E GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners respectively are the Chairman of the Standing Committee of Mannarkad Block Panchayat and the President of Thachanattukara Grama Panchayat. Thachanattukara Grama Panchayat was included in Mannarkad Block Panchayat as per the 1994 notification and now it has been excluded from the said Block Panchayat and is ordered to be included in the Sreekrishnapuram Block Panchayat. THE same is under challenge in this writ petition.

(2.) EXT.P1 is the notification issued by the Government proposing the changes with regard to reorganisation of Block Panchayats in various districts and the same is dated 5.6.2010. The proposal was opposed by the Thachanattukara Grama Panchayat as well as Mannarkad Block Panchayat and the petitioners have also objected to the same by separate representations. These are produced as EXTs.P2 to P4.

(3.) THE first respondent has filed a counter affidavit.