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Judgment
Heard Sri G Saideep, learned counsel for the petitioner, Smt. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The grievance of the petitioner in the instant Writ Petition is against the action of the 4th respondent in not considering the representation dated 29.10.2026 submitted by the petitioner requesting to include the petitioner’s name in Bapatla Assembly Constituency in the Electoral Roll of Bapatla Municipality for the ensuing Local Body Elections.
As noted from the material filed along with the writ petition, the petitioner’s name is already enrolled in the Electoral Roll of 92-Bapatla Assembly Constituency. However, her name was not reflected in the Electoral Roll published on 24.10.2026 of Bapatla Municipality. It is contended that the Urban Local Body Elections to the subject Municipality were not conducted in the first phase. In the ensuing elections she is intending to contest, thus made a representation to the authorities for publication of her name in the Electoral Roll. As the same was not considered she has filed the instant Writ Petition.
A similar issue had come up for consideration before this Court in W.P.No.29184 of 2026, wherein this Court had observed that:
“Having regard to the rival contentions advanced, as the 1st petitioner is stated to have been proposing to contest in the ensuing Municipal elections. As it is expressed at the Bar that the election Notification for conducting of elections to ULBs would issued soon, in light of the provisions of Section 12 of the A.P. Municipal Corporation Act, read with Rule 3 of A.P. Municipal Corporation Preparation and Publication of Electoral Rules, 2001, and the provisions of Representation of the People Act,1950, having regard to the status of the application of the petitioners, as reflected in the portal displaying the application of the petitioners being accepted on 15.09.2026, this Court deems it appropriate to direct respondent Nos.1, 3 and 4 or the authorized officer in the said regard, to pass appropriate orders on the representation of the petitioners dated 05.10.2026 forthwith to publish the name of the petitioners in the photo electoral rolls before the election notification for Urban Local Bodies is issued.”
Having regard to the above and having regard to the provisions of the proviso to Section 11 of Andhra Pradesh Municipalities Act, 1965 which provides that any amendment transposition or deletion of any entries in the electoral roll any inclusion of names in the electoral roll of the Assembly Constituencies made by the electoral registration officer under Section 22 and 23 of RP Act upto the date of notification for any election held under the AP Municipalities Act, 1965 shall be carried out in the electoral roll of the Municipality.
Having regard to the above provisions and having regard to the EPIC Card (downloaded on 17.09.2026) issued in favour of the petitioner by ECI and the judgment of this Court referred supra, this Court deems it appropriate to direct respondent Nos.2 and 4 or the authorized officer in the said regard, to pass appropriate orders on the representation of the petitioners dated 29.10.2026 forthwith to publish the name of the petitioners in the photo electoral rolls before the election notification for Urban Local Bodies is issued.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.