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Judgment
Heard the learned counsel for the petitioner, learned Assistant Government Pleader for Municipal Administration and Urban Development and Sri N. Ashwani Kumar, learned Standing Counsel for the respondent No.2/APSEC.
The grievance of the petitioner in the instant Writ Petition is with regard to the action of the respondents in allocating the post of Municipal Chairperson of Markapuram Municipality to candidates belonging to the Backward Classes, pursuant to the key notification dated 12.10.2026 issued by the A.P. State Election Commission (SEC). The petitioner seeks a consequential direction to set aside the said allocation and to conduct the election to the post of Municipal Chairperson of Markapuram Municipality, Markapuram District, by reserving the said post for candidates belonging to the Backward Classes in accordance with the rotation system.
It is stated by the learned counsel for the respondents that the Municipal Election Notification has already been issued.
In view of the issuance of the Election Notification and having regard to the constitutional bar as envisaged in Article 243-ZG of the Constitution of India, the Writ Petition is dismissed as not maintainable and the petitioners are at liberty to avail the remedies available under law. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.