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Judgment
Heard Sri V.R.Reddy Kovvuri, learned counsel appearing for Sri S.Rama Lakshmana Reddy, learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent No.1, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 and 3 in not considering the representation of the petitioner dated 09.11.2026 and the action of changing the place of filing nominations for Machanuru Gram Panchayat to Moilakalva Village.
The petitioner contends that in the ensuing 2nd ordinary elections to the local bodies, the respondent authorities have proposing to change the place of filing of nomination papers in respect of the Machanuru Gram Panchayat to Moilakalva Village, which is around 15 KMs from Machanuru Gram Panchayat.
It is further contended that the Machanuru Gram Panchayat is highly sensitive village and there is every threat to the life of the contending candidates, if they are to travel a distance of 15 KMs for the purpose of submission of nomination papers and there is every chance that they would be prevented in the mid-way from filing the nomination papers. It is contended that the SEC is under an obligation to ensure free and fair election process.
Having regard to the same, the petitioner has made a representation to the SEC and District Election Authority not to change the place of filing nominations from Machanuru Gram Panchayat to Moilakalva Village.
Having regard to the same, this Court deems it appropriate to dispose of the writ petition, directing the respondent authorities to consider and pass appropriate orders on the representation of the petitioner 09.11.2026, forthwith.
With the above direction, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.