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Judgment
Heard Sri N. Sai Phanindra Kumar, learned counsel appearing for the petitioner; Sri N. Ashwani Kumar, learned Standing Counsel for SEC appearing for respondent Nos.2 & 7 and Sri P. Vengala Reddy, learned Standing Counsel for Municipal Corporation, appearing for respondent Nos.5 & 6.
Challenging the inaction of the respondents 2 to 7 in identifying and declaring Polling Stations Nos. 3/1, 3/2, 3/3 and 3/4 situated at Dr. Y.S. Rajasekhara Reddy School, Taraka Puram Kottalu Backside, Anantapuramu 3rd Division as Sensitive / Hyper-Sensitive / Critical Polling Stations, and in not providing CCTV/ webcasting / videography coverage and the other additional measures required for such polling stations, despite the representation dated 28.10.2026 submitted by the petitioner, the instant Writ Petition has been filed.
When the matter is taken up for hearing, learned Standing Counsel appearing for the respondents, has placed before the Court a copy of the instructions received in the case. The same are taken on record. A perusal of the same would reflect that the CCTV camera arrangements at Polling Station Nos.3/1, 3/2, 3/3 and 3/4, situated at Dr. Y.S. Rajasekhara Reddy School, Taraka Puram Kottalu Backside, Anantapuramu, are under process and would be completed by today (30.10.2026) on a war footing, as part of the extended arrangements.
Having regard to the above, this Court deems it appropriate to dispose of the Writ Petition, directing respondent Nos.2 to 7 to take up appropriate measures in accordance with law, to ensure the peaceful conduct of the scheduled elections in respect of the subject Urban Local Body namely viz., Anantapuram Municipal Corporation.
In view of the above, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.