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Judgment
Heard Sri Kona N.D.V.Ramana Rao, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for respondent Nos.2,3,6 & 8 and learned Government Pleader for Panchayat Raj and Rural Development appearing for respondent Nos.1 &4.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 8, in not including and incorporating the name of the petitioner, in the Electoral Roll of Vemilavada, Karapa Mandal, Kakinada District.
The petitioner contends that he has submitted an application for enrolment as a voter of Vemulavada Village. The same was processed and the EPIC number was also generated, bearing EPIC No.IMZ2409522 duly reflecting the name of the petitioner in Kakinada Urban Assembly Constituency. In light of the same, the petitioner seeks a direction under the provisions of Section 11 of the Andhra Pradesh Panchayat Raj Act,1994, to include her name in the electoral roll of Vemulavada Village, Karapa Mandal of Kakinada District, in the ensuing elections that would be conducted for Gram Panchayats. It is contended that a representation has also been submitted to the District Election authorities.
Considered the submissions
Having regard to the status of the EPIC issued by the ECI (downloaded on 16-10-2026) and in light of the provisions of Section 11 of the AP Panchayat Raj Act, 1994 and having regard to the circular instructions of the State Election Commission dated 14.10.2026, the respondent Nos.2 & 3 are directed to and pass appropriate orders on the representation of the petitioner dated 10-11-2026 for publication of name of the petitioner in the photo electoral roll of the subject Grampanchayat viz., Vemulavada Village, Karapa Mandal of Kakinada District, as expeditiously as possible before issuing the election notification for Gram Panchayats
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.