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Judgment
LISA GILL, CJ:
Prayer in this writ petition reads as under:
“…issue an appropriate Writ or order or direction, more particularly in the nature of a WRIT OF MANDAMUS declaring the actions of the Respondent corporation in conducting delimitation/ Re-division of wards in Greater Visakhapatnam Municipal Corporation (GVMC) and issuing Form-I Preliminary Notification vide Rc.No.00165/2026/TPSection/G1/G2 dated 04-09-2026 and consequent Final notification vide Gazette No.555 (Roc.No.00165/2026/TPSection/G1/G2 dated 14-09-2026 without considering the objections submitted to respondent corporation as contemplated in G.O.Ms.No.570 dated 06-11-1996 as illegal, arbitrary and highhanded, and consequently set-aside the Form-1 Preliminary Notification Vide Rc.No.00165/2026/TP Section /G1/G2 dated. 04-09-2026 and consequent Final notification vide Gazette No.555 (Roc.No.00165/2026/TP Section/G1/G2 dated 14-09-2026 while making it clear that no such proceedings of dividing the corporation area into wards can be given without strictly following procedure given G.O.Ms.No.570 dated 06-11-1996…”
Learned Advocate General, while denying the allegations on merits, submits that writ petition in any case should not be entertained as the Election Schedule for Municipalities and Municipal Corporations has been notified today.
In view of same, learned counsel for petitioner fairly and candidly states that proceedings may, thus, be closed.
Ordered accordingly.
Writ Petition is closed. No costs. Miscellaneous petitions pending, if any, shall stand disposed of.