- (1.) Leave granted.
(2.) This appeal has been filed against the judgment and order of the High Court of Madhya Pradesh at Jabalpur dismissing the W.P. (c) No. 13509 of 2007 filed by the appellants herein. INTRODUCTION:
(3.) The periodic readjustment of the Lok Sabha and Assembly Constituencies is mandatory in representative systems where single member constituencies are used for electing political representatives. The electoral districts are dawn on the basis of the last published census figure that they are relatively equal in population. Electoral districts that vary significantly in population - a condition called malapportionment - violate a central tenet of democracy that all the votes cast must be of equal weight. The last delimitation was in 1973 pursuant to the Delimitation Act, 1972. Since then there has been increase of 87% in the population and most of the constituencies across the country have become malapportioned.;