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Judgment
Heard Sri Meka Rahul Chowdary, 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 respondent Nos.2 to 7 in not considering the representation dated 06.11.2026 of the petitioner requesting to include the name of the petitioner in electoral rolls pertaining to Part No.225, Avilala, 166 -Chandragiri Assembly Constituency.
The petitioner contends that the Gram Panchayat elections are likely to be notified any time soon and that no orders have been passed on the said representation. Therefore, the petitioner has approached this Court seeking a direction to the respondents to include the petitioner’s name in the electoral roll that would be published for the ensuing Gram Panchayat elections.
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 above provisions and having regard to the EPIC Card (downloaded on 28.10.2026) issued in favour of the petitioner by ECI, this Court deems it appropriate to direct respondent Nos.2 to 7 or the authorized officer in the said regard, to pass appropriate orders on the representation of the petitioner dated 06.11.2026 forthwith to include the name of the petitioner in the photo electoral roll as expeditiously as possible before issuing 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.