SHAJAHAN K.M. Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) These appeals are preferred by the petitioners in the writ petitions challenging the judgment of the learned single Judge dated 11.11.2020 in W.P.(C) Nos. 24065, 24397 and 24063 of 2020, which were disposed of along with other writ petitions declining the reliefs sought for in the writ petitions. For convenience, the reliefs sought for by the appellant in the W.A. No. 1481 of 2020 in the writ petition concerned are extracted hereunder.

(2.) The subject issue relates to the allocation of reserved seats to different wards/divisions of the Local Bodies in the State in the ensuing election. The basic contentions raised in the writ petitions were that the wards/divisions in question were successfully reserved for one or other categories in the elections held during 2010 and 2015 and that the said wards and divisions are reserved again for the third time in the ensuing election to the Local Self Government Institutions.

(3.) The learned single Judge, after considering the rival submissions, has arrived at the following observations and conclusions at paragraphs 8 and 9 respectively: