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Judgment
Heard Sri P.Rachana, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2 and learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent No.7.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 8, in not including and incorporating the name of the petitioner, in the Electoral Roll of Voletivaripalem village and Mandal, Prakasam District.
The petitioner contends that he has submitted an application for enrolment as a voter of Voletivaripalem Village. The same was processed and the EPIC number was also assinged, bearing EPIC No.YDR2125748 duly reflecting the name of the petitioner in Kandukur Assembly Constituency. In light of the same, the petitioner seeks a direction under the provisions of Section 11 of the Andhra Pradesh Panchayat Raj Act,1994, to include her name in the electoral roll of Voletivaripalem village and Mandal, Prakasam District, in the ensuing elections that would be conducted for Gram Panchayat Elections.
Considered the submissions
Having regard to the status of the EPIC issued by the ECI (downloaded on 09-11-2026) and in light of the provisions of Section 11 of the AP Panchayat Raj Act, 1994 and having regard to the circular instructions of the State Election Commission dated 14.10.2026, the respondent Nos.2 & 3 are directed to verify and pass appropriate orders for publication of name of the petitioner in the photo electoral roll of the subject Grampanchayat viz., Voletivaripalem as expeditiously as possible before issuing the election notification for Gram Panchayats.
With the above direction, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.