JOHNSON ULLANNUR Vs. STATE OF KERALA,

JUDGEMENT

(1.) In these two writ petitions, the issue is regarding formation of Headquarters of Pandalam Block Panchayath after amalgamation of two Block Panchayaths. Pandalam and Kulanada were separate Block Panchayaths.

(2.) By Exhibit P1 produced in W.P.(C) No. 22415/2010, the Government notified the proposal to form Pandalam Block Panchayath by including six Panchayaths namely, Pandalam Thekkekara, Pandalam, Thumpamon, Kulanada, Aranmula and Mezhuveli with Headquarters at Pandalam. Previously, Pandalam Block Panchayath was having as its constituents Pandalam Thekkekara, Pandalam and Thumpamon.

(3.) Pursuant to the notification, the respective Panchayaths and Block Panchayaths have forwarded their suggestions and objections also in the matter. We are only concerned with the change of Headquarters as proposed from the draft proposal. Going by the final notification Exhibit P6 (produced in W.P.(C) No. 22415/2010), the Government has fixed Kulanada as the Headquarters of the new Block Panchayath.