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Judgment
Heard Sri V.Surya Kiran Kumar, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent Nos.1, 3 to 5 and learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent No.6.
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 the Physical Photo Electoral Roll pertaining to the Tummalapalem Village, Prathipadu Mandal, Guntur District, despite issuance of EPIC with No. NDX2855625, and confirmation of enrolment of vote at Serial No.767 within No.93, Prathipadu (SC) Assembly Constituency limits.
The petitioner contends that on account of the process of Special Intensive Revision (SIR), the petitioner’s name has not been shown in the electoral roll. In the said regard, the petitioner had submitted a representation dated 06.11.2026 to the respondent No.5. However, no action was taken on the said representation. Therefore, the petitioner approached this Court seeking a direction to the respondents to include the name of the petitioner in the electoral roll that would be published for conducting elections to Gram Panchayats.
Having regard to the contentions advanced and having regard to the proviso to Section 11 (1) of the Andhra Pradesh Panchayat Raj Act, 1994 (for short, “the Act, 1994”), which provides that any amendment, transposition or deletion of any entry in the electoral roll, or any inclusion of names in the electoral roll up to the date of election notification shall be carried out in the electoral roll of the Gram Panchayat and any such names included shall be added to the part relating to that Ward.
In light of the said provisions of the Act, 1994, the respondent Nos.1 and 6 are directed to pass appropriate orders in respect of the representation of the petitioner dated 06.11.2026, forthwith, before issuance of notification for 2nd ordinary Gram Panchayat elections.
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.