P K UMMER Vs. KERALA STATE DELIMITATION COMMISSION

JUDGEMENT

(1.) HEREIN the petitioner's objection against the proposals for delimitation is in respect of Ward Nos.II and III of the Wandoor Grama Panchayat. Ext.P4 is the copy of the objection submitted by the petitioner. According to the petitioner, the natural boundary shown in the draft proposal, namely, Kuthirapuzha as eastern boundary of Ward No.II is not correct. It is prayed that the said matter may be examined by the Commission before finalising the delimitation of wards.

(2.) THE respondents have filed a statement and at paragraph No.6 it is mentioned that the discrepancy projected by the petitioner has been taken up with the Village Officer, who is also the Enquiry Officer and found that the Map of the Grama Panchayat was not in consistent with the narrations in Annexure 5 and 2A and that after realising the exact position, the Map has been corrected as Railway line as the Eastern boundary of Ward No.II.