REGENT COMPUTRONICS PVT. LTD.

M.K. NANU Appellant

V/S

STATE DE-LIMITATION COMMISSION Respondents

Referred Judgements :-

SATYAN V.V V. ELECTION COMMISSION OF INDIA AND OTHERS [REFERRED TO]
MEGHRAJ KOTHARI VS. DELIMITATION COMMISSION [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
ANUGRAH NARAIN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
ASSOCIATION OF RESIDENT OF MHOW ROM VS. DELIMITATION COMMISSION OF INDIA [REFERRED TO]
V KUNHABDULLA VS. STATE OF KERALA [REFERRED TO]
CHIEF ELECTORAL OFFICER VS. SUNNY JOSEPH [REFERRED TO]
CHIRAYINKEEZHU A BABU VS. DELIMITATION COMMISSION [REFERRED TO]

JUDGEMENT

(1.) These Writ Petitions are concerned with the challenge against delimitation of wards of various Panchayats.

(2.) In W.P. (C) No. 21793/2010, the petitioner is the former President of Ayanchery Grama Panchayat. Ext.P1 is the guidelines published by the Delimitation Commission and Ext.P2 is the draft delimitation proposal inviting objections and suggestions. According to the petitioner, the same is illegal and arbitrary. The petitioner submitted detailed objections and Ext.P20 is the final order delimiting the constituencies which is under challenge in the Writ Petition.

(3.) In W.P. (C) No. 21816/2010, the delimitation of Nedumpana Grama Panchayat. is under challenge by the petitioners and Ext.P7 is the final order passed by the Commission.

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M K NANU Vs. STATE DE LIMITATION COMMISSION

Referred Judgements :-

JUDGEMENT

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