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Judgment
Heard Sri Chidambaram, learned counsel appearing for Ms. Varshitha Kaligineedi, learned counsel for the petitioner 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 for the respondent Nos.2 to 5 to include the name of the petitioner in EPIC No.AEJ5111133 in the voters list of Sampathnagaram ZPP, Rajanagaram Mandal, East Godavari District and sought set-aside of the order of the 3rd respondent rejecting the appeal filed against the order of the 4th respondent rejecting the nomination.
The petitioner had filed nomination on 23.10.2026 for the post of Member, MPTC/ZPTC in pursuance of the election notification issued on 19.10.2026. The nomination was rejected on 24.10.2026 on the ground that the petitioner’s name was not reflected in the relevant electoral roll. Aggrieved by the same, the petitioner had filed an appeal before the 3rd respondent. The 3rd respondent in turn confirmed the order of the 4th respondent. Being aggrieved by the same, the instant writ petition is filed.
It is contended that the petitioner has failed form VIII seeking transposition of her vote from Rajamahendravaram Urban Constituency to Sampathnagaram Village of Rajanagaram Constituency. In pursuance of the said application, her vote was shifted from Rajamahendravaram Urban Constituency to Sampathnagaram Village of Rajanagaram Constituency. In the said regard, EPIC card downloaded on 28.09.2026 and also reflects the said transposition which was much prior to the election notification. Placing reliance on the orders passed by this Court in W.P.No.30162 of 2026 and the circular of the 1st respondent dated 14.10.2026 and prays for a direction to include the name of the petitioner in the voters list of Sampath Nagaram to enable her to participate in the ZPTC elections.
Considered the submissions.
The contentions raised by the petitioner in the present Writ Petition is substantially similar and identical to that of the issue raised in W.P.No.31326 of 2026.
Having regard to the similarity of the factual matrix and the issues involved in both the matters, this Court is of the considered view that the controversy in the present Writ Petition is substantially covered by the order passed in the aforesaid Writ Petition.
In view of the foregoing circumstances, this Court is not inclined to take a different view in the present matter.
Accordingly, for the reasons alike and the observations made in W.P.No.31326 of 2026, the present Writ Petition is dismissed. There shall be no order as to costs.
Registry is directed to append the copy of the order dated 28.10.2026 in W.P.No.31326 of 2026.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.