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Judgment
Heard Sri K.V.S.S.Prabhakara Rao, learned counsel for the petitioners, learned Assistant Government Pleader for Municipal Administration and Urban Development and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The grievance of the petitioner in the instant Writ Petition is against the action of the respondents in not including the name of the petitioner in the ward wise electoral roll of Rajamahendravaram Municipal Corporation (bearing EPIC No.UDI1420066).
The petitioner contends that her electoral registration was registered in Tuni. It is contended that the petitioner had filed an application in prescribed format of Form-8 seeking transposition of her name to Rajamahendravaram Municipal Corporation, the same was processed transposing the name of the petitioner in the electoral roll. In the said regard, the petitioner has downloaded the EPIC bearing No.UDI1420066. Despite the said transfer application, the petitioner’s name has not yet been reflected in the latest ward wise electoral roll dated 01.01.2026 for the ensuing local body elections. Seeking publication of her name in the Electoral Roll, the petitioner had made a representation dated 04.11.2026 to the respondent No.1. As the same was not considered, the petitioner has approached this Court by way of instant Writ Petition seeking inclusion of her name in the ward wise photo electoral roll of Rajamahendravaram Municipal Corporation before any election notification is issued to the said Municipal Corporation.
Considered the submissions.
In light of the provisions of Section 12 of the A.P. Municipal Corporation Act, read with Rule 3 of A.P. Municipal Corporation Preparation and Publication of Electoral Rules, 2001, and the provisions of Representation of the People Act,1950, this Court deems it appropriate to direct respondents or the authorized officer in the said regard, to pass appropriate orders on the representation of the petitioner dated 04.11.2026 forthwith to publish the name of the petitioner in the photo electoral rolls before the election notification for Urban Local Bodies is issued.
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.