A.K.MOHAMED MOHAIDHEEN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner, who claims to be a public interest litigant, came forward to file this Writ Petition for issuance of a Certiorarified Mandamus and to quash the impugned proceedings of the first respondent, dated 06.02.2017 and further direct the respondents to allot more Wards by taking into consideration the increased population in Kayalpattinam Municipality as per 2011 Census.

(2.) Mr.Veera Kathiravan, learned Senior Counsel appearing for the petitioner would submit that in respect of neighbouring Municipalities, depending upon the 2011 Census, more Wards have been increased and whereas, it remains constant in respect of Kayalpattinam Municipality and hence, prays for appropriate orders.

(3.) During the course of arguments, he has also invited the attention of this Court to the additional typed set of papers as well as the representation dated 02.12.2019.