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Judgment
Heard Ms. Y. Sushma, learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and Rural Development, Sri N. Ashwani Kumar, learned Standing Counsel for the respondent Nos.2 & 3 and Sri Y. Koteswara Rao, learned Standing Counsel for the respondent No.7.
The grievance of the petitioners in the instant Writ Petition is against the inaction of the respondents in including the name of the petitioner in the electoral roll of Chinagollapalem Gram Panchayat, Kruthivennu Mandal, Krishna District.
It is contended that the petitioner filed an application in Form-8 on 30.09.2025, for transposing the electoral roll of the petitioner from 60-Undi Assembly Constituency to 74-Pedana Assembly Constituency and the application was accepted on 10.10.2025 and her name was duly included in Part No.212, Serial No.949, bearing EPIC No. RCU0720095, by deleting the earlier entry in the Undi Constituency. Despite the petitioner's name having been included in the Pedana Assembly electoral roll well before the cut-off date of 06.02.2026, the petitioner’s name is not reflecting in the electoral roll of Chinagollapalem Gram Panchayat. It is contended that a representation has also been submitted to the authorities on 10-11-20206 in the said regard.
It is argued that, pursuant to the election schedule dated 14.10.2026, the 2nd respondent, by letter dated 14.10.2026, directed that all additions, deletions and modifications made in the Assembly electoral rolls up to the respective dates of election notifications be incorporated in the local body electoral rolls.
Thus the petitioners contends that as the Gram Panchayat elections are likely to be notified at any time, seeks a direction to the respondents to include the name in the electoral roll of the subject Gram Panchayat.
Considered the submissions.
The proviso to Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994, 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 Gram Panchayat and any such names included shall be added to the part relating to the last Ward.
Having regard to the status of the Form -8 as on 23-10-2026, submitted by the petitioners and in light of the provisions of Section 11 of the AP Panchayat Raj Act, 1994 and having regard to the orders/Circular instructions of the State Election Commission dated 14.10.2026, the respondent Nos.2 & 3 are directed to consider and pass appropriate orders on the representation dated 10.11.2026 of the petitioner as expeditiously as possible for publication of names of the petitioners in the electoral roll of the subject grampanchat viz., Chinagollapalem Gram Panchayat before issuing the election notification for Gram Panchayat
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.