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Judgment
Heard Sri Chenna Keshava Reddy, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development and Sri N. Ashwani Kumar, learned Standing Counsel for the respondent Nos.2, 4 & 5.
The grievance of the petitioner in the instant Writ Petition is against the inaction of the respondents in not reflecting and updating the electoral roll duly reflecting the name of the petitioner, with EPIC No.WQQ0321604, in the 45th Ward Electoral Roll of Bhimavaram Municipal Corporation.
It is contended that the petitioner is a resident of Chintaparru, Palakollu, West Godavari District. Earlier, the petitioner was enrolled as an elector in 128-Chintaparru, 57-Palakole Constituency. Upon permanently shifting residence to Rayalam (rural), West Godavari District, the petitioner submitted an application in Form-8 for transposing his name in the electoral roll. The application was accepted by Respondent No. 5; in pursuance thereto, an updated EPIC was also issued, reflecting her enrollment in Part No.172-Rayalam. It is contended that the respondent No.2 released the Election schedule on 14-10-2026 to conduct the urban local body elections; however, no election notification was issued in respect of Bhimavaram Municipality. The election notification in respect of the subject municipality would be issued at any time. In such an election, if a notification is issued, the petitioner intends to participate and contest the office of Ward Member. Thus, the petitioner approached this Court by way of the instant Writ Petition seeking a direction to incorporate his name in the electoral roll.
Having regard to the contentions advanced, as the application of the petitioner for transposition has already been processed and verified and approved as noted from the latest EPIC status filed along with the writ petition(Voter Information), having regard to the provisions of Section 11 of the APMC Act and the circulars/orders of the State Election Commission dated 14-10-2026, as the petitioner contends that he is proposing to contest the ensuing local body elections, this Court deems it appropriate to dispose of the Writ Petition with a direction to the respondents to pass appropriate orders forthwith to incorporate in the Municipal Electoral Roll the name of the petitioner as per the approved registration and latest EPIC card bearing No.WQQ0321604.
With the above observation, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.