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Judgment
Heard Sri V.V.Satish, learned counsel for the petitioners, Sri N.Ashwani Kumar, learned Standing Counsel for APSEC appearing for respondent Nos.1, 2 & 4 and Sri Gudapati Lakshminarayana, learned Standing Counsel for Municipalities appearing for respondent No.3.
It is stated by learned counsel for the petitioners that the issue raised in the instant Writ Petition is covered by a judgment rendered by this Court dated 09.10.2026 in W.P.No.29184 of 2026 and requests that the same order may be passed in this Writ Petition.
It is contended by the petitioners that his voter ID was transposed from Devagudi Grama Panchayat to Jammalamadugu Assembly Constituency. And the relevant record shows that the same was updated on 17.09.2026 & 24.08.2026 respectively. The learned counsel submits that the petitioners had submitted a representation on 12.10.2026 seeking incorporation of name in the electoral rolls.
Having regard to the same, in the interests of justice, the Writ Petition is disposed of in terms of the order passed by this Court dated 09.10.2026 in W.P.No.29184 of 2026, directing the 4th respondent to dispose of the representation dated 12.10.2026 and to pass appropriate orders forthwith to publish the name of the petitioners in the photo electoral rolls. There shall be no order as to costs.
The Registry is directed to append a copy of the order dated 09.10.2026 in W.P.No.29184 of 2026 to this order.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.