P. MOHAMMED @ MANU Vs. STATE DELIMITATION COMMISSION,

JUDGEMENT

(1.) THE petitioner who is the Councillor of Ward No. 30 of the 3rd respondent Municipality has filed this writ petition seeking to quash the proceedings, Exhibit P4, delimiting the wards of the Municipality. Exhibit P1 is the report submitted by the 3rd respondent along with sketch. Exhibit P2 is the copy of the objection submitted by the petitioner.

(2.) MAINLY it is contended that the order was passed without considering any of the objections. The main ground taken in the writ petition is that without considering the objections, proceedings have been finalised by the Delimitation Commission.

(3.) THE statement further shows that 17 objections were received and all the objections were enquired through the Deputy Director of Agriculture and the objectors who were present were personally heard by the Commission on 18.03.2010 and only after having considered all the facts and circumstances of the objections, Exhibit P4 order was passed.