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Judgment
Heard Ms. Sodum Anvesha, learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development, Sri Potham Vengala Reddy, learned Standing Counsel for the respondents/Municipal Corporation and Sri N. Ashwani Kumar, learned Standing Counsel for the respondent No.6.
The instant writ petition is filed challenging the proceedings issued in Form-IV bearing Roc.No.893/G1/2026 dated 12.09.2026 of the respondent No.5, finalising the delimitation of Chittoor Municipal Corporation into 60 wards.
The matter was heard previously on 2 to 3 occasions. Today, when the matter has been taken up for consideration, it has now been informed at the Bar that the election notification for conducting elections to urban local bodies has been issued today.
Having regard to the same, in the light of the Constitutional bar as envisaged under Article 243-ZG of the Constitution of India, this Court is of the considered view that the writ petition is not maintainable. Accordingly, the writ petition is dismissed, granting liberty to the petitioner to avail the remedies under law. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.