VISWANATH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner filed this O.P. for quashing Exts.PI and P3 as violative of Art.14 of the Constitution of India and also for directing the respondents to fix the number of wards required to be reserved for members of the SC / ST in accordance with law and also for declaring S.69(1) of the Kerala Municipality Act, 1994 as unconstitutional.

(2.) The allegations in the petition briefly are as follows:

(3.) The second respondent filed a statement contending that the reservation of wards had been selected by lot complying with all the legal formalities and on the basis of guidelines issued by the Election Commission which was to be followed through out the State there was no violation of any law or Rules and as such Exts.Pl and P3 are not liable to be quashed.