Shaik Asha vs The State Of Andhra Pradesh & Ors.

Heard Sri Rama Lakshmana Reddy Sanepalli, learned counsel for the petitioner; learned Assistant Government Pleader for Home appearing for respondent Nos.1, 4 and 6; and Sri N. Ashwani Kumar, learned Standing Counsel for the State Election Commission appearing for respondent Nos.2 and 5.

Challenging the inaction of respondent Nos.2 to 4 in considering the representation dated 29.10.2026 submitted by the petitioner, the instant Writ Petition has been filed.

Having regard to the submissions made, and without going into the merits of the case, as the representation submitted by the petitioner is pending consideration, this Court deems it appropriate to dispose of the Writ Petition, directing respondent Nos.2 to 4 to pass appropriate orders, in accordance with law, on the representation dated 29.10.2026 submitted by the petitioner, forthwith.

Accordingly, the Writ Petition is disposed of. There shall be no order as to costs. As a sequel, miscellaneous applications pending, if any, shall also stand closed.