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Judgment
Heard Mr.C.Subodh, learned counsel for the petitioner, learned Government Pleader for Panchayat Raj appearing for respondent No.1, Mr.N.Ashwani Kumar, learned Standing Counsel for the State Election Commission appearing for respondent Nos.2 to 5 and learned Government Pleader for Revenue appearing for respondent No.6.
The Writ Petition is filed seeking issuance of a Writ of Mandamus or any other appropriate writ or direction declaring the action of the respondents in proposing to reject the petitioner's nomination for Nellipudi MPTC, filed on 21.10.2026, as illegal and arbitrary, and contrary to the provisions of the Andhra Pradesh Panchayat Raj Act, 1994, and consequently directing the respondents to accept the petitioner's nomination filed on 21.10.2026 for Nellipudi MPTC by including the petitioner's name in the voters list of Kalluru Village.
The relief sought in the Writ Petition specifically says that proposing to reject the nomination by the respondents.
Learned counsel for the petitioner submits that the petitioner filed his nomination and scrutiny is scheduled on 24.10.2026.
Learned Standing Counsel submits that, if any grievance with regard to the rejection, the grievance can be addressed by way of an appeal before the District Collector in case of any violations of his nomination, and the Writ Petition does not sustain.
Hence, the Writ Petition is disposed of with a liberty to the petitioner to approach the Appellate Authority in case of his grievance as to his nomination is concerned. The Appellate Authority shall proceed as per due procedure on receiving any such representation. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.