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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 complying with the provisions of Andhra Pradesh Panchayat Raj Act, 1994 in providing reservations to SC, ST and BCs in terms of the G.O.Ms.No.154 dated 12.10.2026 for the post of Ward Members of lrripaka Gram Panchayat, Jaggampeta Mandal, Kakinada District.
Learned counsel for the petitioner submits that the petitioner has made a representation before the 6th respondent-Revenue Divisional Officer in the said regard for re-fixation of the reservation as while fixing the reservation in favour of reserved & unreserved category the population ratio of respective communities was not taken into consideration. As no orders have been passed on the said representation, the petitioner has approached this Court by way of the instant Writ Petition.
Having regard to the submissions made and without going into the merits of the case, as the representation of the petitioner is pending for consideration, this Court deems it appropriate to dispose of the Writ Petition with a direction to respondent No.6 to consider and pass appropriate orders on the representation, if the said representation has been received by the 6th respondent, forthwith in terms of G.O.Ms.No.154, dated 12.10.2026, as expeditiously as possible, before issuance of the notification.
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.