ANIL KUMAR K Vs. STATE OF KERALA

JUDGEMENT

(1.) The first petitioner is an Elected Member of Cheekode Grama Panchayat and the second petitioner is a resident within the limits of the said Panchayat.

(2.) By Ext.P1 dated 19.1.2005, the Secretary to the Government of Kerala in the Department of Local Administration, addressed the Presidents of different Panchayats, including the Cheekode Grama Panchayat, inter alia, communicating the proposal of the Government to bifurcate the Panchayats, including the Cheekode Grama Panchayat.

(3.) Ext.P2 notification is issued by publication in the Gazette dated 13.4.2005, whereby diminishing of certain Grama Panchayats, including the Cheekode Grama Panchayat, has been made, in exercise of power under Section 4(2)(b) of the Kerala Panchayat Raj Act, 1994 (hereinafter referred to as 'the Act') for constituting certain village Panchayats, in exercise of power under Section 4(1)(a) of the Act. By the said notification, the area of the Cheekode Grama Panchayat has been diminished by excluding certain areas from the said Grama Panchayat.