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Judgment
Heard Sri Turaga Sai Surya, learned counsel for the petitioner, Sri N. Ashwani Kumar, learned Standing Counsel appearing for respondent Nos.2 & 3 and learned Government Pleader for Panchayat Raj and Rural Development appearing for respondent No.1.
The grievance of the petitioner in the instant Writ Petition is against the action of the 4th respondent in issuing the amended Gazette Notification No.89 of 2026, dated 26.10.2026, whereby the reservation of the office of Sarpanch of Bawulvada Gram Panchayat, Anakapalli Mandal, Anakapalli District, which was initially notified as Scheduled Caste (General) in District Gazette Notification No.86 of 2026, dated 15.10.2026, was altered to Unreserved (General), without assigning any reasons.
The petitioner submits that a representation was already submitted to the concerned election authority on 02.11.2026, requesting the authorities to examine the circumstances and reasons for changing the reservation of Bawulvada Gram Panchayat from Scheduled Caste (General) to Unreserved (General). The said representation was received by the concerned authority on 04.11.2026. As no orders have been passed on the said representation, the petitioner has approached this Court by way of the instant Writ Petition seeking appropriate directions to the authorities.
Having regard to the same, as the petitioner’s representation is still pending consideration, this Court deems it appropriate to direct the respondents to consider the petitioner's representation dated 02.11.2026 and pass appropriate orders forthwith, in accordance with law, before issuance of the notification for the Gram Panchayat Elections.
With the above observations, 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.