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Judgment
Heard Sri C.Subodh, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development, appearing for respondent No.1, Sri N.Ashwani Kumar, learned Standing Counsel appearing for respondent No.2, Sri G.Lakshmi Narayana, learned Standing Counsel appearing for respondent No.5.
The petitioner contends that he initially resided in Kothapalli Village, Darsi Mandal, Prakasam District. The petitioner’s name was shown in the electoral rolls of Kothapalli Village till 24.09.2026. The petitioner made an application in Form-VIII to the booth level Officer on 08.09.2026 for transfer of his vote from Kothapalli Village to Darsi Municipality. The petitioner’s application was accepted and his vote was transferred to Darsi Nagar Panchayat, part No.115 at Serial No.943. His vote was also updated on the website of Election Commission on 25.09.2026. The petitioner, relying on Section 11 of the Andhra Pradesh Municipalities Act, 1965, and Sections 22 and 23 of the Representation of the People Act, 1950, contends that any amendment or transposition up to the date of the notification shall be carried out in the electoral roll up to the date of issuance of the notification. Having regard to the same, it is contended that as the petitioner's name has been updated in the web portal, Darsi Nagar Panchayat, showing as transposed to Darsi Nagar Panchayat Ward and the application in Form-8 is shown as accepted on 25.09.2026 and the status of E-roll is under printing, and as he is proposing to contest the ensuing elections, prays for inclusion of his name in the voters list.
Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2-State Election Commission, on instructions submits that as soon as the supplements containing additions, deletions and modifications of all the Assembly Constituencies in the State during the period 06.02.2026 to 14.10.2026 are received, the electoral rolls shall be published, accordingly.
Considered the submissions.
A perusal of the status of the petitioner’s application reflects that the application was submitted on 08.09.2026. The petitioner’s name has been shown as transposed to Darsi Nagar Panchayat. The application in Form-8 is shown as accepted on 25.09.2026 and the current status is shown as E-roll under printing. Having regard to the same, in light of the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965, and Sections 22 and 23 of the Representation of the People Act, 1950, this Court deems it appropriate to dispose of the writ petition directing respondent Nos.2, 3 & 4 to pass appropriate orders to publish the name of the petitioner in the photo electoral rolls forthwith.
With the above directions, the writ petition is disposed. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.