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Judgment
Heard Sri Gundala Siva Prasad Reddy, 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 grievance of the petitioner in the instant Writ Petition is against the action of the respondents in not including the name of the petitioner in electoral roll of Rajam Municipality, Vizianagaram District (bearing EPIC No.AQW2255784).
The petitioner contends that she has filed an application in Form-6 on 14.10.2026 seeking inclusion of her name in the Electoral Roll of 9-Rajam (SC) Assembly Constituency. The said application was processed and EPIC bearing No.AQW2255784 was also issued. However, her name has not been published in the electoral roll of the Municipality. Seeking publication of her name in the Electoral Roll, the petitioner had made a representation dated 09.11.2026 to the respondent No.4. As the same was not considered, 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 Rajam Municipality before any election notification is issued to the said Municipality.
Considered the submissions.
The proviso to Section 11 of the Andhra Pradesh Municipalities Act, 1965, specifically provides that any amendment, transposition or deletion of any entry in the electoral roll, or any inclusions of names in the electoral roll up to the date of election notification shall be carried out in the electoral roll of the Municipality and any such names included shall be added to the part relating to that Ward.
Having regard to the contention of the petitioner that she has filed an application in Form-6 on 14.10.2026, 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 and having regard to the circular instructions of the State Election Commission dated 14.10.2026, the respondent No.4 is directed to consider and pass appropriate orders on the representation dated 09.11.2026 of the petitioner as expeditiously as possible before issuing the election notification for Rajam Municipality.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.