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Judgment
This Writ Petition came to be filed under Article 226 of the Constitution of India, seeking the following prayer:
“…to issue a writ or direction more particular one in the nature of WRIT OF MANDAMUS to declare the inaction of the respondents not including the names of the petitioner in the final voter list of the Jakkalacheruvu Village in pursuance of the transfer of petitioners votes from Gooty Rural to Jakkalacheruvu Rural, on 04.03.2026 is illegal, arbitrary and unjust, in violation of the directions issued by this Hon'ble Court in W.P. No. 30162 of 2026, dated 16.10.2026, and subsequent instructions issued by the 1st respondent vide Letter No. 770/SEC-F2/2026, dated 18.10.2026 and in violation of Section 22 and 23 of the RP Act and besides being in violation of rights guaranteed under Articles 14, 19 and 21 of the Constitution of India and pass such…”
The petitioners are residents of D.No.7/175P, Vivekananda Nagar, Gooty, Ananthapur district. The petitioners are said to be enrolled as voters in Gooty urban area and in the month of March, 2026, the petitioners submitted applications for transfer of their votes from Gooty urban area to Jakkalacheruvu rural area, the said applications were considered and they were issued voter identity cards.
While the matter stood thus, the petitioners’ name was not included in the voter list pertaining to Jakkalacheruvu rural area published on 15.04.2026. It is the case of the petitioners that though the 1st respondent, vide letter dated 18.10.2026 directed the 3rd respondent to adopt the electoral rolls updated upto 15.07.2026 incorporating all relevant supplementary approved changes; to issue clear and uniform instructions to the authorities concerned and also to see that the updated local body electoral rolls be published in sufficient time for voters to verify their names and seek correction of any omission, the fresh final voter list is not yet published and the petitioners’ names were not included in the final electoral roll of Jakkalacheruvu area. Seeking a direction to the respondents to include the names of the petitioners in the electoral roll, in accordance with law, before the election process proceeds further, the petitioners filed the present writ petition.
Heard M/s. SK. Mohammed Althaf, learned counsel for the petitioners, Sri. N. Ashwani Kumar, learned Standing Counsel for the 1st respondent and learned Government Pleader for Panchayat Raj and Rural Development.
Perused the entire material available on record. Admittedly, pursuant to an application submitted by the petitioners seeking transfer of their votes from Gooty urban area to Jakkalacheruvu area, the same was considered and their votes were transferred on 04.03.2026. However, the petitioners’ names were not included in the final electoral list. Admittedly, a notification for ZPTC and MPTC elections was issued on 19.10.2026 and the final electoral list was also published on 21.10.2026 with all additions and deletions as per law. Thus, as on today, the names of the petitioners cannot be added as notification was already issued on 19.10.2026. However, the petitioners are at liberty to make a fresh representation to the 1st respondent bringing the fact that their votes were transferred from Gooty urban area to Jakkalacheruvu area.
Accordingly, this writ petition is disposed of directing the petitioners to submit a fresh representation to the 1st respondent with regard to transfer of the petitioners’ votes from Gooty urban area to Jakkalacheruvu area on 04.03.2026 and on receipt of the same, the 1st respondent is directed consider the same and pass appropriate orders in accordance with law. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in this Petition shall stand closed.