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Judgment
Heard Sri Madhava Rao Nalluri, learned counsel for the petitioners, learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent Nos.1, 3 and 5, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent Nos.2 and 7.
The grievance of the petitioners in the instant writ petition is against the action of the respondents in not including the names of the petitioners in the Electoral Roll of M.Vemulapadu Gram Panchayat, Sathanuthalapadu Mandal, Prakasam District, thereby depriving their right to cast their votes in the ensuing Grama Panchayat elections, despite submission of their respective applications in Form 6 and Form 8 seeking inclusion/transposition of their names in the electoral roll.
The petitioners contend that they had submitted applications seeking transfer of their names. The same were processed and the EPIC cards were also generated. But the respondent authorities failed to include their names in the electoral rolls prepared for the MPTC and ZPTC elections. In the said regard, the petitioners made a representation to the respondent No.2 requesting to include their names. Despite the said representation submitted by the petitioners, the respondents have not taken any action. In light of the same, the petitioners seek a direction under the provisions of Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994, to include their names in the electoral roll of M. Vemulapadu Gram Panchayat, Santhanuthalapadu Mandal, Prakasam District.
Having regard to the status of the EPICs issued/generated in the case of the petitioners and in light of the provisions of Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994 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 Gram Panchayat for the ensuing elections, due consideration shall be given to the provisions of Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994 and the Circular dated 14.10.2026, issued by the SEC, so as to reflect the names of the petitioners in the Photo Electoral Roll that would be issued by the SEC for conducting elections and pass appropriate orders on the representation of the petitioners.
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.