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Judgment
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
“….to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondent authorities in not including the names of petitioners as voters in the electoral list (voters list) with reference to the election. notification to be issued on 19th of October, 2026 for conducting elections to the members of Zilla Praja Parishad and the members of Mandal Praja Parishads and Gram Panchayats as arbitrary, illegal and unconstitutions and consequently direct the respondent authorities to include name of th petitioners (EPIC No. IFH1206037) in the voters list of Peddapappuru village Peddapappuru Mandal, Anantapuramu District in order to enable him participate in the ZPTC, MPTC and Gram Panchayats elections scheduled be conducted from 19-10-2026 either as voter or contesting candidate proposer pass such other order or orders….”
Heard Sri E.Anjana Reddy, learned counsel for the petitioner and Sri Kolla Trinath, learned counsel representing Sri N.Ashwani Kumar, learned Standing Counsel for Andhra Pradesh State Election Commission appearing for respondent No.3, and perused the material available on record.
Learned counsel for the petitioner submits that the petitioner has submitted a representation dated 20.10.2026 through e-mail (five e-mails sent between 12:03 p.m. and 12:20 p.m.) to the respondents/Election Commission authorities, seeking inclusion of his name in the voters list to enable him to participate in the local body elections. He further submits that any representation relating to elections would be duly considered by the Election Commission authorities in view of the letter issued by the Andhra Pradesh State Election Commission, Vijayawada, vide Letter No.770/SEC-F2/2026-1, dated 14.10.2026.
Having regard to the submissions made by the learned counsel for the petitioner and the learned Standing Counsel appearing for respondent No.3-State Election Commission, this Court is of the considered view that the writ petition can be disposed of with a direction to the 3rd respondent-State Election Commission to consider the representation of the petitioner dated 20.10.2026, submitted through e-mail, in accordance with law and the existing instructions issued by the State Election Commission vide letter dated 14.10.2026, on or before 24.10.2026, prior to scrutiny of the voters list.
With the aforesaid direction, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed.