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Judgment
Heard Sri Manohara Krishna Ramoju, learned counsel for the petitioner, learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The grievance of the petitioners in the instant Writ Petition is against the inaction of the respondents in providing reservations to SC, ST and BCs in terms of the provisions of Andhra Pradesh Panchayat Raj Act, 1994 and G.O.Ms.No.154 dated 12.10.2026 for the post of Sarpanch, Katrvulappli Grama Panchayati.
Learned counsel for the petitioner submits that the petitioner has made a representation before the 5th respondent-the Collector in the said regard for re-fixation of the reservation since while fixing of reservation in favour of reserved & unreserved category, the population ratio of respective communities was not taken into consideration and since no orders have been passed on the said representation, the petitioners have approached this Court by way of the instant Writ Petition.
Learned Assistant Government Pleader for Panchayat Raj and Rural Development submitted that the petitioner had submitted the representation before the 5th respondent, whereas the petitioner is required to submit the said representation before the 6th respondent-the Revenue Divisional Officer, who is the appropriate authority for consideration of the representation.
Having regard to the submissions made and without going into the merits of the case, this Court deems it appropriate to dispose of the Writ Petition granting liberty to the petitioner to file a representation before the 6th respondent. Upon filing of such representation, the 6th respondent is directed to consider and pass appropriate orders, forthwith in terms of G.O.Ms.No.154, dated 12.10.2026, as expeditiously as possible, before issuance of the election notification for Gram Panchayats.
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.