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Judgment
Heard Sri Gundala Siva Prasad Reddy, learned counsel appearing for Sri Pasapala Sudhakar Reddy, learned counsel for the petitioners, learned Government Pleader for Home appearing for the respondent Nos.3, 6, 7, 14 and 16, learned Government Pleader for Panchayat Raj & Rural Development appearing for the respondent No.1 and Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent Nos.2, 4, 5, 8 and 13.
The relief sought in the instant writ petition is the direction to the official respondents to strictly implement the proceedings of the Andhra Pradesh State Election Commission vide order No.1470/SEC-F1/2026, dated 31.10.2026 and provide CCTV cameras, webcasting and continuous videography at all polling stations in Vadamalapeta, Vedurukuppam and Karvetinagaram Mandals.
Having regard to the above and having regard to the Circulars dated 31.10.2026 and 01.11.2026 issued by the State Election Commission, this Court deems it appropriate to dispose of the writ petition, directing the respondents to ensure that the elections are conducted in a free and fair manner. It is also incumbent to ensure that law enforcement and maintenance of public order shall remain in tandem by taking all necessary precautionary and preventive measures, in accordance with law, and the directions issued by the Hon’ble Apex Court in SLP (C) No.37476 of 2026 dated 27.10.2026, referred supra.
With the above direction, 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.