. W.P.(C)No.23028/2025: The petitioners are
residents of the Kozhikode Municipal Corporation (5 th
respondent). They objected to the delimitation proposal
because of the irregularities in ward boundaries and
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house allocation. Subsequently, a hearing was
conducted, and the Inquiry Officer submitted a report.
However, to the petitioners' dismay, the Delimitation
Commission issued Ext.P16 final delimitation order
without correcting the errors.
3.20. W.P.(C)No.23180/2025: The petitioner, a
resident of the Chathamangalam Grama Panchayat (6 th
respondent), had objected to the delimitation proposal
due to irregularities in the boundary demarcation. The
District Election Officer's office conducted a local
investigation and submitted Ext.P6 recommendation
report, confirming the irregularities and recommending
that the objection be considered. Despite Ext.P6
recommendation report and a personal hearing, the
Delimitation Commission passed a non-speaking order,
which was not communicated to the petitioner, stating
that no amendments were needed. Subsequently, Ext.P8
final order was published, confirming the proposal
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without providing any reason for discarding the
petitioner's objection or the recommendations of the
Inquiry Officer.
3.21. W.P.(C)No.23191/2025: The petitioner is a
resident of the Vanimal Grama Panchayat (6 th
respondent). He objected to the delimitation proposal
because there were irregularities in ward boundaries
and the allocation of houses. The District Election
Officer conducted a local inspection and submitted
Ext.P7 report fully endorsing the petitioner's objection.
Although the petitioner attended the personal hearing,
the Delimitation Commission issued Ext.P8, ordering
the rejection of the objection without assigning any
reason. Accordingly, the Delimitation Commission
passed Ext.P9 final order relying solely on the flawed
proposal and Ext.P8 report, ignoring the petitioner's
objection and the recommendations of the 5 th
respondent.
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3.22. W.P.(C)No.21229/2025: The petitioners are
residents of the Perumbadappu Grama Panchayat (4th
respondent). They objected to the delimitation
notification due to irregularities in ward boundaries and
the number of houses. Although the District Collector
conducted an inquiry and submitted a report concurring
with the petitioners' suggestions, the Delimitation
Commission, after hearing, issued Ext.P6 final
notification, without assigning any reason for rejecting
the proposed modifications.
3.23. W.P.(C)No.23683/2025: The petitioners are
residents of the Peruvayal Grama Panchayat (3 rd
respondent). The petitioners and other residents
objected to the delimitation proposal due to the
irregularities in ward boundaries and house allocation.
An Inquiry Officer investigated the objections and
submitted Ext.P1 report endorsing the objections.
Nonetheless, the Delimitation Commission issued
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Ext.P3 final order without considering any of the
objections and recommendations.
3.24. W.P.(C)No.23962/2025: The petitioners are
the residents of the Cheruvannur Grama Panchayat (4 th
respondent). They objected to the draft proposal
because of irregularities in ward boundaries and house
allocation due to inaccuracies in the data. The District
Collector conducted a separate inquiry and submitted
Ext.P6 report, identifying several anomalies and
recommending corrections. Although a hearing was
conducted by the Delimitation Commission, Ext.P5 final
delimitation order was issued identical to the proposal.
3.25. W.P.(C)No.24026/2025: The petitioner, a
resident of the Ayancheri Grama Panchayat (5th
respondent), objected to the proposal because there
were numerous discrepancies and irregularities in the
proposed ward divisions. The Investigation Officer
submitted Ext.P4 report endorsing the petitioner's
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objection and recommending a fresh delimitation.
However, without adequately considering the findings in
Ext.P4 report and the petitioner's objection, the
Delimitation Commission issued Ext.P7 final
delimitation order, which is in line with the proposal.
3.26. W.P.(C)No.24683/2025: The petitioner, a
resident in Ward No.4 of the Koodaranji Grama
Panchayat (3rd respondent), objected to the delimitation
proposal on the ground that there were irregularities in
ward boundaries. The Inquiry Officer submitted Ext.P3
report, finding the objection to have substance and
merit, and recommending that the boundaries be
refixed according to the petitioner's suggestions. Yet,
without considering Ext.P3 report, the Delimitation
Commission issued Ext.P5 final delimitation order with
only minor modifications and without addressing the
objection.
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3.27. W.P(C)No.24780/2025: The petitioners are
the residents of the Kunnamangalam Grama Panchayat
(6th respondent). They objected to the delimitation
proposal because it was unscientific, arbitrary, and
politically motivated, and it violated constitutional and
legal principles. The Inquiry Officer had submitted
Ext.P3 report, finding that most of the objections were
meritorious and recommending them to be considered.
However, the Delimitation Commission issued Ext.P4
final delimitation order without making material
changes and without addressing the errors pointed out
in the objections or Ext.P3 report.
3.28. W.P(C)No.24838/2025: The petitioner, a
resident of the Kasargod Municipality (5th respondent),
along with others, had objected to the delimitation
proposal in view of the irregularities in ward
boundaries. The Inquiry Officer, in Exts.P6 and P7
reports, recommended the suggestions for
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consideration. Nevertheless, the Delimitation
Commission issued Ext.P12 final delimitation order
without rectifying any of the anomalies or considering
Exts.P6 and P7 reports.
3.29. W.P.(C)No.25215/2025: The petitioners are
the permanent residents of the Ananganadi Grama
Panchayat (6th respondent). They objected to the
delimitation proposal, stating that there were
irregularities in ward boundaries and house allocation
due to arbitrary and unscientific divisions, which
disregarded natural boundaries, population disparities,
and community cohesion. Consequently, the petitioners
were heard, and their objections were verified by the
District Election Officer, who found merit in the
objections, and submitted Ext.P5 recommendation
report. The petitioners also attended a personal hearing
conducted by the Delimitation Commission, which
issued Ext.P10 order making only limited modifications
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to the proposals and failing to address the petitioners'
grievances. Relying on Ext.P11 certification, the
Delimitation Commission issued Ext.P12 final order,
disregarding the rectifications accepted in principle.
3.30. W.P(C)No.22284/2025: The petitioners are
the residents of the Kattippara Grama Panchayat (5th
respondent). They objected to the delimitation proposal
because there were irregularities in ward boundaries
and house allocation, resulting from the non-
consideration of the natural boundaries and geographic
features. The petitioners attended a hearing conducted
by an officer deputed by the District Collector (4 th
respondent). The 4th respondent found the objections to
be genuine and submitted Ext.P6 report to the
Delimitation Commission. However, without considering
the recommendations in Ext.P6 report or the objections,
the Delimitation Commission issued Ext.P7 final
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delimitation order, which is a re-issuance of the
proposal.
3.31. W.P(C)No.27122/2025: The petitioner, a voter
and member of the Wandoor Grama Panchayat, objected
to the delimitation proposal due to the irregularities in
the ward boundaries and house allocation. The Inquiry
Officer submitted Exts.P4(a), P5(a) and P6(a) reports
with three specific findings and suggestions. However,
the Delimitation Commission issued Ext.P9 final
delimitation order, ignoring the reports and taking a
different stand than the proposal.
3.32. W.P.(C)No.27275/2025: The petitioner, a
resident of the Mogralputhoor Grama Panchayat (5 th
respondent), objected to the delimitation proposal on
the ground that there were irregularities in the ward
boundaries and house allocation, and the unscientific
division of wards that were separated by a national
highway. The Inquiry Officer submitted Ext.P4 report,
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finding the objection to be correct. Despite the report
and the existence of Ext.P5 sketch, the Delimitation
Commission issued Ext.P6 final delimitation notification
without modifying the proposal.
3.33. W.P.(C)No.27245/2025: The petitioner, a
resident of Ward No.8 of Kokkayar Grama Panchayat,
objected to the delimitation proposal on the grounds
that there were irregularities in the ward boundaries
and house allocation due to the arbitrary increase in the
number of wards despite a decrease in population. The
7th respondent heard the petitioner, and the Inquiry
Officer submitted a favourable report to the
Delimitation Commission. Although the petitioner was
also heard by the Delimitation Commission, without
recording the submissions, Ext.P8 final delimitation
notification was published, completely disregarding the
objections and without intimating the petitioner.
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3.34. W.P.(C)No.27933/2025: The petitioners, the
residents of the Kanhangad Block Panchayat (6th
respondent), objected to the delimitation proposal due
to the irregularities in the ward boundaries and house
allocation because of inaccuracies in the digital
mapping. The District Election Officer conducted a
hearing and a local inspection, and the Inquiry Officer
of the 5th respondent submitted Ext.P5 field verification
report to the Delimitation Commission, endorsing the
objections raised by the petitioners. The petitioners
reiterated their objections in the public hearing. Yet, the
6th respondent submitted Ext.P7 report disregarding the
petitioners' objections and the findings in the inquiry
report. Accordingly, the Delimitation Commission issued
a revised Ext.P8 order, incorporating only a few
changes without providing any reason for ignoring the
petitioners' contentions or the inquiry report.
Consequently, the Delimitation Commission passed
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Ext.P9 final delimitation order, confirming the changes
in Ext.P8 order.
3.35. W.P.(C)No.24084/2025: The petitioner, a
resident of the Kodur Grama Panchayat (6th
respondent), objected to the delimitation proposal due
to the irregularities in the ward boundaries and house
allocation. The District Election Officer's office
conducted a local investigation and submitted Ext.P6
report to the Delimitation Commission, finding the
petitioner's objections to be tenable and recommending
that they be considered. The petitioner also attended a
personal hearing conducted by the Delimitation
Commission. However, overlooking Ext.P6 report,
Ext.P7 final delimitation order has been passed in line
with the proposal.
3.36. W.P.(C)No.24400/2025: The petitioners are
residents of Ward No.20 of the Payyoli Municipality (5 th
respondent). They objected to the delimitation proposal
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due to irregularities in the ward boundaries and house
allocation, which resulted from inaccuracies in the
digital mapping. The District Collector, based on the
objections submitted by the petitioners and other
residents, recommended reforming the wards. However,
the Delimitation Commission disregarded the
recommendations and objections, and issued Ext.P3
final delimitation order as per the proposal.
3.37. W.P.(C)No.21017/2025: The petitioners are
the residents of Ramanthali Grama Panchayat (3 rd
respondent). They objected to the delimitation proposal
because several irregularities existed in the ward
boundaries and house allocation, resulting from
inaccurate population calculations based on the 2011
census. The calculations, in turn, relied on building
counts that included non-residential structures and
duplicated building counts. Although a hearing was
conducted, the objections were not acknowledged. The
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petitioners filed W.P.(C) No.10385/2025 before this
Court, which was disposed of on the undertaking of the
Delimitation Commission that the objections would be
considered. However, the Delimitation Commission
issued Ext.P5 final delimitation order, without
considering the objections raised by the petitioners.
3.38. W.P.(C)No.19963/2025: The petitioner, a
resident of the Eramam Kuttoor Grama Panchayat (3 rd
respondent), had objected to the delimitation proposal
asserting that there were irregularities in ward
boundaries and house allocation due to incorrect
population calculations, inclusion of non-residential
buildings in the count, unclear boundaries, and the
division of the 11th constituency into three unconnected
parts. Although a hearing was conducted, the objections
were not acknowledged. The petitioner filed W.P.(C)
No.17300/2025 before this Court, which was disposed
of by Ext.P6 judgment, based on the undertaking of the
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Delimitation Commission that Ext.P4 objection would be
considered. Nonetheless, the Delimitation Commission
issued Ext.P7 final delimitation order without
considering Ext.P4 objection.
3.39. W.P.(C) No.20256/2025: The petitioners are
the residents of the Thiruvallur Grama Panchayat (7th
respondent). They objected to the delimitation proposal
because it was prepared relying on the report submitted
by the 8th respondent, who lacked the authority to do so
due to the multiple transfers at the Secretary's office
and an order staying his appointment, and also due to
irregularities in ward boundaries and house allocation
due to inaccuracies in the digital mapping. However, in
the hearing, the objection regarding the 8th
respondent's authority was disregarded. Although the
petitioners filed a representation before the
Ombudsman for Local Self-Government Institutions, the
same has not been considered till date. Subsequently,
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the Delimitation Commission issued Ext.P9 final
delimitation order, failing to rectify the irregularities in
the proposal.
3.40. W.P.(C)No.21803/2025: The petitioners are
the residents of the Delampady Grama Panchayat (5th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries. The
Delimitation Commission heard the objections raised by
the petitioners. Yet, it issued Ext.P9 final delimitation
order without correcting the illegalities, despite Ext.P8
communication issued to all the District Electoral
Officers to ensure the correctness of the proposals.
3.41. W.P.(C)No.22439/2025: The petitioner, a
resident of the Perambra Grama Panchayat (4 th
respondent), along with other residents of the
Panchayat, objected to the delimitation proposal,
pointing out various irregularities in determining
boundaries of the wards and significant data
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discrepancies. Despite hearing the petitioner, the
Delimitation Commission passed Ext.P5 final order,
identical to the proposal, without any alteration.
3.42. W.P.(C)No.25432/2025: The petitioner, a
resident of the Karuvarakundu Grama Panchayat (5 th
respondent), objected to the delimitation proposal due
to the irregularities in ward boundaries and house
allocation. Even though the petitioner was heard in the
matter, the Delimitation Commission passed Ext.P6 final
delimitation order, without adverting to the petitioner's
contentions.
3.43. W.P.(C)No.25916/2025: The petitioners are
residents of the Kottoor Grama Panchayat (5th
respondent). They had objected to the delimitation
proposal due to irregularities in ward boundaries and
house allocation, resulting from the fixation of
boundaries that disregarded natural boundaries. The
petitioners submitted a detailed explanation, along with
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maps, in the hearing conducted by the Delimitation
Commission. However, the Secretary of the Panchayat
submitted Ext.P12 report without considering the
petitioners' objections. Consequently, the Delimitation
Commission issued Ext.P13 final delimitation order
without correcting the errors.
3.44. W.P.(C)No.19960/2025: The petitioner, a
resident of Kallingal, Keezhuparamba Grama Panchayat
(4th respondent), had objected to the delimitation
proposal on the grounds that there were irregularities
in ward boundaries and population allocation, especially
with respect to the proposed Ward No.1. Although the
Delimitation Commission listed Keezhuparamba as a
consideration-worthy Panchayat in view of the
objections raised by the public, a local inquiry was
conducted, without proper notice. Later, Ext.P3 final
delimitation order was issued based on the proposal,
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without addressing or even referring to the specific
concerns raised by the petitioner and other residents.
3.45. W.P.(C)No.19625/2025: The petitioner, a
resident of the Kunhimangalam Grama Panchayat (5th
respondent), objected to the delimitation proposal on
the grounds that there were irregularities in ward
boundaries and house allocation due to the arbitrary
inclusion of residences from one ward to another,
disregarding the natural boundary of the railway line.
After the Delimitation Commission conducted a hearing,
it issued Ext.P7 notice to the District Electoral Officer to
re-verify the proposals. In response, the Secretary of
the Panchayat submitted Ext.P8 report in violation of
the guidelines. After that, the Delimitation Commission
issued Ext.P9 final delimitation order, confirming the
proposal and Ext.P8 report, without considering the
objection.
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3.46. W.P.(C)No.21071/2025: The petitioners are
the ward members of the Onchiyam Grama Panchayat
(5th respondent). They objected to the delimitation
proposal because a railway line passes through the
middle of Ward No.11, in violation of the guidelines and
causing inconvenience to the residents. The District
Collector, after hearing the parties, found the objections
to be genuine, and forwarded Ext.P4 report to the
Delimitation Commission to re-form the wards for the
convenience of the local people. However, without
considering Ext.P4 report or the objections, the
Delimitation Commission issued Ext.P5 final
delimitation order.
3.47. W.P.(C)No.21079/2025: The petitioners are
the residents of the Velom Grama Panchayat (5 th
respondent). They objected to the delimitation proposal,
which sought to bifurcate an area with both residential
and commercial buildings into separate wards. The
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District Collector found the objections to be genuine
and forwarded Ext.P3 report to the Delimitation
Commission to re-form the wards for the convenience of
the local people. Nonetheless, the Delimitation
Commission issued Ext.P4 final delimitation order
without considering Ext.P3 report or the objections.
3.48. W.P.(C)No.21490/2025: The petitioner, a
resident of the Thalayazham Grama Panchayat, had
objected to the delimitation order on the ground that
there were irregularities in the determination of the
ward boundaries. Subsequently, a joint hearing was held
for all objectors in the district, and the Delimitation
Commission published Ext.P6 final delimitation order,
without considering the objections.
3.49. W.P.(C)No.21783/2025: The petitioner, a
resident of the Vatanappally Grama Panchayat (5th
respondent), objected to the delimitation proposal due
to the irregularities in determining ward boundaries
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and the number of houses. The Delimitation
Commission, after hearing the parties, passed Ext.P5
order making minor modifications, disregarding the
petitioner's objection. Ext.P6 final delimitation order
was subsequently passed, confirming the delimitation as
per the proposal and Ext.P5 order.
3.50. W.P.(C)No.22473/2025: The petitioners are
the residents of the Thurayur Grama Panchayat (5th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries, house
allocation, and population distribution. The District
Election Officer conducted a hearing and assured that
the errors would be rectified. Although the Delimitation
Commission promised to effect changes to the proposal,
and the Secretary of the Grama Panchayat submitting
Ext.P4 revised appendix, the Delimitation Commission
issued Ext.P5 final order, confirming the defects that
persisted in the draft order.
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3.51. W.P.(C)No.22565/2025: The petitioner is a
residents' association registered under the Societies
Registration Act, 1860 and situated within the
Perumbavoor Municipality (6th respondent). They
objected to the delimitation proposal due to
irregularities in the ward boundary demarcation. The
Delimitation Commission conducted a personal hearing,
but refused to consider the objection stating that it
would exceed the permissible number of houses. The 6 th
respondent, in Ext.P7 reply, to an application under the
RTI Act, has admitted the error in the house count.
Nevertheless, the Delimitation Commission has passed
Ext.P8 final delimitation order without considering the
objection or assigning reasons for confirming the
boundaries as specified in the draft order.
3.52. W.P.(C)No.22939/2025: The petitioner, a
resident of the Pathanamthitta Municipality (3 rd
respondent), had objected to the delimitation proposal
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because the existing Ward No.25 was unscientifically
bifurcated and its houses were divided into two new
wards, namely, Ward Nos.14 and 18, in disregard of the
prescribed norms. The petitioner also submitted Ext.P7
hearing notes during the hearing. Nonetheless, the
Delimitation Commission issued Ext.P8 final order
without making any changes to the proposal or assigning
any reason for the non-considering the objection.
3.53. W.P.(C)No.21601/2025: The petitioners are
residents of the Ulliyeri Grama Panchayat (5 th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and the
allocation of houses. The petitioners also submitted a
detailed explanation and supporting documents during
the hearing conducted by the Delimitation Commission
to establish the illegalities. Nevertheless, the Secretary
of Panchayat submitted Ext.P9 report without
addressing the objections raised. The Delimitation
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Commission, acting on the report, issued Ext.P10 final
delimitation order without correcting the errors.
3.54. W.P.(C)No.22965/2025: The petitioners are
the residents of the Chakkittappara Grama Panchayat
(5th respondent). They objected to the delimitation
proposal, pointing out the variation in the population
figures. The petitioners also reiterated their objections
in the hearing. However, the Delimitation Commission,
disregarding the submissions, issued Ext.P8 final
delimitation order without effecting any change.
Subsequently, they issued Ext.P9 erratum notification,
changing the names of two constituencies.
3.55. W.P.(C)No.23706/2025: The petitioner is the
former President of the Koothali Grama Panchayat (6 th
respondent). He objected to the delimitation proposal
due to the irregularities in ward boundaries and house
allocation. Despite the petitioner submitting his
objection and attending the hearing, Ext.P3
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Constituency Division List was published without
incorporating any of the petitioner's objection. The
petitioner also submitted Ext.P4 revised ward map
proposing a lawful alternative, which was disregarded.
After that, the Delimitation Commission passed Ext.P5
final delimitation order, without rectifying the
illegalities in the proposal.
3.56. W.P.(C)No.23751/2025: The petitioners are
the residents of Olavanna Grama Panchayat (6 th
respondent). They objected to the delimitation proposal
because there were irregularities in ward boundaries
and house allocation, resulting from inaccuracies in the
digital mapping. The petitioners also submitted
evidence in this regard to the Inquiry Officer and
participated in the hearing. Although the Delimitation
Commission issued a circular requesting verification of
13 specific defects, the petitioners contend that eight of
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the defects remain unrectified in Ext.P3 final
delimitation order.
3.57. W.P.(C)No.23761/2025: The petitioner, a
resident of old division No.5 (Mattanchery) of the Kochi
Municipal Corporation (6th respondent), objected to the
delimitation proposal because there were irregularities
in ward boundaries and population allocation due to
inaccuracies in the census data. Although the petitioner
submitted Ext.P6 field-verification proposal during the
hearing conducted by the District Election Officer, the
Delimitation Commission issued Ext.P7 order, modifying
the ward boundaries based on the objections raised by a
political party, without considering the petitioner's
objection. Although the petitioner submitted another
objection with RTI-based evidence showing massive
defects, the Delimitation Commission passed Ext.P8
final order, which partially addressed the irregularities.
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3.58. W.P.(C)No.23886/2025: The petitioner, a
resident of the Panangad Grama Panchayat (5th
respondent), had objected to the delimitation proposal
because there were irregularities in the delimitation of
Ward Nos.8 and 9, specifically regarding the
demarcation of boundaries and the inclusion of
residential houses. The Delimitation Commission, on
realising the seriousness of the widespread anomalies,
issued Ext.P5 circular to all District Electoral Officers to
obtain a certificate from the Secretaries of the LSG
Institutions to verify the correctness of their proposals.
Despite the circular, the Delimitation Commission
issued Ext.P6 final delimitation order, without rectifying
the illegalities in the proposal.
3.59. W.P.(C)No.23887/2025: The petitioner is the
former member of Ward No.7 of the Kadampanad
Grama Panchayat. He objected to the delimitation
proposal due to irregularities in the ward boundaries
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and house allocation, which were caused by
inaccuracies in digital mapping. During the hearing, the
petitioner was orally informed that the complaint had
merit. However, the Delimitation Commission passed
Exts.P7 and P8 delimitation orders without considering
the objection and without affording a proper hearing.
3.60. W.P.(C)No.24169/2025: The petitioner, a
resident of the Thikkodi Grama Panchayat (5th
respondent), objected to the delimitation proposal
because there were several defects and irregularities in
the proposed ward divisions. Subsequently, the
Delimitation Commission issued Ext.P2 guidelines for
considering objections and holding a personal hearing
by an officer deputed by the District Collector. Although
the petitioner submitted his objection and suggestion,
the Delimitation Commission issued Ext.P3 final order
in accordance with the proposal.
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3.61. W.P.(C)No.24689/2025: The petitioner, a
resident of the Kuttiady Grama Panchayat (4 th
respondent), along with other residents, objected to the
delimitation proposal on the ground that it contained
numerous errors. Although the Delimitation
Commission conducted a hearing, it issued Ext.P5 final
delimitation order without making any material
alteration to the proposal.
3.62. W.P.(C)No.24735/2025: The petitioner, a
resident of the Peringom Vayakkara Grama Panchayat
(5th respondent), objected to the delimitation proposal
on the ground that there were serious errors
concerning Ward Nos.4, 5, 6, 7, and 8. The Delimitation
Commission, on realising the seriousness of the
widespread anomalies, issued Ext.P4 notice to all
District Electoral Officers to obtain a certificate from
the Secretaries of the LSG Institutions as to the
correctness of their proposals. However, the
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Delimitation Commission issued Ext.P5 final
delimitation order without correcting the illegalities in
the proposal.
3.63. W.P.(C)No.25042/2025: The petitioners are
the residents of the Kuzhippilly Grama Panchayat (6 th
respondent). They objected to the delimitation proposal
on the grounds that there were irregularities in ward
boundaries and house allocation. The Panchayat
conducted a personal hearing to investigate the
objections. However, the Delimitation Commission
issued Ext.P7 final delimitation order without
considering the petitioners' objection.
3.64. W.P.(C)No.24889/2025: The petitioners are
the residents of the Vallikkunnu Grama Panchayat (6th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and the
allocation of houses. By Ext.P5 judgment, this Court
directed the Delimitation Commission to conduct the
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delimitation process in accordance with the guidelines
and assessment register. Although the petitioners
submitted several complaints and attended a hearing,
their grievances were not appropriately noted. Instead,
the Delimitation Commission issued Ext.P4 final
delimitation order without curing the defects in the
proposal.
3.65. W.P.(C)No.24988/2025: The petitioners are
the residents of the Vembayam Grama Panchayat (5th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and the
arbitrary and unscientific nomenclature assigned to
Ward Nos.1 and 2, which resulted in the deletion of the
name "Nannattukavu." Even though the 2 nd petitioner
was heard and Exts.P5 and P6 were issued, the
Delimitation Commission issued Ext.P1 final
delimitation order, disregarding the petitioners'
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objection and the name of Ward No.2, was changed
from "Nannattukavu" to "Chathanpadu".
3.66. W.P.(C)No.25480/2025: The petitioner, a
permanent resident of the Pilicode Grama Panchayat,
objected to the delimitation proposal on the grounds
that there were irregularities in ward boundaries and
house allocation due to unscientific demarcation,
arbitrary exclusion/inclusion of houses, and the failure
to follow natural and administrative boundaries.
Although the petitioner attended a personal hearing and
reiterated his objections, the Delimitation Commission
issued Ext.P6 final delimitation order, without making
any modifications and without providing any reasons for
disregarding the objection.
3.67. W.P.(C)No.25503/2025: The petitioner, a
resident of the Puthucode Grama Panchayat (5th
respondent), had objected to the delimitation proposal
on the grounds that there were irregularities in ward
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boundaries and house allocation due to the illogical
division of wards. The petitioner also reiterated his
objection in the hearing. Nevertheless, without
considering the anomalies, the Delimitation Commission
issued Ext.P5 final delimitation order. Aggrieved by
Ext.P5 order, the petitioner subsequently filed Ext.P7
representation, but the same has not been considered.
3.68. W.P.(C)No.25572/2025: The petitioners are
permanent residents of the Chorode Grama Panchayat
(6th respondent). They objected to the delimitation
proposal due to irregularities in ward boundaries and
house allocation, resulting from the unscientific and
arbitrary lines. During the local inspection, the District
Election Officer was convinced that the objections were
genuine. However, it is assumed that the report was
never submitted to the Delimitation Commission.
Although the Delimitation Commission conducted a
personal hearing, Ext.P7 final delimitation order was
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issued in line with the proposal. The order is a non-
speaking one that does not provide any reason to
overrule the objections.
3.69. W.P.(C)No.25866/2025: The petitioners are
permanent residents of the Azhiyur Grama Panchayat
(6th respondent). They objected to the delimitation
proposal on the grounds that there were irregularities
in ward boundaries and house allocation due to
unscientific and arbitrary delineation, as well as
ignoring the natural boundaries. Even though the
petitioners attended the personal hearing, the
Delimitation Commission, by Ext.P7 order, held that no
amendments are required. Consequently, Ext.P8 final
delimitation order was issued confirming the proposal.
3.70. W.P.(C)No.26385/2025: The petitioner is a
member of Ward No.7 in the Pattuvam Grama
Panchayat (5th respondent). He objected to the
delimitation proposal due to irregularities in ward
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boundaries and house allocation, disregarding the
natural and geographical features. In the hearing
conducted by the Delimitation Commission, they were
convinced of the error. They also issued a directive for
the LSG Institutions to certify the correctness of the
proposal. Despite the above direction, Ext.P5 final
delimitation order was issued without correcting the
illegalities pointed out by the petitioner.
3.71. W.P.(C)No.26524/2025: The petitioner, a
resident of the Pandikkad Grama Panchayat (5 th
respondent), objected to the delimitation proposal due
to irregularities in ward boundaries and house
allocation in light of the omission of a portion of the
erstwhile Ward No.13 from the newly notified wards.
Although the petitioner was heard in the matter, the
Delimitation Commission issued Ext.P4 final
delimitation order, without considering the objection,
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and without assigning any reason, thereby conflicting
with Ext.P5 map.
3.72. W.P.(C)No.22222/2025: The petitioner, a
resident of the Vijayapuram Grama Panchayat (6 th
respondent), objected to the delimitation proposal on
the grounds that there were irregularities in the ward
boundaries and house allocation. The petitioner's
proposal for an alternative delimitation was summarily
rejected in the hearing. Accordingly, Ext.P7 final
delimitation order was issued fully accepting the
proposal of the 6th respondent.
3.73. W.P.(C)No.27304/2025: The petitioner, a
resident of Ward No.4 in Vengad Panchayat in
Thalassery Block Panchayat (4th respondent), had
objected to the delimitation proposal due to the
irregularities in the boundaries of Ward Nos.3, 4 and 5
and the house allocation. The Delimitation Commission
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rejected the petitioner's objection and issued Ext.P4
final delimitation order confirming the proposal.
3.74. W.P.(C)No.27299/2025: The petitioner, a
resident of Ward No.5 of the Oachira Grama Panchayat
(5th respondent), objected to the delimitation proposal
because of the irregularities in ward boundaries and
house allocation due to the shifting of the western side
of the railway line to the 6th Ward. Although a hearing
was conducted by the Delimitation Commission and the
District Election Officer, Ext.P6 final delimitation order
was issued, confirming the proposal without addressing
the petitioner's objection.
3.75. W.P.(C)No.21237/2025: The petitioners are
residents of Ward No.14 in the Karassery Grama
Panchayat (5th respondent). They objected to the
delimitation proposal because there were irregularities
in ward boundaries and house allocation, resulting from
inaccuracies in the digital mapping. Consequently, the
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District Election Officer (4th respondent) appointed the
Assistant Engineer of Koduvally Block Panchayat as the
Inquiry Officer to investigate the objections, who
refused to conduct a proper field inquiry. As a result,
the 2nd petitioner filed Ext.P8 complaint against the
officer, but no action was taken in the matter. Although
the Delimitation Commission conducted a hearing and
assured the petitioners that the errors would be
addressed, it issued Ext.P11 order, without making any
changes, except for a change in the ward's name.
Consequently, Ext.P12 final delimitation order was
issued confirming the proposal and Ext.P11 order.
3.76. W.P.(C)No.21089/2025: The petitioners are
the residents of the Ponmundam Grama Panchayat (4 th
respondent). They had objected to the delimitation
proposal due to its inward boundaries and the allocation
of houses. Even though a hearing was conducted, the
Delimitation Commission issued Ext.P4 final
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delimitation order without considering the objections
raised by the petitioners.
3.77. W.P.(C)No.21019/2025: The petitioner, a
resident of the Malappuram Municipality (5 th
respondent), objected to the delimitation proposal,
highlighting several irregularities in determining the
ward boundaries. However, the Delimitation
Commission issued Ext.P6 final delimitation order based
on the proposal, without considering the objections
raised and without affording the petitioner a personal
hearing.
3.78. W.P.(C)No.21056/2025: The petitioner, a
resident of Thalakkad Grama Panchayat (5 th
respondent), objected to the delimitation proposal for
the reasons that there were irregularities in the
delimitation of wards and boundaries. Although the
Delimitation Commission listed 'Thalakkad' as a
consideration-worthy Panchayat, and a local inquiry was
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conducted, no effective hearing took place.
Subsequently, the Delimitation Commission issued
Ext.P3 final delimitation order, without addressing the
specific objections raised by the petitioner and other
residents.
3.79. W.P.(C)No.21065/2025: The petitioner, a
resident of Valillapuzha in Keezhuparamba Grama
Panchayat (4th respondent), objected to the delimitation
proposals because there were irregularities in the
delimitation of Ward Nos.1, 2, 5, 9, 15, and 16. Although
the above six wards were officially listed as consideration-
worthy in Ext.P4 List of Recommendations Requiring
Additional Information, no personal hearing was
conducted. Accordingly, the Delimitation Commission
issued Ext.P3 final delimitation order, without making
any substantive change in the proposal and without
assigning reasons for rejecting the objection.
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3.80. W.P.(C)No.21716/2025: The petitioner, a
resident of Ward No.16 of the Pulpally Grama Panchayat
(4th respondent), had objected to the delimitation
proposal because of the irregularities in ward
boundaries and population distribution. Nonetheless,
the Delimitation Commission issued Ext.P1 final
delimitation order without considering the objection
raised by the petitioner.
3.81. W.P.(C)No.23281/2025: The petitioner, a
resident of the Ottapalam Municipality (5th respondent),
objected to the delimitation proposal by pointing out
significant discrepancies in the number of inhabited
houses. Nevertheless, the Delimitation Commission
passed Ext.P1 final delimitation order, without
addressing the contentions in Ext.P4 hearing note
submitted by the petitioner.
3.82. W.P.(C)No.25361/2025: The petitioner, a
resident of the Orangattiri Grama Panchayat (6 th
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respondent), had objected to the delimitation proposal
because of the irregularities in ward boundaries and
house allocation, shifting of houses without any rational
and the violation of population deviation limits. Yet, the
Delimitation Commission passed Ext.P3 final delimitation
order, based on the flawed Ext.P2 inquiry report, without
addressing the deficiencies pointed out by the petitioner.
3.83. W.P.(C)No.25618/2025: The petitioners are
the residents of the Pulpatta Grama Panchayat. They
objected to the delimitation proposal due to
irregularities in ward boundaries and house allocation,
resulting from the arbitrary refixing of boundaries
without considering the natural boundaries.
Nonetheless, the Delimitation Commission, without
considering the objections, issued Ext.P4 final
delimitation order.
3.84. W.P.(C)No.25718/2025: The petitioners are
residents of Ward No.28 in the Kochi Municipal
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Corporation. They objected to the delimitation proposal
due to irregularities in ward boundaries and house
allocation, resulting from the use of inconsistent and
outdated population figures. Nonetheless, the
Delimitation Commission issued Ext.P4 final
delimitation order, without hearing the petitioners or
considering their objections.
3.85. W.P.(C)No.22044/2025: The petitioner is a
resident of the Kallar Grama Panchayat (6 th
respondent). The political party in power submitted its
objection to the delimitation proposal, as evidenced by
Ext.P3 order, alleging inaccuracies in the ward
boundaries. Even though the Delimitation Commission
issued Ext.P4 order, partially addressing the
modifications suggested in Ext.P3 order, in Ext.P5 final
notification, the modifications in Ext.P3 order were
accepted in their entirety, without any justification or
reason.
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3.86. W.P.(C)No.21041/2025: The petitioner is a
resident of Ward No.3 of the Nadapuram Grama
Panchayat (5th respondent). In response to the
delimitation proposal, some political parties submitted
their objections. Consequently, the Inquiry Officer
submitted Ext.P3 report, recommending the objections
be accepted, which the District Election Officer
endorsed. Even though the Secretary of the Panchayat
submitted Ext.P4 report, the Delimitation Commission
discarded the report and the objections, and issued
Ext.P7 final delimitation order, re-determining the
boundaries of wards as per Ext.P3 report.
3.87. W.P.(C)No.23512/2025: The petitioner is the
Secretary of Uduma Block Committee and a resident of
the Pullur Periya Grama Panchayat (6th respondent). The
petitioner and other residents had submitted their
objections to the delimitation proposal. Nonetheless, the
Delimitation Commission, after conducting a hearing,
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issued Ext.P2 order incorporating the changes
suggested by the ruling political party. Consequently,
Ext.P3 final delimitation order was issued, confirming
Ext.P2 order.
3.88. W.P.(C)No.22474/2025: The petitioners are
residents of the Manjeri Municipality (5 th respondent).
They objected to the delimitation proposal because
there were irregularities in ward boundaries and
population distribution. The petitioners had explained
the fallacies in the proposal to the Inquiry Officer, who
also conducted field visits. The Secretary of the
Municipality had also submitted Ext.P4 revised
appendices. However, the Delimitation Commission
issued Ext.P5 final delimitation order, without rectifying
the objections raised by the petitioners.
3.89. W.P.(C)No.21879/2025: The petitioners are
residents of the Kayakkodi Grama Panchayat (5 th
respondent). They objected to the delimitation proposal
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due to the irregularities in ward boundaries and house
allocation. Although the Inquiry Officer submitted his
report to the District Election Officer, it was not made
available to the petitioners. Despite the petitioners
reiterating their objections during the hearing, the
Delimitation Commission issued Ext.P5 final
delimitation order, confirming the proposal.
3.90. W.P.(C)No.23336/2025: The petitioner, a
resident of the Thazhekode Grama Panchayat (5th
respondent), objected to the delimitation proposal because
there were irregularities in ward boundaries and house
allocation. The Delimitation Commission conducted a
hearing and called for a report from the Inquiry Officer.
Nonetheless, the report was not made available to the
petitioner, and the Delimitation Commission issued Ext.P8
final delimitation order, without rectifying the illegalities
pointed out in the objection.
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3.91. W.P.(C)No.23888/2025: The petitioners are
the residents of the Erattupetta Municipality (5th
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and house
allocation resulting from the inaccuracies in the digital
mapping. The petitioners explained the fallacies in the
proposal to the Inquiry Officer during his field visits.
Consequently, a public hearing was held, and an Inquiry
Officer was appointed to investigate the objections. The
Secretary of the Municipality also submitted Ext.P4
appendices, confirming the defects. Nevertheless, the
Delimitation Commission issued Ext.P5 final
delimitation order, failing to address the objections
raised by the petitioners. Furthermore, the Election
Commission passed Ext.P10 order, finalising the voters'
list based on Ext.P5 order.
3.92. W.P.(C)No.25495/2025: The petitioner, a
resident of the Kolacherry Grama Panchayat, objected
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to the delimitation proposal because there were
irregularities in ward boundaries and house allocation
due to the arbitrary fixation of the boundaries and
disregarding the natural geographical features. The
said exercise will cause significant inconvenience to
voters and result in a large variance in population
among wards. Despite the Inquiry Officer investigating
the matter and submitting a report, and the petitioners
being heard, the Delimitation Commission issued Ext.P5
final delimitation order without making any alterations
to the proposal.
3.93. W.P.(C)No.26661/2025: The petitioner, a
resident of Ward No.18 of the Nellikuzhy Grama
Panchayat, falling within the jurisdiction of the
Kothamangalam Block Panchayat (7th respondent), had,
along with other residents, filed objections to the
delimitation proposal on the grounds that there were
irregularities in ward boundaries and house allocation.
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Even though the Inquiry Officer submitted Ext.P5
proceedings, recommending changes to the proposal, as
reflected in Ext.P7 communication, the Delimitation
Commission issued Ext.P9 order, which only partially
addressed the objections. Later, by Exts.P12 and P15
orders further changes were unilaterally made without
any authority. After that, the 7th respondent submitted
an amended Ext.P16 delimitation report, which was
accepted and resulted in the issuance of Ext.P17 final
delimitation order, without giving due weight to the
objections.
3.94. W.P.(C)No.27853/2025: The petitioners are
residents of the Mangad Division of the Kollam
Municipal Corporation (5th respondent). They objected
to the delimitation proposal because there were
irregularities in ward boundaries and house allocation.
Although the Inquiry Officer had submitted a report,
and the 4th respondent conducted a hearing and assured
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rectification of the errors, the Delimitation Commission
issued Ext.P5 final delimitation order, disregarding all
objections raised by the petitioners.
3.95. W.P.(C)No.22558/2025: The petitioners are
the residents of the Koduvally Municipality (5 th
respondent). They objected to the delimitation proposal
on the grounds that there were fundamental
irregularities in ward boundaries and house allocation.
The Inquiry Officers submitted Ext.P10 inquiry report,
endorsing the objections raised by the petitioners. But,
the 8th respondent submitted Ext.P11 letter stating that
no changes are necessary. Despite Ext.P11 letter, the
number of houses in some wards were changed as per
Exts.P13, P13a and P13b revised appendices.
Accordingly, the Delimitation Commission passed
Ext.P14 final delimitation order, without addressing the
objections raised by the petitioners.
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3.96. W.P.(C)No.45386/2024: The petitioner, a
resident of the Thiruvananthapuram Corporation (5th
respondent), had objected to the delimitation proposal,
pointing out the difference in building numbers. The
petitioner had further contended that the amendment is
a colourable exercise of legislative power. The formula
used to calculate the population is unworkable, as it
contained exaggerated figures that do not accurately
reflect the actual population. The petitioner has also
highlighted discrepancies in the proposed allotment of
residential buildings to new wards, as noted in
Appendix 5 of Ext.P7, that some buildings are not
accounted for, while others are in excess. The
delimitation exercise is a mala fide attempt to alter the
wards, which would reduce the number of reserved
wards for the Scheduled Castes, in violation of
constitutional mandates.
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3.97. W.P.(C)No.21675/2025: The petitioners are
voters, ward members, and elected representatives
from various Grama Panchayats. The petitioners
objected to the delimitation proposal on the grounds of
outdated census data, flawed methodology for
estimating population, numerous inaccuracies in ward
boundaries, residential building numbers, and house
allocations. In some cases, the on-site inquiries
confirmed that the petitioners' objections were genuine.
However, the Delimitation Commission issued Exts.P5,
P6, P7, P8, P9, P12, P15, P18, P22, P26, P29, P31, P33,
P37, P38, P40, and P43 final delimitation orders,
without addressing the irregularities or implementing
the recommendations made in the inquiry reports.
3.98. W.P.(C)No.25273/2025: The petitioners are
the elected ward members of the Payyavoor Grama
Panchayat (5th respondent). They objected to the
delimitation proposal due to irregularities in ward
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boundaries and the allocation of houses. The petitioners
also filed W.P.(C)No.46010/2024 before this Court,
which was disposed of by Ext.P8 judgment, directing
the Delimitation Commission to consider the objections.
In response, the Delimitation Commission issued
Exts.P9 and P10 orders, making certain amendments.
However, the Delimitation Commission, without any
request or inquiry, issued Ext.P11 order nullifying
Ext.P10 order, and by making further amendments to
Ext.P9 order.
3.99. W.P.(C)No.25992/2025: The petitioner is a
resident of the Thennala Grama Panchayat (3rd
respondent). They objected to the delimitation proposal
due to irregularities in ward boundaries and the
allocation of houses. Although the petitioner was called
for a hearing, no oral submission was permitted.
Instead, written objections were collected from several
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people from different Panchayats and, thereafter, Ext.P5
final delimitation order was issued.
3.100. W.P.(C)No.20908/2025: The petitioner, a
resident of Division No.37 of Guruvayoor, objected to
the delimitation proposal on the grounds that there
were irregularities in the ward boundaries and house
allocation due to the consideration of flats as residential
units, despite they being owned by Non-Resident
Indians for pilgrimage purposes. The District Election
Officer and the District Collector had raised concerns
about the criteria used for delimitation. Ext.P4 RTI
information reveals the disproportionate number of
voters in some wards, which supports the petitioner's
objection. Nevertheless, the Delimitation Commission
issued Ext.P3 final delimitation order, without giving
due consideration to Ext.P2 or the objection raised by
the petitioner.
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3.101. W.P.(C)No.28293/2025: The petitioner, a
resident of Ward No.XVI of the Perumkadavila Grama
Panchayat (2nd respondent), objected to the delimitation
proposal because there were irregularities in ward
boundaries and house allocation due to inaccuracies in
the digital mapping. In Exts.P8 and P9 objections, the
petitioner and other residents also objected to the
naming of the ward after a family, 'Thathamala'.
Nonetheless, the Delimitation Commission rejected the
objections. By Ext.P11 judgment, this Court left open
the right to challenge the naming of the ward. The
petitioner further filed Ext.P13 representation, which
was not considered on its merits. The Delimitation
Commission issued Ext.P15 report stating that no
changes were necessary. After that, the Delimitation
Commission passed Ext.P16 final delimitation order,
without considering the petitioner's objection.
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3.102. W.P.(C)No.23427/2025: The petitioners are
residents of the Kulasekharapuram Grama Panchayat
(3rd respondent). They objected to the delimitation
proposal on the grounds that there were irregularities
in ward boundaries and house allocation due to
inaccuracies in the digital mapping. Although the
Delimitation Commission and the Panchayat heard the
petitioners, no action has been taken by the
respondents to cure the irregularities.
3.103. W.P.(C)No.28393/2025: The petitioner, a
resident of the Pazhavangadi constituency of Ranni
Block Panchayat (4th respondent), objected to the
delimitation proposal on the grounds that there were
irregularities in ward boundaries and house allocation
due to inaccuracies in the digital mapping.
Consequently, the Delimitation Commission issued
Ext.P2 final delimitation order by altering the proposal
and including Mothiravayal Ward No.11, thereby
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increasing the population of the Pazhavangadi division.
The alteration made in Ext.P2 order is in contravention
of the guidelines. Though the petitioner has not filed an
objection, he is directly approaching this Court because
the final order is patently illegal.
4. COUNTER AFFIDAVIT BY THE 4TH
RESPONDENT: The Secretary of the Delimitation
Commission (4th respondent) has filed counter-affidavits
in some writ petitions and adopted the same counter-
affidavit in the remaining writ petitions. The 4 th
respondent has contended that the writ petitions are
not maintainable. Since the 4th respondent has
published the final delimitation orders, and in wake of
Article 243-O(a) of the Constitution, read with Sections
10(3) and 10(3A) of the Kerala Panchayat Raj Act, 1994,
there is a legal bar for this Court to examine the
correctness of the final delimitation order. The order
has the force of law, and it cannot be questioned in any
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court. Article 243-O(a) is pari materia with Article
329(a) of the Constitution. Likewise, Article 329(a) is
pari materia with Article 328 of the Constitution.
Articles 82 and 170 provide for the readjustment of the
division of each State into constituencies. Article 243-C
relates to Panchayats in the above regard. The
Delimitation Act, 2002, was enacted, inter alia, to
provide for readjustment of allocation of seats in the
House of People, the total number of seats in the
Legislative Assemblies of each State, the division of
States and Union Territories having Legislative
Assemblies into territorial constituencies for election to
the House of the People and Legislative Assemblies of
the States and the Union Territories. Section 10 of the
Kerala Panchayat Raj Act, 1994, is analogous to
Sections 9 and 10 of the Delimitation Act, 2002. The
Supreme Court has repeatedly held that delimitation
orders shall not be questioned in proceedings under
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Article 226 of the Constitution of India. In Meghraj
Kothari v. Delimitation Commission and others 2, the
Supreme Court held that orders of delimitation are
analogous to laws made by Parliament under Article 327
of the Constitution. A delimitation order shall not be
made a matter of controversy in any court. They are not
merely administrative directions. The Supreme Court
and the High Courts have repeatedly reiterated the
above legal principle. Section 6(3) of the Kerala
Panchayat Raj Act, 1994, was amended by the Kerala
Panchayat Raj (Second Amendment) Act, 2004,
increasing the minimum and maximum number of seats
in the Panchayats by one each. Corresponding
amendment was also made to Rule 3 of the Kerala
Panchayat Raj (Fixing of Strength) Rules, 1994.
Accordingly, the State Government has published G.O.
(P) No.49/2024/LSGD dated 10.09.2024, notifying the
total number of seats in a Panchayat to be filled by
2 [1967 KHC 554]
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direct election. The Delimitation Commission has issued
Ext.P1 guidelines for the delimitation of constituencies
in Panchayats and for determining their boundaries.
The draft delimitation proposal was duly notified.
Sufficient time was provided to all the parties to file
their objections to the delimitation proposals. As per
Ext.P1 guidelines, the District Election Officers were
appointed to inquire into the objections. Subsequently,
district-wise public hearings were conducted
throughout the State, and all the objectors were heard.
The Delimitation Commission, after analysing the
delimitation proposals, objections, suggestions, reports
of the Inquiry Officers and information received at the
time of public hearings, have issued the delimitation
orders in respect of 940 Grama Panchayats in the State
on 15.05.2025. The same were published in the Kerala
Gazette (Extraordinary) on 19.05.2025. The delimitation
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orders have become law. Therefore, the writ petitions
may be dismissed as not maintainable.
5. In light of the preliminary objection raised by
the Delimitation Commission regarding the
maintainability of the writ petitions, this Court heard
the learned Standing Counsel for the Delimitation
Commission, the learned Special Government Pleader
for the State of Kerala and the learned Senior Counsel/
Counsel appearing for the petitioners in the writ
petition on the preliminary objection.
SUBMISSION OF THE LEARNED STANDING COUNSEL
FOR THE DELIMITATION COMMISSION:
6. Sri. Deepu Lal Mohan, the learned Standing
Counsel appearing for the Delimitation Commission,
reiterated the contentions in the counter-affidavit filed
by the 4th respondent. He drew the attention of this
Court to Sections 6 and 10 of the Kerala Panchayat Raj
Act, 1994. He submitted that the earlier delimitation
exercise was carried out in 2010. The present exercise
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is being carried out for those Panchayats that were in
existence before the 2011 census and for which no
delimitation exercise was conducted after the 2011
census. The exercise is being carried out in accordance
with the procedure laid down under Section 2(10) of the
Kerala Panchayat Raj Act, 1994, and the analogous
Section 69 of the Kerala Municipality Act. He contended
that the delimitation order has the force of law. On
account of the legal bar under Articles 243-O(a), 243-ZG
and 329(a) of the Constitution, this Court may not
interfere with the delimitation order. He relied on the
case laws of the Hon'ble Supreme Court in Meghraj
Kothari v. Delimitation Commission and others 2,
State of U.P. and others v. Pradhan Sangh Kshettra
Samiti and others3, Anugrah Narain Singh and
Another v. State of U.P. and others 4, Association of
Resident of Mhow (ROM) and another v.
3 [1995 KHC 605 : AIR 1995 SC 1512]
4 [1996 KHC 1534 : (1996) 6 SCC 303)]
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Delimitation Commission of India and others 5,
State of Goa and another v. Fouziya lmtiaz Shaikh
and another6, Public Interest Committee for
Scheduling Specific Areas v. Union of India 7,
Kishansing Tomar v. Municipal Corporation of the
City of Ahmedabad and others8, Suresh Mahajan v.
State of Madhya Pradesh9 and State of A.P. and
others v. McDowell & Co. and others10; that of this
Court in Chief Electoral Officer v. Sunny Joseph and
others11, Kunhabdulla v. State of Kerala12, Kerala
Private Hospitals Association v. State of Kerala 13
and Nanu M.K. and others v. State Delimitation
5 [2009 KHC 4598]
6 [2021 KHC 6161]
7 [2023 KHC 1046]
8 [(2006) 8 SCC 352]
9 [2022 KHC 6527]
10 [1996) 3 SCC 709]
11 [2005 KHC 1349]
12 [2000 KHC 593]
13 [2025 (4) KHC SN 25]
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Commission, Tvm and others14; that of the Bombay
High Court in Anant v. State Election Commission of
Maharashtra and Others15 and Sameer v. State of
Maharashtra and others16 and that of the Madras
High Court in Bar Association Pudukottai v. Chief
Electoral Officer, Secretary to Government, Public
(Elections) Department, Chennai and others17. In
his reply submission, he also placed reliance on the
decisions of the Hon'ble Supreme Court in Union
Territory of Ladakh and others v. Jammu &
Kashmir National Conference and another18,
Jammu and Kashmir National Panthers Party v.
Union of India and others19 and R.C.Poudyal v.
14 [2010 (3) KHC 914]
15 [2022 SCC OnLine Bom.1434]
16 [2020 (5) Mh.LJ 455]
17 [AIR 2015 Mad.274]
18 [2023 SCC OnLine SC 1140]
19 [2011) 1 SCC 228]
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Union of India and others20, and the judgments of
this Court in Thomas Jacob v. State of Kerala and
others21 and K.K.Balan v. Chairman (State Election
Commission) and others22 in support of his
contentions. He, therefore, prayed that the writ
petitions may be dismissed as not maintainable.
SUBMISSION OF THE LEARNED SENIOR COUNSEL/
COUNSEL FOR THE PETITIONERS IN THE WRIT
PETITIONS:
7.(i) Sri. Mohammed Shah, the learned Counsel
appearing for the petitioners in a batch of writ petitions,
opened the submissions on behalf of the petitioners. He
contended that the writ petitions are maintainable in
law. There is no absolute bar for judicial review in a
delimitation matter. The principles laid down in
N.P.Ponnuswamy v. Returning Officer, Namakkal
Constituency and others23 and Meghraj Kothari2,
20 [(1994) Supp (1) SCC 324]
21 [2005 KHC 1211]
23 [1952 KHC 302]
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that the courts should adopt a keep its hands off
approach, has been diluted after the exposition of the
basic structure doctrine in the celebrated judgment in
Kesavananda Bharati and others v. State of Kerala
and another24. Now, judicial review is an integral part
of the basic structure of the Constitution, where even
Parliament's actions are subject to constitutional
scrutiny. The contention of the learned Standing
Counsel for the Delimitation Commission that the
delimitation orders cannot be called in question in
courts is untenable. He submitted that, in State of U.P.
and others v. Pradhan Sangh Khesttra Samiti and
others3, the Supreme Court had declined interference
only because elections were underway, which is not the
position in the cases at hand. In the present cases, the
election process has not yet commenced. The rationale
underlying the Court's strict approach was not to
24 [1973 KHC 800]
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exclude judicial review per se, but to ensure that
elections proceed without delay. Courts can intervene in
electoral matters during the process, where such
interventions are helpful rather than obstruct the
elections or where mala fides, arbitrariness or a breach
of law is demonstrated. Judicial restraint in electoral
matters is a self-imposed restriction, but not an absolute
bar. Election petitions are not a remedy to challenge
delimitation orders under the residuary ground under
Section 100 of the Representation of the People Act,
1951, because even if the election of the returned
candidate is declared void, the defective delimitation
order would remain, leaving its rectification entirely at
the discretion of the Delimitation Commission. Article
243-O cannot be a shield to protect the Commission
from judicial scrutiny. He invited the attention of this
Court to the decisions of the Hon'ble Supreme Court in
Harnek Singh v. Charanjit Singh and others25,
25 [2005 KHC 1894]
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Union Territory of Ladakh and others v. Jammu &
Kashmir National Conference18, Kishorchandra
Chhanganlal Rathod v. Union of India26, Dravid
Munnetra Kazhagam v. Secretary, Governors
Secretariat and others1, Election Commission of
India v. Ashok Kumar27 and N.P.Ponnuswami and
others23, the decisions of the Punjab and Haryana High
Court in Prithvi Raj v. State Election Commission,
Punjab and others28 and Rajesh Kumar Sharma and
others v. State of Punjab and others29 and the
decision of the Andhra Pradesh High Court in
S.Fakruddin and others v. Government of A.P. and
others30, to bolster his submissions that the writ
petitions are maintainable.
26 [2024 KHC 6414]
27 [2000 KHC 642 : (2000) 8 SCC 216]
28 [AIR 2007 P&H 178]
29 (MANU/PH/2539/2023)
30 (MANU/AP/0011/1996)
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(ii) Sri. Mohammed Shafi, the learned Counsel
appearing for the petitioners in a batch of writ petitions,
argued that, for the respondents to canvass the position
of legal bar under Articles 243-O and 243-ZG of the
Constitution and Section 10 of the Delimitation Act,
there should be no violation of the principles of natural
justice, which is very much existent in the instant batch
of cases. The respondents have not acted reasonably.
They have made a mockery of the entire delimitation
process. He pointed out the various factual aspects and
contended that the final delimitation orders are a farce.
He argued that since some of the petitioners had no
grievance against the delimitation proposals, they had
not filed any objections to the proposals. Surprisingly,
despite objections raised by some individuals, the
Delimitation Commissioner has issued final delimitation
orders that are entirely contradictory to the proposal.
Therefore, the writ petitions may be entertained;
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otherwise, the petitioners will be denied an opportunity
to challenge the final delimitation orders. This Court
may direct the Delimitation Commissioner to consider
the objections raised by the petitioners and pass fresh
delimitation orders, after affording the petitioners an
opportunity of being heard.
(iii) Sri.P.B.Krishnan, the learned Senior Counsel, and
Sri.V.K.Rafeek, the learned Counsel appearing for the
petitioners in a batch of writ petitions, submitted that the
petitioner had filed his objections to Ext.P4 draft proposal,
and a hearing was conducted. Nevertheless, without
assigning any reason, Ext.P8 final delimitation order has
been passed confirming the draft proposal. He read out the
various clauses in the guidelines and contended that the final
order had been passed in violation of the guidelines. He, too,
relied on the decision in Kishorchandra Chhanganlal
Rathod27 to fortify the point that there is a bar to interfere
with the final delimitation order only if there is an imminent
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election; if not, this Court can very well exercise its
power of judicial review. The Delimitation Commission is
exercising an administrative function under Section 10
(2)(c) of the Kerala Panchayat Raj Act, 1994. Therefore,
they are bound to consider all objections, hear the
parties and pass a reasoned order. The impugned orders
are bereft of any reason; instead, the reasons are only
reflected in the counter affidavit, which are
unsustainable in law. He placed emphasis on the
decisions of the Hon'ble Supreme Court in Mohinder
Singh Gill and Another v. The Chief Election
Commissioner, New Delhi and others31 and that of
this Court in K.T.Eldhose v. State of Kerala and
others32. He has relied on the decision of the Supreme
Court of the United States of America in Shaw Et Al. v.
Reno, Attorney General et al.33, and the decision of
31 [1978 KHC 478]
32 [2020 KHC 813]
33 [509 US 630 (1993)]
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the Court of Appeal in Regina v. Boundary
Commission for England34 to bolster his contentions.
(iv) Sri.R.T.Pradeep argued that the preliminary
objection regarding the maintainability of the writ
petition does not hold good, considering the clear
cleavage brought out by the Hon'ble Supreme Court in
Association for Democratic Reforms & another v.
Union of India & others35 between a plenary
legislation and subordinate legislation. The
constitutional protection with respect to laws relating to
the delimitation of constituencies and the allotment of
seats is available only for laws brought into existence by
way of plenary legislation, which has the seal of
approval of the legislature. Whereas an order notified in
the gazette regarding the delimitation of constituencies
and allotment of seats under Section 10(3A) of the
Kerala Panchayat Raj Act, 1994, is elevated to the
34 [1983 WLF 458 : (1983) 2 WLR 458]
35 [2024 INSC 113]
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position of a subordinate legislation, but can never be
exalted to the position of a plenary legislation. The
power of judicial review cannot be excluded by violating
the basic structure doctrine; therefore, the court
conceived under Section 10(3A) of the above Act will not
take in the constitutional courts. He submitted that the
decision in Kishorchandra Chhanganlal Rathod27 has
been rendered after referring to Meghraj Kothari2,
State of Goa and another v. Fouziya Imitiaz Shaikh
and another6 and Dravid Munnetra Kazhagam1,
holding that an order of the Delimitation Commission
can be challenged on the ground of manifest illegality.
Hence, Meghraj Kothari2 is no longer good law, and
the writ petitions are maintainable.
(v) Sri. Mohammed Raoof also relied on the
decisions of the Hon'ble Supreme Court in
Kishorchandra Chhanganlal Rathod27 and the
decisions in S.P. Sampath Kumar v. Union of India
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and others36, L. Chandra Kumar v. Union of India
and others37, and that of this Court in Ciza Thomas
(Dr.) v. State of Kerala38 to canvass the proposition
that the writ petitions are maintainable.
(vi) Sri.R.S.Lakshman submitted that the writ
petition he is appearing in only pertains to changing the
name of the wards, which does not fall within the
purview of Section 10 of the Delimitation Act, 2002. As
the guidelines provide the manner in which wards have
to be named, there is no legal bar for this Court to
interfere with the final delimitation order. He relied on
the decision of this Court in State of Kerala v. Abdul
Gafoor39, as well as that of the Hon'ble Supreme Court
in State of Goa and another v. Fouziya Imitiaz
36 [(1987) 1 SCC 124]
37 [(1997) 3 SCC 261]
38 [2025 KHC 1763]
39 [2025 (2) KLT 435]
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Shaikh and another6 and Kishorchandra Chhanganlal
Rathod27.
(vii) Sri. P.C.Sasidharan argued that, even though
the inquiry officer found the objections raised by the
petitioners, in the cases in which he is appearing, to be
tenable, the same were not accepted by the Delimitation
Commission. A final delimitation order is only an
administrative order. There is no prohibition in this
Court to exercising its power of judicial review. Hence,
the delimitation orders may be set aside.
(viii) Sri.John K.George reiterated the contentions
of the earlier counsel appearing for the petitioners. He
argued that if the delimitation commission fails to follow
the procedure laid down in the guidelines, particularly
by not conducting a local inspection, then the
delimitation order is vitiated.
(ix) Sri. Jayakumar Namboothiri contended that,
although this Court had directed the respondents to
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consider the objections filed by the petitioners in the cases
in which he is appearing, they were not considered. The
respondents have contemptuously violated the directions of
this Court. The petitioners' proposal was also not accepted.
(x) Sri. Jaju Babu, the learned Senior Counsel, also
reiterated the contentions of earlier counsel for the
petitioners. He relied on the decision of the Hon'ble
Supreme Court in Union of India and others v.
Parashotam Dass40.
(xi) Sri.P.K.Mohammed Jameel argued that the
petitioner, in the case in which he is appearing, had
submitted an objection to the draft notification, which
was accepted. Surprisingly, another order was passed,
that too, by the Delimitation Commission, without
hearing the petitioner.
(xii) Sri.T.B.Hood relied on the decisions of the
Honourable Supreme Court in S.P. Sampath Kumar v.
40 [(2025) 5 SCC 786]
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Union of India38 and Kishorchandra v. Chhanganlal
Rathod27 and contended that there is no bar in this
Court exercising its powers of judicial review under
Article 226 of the Constitution of India. The preliminary
objection raised by the State Delimitation Commissioner
is to be rejected.
(xiii) Sri. Ranjith Thampan, the learned Senior
Counsel appearing in W.P.(C) No. 28293/2025, argued
that the writ petition is filed challenging the naming of
the ward, 'Thatamala', which is the name of a family.
The name cannot be used. Therefore, there is no legal
bar in this Court to interfere with the final delimitation
order.
(xiv) Sri.P.E.Sajal relied on the order of the Hon'ble
Supreme Court dated 10.07.2025 in W.P.(C)
No.650/2025 in Association for Democratic Reforms
and Others v. Election Commission of India 36 and
the decision in Kishorchandra v. Chhanganlal
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Rathod27 and reiterated the contention that there is no
legal bar in this Court interfering with the delimitation
order. Furthermore, as the election notification has not
been published, any interference by this Court will not
delay the election process. It would be preferable for
this Court to correct the final delimitation order,
thereby avoiding further tiers of litigation.
(xv) Sri. P.K. Ibrahim argued that, though the
Inquiry Officer had found the objections raised by the
petitioner in the case he is appearing to be valid, the
Delimitation Commission had taken a contradictory
view. The delimitation order is a non-speaking order
and is passed in violation of the principles of natural
justice.
(xvi) Sri. Chandrasekharan contended that the
Delimitation Commissioner is obliged to consider the
objections raised by all the parties and pass a reasoned
order. As the final delimitation order is bereft of any
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reasons, the same is a nullity. He relied on the decision
of this Court in Krishnankutty A. v. Kerala State
Human Rights Commission, Thiruvananthapuram
and others41 to buttress his submission.
(xvii) Sri. B. Unnikrishnan, the party in person in W.P.
(C) No.22222/2025, submitted that the census was not
conducted in 2021. It is proposed to be conducted in 2027.
The existing delimitation was based on the 2011 census.
There are approximately 3-4 lakh fewer voters in the 2011
census than in the 2001 census. One assembly constituency
in Kottayam has been lost. There is no necessity to carry out
the exercise of delimitation, which is being done to cheat
the people. The entire process is a pre-planned drama.
(xviii) The learned Counsel appearing for the
petitioners in the other writ petitions adopted the
arguments advanced by the above-named learned
Senior Counsel/Counsel.
41 [2020 KHC 632]
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ANALYSIS, REASONING AND CONCLUSION
8. The question is whether the final delimitation
orders are amenable to challenge under Article 226 of
the Constitution of India.
9. By G.O.(P) No.36/2024/LSGD dated 14.06.2024,
the Government of Kerala constituted the Delimitation
Commission in the State, consisting of the State
Election Commissioner and four other officers.
Consequently, by Acts 14 and 15 of 2024 dated
09.07.2024, the Kerala Municipality (Second
Amendment) Act, 2024 and the Kerala Panchayat Raj
(Second Amendment) Act, 2024, the Government of
Kerala amended Section 6(3) of the Kerala Municipality
Act, 1994 and Section 6(3) of the Kerala Panchayat Raj
Act, 1994, respectively, increasing the minimum and
maximum seats in each constituency by one seat. A
corresponding amendment was also made to Section 3
of the Kerala Panchayat Raj (Fixation of Strength)
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Rules, 1994, and notifications were issued to fix the
strength of Grama/ Block/District Panchayats, as well as
Municipalities/ Municipal Corporations. After that, the
Government of Kerala notified that the total number of
seats would be filled through direct election. The
Delimitation Commission also issued guidelines for the
delimitation of constituencies and for determining the
boundaries.
10. Based on the guidelines, the Delimitation
Commission notified the draft delimitation proposals
and invited objections. In constituencies where
objections/ suggestions were received, the District
Election Officers ordered inquiries through Inquiry
Officers, who submitted their reports. On receipt of the
reports, the Delimitation Commission conducted
district-wise public hearings throughout the State. After
analysing the delimitation proposals, objections/
suggestions, reports of the Inquiry Officers and
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grievances of the objectors, the Delimitation
Commission issued the final delimitation orders with
respect to 941 Grama Panchayats, by increasing the
constituencies by 1375; 87 Municipalities, by increasing
the constituencies by 128; 6 Municipal Corporations, by
increasing the constituencies by 7; 152 Block
Panchayats, by increasing the constituencies by 187;
and 14 District Panchayats, by increasing the
constituencies by 15. The final delimitation notifications
have been published in the Kerala Gazette.
11. The final delimitation orders are assailed in
these writ petitions on multiple grounds, inter alia, that
the petitioners/objectors were denied a fair opportunity
to submit and substantiate their objections; that the
delimitation process was not carried out in a fair,
transparent and legally compliant manner; that the
impugned orders have been passed in contravention of
the fundamental principles of democracy and
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participatory governance; that the impugned orders are
vitiated due to procedural irregularities and violation of
principles of natural justice. It is further contented that
the mandatory procedure relating to public notices,
invitation of objections and conduct of hearing were not
fully followed; that the Inquiry Officers failed to
consider the objections raised by the petitioners
properly; that the demarcation of boundaries were
erroneous, resulting in irrational boundary formations;
and that misallocation of house numbers and unequal
distribution of voters among wards have culminated in
the denial of the petitioners' right to fair and effective
representation in the local self-government institutions.
12. On the other hand, the Delimitation
Commission has raised a preliminary objection to the
maintainability of the writ petitions, contending that
they are barred by virtue of Articles 243-O and 243-ZG
of the Constitution, Sections 10(3) and (3A) of the
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Kerala Panchayat Raj Act, 1994 and Section 10(2) of the
Delimitation Act, 2002, as well as the authoritative
interpretation of the above provisions in a plethora of
precedents rendered by the Hon'ble Supreme Court and
the various High Courts.
13. Parts IX and IXA of the Constitution, captioned
"The Panchayats" and "The Municipalities" were
incorporated in the Constitution by the Seventy-Third
and Seventy-Fourth Amendment Acts, 1992, w.e.f.
24.04.1993 and 01.06.1993, respectively. The above
provisions defined the constitutional framework
governing Panchayats and Municipalities, including
their establishment, composition, reservation of seats,
duration, disqualification of members, powers, authority
and responsibilities. They also contain express
provisions regulating elections to these bodies, as well
as a constitutional bar on judicial interference in
electoral matters.
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14. Article 243-O of the Constitution, which is
pari materia with Article 243-ZG, is reproduced below
for ready reference and reads thus:
"Article 243-O. Bar to interference by courts in electoral
matters.- Notwithstanding anything in this Constitution, -
(a) the validity of any law relating to the delimitation of
constituencies or the allotment of seats to such
constituencies, made or purporting to be made under
Art.243K shall not be called in question in any court;
(b) no election to any Panchayat shall be called in question
except by an election petition presented to such authority and
in such manner as is provided for by or under any law made by
the Legislature of a State]".
15. Articles 243-O and 243-ZG correspond to
Article 329 of the Constitution.
16. Section 10 of the Kerala Panchayat Raj Act,
1994, deals with the division of panchayats into
constituencies, and the same reads as under:
"10. Division of Panchayats into Constituencies-
(1) The Government shall, by notification in the Gazette,
constitute a Delimitation Commission consisting of the State
Election Commission as the Chairman and four Officers, not
below the rank of Secretary to Government, as members. The
said Delimitation Commission shall, as soon as may be after
fixing the strength of a Panchayat at any level under Section 6
and after determining the number of seats to be reserved for
Scheduled Castes, Scheduled Tribes and for Women, -
(a) divide every Panchayat into as many
constituencies as there are seats and fix the boundaries of such
constituencies:
Provided that the population of each
constituency shall, as far as practicable, be the same
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throughout the Panchayat area: Provided further that
where the territorial area of a Block Panchayat is divided
into constituencies, the boundaries of such constituencies
shall not divide any constituency of any Village Panchayat
and where the territorial area of a District Panchayat is
divided into constituencies the boundaries of such
constituencies shall not divide any constituency of any
Village Panchayat or of any Block Panchayat, into more
than one division.
(1A) The officers for the functioning for the Delimitation
Commission, procedure for the conduct of meeting including
quorum and other related matters shall be such, as may be
prescribed.
(1B) The State Election Commission or the officer
authorized by it in this behalf shall, on determination by the
Government of the number of seats to be reserved, earmarked
and constituency or constituencies to be reserved for Scheduled
Castes, Scheduled Tribes or Women.
(2) The Delimitation Commission shall.-
(a) publish the proposals of the Delimitation
Commission in respect of the matters mentioned in clause (a) of
sub-section (1), with a notice specifying the date on or after
which the proposals will be considered by it and by inviting
objections and suggestions with respect to the proposals before
a date specified in the notice, by affixing copies thereof on the
notice board of the office of the Panchayat concerned and in
such conspicuous places within the Panchayat area concerned;
(b) publish in the Gazette and in any two local
newspapers having wide circulation within the Panchayat area
concerned the fact of publication under clause (a);
(c) consider all objections and suggestions that the
Delimitation Commission may have received before the date so
specified; and
(d) delimit the constituencies.
(2A) The officer authorized by the State Election
Commission in this behalf shall determine, as to which
constituency, the constituencies reserved for scheduled castes,
scheduled tribes or women shall be allotted according to
rotation, by draw of lots at the time, date and place fixed by the
Commission in this behalf, by notification.
(2B) After the draw of lots under sub-section (2A), the
State Election Commission or the officer authorized by it shall
issue an order determining the constituency reserved for the
Scheduled Caste, Scheduled Tribes or Women.
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(3) An order made by the State Election Commission
or the officer authorized by it or the Delimitation
Commission shall not be called in question in any Court of
law.
(emphasis supplied)
17. Section 69(2A) of the Kerala Municipality Act,
1994, which is in pari materia with Section 10(3) of the
Kerala Panchayat Raj Act, 1994, and mandates that
every order issued by the Delimitation Commission
concerning the division of constituencies and
determination of boundaries under the said section shall
be published in the Gazette and shall have the force of
law.
18. Sections 9 and 10 of the Delimitation Act,
2002, read as follows:
"9. Delimitation of constituencies.-- (1) The Commission shall,
in the manner herein provided, then, distribute the seats in the
House of the People allocated to each State and the seats
assigned to the Legislative Assembly of each State as readjusted
on the basis of 1971 census to single-member territorial
constituencies and delimit them on the basis of the census
figures as ascertained, at the census held in the year 2011,
having regard to the provisions of the Constitution, the
provisions of the Act specified in section 8 and the following
provisions, namely:--
(a) all constituencies shall, as far as practicable, be
geographically compact areas, and in delimiting them
regard shall be had to physical features, existing
boundaries of administrative units, facilities of
communication and public convenience;
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(b) every assembly constituency shall be so delimited as to
fall wholly within one parliamentary constituency;
(c) constituencies in which seats are reserved for the
Scheduled Castes shall be distributed in different parts of the
State and located, as far as practicable, in those areas where
the proportion of their population to the total is comparatively
large; and
(d) constituencies in which seats are reserved for the
Scheduled Tribes shall, as far as practicable, be located in areas
where the proportion of their population to the total is the
largest.
(2) The Commission shall-
(a) publish its proposals for the delimitation of
constituencies, together with the dissenting proposals, if any, of
any associate member who desires publication thereof, in the
Gazette of India and in the Official Gazettes of all the States
concerned and also in such other manner as it thinks fit;
(b) specify a date on or after which the proposals shall be
further considered by it;
(c) consider all objections and suggestions which may have
been received by it before the date so specified, and for the
purpose of such consideration, hold one or more public sittings
at such place or places in each State as it thinks fit; and
(d) thereafter by one or more orders determine --
(i) the delimitation of parliamentary constituencies;
and
(ii) the delimitation of assembly constituencies, of
each State.
10. Publication of orders and their date of operation.-
(1) The Commission shall cause each of its orders made
under section 8 or section 9 to be published in the Gazette of
India and in the Official Gazettes of the States concerned and
simultaneously cause such orders to be published at least in two
vernacular newspapers and publicize on radio, television and
other possible media available to the public and after such
publication in the Official Gazettes of the States concerned,
every District Election Officer shall cause to be affixed, the
Gazette version of such orders relating to the area under his
jurisdiction, on a conspicuous part of his office for public
notice.
(2) Upon publication in the Gazette of India, every
such order shall have the force of law and shall not be
called in question in any court.
(emphasis supplied)
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19. The afore referred constitutional and statutory
provisions, namely, Articles 243-O and 243-ZG of the
Constitution, Section 10(3) of the Kerala Panchayat Raj
Act, 1994, Section 69(2A) of the Kerala Municipality
Act, 1994, and Section 10(2) of the Delimitation Act,
2002, explicitly declare that a final delimitation order,
once notified, shall have the force of law and shall not
be called in question before any court. Furthermore,
Article 243-O(b) mandates that no election to any
Panchayat shall be called in question except by an
election petition presented to such authority and in
such manner as provided by any law enacted by the
Legislature of a State.
20. While interpreting Sections 8, 9, and 10 of the
Delimitation Commission Act, 1962, a Constitution
Bench of the Hon'ble Supreme Court in Meghraj
Kothari2, laid down the following principles:
"19. In our view, therefore, the objection to the
delimitation of constituencies could only be entertained by the
Commission before the date specified. Once the orders made by
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the Commission under Sections 8 and 9 were published in the
Gazette of India and in the official gazettes of the States
concerned, these matters could no longer be reagitated in a
court of law. There seems to be very good reason behind such a
provision. If the orders made under S.8 and 9 were not to
be treated as final, the effect would be that any voter, if
he so wished, could hold up an election indefinitely by
questioning the delimitation of the constituencies from
court to court. Section 10 (2) of the Act clearly
demonstrates the intention of the Legislature that the
orders under Sections 8 and 9 published under Section 10
(1) were to be treated as law which was not to be
questioned in any court.
20. It is true that an order under Section 8 or 9 published under
Section 10(1) is not part of an Act of Parliament, but its effect is
to be the same.
*** *** ***
23. Similarly it may be said here that once the
Delimitation Commission has made orders under S.8 and 9 and
they have been published under S.10 (1), the orders are to have
the same effect as if they were law made by Parliament itself".
(emphasis supplied)
21. Similarly, in State of U.P. and others v.
Pradhan Sangh Khesttra Samiti and others3, the
Hon'ble Supreme Court, while interpreting Articles 243-
C, 243-K and 243-O of the Constitution, the Panchayat
Raj Act, 1947, and Section 9 of the Delimitation Act,
1950, enunciated thus:
"11. *** *** *** It is for the Government to decide in
what manner the panchayat areas and the constituencies in
each panchayat area will be delimited. It is not for the Court to
dictate the manner in which the same would be done. So long
as the panchayat areas and the Constituencies are delimited in
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conformity with the constitutional provisions or without
committing a breach thereof, the Courts cannot interfere with
the same......................... What is more objectionable in the
approach of the High Court is that although clause (a) of
Art.243 O of the Constitution enacts a bar on the interference
by the Courts in electoral matters including the questioning of
the validity of any law relating to the delimitation of the
constituencies or the allotment of seats to such constituencies
made or purported to be made under Art.243K and the election
to any panchayat, the High Court has gone into the question of
the validity of the delimitation of the constituencies and also the
allotment of seats to them...........".
22. Likewise, in Association of Resident of
Mhow (ROM) and another v. Delimitation
Commission of India and others5, the Hon'ble
Supreme Court, while interpreting the provisions of the
Delimitation Act, has held as follows:
"18. The most important aspect of the matter required to
be borne in mind is that the proposals for delimitation
published under S.9 (2) of the Act are with regard to the whole
of the State. The proposals are not a constituency centric one.
Determining the delimitation of Parliamentary Constituencies
and Assembly Constituencies is a very complex and lengthy
process. S.9 (1) of the Act mandates the Commission as to what
are the factors apart from the provisions of the Constitution and
provisions of the Act required to be taken into consideration
which are noticed herein above. S.9(2) mandates the
Commission to publish its proposals for the delimitation of the
constituencies in the manner provided thereunder. It is true,
determination of the delimitation of Parliamentary
Constituencies and Assembly Constituencies, as the case may
be, shall be only after consideration of all objections and
suggestions which may have been received by the Commission
before the specified date for which purposes the Commission
may hold one or more public sittings at such place or places in
each State as it thinks fit. The Commission is not required to
hold public meeting in each and every Parliamentary
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Constituency. What the Commission required is to consider the
objections and suggestions for its proposals before determining
the delimitation of the constituencies in the entire State. The
proposals cannot emanate from any interested person.
The distinction between the Commission's proposals and
objections and suggestions in response to such proposals
is to be borne in mind. Every suggestion or objection
cannot ultimately result in any fresh proposal by the
Commission. The Commission is not under any legal or
Constitutional obligation to go on issuing any revised
proposals depending upon every objection and suggestion
as may be received by it in response to its proposals.
Since the exercise of the delimitation is not with
reference to any particular constituency, the suggestions
or objections, as the case may be, in respect of one
constituency may have their impact at least on one or
more of the adjoining constituencies.....................The
Commission's power to determine delimitation of the
constituency is not unlimited but is structured by the provisions
of the Act and more particularly by S.8 and 9 of the Act apart
from the Constitution (Eighty fourth Amendment) Act, 2001 and
Constitution (Eighty seventh Amendment) Act, 2003 which
have, inter alia, amended Arts.81, 82, 170, 330 and 332 of the
Constitution of India. The effect of these amendments to the
Constitution inter alia is that each Parliamentary Constituency
in each State shall be an integral multiple of the number of
seats comprised therein, and no Assembly Constituency shall
extend to more than one Parliamentary Constituency.
*** *** ***
22. It is true the observations made in this judgment
"that neither the delimitation of the Panchayat area nor
the constituencies in the said area and the allotments of
seats to the constituencies could have been challenged
nor the court could have entertained such challenge
except on the ground that before the delimitation, no
objections were invited and no hearing was given" may
lend some support to the submission made by the learned
counsel for the appellant that there could be a challenge
in case where final determination of delimitation of
constituencies was made without inviting any objections
whatsoever. But that is not the ratio of the
judgment................."
*** *** ***
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23. The principal contention advanced by the
learned Counsel for the petitioners is that Meghraj
Kothari2 was rendered before the enunciation of the
doctrine of 'basic structure' in Kesavananda Bharati24.
In the latter decision, the Hon'ble Supreme Court has
held that the power of judicial review is an integral part
of the basic structure of the Constitution. Therefore, the
ratio in Meghraj Kothari2 stands diluted, and there is
no legal bar for this Court to exercise its jurisdiction
and interfere with the final delimitation orders.
24. The above contention stands conclusively
answered by a Division Bench of this Court in Chief
Electoral Officer v. Sunny Joseph11, in the following
manner:
"10. Counsel appearing for the petitioner placed
considerable reliance on the decisions in Kesavananda
Bharathi's case (AIR 1973 SC 1461), State of Rajasthan v.
Union of India (AIR 1977 SC 1361) and S. R. Bommai v. Union
of India (AIR 1994 SC 1918) and other decisions and
contended that since Art. 226 of the Constitution being basic
structure of the Constitution judicial review of orders passed
under S.8 and 9 of the Delimitation Act, 2002 cannot be
excluded from the purview of judicial review. Counsel
submitted even in spite of Art. 323 A and 365 exclusions of
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jurisdiction of court was declared illegal. Relying on the
decision of the apex court in L. Chandrakumar's case (AIR
1997 SC 1125) counsel also submitted that exclusion of
jurisdiction under 10th Schedule was held to be not binding on
courts. In any view counsel submitted that any law as
understood under Art.329 (a) of the Constitution can be
challenged under Art.226 of the Constitution of India.
11. We find it unable to agree with the proposition urged
by counsel for the petitioner. Basic structure theory enunciated
in Kesavananda Bharathi's case, came up for consideration
before the apex court in Smt. Indira Nehru Gandhi v. Raj
Narain (AIR 1975 SC 2299) and in Para.667 of the judgment,
Justice Shri Y. V. Chandrachud dealing with the argument of
the counsel that judicial review is part of the basic structure of
the Constitution noticed that when the Constitution was
originally enacted it expressly excluded judicial review in a
large variety of important matters. Reference was made to
Art.31 (4), 31 (6), 136 (2), 227 (4), 262 (2) and 329 (a) of the
Constitution of India. The court noticed that each of the
provisions has a purpose behind it but those provisions would
show that the Constitution did not regard judicial review as an
indispensable measure of the legality or propriety of every
determination. Art. 136 (2) expressly took away the power of
the Supreme Court to grant special leave to appeal from the
decisions of any court or Tribunal constituted by a law relating
to the Armed Forces. Art.262 (2) authorised the Parliament to
make a law providing that the Supreme Court or any other
court shall have no jurisdiction over certain river disputes.
Reference was also made to Art.103 (1) and 329(b). Art. 102
prescribes disqualifications for membership of the Parliament.
It was noticed that by Art. 103 (1) any question arising under
Art. 102 as to whether a member of the Parliament has become
subject to any disqualification has to be referred to the
President whose decision is final. Further President is required
by Art. 103 (2) to obtain the opinion of the Election
Commission and to act according to its opinion. The court
noticed that in a vital matter pertaining to the election for
membership of the Parliament the framers of the Constitution
had left the decision to the judgment of the executive. Further
Art.327 and 328 give power to the Parliament and the State
Legislatures to provide by law for all matters relating to
elections to the respective legislatures including the
preparation of electoral rolls and the delimitation of
constituencies. It also noticed that by Art 329 (a) the
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validity of any law relating to the delimitation of
constituencies or the allotment of seats to such
constituencies cannot be called in question in any court.
Referring to Art. 329 (b) the court carved out that the
article provides that no election to Parliament or the
State Legislature shall be called in question except
election petition presented to such authority and in such
manner as may provided for by or under any law made by
the appropriate Legislature. Judicial review there can be
excluded in certain limited areas though it is considered
to be the basic structure of the Constitution.
12. The Constitution Bench of the apex court later in L.
Chandrakumar Union of India and others (1997 (3) SCC 261)
after referring to the decisions of the apex court in
Kasavananda Bharat's case. Minerva Mills Ltd. v. Union of
Enda (1980 (3) SCC 625) and Indira Nehra Gandhi's case,
noticed that Art 329 as an example and pointed out that
judicial review cannot be considered to a part of the basic
structure so far as election to the Legislature is concerned in
the above decision apex court held that the power of judicial
review over legislative action vested in the High Courts under
Art. 226 and the Supreme Court under Art 32 of the
Constitution, constituting part of its basic structure and
therefore ordinarily the power of the High Courts and the
Supreme Court to test the constitutional validity of legislations
can never be ousted or excluded Constitutional Bench
therefore noticed that in extraordinary circumstances for
example for purity of election and other related matters
judicial review cannot be considered to be part of basic
structure and same can be ousted by law."
25. In State of Goa and another v. Fouziya
lmtiaz Shaikh6, a three-Judge Bench of the Hon'ble
Supreme Court, after considering a stock of decisions
concerning challenges to delimitation orders, including
N.P. Ponnuswami23, Laxmibai v. Collector, Nanded
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and others42, Kishansing Tomar v. Municipal
Corporation of the City of Ahamedabad and
others43, Indrajit Barua and others v. Election
Commission of India and others44, Meghraj
Kothari2, Association of Residents of Mhow (ROM)
v. Delimitation Commission of India5, etc., held that,
in the context of municipal elections, the constitutional
bar contained in Article 243-ZG(a) mandates that there
be a judicial hands-off of the writ or any court in
questioning the validity of any law relating to
delimitation of constituencies made or purporting to be
made under Article 243-ZA. This embargo flows from
the non-obstante clause contained in Article 243-ZG. It
was observed that the statutory provisions governing
delimitation and allotment of seats cannot, therefore, be
questioned in any court. However, orders made under
42 [(2020) 12 SCC 186]
43 [(2006) 8 SCC 352]
44 [(1985) 4 SCC 722]
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such statutory provisions can be questioned in courts,
provided the concerned statute does not confer such
orders the status of a statutory provision. Thus, any
challenge to orders relating to delimitation or allotment
of seats, including preparation of electoral rolls, can be
challenged in the manner provided by the statutory
provisions dealing with delimitation of constituencies
and allotment of seats. The constitutional bar under
Article 243-ZG(a) applies only to the courts, not the
State Election Commission, which is responsible for
supervising, directing, and controlling the preparation
of electoral rolls and conducting elections to
municipalities. The duty of the State Election
Commission is to countermand any illegal orders made
by any authority, including the State Government, that
delimit constituencies or allot seats to such
constituencies, which can be done either before or
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during the electoral process, bearing in mind its
constitutional duty as delineated in the provisions.
26. On the same lines, in Election Commission
of India v. Ashok Kumar28, a three-Judge Bench of the
Hon'ble Supreme Court, after reviewing the case laws
on Articles 329(b) and 226, has held as under:
"28. Election disputes are not just private civil disputes
between two parties. Though there is an individual or a few
individuals arrayed as parties before the court but the stakes of
the constituency as a whole are on trial. Whichever way the lis
terminates it affects the fate of the constituency and the
citizens generally. A conscientious approach with overriding
consideration for welfare of the constituency and strengthening
the democracy is called for. Neither turning a blind eye to the
controversies which have arisen nor assuming a role of
overenthusiastic activist would do. The two extremes have to be
avoided in dealing with election disputes." A useful summary of
conclusions based on the case law was then set out by the court
as follows:
"31. The founding fathers of the Constitution have
consciously employed use of the words "no election shall be
called in question" in the body of Section 329(b) and these
words provide the determinative test for attracting
applicability of Article 329(b). If the petition presented to the
court "calls in question an election" the bar of Article 329(b) is
attracted. Else it is not.
32. For convenience's sake we would now generally sum
up our conclusions by partly restating what the two
Constitution Benches have already said and then adding by
clarifying what follows therefrom in view of the analysis made
by us hereinabove:
(1)If an election, (the term election being widely
interpreted so as to include all steps and entire proceedings
commencing from the date of notification of election till the
date of declaration of result) is to be called in question and
which questioning may have the effect of interrupting,
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obstructing or protracting the election proceedings in any
manner, the invoking of judicial remedy has to be postponed
till after the completing of proceedings in elections.
(2) Any decision sought and rendered will not amount to
"calling in question an election" if it subserves the progress of
the election and facilitates the completion of the election.
Anything done towards completing or in furtherance of the
election proceedings cannot be described as questioning the
election.
(3)Subject to the above, the action taken or orders issued
by Election Commission are open to judicial review on the well-
settled parameters which enable judicial review of decisions of
statutory bodies such as on a case of mala fide or arbitrary
exercise of power being made out or the statutory body being
shown to have acted in breach of law.
(4)Without interrupting, obstructing or delaying the
progress of the election proceedings, judicial intervention is
available if assistance of the court has been sought for merely
to correct or smoothen the progress of the election
proceedings, to remove the obstacles therein, or to preserve a
vital piece of evidence if the same would be lost or destroyed
or rendered irretrievable by the time the results are declared
and stage is set for invoking the jurisdiction of the court.
(5) The court must be very circumspect and act with
caution while entertaining any election dispute though not hit
by the bar of Article 329(b) but brought to it during the
pendency of election proceedings. The court must guard
against any attempt at retarding, interrupting, protracting or
stalling of the election proceedings. Care has to be taken to
see that there is no attempt to utilise the court's indulgence by
filing a petition outwardly innocuous but essentially a
subterfuge or pretext for achieving an ulterior or hidden end.
Needless to say that in the very nature of the things the court
would act with reluctance and shall not act, except on a clear
and strong case for its intervention having been made out by
raising the pleas with particulars and precision and supporting
the same by necessary material."
27. In addition to the well-settled legal principles
laid down in the above-referred decisions, it is
significant to note that the decision in Kesavananda
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Bharati24 was rendered in 1973. Articles 243-O and
243-ZG were subsequently inserted in the Constitution
by the 73rd and 74th Amendment Acts, 1992, which came
into force on 24.04.1993 and 01.06.1993, respectively.
The above provisions expressly enshrine a bar that,
notwithstanding anything in the Constitution, the
validity of any law relating to the delimitation of
constituencies under Article 243-K shall not be
questioned in any court except through an election
petition. Articles 243-O and 243-ZG have withstood
scrutiny by the Courts over time and remain firmly
entrenched in the Constitution.
28. On an analysis of Articles 243-O and 243-ZG
read together with the statutory restrictions embodied
in Section 10 of the Kerala Panchayat Raj Act, 1994,
Section 69(2A) of the Kerala Municipality Act, 1994, and
Sections 9 and 10 of the Delimitation Act, 2002, all of
which were enacted post Kesavananda Bharati24 era -
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the contention that the principles laid down in Meghraj
Kothari2 is no longer good law, is wholly untenable.
29. The next contention raised by the petitioners
is that, in light of the decision in Kishorchandra v.
Chhanganlal Rathod27, wherein the Hon'ble Supreme
Court has held that nothing that precludes the court
from examining the validity of orders passed by the
Delimitation Commission against the touchstone of the
Constitution, particularly if the orders are found to be
manifestly arbitrary and irreconcilable to the
constitutional values. The constitutional court can
exercise the power of judicial review within a limited
sphere and at an appropriate stage. The same view has
been expressed in Union Territory of Ladakh and
others v. Jammu & Kashmir National Conference18
and Harnek Singh v. Charanjith Singh and others26,
wherein the Hon'ble Supreme Court has held that the
restrictions imposed in the Constitution in delimitation
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matters are generally self-imposed. However, in an
instance of unjust executive action or where there is an
attempt to disturb a level playing field among the
candidates and/or political parties with any justifiable or
intelligible basis, the Constitutional Courts are duty-
bound to intervene.
30. It is noteworthy that the petitioners have not
challenged the constitutional or statutory provisions
relating to the delimitation of constituencies or the
determination of boundaries contained in the
Constitution or in the concerned statutes. The challenge
raised in these writ petitions, as summarised earlier, is
directed primarily against the correctness of the
delimitation orders. Even on the touchstone of the
principles of fairness and principles of natural justice,
the petitioners do not dispute the fact that delimitation
proposals and plans were duly notified, that all
aggrieved persons were permitted to file their
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objections to the proposals, that the Inquiry Officers
submitted their inquiry reports on the objections raised,
that district-wise public hearings were conducted
throughout the State and the objectors were heard. It
was after that, following the procedure laid down in the
guidelines, that the final delimitation orders were
notified to the subjective satisfaction of the Delimitation
Commission.
31. Fundamentally, the petitioners' grievance
arises from the dissatisfaction with certain factual
aspects of the delimitation, which the Delimitation
Commission has addressed. Thus, the legality and
correctness of the final delimitation orders, including
the appreciation of objections, inquiry reports, hearing
conducted, and the reasons given, involve disputed
questions of fact. In any given case, the delimitation
orders cannot be characterised as manifestly arbitrary,
mala fide or irreconcilable with constitutional values to
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invoke the limited jurisdiction recognised in
Kishorchandra v. Chhanganlal Rathod27, Union
Territory of Ladakh and others v. Jammu &
Kashmir National Conference18 and Harnek Singh
v. Charanjith Singh and others26, since mala fides
and arbitrariness cannot be lightly inferred. The mere
rejection of the petitioners' objections cannot, by itself,
be labelled as an arbitrary or a mala fide action.
Moreover, a Constitution Bench rendered the decision in
Meghraj Kothari2 and the judgments in State of Goa
and another v. Fouziya lmtiaz Shaikh and another6
and Election Commission of India v. Ashok Kumar28
were delivered by a bench of three judges. Going by the
law of precedents, I am bound to follow the law laid
down by the larger Benches.
32. In certain writ petitions, the petitioners have
contended that, being satisfied with the proposals, they
refrained from objections. However, the final
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delimitation orders are contradictory to the proposals.
Consequently, if the writ petitions are not entertained,
the petitioners would be denied the opportunity to
challenge the final delimitation orders. This contention
substantiates that the parties are dissatisfied with either
the proposals or the final delimitation orders. If this
Court is to interfere with the final delimitation orders
merely at the request of a few aggrieved individuals, the
delimitation process will become a never ending affair.
It is perhaps for this reason that the Parliament has
consciously insulated delimitation orders from judicial
secrutiny, with the underlying rationale to prevent
endless litigation that could paralyse the electoral
process. While judicial review is sacrosanct, limited
restrictions are constitutionally permissible, particularly
in matters concerning elections, where finality and
timely conduct of elections are of paramount
importance for the democratic process. The Kerala
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Panchayat Raj Act, 1994, the Kerala Municipality Act,
1994, and the Delimitation Act, 2002, adopt criteria for
determining the population divisions and constituency
boundaries that are, as far as practicable, indicative
rather than precise.
33. It is worthwhile to recall the observations by
Earl Warren, CJ, in B.A. Reynolds case, where he
remarked that it is practically impossible to arrange
legislative districts in such a manner that each contains
an identical number of residents, citizens, or voters; the
pursuit of mathematical exactitude in proportionality is,
in practice, an unworkable constitutional requirement.
34. The above principle has been reiterated by the
Hon'ble Supreme Court in Jammu and Kashmir
National Panthers Party v. Union of India and
others19, wherein it is observed that ensuring
uniformity in the value of votes is not a constitutional
imperative for the conduct of a free and fair election
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under the constitutional dispensation. The formulation
of a flawless delimitation order, based on an arithmetic
proposition, is inherently impracticable.
35. In R.C.Poudyal v. Union of India20, the
Hon'ble Supreme Court held as follows:
"119. It is true that the right to vote is central to the right to
participation in the democratic process. However, there is less
consensus amongst theorists on the propriety of judicial
activism in the voting area. In India, the Delimitation Laws
made under Article 327 of the Constitution of India, are
immune from the 'judicial test of their validity and the
process of allotment of seats and constituencies not liable
to be called in question in any court by virtue of Article
329(a) of the Constitution. But the laws providing
reservations are made under authority of other provisions of the
Constitution such as those in Article 332 or clause (f) of Article
371F which latter is a special provision for Sikkim.
120. The rationale and constitutionality of clause (f) and the
other provisions of the electoral laws impugned in these
petitions are sought to be justified by the respondents on
grounds that first, a perfect arithmetical equality of value of
votes is not a constitutionally mandated imperative of
democracy and, secondly, that even if the impugned provisions
make a departure from the tolerance limits and the
constitutionally permissible latitudes, the discriminations
arising are justifiable on the basis of the historical
considerations peculiar to and characteristic of the evolution of
Sikkim's political institutions.................
*** *** *** ***
182. The principle of one man, one vote envisages that
there should be parity in the value of votes of electors.
Such a parity though ideal for a representative democracy
is difficult to achieve. There is some departure in every
system following this democratic path. In the matter of
delimitation of constituencies, it often happens that the
population of one constituency differs from that of the
other constituency and as a result although both the
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constituencies elect one member, the value of the vote of
the elector in the constituency having lesser population is
more than the value of the vote of the elector of the
constituency having a larger population.............."
(emphasis given)
36. The same view has been reiterated by the
Hon'ble Supreme Court in Jammu and Kashmir
National Panthers Party v. Union of India 19 in the
following words:
"22. On a perusal of the aforesaid principles as laid down by
this Court in the Constitution Bench judgment, we are of the
opinion that a right to caste vote is a valuable right but to
demand any uniform value of one's voting right through
the process of delimitation, disregarding the statutory
and constitutional dispensation based on historical
reasons is not a justiciable right.
23. In the context of this question we must keep in mind
the constitutional scheme in Part XV relating to election.
Article 327 of the Constitution empowers the Parliament
to make a law relating to delimitation of constituencies.
The mandate of Article 329A is that any law relating to
the delimitation of constituencies or the allotment of
seats to such constituencies shall not be called in
question in any Court. Identical provisions have been made in
Section 142 of the Constitution of J & K....... ****
24. It is, therefore, clear that there is an express constitutional
bar to any challenge being made to the delimitation law which
is made under Constitutional provisions. Therefore, the
substantial challenge of the appellant in this proceeding is not
to be entertained by any Court, including this Court............"
31. This Court has already held relying on the
Constitution Bench judgment in Poudyal (supra) that
ensuring uniformity in the value of votes is not a
constitutionally mandated imperative of free and fair
election under our constitutional dispensation. Therefore,
the argument on the question of Basic Structure is also
without substance and is rejected."
(emphasis given)
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37. The decisions relied on by the learned counsel
for the petitioners of the various other High Courts are
persuasive particularly in light of the authoritative
pronouncements by the Hon'ble Supreme Court and this
Court. Furthermore, the decisions in Union of India v.
Parashotam Dass41, L. Chandra Kumar v. Union of
India and others38, and Association for Democratic
Reforms & another36 have not been rendered in the
context of the delimitation process; therefore, they are
not apposite to the lis at hand.
38. In conclusion, I refer to the observations in
Anugrah Narain Singh and another v. State of U.P.
and others4, wherein the Hon'ble Supreme Court,
while considering a challenge against the postponement
of municipal elections in the State of Uttar Pradesh,
observed as follows:
"13. The answer must be emphatically in the affirmative. The
bar imposed by Art.243ZG is two fold. Validity of laws relating
to delimitation and allotment of seats made under Art.243ZA
cannot be question in any Court. No election to a Municipality
can be questioned except by an election petition. Moreover, it is
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well settled by now that if the election is imminent or well
underway, the Court should not intervene to stop the election
process. If this is allowed to be done, no election will ever take
place because someone or the other will always find some
excuse to move the Court and stall the elections".
On a comprehensive consideration of the facts, the
materials on record, and the legal principles on the
point, I find the preliminary objection raised by the
Delimitation Commission to be legally tenable. In this
context, I hold that the final delimitation orders are not
amenable to challenge under Article 226 of the
Constitution. Consequently, I dismiss the writ petitions
as not maintainable; however, the dismissal shall not, in
any manner, prejudice the petitioners' rights to pursue
the statutory remedies available to them under the law.
Sd/-
C.S.DIAS, JUDGE
dkr
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W.P.(C) No.19332 of 2025 and
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APPENDIX OF WP(C) 19332/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 ISSUED BY THE 1ST
RESPONDENT ALTERING THE STRENGTH
OF 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION ISSUED BY THE 3RD
RESPONDENT DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER OF THE 5TH
RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE INQUIRY
OFFICER'S REPORT DATED 26.12.2024
EXHIBIT P5 A TRUE COPY OF THE REPORT DATED
02.11.2024 PREPARED BY THE
PREVIOUS SECRETARY
EXHIBIT P6 A TRUE COPY OF THE LETTER GIVEN BY
THE SECRETARY IN CHARGE
WITHDRAWING HIS LEAVE REQUEST
EXHIBIT P7 A TRUE COPY OF THE ORDER OF THE
LSGD JOINT DIRECTOR TRANSFERRING
CHARGE OF SECRETARY TO THE
7THRESPONDENT
EXHIBIT P8 A TRUE COPY OF THE COMPLAINT DATED
02.04.2025 FILED BY THE 1ST
PETITIONER
EXHIBIT P8(A) TRUE COPY OF THE COMPLAINT DATED
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W.P.(C) No.19332 of 2025 and
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15.04.2025 FILED BY THE 1ST
PETITIONER IS PRODUCED
EXHIBIT P9 A TRUE COPY OF THE DRAFT
DELIMITATION REPORTSUBMITTED BY
THE 7THRESPONDENT
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
25.04.2025
EXHIBIT P11 A TRUE COPY OF THE LETTER RAISING
OBJECTIONS DATED 28.04.2025
SUBMITTED BY THE 5THRESPONDENT
GRAMA PANCHAYATIS PRODUCED
EXHIBIT P12 TRUE COPY OF THE ORDER DATED
29.04.2025 PASSED BY THE
DELIMITATION COMMISSION
EXHIBIT P13 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025 PASSED BY THE 3RD
RESPONDENT IS PRODUCED
EXHIBIT P14 A TRUE COPY OF THE MAP SHOWING OLD
BOUNDARIES AND NEW BOUNDARIES FOR
THE 5TH RESPONDENT GRAMA
PANCHAYAT, PUBLISHED IN THE
WEBSITE OF THE 3RD RESPONDENT IS
PRODUCED
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT NO.1/2024
DATED 26-12-2024 SUBMITTED BY THE
6TH RESPONDENT INQUIRY OFFICER
BEFORE THE 4TH RESPONDENT DISTRICT
ELECTION OFFICER
EXHIBIT-R3(B) THE TRUE COPY OF ANNEXURE-2
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W.P.(C) No.19332 of 2025 and
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RECOMMENDATION DATED 07-01-2025
SUBMITTED BY THE 4TH RESPONDENT
BEFORE THE 3RD RESPONDENT
EXHIBIT-R3(C) THE TRUE COPY OF LETTER
NO.SDC/5/2024-SDC3 DATED 14-03-
2025 ISSUED BY THE SECRETARY OF
3RD RESPONDENT DELIMITATION
COMMISSION TO THE DISTRICT
ELECTION OFFICERS CONCERNED
EXHIBIT-R3(D) THE TRUE COPY OF THE JUDGMENT
DATED 18-06-2010 OF THIS HON'BLE
EXHIBIT-R3(E) THE TRUE COPY OF THE JUDGMENT
DATED 07-09-2010 OF THIS HON'BLE
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APPENDIX OF WP(C) 19182/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF VANIMAL
GRAMA PANCHAYAT ISSUED BY THE 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P3(A) TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE VANIMAL
GRAMA PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
NIL PREFERRED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT DATED 03.12.2024 ISSUED BY
OFFICE OF THE 5TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED
03.12.2024 PREFERRED BY THE MR.
SHEBY SEBASTIAN BEFORE THE 5TH
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RECOMMENDATION
REPORT DATED NIL FILED BY THE 5TH
RESPONDENT BEFORE THE 4TH
RESPONDENT
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EXHIBIT P8 TRUE COPY OF THE ORDER NO.
SDC/850/2024/SDC8 DATED 25.04.2025
PASSED IN THE PROCEEDINGS OF THE
4TH RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF
VANIMEL PANCHAYAT FINAL ORDER
DATED 15.05.2025 PASSED BY THE 4TH
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF LETTER
NO.S.C3/752/25 DATED 02-06-2025
ISSUED BY THE SECRETARY OF 6TH
RESPONDENT PANCHAYAT TO THE 4TH
RESPONDENT
EXHIBIT-R4(B) THE TRUE COPY OF THE MAP OF THE
VANIMEL GRAMA PANCHAYAT AS PER
EXT. P9 FINAL DELIMITATION ORDER
EXHIBIT-R4(C) THE TRUE COPY OF ANNEXURE-2A
(DATED 25-10-2024) IN RESPECT OF
CONSTITUENCY NOS.1, 2 AND 3 OF 6TH
RESPONDENT PANCHAYAT
EXHIBIT-R4(D) THE TRUE COPY OF ANNEXURE-2A
(DATED 02-05-2025) IN RESPECT OF
CONSTITUENCY NOS. 1, 2 AND 3 OF
6TH RESPONDENT PANCHAYAT
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connected cases
APPENDIX OF WP(C) 19384/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF NOTIFICATION DATED 06.09.2024
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF PETITION NO.
SDC/KSD/414/2024 CONTAINING
EXHIBIT P5 A TRUE COPY OF A SERIES OF
OBJECTIONS AND COMPLAINTS
SUBMITTED BY OTHER RESIDENTS OF
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P6 A TRUE COPY OF THE ORDER PASSED BY
3RD RESPONDENT DATED 25.04.2025
EXHIBIT P7 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF INQUIRY REPORT
DATED 31-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE 3RD
RESPONDENT THROUGH THE 4TH
RESPONDENT IN RESPECT OF THE
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W.P.(C) No.19332 of 2025 and
connected cases
OBJECTION SUBMITTED BY THE 1ST
PETITIONER AGAINST EXT. P3 DRAFT
DELIMITATION PROPOSAL OF UDMA
GRAMA PANCHAYAT
EXHIBIT-R3(C) THE TRUE COPY OF CERTIFICATE DATED
16-06-2025 SUBMITTED BY THE
SECRETARY OF 5TH RESPONDENT
PANCHAYAT BEFORE THE 3RD
RESPONDENT
EXHIBIT-R3(D) THE TRUE COPY OF INQUIRY REPORT
DATED 31-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE 3RD
RESPONDENT THROUGH THE 4TH
RESPONDENT IN RESPECT OF THE
OBJECTION SUBMITTED BY THE 2ND
PETITIONER AGAINST EXT. P3 DRAFT
DELIMITATION PROPOSAL OF UDMA
GRAMA PANCHAYAT
EXHIBIT-R3(E) THE TRUE COPY OF ANNEXURE-2A
(DATED 25-10-2024) IN RESPECT OF
OF 5TH RESPONDENT PANCHAYAT
EXHIBIT-R3(F) THE TRUE COPY OF ANNEXURE-2A
(DATED 29-04-2025) IN RESPECT OF
OF 5TH RESPONDENT PANCHAYAT
EXHIBIT-R3(B) THE TRUE COPY OF RELEVANT PAGES OF
RECOMMENDATION SUBMITTED BY THE
4TH RESPONDENT BEFORE THE 3RD
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 19625/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION
DATED 07-08-2024 SUBMITTED BY THE
PETITIONER TO THE 3RD RESPONDENT
EXHIBIT P2 TRUE COPY OF THE REPLY DATED 19-
10-2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED
03-12-2024 ALONG WITH THE RECEIPT
BEARING NO. SDO/KNR/406/2024
ISSUED BY THE 4TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE EXPLANATION DATED
12-02-2025 ALONG WITH THE RELEVANT
DOCUMENTS
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P8 TRUE COPY OF THE REPORT DATED 19-
03-2025 SUBMITTED BY THE 6TH
RESPONDENT TO THE 4TH RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF
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W.P.(C) No.19332 of 2025 and
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THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 24-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE 3RD RESPONDENT
EXHIBIT-R3(B) THE TRUE COPY OF CERTIFICATE
NO.SC3/2190/2024 DATED 17-06-2025
SUBMITTED BY THE 6TH RESPONDENT
BEFORE THE 3RD RESPONDENT
PETITIONER EXHIBITS
EXHIBIT P10 TRUE COPY OF THE REPLY DATED 23-
01-2025 ISSUED BY THE 3RD
RESPONDENT
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 19960/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE DRAFT
NOTIFICATION BEARING NO. SDC
776/2024/SEC.4/THIRUVANANTHAPURAM
DATED 18.11.2024
EXHIBIT P2 A TRUE COPY OF THE PETITIONER'S
OBJECTION
EXHIBIT P3 A TRUE COPY OF THE NOTIFICATION
NO. SDC/51/2025/SDC4 DATED
19.05.2025, PUBLISHED AS S.R.O.
EXHIBIT P4 A TRUE COPY OF THE RELEVANT PRESS
RELEASE
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R2(B) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE INQUIRY OFFICER
BEFORE THE 2ND RESPONDENT
EXHIBIT-R2(C) THE TRUE COPY OF ORDER
NO.SDC/776/2024/SDC4 DATED 25-04-
2025 ISSUED BY THE 2ND RESPONDENT
EXHIBIT-R2(D) THE TRUE COPY OF LETTER
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
NO.A4/3007/2024 DATED 17-06-2025
SUBMITTED BY THE 4TH RESPONDENT
BEFORE THE 2ND RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 19963/2025
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE MAP OF THE
EXISTING CONSTITUENCIES OF ERAMAM
KUTTOOR GRAMA PANCHAYATH
EXHIBIT P-2 TRUE COPY OF THE NOTIFICATION NO.
8DC/945/2024/SDC6 DATED 18-11-2024
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P-3 TRUE COPY OF THE GUIDELINE ISSUED
BY THE SECOND RESPONDENT ON
SEPTEMBER 24, 2024
EXHIBIT P-4 TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER BEFORE
THE 2ND RESPONDENT DATED 30-11-
2024 WITH PROPOSED MAP
EXHIBIT P-5 TRUE COPY OF THE WRITTEN OBJECTION
DATED NIL SUBMITTED BY THE
PETITIONER BEFORE THE 2ND
RESPONDENT
EXHIBIT P-6 TRUE COPY OF THE JUDGMENT DATED
EXHIBIT P-7 TRUE COPY OF THE NOTIFICATION IN
GAZETTE WITH NUMBER
SDC/945/2024/SDC6 DATED 19.05.2025
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF INQUIRY REPORT
DATED 10-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE 2ND
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 20256/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 ISSUED BY THE 1ST
RESPONDENT ALTERING THE STRENGTH
OF 7TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION ISSUED BY THE
5THRESPONDENT DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE ORDER NO.
LSGD/PD/21951/2024-DEA3 DATED
14.10.2024 PASSED BY THE 2ND
RESPONDENT APPOINTING THE 8TH
RESPONDENT AS SECRETARY OF
THIRUVALLUR GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED
22.10.2024 PASSED BY
DIRECTOR(RURAL) LSGD
EXHIBIT P5 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER DATED
18.11.2024 FOR 7THRESPONDENT GRAMA
PANCHAYAT,
EXHIBIT P6 A TRUE COPY OF THE JUDGEMENT DATED
21.11.2024 IN WPC NO. 38605 OF
EXHIBIT P7 A TRUE COPY OF THE OBJECTION DATED
30.11.2024 FILED BY THE
1STPETITIONER PREFERRED BEFORE THE
5TH RESPONDENT
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W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P7(A) A TRUE COPY OF THE OBJECTION DATED
30.11.2024 PREFERRED BY MR. SOOPY
HAJI, A RESIDENT OF THE 7TH
RESPONDENT GRAMA PANCHAYAT
EXHIBIT P8 A TRUE COPY OF A REMINDER
REPRESENTATION DATED 15.02.2025
FILED BY THE 1ST PETITIONER IN
COMPLAINT OP NO. 85/2025 PENDING
BEFORE THE LSGD OMBUDSMAN
EXHIBIT P9 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025 PASSED BY THE
5THRESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R5(A) THE TRUE COPY OF LETTER NO. JC1-
7160/24 DATED 19-11-2024 SUBMITTED
BY THE SECRETARY OF THIRUVALLUR
GRAMA PANCHAYAT BEFORE THE 3RD
RESPONDENT
EXHIBIT-R5(B) THE TRUE COPY OF LETTER
NO.LASG/JD/KKD/199/2025-B5 DATED
24-06-2025 SUBMITTED BY THE 3RD
RESPONDENT BEFORE THE 5TH
RESPONDENT ALONG WITH RELEVANT
PAGES OF ENCLOSED DOCUMENTS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 20837/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE SAID NOTIFICATION
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF OBJECTION DATED
02.12.2024 FILED BY A RESIDENT MR.
KARAPPATH USMA REGARDING DRAFT
DELIMITATION ORDER
EXHIBIT P5 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF INQUIRY REPORTS
DATED 18-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R3(B) THE TRUE COPY OF ORDER
NOS.SDC/949/2024/SDC6 DATED 25-04-
2025, 29-04-2025 AND 02-05-2025
ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R3(C) THE TRUE COPY OF CERTIFICATE
NO.40102620250301110452205 DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
25-06-2025 SUBMITTED BY THE
SECRETARY OF 5TH RESPONDENT
PANCHAYAT BEFORE THE 3RD
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 20851/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF A SERIES OF
OBJECTIONS AND COMPLAINTS
SUBMITTED BY RESIDENTS OF THE 5TH
RESPONDENT GRAMA PANCHAYAT
EXHIBIT P5 A TRUE COPY OF THE ALTERNATE
PROPOSAL SUBMITTED BY THE
RESIDENTS OF THE 5TH RESPONDENT
GRAMA PANCHAYAT
EXHIBIT P6 A TRUE COPY OF THE ORDER PASSED BY
3RD RESPONDENT DATED 25.04.2025
EXHIBIT P7 A TRUE COPY OF THE ORDER PASSED BY
3RD RESPONDENT DATED 29.04.2025
EXHIBIT P8 A TRUE COPY OF THE ORDER PASSED BY
3RD RESPONDENT DATED 05.05.2025
EXHIBIT P9 A TRUE COPY OF THE REVISED
APPENDICES 1A, 2A AND 4A DATED
28.04.2025
EXHIBIT P10 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
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W.P.(C) No.19332 of 2025 and
connected cases
15.05.2025
EXHIBIT P11 A TRUE COPY OF THE MAP SHOWING OLD
BOUNDARIES AND NEW BOUNDARIES FOR
THE 5TH RESPONDENT GRAMA
PANCHAYAT, PUBLISHED IN THE
WEBSITE OF THE 3RD RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF OBJECTIONS DATED
29-11-2024 SUBMITTED BY THE
PETITIONERS BEFORE THE 3RD
RESPONDENT
EXHIBIT-R3(B) THE TRUE COPY OF REPORT DATED 26-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE 3RD RESPONDENT
IN RESPECT OF 1ST PETITIONER'S
EXT. R3(A) OBJECTION
EXHIBIT-R3(C) THE TRUE COPY OF REPORT DATED 26-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE 3RD RESPONDENT
IN RESPECT OF 2ND PETITIONER'S
EXT. R3(A) OBJECTIONS
EXHIBIT-R3(D) THE TRUE COPY OF ANNEXURE-2A
(DATED 25-10-2024) IN RESPECT OF
OF 5TH RESPONDENT PANCHAYAT
EXHIBIT-R3(E) THE TRUE COPY OF ANNEXURE-2A
(DATED 28-04-2025) IN RESPECT OF
OF 5TH RESPONDENT PANCHAYAT
EXHIBIT-R3(F) THE TRUE COPY OF THE JUDGMENT
DATED 18-06-2010 OF THIS HON'BLE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT-R3(G) THE TRUE COPY OF THE JUDGMENT
DATED 07-09-2010 OF THIS HON'BLE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 20881/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY 1ST
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE OBJECTION
SUBMITTED BY PETITIONER BEFORE 1ST
RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED
25.04.2025 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE RELEVANT PAGE
OF THE LIST OF RECOMMENDATIONS OF
DELIMITATION 2025
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED
13.07.2010 IN W.P(C) 19537/2010
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED
11.08.2010 IN R.P NO. 737/2010 IN
W.P(C) 19537/2010
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED
30.04.2025 PASSED BY 1ST
RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE RELEVANT PAGES
FINAL ORDER OF THE WANDOOR GRAMA
PANCHAYATH DATED 15.05.2025 PASSED
BY 1ST RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R1(A) THE TRUE COPY OF GUIDELINES DATED
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W.P.(C) No.19332 of 2025 and
connected cases
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R1(B) THE TRUE COPY OF INQUIRY REPORT
DATED NIL SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DISTRICT
ELECTION OFFICER, MALAPPURAM
EXHIBIT-R1(C) THE TRUE COPY OF JUDGMENT DATED
13-05-2025 OF THIS HON'BLE COURT
EXHIBIT-R1(D) THE TRUE COPY OF THE JUDGMENT
DATED 18-06-2010 OF THIS HON'BLE
EXHIBIT-R1(E) THE TRUE COPY OF THE JUDGMENT
DATED 07-09-2010 OF THIS HON'BLE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 20908/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE G.O(P) NO.
49/2024/L.S.G.D DATED 10/09/2024
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE LETTER DATED
02/11/2024 ISSUED BY THE 4TH
RESPONDENT TO 6TH RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE ORDER NO.
SDC/1106/2024/SDC2 DATED
25/05/2025 OF THE 3RD RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE RTI INFORMATION
REPLY REVEALING NO. OF VOTERS IN
EACH WARD OF GURUVAYOOR
MUNICIPALITY
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF WARDS OF
MUNICIPALITIES AND MUNICIPAL
CORPORATIONS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R3(B) THE TRUE COPY OF OBJECTION DATED
03-12-2024 SUBMITTED BY THE
PETITIONER
EXHIBIT-R3(C) THE TRUE COPY OF REPORT DATED 17-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE 2ND RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT-R3(D) THE TRUE COPY OF ANNEXURE-2A
(DATED 25-10-2024) IN RESPECT OF
CONSTITUENCY NOS. 19 AND 26 OF 6TH
RESPONDENT MUNICIPALITY
EXHIBIT-R3(E) THE TRUE COPY OF ORDER
NO.SDC/1106/2024/SDC2 DATED 12-05-
2025 ISSUED BY THE 3RD RESPONDENT
EXHIBIT-R3(F) THE TRUE COPY OF ORDER
NO.SDC/1106/2024/SDC2 DATED 21-05-
2025 ISSUED BY THE 3RD RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21017/2025
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE MAP OF THE
EXISTING CONSTITUENCIES OF
RAMANTHALI GRAMA PANCHAYATH DATED
NIL.
EXHIBIT P-2 TRUE COPY OF THE NOTIFICATION NO.
SDC/949/2024/SDC6 DATED 18-11-2024
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P-2(A) TRUE COPY OF THE PROPOSED MAP OF
RAMANTHALI GRAMA PANCHAYAT DATED
NIL.
EXHIBIT P-3 TRUE COPY OF THE OBJECTION WITH
PROPOSED MAP DATED 02-12-2024
SUBMITTED BY THE 2ND PETITIONER
BEFORE THE 2ND RESPONDENT
EXHIBIT P-4 TRUE COPY OF THE JUDGMENT DATED
17.03.2025 IN W.P (C) 10385/2025
OF THIS HON'BLE COURT
EXHIBIT P-5 TRUE COPY OF THE ORDER NUMBER
SDC/949/2024/SDC6 DATED 15.05.2025
ISSUED BY THE 2ND RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
2025:KER:74046
W.P.(C) No.19332 of 2025 and
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EXHIBIT-R2(B) THE TRUE COPY OF OBJECTION DATED
02-12-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE 2ND
RESPONDENT
EXHIBIT-R2(C) THE TRUE COPY OF INQUIRY REPORTS
DATED 18-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R2(D) THE TRUE COPY OF ORDER
NOS.SDC/949/2024/SDC6 DATED 25-04-
2025, 29-04-2025 AND 02-05-2025
ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R2(E) THE TRUE COPY OF CERTIFICATE
NO.40102620250301110452205 DATED
25-06-2025 SUBMITTED BY THE 3RD
RESPONDENT BEFORE THE 2ND
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21019/2025
PETITIONER EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT
EXHIBIT-P2 A TRUE COPY OF THE PROCEEDINGS OF
THE DELIMITATION COMMISSION DATED
30/04/2010 ALONG WITH MAP OF THE
PROPOSED WARD
EXHIBIT-P3 A TRUE COPY OF THE RELEVANT PAGES
OF THE DRAFT NOTIFICATION DATED
18/11/2024 INCLUDING THE MAP OF
PROPOSED WARDS
EXHIBIT-P4 A TRUE COPY OF THE DETAILED
OBJECTIONS SUBMITTED BY THE
PETITIONER DATED NIL
EXHIBIT-P5 A TRUE COPY OF THE RECEIPT DATED
03/12/2024 ISSUED BY THE DISTRICT
COLLECTOR EVIDENCING THE
SUBMISSION OF EXT.P4
EXHIBIT-P6 A TRUE COPY OF THE RELEVANT PAGES
OF THE FINAL ORDER CONCERNING THE
MALAPPURAM MUNICIPALITY ISSUED BY
THE 1ST RESPONDENT DATED
26/05/2025 ALONG WITH THE PROPOSED
MAP WHICH WAS PUBLISHED BY THE
NOTIFICATION DATED 27/05/2025
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF ORDER
NO.SDC/30/2024SDC7 DATED 30-10-
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
2024 ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R3(B) THE TRUE COPY OF RELEVANT PAGES OF
MINUTES OF THE MEETING OF THE
DELIMITATION COMMISSION CONVENED
ON 03-04-2025
EXHIBIT-R3(C) THE TRUE COPY OF REPORT DATED 24-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION
EXHIBIT-R3(D) THE TRUE COPY OF ORDER
NOS.SDC/1124/2024/SDC4 DATED 12-
05-2025 AND 22-05-2025 ISSUED BY
THE DELIMITATION COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21041/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF GUIDELINES ISSUED BY
1ST RESPONDENT FOR DETERMINATION
OF BOUNDARIES OF WARDS FOR
ELECTION TO LOCAL SELF GOVERNMENT
INSTITUTIONS 2025 UNDER SECTION 10
OF KERALA PANCHAYATH RAJ ACT 1994
DATED NIL
EXHIBIT P2 TRUE COPY OF NOTIFICATION
NO.SDC/852/2024/SDC8 DATED
18.11.2024 BY WHICH THE DRAFT OF
DETERMINATION OF BOUNDARIES IN 24
WARDS IN NADAPURAM GRAMA PANCHAYAT
IS PUBLISHED
EXHIBIT P3 TRUE COPY OF RECOMMENDATIONS OF
ENQUIRY OFFICER AS WELL AS THAT OF
DISTRICT ELECTION OFFICER TO THE
OBJECTIONS TO THE DRAFT
DETERMINATION OF BOUNDARIES OF
WARDS IN NADAPURAM GRAMA PANCHAYAT
WHICH IS NIL DATED
EXHIBIT P4 TRUE COPY OF THE REMARKS SUBMITTED
BY THE SECRETARY OF PANCHAYATH TO
THE RECOMMENDATIONS OF ENQUIRY
OFFICER AND DISTRICT ELECTION
OFFICER BEFORE THE DELIMITATION
COMMISSION WHICH IS NIL DATED
EXHIBIT P5 TRUE COPY OF OBJECTION DATED
30.4.2025 BY PETITIONER BEFORE 1ST
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
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EXHIBIT P6 TRUE COPY OF ACKNOWLEDGEMENT CARD
DATED 5.5.2025 REGARDING THE
RECEIPT OF EXHIBIT P5 BY 1ST
RESPONDENT
EXHIBIT P7 TRUE COPY OF ORDER
NO.SDC/852/2024/SDC8 DATED
15.5.2025 BY THE 1ST RESPONDENT
RE-DETERMINING THE BOUNDARIES OF
ALL THE 24 WARDS IN NADAPURAM
GRAMA PANCHAYATH
RESPONDENT EXHIBITS
EXHIBIT-R1(A) THE TRUE COPY OF OBJECTIONS
SUBMITTED BY THE PETITIONER BEFORE
THE DELIMITATION COMMISSION
EXHIBIT-R1(C) THE TRUE COPY OF REPORTS DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF
PETITIONER'S EXT. R1(A) OBJECTIONS
EXHIBIT-R1(D) THE TRUE COPY OF ATTENDANCE SHEET
OF THE HEARING CONVENED BY THE
DELIMITATION COMMISSION ON 13-02-
2025 IN THE COLLECTORATE
CONFERENCE HALL AT KOZHIKODE
EXHIBIT-R1(E) THE TRUE COPY OF ORDER
NO.SDC/852/2024/SDC8 DATED 25-04-
2025, 02-05-2025 AND 03-05-2025
ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R1(B) THE TRUE COPY OF PETITIONER'S
STATEMENT RECORDED BY THE INQUIRY
OFFICER
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21056/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE SAID DRAFT
NOTIFICATION BEARING NO. SDC
831/2024/SEC.4/THIRUVANANTHAPURAM
DATED 18.11.2024
EXHIBIT P2 A TRUE COPY OF THE PETITIONER'S
OBJECTION DATED 04.12.2024
EXHIBIT P3 A RELEVANT EXTRACT OF THE SAID
NOTIFICATION NO. SDC/51/2025/SDC4
DATED 19.05.2025, PUBLISHED AS
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R2(B) THE TRUE COPY OF INQUIRY REPORT
DATED NIL SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION
EXHIBIT-R2(C) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE 5TH RESPONDENT
BEFORE THE DELIMITATION COMMISSION
EXHIBIT-R2(D) THE TRUE COPY OF ORDER
NOS.SDC/831/2024/SDC4 DATED 25-04-
2025 AND 02-05-2025 ISSUED BY THE
DELIMITATION COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21065/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE DRAFT
NOTIFICATION BEARING NO. SDC
776/2024/SDC4 DATED 18.11.2024,
EXHIBIT P2 THE TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER TO THE
DISTRICT COLLECTOR AND THE
DELIMITATION COMMISSION
EXHIBIT P3 THE TRUE COPY OF THE FINAL
DELIMITATION WAS ISSUED BY THE
STATE DELIMITATION COMMISSION VIDE
GAZETTE NOTIFICATION NO.
SDC/51/2025/SDC4 DATED 19.05.2025,
PUBLISHED AS S.R.O. NO. 582/2025
EXHIBIT P4 A TRUE COPY OF THE LIST OF
RECOMMENDATIONS REQUIRING
ADDITIONAL INFORMATION BASED ON
INVESTIGATION REPORT DATED NIL
EXHIBIT P5 A TRUE COPY OF THE RELEVANT PRESS
RELEASE
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R2(B) THE TRUE COPY OF OBJECTION DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
NIL SUBMITTED BY THE PETITIONER
BEFORE THE DELIMITATION COMMISSION
EXHIBIT-R2(C) THE TRUE COPY OF INQUIRY REPORT
DATED 24-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R2(D) THE TRUE COPY OF RELEVANT PAGE OF
RECOMMENDATION SUBMITTED BY THE
DISTRICT ELECTION OFFICER BEFORE
THE DELIMITATION COMMISSION
EXHIBIT-R2(E) THE TRUE COPY OF CERTIFICATE
SUBMITTED BY THE 4TH RESPONDENT
BEFORE THE DELIMITATION COMMISSION
EXHIBIT-R2(F) THE TRUE COPY OF ORDER
NO.SDC/776/2024/SDC4 DATED 25-04-
2025 ISSUED BY THE DELIMITATION
COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21071/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE 1ST PETITIONER
BEFORE THE 4TH RESPONDENT DATED 2-
12-24
EXHIBIT P2(A) A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE 2 ND PETITIONER
BEFORE THE 4 TH RESPONDENT IS
PRODUCED HEREWITH AND MARKED AS
EXHIBIT P2(A) DATED 2-12-24.
EXHIBIT P3 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
15-03-2025
EXHIBIT P4 A TRUE COPY OF THE FINDING OF THE
4 TH RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE FINDING OF THE
FINAL NOTIFICATION ISSUED BY THE
3RD RESPONDENT DATED 19-5-2025
EXHIBIT P6 A TRUE COPY OF THE INTERIM ORDER
DATED 23.05.2025 IN WP© 19182
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R3(B) THE TRUE COPY OF REPORTS DATED NIL
SUBMITTED BY THE INQUIRY OFFICER
BEFORE THE DELIMITATION COMMISSION
IN RESPECT OF PETITIONERS EXTS. P2
AND P2(A) OBJECTIONS
EXHIBIT-R3(D) THE TRUE COPY OF LETTER
NO.SC2/2798/24 DATED 01-07-2025
ISSUED BY THE SECRETARY OF 5TH
RESPONDENT PANCHAYAT TO THE
DELIMITATION COMMISSION
EXHIBIT-R3(C) THE TRUE COPY OF ORDER
NOS.SDC/845/2024/SDC8 DATED 25-04-
2025 AND 08-05-2025 ISSUED BY THE
DELIMITATION COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21079/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
15.03.2025
EXHIBIT P3 A TRUE COPY OF THE FINDING OF THE
4TH RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE FINAL
NOTIFICATION ISSUED BY THE 3RD
RESPONDENT DATED 19.05.2025
EXHIBIT P5 A TRUE COPY OF THE INTERIM ORDER
DATED 23.05.2025 IN WP(C) NO.
19182/2025 IS PRODUCED
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R3(B) THE TRUE COPY OF OBJECTION DATED
02-12-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE DISTRICT
ELECTION OFFICER
EXHIBIT-R3(C) THE TRUE COPY OF OBJECTION DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
NIL SUBMITTED BY THE 2ND
PETITIONER BEFORE THE DISTRICT
ELECTION OFFICER
EXHIBIT-R3(D) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE SECRETARY OF 5TH
RESPONDENT PANCHAYAT BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R3(E) THE TRUE COPY OF ORDER
NOS.SDC/854/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE DELIMITATION
COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21085/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
02-12-2024 ALONG WITH THE RECEIPT
BEARING NO. SDC/MPM/884/2024
ISSUED BY THE 4TH RESPONDENT
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED
11-03-2025 SUBMITTED BY THE
PETITIONER BEFORE THE 3RD
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE REPLY DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
EXHIBIT P8 TRUE COPY OF THE APPLICATION
SUBMITTED BY UNDER RTI ON 28-05-
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 14-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION
EXHIBIT-R3(C) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE 6TH RESPONDENT TO
THE DELIMITATION COMMISSION
EXHIBIT-R3(B) THE TRUE COPY OF ORDER
NO.SDC/789/2024/SDC4 DATED 25-04-
2025 ISSUED BY THE DELIMITATION
COMMISSION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21089/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION
ALONG WITH THE SCHEDULE PUBLISHED
BY THE 2ND RESPONDENT DATED
18.11.2024
EXHIBIT P2 TRUE COPY OF THE GUIDELINES AS PER
RULE 10 OF KERALA LSGD
(DELIMITATION COMMISSION) &
SECTION 10 OF THE KERALA PANCHAYAT
RAJ ACT
EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED
BY THE 1ST PETITIONER BEFORE THE
3RD RESPONDENT DATED 30.11.2024
EXHIBIT P4 TRUE COPY OF THE FINAL
ORDER/PUBLICATION PASSED BY THE
2ND RESPONDENT DATED 15.05.2025
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF ORDER
NO.SDC/30/2024SDC7 DATED 30-10-
2024 ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R2(B) THE TRUE COPY OF REPORT DATED 24-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE 2ND RESPONDENT
IN RESPECT OF 1ST PETITIONER'S
EXT. P3 OBJECTION
EXHIBIT-R2(C) THE TRUE COPY OF ORDER
NO.SDC/807/2024/SDC4 DATED 25-04-
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
2025 ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT-R2(D) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE SECRETARY OF 4TH
RESPONDENT PANCHAYAT TO THE
DELIMITATION COMMISSION
PETITIONER EXHIBITS
EXHIBIT P5 TRUE COPY OF THE OBJECTION FILED
BY THE 2ND PETITIONER BEFORE THE
DELIMITATION COMMISSION DATED
30.11.2024
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21229/2025
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE ANNEXURE 2(A)
DATED 25.10.2024TO THE DRAFT
NOTIFICATION FIXING THE BOUNDARIES
OF THE PROPOSED WARD NO.IV OF THE
4TH RESPONDENT PANCHAYAT
EXHIBIT-P2 TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONERS BEFORE THE
RESPONDENTS 1 & 2
EXHIBIT-P3 TRUE COPY OF THE BOUNDARIES
NOTIFIED FOR THE PROPOSED WARD
NO.8 OF THE 4TH RESPONDENT IN
ANNEXURE 2(A) DATED 25.10.2024 OF
THE DRAFT NOTIFICATION
EXHIBIT-P4 TRUE COPY OF THE RECEIPT DATED
04.12.2024
EXHIBIT-P5 TRUE COPY OF THE NOTICE OF THE
HEARING DATED 27.01.2025 ISSUED TO
THE 2ND PETITIONER
EXHIBIT-P6 TRUE COPY OF THE RELEVANT PAGES OF
THE FINAL NOTIFICATION IN KERALA
GAZETTE S.R.O. NO.582/2025 DATED
19.05.2025 (PAGES 1, 2, 645- 650)
ISSUED BY THE 1ST RESPONDENT
FIXING THE BOUNDARIES OF WARD NO.
4 & 8 OF THE 4TH RESPONDENT
PANCHAYAT
RESPONDENT EXHIBITS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT-R1(A) THE TRUE COPY OF GUIDELINES DATED
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R1(B) THE TRUE COPY OF OBJECTION DATED
04-12-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE DISTRICT
ELECTION OFFICER, MALAPPURAM
EXHIBIT-R1(C) THE TRUE COPY OF OBJECTION DATED
04-12-2024 SUBMITTED BY THE 2ND
PETITIONER BEFORE THE DISTRICT
ELECTION OFFICER, MALAPPURAM
EXHIBIT-R1(D) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE INQUIRY OFFICER
BEFORE THE 1ST RESPONDENT IN
RESPECT OF 1ST PETITIONER'S EXT.
R1(B) OBJECTION
EXHIBIT-R(E) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE INQUIRY OFFICER
BEFORE THE 1ST RESPONDENT IN
RESPECT OF 2ND PETITIONER'S EXT.
R1(C) OBJECTION
EXHIBIT-R1(F) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE SECRETARY OF 4TH
RESPONDENT PANCHAYAT BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R1(G) THE TRUE COPY OF ORDER
NO.SDC/840/2024/SDC4 DATED 25-04-
2025 ISSUED BY THE 1ST RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21237/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 ISSUED BY THE 1ST
RESPONDENT STATE OF KERALA
PERTAINING TO THE 5TH RESPONDENT
KARASSERY GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION' DATED 24.09.2024
ISSUED BY THE 3RD RESPONDENT
DELIMITATION COMMISSION
EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES
OF THE DRAFT DELIMITATION REPORT
DATED 18.11.2024 PUBLISHED BY THE
3RD RESPONDENT DELIMITATION
COMMISSION PERTAINING TO KARASSERY
GRAMA PANCHAYAT
EXHIBIT P4 THE TRUE COPY OF THE OBJECTION
DATED NIL ALONG WITH THE
ALTERNATIVE PROPOSAL SUBMITTED BY
EXHIBIT P5 THE TRUE COPY OF THE RECEIPT
BEARING NUMBER SDC/KZD/3/2024 AND
DATED 26.11.2024 ISSUED BY THE
OFFICE OF THE 4TH RESPONDENT
DISTRICT ELECTION OFFICER,
EXHIBIT P6 THE TRUE COPY OF THE OBJECTION
DATED NIL ALONG WITH THE
ALTERNATIVE PROPOSAL SUBMITTED BY
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P7 THE TRUE COPY OF THE RECEIPT
BEARING NUMBER SDC/KZD/2/2024 AND
DATED 26.11.2024 ISSUED BY THE
OFFICE OF THE 4TH RESPONDENT
DISTRICT ELECTION OFFICER,
EXHIBIT P8 THE TRUE COPY OF THE COMPLAINT
DATED 28.12.2024 SUBMITTED BY THE
PETITIONER NO. 2 TO THE 4TH
RESPONDENT DISTRICT ELECTION
OFFICER, KOZHIKODE
EXHIBIT P9 THE TRUE COPY OF THE NOTICE DATED
10.02.2025 ISSUED BY THE SECRETARY
OF THE 5TH RESPONDENT KARASSERY
GRAMA PANCHAYAT TO THE PETITIONER
EXHIBIT P10 THE TRUE COPY OF THE NOTICE DATED
10.02.2025 ISSUED BY THE SECRETARY
OF THE 5TH RESPONDENT KARASSERY
GRAMA PANCHAYAT TO THE PETITIONER
EXHIBIT P11 THE TRUE COPY OF THE ORDER DATED
25.04.2025 AND BEARING NUMBER
SDC/905/2024/SDC8
EXHIBIT P12 A TRUE COPY OF THE FINAL
DELIMITATION ORDER BEARING NUMBER
SDC/905/2024/SDC8 DATED 15.05.2025
EXHIBIT P13 THE DIGITAL MAP PUBLISHED BY THE
3RD RESPONDENT DELIMITATION
COMMISSION WITH RESPECT TO NEW
WARD 14 (KAKKAD) AND NEW WARD 15
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
(VALIYAPARAMB)
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF INQUIRY REPORT
DATED 23-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF PETITIONERS EXTS. P4 AND P6
OBJECTIONS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21490/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION
BEARING NO. SDC/367/2024/SDC8
DATED 18.11.2024 PUBLISHED BY THE
3RD RESPONDENT
EXHIBIT P2 TRUE COPY OF THE ‘MAP' OF
THE DRAFT CONSTITUENCIES IN
THALAYAZHAM GRAMA PANCHAYAT
OBTAINED FROM THE ONLINE PORTAL
EXHIBIT P3 TRUE COPY OF THE RELEVANT PORTIONS
OF THE GUIDELINES PRESCRIBED FOR
THE DELIMITATION OF THE ELECTORAL
CONSTITUENCIES ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE RECEIPT BEARING
NO. SDC/KTM/111/2024 ISSUED TO THE
PETITIONER FROM THE OFFICE THE 4TH
RESPONDENT
EXHIBIT P6 TRUE COPY OF THE RELEVANT PORTION
OF THE NOTIFICATION NO.
SDC/43/2025/S DC3 REGARDING THE
FINAL ORDER OF DELIMITATION OF
ELECTORAL CONSTITUENCIES OF
THALAYAZHAM GRAMA PANCHAYAT
PUBLISHED BY THE 3RD RESPONDENT
DATED 19.05.2025
RESPONDENT EXHIBITS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF
PETITIONER'S EXT. P4 OBJECTION
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21675/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED
21.03.2025 PASSED BY THIS HON'BLE
HIGH COURT
EXHIBIT P2 TRUE COPY OF THE GAZETTE
NO.23/LSG1/2024 DATED 09.07.2024
ISSUED BY THE LAW SECRETARY
EXHIBIT P3 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE SECRETARY
OF THE 4TH RESPONDENT
EXHIBIT P4 TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(A) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(B) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(C) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(D) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27 ....
EXHIBIT P4(E) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(F) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(G) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(H) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
RESPONDENTS 12 TO 27
EXHIBIT P4(I) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(J) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(K) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(L) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(M) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(N) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P4(O) TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION DATED
18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
CONCERNED PANCHAYATHS OF THE
RESPONDENTS 12 TO 27
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION NO.
SDC/522/2024/SDC1 DATED 15.05.2025
ISSUED BY THE 4TH RESPONDENT IN
RESPECT OF THE DELIMITATION OF THE
1ST PETITIONER'S PANCHAYAT
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION
NO.SDC/513/2024/SDC1 DATED
15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
DELIMITATION OF THE 13TH
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE FINAL
NOTIFICATION ISSUED BY THE 4TH
RESPONDENT REGARDING THE
DELIMITATION OF THE 14TH
RESPONDENT
EXHIBIT P8 TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/226/2024/SDC2
DATED 15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
DELIMITATION OF THE 15TH
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connected cases
RESPONDENT
EXHIBIT P9 TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/879/2024/SDC8
ISSUED BY THE 4TH RESPONDENT
EXHIBIT P10 TRUE COPY OF THE COMPLAINT DATED
02.12.2024 TO THE 7TH RESPONDENT
EXHIBIT P11 TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. SDC/KLM/308/2024 BY
ASSISTANT AGRICULTURAL DIRECTOR
EXHIBIT P12 . TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/46/2025/SDC8
DATED 19.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE 7TH
PETITIONER'S PANCHAYAT
EXHIBIT P13 TRUE COPY OF THE COMPLAINT BY MR.
K.O VARGHESE DATED 02.12.2024
SUBMITTED BEFORE THE 4TH
RESPONDENT
EXHIBIT P14 TRUE COPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER AND
MR.K.O VARGHESE DATED 02.05.2025
TO THE 2ND RESPONDENT
EXHIBIT P15 TRUE COPY OF THE NOTIFICATION
NO.SDC/509/2024/SDC1 DATED
15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE 8TH
PETITIONER'S PANCHAYAT
EXHIBIT P16 TRUE COPY OF THE COMPLAINT
SUBMITTED BY 9TH PETITIONER TO THE
9TH RESPONDENT DATED 02.12.2024
EXHIBIT P17 TRUE COPY OF THE COMPLAINT
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connected cases
SUBMITTED BY THE 9TH PETITIONER
EXHIBIT P18 TRUE COPY OF THE FINAL
NOTIFICATION NO. S DC/55/2025/S
DC2 DATED 19.05.2025 ISSUED BY THE
4TH RESPONDENT IN RESPECT OF THE
9TH PETITIONER'S PANCHAYAT
EXHIBIT P19 TRUE COPY OF THE REPLY RECEIVED
UNDER RTI, WHICH SHOWS ALL THE
COMPLAINTS AND CONTENTIONS OF ALL
THE POLITICAL PARTIES, RAISED
BEFORE THE 10TH RESPONDENT,
OBTAINED UNDER RIGHT TO
INFORMATION ACT
EXHIBIT P20 TRUE COPY OF THE RESPONSE DATED
04.04.2025 ISSUED BY THE 4TH
RESPONDENT UNDER RIGHT TO
INFORMATION ACT
EXHIBIT P21 TRUE COPY OF THE MAP REPRESENTING
OLD AND NEW BOUNDARIES
EXHIBIT P22 TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/942/2024/SDC6
DATED 15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECTIVE OF THE
10TH PETITIONER'S PANCHAYAT
EXHIBIT P23 TRUE COPY OF THE PROPOSED MAP
ISSUED BY THE 4TH RESPONDENT AND
THE MAP SHOWING THE CURING OF
DEFECTS
EXHIBIT P23(A) TRUE COPY OF THE PROPOSED MAP
ISSUED BY THE 4TH RESPONDENT AND
THE MAP SHOWING THE CURING OF
DEFECTS
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connected cases
EXHIBIT P24 TRUE COPY OF THE COMPLAINT DATED
29.11.2024 SUBMITTED BEFORE THE
10TH RESPONDENT
EXHIBIT P25 TRUE COPY OF THE HEARING RECEIPT
DATED 03.02.2025
EXHIBIT P26 TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/1012/2024/SDC
2 DATED 15.05.2025 ISSUED BY THE
4TH RESPONDENT IN RESPECTIVE OF
THE 11TH PETITIONER'S PANCHAYAT
EXHIBIT P27 TRUE COPY OF THE NUMBER OF U/A
BUILDINGS OMITTED IN IN THE 20TH
RESPONDENT PANCHAYAT BY THE 4TH
RESPONDENT
EXHIBIT P28 TRUE COPY OF THE ENQUIRY REPORT
OBTAINED THROUGH RIGHT TO
INFORMATION ACT IS PRODUCED
EXHIBIT P29 TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/885/2024/SDC8
DATED 15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECTIVE OF THE
11TH PETITIONER'S PANCHAYAT
EXHIBIT P30 TRUE COPY OF THE COMPLAINT DATED
02.12.2024 SUBMITTED BY MR. JISHNU
TO THE 7TH RESPONDENT
EXHIBIT P31 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION DATED
19.05.2025 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P32 TRUE COPY OF THE RECEIPT OF THE
COMPLAINT ISSUED BY THE ENQUIRY
OFFICER, HARIPPAD DATED 09.12.2024
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connected cases
SUBMITTED TO THE ENQUIRY OFFICER
EXHIBIT P33 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION NO.
SDC/344/2024/SDC6 DATED 15.05.2025
ISSUED BY THE 4TH RESPONDENT IN
RESPECTIVE OF THE 14TH
PETITIONER'S PANCHAYAT
EXHIBIT P34 TRUE COPY OF THE POPULATION IN
EACH WARD AND THE DEVIATION FROM
THE ESTIMATED AVERAGE POPULATION
AND OTHER CONTENTIONS IN THE
PANCHAYAT
EXHIBIT P35 TRUE COPY OF THE MASS PETITION TO
THE 4TH RESPONDENT BY THE VOTERS
OF THE 10TH WARD DATED 30.11.2024
EXHIBIT P36 TRUE COPY OF THE COMPLAINT FILED
BY THE 15TH PETITIONER TO THE 4TH
RESPONDENT DATED 04.12.2024
EXHIBIT P37 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION NO.S
DC/46/2025/S DC8 DATED 19.05.2025
ISSUED BY THE 4TH RESPONDENT IN
RESPECT OF THE DELIMITATION OF
15TH PETITIONER'S PANCHAYAT
EXHIBIT P38 TRUE COPY OF THE RELEVANT PAGES OF
FINAL NOTIFICATION NO.55/2025/S/DC
2 DATED 19.05.2025 ISSUED BY THE
4TH RESPONDENT IN RESPECT OF THE
16TH PETITIONER'S PANCHAYAT
EXHIBIT P39 TRUE COPY OF THE RTI REPLY DATED
20.01.2025 BY THE 17TH
PETITIONER'S PANCHAYAT
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connected cases
EXHIBIT P40 TRUE COPY OF THE RELEVANT PAGES
FINAL NOTIFICATION
NO.SDC/876/2024/SDC8 DATED
15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE
DELIMITATION OF THE 17TH
PETITIONER'S PANCHAYAT
EXHIBIT P41 TRUE COPY OF THE ORDER
NO.SDC/1018/2024/2DC DATED
18.11.2025 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P42 TRUE COPY OF THE COMPLAINT DATED
02.12.2024 OBTAINED THROUGH RIGHT
TO INFORMATION ACT, 2005
EXHIBIT P43 TRUE COPY OF THE FINAL
NOTIFICATION NO.SDC/1018/2024/SDC2
DATED 15.05.2025 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE 18TH
PETITIONER'S PANCHAYAT
EXHIBIT P44 TRUE COPY OF THE RELEVANT PAGES OF
THE DATA SHOWING LIST OF
PANCHAYAT, POPULATION AND NUMBER
OF WARDS
EXHIBIT P45 TRUE COPY OF THE PUBLICATIONS
ISSUED BY THE DELIMITATION
COMMISSION DATED 05.12.2024
SHOWING THE OBJECTIONS RECEIVED IN
EACH DISTRICT AND THE HEARING
DATES IN EACH DATE
EXHIBIT P46 TRUE COPY OF THE PUBLICATIONS
ISSUED BY THE DELIMITATION
COMMISSION DATED 10.01.2025
EXHIBIT P47 TRUE COPY OF THE SRO NO 138/2020
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connected cases
DATED 12.02.2020 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P48 TRUE COPY OF THE LETTER BEARING
NO. B2/186/2024-SEC DATED
05.07.2025, ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P49 TRUE COPY OF THE RELEVANT PAGES OF
THE QUESTIONNAIRE AND ANSWERS
RECEIVED UNDER RTI, DATED NIL
ISSUED FROM THE PLANTATION
CORPORATION OF KERALA LTD,
EXHIBIT P50 TRUE COPY OF THE RELEVANT PAGES OF
THE DRAFT VOTERS LIST OF WARDS 1
TO 4 OF THE PANCHAYAT WITH
SPECIFICATION OF NON-RESIDENTS
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF OBJECTION DATED
03-12-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE DISTRICT
COLLECTOR, ERNAKULAM
EXHIBIT-R4(B) THE TRUE COPY OF INQUIRY REPORT
DATED 18-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. R4(A) OBJECTION
EXHIBIT-R4(C) THE TRUE COPY OF CONSOLIDATED
ENQUIRY REPORT SUBMITTED BY THE
DISTRICT ELECTION OFFICER,
ERNAKULAM BEFORE THE 4TH
RESPONDENT IN RESPECT OF
OBJECTIONS RECEIVED AGAINST DRAFT
DELIMITATION PROPOSAL OF
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connected cases
ELAMKUNNAPUZHA GRAMA PANCHAYAT
EXHIBIT-R4(D) THE TRUE COPY OF REPORT DATED 16-
12-2024 SUBMITTED BY THE SECRETARY
OF ELAMKUNNAPUZHA GRAMA PANCHAYAT
BEFORE THE 4TH RESPONDENT IN
RESPECT OF EXT. R4(A) OBJECTION
EXHIBIT-R4(E) THE TRUE COPY OF PROCEEDING
NO.SDC/522/2024/SDC1 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(F) THE TRUE COPY OF OBJECTION DATED
NIL SUBMITTED BY THE 2ND
PETITIONER BEFORE THE DISTRICT
COLLECTOR, ERNAKULAM
EXHIBIT-R4(G) THE TRUE COPY OF INQUIRY REPORT
DATED NIL SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF EXT.
R4(F) OBJECTION
EXHIBIT-R4(H) THE TRUE COPY OF CONSOLIDATED
ENQUIRY REPORT SUBMITTED BY THE
DISTRICT ELECTION OFFICER,
ERNAKULAM BEFORE THE 4TH
RESPONDENT IN RESPECT OF
OBJECTIONS RECEIVED AGAINST DRAFT
DELIMITATION PROPOSAL OF VENGOLA
GRAMA PANCHAYAT
EXHIBIT-R4(I) THE TRUE COPY OF PROCEEDING
NO.SDC/513/2024/SDC1 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(J) THE TRUE COPY OF OBJECTION DATED
02-12-2024 SUBMITTED BY THE 3RD
PETITIONER BEFORE THE 4TH
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RESPONDENT
EXHIBIT-R4(K) THE TRUE COPY OF OBJECTION DATED
02-12-2024 SUBMITTED BY THE 4TH
PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(L) THE TRUE COPY OF INQUIRY REPORT
DATED 26-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. R4(J) OBJECTION
EXHIBIT-R4(M) THE TRUE COPY OF INQUIRY REPORT
DATED 26-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. R4(K) OBJECTION
EXHIBIT-R4(N) THE TRUE COPY OF PROCEEDING
NO.SDC/130/2024/SDC3 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(O) THE TRUE COPY OF OBJECTION DATED
04-12-2024 SUBMITTED BY THE 5TH
PETITIONER BEFORE THE DISTRICT
COLLECTOR, KOLLAM
EXHIBIT-R4(P) THE TRUE COPY OF INQUIRY REPORT
DATED 18-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. R4(O) OBJECTION
EXHIBIT-R4(Q) THE TRUE COPY OF PROCEEDING
NO.SDC/226/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(R) THE TRUE COPY OF OBJECTION DATED
02-12-2024 SUBMITTED BY THE 6TH
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W.P.(C) No.19332 of 2025 and
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PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(S) THE TRUE COPY OF INQUIRY REPORT
DATED 30-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. R4(R) OBJECTION
EXHIBIT-R4(T) THE TRUE COPY OF PROCEEDING
NOS.SDC/879/2024/SDC8 DATED 25-04-
2025 AND 08-05-2025 ISSUED BY THE
4TH RESPONDENT
EXHIBIT-R4(U) THE TRUE COPY OF REPORT DATED 02-
04-2025 SUBMITTED BY THE SECRETARY
OF 17TH RESPONDENT PANCHAYAT
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(V) THE TRUE COPY OF PROCEEDING
NO.SDC/180/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(W) THE TRUE COPY OF OBJECTION DATED
27-11-2024 SUBMITTED BY THE 8TH
PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(X) THE TRUE COPY OF REPORT DATED 17-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER IN RESPECT OF EXT. R4(W)
OBJECTION BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(Y) THE TRUE COPY OF CONSOLIDATED
REPORT SUBMITTED BY THE DISTRICT
ELECTION OFFICER, ERNAKULAM IN
RESPECT OF OBJECTIONS
EXHIBIT-R4(Z) THE TRUE COPY OF REPORT DATED NIL
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SUBMITTED BY THE SECRETARY OF 18TH
RESPONDENT PANCHAYAT BEFORE THE
4TH RESPONDENT IN RESPECT OF EXT.
R4(X) REPORT
EXHIBIT-R4(AA) THE TRUE COPY OF PROCEEDING
NO.SDC/503/2024/SDC1 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AB) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE INQUIRY OFFICER
IN RESPECT OF EXT. P16 OBJECTION
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AC) THE TRUE COPY OF PROCEEDING
NOS.SDC/1033/2024/SDC2 DATED 25-
04-2025 AND 30-04-2025 ISSUED BY
THE 4TH RESPONDENT
EXHIBIT-R4(AD) THE TRUE COPY OF CONSOLIDATED
REPORT DATED 07-01-2025 SUBMITTED
BY THE DISTRICT ELECTION OFFICER,
KANNUR BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AE) THE TRUE COPY OF PROCEEDING
NOS.SDC/942/2024/SDC6 DATED 25-04-
2025 AND 29-04-2025 ISSUED BY THE
4TH RESPONDENT
EXHIBIT-R4(AF) THE TRUE COPY OF CERTIFICATE
NO.SC1-6123/2024 SUBMITTED BY THE
SECRETARY OF 20TH RESPONDENT
PANCHAYAT BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(AG) THE TRUE COPY OF REPORT DATED 01-
01-2025 SUBMITTED BY THE INQUIRY
OFFICER IN RESPECT OF EXT. P24
OBJECTION BEFORE THE 4TH
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W.P.(C) No.19332 of 2025 and
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RESPONDENT
EXHIBIT-R4(AH) THE TRUE COPY OF PROCEEDING
NO.SDC/1012/2024/SDC2 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AI) THE TRUE COPY OF OBJECTION DATED
04-12-2024 SUBMITTED BY THE 12TH
PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(AJ) THE TRUE COPY OF REPORT DATED 30-
12-2025 SUBMITTED BY THE INQUIRY
OFFICER IN RESPECT OF EXT. R4(AI)
OBJECTION BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(AK) THE TRUE COPY OF PROCEEDING
NOS.SDC/885/2024/SDC8 DATED 25-04-
2025 AND 30-05-2025 ISSUED BY THE
4TH RESPONDENT
EXHIBIT-R4(AL) THE TRUE COPY OF CONSOLIDATED
REPORT DATED JANUARY, 2025
SUBMITTED BY DISTRICT ELECTION
OFFICER BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AM) THE TRUE COPY OF PROCEEDING
NO.SDC/224/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AN) THE TRUE COPY OF REPORTS DATED 30-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER REGARDING OBJECTIONS
SUBMITTED AGAINST DRAFT PROPOSAL
OF KARUVATTA GRAMA PANCHAYAT
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AO) THE TRUE COPY OF CONSOLIDATED
REPORT SUBMITTED BY DISTRICT
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ELECTION OFFICER, ALAPPUZHA BEFORE
THE 4TH RESPONDENT
EXHIBIT-R4(AP) THE TRUE COPY OF PROCEEDING
NO.SDC/344/2024/SDC6 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AQ) THE TRUE COPY OF REPORT DATED 18-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER REGARDING EXT. P37
OBJECTION BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(AR) THE TRUE COPY OF CONSOLIDATED
REPORT SUBMITTED BY DISTRICT
ELECTION OFFICER, KOLLAM BEFORE
THE 4TH RESPONDENT
EXHIBIT-R4(AS) THE TRUE COPY OF PROCEEDING
NO.SDC/238/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AT) THE TRUE COPY OF REPORT DATED 30-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER IN RESPECT OF OBJECTION
SUBMITTED BY THE 16TH PETITIONER
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AU) THE TRUE COPY OF REPORT DATED NIL
SUBMITTED BY THE SECRETARY OF 26TH
RESPONDENT PANCHAYAT BEFORE THE
4TH RESPONDENT IN RESPECT OF EXT.
R4(AT) REPORT
EXHIBIT-R4(AV) THE TRUE COPY OF PROCEEDING
NO.SDC/1031/2024/SDC2 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AW) THE TRUE COPY OF REPORT DATED 26-
12-2024 SUBMITTED BY THE INQUIRY
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OFFICER IN RESPECT OF OBJECTION
SUBMITTED BY THE 17TH PETITIONER
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AX) THE TRUE COPY OF PROCEEDING
NOS.SDC/876/2024/SDC8 DATED 25-04-
2025, 03-05-2025 AND 07-05-2025
ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(AY) THE TRUE COPY OF REPORT DATED 30-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER IN RESPECT OF OBJECTION
SUBMITTED BY THE 18TH PETITIONER
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(AZ) THE TRUE COPY OF PROCEEDING
NO.SDC/1018/2024/SDC2 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
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APPENDIX OF WP(C) 21601/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
24.09.2024
EXHIBIT P2 A TRUE COPY OF DRAFT REPORT ON
DELIMITATION OF THE 5TH RESPONDENT
SUBMITTED BY 6TH RESPONDENT DATED
28.10.2024
EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION REGARDING THE
DELIMITATION OF 5TH RESPONDENT
DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF THE WARD WISE MAP
OF 5TH RESPONDENT PANCHAYATH IS
ATTACHED HEREWITH AND MARKED AS
EXHIBIT P4
EXHIBIT P4(A) A TRUE COPY OF MAP OF WARD NO.3 &5
OF 5TH RESPONDENT PANCHAYATH
EXHIBIT P5 A TRUE COPY OF OBJECTION NIL DATED
SUBMITTED BY 3RD PETITIONER BEFORE
3RD RESPONDENT
EXHIBIT P6 A TRUE COPY OF OBJECTION DATED
03.12.2024 SUBMITTED BY 1ST AND
2ND PETITIONERS
EXHIBIT P7 A TRUE COPY OF HEARING NOTICE
ISSUED TO 1ST PETITIONER DATED
7.02.2025
EXHIBIT P8 A TRUE COPY OF RELEVANT PAGES OF
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BUILDING ASSESSMENT REGISTER OF
5TH RESPONDENT
EXHIBIT P9 A TRUE COPY OF REPORT ON
DELIMITATION OF THE 5TH RESPONDENT
DATED 30.04.2025 SUBMITTED BY 6TH
RESPONDENT
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
15.05.2025 ISSUED BY 3RD
RESPONDENT WITH NOTIFICATION NO.
SDC/878/2024/SDC8
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF EXT. P6
OBJECTION
EXHIBIT-R3(B) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF EXT. P5
OBJECTION
EXHIBIT-R3(C) THE TRUE COPY OF ORDER
NO.SDC/878/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE DELIMITATION
COMMISSION
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APPENDIX OF WP(C) 21716/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER NO.
SDC/933/2024/SDC4 DATED 15.05.2025
ISSUED BY THE 2ND RESPONDENT
PUBLISHED VIDE GAZETTE
NOTIFICATION SRO NO 577/2025 DATED
19/5/2025
EXHIBIT P2 TRUE COPY OF THE GUIDELINES
FORMULATED BY THE 2ND RESPONDENT
DELIMITATION COMMISSION
RESPONDENT EXHIBITS
EXHIBIT-R2(A) THE TRUE COPY OF NOTIFICATION
NO.SDC/933/2024/SDC4 DATED 18-11-
2024 ISSUED BY THE 2ND RESPONDENT
EXHIBIT-R2(B) THE TRUE COPY OF REPORTS DATED 24-
12-2025 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION
EXHIBIT-R2(C) THE TRUE COPY OF CONSOLIDATED
ENQUIRY REPORTS DATED 13-01-2025
SUBMITTED BY THE DISTRICT ELECTION
OFFICER, WAYANAD BEFORE THE
DELIMITATION COMMISSION
EXHIBIT-R2(D) THE TRUE COPY OF RELEVANT PAGES OF
THE MINUTES OF THE MEETING OF THE
DELIMITATION COMMISSION HELD ON
03-04-2025
EXHIBIT-R2(E) THE TRUE COPY OF ORDER
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NOS.SDC/933/2024/SDC4 DATED 25-04-
2025 AND 30-04-2025 ISSUED BY THE
2ND RESPONDENT
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APPENDIX OF WP(C) 21718/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF PROPOSED
WARD NOS 16 AND 17 OF EDACHERY
GRAMA PANCHAYAT ISSUED BY THE 6TH
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE EDACHERY
GRAMA PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
01.12.2024 PREFERRED BY THE
PETITIONER BEFORE THE 6TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE REPORT DATED NIL
FILED BY THE 5 RESPONDENT BEFORE
THE 4TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE ORDER NO.
SDC/851/2024/SDC8 DATED 25.04.2025
PASSED IN THE PROCEEDINGS OF THE 4
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE FINAL ORDER DATED
15.05.2025 PASSED BY THE 4TH
RESPONDENT
RESPONDENT EXHIBITS
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EXHIBIT-R4(A) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF EXT. P4
OBJECTION
EXHIBIT-R4(B) THE TRUE COPY OF RELEVANT PAGE OF
RECOMMENDATION FORWARDED THE
DISTRICT ELECTION OFFICER
CONCERNED TO THE DELIMITATION
COMMISSION IN RESPECT OF EXT. P6
OBJECTION AND EXT. R4(A) REPORT
EXHIBIT-R4(C) THE TRUE COPY OF LETTER NO. JC2-
4333/24 DATED 19-04-2025 SUBMITTED
BY THE SECRETARY OF THE 6TH
RESPONDENT PANCHAYAT BEFORE THE
DELIMITATION COMMISSION THROUGH
THE DISTRICT ELECTION OFFICER,
KOZHIKODE
EXHIBIT-R4(D) THE TRUE COPY OF ORDER
NO.SDC/851/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
PETITIONER EXHIBITS
EXHIBIT P3(A) TRUE COPY OF THE ENLARGED VERSION
OF THE WARD NO. 16 IN THE EXHIBIT
P3 MAP OF THE PROPOSED
DELIMITATION OF THE CONSTITUENCIES
OF EDACHERY GRAMA PANCHAYAT
SUBMITTED BY PETITIONER.
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connected cases
APPENDIX OF WP(C) 21783/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES DATED
24-09-2024 NOTIFIED AND ISSUED BY
THE 3RD RESPONDENT
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE DRAFT PROPOSAL AS REGARDS THE
5TH RESPONDENT PANCHAYATH DATED
18.11.2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION
APPENDIX I FILED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
EXHIBIT P3(A) TRUE COPY OF THE OBJECTION
APPENDIX II FILED BY THE
PETITIONER
EXHIBIT P4 TRUE COPY OF THE PROPOSAL
SUBMITTED BY THE PETITIONER
TOGETHER WITH A COVERING LETTER
DATED 04/12/2024 BEFORE THE 3RD
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER
SDC/611/2024/SDC2 DATED 25/04/2025
OF 3RD RESPONDENT
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF
ORDER NO.SDC/611/2024/SDC2 DATED
15/05/2025 ISSUED BY THE 3RD
RESPONDENT WITH RESPECT TO
VATANAPPALLY GRAMA PANCHAYATH
RESPONDENT EXHIBITS
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connected cases
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF
PETITIONER'S EXTS. P3 AND P3(A)
OBJECTIONS
EXHIBIT-R3(B) THE TRUE COPY OF ORDER
NO.SDC/611/2024/SDC2 DATED 25-04-
2025 ISSUED BY THE DELIMITATION
COMMISSION
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21800/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 FIXING THE STRENGTH OF
5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF OBJECTIONS AND
COMPLAINTS SUBMITTED BY THE 2ND
PETITIONER
EXHIBIT P5 A TRUE COPY OF THE LETTER DATED
15.03.2025 ISSUED BY THE 3RD
RESPONDENT TO THE SECRETARIES OF
ALL LOCAL SELF GOVERNMENT
INSTITUTIONS
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
25.04.2025 PASSED BY THE 3RD
RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
EXHIBIT P8 A TRUE COPY OF THE MAP FOR THE 5TH
RESPONDENT GRAMA PANCHAYAT SHOWING
WARD NO. 2 NANDI
EXHIBIT P9 A TRUE COPY OF THE ORDER DATED
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W.P.(C) No.19332 of 2025 and
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06.06.2025 ISSUED BY THE 2ND
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF OBJECTIONS DATED
04-12-2024 SUBMITTED BY THE
PETITIONERS 1 TO 3 BEFORE THE
DISTRICT COLLECTOR, KOZHIKODE
EXHIBIT-R3(B) THE TRUE COPY OF REPORTS DATED 27-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF EXT.
R3(A) OBJECTIONS
EXHIBIT-R3(C) THE TRUE COPY OF ORDER
NOS.SDC/884/2024/SDC8 DATED 25-04-
2025 AND 02-05-2025 ISSUED BY THE
3RD RESPONDENT
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APPENDIX OF WP(C) 21803/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE MAP OF THE
ERSTWHILE PANCHAYATH WARDS
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE 1ST
PETITIONER
EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE 2ND
PETITIONER
EXHIBIT P6 TRUE COPY OF THE HEARING NOTICE
DATED 01-02-2025 ISSUED TO THE 1ST
PETITIONER
EXHIBIT P7 TRUE COPY OF THE HEARING NOTICE
DATED 01-02-2025 ISSUED TO THE 2ND
PETITIONER
EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
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W.P.(C) No.19332 of 2025 and
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PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF 1ST
PETITIONER'S EXT. P4 OBJECTIONS
EXHIBIT-R3(B) THE TRUE COPY OF REPORT DATED 31-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF 2ND
PETITIONER'S EXT. P5 OBJECTIONS
EXHIBIT-R3(C) THE TRUE COPY OF ORDER
NO.SDC/1010/2024/SDC2 DATED 25-04-
2025 ISSUED BY THE 3RD RESPONDENT
EXHIBIT-R3(D) THE TRUE COPY OF LETTER DATED NIL
SUBMITTED BY THE 6TH RESPONDENT
BEFORE THE 3RD RESPONDENT ALONG
WITH APPENDED DOCUMENTS
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connected cases
APPENDIX OF WP(C) 21823/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 FIXING THE STRENGTH OF
5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 THE 3RD RESPONDENT SUBSEQUENTLY
PUBLISHED THE SAID REPORT AS THE
DRAFT DELIMITATION ORDER DATED
18.11.2024. A TRUE COPY OF THE
DRAFT DELIMITATION ORDER
PERTAINING TO THE 5TH RESPONDENT
GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE RELEVANT
PORTIONS OF APPENDIX 2A DATED
18.11.2024
EXHIBIT P5 A TRUE COPY OF THE REPORT OF THE
ENQUIRY OFFICER
EXHIBIT P6 A TRUE COPY OF THE AMENDMENT ORDER
DATED 25.04.2025 PASSED BY THE 3RD
RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE RELEVANT
EXTRACTS OF APPENDIX 2A DATED
29.04.2025
EXHIBIT P8 A TRUE COPY OF THE RELEVANT PAGES
FROM THE ASSESSMENT REGISTER OF
THE 5TH RESPONDENT GRAMA PANCHAYAT
SHOWING BUILDING NUMBERS 440-460A,
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500-565, 437,438,439,439A, 434 AND
436 IN CHERUPARA
EXHIBIT P9 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R3(B) THE TRUE COPY OF CONSOLIDATED
REPORT DATED 07-01-2025 SUBMITTED
BY THE DISTRICT ELECTION OFFICER,
KANNUR TO THE 3RD RESPONDENT IN
RESPECT OF OBJECTIONS RECEIVED
AGAINST DRAFT DELIMITATION
PROPOSAL OF ALAKKODE GRAMA
PANCHAYAT
EXHIBIT-R3(C) THE TRUE COPY OF THE JUDGMENT
DATED 18-06-2010 OF THIS HON'BLE
EXHIBIT-R3(D) THE TRUE COPY OF THE JUDGMENT
DATED 07-09-2010 OF THIS HON'BLE
EXHIBIT-R3(A) THE TRUE COPY OF OBJECTION DATED
27-11-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE DISTRICT
COLLECTOR, KANNUR
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APPENDIX OF WP(C) 21879/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE SAID NOTIFICATION DATED
06.09.2024
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF AN OBJECTION RAISED
BY THE 2ND PETITIONER POINTING OUT
THE SAID FALLACY IN THE DRAFT
DELIMITATION ORDER
EXHIBIT P4(A) AN OBJECTION RAISED BY A RESIDENT
REGARDING WARD NO.11
EXHIBIT P5 A TRUE COPY OF THE EXTRAORDINARY
GAZETTE DATED 19.05.2025
EXHIBIT P6 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
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connected cases
APPENDIX OF WP(C) 21886/2025
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P-2 TRUE COPY OF THE TRANSFER ORDER
DATED 27.09.2024
EXHIBIT P-3 TRUE COPY OF THE INTIMATION ORDERS
ISSUED BY THE RESPONDENT NO.2 DT.
15.10.2024
EXHIBIT P-4 TRUE COPY OF THE REPRESENTATION
SUBMITTED TO THE DISTRICT
COLLECTOR BY THE PRESIDENT OF
VANIMEL PANCHAYAT DT. 24.10.2024
EXHIBIT P-5 THE TRUE COPY OF THE DRAFT
DELIMITATION REPORT DATED
25.10.2024
EXHIBIT P-6 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE
THE RESPONDENT NO.4
EXHIBIT P-7 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE
THE RESPONDENT NO.5
EXHIBIT P-8 THE TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024
EXHIBIT P-8(A) THE TRUE COPY OF THE MAP OF THE
PROPOSED DRAFT OF THE DELIMITATION
OF THE CONSTITUENCIES OF THE
VANIMEL GRAMA PANCHAYAT
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EXHIBIT P-9 TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN WP(C) NO.38595 OF
2024 DT. 21.11.2024
EXHIBIT P-10 TRUE COPY OF THE COMPLAINT
SUBMITTED BY THE PETITIONER TO THE
RESPONDENT NO.5 ALONG WITH THE
ACKNOWLEDGMENT RECEIPT OF THE
COMPLAINT DATED 02.12.2024
EXHIBIT P-11 THE TRUE COPY OF THE
RECOMMENDATIONS REPORT BY
RESPONDENT NO.5 DT.NI
EXHIBIT P-12 THE TRUE COPY OF THE NOTICE DATED
07.02.2025
EXHIBIT P-13 THE TRUE COPY OF THE NOTIFICATION
BEARING NUMBER SDC/850/2024/SDC8
DATED 25.04.2025
EXHIBIT P-14 THE TRUE COPY OF THE FINAL ORDER
PASSED BY THE RESPONDENT NO.4 DT.
19.05.2025
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 21923/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER DATED
18.11.2024 PERTAINING TO THE 5TH
RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE COMPLAINT DATED
30.11.2024 SUBMITTED BY THE 3RD
PETITIONER RAISING THE ABOVE
DISPARITIES
EXHIBIT P5 A TRUE COPY OF THE COMPLAINT DATED
30.11.2024 RAISING THE ABOVE
DISPARITIES
EXHIBIT P6 A TRUE COPY OF THE COMPLAINT DATED
26.11.2024 SUBMITTED BY THE 5TH
PETITIONER RAISING THE ABOVE
DISPARITIES
EXHIBIT P7 A TRUE COPY OF THE COMPLAINT DATED
30.11.2024 RAISING THE DISPARITY
IN THE POPULATION IN VARIOUS WARDS
OF THE 5TH RESPONDENT PANCHAYATH
EXHIBIT P8 TRUE COPY OF THE SCREENSHOT OF THE
MAP (HTTPS://WARDMAP.KSMART.LIVE)
SHOWING THE RELEVANT BOUNDARIES OF
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EXHIBIT P9 A TRUE COPY OF THE ORDER DATED
25.04.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P10 A TRUE COPY OF THE FINAL
DELIMITATION ORDER NO.
SDC/621/2024/SDC2 DATED 15.05.2025
EXHIBIT P11 A TRUE COPY OF THE REVISED
APPENDICES 1A, 2A AND 4A DATED
17.05.2025
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 22021/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF MADHUR
GRAMA PANCHAYATH ISSUED BY 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
NIL PREFERRED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT DATED
4.12.2024
EXHIBIT P5 TRUE COPY OF THE PROPOSAL ALONG
WITH THE MAP SUBMITTED BY THE
PETITIONER DATED 17.12.2024
EXHIBIT P6 TRUE COPY OF THE RECOMMENDATION
REPORT FILED BY THE 5TH RESPONDENT
BEFORE THE 4TH RESPONDENT DATED
1/1/2025
EXHIBIT P7 TRUE COPY OF THE HEARING NOTICE OF
THE 4TH RESPONDENT DATED 4.2.2025
EXHIBIT P8 A TRUE COPY OF THE RELEVANT PAGES
OF THE FINAL ORDER DATED
19.05.2025 DELIMITING THE
CONSTITUENCIES OF MADHUR GRAMA
PANCHAYAT
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APPENDIX OF WP(C) 22044/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
24.09.2024
EXHIBIT P2 THE TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED
25.04.2025 OF THE DELIMITATION
COMMISSION
EXHIBIT P4 THE TRUE COPY OF THE ORDER DATED
05.05.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P5 THE TRUE COPY OF THE NOTIFICATION
DATED 19.05.2025 ISSUED BY THE 3RD
RESPONDENT
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APPENDIX OF WP(C) 22222/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT
EXTRACT OF THE GAZETTE
NOTIFICATION DATED 06.09.2024 BY
THE GOVERNMENT OF KERALA BEARING
NO - LSGD/PD/24269/2024
EXHIBIT P2 A TRUE COPY OF THE NOTIFICATION
BEARING NO. SDC/436/2024/SDC8
ISSUED BY THE 4TH RESPONDENT DATED
18.11.2024
EXHIBIT P3 A TRUE COPY OF THE DETAILED
COMPLAINT DATED 28.11.2024
SUBMITTED BY THE PETITIONER BEFORE
THE DISTRICT COLLECTOR, KOTTAYAM
EXHIBIT P4 A TRUE COPY OF THE ACKNOWLEDGMENT
CARD DATED 03.12.2024 ISSUED TO
THE PETITIONER
EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED
9.12.2024 ISSUED BY THE RETURNING
OFFICER (TALUK STATICS OFFICER)
KOTTAYAM TO THE PETITIONER
EXHIBIT P6 A TRUE COPY OF THE NOTICE DATED
14.01.2025 ISSUED BY THE ELECTION
REGISTRATION OFFICER, VIJAYAPURAM
GRAMA PANCHAYATH TO THE PETITIONER
TO ATTEND A HEARING ON 17.01.2025
EXHIBIT P7 A TRUE COPY OF THE RELEVANT PAGES
OF THE EXTRA ORDINARY GAZETTE
NOTIFICATION DATED 19.05.2025
BEARING NO,. S DC/43/2025/S DC 3
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W.P.(C) No.19332 of 2025 and
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ISSUED BY THE 4TH RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE SUMMARY OF THE
DETAILS GIVEN BY THE PETITIONER TO
THE DISTRICT COLLECTOR KOTTAYAM
(AUTHORIZED OFFICIAL)
EXHIBIT P9 A TRUE COPY OF THE RELEVANT
EXTRACT OF THE VOTERS LIST OF WARD
EXHIBIT P10 A TRUE COPY OF THE RELEVANT
EXTRACT OF THE VOTERS LIST OF WARD
EXHIBIT P11 A TRUE COPY OF THE APPLICATION
DATED 11.08.2025 SUBMITTED BY
ARJUN JAYACHANDRAN BEFORE THE
DISTRICT ELECTION OFFICER
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 22267/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF 6TH
RESPONDENT PANCHAYATH ISSUED BY
6TH RESPONDENT DATED 24.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION
PREFERRED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT DATED NIL
EXHIBIT P5 TRUE COPY OF THE PROPOSAL ALONG
WITH THE MAP SUBMITTED BY THE
PETITIONER DATED NIL
EXHIBIT P6 TRUE COPY OF THE ORDER
SDC/1028/2024/SDC2 DATED 25.4.2025
PASSED BY 4TH RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF
THE FINAL ORDER PASSED BY 4TH
RESPONDENT DATED 15.5.2025
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APPENDIX OF WP(C) 22284/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE DRAFT
DELIMITATION NOTIFICATION NO.
SDC/900/2024/SDC8 DATED 18.11.2024
ISSUED BY THE 3RD RESPONDENT, IN
RESPECT OF THE 5TH RESPONDENT
PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE 1ST PETITIONER
BEFORE THE 4TH RESPONDENT DATED
02/12/2024
EXHIBIT P2(A) A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE 2ND PETITIONER
BEFORE THE 4TH RESPONDENT DATED
02/12/2024
EXHIBIT P3 A TRUE COPY OF THE OBJECTION DATED
02/12/2024 SUBMITTED BY ONE MR.
SIRAJUDHEEN BEFORE THE 4TH
RESPONDENT
EXHIBIT P3(A) A TRUE COPY OF THE OBJECTION DATED
02/12/2024 SUBMITTED BY ONE MR.
EMMANUEL BEFORE THE 4TH RESPONDENT
EXHIBIT P3(B) A TRUE COPY OF THE OBJECTION DATED
02/12/2024 SUBMITTED BY ONE MR.
BIJU KR BEFORE THE 4TH RESPONDENT
EXHIBIT P3(C) A TRUE COPY OF THE OBJECTION DATED
02/12/2024 SUBMITTED BY ONE MR. TC
VASU BEFORE THE 4TH RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE GUIDELINES
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ISSUED BY THE 3RD RESPONDENT DATED
15.03.2025
EXHIBIT P5 A TRUE COPY OF THE DRAFT PROPOSAL
FOR DIVISION OF THE 5TH RESPONDENT
PANCHAYAT, SUBMITTED BY THE
PETITIONERS BEFORE THE 4TH
RESPONDENT AUTHORITY
EXHIBIT P6 A TRUE COPY OF THE PROCEEDINGS
REPORT DATED 31/12/2024 OF THE 4TH
RESPONDENT AUTHORITY
EXHIBIT P7 A TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/900/2024/SDC8
DATED 15.05.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE INTERIM ORDER
DATED 23.05.2025 IN WP(C)
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APPENDIX OF WP(C) 22405/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
DATED 31/12/2024
EXHIBIT P2 THE TRUE COPY OF THE GUIDELINES
ISSUED BY THE DELIMITATION
COMMISSION DATED 24/9/2024
EXHIBIT P3 THE TRUE COPY OF THE DETAILS OF
THE HOUSES FROM 2010 TO 2025 OF 18
WARDS FURNISHED BY THE
3RDRESPONDENT DATED 28/11/2024
UNDER THE RIGHT TO INFORMATION ACT
EXHIBIT P4 THE TRUE COPY OF THE ORDER DATED
15/5/2025 ISSUED BY THE 1ST
RESPONDENT
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APPENDIX OF WP(C) 22422/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE OBJECTION DATED
30/11/2024 SUBMITTED BY THE
1STPETITIONER BEFORE THE 1ST
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE OBJECTION DATED
30/11/2024 SUBMITTED BY THE 2ND
PETITIONER BEFORE THE 1ST
RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE TABLE SHOWING
THE LIST OF RECOMMENDATIONS
REQUIRING ADDITIONAL INFORMATION
BASED ON THE ENQUIRY REPORT
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION
DATED 07/04/2025 SUBMITTED BY THE
1ST PETITIONER BEFORE THE DISTRICT
ELECTION OFFICER
EXHIBIT P5 A TRUE COPY OF THE DRAFT
DELIMITATION OF THE BOUNDARIES OF
THE CONSTITUENCIES OF ANAKKAYAM
GRAMA PANCHAYATH IN MALAPPURAM
DISTRICT
EXHIBIT P6 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT P7 THE TRUE COPY OF THE JUDGMENT IN
W.P(C) NO. 15934/2025 DATED
11/4/2025
EXHIBIT P8 THE TRUE COPY OF THE ORDER DATED
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19/5/2025 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P9 THE TRUE COPY OF THE
REPRESENTATION SUBMITTED BY THE
PETITIONERS DATED 28/5/2025
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APPENDIX OF WP(C) 22439/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEVANT
"GUIDELINES FOR THE DELIMITATION
OF PANCHAYATS - 2024" ISSUED BY
THE 2ND RESPONDENT, THE STATE
DELIMITATION COMMISSION.
EXHIBIT P2 TRUE COPY OF THE DRAFT ISSUED BY
THE 2ND RESPONDENT, PROPOSING THE
DELIMITATION OF PERAMBRA GRAMA
PANCHAYAT.
EXHIBIT P3 TRUE COPY OF THE DETAILED
OBJECTION DATED 02.12.2024,
SUBMITTED BY THE PETITIONER TO THE
2ND RESPONDENT AGAINST THE EXT.P2
DRAFT NOTIFICATION.
EXHIBIT P4 TRUE COPY OF A SIMILAR DETAILED
OBJECTION DATED 02.12.2024,
SUBMITTED BY ANOTHER RESIDENT OF
PERAMBRA GRAMA PANCHAYAT TO THE
2ND RESPONDENT AGAINST THE EXT.P2
DRAFT NOTIFICATION.
EXHIBIT P5 TRUE COPY OF THE IMPUGNED FINAL
DELIMITATION ORDER NO.
SDC/873/2024/SDC8 DATED
15.05.2025, CONCERNING PERAMBRA
GRAMA PANCHAYAT, PUBLISHED IN THE
KERALA GAZETTE EXTRAORDINARY AS
S.R.O. NO. 581/2025 ON 19.05.2025.
EXHIBIT P6 TRUE COPY OF THE MAP OF PERAMBRA
GRAMA PANCHAYAT ILLUSTRATING THE
FLAWED WARD DEMARCATIONS.
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APPENDIX OF WP(C) 22473/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE SAID NOTIFICATION
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE REVISED
APPENDIX 2A SUBMITTED BY THE
SECRETARY OF THE 5TH RESPONDENT
GRAMA PANCHAYAT DATED 02.05.2025
EXHIBIT P5 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
EXHIBIT P6 A TRUE COPY OF THE SERIES OF
OBJECTIONS RAISED BY THE RESIDENTS
OF THE 5TH RESPONDENT GRAMA
PANCHAYAT BEFORE THE 3RD AND 4TH
RESPONDENTS
EXHIBIT P7 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
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APPENDIX OF WP(C) 22474/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 10.09.2024 ISSUED BY THE 1ST
RESPONDENT ALTERING THE STRENGTH
OF 5TH RESPONDENT MUNICIPALITY
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION ISSUED BY THE 3RD
RESPONDENT DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT MUNICIPALITY
EXHIBIT P4 A TRUE COPY OF THE REVISED
APPENDICES 2,4 AND 5 FOR THE 5TH
RESPONDENT MUNICIPALITY DATED
16.05.2025
EXHIBIT P5 A TRUE COPY OF THE FINAL
DELIMITATION GAZETTE NOTIFICATION
DATED 27.05.2025 ISSUED BY THE 1ST
RESPONDENT PUBLISHING THE FINAL
DELIMITATION ORDER FOR THE 5TH
RESPONDENT PASSED BY THE 3RD
RESPONDENT
EXHIBIT P6 A TRUE COPY OF A SERIES OF
OBJECTIONS AND ALTERNATE PROPOSALS
REGARDING THE PROPOSED
DELIMITATION FOR WARD NO. 1,2,3
AND 53, SUBMITTED BY RESIDENTS
INCLUDING THE 1ST PETITIONER,
DATED 02.12.2024
EXHIBIT P7 A TRUE COPY OF THE RELEVANT
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PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
EXHIBIT P8 A TRUE COPY OF THE OBJECTION ALONG
WITH ALTERNATE PROPOSALS SUBMITTED
BY ONE MR. MUHAMMED
MUSTHAFACONCERNING THE
(NELLIPARAMBU), DATED NIL
EXHIBIT P9 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
EXHIBIT P10 A TRUE COPY OF THE OBJECTION ALONG
WITH ALTERNATE PROPOSALS SUBMITTED
BY ONE MR. MARUNNAN MOHAMMED
CONCERNING THE DELIMITATION OF
WARD NO. 18,20 AND 23, DATED NIL
EXHIBIT P11 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
SHOWING WARD NO. 18,20,23
EXHIBIT P12 A TRUE COPY OF THE OBJECTION AND
ALTERNATE PROPOSAL SUBMITTED BY
THE 3RD PETITIONER HEREIN
CONCERNING THE DELIMITATION OF
WARD NO. 36 AND 37, DATED NIL
EXHIBIT P13 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
EXHIBIT P14 A TRUE COPY OF SERIES OF
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OBJECTIONS AND ALTERNATE PROPOSAL
SUBMITTED BY AGGRIEVED RESIDENTS,
CONCERNING THE PROPOSED
DELIMITATION FOR WARD NO. 47,48
AND 49, DATED NIL
EXHIBIT P15 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
SHOWING WARD NOS. 47 (PATTARKULAM)
, 48 (MARIYADU), 49 (VEEMBUR)
EXHIBIT P16 . A TRUE COPY OF THE OBJECTION AND
SUBMITTED BY ONE MR. P M ABDUL
NASAR DATED NIL
EXHIBIT P17 A TRUE COPY OF THE OBJECTION AND
SUBMITTED BY ONE MR. MUJEEB C
DATED NIL
EXHIBIT P18 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
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APPENDIX OF WP(C) 22558/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 10.09.2024 ISSUED BY THE 1ST
RESPONDENT ALTERING THE STRENGTH
OF 5TH RESPONDENT MUNICIPALITY
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION ISSUED BY THE 3RD
RESPONDENT DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER OF THE 5TH
RESPONDENT MUNICIPALITY, ALONG
WITH ITS APPENDIX - 4 DATED
18.11.2024
EXHIBIT P3 (A) A TRUE COPY OF THE APPENDIX - 5 OF
THE DRAFT DELIMITATION ORDER
EXHIBIT P3 (B) A TRUE COPY OF THE APPENDIX - 2 OF
THE DRAFT DELIMITATION ORDER
EXHIBIT P4 A TRUE COPY OF THE OBJECTIONS
DATED NIL PREFERRED BY THE 2ND
PETITIONER ALONG WITH
ACKNOWLEDGEMENT OF RECEIPT DATED
02.12.2024 REGARDING ERRONEOUS
CALCULATION OF HOUSE NUMBERS
EXHIBIT P4(A) A TRUE COPY OF THE OBJECTIONS
DATED NIL PREFERRED BY THE 2ND
PETITIONER ALONG WITH
ACKNOWLEDGEMENT OF RECEIPT DATED
02.12.2024 REGARDING FORMATION OF
BOUNDARIES
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EXHIBIT P5 A TRUE COPY OF THE RTI APPLICATION
DATED 08.01.2025 FILED BY MR.
ABDUL MAJEED
EXHIBIT P5(A) A TRUE COPY OF THE REPLY DATED
07.02.2025 TO THE RTI FILED BY MR.
ABDUL MAJEED
EXHIBIT P6 A TRUE COPY OF THE LETTER DATED
20.12.2024 ISSUED BY THE 3RD
RESPONDENT TO THE 4TH RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE LETTER DATED
03.02.2025 ISSUED BY THE JOINT
DIRECTOR LSGD, TO THE 6TH
RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE JUDGEMENT DATED
14.03.2025 IN WPC NO. 10067/2025
EXHIBIT P9 A TRUE COPY OF THE LETTER DATED
27.03.2025 ISSUED BY THE 3RD
RESPONDENT TO THE SECRETARIES OF
ALL MUNICIPALITIES
EXHIBIT P10 A TRUE COPY OF THE ENQUIRY REPORT
DATED NIL ALONG WITH REMARKS OF
THE 4TH AND 7THRESPONDENT WITH
RESPECT TO THE 5TH RESPONDENT
MUNICIPALITY
EXHIBIT P11 A TRUE COPY OF THE LETTER DATED
NIL ISSUED BY THE 8TH RESPONDENT
EXHIBIT P12 A TRUE COPY OF THE PROCEEDINGS
DATED 12.05.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P13 A TRUE COPY OF THE REVISED
APPENDIX 2 FOR THE 5TH RESPONDENT
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MUNICIPALITY DATED 16.05.2025
EXHIBIT P13(A) A TRUE COPY OF REVISED APPENDIX 4
FOR THE 5TH RESPONDENT
MUNICIPALITY DATED NIL
EXHIBIT P13(B) A TRUE COPY OF REVISED APPENDIX 5
FOR THE 5THRESPONDENT MUNICIPALITY
DATED NIL
EXHIBIT P14 A TRUE COPY OF THE GAZETTE
NOTIFICATION DATED 27.05.2025
ISSUED BY THE 1ST RESPONDENT
NOTIFYING THE FINAL DELIMITATION
ORDER FOR THE 5THRESPONDENT
MUNICIPALITY
EXHIBIT P15 A TRUE COPY OF THE MAP FOR
5THRESPONDENT MUNICIPALITY
PUBLISHED BY THE 3RDRESPONDENT
EXHIBIT P16 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
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APPENDIX OF WP(C) 22565/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION OF
PROPOSED DRAFT OF THE DELIMITATION
DATED 18.11.2024 PUBLISHED BY THE
4TH RESPONDENT
EXHIBIT P3 TRUE COPY OF THE MAP OF THE
PROPOSED CONSTITUENCIES OF THE
PERUMBAVOOR MUNICIPALITY
EXHIBIT P4 TRUE COPY OF THE SUGGESTIONS DATED
01.12.2024 PREFERRED BY THE 1ST
PETITIONER BEFORE THE 6TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE OBJECTION
PREFERRED BY THE 1ST PETITIONER
BEFORE THE 4TH RESPONDENT DATED
26.12.2024
EXHIBIT P6 TRUE COPY OF THE RTI APPLICATION
PREFERRED BY THE RESIDENT OF 1ST
PETITIONER ASSOCIATION DATED
27.12.2024
EXHIBIT P7 TRUE COPY OF THE ANSWER TO THE RTI
APPLICATION PREFERRED BY THE
RESIDENT OF 1ST PETITIONER
ASSOCIATION DATED 09.01.2025
EXHIBIT P8 TRUE COPY OF THE FINAL ORDER DATED
26.05.2025 PASSED BY THE 4TH
RESPONDENT
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APPENDIX OF WP(C) 22939/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF KERALA GAZETTE VIDE
S.R.O NO. 813/2024 DATED
10.09.2024 OF THE 5TH RESPONDENT
EXHIBIT P1(A) TRUE COPY OF THE RESIDENTIAL
BUILDING COUNT IN THE 32 WARD
PRIOR TO EXT.P1
EXHIBIT P2 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE FIRST
RESPONDENT COMMISSION
EXHIBIT P3 TRUE COPY OF THE DETAILS OF
RESIDENTIAL HOUSES, AS CONTAINED
IN ANNEXURE V SUBMITTED BY THE 3RD
RESPONDENT BEFORE THE 2ND
RESPONDENT ON 25.10.2024.
EXHIBIT P4 TRUE COPY OF THE LIST OF
RESIDENTIAL HOUSES IN THE EXISTING
WARD NO 25 PREPARED BY THE 3RD
RESPONDENT FOR DELIMITATION
PURPOSES
EXHIBIT P5 TRUE COPY OF THE NOTIFICATION VIDE
SDC/1077/2024/SDC5 DATED
18.11.2024 ISSUED BY THE 1ST
RESPONDENT COMMISSION
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED
02.12.2024 SUBMITTED BY THE
PETITIONER BEFORE THE 1ST
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE DETAILED HEARING
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NOTES SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT ON
18.02.2025
EXHIBIT P8 TRUE COPY OF THE ORDER NO.
SDC/1077/2024/SDC5 DATED
26.05.2025 ISSUED BY THE 1ST
RESPONDENT
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APPENDIX OF WP(C) 22965/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPIES OF DELIMITATION
REPORTS OF 16 CONSTITUENCIES OF
CHAKKITTAPPARRA GRAMA PANCHAYAT
DATED 25-10-2024
EXHIBIT P2 A TRUE COPY OF THE LIST OF
BUILDINGS IN EACH CONSTITUENCIES
OF CHAKKITTAPPARA GRAMA PANCHAYAT
DATED 25-10-2024
EXHIBIT P3 A TRUE COPY OF THE NOTIFICATION
DATED 18-11-2024 OF THE 2ND
RESPONDENT ALONG WITH ANNEXURE
THERETO SHOWING THE DETAILS OF
DELIMITATION OF CONSTITUENCIES OF
CHAKKITTAPPARA GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE OBJECTIONS AND
SUGGESTIONS TO THE DELIMITATION
ALONG WITH ANNEXURE SUBMITTED BY
THE 2ND PETITIONERS
EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED
07.02.2025 RECEIVED BY 2ND
PETITIONER FROM 5TH RESPONDENT
EXHIBIT P6 A TRUE COPY OF LETTER OF PUBLIC
INFORMATION OFFICER, PERAMBRA
ESTATE TO SRI. JAMES MATHEW DATED
11-12-2024
EXHIBIT P7 A TRUE COPY OF THE GUIDELINES
DATED 24.09.2024 ISSUED BY THE 2ND
RESPONDENT
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EXHIBIT P8 A TRUE COPY OF THE FINAL
NOTIFICATION DELIMITING THE
CONSTITUENCIES AND FIXING THEIR
BOUNDARIES IN RESPECT OF 5TH
RESPONDENT PANCHAYAT DATED 15-05-
EXHIBIT P9 A TRUE COPY OF THE ERRATUM
NOTIFICATION DATED 30.05.2025 OF
THE 2ND RESPONDENT
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APPENDIX OF WP(C) 23028/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
CORPORATION DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE
PETITIONERS NO. 1 AND 2 TO THE 3RD
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
28-11-2024 SUBMITTED BY THE 3RD
PETITIONER REGARDING VALIYANGADI
WARD
EXHIBIT P5 TRUE COPY OF THE OBJECTION DATED
28-11-2024 SUBMITTED BY THE 3RD
PETITIONER REGARDING THE
CHALAPPURAM WARD
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED
03-12-2024 SUBMITTED BY THE 4TH
PETITIONER TO THE 3RD RESPONDENT
EXHIBIT P7 TRUE COPY OF THE OBJECTION DATED
30-11-2024 SUBMITTED BY THE 5TH
PETITIONER
EXHIBIT P8 TRUE COPY OF THE OBJECTION DATED
28-11-2024 SUBMITTED BY THE 6TH
PETITIONER
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EXHIBIT P9 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE 1ST
PETITIONER
EXHIBIT P10 TRUE COPY OF THE HEARING NOTE
DATED 13-02-2025 SUBMITTED BY THE
2ND PETITIONER ALONG WITH RELEVANT
DOCUMENTS
EXHIBIT P11 TRUE COPY OF THE HEARING NOTE
DATED 13-02-2025 SUBMITTED BY THE
3RD PETITIONER
EXHIBIT P12 TRUE COPY OF THE HEARING NOTE
DATED 13-02-2025 SUBMITTED BY THE
5TH PETITIONER ALONG WITH RELEVANT
DOCUMENTS
EXHIBIT P13 TRUE COPY OF THE HEARING NOTE
DATED 13-02-2025 SUBMITTED BY THE
6TH PETITIONER
EXHIBIT P14 TRUE COPY OF THE HEARING NOTE
DATED 13-02-2025 SUBMITTED BY THE
1ST PETITIONER ALONG WITH RELEVANT
DOCUMENTS
EXHIBIT P15 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P16 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 26-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
28-05-2025
RESPONDENT EXHIBITS
EXHIBIT-R5(A) TRUE COPY OF THE TABLE DATED
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21/10/2024 PREPARED AS PER EXT.P1
GUIDELINES BY THE 6TH RESPONDENT.
EXHIBIT-R5(B) TRUE COPY OF THE CORRESPONDENCE
ISSUED BY THE 3RD RESPONDENT DATED
NIL DEMANDING NECESSARY
AMENDMENTS.
EXHIBIT-R5(C) TRUE COPY OF THE REPORT ALONG WITH
COVERING LETTER DATED 08/04/2025
SUBMITTED BY THE 6TH RESPONDENT
BEFORE THE 4TH RESPONDENT.
EXHIBIT-R5(D) TRUE COPY OF THE PHOTOGRAPH OF THE
PEN DRIVE CONTAINING THE
ASSESSMENT REGISTER DETAILS AS ON
01/10/2024 PRODUCED IN A SEALED
COVER.
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APPENDIX OF WP(C) 23180/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES
DRAFT DELIMITATION REPORT OF
CHATHAMANGALAM GRAMA PANCHAYAT OF
ISSUED BY THE 6TH RESPONDENT DATED
25.10.2024
EXHIBIT P3 TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE
CHATHAMANGALAM GRAMA PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
NIL PREFERRED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT DATED 03.12.2024 ISSUED BY
THE 5TH RESPONDENT TO THE
PETITIONER
EXHIBIT P6 TRUE COPY OF THE RECOMMENDATION
REPORT DATED NIL FILED BY THE 5TH
RESPONDENT BEFORE THE 4TH
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE HEARING NOTICE
DATED 10.02.2025 ISSUED BY THE 6TH
RESPONDENT TO THE PETITIONER
EXHIBIT P8 TRUE COPY OF THE FINAL ORDER DATED
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15.05.2025 PASSED BY THE 4TH
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF INQUIRY REPORT
DATED 26-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF PETITIONER'S EXT. P4 OBJECTION
EXHIBIT-R4(B) THE TRUE COPY OF ORDER
NOS.SDC/907/2024/SDC8 DATED 25-04-
2025 AND 07-05-2025 ISSUED BY THE
4TH RESPONDENT
EXHIBIT-R4(C) THE TRUE COPY OF LETTER
NO.2673148-2025 DATED 06-08-2025
SUBMITTED BY THE SECRETARY OF THE
6TH RESPONDENT PANCHAYAT BEFORE
THE 4TH RESPONDENT ALONG WITH
APPENDED DOCUMENTS
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APPENDIX OF WP(C) 23191/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24/9/2024
EXHIBIT P2 TRUE COPY OF THE REPORT DATED
25.10.2024 ISSUED BY THE 6TH
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION NO.
THIRUVANANTHAPURAM DATED
18/11/2024 ISSUED BY THE 4RH
RESPONDENT
EXHIBIT P3(A) TRUE COPY OF THE MAP
EXHIBIT P4 TRUE COPY OF ABDUL RAHEEM'S
OBJECTION TO THE 5TH RESPONDENT
DATED NIL
EXHIBIT P5 TRUE COPY OF THE PETITIONER'S
OBJECTION DATED 03.12.2024 TO THE
5TH RESPONDENT
EXHIBIT P6 THE TRUE COPY OF THE
ACKNOWLEDGEMENT RECEIPT ISSUED BY
THE 5TH RESPONDENT'S OFFICE DATED
3/12/2024
EXHIBIT P7 TRUE COPY OF THE RECOMMENDATION
REPORT ISSUED BY THE 4TH
RESPONDENT DATED NIL
EXHIBIT P8 TRUE COPY OF THE ORDER NO. SDC
850/2024/SDC 8 DATED 25/4/2025
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PASSED BY THE 4TH RESPONDENT
EXHIBIT P9 TRUE COPY OF THE FINAL ORDER NO.
SDC 850/2024/SDC 8 DATED 15/5/2025
PASSED BY THE 4TH RESPONDENT
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APPENDIX OF WP(C) 23281/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER NO.
SDC/1113/2024/SDC5 DATED
26/05/2025 OF DE-LIMITATION
COMMISSION, KERALA DEFINING THE
BOUNDARIES, POPULATION, NAME, ECT
OF THE 39 WARDS OF THE OTTAPALAM
MUNICIPALITY
EXHIBIT P2 TRUE COPY OF THE REPORT OF
DIVISION OF WARDS IN OTTAPALAM
MUNICIPALITY, APPENDIX 2
EXHIBIT P3 TRUE COPY OF THE INFORMATION DATED
16/12/2024 OBTAINED BY THE
PETITIONER UNDER RIGHT TO
INFORMATION ACT FROM THE OTTAPALAM
MUNICIPALITY
EXHIBIT P4 TRUE COPY OF THE HEARING NOTE
SUBMITTED BY THE PETITIONER ON
07/02/2025 IN THE HEARING HELD BY
DE-LIMITATION COMMISSION
EXHIBIT P5 TRUE COPY OF THE GUIDELINES DATED
24/09/2024 ISSUED BY THE DE-
LIMITATION COMMISSION, KERALA FOR
THE DIVISION AND FIXATION OF
BOUNDARIES AND WARDS IN
MUNICIPALITIES AND MUNICIPAL
CORPORATIONS IN 2024
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APPENDIX OF WP(C) 23336/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024 ALONG
WITH RELEVANT DOCUMENTS
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE
PETITIONER
EXHIBIT P4 TRUE COPY OF THE HEARING NOTICE
DATED 29-01-2025 ISSUED TO THE
PETITIONER
EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED
14-02-2025 SUBMITTED BY THE
PETITIONER BEFORE THE 3RD
RESPONDENT
EXHIBIT P6 TRUE COPY OF THE REPLY DATED 01-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
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APPENDIX OF WP(C) 23367/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF PORUR GRAMA
PANCHAYAT ISSUED BY THE 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P3(A) TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE PORUR GRAMA
PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
NIL PREFERRED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT DATED 30.11.2024 ISSUED BY
THE OFFICE OF THE 5TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED
30.11.2024 PREFERRED BY MR.
SAIFUDHEEN, BEFORE THE 5TH
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RECOMMENDATION
REPORT DATED NIL FILED BY THE 5TH
RESPONDENT BEFORE THE 4TH
RESPONDENT
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EXHIBIT P8 TRUE COPY OF THE ORDER DATED
25.04.2025 PASSED IN THE
PROCEEDINGS OF THE 4TH RESPONDENT
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF
PORUR PANCHAYAT FINAL ORDER DATED
15.05.2025 PASSED BY THE 4TH
RESPONDENT
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23427/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE LETTER ISSUED
BY THE STATE PUBLIC INFORMATION
OFFICER TO THE PETITIONER DATED
25.11.2024 SHOWING THE DETAILS OF
THE NUMBER OF HOUSES OF EACH WARD
IN THE 3RD RESPONDENT PANCHAYATH
EXHIBIT P2 THE TRUE COPY OF THE
REPRESENTATION DATED 27.01.2025
SUBMITTED BY THE PETITIONER BEFORE
THE 1ST RESPONDENT ALONG WITH THE
TYPED COPY.
EXHIBIT P3 THE TRUE COPY OF THE NOTICE DATED
20.01.2025 ISSUED BY THE 2ND
RESPONDENT TO THE PETITIONER ALONG
WITH THE TYPED COPY.
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23512/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
24.09.2024
EXHIBIT P2 THE TRUE COPY OF THE ORDER DATED
25.04.2025 OF THE DELIMITATION
COMMISSION
EXHIBIT P3 THE TRUE COPY OF THE FINAL
NOTIFICATION DATED 19.05.2025
ISSUED BY THE 3RD RESPONDENT
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connected cases
APPENDIX OF WP(C) 23683/2025
PETITIONER EXHIBITS
EXHIBIT P1(A) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY THE 1ST PETITIONER
EXHIBIT P1(B) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY THE 2ND PETITIONER
EXHIBIT P1(C) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY ONE SRI. SASIDHARAN V
EXHIBIT P1(D) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY ONE SRI. ANOOP P.G
EXHIBIT P1(E) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY ONE SRI. T P SREEDHARAN
EXHIBIT P1(F) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY ONE SRI. MANOHARAN
EXHIBIT P1(G) THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
WITH RESPECT TO THE OBJECTION
RAISED BY ONE SRI. VIGNESWAR
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connected cases
EXHIBIT P2 THE TRUE COPY OF THE GUIDELINES
ISSUED BY THE DELIMITATION
COMMISSION DATED 24/9/2024
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED
15/5/2025 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT P4 A COPY OF THE SKETCH PREPARED BY
THE PETITIONERS AS PRESCRIBED IN
THE REGULATIONS AND IN TUNE WITH
THE RECOMMENDATION OF THE ENQUIRY
OFFICER
EXHIBIT P5 A SKETCH SHOWING THE MANNER IN
WHICH THE WARDS ARRANGED WITH
RESPECT TO THE FINAL DELIMITATION
ORDER THE WARDS ARRANGED ORDER
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23706/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER DATED 12.02.2025
EXHIBIT P2 THE TRUE COPY OF THE HEARING
NOTICE 7/2/2025
EXHIBIT P3 THE TRUE COPY OF THE CONSTITUENCY
DIVISION LIST
EXHIBIT P4 THE TRUE COPY OF THE MAP SUBMITTED
BY THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE GAZETTE
NOTIFICATION DATED 19.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23751/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE OBJECTION
DATED 02.12.2024
EXHIBIT P2 THE TRUE COPY OF THE FINAL
CONSTITUENCY DIVISION PROPOSAL FOR
KOZHIKODE DISTRICT, KOZHIKODE
BLOCK, OLAVANNA PANCHAYAT
EXHIBIT P3 THE TRUE COPY OF THE FINAL ORDER
DATED 15.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23761/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF KOCHI
MUNICIPAL CORPORATION ISSUED BY
6TH RESPONDENT DATED 30.10.2024
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF
DISTRICT CENSUS HANDBOOK ERNAKULUM
(2011 CENSUS) DATED NIL
EXHIBIT P4 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE OBJECTION
PREFERRED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT DATED
03.12.2024
EXHIBIT P6 TRUE COPY OF THE PROPOSAL
SUBMITTED BY THE PETITIONER DATED
NIL
EXHIBIT P7 TRUE COPY OF THE ORDERS
SDC/1063/2024/SDC1 DATED 12.5.2025
& 21.5.2025 PASSED BY 4TH
RESPONDENT
EXHIBIT P8 TRUE COPY OF THE FINAL ORDER
PASSED BY 4TH RESPONDENT DATED
26.5.2025
EXHIBIT P9 TRUE COPY OF THE RTI APPLICATION
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W.P.(C) No.19332 of 2025 and
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SUBMITTED BY THE PETITIONER DATED
2.6.2025, ALONG WITH THE RESPONSE
ISSUED BY THE 6TH RESPONDENT DATED
03.06.2025,
EXHIBIT P10 TRUE COPY OF THE RTI APPLICATION
SUBMITTED BY THE PETITIONER, ALONG
WITH THE RESPONSE ISSUED BY THE
6TH RESPONDENT DATED 02.06.2025,
EXHIBIT P11 TRUE COPY OF THE RTI APPLICATION
SUBMITTED BY THE PETITIONER DATED
3.6.2025, ALONG WITH THE RESPONSE
ISSUED BY THE 6TH RESPONDENT DATED
04.06.2025
EXHIBIT P12 TRUE COPY OF THE RESPONSE TO THE
RTI APPLICATION SUBMITTED BY
PETITIONER DATED 10.6.2025
EXHIBIT P13 TRUE COPY OF THE RATION CARD
HOLDERS OF OLD WARD NO.5
MATTANCHERY DATED 16.12.2024
EXHIBIT P14 TRUE COPY OF THE RTI APPLICATION
SUBMITTED BY THE PETITIONER, ALONG
WITH THE RESPONSE ISSUED BY THE
6TH RESPONDENT DATED 04.06.2025
EXHIBIT P15 TRUE COPY OF THE RESPONSE TO THE
RTI APPLICATION SUBMITTED BY THE
PETITIONER DATED 11.6.2025
EXHIBIT P16 TRUE COPY OF THE RESPONSE TO THE
RTI APPLICATION SUBMITTED BY THE
PETITIONER DATED 23.6.2025,
EXHIBIT P17 TRUE COPY OF THE RESPONSE TO THE
RTI APPLICATION SUBMITTED BY THE
PETITIONER DATED 23.6.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23818/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION DATED
06.09.2024 FIXING THE STRENGTH OF
5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
EXHIBIT P4 A TRUE COPY OF THE LETTER DATED
20.12.2024 ISSUED BY THE 3RD
RESPONDENT TO THE 4TH RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE OBJECTION
PREFERRED BY THE 1ST PETITIONER
CONCERNING THE BOUNDARIES OF WARD
NO. 2 (PADANN KALIKKADAVU), AND
WARD NO. 3 (PADANNA KAVUNTHALA)
DATED 02.12.2024
EXHIBIT P6 A TRUE COPY OF THE OBJECTIONS
DATED 2.12.2024 FILED BY ONE
THAJUDEEN P K
EXHIBIT P7 A TRUE COPY OF THE REVISED
APPENDIX 2A FOR 5TH RESPONDENT
GRAMA PANCHAYAT PREPARED BY THE
6TH RESPONDENT ON 08.05.2025
EXHIBIT P8 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
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W.P.(C) No.19332 of 2025 and
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EXHIBIT P9 A TRUE COPY OF THE MAP FOR THE
5THRESPONDENT GRAMA PANCHAYAT
PUBLISHED BY THE 3RD RESPONDENT
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23886/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
02-12-2024 SUBMITTED BY THE
PETITIONER
EXHIBIT P4 TRUE COPY OF THE HEARING NOTICE
DATED 07-02-2025 ISSUED TO THE
PETITIONER
EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23887/2025
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY RELEVANT PAGES OF
NOTIFICATION NO.
L.S.G.D/PD/24269/2024-EER1 DATED
06/09/2024 ISSUED BY DEPARTMENT OF
LOCAL SELF GOVERNMENT INSTITUTIONS
EXHIBIT P2 THE TRUE COPY OF NOTIFICATION NO.
SDC/291/2024/SDC5 ALONG WITH
ANNEXURE 4A DATED 18/11/2024
ISSUED BY THE 3RD RESPONDENT
EXHIBIT P3 THE TRUE COPY OF RTI REPLY DATED
24/10/2024 ISSUED BY THE STATE
PUBLIC INFORMATION OFFICER TO THE
PETITIONER
EXHIBIT P4 THE TRUE COPY OF OBJECTION DATED
03/12/2024 SUBMITTED BY THE
PETITIONER TO THE SECRETARY OF 3RD
RESPONDENT
EXHIBIT P5 THE TRUE COPY OF RECEIPT NO.
SDC/PTA/273/2024 DATED 03/12/2024
ISSUED BY THE DEPUTY COLLECTOR
(ELECTION) COLLECTORATE,
PATHANAMTHITTA TO THE PETITIONER
EXHIBIT P6 THE TRUE COPY OF HEARING NOTICE
DATED 13/01/2025 ISSUED BY THE 5TH
RESPONDENT TO THE PETITIONER
EXHIBIT P7 THE TRUE COPY OF ORDER NO.
SDC/291/2024/SDC5 DATED 25/04/2025
ISSUED BY THE DELIMITATION
COMMISSION
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EXHIBIT P8 THE TRUE COPY OF ORDER NO.
SDC/291/2024/SDC5 DATED 30/04/2025
ISSUED BY THE DELIMITATION
COMMISSION
EXHIBIT P9 THE TRUE COPY OF MAP SHOWING OLD
EXHIBIT P10 THE TRUE COPY OF MAP SHOWING NEW
EXHIBIT P11 THE TRUE COPY OF MAP SHOWING
ATTRIBUTE WARD BOUNDARY OF WARD
EXHIBIT P12 THE TRUE COPY OF MAP SHOWING
COMPREHENSIVE (OLD, NEW AND
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23888/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 11.09.2024 ISSUED BY THE 1ST
RESPONDENT ALTERING THE STRENGTH
OF 5TH RESPONDENT MUNICIPALITY
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION ISSUED BY THE 3RD
RESPONDENT DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT MUNICIPALITY
DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF THE REVISED
APPENDIX 2 FOR THE 5TH RESPONDENT
MUNICIPALITY DATED 16.05.2025
EXHIBIT P5 A TRUE COPY OF THE FINAL
DELIMITATION GAZETTE NOTIFICATION
DATED 26.05.2025 ISSUED BY THE 1ST
RESPONDENT PUBLISHING THE FINAL
DELIMITATION ORDER FOR THE 5TH
RESPONDENT PASSED BY THE 3RD
RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE MAP FOR THE 5TH
RESPONDENT MUNICIPALITY PUBLISHED
BY THE 3RD RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE MAP PUBLISHED BY
THE 3RD RESPONDENT SHOWING WARD
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W.P.(C) No.19332 of 2025 and
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EXHIBIT P8 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
EXHIBIT P9 A TRUE COPY OF THE RELEVANT
PORTIONS OF THE DELIMITATION MAP
FOR 5TH RESPONDENT MUNICIPALITY
SHOWING THE EXTENDED PORTION OF
WARD NO. 17 (KUZHIVELY)
EXHIBIT P10 A TRUE COPY OF THE ORDER DATED
06.06.2025 ISSUED BY THE 2ND
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 23962/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEVANT
"GUIDELINES FOR THE DELIMITATION
OF PANCHAYATS - 2024" ISSUED BY
THE 2ND RESPONDENT, THE STATE
DELIMITATION COMMISSION.
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT
SDC/868/2024/SDC8 ISSUED BY THE
2ND RESPONDENT, PROPOSING THE
DELIMITATION OF CHERUVANNUR GRAMA
PANCHAYAT.
EXHIBIT P3 TRUE COPY OF THE DETAILED
OBJECTION DATED 30.11.2024,
SUBMITTED BY THE 1ST PETITIONER TO
THE 2ND RESPONDENT AGAINST THE
EXT.P2 DRAFT NOTIFICATION.
EXHIBIT P4 TRUE COPY OF THE DETAILED
OBJECTION SUBMITTED BY THE 2ND
PETITIONER TO THE 2ND RESPONDENT
AGAINST THE EXT.P2 DRAFT
NOTIFICATION.
EXHIBIT P5 TRUE COPY OF THE IMPUGNED FINAL
DELIMITATION ORDER NO.
SDC/868/2024/SDC8 DATED
15.05.2025, CONCERNING CHERUVANNUR
GRAMA PANCHAYAT
EXHIBIT P6 TRUE COPY OF THE INVESTIGATION
REPORT SUBMITTED BY THE DISTRICT
COLLECTOR TO THE 2ND RESPONDENT,
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W.P.(C) No.19332 of 2025 and
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WHICH CONFIRMED SEVERAL ANOMALIES
IN THE DRAFT PROPOSAL.
EXHIBIT P7 TRUE COPIES OF OTHER DETAILED
OBJECTIONS SUBMITTED BY VARIOUS
RESIDENTS OF CHERUVANNUR GRAMA
PANCHAYAT AGAINST THE EXT.P2 DRAFT
NOTIFICATION.
EXHIBIT P8 TRUE COPY OF THE MAP OF
CHERUVANNUR GRAMA PANCHAYAT .
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24026/2025
PETITIONER EXHIBITS
EXHIBIT-P1 A TRUE COPY OF THE REPORT
SUBMITTED BY THE 6TH RESPONDENT
DATED 24/10/2024.
EXHIBIT-P2 A TRUE COPY OF THE DRAFT
DELIMITATION NOTIFICATION NO.
SDC/860/2024/SDC8 DATED 18/11/2024
ISSUED BY THE 3RD RESPONDENT, IN
RESPECT OF THE 5TH RESPONDENT
PANCHAYAT.
EXHIBIT-P3 A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER BEFORE
THE 4TH RESPONDENT.
EXHIBIT-P4 A TRUE COPY OF THE INVESTIGATION
REPORT DATED 23/12/2024 SUBMITTED
BY THE INVESTIGATION OFFICER
BEFORE THE 4TH RESPONDENT.
EXHIBIT-P5 A TRUE COPY OF THE COMPLAINT DATED
09/05/2025 FILED BEFORE THE 3RD
RESPONDENT.
EXHIBIT-P6 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
15/03/2025.
EXHIBIT P7 A TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/860/2024/SDC8
DATED 15/05/2025 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT-P8 A TRUE COPY OF THE INTERIM ORDER
DATED 23/05/2025 IN WP(C)
19182/2025.
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24084/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DELIMITATION
REPORT OF WARD NO 17 & 21 KODUR
GRAMA PANCHAYAT ALONG WITH
ANNEXURE 5 ISSUED BY THE 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P3(A) TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE KODUR GRAMA
DATED NIL
EXHIBIT P4 TRUE COPY OF THE OBJECTION
PREFERRED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT DATED
01.12.2024
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT DATED 04.12.2024 ISSUED BY
THE OFFICE OF THE 5TH RESPONDENT
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGE OF
RECOMMENDATION REPORT DATED NIL
FILED BY THE 5TH RESPONDENT BEFORE
THE 4TH RESPONDENT
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF
FINAL ORDER PASSED BY THE 4TH
RESPONDENT DATED 19.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24169/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE DRAFT
DELIMITATION NOTIFICATION NO.
SDC/866/2024/SDC8 DATED 18.11.2024
ISSUED BY THE 3RD RESPONDENT, IN
RESPECT OF THE 5TH RESPONDENT
PANCHAYAT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
15.03.2025
EXHIBIT P3 A TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/866/2024/SDC8
DATED 15.05.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER
DATED 23.05.2025 IN WP(C)
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W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24400/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE DRAFT
DELIMITATION NOTIFICATION NO.
SDC/1134/2024/SDC8 DATED
18.11.2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDEN
EXHIBIT P3 A TRUE COPY OF THE FINAL
NOTIFICATION NO.
SDC/1134/2024/SDC8 DATED
26.05.2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER
DATED 23.05.2025 IN WP(C)
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24683/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
SDC /894/2024 SDC8 DATED 18-11-
EXHIBIT P2 A TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER DATED 2-12-2024
EXHIBIT P3 THE TRUE COPY OF THE REPORT
SUBMITTED BY THE ENQUIRY OFFICER
DATED 18/12/2024
EXHIBIT P4 . THE TRUE COPY OF THE GUIDELINES
ISSUED BY THE DELIMITATION
COMMISSION DATED 24/9/2024
EXHIBIT P5 THE TRUE COPY OF THE ORDER DATED
15/5/2025 ISSUED BY THE 1ST
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24689/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEVANT
"GUIDELINES FOR THE DELIMITATION
OF PANCHAYATS - 2024" ISSUED BY
THE 2ND RESPONDENT, THE STATE
DELIMITATION COMMISSION.
EXHIBIT P2 TRUE COPY OF THE DRAFT
NOTIFICATION NO. SDC/857/2024/SDC8
DATED 18.11.2024, ISSUED BY THE
2ND RESPONDENT, PROPOSING THE
DELIMITATION OF KUTTIADY GRAMA
PANCHAYAT.
EXHIBIT P3 TRUE COPY OF THE DETAILED
OBJECTION DATED 13.12.2024,
SUBMITTED BY THE PETITIONER TO THE
2ND RESPONDENT AGAINST THE EXHIBIT
P2 DRAFT NOTIFICATION.
EXHIBIT P4 TRUE COPY OF A SIMILAR DETAILED
OBJECTION, SUBMITTED BY OTHER
RESIDENTS OF KUTTIADY GRAMA
PANCHAYAT TO THE 2ND RESPONDENT
AGAINST THE EXHIBIT P2 DRAFT
NOTIFICATION.
EXHIBIT P5 TRUE COPY OF THE IMPUGNED FINAL
DELIMITATION ORDER NO.
SDC/857/2024/SDC8 DATED
15.05.2025, CONCERNING KUTTIADY
GRAMA PANCHAYAT, PUBLISHED IN THE
KERALA GAZETTE.
EXHIBIT P6 TRUE COPY OF THE MAP OF KUTTIADY
GRAMA PANCHAYAT ILLUSTRATING THE
FLAWED WARD DEMARCATIONS.
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24735/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
03-12-2024 SUBMITTED BY THE
PETITIONER TO THE 3RD RESPONDENT
ALONG WITH THE RECEIPTS ISSUED BY
THE 3RD AND 4TH RESPONDENTS
RESPECTIVELY
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24780/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE DRAFT
NOTIFICATION BEARING NO. SDC
906/2024/SDC.8/THIRUVANANTHAPURAM
DATED 18.11.2024
EXHIBIT P2 A TRUE COPY OF THE OBJECTIN
SUBMITTED BY THE 1ST PETITIONER
DATED 03.12.2024 TO THE DISTRICT
COLLECTOR AND TO THE DELIMITATION
COMMISSION,
EXHIBIT P3 A TRUE COPY OF THE ENQUIRY REPORT
DATED 27-12-2024 SUBMITTED BY THE
ENQUIRY OFFICER (DEPUTY DIRECTOR
(ANTHROPOLOGY) AND VIGILANCE
OFFICER IN CHARGE DIRECTORATE OF
KIRTADS, GOVERNMENT OF KERALA,
KOZHIKODE) BEFORE THE DELIMITATION
COMMISSION OBTAINED UNDER RTI ACT
EXHIBIT P4 A RELEVANT EXTRACT OF THE
NOTIFICATION NO. SDC/47/2025/SDC8
DATED 19.05.2025, PUBLISHED AS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24838/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDE LINES
ISSUED BY 3 RD RESPONDENT DATED
24-09-2024
EXHIBIT P2 THE TRUE COPY OF THE DRAFT
NOTIFICATION DATED 18-11-2024
EXHIBIT P3 A TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER TO THE 4 TH
RESPONDENT ON 02-12-2024
EXHIBIT P4 A TRUE COPY OF THE OBJECTION FILED
BY THE BROTHER OF THE PETITIONER
DATED NIL
EXHIBIT P5 A TRUE COPY OF SKETCH SHOWING THE
LIE AND LOCATION OF THE ABOVE WARD
I
EXHIBIT P6 A TRUE COPY OF THE ENQUIRY REPORT
SUBMITTED BY THE ENQUIRY OFFICER
GIVE TO ABDUL RAHIMAN OBTAINED
UNDER THE RTI ACT
EXHIBIT P7 A TRUE COPY OF THE ENQUIRY REPORT
OF THE ENQUIRY OFFICER SUBMITTED
TO THE 4 TH RESPONDENT OBTAINED
UNDER THE RTI ACT, BY THE
PETITIONER
EXHIBIT P8 THE TRUE COPY OF THE REPORT OF
KADAPPURAM SOUTH WARD OF THE 5 TH
RESPONDENT MUNICIPALITY
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P9 THE TRUE COPY OF THE REPORT OF THE
DELIMITATION OF WARD NO. 39, LIGHT
HOUSE
EXHIBIT P10 A TRUE COPY OF THE REPORT OF
DELIMITATION OF WARD NO. 22, FISH
MARKET
EXHIBIT P11 TRUE COPY OF THE REPORT OF THE
WARD DELIMITATION OF WARD NO.7
KOTTAKANI
EXHIBIT P12 A TRUE COPY OF THE NOTIFICATION
ISSUED BY THE 3 RD RESPONDENT
DATED 27-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24889/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GAZETTE
NOTIFICATION BEARING
NO.18/LEG.C3/2024/LAW DATED
09.07.2024 ISSUED BY THE LAW
SECRETARY
EXHIBIT P2 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE SECRETARY
OF THE 4TH RESPONDENT
EXHIBIT P3 TRUE COPIES OF THE RELEVANT PAGES
OF DRAFT NOTIFICATION BEARING
NOTIFICATION NO. SDC/825/2024/SDC4
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT IN RESPECT OF THE 6TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/825/2024/SDC4
DATED 15.05.2025 IN RESPECT OF THE
6TH RESPONDENT
EXHIBIT P4(A) TRUE COPY OF THE ATTACHED SCHEDULE
1A, DESCRIBING THE BASIC
DEMOGRAPHIC DETAILS REGARDING THE
SAID PANCHAYAT ISSUED BY THE 6TH
RESPONDENT, DATED 29.04.2025
EXHIBIT P4(B) TRUE COPY OF THE ATTACHED SCHEDULE
2A REPORT DATED 29.04.2025 ISSUED
BY THE 6TH RESPONDENT ON THE
DELIMITATION PROCESS IN THE SAID
PANCHAYAT
EXHIBIT P4(C) TRUE COPY OF THE ATTACHED 3A
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
AFFIDAVIT DATED 29.04.2025 ISSUED
BY THE 6TH RESPONDENT SWEARING THE
INCLUSION OF EVERY BUILDING IN THE
DELIMITATION PROCESS
EXHIBIT P4(D) TRUE COPY OF THE 4A SCHEDULE OF
THE SAID PANCHAYAT ISSUED BY THE
6TH RESPONDENT
EXHIBIT P4(E) TRUE COPY OF THE SCHEDULE 5
DESCRIBING THE DETAILS OF THE
RESIDENTIAL BUILDINGS IN EACH WARD
EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED
21.03.2025 IN W.P (C) NO. 42624 OF
2024, PASSED BY THIS HON'BLE COURT
EXHIBIT P6 TRUE COPY OF THE U/A BUILDINGS IN
THE 6TH RESPONDENT PANCHAYAT
RETRIEVED FROM SANCHAYA ONLINE
(REVENUE AND LICENCE) DATED
26.06.2025
EXHIBIT P7 TRUE COPY OF THE MAP IN RESPECT OF
THE PROPOSED 12TH WARD OF 6TH
RESPONDENT PANCHAYAT
EXHIBIT P8 TRUE COPY OF THE MAP IN RESPECT OF
THE PROPOSED 10TH WARD
EXHIBIT P9 TRUE COPY OF THE MAP IN RESPECT OF
THE PROPOSED 20TH WARD
EXHIBIT P10 TRUE COPY OF THE MAP OF THE 1ST
AND 24TH WARD
EXHIBIT P11 TRUE COPY OF THE MAP IN RESPECT OF
THE 5TH, 6TH AND 7TH WARDS OF THE
6TH RESPONDENT PANCHAYAT
EXHIBIT P12 TRUE COPY OF THE COMPLAINT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
SUBMITTED BY THE 1ST PETITIONER
DATED 21.12.2024
EXHIBIT P12(A) TRUE COPY OF THE COMPLAINT DATED
04.12.2024 SUBMITTED BY MR.
RAMCHANDRAN TO THE SECRETARY OF
THE DELIMITATION COMMISSION IN THE
DISTRICT
EXHIBIT P12(B) TRUE COPY OF THE COMPLAINT
SUBMITTED BY MR. KOSHY THOMAS,
PRESIDENT OF ARIYALLUR MANDALAM
COMMITTEE, MALAPPURAM SUBMITTED TO
THE 5TH RESPONDENT
EXHIBIT P13 TRUE COPY OF RTI RESPONSE NO. P3-
1365792/24 DATED 30.12.2024 ISSUED
BY THE STATE PUBLIC INFORMATION
OFFICER AND HEAD CLERK, ELECTION
EXHIBIT P14 TRUE COPY OF THE HEARING NOTICE
DATED 27.01.2025 ISSUED BY THE 6TH
RESPONDENT ON PETITION NO.2781
EXHIBIT P14(A) TRUE COPY OF THE RECEIPT NO.
SDC/MPM/2781/2024 DATED 04.12.2024
ISSUED BY THE 5TH RESPONDENT ON
RECEIVING THE COMPLAINT
EXHIBIT P14(B) TRUE COPY OF THE COMPLAINT DATED
06.02.2025, BY THE PETITIONER
SUBMITTED TO RESPONDENT 3 TO 5
EXHIBIT P15 TRUE COPIES OF THE PUBLICATIONS
ISSUED BY THE DELIMITATION
COMMISSION DATED 05.12.2024
EXHIBIT P16 TRUE COPY OF THE PUBLICATIONS
ISSUED BY THE DELIMITATION
COMMISSION DATED 10.01.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P17 TRUE COPY OF THE RELEVANT PAGES OF
THE DATA SHOWING LIST OF
PANCHAYAT, POPULATION AND NUMBER
OF WARDS
EXHIBIT P18 TRUE COPY OF THE ORDER BEARING SRO
NO 138/2020 DATED 12.02.2020
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P19 TRUE COPY OF THE LETTER BEARING
NO. B2/196/2024-SEC DATED
05.07.2025, ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P20 TRUE COPY OF THE RELEVANT PAGES OF
ASSESSMENT REGISTER DATED NIL
EXHIBIT P21 TRUE COPY OF THE PRESS RELEASE
DATED 19.07.2025, ISSUED BY THE
3RD RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF OBJECTION DATED
04-12-2024 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE 4TH
RESPONDENT
EXHIBIT-R4(B) THE TRUE COPY OF ATTENDANCE SHEET
OF THE HEARING CONDUCTED BY THE
4TH RESPONDENT ON 05-02-2025
REGARDING THE OBJECTIONS IN
RESPECT OF DRAFT DELIMITATION
PROPOSAL OF VALLIKUNNU GRAMA
PANCHAYAT
EXHIBIT-R4(D) THE TRUE COPY OF CONSOLIDATED
ENQUIRY REPORT SUBMITTED BY THE
DISTRICT ELECTION OFFICER,
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
MALAPPURAM BEFORE THE DELIMITATION
COMMISSION IN RESPECT OF
OBJECTIONS RECEIVED AGAINST DRAFT
DELIMITATION PROPOSAL OF
VALLIKUNNU GRAMA PANCHAYAT
EXHIBIT-R4(E) THE TRUE COPY OF PROCEEDING
NO.SDC/825/2024/SDC4 DATED 23-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(F) THE TRUE COPY OF LETTER DATED 08-
08-2025 SUBMITTED BY THE SECRETARY
OF THE 6TH RESPONDENT PANCHAYAT
BEFORE THE 4TH RESPONDENT
EXHIBIT-R4(C) THE TRUE COPY OF INQUIRY REPORTS
DATED 24-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF OBJECTIONS RECEIVED AGAINST
DRAFT DELIMITATION PROPOSAL OF
VALLIKUNNU GRAMA PANCHAYAT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 24988/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER NO.
SDC/142/2024/SDC3 DATED 15.05.2025
ISSUED BY DELIMITATION COMMISSION,
KERALA NOTIFYING THE DELIMITATION
OF VEMBAYAM GRAMA PANCHAYATH INTO
23 WARDS.
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION NO.
SDC/142/2024/SDC3 DATED 18.11.2024
PUBLISHING DRAFT PROPOSALS FOR THE
DELIMITATION OF VEMBAYAM GRAMA
PANCHAYATH
EXHIBIT P3 TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
ISSUED BY SECRETARY, DELIMITATION
COMMISSION, KERALA
EXHIBIT P4 TRUE COPY OF THE
OBJECTION/SUGGESTION FOR
MODIFICATION SUBMITTED BY
PETITIONER NO.2, VIJITH KUMAR V C
TO 1ST RESPONDENT THE DELIMITATION
COMMISSION.
EXHIBIT P5 TRUE COPY OF THE RESOLUTION DATED
27.05.2025 PASSED BY VEMBAYAM
GRAMA PANCHAYATH
EXHIBIT P6 TRUE COPY OF EXTRACT OF THE
MINUTES OF MEETING DATED
30.05.2025 OF GRAMA SABHA MEETING
HELD AT NANNATTUKAVU WARD.
EXHIBIT P7 TRUE COPY OF THE LEGAL NOTICE
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
DATED 09.06.2025 ISSUED ON BEHALF
OF THE PETITIONER AND OTHER
NANNATTUKAVU RESIDENTS.
EXHIBIT P8 TRUE COPY OF THE DRAFT PROPOSAL
NOTIFICATION NO. SDC/64/2025/SDC
FOR NEDUMANGAD BLOCK PANCHAYAT
EXHIBIT P9 TRUE COPY OF THE DRAFT WARD
DELIMITATION MAP OF VEMBAYAM GRAMA
PANCHAYATH.
EXHIBIT P10 TRUE COPY OF THE DRAFT WARD
DELIMITATION MAP OF POTHENCODE
GRAMA PANCHAYATH.
EXHIBIT P11 TRUE COPY OF THE MODIFIED WARD
DELIMITATION MAP OF VEMBAYAM GRAMA
PANCHAYAT
EXHIBIT P12 A TRUE COPY OF THE NOTIFICATION
BEING LETTER NO. 130/53-PUBLIC
DATED 11.09.1953 ISSUED BY
MINISTRY OF HOME AFFAIRS,
GOVERNMENT OF INDIA
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25042/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE OBJECTION DATED
02.12.2024 PREFERRED BY THE 1ST
PETITIONER BEFORE THE 5TH
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED
BY THE 2ND PETITIONER DATED NIL
BEFORE THE 5TH RESPONDENT
EXHIBIT P4 TRUE COPY OF THE SKETCH OF THE
WARDS OF KUZHUPPILLY GRAMA
PANCHAYAT BEFORE DELIMITATION
DATED NIL
EXHIBIT P5 TRUE COPY OF THE SKETCH PUBLISHED
BY THE DELIMITATION COMMISSION
DATED NIL
EXHIBIT P6 TRUE COPY OF THE SKETCH SUGGESTED
BY THE PETITIONERS DATED NIL
EXHIBIT P7 TRUE COPY OF THE FINAL ORDER
DELIMITING THE CONSTITUENCIES OF
THE KUZHUPPILLY GRAMAPANCHAYAT
DATED 19.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25215/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF 6TH
RESPONDENT PANCHAYATH ISSUED BY
6TH RESPONDENT DATED 24.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTIONS ALONG
WITH THE MAPS RELATING TO WARD
NOS.1,2,11&12 PREFERRED BY THE
PETITIONERS BEFORE THE 5TH
RESPONDENT DATED 2.12.2024
EXHIBIT P5 TRUE COPY OF THE RECOMMENDATION
REPORT SUBMITTED BY THE 5TH
RESPONDENT TO THE 4TH RESPONDENT,
DATED NIL
EXHIBIT P6 TRUE COPY OF THE HEARING NOTICE OF
4TH RESPONDENT DATED 29.01.2025
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED
15.03.2025 ISSUED BY THE 5TH
RESPONDENT
EXHIBIT P8 TRUE COPY OF THE COMPLIANCE
CERTIFICATE AND RECTIFICATION
REPORT DATED 18.03.2025 BY 6TH
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P9 TRUE COPY OF THE CONSOLIDATED DATA
REPORT ISSUED BY THE 6TH
RESPONDENT DATED NIL
EXHIBIT P10 TRUE COPY OF THE ORDER
SDC/673/2024/SDC5 DATED 25.4.2025
PASSED BY 4TH RESPONDENT
EXHIBIT P11 TRUE COPY OF THE CERTIFICATION
DATED 30.04.2025 ISSUED BY THE 6TH
RESPONDENT
EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF
THE FINAL DELIMITATION ORDER DATED
15.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25273/2025
PETITIONER EXHIBITS
OF THE GUIDE LINES FOR
DELIMITATION
EXHIBIT P2 TRUE COPY OF THE OBJECTION GIVEN
BY THE PETITIONER NO.1TO THE 1ST
RESPONDENT, DATED 02.12.2024.
EXHIBIT P3 A TRUE COPY OF THE OBJECTION GIVEN
BY THE PETITIONER NO.2 TO THE 1ST
RESPONDENT, DATED 02.12.2024.
EXHIBIT P4 A TRUE COPY OF MAP OF PAYYAVOOR
GRAMA PANCHAYATH
EXHIBIT P5 TRUE COPY OF LETTER DATED
26.10.2024 ISSUED BY RESPONDENT
NO.5 TO RESPONDENT NO.1
EXHIBIT P6 TRUE COPY OF THE REPORT SUBMITTED
BY RESPONDENT NO.5 WITH RESPECT TO
KANJIRAKKOLLI WARD
EXHIBIT P7 TRUE COPY OF THE REPORT SUBMITTED
BY RESPONDENT NO.5 WITH RESPECT TO
SANTHINAGAR WARD
EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN WP
(C) 46010/2024 OF THIS HONOURABLE
COURT, DATED 21.3.2025.
EXHIBIT P9 TRUE COPY OF ORDER OF RESPONDENT
NO.3 DATED 25-04-2025
EXHIBIT P10 TRUE COPY OF ORDER OF RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
NO.3 DATED 29-04-2025
EXHIBIT P11 TRUE COPY OF ORDER OF RESPONDENT
NO.3 DATED 14-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25361/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE OBJECTION TO
THE DISTRICT COLLECTOR,
MALAPPURAM, HIGHLIGHTING GRAVE
IRREGULARITIES AND VIOLATIONS
EXHIBIT P2 THE TRUE COPY OF THE LIST OF
RECOMMENDATIONS REQUIRING
ADDITIONAL INFORMATION BASED ON
THE ENQUIRY
EXHIBIT P3 TRUE COPY OF THE FINAL ORDER DATED
15/5/2025 ISSUED BY THE 4TH
RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25432/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT GRAMA PANCHAYAT
DATED 18.11.2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER BEFORE THE 3RD
RESPONDENT DATED 30.11.2024
EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED
02.12.2024 ISSUED BY THE DISTRICT
COLLECTORATE, MALAPPURAM UPON
RECEIVING EXT.P3 OBJECTION
EXHIBIT P5 TRUE COPY OF THE HEARING NOTICE
(UNDATED) ISSUED BY THE 5TH
RESPONDENT TO THE PETITIONER
EXHIBIT P6 TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
15.05.2025
EXHIBIT P7 TRUE COPY OF THE RTI APPLICATION
DATED 28.07.2025
EXHIBIT P8 TRUE COPY OF THE REPLY IN RTI
APPLICATION DATED 21.08.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25480/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF 6TH
RESPONDENT PANCHAYATH ISSUED BY
6TH RESPONDENT DATED 26.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT .
EXHIBIT P4 TRUE COPY OF THE OBJECTIONS ALONG
WITH THE MAP PREFERRED BY THE
PETITIONER BEFORE THE 5TH
RESPONDENT DATED 2.12.2024
EXHIBIT P5 TRUE COPY OF THE HEARING NOTICE OF
THE 4TH RESPONDENT DATED 3.2.2025
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF
THE FINAL ORDER DATED 15.05.2025,
DELIMITING THE CONSTITUENCIES OF
THE 6TH RESPONDENT PANCHAYAT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25495/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION
DATED 24/09/2024 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE ABOVE
NOTIFICATION DATED 18/11/2024
ISSUED BY THE 2ND RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER DATED
30/11/2024
EXHIBIT P4 A TRUE COPY OF THE HEARING NOTICE
DATED 10/02/2025 ISSUED BY THE
SECRETARY OF THE 3RD RESPONDENT
EXHIBIT P5 A TRUE COPY OF THE FINAL
NOTIFICATION WITH RESPECT TO THE
3RD RESPONDENT PANCHAYATH DATED
15/05/2025 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE ENQUIRY REPORT
SUBMITTED BY THE ENQUIRY OFFICER,
DATED 24/12/2024 AND OBTAINED
THROUGH RTI
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25503/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
24-09-2024
EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION OF DRAFT
PROPOSAL AS REGARDS THE 5TH
RESPONDENT PANCHAYATH DATED 18-11-
EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES
OF THE DELIMITATION REPORT
SUBMITTED BY THE 6TH RESPONDENT
DATED 24.10.2024
EXHIBIT P4 A TRUE COPY OF THE OBJECTION DATED
30.11.2024 SUBMITTED BY THE
PETITIONER TO THE 4TH RESPONDENT
ALONGWITH THE RECEIPT
EXHIBIT P5 A TRUE COPY OF THE RELEVANT PAGES
OF THE ORDER DATED 19.05.2025
ISSUED BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
20.05.2025
EXHIBIT P6 A TRUE COPY OF THE SCREENSHOT FROM
MAP PUBLISHED OF THE WARD
CONCERNED OF PUTHUCODE PANCHAYATH
EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION
DATED 01.07.2025 SUBMITTED BY THE
PETITIONER TO THE 4TH RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25572/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DELIMITATION
REPORT OF WARD NO : 1,22&23
CHORODE GRAMA PANCHAYAT ALONG WITH
ANNEXURE 5 ISSUED BY THE 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
ISSUED BY THE 4TH RESPONDENT DATED
18.11.2024
EXHIBIT P3(A) TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE CHORODE
GRAMA PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT DATED
29.11.2024
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED BY OFFICE OF THE
5TH RESPONDENT DATED 29.11.2024
EXHIBIT P6 TRUE COPY OF THE OBJECTION
SUBMITTED BY THE 2ND PETITIONER
BEFORE THE 5TH RESPONDENT DATED
30.11.2024
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGE OF
CHERODE PANCHAYAT FINAL ORDERS
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
DATED 15.05.2025 PASSED BY THE 4TH
RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF INQUIRY REPORTS
DATED 28-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF OBJECTIONS (INCLUDING EXT. P4)
SUBMITTED BY THE 1ST PETITIONER
EXHIBIT-R4(B) THE TRUE COPY OF INQUIRY REPORTS
DATED 28-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF OBJECTIONS (INCLUDING EXT. P6)
SUBMITTED BY THE 2ND PETITIONER
EXHIBIT-R4(C) THE TRUE COPY OF ORDER
NO.SDC/843/2024/SDC8 DATED 25-04-
2025 ISSUED BY THE 4TH RESPONDENT
EXHIBIT-R4(D) THE TRUE COPY OF LETTER
NO.SC4/2278/25 DATED 04-08-2025
SUBMITTED BY THE SECRETARY OF THE
6TH RESPONDENT PANCHAYAT BEFORE
THE 4TH RESPONDENT
EXHIBIT-R4(E) THE TRUE COPY OF LETTER
NO.SC4/2278/25 DATED 06-08-2025
SUBMITTED BY THE SECRETARY OF THE
6TH RESPONDENT PANCHAYAT BEFORE
THE 4TH RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25618/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE OBJECTION AND
PROPOSAL SUBMITTED BY THE 1ST
PETITIONER WITH RESPECT TO
CONSTITUENCY NO. 21, 23 AND 24 TO
THE 2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE OBJECTION AND
PROPOSAL SUBMITTED BY THE
2NDPETITIONER WITH RESPECT TO
CONSTITUENCY NO. 9, 17 TO THE 2ND
RESPONDENT
EXHIBIT P3 TRUE COPY OF THE OBJECTION AND
PROPOSAL SUBMITTED BY THE
3RDPETITIONER WITH RESPECT TO
CONSTITUENCY NO. 1 TO THE 2ND
RESPONDENT
EXHIBIT P4 TRUE COPY (EXTRACT) OF THE
NOTIFICATION SRO NO. 582/2025
DATED 19-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25718/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINE DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
NOTIFICATION DATED 18.11.2025
BEARING SDC/1063/2024SDC
EXHIBIT P3 TRUE COPY OF THE OBJECTION TO
DRAFT NOTIFICATION DATED
26.11.2024
EXHIBIT P4 TRUE COPY OF THE FINAL
NOTIFICATION DATED 28.05.2025
EXHIBIT P5 TRUE COPY OF RELEVANT PAGES OF
HANDBOOK OF CENSUS 2011,
PUBLICATION DATED 16.06.2014 FOR
ERNAKULAM
EXHIBIT P6 TRUE COPY OF RELEVANT PAGES
SHOWING EXCEL DATA OF 2001 CENSUS
PUBLICATION DATED 17.10.2006, FOR
THE KOCHI MUNICIPAL CORPORATION
EXHIBIT P7 TRUE COPY OF CITY WATER BALANCE
PLAN ISSUED BY 6TH RESPONDENT FOR
AMRUT PROJECT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25866/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 4TH RESPONDENT DATED
24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF AZHIYUR
GRAMA PANCHAYAT ISSUED BY THE 6TH
RESPONDENT DATED 25.10.2024
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
ISSUED BY THE 4TH RESPONDENT DATED
18.11.2024
EXHIBIT P3(A) TRUE COPY OF THE MAP OF THE
PROPOSED DELIMITATION OF THE
CONSTITUENCIES OF THE AZHIYUR
GRAMA PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE OBJECTION
PREFERRED BY THE PETITIONER BEFORE
THE 5TH RESPONDENT DATED
03.12.2024
EXHIBIT P5 TRUE COPY OF THE ACKNOWLEDGEMENT
RECEIPT ISSUED BY OFFICE OF THE
5TH RESPONDENT DATED 04.12.2024
EXHIBIT P6 TRUE COPY OF THE OBJECTION DATED
03.12.2024 PREFERRED BY THE 2ND
PETITIONER BEFORE THE 5TH
RESPONDENT
EXHIBIT P7 TRUE COPY OF THE ORDER NO.
SDC/842/2024/SDC8 PASSED IN THE
PROCEEDINGS OF THE 4TH RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
DATED 25.04.2025
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGE OF
AZHIYUR PANCHAYAT FINAL ORDER
PASSED BY THE 4TH RESPONDENT DATED
15.05.2025
RESPONDENT EXHIBITS
EXHIBIT-R4(A) THE TRUE COPY OF INQUIRY REPORT
DATED 30-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. P4 OBJECTION SUBMITTED BY
THE 1ST PETITIONER
EXHIBIT-R4(B) THE TRUE COPY OF INQUIRY REPORT
DATED 30-12-2024 SUBMITTED BY THE
INQUIRY OFFICER BEFORE THE
DELIMITATION COMMISSION IN RESPECT
OF EXT. P6 OBJECTION SUBMITTED BY
THE 2ND PETITIONER
EXHIBIT-R4(C) THE TRUE COPY OF LETTER NO.SC-2-
957143/2025 DATED 13-05-2025
SUBMITTED BY THE SECRETARY OF THE
6TH RESPONDENT PANCHAYAT BEFORE
THE 4TH RESPONDENT
EXHIBIT-R4(D) THE TRUE COPY OF LETTER NO.SC2-
957143/2025 DATED 07-08-2025
SUBMITTED BY THE SECRETARY OF THE
6TH RESPONDENT PANCHAYAT BEFORE
THE 4TH RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25916/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 3RD RESPONDENT DATED
24.09.2024
EXHIBIT P2 A TRUE COPY OF DRAFT REPORT ON
DELIMITATION OF THE 5TH RESPONDENT
SUBMITTED BY 6TH RESPONDENT DATED
24.10.2024
EXHIBIT P3 A TRUE COPY OF THE RELEVANT PAGES
OF THE NOTIFICATION REGARDING THE
DELIMITATION OF 5TH RESPONDENT
DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF THE MAP OF 5TH
RESPONDENT PANCHAYATH PRIOR TO THE
DELIMITATION
EXHIBIT P4(A) TRUE COPY OF THE PRESENT MAP OF
5TH RESPONDENT PANCHAYATH
EXHIBIT P5 A TRUE COPY OF OBJECTION FILED BY
2ND PETITIONER DATED 02.12.2024
SUBMITTED BEFORE 3RD RESPONDENT
EXHIBIT P6 A TRUE COPY OF OBJECTION FILED BY
THE 1ST PETITIONER DATED
16.12.2024 SUBMITTED BEFORE 3RD
RESPONDENT
EXHIBIT P7 A TRUE COPY OF OBJECTION FILED BY
THE 3RD PETITIONER DATED
30.11.2024
EXHIBIT P8 A TRUE COPY OF OBJECTION FILED BY
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
4TH PETITIONER NIL DATED FILED
BEFORE 3RD RESPONDENT
EXHIBIT P9 A TRUE COPY OF OBJECTION FILED BY
5TH PETITIONER NIL DATED FILED
BEFORE 3RD RESPONDENT
EXHIBIT P10 A TRUE COPY OF ACKNOWLEDGEMENT
RECEIPT OF EXHIBIT P9 DATED
03.12.2024
EXHIBIT P11 A TRUE COPY OF HEARING NOTICE
ISSUED TO 1ST PETITIONER DATED
7.02.2025
EXHIBIT P12 A TRUE COPY OF REPORT ON
DELIMITATION OF THE 5TH RESPONDENT
DATED 30.04.2025
EXHIBIT P13 A TRUE COPY OF THE ORDER DATED
19.05.2025 ISSUED BY 3RD
RESPONDENT WITH NOTIFICATION NO.
SDC/47/2025/SDC8
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 25992/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE ABOVE
PROCEEDINGS DATED 18.11.2024
EXHIBIT P2 A TRUE COPY OF THE RELEVANT PAGES
OF THE OBJECTION. DATED 3-12-2024
EXHIBIT P3 A TRUE COPY OF THE NOTICE IN BLOCK
PANCHAYATH DATED 27.01.2025
EXHIBIT P4 A TRUE COPY OF THE DETAILED
OBJECTION REGARDING THE
DELIMITATION DATED 06.02.2025
EXHIBIT P5 A TRUE COPY OF THE FINAL ORDER
DATED 15.05.2025
EXHIBIT P6 A TRUE COPY OF THE OBJECTION DATED
02.06.2025 AGAINST THE FINAL ORDER
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 26385/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY THE 3RD RESPONDENT DATED 24-09-
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
THE NOTIFICATION OF DRAFT PROPOSAL
AS REGARDS THE 5TH RESPONDENT
PANCHAYATH DATED 18-11-2024
EXHIBIT P3 TRUE COPY OF THE OBJECTION DATED
30-11-2024 SUBMITTED BY THE
PETITIONER TO THE 3RD RESPONDENT
AND THE 4TH RESPONDENT ALONG WITH
THE EARLIER MAP
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 15-
03-2025 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15-05-2025 ISSUED
BY THE 3RD RESPONDENT AND
PUBLISHED VIDE NOTIFICATION DATED
19-05-2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 26524/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF RELEVANT PAGES OF THE
NOTIFICATION NO.
LSGD/PD/24269/2024/EER1 DATED
06.09.2024 ISSUED BY THE DIRECTOR
(RURAL), LOCAL SELF GOVERNMENT
DEPARTMENT AND PUBLISHED IN THE
KERALA GAZETTE EXTRA ORDINARY
DATED 07.09.2024
EXHIBIT P2 TRUE COPY OF G.O. (P) NO.
36/2024/LSGD DATED 14.06.2024
PUBLISHED IN THE KERALA GAZETTE
EXTRA ORDINARY DATED 15.06.2024 AS
EXHIBIT P3 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE 2ND
RESPONDENT FOR DELIMITATION OF
WARDS IN GRAMA, BLOCK AND DISTRICT
PANCHAYATS, ALONG WITH ANNEXURE
THERETO,
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF
THE ORDER DATED 15.05.2025 ISSUED
BY THE 2ND RESPONDENT AND
PUBLISHED IN THE KERALA GAZETTE
EXTRA ORDINARY DATED 19.05.2025 AS
NOTIFICATION NO.SDC/51/2025/SDC4
DATED 19.05.2025 WITH S.R.O.
EXHIBIT P5 TRUE COPY OF THE MAP PUBLISHED BY
THE 2ND RESPONDENT ON 10.07.2025
REGARDING THE DIVISION OF WARDS IN
THE 5TH RESPONDENT PANCHAYAT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 26661/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 3RD RESPONDENT TO
THE DISTRICT ELECTION OFFICERS
DATED 16/05/2025
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 5TH RESPONDENT DATED
20/05/2025
EXHIBIT P3 TRUE COPY OF THE DELIMITATION
NOTIFICATION DATED 30/05/2025
ISSUED BY THE 3RD RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION DATED
5/06/2025 SUBMITTED BY THE 8TH
RESPONDENT BEFORE THE 5TH
RESPONDENT
EXHIBIT P5 TRUE COPY OF THE PROCEEDINGS
BEFORE THE 6TH RESPONDENT DATED
16/06/2025
EXHIBIT P6 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 6TH RESPONDENT TO
THE 7TH RESPONDENT DATED
16/06/2025
EXHIBIT P7 TRUE COPY OF THE COMMUNICATION BY
THE 7TH RESPONDENT, ALONG WITH THE
MODIFICATIONS SUGGESTED IN THE
DELIMITATION NOTIFICATION TO THE
6TH RESPONDENT DATED 16/06/2025
EXHIBIT P8 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 5TH RESPONDENT TO
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
7TH RESPONDENT DATED 16/06/2025
EXHIBIT P9 TRUE COPY OF THE PROCEEDINGS
ISSUED BY THE 4TH RESPONDENT BASED
ON THE ORDER OF THE 3RD RESPONDENT
DATED 04/07/2025
EXHIBIT P10 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 5TH RESPONDENT TO
THE 7TH RESPONDENT DATED
05/07/2025
EXHIBIT P11 TRUE COPY OF THE DELIMITATION
REPORT SUBMITTED BY THE 7TH
RESPONDENT TO 5RD RESPONDENT DATED
07/07/2025
EXHIBIT P12 TRUE COPY OF THE PROCEEDINGS
ISSUED BY THE 4TH RESPONDENT DATED
07/07/2025
EXHIBIT P13 TRUE COPY OF THE COMMUNICATION
ISSUED BY THE 7TH RESPONDENT TO
3RD RESPONDENT DATED 08/07/2025
EXHIBIT P14 TRUE COPY OF THE DELIMITATION
REPORT SUBMITTED BY THE 7TH
RESPONDENT TO 5RD RESPONDENT DATED
10/07/2025
EXHIBIT P15 TRUE COPY OF THE PROCEEDINGS
ISSUED BY THE 4TH RESPONDENT DATED
08/07/2025
EXHIBIT P16 TRUE COPY OF THE DELIMITATION
REPORT SUBMITTED BY THE 7TH
RESPONDENT TO 5RD RESPONDENT DATED
11/07/2025
EXHIBIT P17 TRUE COPY OF THE GAZETTE
NOTIFICATION ISSUED WITH RESPECT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
KOTHAMANGALAM BLOCK PANCHAYAT
DATED 10/07/2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27122/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GAZETTE
NOTIFICATION BEARING NO.
18/LEG.C3/2024/LAW DATED
09.07.2024
EXHIBIT P2 TRUE COPY OF THE GUIDELINES DATED
24.09.2024 ISSUED BY THE SECRETARY
OF THE 4TH RESPONDENT
EXHIBIT P3 TRUE COPY OF THE DRAFT
NOTIFICATION NO. SDC/178/2025/SDC4
DATED 30.05.2025 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE COMPLAINT NO.
16/2025 DATED 04.06.2025 SUBMITTED
BY THE SHRI M.RAJAGOPAL BEFORE THE
DISTRICT COLLECTOR
EXHIBIT P4 (A) TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. 16/2025 DATED NIL
ISSUED BY THE DIVISIONAL FOREST
OFFICER OF THE DIVISIONAL FOREST
OFFICER
EXHIBIT P5 TRUE COPY OF THE COMPLAINT NO.
17/2025 DATED NIL SUBMITTED BY THE
SHRI V.M.SHOKATHALI BEFORE THE
DISTRICT COLLECTOR
EXHIBIT P5(A) TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. 17/2025 DATED NIL
ISSUED BY THE DIVISIONAL FOREST
OFFICER OF THE DIVISIONAL FOREST
OFFICER
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P6 TRUE COPY OF THE COMPLAINT NO.
18/2025 SUBMITTED BY THE SHRI
ARIMBRA MOHANAN BEFORE THE 5TH
RESPONDENT DATED NIL
EXHIBIT P6(A) TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. 18/2025 ISSUED BY
THE DIVISIONAL FOREST OFFICER OF
THE DIVISIONAL FOREST OFFICER
DATED NIL
EXHIBIT P7 TRUE COPY OF THE COMPLAINT NO.
19/2025 SUBMITTED BY THE SHRI
M.T.AHAMMAD BEFORE THE DISTRICT
COLLECTOR DATED 5.6.2025
EXHIBIT P7(A) TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. 19/2025 ISSUED BY
THE DIVISIONAL FOREST OFFICER OF
THE DIVISIONAL FOREST OFFICER
DATED NIL
EXHIBIT P8 TRUE COPY OF THE COMPLAINT NO.
48/2025 SUBMITTED BY THE SHRI
KUNHU MUHAMMED BEFORE THE 5TH
RESPONDENT DATED 6.6,2025
EXHIBIT P8(A) TRUE COPY OF THE ENQUIRY REPORT ON
COMPLAINT NO. 48/2025 ISSUED BY
THE DIVISIONAL FOREST OFFICER OF
THE DIVISIONAL FOREST OFFICER
DATED NIL
EXHIBIT P9 TRUE COPY OF THE FINAL
NOTIFICATION NO. SDC/178/2025/SDC4
ISSUED BY THE 4TH RESPONDENT DATED
10.07.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27245/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES FOR
RESTRUCTURING OF ALL PANCHAYAT AND
MUNICIPALITY CONSTITUENCIES
PUBLISHED IN THE WEBSITE OF THE
DELIMITATION COMMISSION DATED NIL
EXHIBIT P2 A TRUE COPY OF THE VIDE
NOTIFICATION NO. SDC/486/2024 SDC1
DATED 18.11.2024 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P3 A TRUE COPY OF THE ANNEXURE A4 (A)
SCHEDULE INCLUDED THE DETAILS
REGARDING REFIXED BOUNDARIES OF
THE CONSTITUENCIES/ WARDS OF THE
6TH RESPONDENT PANCHAYAT ISSUED BY
THE 4TH RESPONDENT DATED NIL
EXHIBIT P4 A TRUE COPY OF THE OBJECTION
SUBMITTED BY THE PETITIONER HEREIN
BEFORE THE 4TH RESPONDENT DATED
02.12.2024
EXHIBIT P5 A TRUE COPY OF THE RECEIPT ISSUED
BY THE 4TH RESPONDENT TO THE
PETITIONER HEREIN DATED NIL
ACKNOWLEDGING THE RECEIPT OF
EXHIBIT P4 OBJECTION
EXHIBIT P6 A TRUE COPY OF THE LETTER NO.
3/2024 DATED 10.12.2024 ISSUED BY
THE 7TH RESPONDENT TO THE
PETITIONER HEREIN
EXHIBIT P7 A TRUE COPY OF THE NOTICE DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
13.01.2025 ISSUED BY THE 4TH
RESPONDENT HEREIN TO THE
PETITIONER HEREIN
EXHIBIT P8 A TRUE COPY OF THE ORDER NO.
SDC/486/2024/SDC1 DATED 15.05.2025
ISSUED BY THE 4TH RESPONDENT
HEREIN
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27275/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE GUIDE LINES
ISSUED BY 3RD RESPONDENT DATED 24-
09-2024
EXHIBIT P2 THE TRUE COPY OF THE DRAFT
NOTIFICATION DATED 18-11-2024
EXHIBIT P3 A TRUE COPY OF THE OBJECTION FILED
BY THE PETITIONER TO THE 4TH
RESPONDENT ON 03-12-2024
EXHIBIT P4 TRUE COPY OF THE RELEVANT EXTRACT
OF THE ENQUIRY REPORT
EXHIBIT P5 TRUE COPY OF THE SKETCH SHOWING
THE LIE OF THE PANCHAYATH WHICH
SHOWS THAT WARD NOS. 1, 11, 14 AND
16, NH 66 IS RUNNING ACROSS THE
WARD
EXHIBIT P6 TRUE COPY OF THE FINAL
DELIMITATION NOTIFICATION DATED
15.05.2025
EXHIBIT P7 TRUE COPY OF THE DELIMITATION
REPORT DATED 25.10.2024
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27299/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE PHOTOCOPY OF THE
NOTIFICATION DT.06.09.2024 ISSUED
BY THE 1ST RESPONDENT.
EXHIBIT P2 A TRUE PHOTOCOPY OF THE
DELIMITATION GUIDELINES
DT.24.09.2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P3 A TRUE PHOTOCOPY OF THE DRAFT
DELIMITATION ORDER DT.18.11.2024
ISSUED BY THE 3RD RESPONDENT
EXHIBIT P4 A TRUE PHOTOCOPY OF DRAFT
NOTIFICATION MAP OF 5TH RESPONDENT
PANCHAYATH PUBLISHED ON THE
WEBSITE OF 3RD RESPONDENT.
EXHIBIT P5 A TRUE PHOTOCOPY OF THE OBJECTION
DT.27.11.2024 SUBMITTED BY THE
PETITIONER.
EXHIBIT P6 A TRUE PHOTOCOPY OF THE FINAL
DELIMITATION ORDER DT.20.05.2025
PASSED BY THE 3RD RESPONDENT
EXHIBIT P7 A TRUE PHOTOCOPY OF THE LOCATION
SKETCH OF THE WARDS IN THE 5TH
RESPONDENT GRAMA PANCHAYAT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27304/2025
PETITIONER EXHIBITS
EXHIBIT-P1 TRUE COPY OF THE PRESENT DRAFT
NOTIFICATION PUBLISHED ON
18.11.2024 BY THE 1ST RESPONDENT
EXHIBIT-P2 TRUE COPY OF THE COMPLAINT DATED
5.6.2025 SUBMITTED BY THE
PETITIONER TO THE 3RD RESPONDENT
EXHIBIT-P3 TRUE COPY OF THE MAP WITH
GEOGRAPHICAL DIVISION OF THE WARD
NO. 3,4,5 SUBMITTED BY THE
PETITIONER
EXHIBIT-P4 TRUE COPY OF THE NOTIFICATION NO.
SDC/202/2025/SDC 6 DATED 10.7.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27853/2025
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE SAID
NOTIFICATION DATED 10.09.2024
EXHIBIT P2 A TRUE COPY OF THE GUIDELINES FOR
DELIMITATION DATED 24.09.2024
EXHIBIT P3 A TRUE COPY OF THE DRAFT
DELIMITATION ORDER PERTAINING TO
THE 5TH RESPONDENT MUNCIPAL
CORPORATION DATED 18.11.2024
EXHIBIT P4 A TRUE COPY OF PETITION CONTAINING
OBJECTIONS REGARDING THE
DELIMITATION AND PARTITION OF THE
MANGAD DIVISION
EXHIBIT P5 A TRUE COPY OF THE FINAL
DELIMITATION ORDER DATED
26.05.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 27933/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED
BY 4TH RESPONDENT DATED 24.09.2024
EXHIBIT P2 TRUE COPY OF THE DRAFT
DELIMITATION REPORT OF 6TH
RESPONDENT BLOCK PANCHAYATH ISSUED
BY 6TH RESPONDENT DATED NIL
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION
DATED 30.05.2025 ISSUED BY THE 4TH
RESPONDENT
EXHIBIT P4 TRUE COPY OF THE OBJECTION
PREFERRED BY THE 1ST PETITIONER
BEFORE THE 5TH RESPONDENT DATED
NIL
EXHIBIT P5 TRUE COPY OF THE ENQUIRY REPORT
SUBMITTED BY THE ENQUIRY OFFICER
OF THE 5TH RESPONDENT DATED
20.06.2025
EXHIBIT P6 TRUE COPY OF THE HEARING NOTICE OF
THE 6TH RESPONDENT DATED
17.06.2025
EXHIBIT P7 TRUE COPY OF THE REPORT ON
RECOMMENDED CHANGES IN THE DRAFT
DELIMITATION BY 6TH RESPONDENT IS
DATED NIL
EXHIBIT P8 TRUE COPY OF THE ORDER
SDC/207/2025/SDC2 DATED 04.07.2025
PASSED BY 4TH RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF
THE FINAL ORDER PASSED BY 4TH
RESPONDENT DATED 10.07.2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 28293/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER DATED
11.02.2010 OF THE 2ND RESPONDENT
PANCHAYAT
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
VOTERS LIST OF THATHAMALA WARD OF
PERUMKADAVILA GRAMAPANCHAYATH FOR
THE YEAR 2010
EXHIBIT P3 TRUE COPY OF THE BIRTH CERTIFICATE
ISSUED TO HARIGOVIND S.J ON
20.11.2009
EXHIBIT P4 TRUE COPY OF THE DEATH CERTIFICATE
OF VELAYUDHAN PILLAI ISSUED ON
07.05.2008
EXHIBIT P5 TRUE COPY OF THE MARRIAGE
CERTIFICATE OF AKHILA S K AND
SREEJITH V M DATED 05.06.2010
ISSUED BY THIRUVITHAMKUR DEVASWOM
BOARD
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF
PASSBOOK OF THE INDIAN OVERSEAS
BANK ISSUED TO AMBIKADEVI G
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF
RATION CARD NO.1106169058 ISSUED
TO VELAPPAN PILLAI WHICH ALSO
SHOWS NAME AS SANKARANAYANAPURAM
EXHIBIT P8 TRUE COPY OF THE PETITION FILED BY
360 PERSONS TO THE 2ND RESPONDENT
PANCHAYATH
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
EXHIBIT P9 TRUE COPY OF THE OBJECTION FILED
BEFORE THE DISTRICT COLLECTOR
THIRUVANANTHAPURAM REGARDING THE
NAMING OF THE WARD AS THATHAMALA
IN PLACE OF SANKARANARAYANAPURAM
DATED 06.01.2010
EXHIBIT P10 TRUE COPY OF THE DISMISSAL ORDER
OF THE 1ST RESPONDENT DATED
20.04.2010
EXHIBIT P11 TRUE COPY OF THE JUDGMENT IN W.A.
NO. 2094 OF 2010 OF THE DIVISION
BENCH DATED 26.02.2013
EXHIBIT P12 TRUE COPY OF THE MASS PETITION
DATED 11.07.2017 SUBMITTED BY TV
VINOD AND OTHERS, ACKNOWLEDGED BY
ELECTION COMMISSION
EXHIBIT P13 TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONER BEFORE THE
RESPONDENTS DATED 21.11.2024
EXHIBIT P14 TRUE COPY OF THE JUDGMENT IN W.P.
(C) NO. 35414 OF 2024 DATED
10.10.2024
EXHIBIT P15 TRUE COPY OF THE REPORT DATED
26.12.2024 OF THE 1ST RESPONDENT
EXHIBIT P16 TRUE COPY OF THE FORMAL ORDER
SDC/110/2024/ SDC 3 DATED
15.05.2025 OF THE DELIMITATION
COMMISSION PUBLISHED IN THE OFFICE
OF 2ND RESPONDENT ON 21.07.2025
RESPONDENT EXHIBITS
EXHIBIT-R1(A) THE TRUE COPY OF GUIDELINES DATED
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
24-09-2024 ISSUED BY THE
DELIMITATION COMMISSION FOR
DELIMITATION OF CONSTITUENCIES OF
PANCHAYATS AND FOR DETERMINATION
OF ITS BOUNDARIES
EXHIBIT-R1(B) THE TRUE COPY OF CONSOLIDATED
REPORT DATED 20-01-2025 SUBMITTED
BY THE DISTRICT ELECTION OFFICER
CONCERNED TO THE STATE
DELIMITATION COMMISSION
EXHIBIT-R1(C) THE TRUE COPY OF ORDER
NOS.SDC/110/2024/SDC3 DATED 25-04-
2025 AND 27-04-2025 ISSUED BY THE
1ST RESPONDENT
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
APPENDIX OF WP(C) 28393/2025
PETITIONER EXHIBITS
EXHIBIT.P-1 A TRUE COPY OF THE DRAFT
NOTIFICATION DATED 30/05/2025
ISSUED BY THE 2ND RESPONDENT
EXHIBIT.P-2 A TRUE COPY OF THE ORDER DATED
10/07/2025 NO. SDC/90/2025/SDC5
ISSUED BY THE 2ND RESPONDENT
EXHIBIT.P-3 A TRUE COPY OF THE GUIDELINES
ISSUED BY THE 2ND RESPONDENT DATED
24/09/2024
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APPENDIX OF WP(C) 45386/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE GUIDELINE ISSUED
BY THE 3RD RESPONDENT FOR
DELIMITATION OF MUNICIPALITIES
DATED 18-04-2015
EXHIBIT P2 TRUE COPY OF ACT 3 OF 2020,
NOTIFIED ON 18-02-2020
EXHIBIT P3 TRUE COPY OF NOTIFICATION DATED
26-02-2020 ISSUED BY THE 1ST
RESPONDENT UNDER SECTION 6(2)
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED
23-06-2020 IN W.P.(C). NO. 6514 OF
2020 AND CONNECTED CASES OF THIS
HON'BLE COURT
EXHIBIT P5 TRUE COPY OF KERALA MUNICIPALITY
(AMENDMENT) ACT, 2024 PASSED ON
09-07-2024
EXHIBIT P6 TRUE COPY OF NOTIFICATION
NO.813/2024 DATED 10-09-2024
PUBLISHED IN THE GAZETTE DATED 11-
09-2024
EXHIBIT P7 TRUE COPY OF GUIDELINES DATED 24-
09-2024 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P8 TRUE COPY OF INFORMATION DATED 12-
11-2024 OBTAINED BY THE PETITIONER
UNDER RIGHT TO INFORMATION ACT
FROM THE STATE PUBLIC INFORMATION
OFFICER OF THE 5TH RESPONDENT
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CORPORATION
EXHIBIT P9 TRUE COPY OF DRAFT NOTIFICATION
DATED 18-11-2024 PUBLISHED BY THE
3RD RESPONDENT
EXHIBIT P10 TRUE COPY OF OBJECTION DATED 04-
12-2024 SUBMITTED BY THE
PETITIONER UNDER RULE 12 OF THE
DELIMITATION RULES BEFORE THE
SECRETARY OF THE 3RD RESPONDENT
EXHIBIT P11 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.1
KAZHAKUTTAM DATED 01-07-2024
EXHIBIT P12 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.4
SREEKARYAM DATED 01-07-2024
EXHIBIT P13 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.5
CHERUVAYKAL DATED 01-07-2024
EXHIBIT P14 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.10
POWDIKONAM DATED 01-07-2024
EXHIBIT P15 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.8
CHELLAMANGALAM DATED 01-07-2024
EXHIBIT P16 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.5
ULLOOR DATED 01-07-2024
EXHIBIT P17 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.12
KINAVUR DATED 01-07-2024
EXHIBIT P18 TRUE COPY OF RELEVANT PORTION OF
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THE VOTERS LIST OF WARD NO.11
NJANDURKONAM DATED 01-07-2024
EXHIBIT P19 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.14
NALANCHIRA DATED 01-07-2024
EXHIBIT P20 TRUE COPY OF RELEVANT PORTION OF
THE VOTERS LIST OF WARD NO.15
KESAVADASAPURAM DATED 01-07-2024
EXHIBIT P21 TRUE COPY OF APPENDIX 5 OF
EXHIBIT.P7
EXHIBIT P22 TRUE COPY OF CALCULATION OF NUMBER
OF RESIDENTIAL BUILDINGS MADE BY
THE PETITIONER
EXHIBIT P23 TRUE COPY OF THE NOTIFICATION NO.
SDC/213/2025/SDC7 AND S.R.O 621 OF
2025 DATED 27-05-2025 PUBLISHED BY
THE 3RD RESPONDENT IN THE OFFICIAL
GAZETTE OF THIRUVANANTHAPURAM
CORPORATION
EXHIBIT P24 TRUE COPY OF THE NOTIFICATION NO.
SDC/213/2025/SDC7 AND S.R.O 623 OF
2025 DATED 30-05-2025 PUBLISHED BY
THE 3RD RESPONDENT IN THE OFFICIAL
GAZETTE WITH RESPECT TO
THIRUVANANTHAPURAM CORPORA
RESPONDENT EXHIBITS
EXHIBIT-R3(A) THE TRUE COPY OF REPORT DATED 30-
12-2024 SUBMITTED BY THE INQUIRY
OFFICER BEFORE THE DELIMITATION
COMMISSION
EXHIBIT-R3(B) THE TRUE COPY OF ORDER
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NO.SDC/1061/2024/SDC3 DATED 12-05-
2025 ISSUED BY THE DELIMITATION
COMMISSION
