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Judgment
Heard Sri V. R. Reddy Kovvuri, learned counsel for the petitioner and Sri Ashwini Kumar, leaned Standing Counsel for SEC appearing for respondent No.2, learned Government Pleader for Panchayat Raj & Rural Development appearing for respondent Nos.1 & 6 and learned Assistant Government Pleader for Revenue appearing for respondent Nos.3 to 5.
The instant Writ Petition is filed challenging the inaction of the respondents in disposing of the petitioner's application submitted in Form-8, dated 17.10.2026, seeking transfer of her electoral registration from Co-operative Colony, Kadapa District, to Eguvapalli Village, Rampatadu Gram Panchayat, Pendlimarri Mandal, Y.S.R. Kadapa District.
It is stated by the petitioner that her electoral registration was earlier relatable to the Municipal Corporation, Kadapa. Having shifted her residence to Eguvapalli Village, Rampatadu Gram Panchayat, Pendlimarri Mandal, she submitted an online application in Form-8, dated 17.10.2026, seeking transfer of her electoral registration to her present place of residence. It is contended that the petitioner is intending to contest for the office of Sarpanch of Rampatadu Gram Panchayat in the ensuing Gram Panchayat elections, subject to fulfillment of the statutory qualifications and other applicable conditions.
It is further stated that the petitioner’s Form-8 application is still pending consideration and that the election notification for Gram Panchayat elections is scheduled to be issued on 13.11.2026. Hence, the petitioner has approached this Court by way of the instant Writ Petition, for inclusion of her name in the electoral roll.
Considered the submissions.
The status of the application filed by the petitioner in Form-8, reflects that the application filed by the petitioner was accepted on 09.11.2026.
Having regard to the same, in the light of the provisions of Section 11(1) of the Andhra Pradesh Panchayat Raj Act, 1994, and the Circulars/Instructions dated 14.10.2026 issued by the State Election Commission, this Court deems it appropriate to direct respondent Nos.2 and 3 to consider and pass appropriate orders on the petitioner's application dated 17.10.2026 forthwith, so as to ensure that the petitioner's electoral registration is reflected in the electoral roll of the Eguvapalli Village, Rampatadu Gram Panchayat, Pendlimarri Mandal, Y.S.R. Kadapa District, before issuance of the notification for the Gram Panchayat elections.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.