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Judgment
Heard Sri P.Sravan Kumar Reddy, learned counsel for the petitioners, Sri Sasanka Bhuvanagiri, learned Standing Counsel for Gram Panchayat and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The petitioner contends that they are residents of Katiganikalva Village and their names have been reflected in the Electoral Roll of the said village up to the year 2025. However, subsequently the same were deleted and petitioners were never put on notice. Immediately on noticing the same the petitioners have filed a respective applications in prescribed format namely form VI for including the names of the petitioners in the Electoral Roll. The said applications were processed and EPIC card was also generated. However, the names are still not reflected in the electoral roll of Katiganikalva Village. On their enquiry, they were informed that the cut off date would be 06.02.2026 and the entries made and reflected in the Electoral Roll up to the date of the said cut off would be considered at the time of publication of the photo electoral rolls.
The petitioner contends that the Gram Panchayat elections are likely to be notified any time soon therefore, approached this Court seeking a direction to the respondents to include their name in the electoral roll that would be published.
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 the last Ward.
In light of the said provisions of the Act and having regard to the status of the applications of the petitioners filed along with the writ petition, the respondent No.2 is directed to verify and pass orders for publication of the names of the petitioners in the electoral roll 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, all pending miscellaneous applications shall stand closed.