Akshara Iska vs The State Of Andhra Pradesh & Ors.

Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioners, learned Assistant Government Pleader for Municipal Administration and Urban Development, Ms. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.

The petitioner contends that she has filed an application in Form-6 on 28.10.2026 seeking inclusion of her name in the Electoral Roll of 92-Bapatla Assembly Constituency and as no further proceedings have been communicated to the petitioner and the petitioner has filed a grievance applications in the National Portal and despite the said grievance application as no further updation is forthcoming from the office of the respondent authorities, the petitioner has approached this Court by way of instant Writ Petition seeking inclusion of her name in the ward wise photo electoral roll of Bapatla Municipality before any election notification is issued to the said Municipality.

Considered the submissions.

Having regard to the contention of the petitioner that she has filed an application in Form-6 on 28.10.2026, this Court is of the view that the respondent authorities are under obligation to verify and process the application of the petitioner for publication of the name in the electoral roll of the Municipality.

Having regard to the same, in light of the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965, and Sections 22 and 23 of the Representation of the People Act, 1950, this Court deems it appropriate to dispose of the writ petition directing respondent Nos.2 to 4 to verify and pass appropriate orders on the application submitted by the petitioner in Form-6 in accordance with law forthwith.

Accordingly, the Writ Petition is disposed of. No order as to costs.

As a sequel, all pending miscellaneous applications shall stand closed.