AIROnline 2025 SC 647

Supreme Court Of India

(From : Jammu And Kashmir)

Hon'ble Judge(s): Surya Kant, Nongmeikapam Kotiswar Singh , JJ

(A) Andhra Pradesh Reorganisation Act (6 of 2014) , S.26— Constitution of India , Art.170, Art.14— Delimitation of constituencies - Exclusion of States of Andhra Pradesh and Telangana - Whether discriminatory - Exclusion of States of Andhra Pradesh and Telangana (or any other State) from the purview of delimitation notification is neither discriminatory nor violative of Art.14 of the Constitution - Constitutional mandate under Article 170(3) of the Constitution serves as a bar on any delimitation exercise concerning the States of Andhra Pradesh and Telangana, or any other State. In the instant case, exclusion of the States of Andhra Pradesh and Telangana from the scope of the delimitation exercise as envisaged under the Impugned Notification, was challenged as being discriminatory and arbitrary being violative of art 14 of Constitution of India. Held, exclusion of States of Andhra Pradesh and Telangana (or any other State) from the purview of delimitation notification was neither discriminatory nor violative of Art.14 of the Constitution .Constitutional mandate under Article 170(3) of the Constitution serves as a bar on any delimitation exercise concerning the States of Andhra Pradesh and Telangana, or any other State. Section 26 of the AP Reorganisation Act, relied on by the petitioner, is expressly made "subject to" the manda....