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Judgment
Heard Sri Jada Sravan Kumar, learned counsel for the petitioners, learned Government Pleader for Panchayat Raj appearing for the respondent Nos.1 & 2.
The grievance of the petitioners in the instant Writ Petition is against the action of the respondents in not considering the representation of the petitioners dated 17-10-2026. As no orders have been passed on the said representations, the petitioners have approached this Court by way of the instant Writ Petition.
Having regard to the submissions made, and without going into the merits of the case, as the representation of the petitioner is pending for consideration, this Court deems it appropriate to dispose of the Writ Petition directing the respondent Nos.4, 6, 8, 10, 12, 14, 16, 18, 20, 22 & 24 to pass appropriate orders on the representations stated to have been filed by the petitioners on 17-10-2026 in terms of G.O.Ms.No.154 dated 12-10-2026 forthwith, before finalization of reservations in respect of the ensuing elections for Gram Panchayats. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.