Kerala High Court
Abdul Azeez. M vs The Kerala State Election Commission on 11 November, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:85621
WP(C) NO. 41707 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 11TH DAY OF NOVEMBER 2025/20TH KARTHIKA, 1947
WP(C) NO. 41707 OF 2025
PETITIONER/S:
ABDUL AZEEZ. M
AGED 53 YEARS
S/O KUNHIMOIDHEEN HAJI, MANAKADAVAN HOUSE,
ZAMZAM, CHELARI, MOONNIYUR,MALAPPURAM, PIN -
676317
BY ADVS.
SRI.P.E.SAJAL
SHRI.MUHAMMED HISHAM T.
SMT.FATHIMA RINSHA T.P.
RESPONDENT/S:
1 THE KERALA STATE ELECTION COMMISSION
REPRESENTED BY ITS COMMISSIONER, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695033
2 THE STATE ELECTION COMMISSIONER
KERALA STATE ELECTION COMMISSION, VIKAS BHAVAN,
THIRUVANANTHAPURAM, PIN - 695033
3 MOONNIYUR GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY, VELLIMUKK,
MOONNIYUR,MALAPPURAM, PIN - 676317
BY ADV SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
COMMISSION, KERALA
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WP(C) NO. 41707 OF 2025
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THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.11.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 41707 OF 2025
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P.V. KUNHIKRISHNAN, J.
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W.P.(C.).No.41707 of 2025
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Dated this the 11th day of November, 2025
JUDGMENT
This writ petition is filed with following prayers:
i. Issue a writ of mandamus or other appropriate writ, order, or direction ,to the 1st & 2nd respondents to set aside Ext.P1, the gazette notification to the extent of 3rd respondent Munniyoor Grama Panchayat 2025 General Panchayat Election;
ii. Issue a writ of mandamus or other appropriate writ, order, or direction ,to the 1st respondent to re-notify the reservation of the office of President of 3rd respondent Munniyoor Grama Panchayat in accordance with the provisions of Section 153(4)
(d) & (f) of the Kerala Panchayat Raj Act, 1994, and Article 243D(4) of the Constitution of India, ensuring rotation and proportional representation;
iii. Grant such other reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case.
iv. To dispense with the filling of translation of vernacular documents.
(SIC) 2025:KER:85621 WP(C) NO. 41707 OF 2025 4
2. The main prayer in this Writ Petition is to issue a direction to respondents 1 and 2 to set aside Ext.P1, the gazette notification to the extent of 3rd respondent Munniyoor Grama Panchayat and to re-notify the reservation of the office of President of 3rd respondent Munniyoor Grama Panchayat in accordance with the provisions of the Kerala Panchayat Raj Act.
3. Heard the learned counsel for the petitioner and the learned Special Government Pleader. I also heard the learned Standing Counsel for the Election Commission.
4. A preliminary objection is raised by the Standing Counsel appearing for the State Election Commission stating that this Court cannot entertain the prayers in this Writ Petition in the light of the dictum laid down by this Court in State of Kerala and Others v. Noufal Babu E.K. and Others [2020 KHC 5613]. It is submitted that the general election for the year 2025 has already been declared. I will consider that point first.
5. Admittedly, the State Election Commission declared the general election to the local bodies for the year 2025 on 2025:KER:85621 WP(C) NO. 41707 OF 2025 5 10.11.2025. The election is scheduled to be conducted on 09.12.2025 and 11.12.2025. Whether this Court can interfere in such situation is the question to be decided. In Noufal Babu's case (supra), this Court considered the matter in detail. To know the facts of the case, I will extract paragraph No.1 and to know the dictum laid down in the judgment, I will extract paragraph No.70 of the above judgment:
"1. The writ appeals are filed by the State and its officials, and the Kerala State Election Commission as captioned above, challenging the judgments dated 16-11-2020, 19.11.2020 and 20.11.2020 rendered by the learned single Judge in various writ petitions, whereby the learned single Judge allowed the writ petitions and directed the Kerala State Election Commission to recast the reservation by rotation to the office of the President and Chairpersons of the local bodies in question, pursuant to the notifications issued by the State Election Commission dated 03.11.2020 in that regard, which is a process of the General Elections notified by the State Election Commission. Though one of the writ petitions was filed earlier to the notification issued by the State Election Commission and the other writ petitions were filed on 06.11.2020 i.e., the date of the announcement of elections by the State Election Commission, the 2025:KER:85621 WP(C) NO. 41707 OF 2025 6 judgment was passed on 16.11.2020 after the notification of election issued by the State Government on 12.11.2020.
70. Bearing in mind the provisions of the Constitution of India and the relevant statutes and so also the proposition of law laid down by the Apex Court in the aforementioned judgments as well as in N.P. Ponnuswami and Mohinder Singh Gill (supra), we have no hesitation to hold that the issues raised by the petitioners are clearly barred under Art.243 - O(a) and 243 - ZG(a) r/w clauses (b) thereto of the Constitution of India. We also find that the learned single Judge having found that there is no illegality on the part of the State Election Commission to reserve the offices in accordance with the provisions of the statutes, according to us, was not right in interfering with the electoral process, especially when the directions issued by the learned single Judge to recast the rotation to the post of Chairpersons / President of the local bodies is a complex and complicated procedure dependent on various factors in accordance with the provisions of the Constitution as discussed above and the provisions of the statutes in question."
6. Admittedly, the above judgment was challenged before the Apex Court and the Apex Court dismissed SLP Nos.15998 & 15999/2020. In the light of the same, I am of the 2025:KER:85621 WP(C) NO. 41707 OF 2025 7 considered opinion that this Court cannot entertain the prayers in this Writ Petition. But the counsel appearing for the petitioner submitted that the issue raised may be left open. I think that prayer can be allowed. Therefore, the issue raised in this Writ Petition is left open. But, there is no merit in this Writ Petition.
Accordingly, this Writ Petition is dismissed.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
JV
Judgment reserved NA
Date of Judgment 11.11.2025
Judgment dictated 11.11.2025
Draft Judgment placed 14.11.2025
Final Judgment 14.11.2025
uploaded
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WP(C) NO. 41707 OF 2025
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APPENDIX OF WP(C) 41707/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE
GAZETTE NOTIFICATION ISSUED BY THE 1ST RESPONDENT DATED 05.11.2025 Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF THE SAID LIST PUBLISHED BY THE LSGD DEPARTMENT DATED 05.10.2015 Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE GAZETTE NOTIFICATION PUBLISHED BY THE 1ST RESPONDENT ON 09.09.2021 DECLARING THE ELECTED PRESIDENTS