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Judgment
Heard Ms. Gutha Jahnavi, learned counsel for the petitioner, Sri D.V.Siva Dharshan, learned Standing Counsel appearing for the respondent No.2, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.6 and Sri A.S.C.Bose, learned Standing Counsel appearing for the respondent No.7.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 7 in not considering the petitioner’s representation dated 06.11.2026 requesting to include her name in the marked copy of the electoral rolls of Mangalagiri Tadepalli Municipal Corporation forming part of 87 - Mangalagiri Assembly Constituency.
It is contended that the petitioner made a representation dated 06.11.2026 to the respondent authorities for inclusion of her name in the final electoral rolls. The application in Form – 8 was accepted on 06.11.2026.
Having regard to the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and the Circular of the SEC dated 14.10.2026, this Court deems it appropriate to dispose of the writ petition directing the respondents to consider and pass appropriate orders on the representation of the petitioner dated 06.11.2026, forthwith, before the election notification is issued.
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.