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Judgment
Heard Sri Gundala Siva Prasada Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri N.Ashwani Kumar, learned Standing Counsel for State Election Commission appearing for the respondents.
The grievance of the petitioner in the instant Writ Petition is against the action of the respondents in not including the name of the petitioner, bearing EPIC No.ABI2483733, in the final Gram Panchayat Electoral Roll of Tallapalem Village for the ensuing Gram Panchayat elections.
It is contended by the petitioner that a copy of the EPIC card issued by the Election Commission of India (ECI) has been enclosed along with the Writ Petition, which reflects that the petitioner's electoral details were last updated on 25.10.2026, under Assembly Constituency Part No.177, at Serial No.148 of Tallapalem Village.
The petitioner contends that the Gram Panchayat elections are likely to be notified any time soon, therefore, approached this Court seeking a direction to the respondents to include the name of the petitioner in the electoral roll that would be published for Gram Panchayats.
The proviso to Section 11 of the Andhra Pradesh Panchayat Raj Act, 1994, specifically provides that any amendment, transposition or deletion of any entry in the electoral roll, or any inclusions of names in the electoral roll up to the date of election notification shall be carried out in the electoral roll of the Gram Panchayat and any such names included shall be added to the part relating to that Ward.
In light of the said provisions of the Act and having regard to the status of the applications of the petitioner filed along with the writ petition, the respondent Nos.1 to 3 is directed to verify and pass orders include the name of the petitioner in the Tallapalem Gram Panchayat Electoral Roll as expeditiously as possible before issuing the election notification for Gram Panchayats.
With the above direction, the writ petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.