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Judgment
Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2 and learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent No.7.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 6, in not including and incorporating the name of the petitioner, in the Electoral Roll of Ward No.41 of Tadigadapa Municipality.
The petitioner contends that he has submitted an application in Form-8 for transposition of his name from Marlapalen to Kanuru. The same was processed and the EPIC was also generated, bearing EPIC No.UOG0838005 duly reflecting the name of the petitioner being transposed to in Penamaluru Assembly Constituency. In light of the same, the petitioner seeks a direction under the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965, to include his name in the electoral roll of Tadigadapa Municipality, that would be issued for conducting elections to the office of Chairperson and Ward Members of the Municipality.
Considered the submissions.
Having regard to the status of the application of the petitioner filed in Form-8 and the EPIC issued/generated in the said regard and in light of the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and the Circulars/Orders of the SEC dated 14.10.2026, this Court deems it appropriate to dispose of the writ petition, directing the respondent Nos.2 and 6, while publishing the Photo Electoral Roll of the subject Municipality that would be issued by the SEC for conducting elections to the office of Chairman and Ward Members of the subject Municipality, due consideration shall be given to the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and the Circular dated 14.10.2026, issued by the SEC, so as to reflect the name of the petitioner in the Photo Electoral Roll of the subject Municipality.
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.