Kerala High Court
Moosa B vs The Delimitation Commission on 13 October, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:75978
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
MONDAY, THE 13TH DAY OF OCTOBER 2025 / 21ST ASWINA, 1947
WP(C) NO. 32965 OF 2025
PETITIONERS:
1 MOOSA B
AGED 65 YEARS
S/O KUNHNAMOO.B.K HAJI,
RESIDING AT BERKA HOUSE, CHENGALA,
KASARGOD, CHENGALA
AADHAAR NO: 8665 9795 2751, PIN - 671541
2 IBRAHIM K
AGED 52 YEARS
S/O ABDULLA CHENGALA, RESIDING AT BERKA HOUSE,
VTC, CHENGALA, KASARGOD,
CHENGALA AADHAAR NO: 9049 4486 1662, PIN - 671541
3 ABOOBACKER M
AGED 42 YEARS
RESIDING AT CHEMBALAM HOUSE, CHEMBALAM,
CHENGALA, KASARGOD
AADHAAR NO: 8456 4377 6154, PIN - 671541
4 ABDUL RAUF M
AGED 41 YEARS
S/O K.M ABDULLA, RESIDING AT BERKA HOUSE,
CHENGALA, KASARGOD
AADHAAR NO: 8218 3529 9186, PIN - 671541
5 NASUDDEN B A
AGED 48 YEARS
RESIDING AT BERKA HOUSE, CHENGALA, KASARGOD -
AADHAAR NO: 7646 8505 4700, PIN - 671541
6 CHAMBALAM MOIDEEN KUTTY ABDULLA KUNHI
AGED 60 YEARS
S/O MOIDEEN KUTTY, RESIDING AT KMK HOUSE,
CHEMBALAM, CHENGALA, KASARGOD
WP(C) NO.32965 OF 2025 2
2025:KER:75978
AADHAAR NO: 9521 8272 4811., PIN - 671541
7 ABDULLA KUNHI B
AGED 53 YEARS
S/O MOHAMMED KUNHI,
RESIDING AT BERKA HOUSE, CHENGALA, KASARGOD
AADHAAR NO: 9607 0004 2860, PIN - 671541
8 ABDUL RAHIMAN B
AGED 66 YEARS
S/O AHAMMED,RESIDING AT YASMIN VILLA,
BERKA, CHENGALA P.O,CHENGALA, KASARGOD
AADHAAR NO: 3596 1445 8776, PIN - 671541
9 ABOOBACKER CHAMBALAM UMMER
AGED 43 YEARS
RESIDING AT CHEMBALAM HOUSE, CHEMBALAM,
CHENGALA, KASARGOD
AADHAAR NO: 5965 6804 1817, PIN - 671541
0 ABDUL JALEEL M
AGED 43 YEARS
S/O K.M ABDULLA, RESIDING AT BERKA HOUSE,
CHENGALA, KASARGOD
AADHAAR NO: 2541 6110 0325, PIN - 671541
11 MOHAMMED KUNHI B K
AGED 64 YEARS
S/O ISMAIL, RESIDING AT C/O BERKA KDATHIS ISMAYIL,
BERKA HOUSE, CHENGALA, KASARGOD
AADHAAR NO: 8432 2861 5024, PIN - 671541
12 MOHAMMED KUNHI B
AGED 56 YEARS
S/O ABDUL RAHIMAN, RESIDING AT BERKA HOUSE,
CHENGALA, KASARGOD AADHAAR
NO: 9725 4318 1788, PIN - 671541
BY ADVS.
SHRI.K.M.MOHAMMED YUSUFF (M-1323)
SHRI.V.K.MOHAMMED YOUSUF
SMT.K.M.FATHIMA
SHRI.MOHAMMED MANAFI M.
SRI.M.M.MUHAMMAD ASHARAF
WP(C) NO.32965 OF 2025 3
2025:KER:75978
RESPONDENTS:
1 THE DELIMITATION COMMISSION
CORPORATION BUILDING, IV TH FLOOR
THIRUVANANTHAPURAM
REPRESENTED BY IT'S SECRETARY, PIN - 695033
2 KERALA STATE ELECTION COMMISSION
REPRESENTED BY IT'S STATE ELECTION COMMISSIONER
JANAHITHAM,TC-27/6(2) VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN - 695033
3 THE DISTRICT ELECTION OFFICER
COLLECTORATE, VIDYA NAGAR, KASARAGOD,
KERALA, PIN - 671121
4 CHENGALA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY,
CHENGALA, KASARAGOD, PIN - 671541
5 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, LOCAL SELF- GOVERNMENT DEPARTMENT,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SHRI.DEEPU LAL MOHAN, SC, STATE DELIMITATION
COMMISSION
SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION COMMISSION,
KERALA
SRI.M.S.IMTHIYAZ AHAMMED
SRI.SHIRAZ ABDULLA M.S.
OTHER PRESENT:
SPECIAL GOVERNMENT PLEADER- SMT DEEPA K R
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.32965 OF 2025 4
2025:KER:75978
JUDGMENT
Dated this the 13th day of October, 2025
The writ petition is filed challenging Ext. P12
final delimitation order issued by the first respondent in
respect of Chengala Grama Panchayat.
2. By common judgment dated 07.10.2025 in
WP(C) No. 19332 of 2025 and connected cases, this
Court has held that the final delimitation order is not
amenable to challenge under Article 226 of the
Constitution of India.
3. In light of the above declaration of law, I am of
the view that the writ petition is not maintainable.
Consequently, I dismiss the writ petition as not
maintainable; however, the dismissal shall not, in any
manner, prejudice the petitioners' rights to pursue their
statutory remedies available to their under the law.
Sd/-
mtk/13.10.25 C.S.DIAS, JUDGE
2025:KER:75978
APPENDIX OF WP(C) 32965/2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE NOTIFICATION NO.
LSGD/PD/224269/2024-EER1 DATED 06.09.2024
PUBLISHED IN THE KERALA GAZETTE
EXTRAORDINARY NO. 2888 DATED 07.09.2024
Exhibit P2 THE TRUE COPY OF THE GUIDELINES DATED 24-
09-2024 IS ISSUED BY THE 1ST RESPONDENT
COMMISSION
Exhibit P3 THE TRUE COPY OF THE NOTIFICATION
(SDC/1025/2024/SDC2 DATED 18.11.2024)
DELIMITING CHENGALA PANCHAYAT INTO 24
CONSTITUENCIES
Exhibit P4 THE TRUE COPY OF THE OBJECTION SUBMITTED
BY THE 2ND PETITIONER BEFORE THE 1ST
RESPONDENT
Exhibit P5 THE TRUE COPY OF ITS ACKNOWLEDGMENT OF
RECEIPT
Exhibit P6 THE TRUE COPIES OF NOTICE OF HEARING
ISSUED TO THE PETITIONER NO.1
Exhibit P7 THE TRUE COPIES OF NOTICE OF HEARING
ISSUED TO THE PETITIONERS NO.2
Exhibit P8 THE COPY OF THE ORDER NO
SDC/1025/2024/SDC2 DATED 25-04-2025
Exhibit P9 THE COPY OF THE REPORT DATED 28-04-2025 OF
THE CONSTITUENCIES OF CHENGALA GRAMA
PANCHAYATH
Exhibit P10 THE COPY OF THE NOTIFICATION ORDER
SDC/1025/2024/SDC2 DATED 02.05.2025,
RESPONDENT NO. 1 UNILATERALLY DIRECTED
THAT WARD NO. 15, BE RENAMED AS 'CHERKALA
SOUTH',
Exhibit P11 THE COPY OF THE ANNEXTURE 2A PREPARED BY
CHENGALA PANCHAYATH SECRETARY DATED 03-05-
Exhibit P12 THE TRUE COPY OF THE KERALA GAZETTE (EXTRA
ORDINARY )VIDE SRO 594/2025 DATED 19-05-
Exhibit P13 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE 1ST PETITIONER
Exhibit P14 THE TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE 2ND PETITIONER
Exhibit P15 THE TRUE COPY OF THE POSTAL RECEIPT FOR
2025:KER:75978
SENDING EXHIBIT.P13 COMPLAINTS
Exhibit P16 THE POSTAL RECEIPT FOR SENDING EXHIBIT.P14
COMPLAINT
Exhibit P17 THE TRUE COPY OF THE COMPLAINT ON 24-06-
2025 SUBMITTED THAT THE 2ND PETITIONER TO
THE CHAIRMAN OF DELIMITATION COMMISSION
Exhibit P18 TRUE COPY OF THE POSTAL RECEIPT FOR
SENDING THE EXHIBIT.P17
