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Judgment
Heard Sri P.Mallikharjuna Rao, 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 petitioner in the instant Writ Petition is against the action of the respondents in not incorporating and reflecting the name of the petitioner in electoral roll of Yellore Grama Panchayat, Chittamur Mandal, Tirupati District (bearing EPIC No.YAE1628957).
The petitioner contends that her electoral registration was registered in Kottapatnam Gram Panchayat, Nellore District. It is contended that the petitioner had filed an application in prescribed format in Form-8 seeking transposition of her name to Yellore Grama Panchayat, the same was processed and accepted on 30.10.2026. However, the petitioner’s name is not reflecting in the Electoral Roll of Yellore Grama Panchayat. Seeking publication of her name in the Electoral Roll, the petitioner has approached this Court seeking incorporation of her name in the Electoral Roll.
Considered the submissions.
The proviso to Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994, specifically provides that any amendment, transposition or deletion of any entry in the electoral roll, or any inclusions of names in the electoral roll up to the date of election notification shall be carried out in the electoral roll of the Gram Panchayat and any such names included shall be added to the part relating to that Ward.
Having regard to the status of the petitioner’s application as reflecting from the copy of the document filed before the Court and in light of the provisions of Section 11 of the AP Panchayat Raj Act, 1994 and having regard to the circular instructions of the State Election Commission dated 14.10.2026, the respondent authorities are directed to verify and pass appropriate orders for publication of the names of the petitioner in the electoral roll of the Yellore Grama Panchayat, Chittamur Mandal, Tirupati District, as expeditiously as possible before issuing the election notification for Gram Panchayat.
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.