Kerala High Court
Joseph Kattathara vs State Of 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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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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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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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
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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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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
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,
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W.P.(C) No.19332 of 2025 and
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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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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
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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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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
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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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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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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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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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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
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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
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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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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
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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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 306
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 307 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 308 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 309 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 310 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 311 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 312 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 313 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 314 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 315 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 316 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 317 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 318 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 319 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 320 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 321 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 322 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 323 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 324 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 325 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 326 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 327 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 328 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 329 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 330 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 331 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 332 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 333 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 334 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 335 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 336 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 337 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 338 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 339 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 340 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 341 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 342 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 343 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 344 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 345 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 346 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 347 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 348 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 349 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 350 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 351 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 352 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 353 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 354 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 355 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 356 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' 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 357 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 358 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 359 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 360 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 361 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 362 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 363 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 364 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 365 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 366 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 367 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 368 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 369 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 370 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 371 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 372 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 373 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 374 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 375 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 376 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 377 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 378 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 379 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 380 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 381 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 382 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 383 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 384 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 385 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 386 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 387 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)] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 388 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 389 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 390 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] 22 [W.A.No.1082/2010] 23 [1952 KHC 302] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 391 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 392 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 393 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) 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 394
(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;
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 395 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 396 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)] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 397 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 398 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 399 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 400 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 401 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 402 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 403 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 404 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 405 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) 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 406 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 407 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 408 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 409 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 410
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 411 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 412 (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;
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 413
(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) 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 414
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 415 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 416 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 417 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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W.P.(C) No.19332 of 2025 and
connected cases
418
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 419 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 420 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 421 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] 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 422 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 423 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 424 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 425 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 -
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 426 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 427 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 428 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 429 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 430 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 431 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 432 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 433 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) 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 434
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 435 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 436 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 437 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 438 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 COURT IN WP(C) NO. 18524/2010 EXHIBIT-R3(E) THE TRUE COPY OF THE JUDGMENT DATED 07-09-2010 OF THIS HON'BLE COURT IN W.A NO.1082/2010 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 439 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 440 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 441 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
OBJECTIONS REGARDING WARD NO. 20
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 442 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 CONSTITUENCY NOS.4, 8, 20 AND 21 OF 5TH RESPONDENT PANCHAYAT EXHIBIT-R3(F) THE TRUE COPY OF ANNEXURE-2A (DATED 29-04-2025) IN RESPECT OF CONSTITUENCY NOS. 4, 8, 20 AND 21 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 443 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- 2024 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 444 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
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
445
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. NO. 582/2025 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 446 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 447 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
02.05.2025 IN WPC 17300/2025
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 448 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 2024 EXHIBIT P7 A TRUE COPY OF THE OBJECTION DATED 30.11.2024 FILED BY THE 1STPETITIONER PREFERRED BEFORE THE 5TH RESPONDENT 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 449 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 450 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 451 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 452 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 453 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 CONSTITUENCY NOS. 1, 2, 22 AND 24 OF 5TH RESPONDENT PANCHAYAT EXHIBIT-R3(E) THE TRUE COPY OF ANNEXURE-2A (DATED 28-04-2025) IN RESPECT OF CONSTITUENCY NOS.1, 2, 22 AND 24 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 454 COURT IN WP(C) NO.18524/2010 EXHIBIT-R3(G) THE TRUE COPY OF THE JUDGMENT DATED 07-09-2010 OF THIS HON'BLE COURT IN W.A NO. 1082/2010 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 455 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 456 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 IN WP(C) NO.16148/2025 EXHIBIT-R1(D) THE TRUE COPY OF THE JUDGMENT DATED 18-06-2010 OF THIS HON'BLE COURT IN WP(C) NO.18524/2010 EXHIBIT-R1(E) THE TRUE COPY OF THE JUDGMENT DATED 07-09-2010 OF THIS HON'BLE COURT IN W.A NO.1082/2010 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 457 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 458 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 459 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 connected cases 460 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 461 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 462 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 463 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 connected cases 464 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 465 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 S.R.O. NO. 582/2025 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 466 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 467 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 468 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 469 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 470 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 471 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 472 APPENDIX OF WP(C) 21085/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 473 2025 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 474 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 475 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 476 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 477 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 478 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 THE PETITIONER NO. 1 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, KOZHIKODE TO THE PETITIONER NO. 1 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 479 THE PETITIONER NO. 2 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, KOZHIKODE TO THE PETITIONER NO. 1 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 NO. 1 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 NO. 2 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 480 (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 481 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 482 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 483 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 484 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
485
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
486
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 487 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 488 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 489 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 490 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 491 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 492 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 493 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 494 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 495 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 496 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 497 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 498 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 499 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 500 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 501 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 502 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 503 NOS.SDC/933/2024/SDC4 DATED 25-04- 2025 AND 30-04-2025 ISSUED BY THE 2ND RESPONDENT 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 504 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 505 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 506 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 507 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 508 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 509 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 510 APPENDIX OF WP(C) 21803/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 511 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 512 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 513 500-565, 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 COURT IN WP(C) NO. 18524/2010 EXHIBIT-R3(D) THE TRUE COPY OF THE JUDGMENT DATED 07-09-2010 OF THIS HON'BLE COURT IN WA NO.1082/2010 EXHIBIT-R3(A) THE TRUE COPY OF OBJECTION DATED 27-11-2024 SUBMITTED BY THE 1ST PETITIONER BEFORE THE DISTRICT COLLECTOR, KANNUR 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 514 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 515 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 516 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 517 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 WARD NO. 8 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 518 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 519 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 520 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 521 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 522 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 NO. 10 EXHIBIT P10 A TRUE COPY OF THE RELEVANT EXTRACT OF THE VOTERS LIST OF WARD NO. 12 EXHIBIT P11 A TRUE COPY OF THE APPLICATION DATED 11.08.2025 SUBMITTED BY ARJUN JAYACHANDRAN BEFORE THE DISTRICT ELECTION OFFICER 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 523 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 524 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 525 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) 19182/2025 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 526 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 527 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 528 19/5/2025 ISSUED BY THE 1ST RESPONDENT EXHIBIT P9 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS DATED 28/5/2025 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 529 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 530 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 531 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 532 PORTIONS OF THE DELIMITATION MAP FOR 5TH RESPONDENT MUNICIPALITY SHOWING WARD NO. 1, 2, 3 AND 53 EXHIBIT P8 A TRUE COPY OF THE OBJECTION ALONG WITH ALTERNATE PROPOSALS SUBMITTED BY ONE MR. MUHAMMED MUSTHAFACONCERNING THE DELIMITATION OF WARD NO. 10 (KOZHIKOTTAKUNNU) AND WARD NO. 4 (NELLIPARAMBU), DATED NIL EXHIBIT P9 A TRUE COPY OF THE RELEVANT PORTIONS OF THE DELIMITATION MAP FOR 5TH RESPONDENT MUNICIPALITY SHOWING WARD NO. 4 AND 10 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 SHOWING WARD NO. 36 AND 37 EXHIBIT P14 A TRUE COPY OF SERIES OF 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 533 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 ALTERNATE PROPOSAL FOR WARD NO. 14 SUBMITTED BY ONE MR. P M ABDUL NASAR DATED NIL EXHIBIT P17 A TRUE COPY OF THE OBJECTION AND ALTERNATE PROPOSAL FOR WARD NO. 45 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 534 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 535 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 536 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 537 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 538 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 539 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
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
540
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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 541 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- 2025 EXHIBIT P9 A TRUE COPY OF THE ERRATUM NOTIFICATION DATED 30.05.2025 OF THE 2ND RESPONDENT 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 542 APPENDIX OF WP(C) 23028/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 543 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 544 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.
2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 545 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 PROPOSED WARD NO. 04, 12 AND 13 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 546 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 547 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.
SDC/850/2024/SDC 8 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 548 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 549 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 550 APPENDIX OF WP(C) 23336/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 551 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 552 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 553 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 554 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 555 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 556 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 557 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 558 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 559 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 560 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 561 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 562 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 563 APPENDIX OF WP(C) 23886/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 564 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 565 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 WARD BOUNDARY OF WARD NO. 7 EXHIBIT P10 THE TRUE COPY OF MAP SHOWING NEW WARD BOUNDARY OF WARD NO. 7 EXHIBIT P11 THE TRUE COPY OF MAP SHOWING ATTRIBUTE WARD BOUNDARY OF WARD NO. 7 EXHIBIT P12 THE TRUE COPY OF MAP SHOWING COMPREHENSIVE (OLD, NEW AND ATTRIBUTE) BOUNDARY OF WARD NO. 7 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 566 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 NO.S 7,8 AND 21 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 567 EXHIBIT P8 A TRUE COPY OF THE RELEVANT PORTIONS OF THE DELIMITATION MAP FOR 5TH RESPONDENT MUNICIPALITY SHOWING WARD NO. 9 AND 10 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 568 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, 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 569 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 570 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
571
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 572 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) 19182/2025 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 573 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)
19182/2025
2025:KER:74046
W.P.(C) No.19332 of 2025 and
connected cases
574
APPENDIX OF WP(C) 24683/2025 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION SDC /894/2024 SDC8 DATED 18-11- 2024 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 575 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 576 APPENDIX OF WP(C) 24735/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 577 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 S.R.O. NO. 581/2025 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 578 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 DELIMITATION OF WARD NO. 37 KADAPPURAM SOUTH WARD OF THE 5 TH RESPONDENT MUNICIPALITY 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 579 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 580 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 581 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 582 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 583 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 584 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 585 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 586 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 587 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 588 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 589 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 590 APPENDIX OF WP(C) 25273/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PAGE NO.1 TO 11 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 591 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 592 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 593 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 594 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 595 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 596 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-
2024
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 597 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 598 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 599 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 600 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 601 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 602 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 603 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 604 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 605 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 606 APPENDIX OF WP(C) 26385/2025 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GUIDELINES ISSUED BY THE 3RD RESPONDENT DATED 24-09- 2024 EXHIBIT P2 TRUE COPY OF THE 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 607 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 S.R.O.NO.513/2024 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. NO.582/2025 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 608 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 609 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 610 KOTHAMANGALAM BLOCK PANCHAYAT DATED 10/07/2025 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 611 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 612 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 613 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 614 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 615 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 616 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 617 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 618 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 619 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 620 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 621 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 622 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 623 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 624 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 625 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 626 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 627 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 2025:KER:74046 W.P.(C) No.19332 of 2025 and connected cases 628 NO.SDC/1061/2024/SDC3 DATED 12-05- 2025 ISSUED BY THE DELIMITATION COMMISSION