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Judgment
This writ petition is filed under Article 226 of the Constitution of India seeking a declaration that the respondents' failure to give effect, in the electoral roll of Kadapa Municipal Corporation, to the petitioner's approved Form-8 transfer application, accepted on 17.03.2026 and reflected at Serial No. 1226 of the 129-Kadapa Assembly Constituency, bearing EPIC No. A.JL1042050, is arbitrary and contrary to Section 11(1) of the Andhra Pradesh Municipalities Act, 1965, and Rules 3 and 6 of the Andhra Pradesh Municipalities and Nagar Panchayats (Preparation and Publication of Electoral Rolls) Rules, 2001. The petitioner also seeks a direction to the respondents to include and publish his name in the appropriate municipal ward electoral roll or its lawful supplement and to consider his candidature for Chairperson, subject to the statutory requirements.
Heard Sri Papudippu Sashidhar, learned counsel for the petitioner, and Sri Kolla Trinath, learned counsel representing Sri N. Ashwani Kumar, learned Standing Counsel for the Andhra Pradesh State Election Commission, appearing for respondent No. 2. The material available on record has also been perused.
Learned counsel appearing for respondent No. 2 submits that the writ petition has become infructuous, as the last date for submitting applications for inclusion of names in the electoral rolls expired on 18.10.2026.
In response, learned counsel for the petitioner requests that the petitioner be granted liberty to submit an application or representation to the concerned authorities seeking inclusion and publication of his name in the electoral rolls, and that the writ petition be disposed of accordingly.
In view of the submission made on behalf of respondent No. 2 that the prescribed date for submitting applications has expired, and in view of the request made by the learned counsel for the petitioner, no further adjudication on the merits of the petitioner's claim is called for in this writ petition. The petitioner is granted liberty to submit an application or representation to the concerned authorities seeking inclusion and publication of his name in the electoral rolls. If any such application or representation is received, respondent No. 2, the Andhra Pradesh State Election Commission, shall consider it in accordance with law, the applicable rules, and the instructions issued by the State Election Commission. This order shall not be understood as expressing any opinion on the merits of the petitioner's claim. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed.