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Judgment
Heard Sri P. V. Krishnaiah, learned counsel for the petitioner, Sri Ajay Kumar Kanaparthi, learned counsel representing Sri N. Ashwani Kumar, learned Standing Counsel for the respondent Nos.1 & 2/SEC.
The petitioner prays for a direction to the respondents to forthwith include his name in the voters list of Kandukur Municipality to enable him to participate in the ensuing elections to the Municipality.
Learned counsel for the petitioner submits that the petitioner had shifted his residence from Ongole to Kandukur. After shifting his residence, the petitioner made an application in Form-VIII seeking transfer/transposition. The same was processed. The petitioner had made a representation to the respondent No.1 on 24-10-2026 requesting transfer of his vote from Ongole Assembly Constituency to Kandukur Assembly Constituency. The State Election Commission had forwarded the said representation to the Chief Electoral Officer for passing appropriate orders, as no orders pursuant to the proceedings of the State Election Officer are passed, the petitioner approached this Court by way of present Writ Petition.
Learned counsel for the petitioner further contends that the petitioner is intending to contest in the ensuing elections for the Municipality, therefore he had approached the authorities in time seeking transfer/transposition, thus prays for expeditious consideration of his request for transposition in the electoral roll of Kadiri Municipality. Thus filed the instant Writ Petition.
Having regard to the contentions advanced and having regard to the application in Form-VIII filed by the petitioner, and the EPIC card, further in the light of the proviso to Section 11 of the AP Municipalities Act, and RP Act, this Court deems it appropriate to dispose of the Writ Petition with a direction to the respondent No.1 – SEC to pass appropriate orders on the application of the petitioner dated 24-10-2026, to publish the name of the petitioner in the electoral roll as expeditiously as possible before issuance of the notification for conducting of Elections to the subject Municipality.
With the above observation, the Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.