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Judgment
Heard Mr.Gajjala Mallikharjuna Reddy, learned counsel for the petitioner, learned Government Pleader for Panchayat Raj and Rural Development appearing for respondent No.1, Mr.N.Ashwani Kumar, learned Standing Counsel for the State Election Commission appearing for respondent No.2, learned Government Pleader for Revenue appearing for respondent Nos.3 to 5, and learned Government Pleader for Home appearing for respondent Nos.6 and 7.
Learned counsel for the petitioner brought to the notice of this Court that, as stated in paragraph No.6 of the affidavit, the petitioner is ready and willing to submit her application/nomination along with the prescribed forms and supporting documents.
The grievance of the petitioner is that the respondents are not permitting her to submit the same. However, the respondents have denied the said allegation.
As per the submissions made by the learned counsel appearing on both sides, and as the time for filing nominations is up to 23.10.2026 at 05:00 P.M., let the petitioner approach the concerned authorities within time, and if everything is found correct, let the process be continued by the concerned authorities.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.