K P SAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) In this writ petition, the petitioners are aggrieved by the formation of a new Block Panchayat, viz. Panoor. Ext. P1 is the draft notification. Therein, the proposal was to form a new Block Panchayat based at "Peringalam". Certain Village Panchayats from existing Koothuparamba and Thalassery Block Panchayats are sought to be included therein. The petitioners raised objection in the matter and put up certain other suggestions also with regard to the formation of the new Block Panchayat. Having failed to impress the Government on those objections and aggrieved by the final notification, this writ petition is filed.

(2.) In the final notification published on 02/07/2010, "Panoor" Block Panchayat has been formed, which includes seven Grama Panchayats, viz. Chokli, Kariyad, Peringalam, Panoor, Panniyannur, Mokeri and Kathiroor. Ext. P2 is a rough sketch of the said Block Panchayat and Ext. P3 is the rough sketch in support of the proposal made by the petitioner.

(3.) The petitioners' objections are the following: The New Mahi Panchayat even now is retained in Thalassery Block Panchayat and this has no geographic connection with Thalassery Block Panchayat. This Panchayat should have been brought into Panoor Block Panchayat. Thripangottur and Kunnathuparamba Panchayats are lying geographically adjacent to Panoor Panchayat, but they have been retained in Koothuparamba Block Panchayat. Similarly, Kathiroor, Kottayam and Panniyannur Panchayats which are lying adjacent to Thalassery Block Panchayat, ought to have been made a part of Thalassery Block Panchayat and instead, they have been included in Panoor and Koothuparamba Block Panchayats respectively. Vengadu, Ancharakandy and Mokeri Panchayats are lying adjacent to Koothuparamba Block Panchayat and the same ought to have been made a part of Koothuparamba Block Panchayat.