K. M SINOJ KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are filed by the respective petitioners challenging the delimitation process initiated by the Delimitation Commission in the Grama Panchayats/Municipalities. W.P.(C)No.42624/2024 is taken as the leading case wherein the reliefs sought are as follows:

(2.) As far as the reliefs I, IV, VI and VII sought in WP(C)No.42624/2024 are concerned, the same cannot be granted as the issue relating to the same is covered by the decision rendered by a Division Bench of this Court in State of Kerala v. Abdul Gafoor [2025 KHC OnLine 236].

(3.) In the said decision, this Court upheld the power of the Government to carry out delimitation exercise on the basis of the 2011 Census irrespective of the fact that, the delimitation exercise was carried out earlier in respect of the said Panchayats/Municipalities, in the year 2015.