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Judgment
Heard Sri S.Varadarajulu Chetty, learned counsel for the petitioners, learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The grievance of the petitioners in the instant Writ Petition is against the action of the respondents in not including the name of the petitioners in the electoral roll of Ramapuram Grama Panchayat, Gurramkonda Mandal, Annamayya District (bearing EPIC Nos.IAX1831536 and IAX1831593).
The petitioners contend that their electoral registration was initially registered in Tummalagunta, Tirupati District. On account of shifting of their residence permanently to their native village, Ramapuram, they have filed applications in prescribed format, in Form-8 seeking transposition of their electoral roll. The same was accepted, processed and updated transposing the name of the petitioners in the Electoral Roll of 163-Pileru Assembly Constituency as reflected in the EPICs, downloaded on 22.09.2026 duly reflects the names of the petitioners in Pileru Assembly Constituency. However, the petitioners names are not reflecting in the Electoral Roll of Ramapuram Grama Panchayat. The petitioners contend that such non publication will deprive their right to cast their vote in the ensuing Gram Panchayat Elections. Seeking publication of their name in the Electoral Roll of the Gram Panchayat, the petitioners have approached this Court.
Considered the submissions.
The proviso to Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994, specifically provides that any amendment, transposition or deletion of any entry in the electoral roll, or any inclusions of names in the electoral roll up to the date of election notification shall be carried out in the electoral roll of the Gram Panchayat and any such names included shall be added to the part relating to that Ward.
Having regard to the status of the EPIC issued by the ECI (downloaded on 22.09.2026) 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.3 & 4 is directed to pass appropriate orders for publication of the names of the petitioners in the electoral roll of the subject Gram Panchayat viz., Ramapuram Gram Panchayat, Gurramkonda Mandal, Annamayya District as expeditiously as possible before issuing the election notification for Gram Panchayat.
Accordingly, the Writ Petition is disposed of. No order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.