IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a resident of Bediadka Grama Panchayat in Kasargod District has filed this Writ Petition challenging. Ext.P7 final Delimitation Order issued by the State Delimitation Commission on 6.5.2010, in respect of Bediadka Grama Panchayat. Ext.P7 is challenged mainly on the ground that Delimitation Commission is not properly constituted. It is contended that two among the members of the Delimitation Commission, viz., Smt. Sarada Muraleedharan and Sri. K.R. Muraleedharan, are not Secretaries to Government, and therefore, the constitution of the Delimitation Commission offends Section 10 of the Kerala Panchayat Raj Act, 1994.

(2.) Sri. Murali Purushothaman, the learned standing counsel appearing for the State Delimitation Commission, has filed a statement dated 19.7.2010. It is stated in para.4 thereof that the Delimitation Commission originally constituted by the Government as per G.O.(P) No. 135/2009/LSGD dated 20.7.2009 consisted of the following persons.

(3.) Section 10(1)(a) of the Kerala Panchayat Raj Act, 1994, which deals with the constitution of Delimitation Commission reads as follows: