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Judgment
The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
“…..to issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the inaction and failure of Respondent Nos.4 and 5 to perform field-level BLO verification pursuant to APSEC Letter Lr.No.673/SEC-F2/2026 dated 01.10.2026 and representations dated 01.10.2026 and 03.10.2026 as illegal, arbitrary, and violative of Articles 14 and 243-ZA of the Constitution of India
A) Respondent Nos.4 and 5 to immediately deploy Booth Level Officers (BLOs) to conduct physical door-to-door ground verification across Wards 3, 7, 8, 9, 17, 18, 19, 21, 27, 28, 33, 34, 35, 36, 37, 39, 41, 42, 43, and 44 of Chirala Municipality;
B) Respondent Nos.4 and 5 to correct the master electoral database for all 1,800+ displaced electors-specifically re-mapping Door Nos.1-35-19 to 1-35-39, 1-34-1 to 1-34-74, and 1-35-1 to 1-35-18 back into Ward No.33-before publishing the Final Electoral Roll and to pass such other order or orders…”
Heard Sri N.Ravi Prasad, learned counsel for the petitioners, Sri M.Srinu Babu, learned Assistant Government Pleader for Municipal Corporation and Urban Development and Sri N.Ashwani Kumar, learned Standing Counsel for APSEC appearing for the respondents.
Learned counsel for the petitioners submits that a representation had also been submitted to the 2nd respondent-State Election Commissioner on 01.10.2026, and the same was forwarded to the 5th respondent-Municipal Commissioner and Assistant Electoral Registration Officer for passing appropriate orders.
Learned counsel appearing for the respondents submits that pursuant to the same, the 5th respondent, vide proceedings dated 09.10.2026, had informed the 2nd respondent that the ground raised by the petitioners was unfounded and the same cannot be considered.
Learned counsel for the petitioners contended that the petitioners were never aware of the said proceedings of the Municipal Commissioner.
Having regard to the same, this Court deems it appropriate to dispose of the Writ Petition by directing the 2nd respondent to communicate a copy of the proceedings dated 09.10.2026 addressed by the Municipal Commissioner to State Election Officer, to the petitioners within one week from the date of receipt of a copy of this order.
Accordingly, 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.