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Judgment
Heard Sri Gajjala Mallikarjuna Reddy, learned counsel for the petitioner, Sri N.Ashwani Kumar, learned Standing Counsel appearing for the respondent No.2 and learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondent No.1.
The grievance of the petitioner in the instant writ petition is against the action of the respondent Nos.2 to 7, in not including and incorporating the name of the petitioner, in the Electoral Roll of Kandukur Municipality, Prakasam District.
The petitioner contends that he has submitted an application for enrolment as a voter of Kandukur Municipality. The same was processed and the EPIC card was also generated, bearing EPIC No.YDR2125425 duly reflecting the name of the petitioner in Kandukur Assembly Constituency. In light of the same, the petitioner seeks a direction under the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965, to include his name in the electoral roll of Kandukur Municipality, Prakasam District, in the ensuing elections that would be conducted for the office of Chairperson and Ward Members of the Municipality.
Having regard to the EPIC card issued/generated in the case of the of the petitioner, in light of the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and the Circulars/Orders of the SEC dated 14.10.2026, this Court deems it appropriate to dispose of the writ petition, directing the respondent Nos.2 and 6, while publishing the Photo Electoral Roll of the subject Municipality for the ensuing elections, due consideration shall be given to the provisions of Section 11 of the Andhra Pradesh Municipalities Act, 1965 and the Circular dated 14.10.2026, issued by the SEC, so as to reflect the name of the petitioner in the Photo Electoral Roll that would be issued by the SEC for conducting elections to the office of Chairman and Ward Members of the subject Municipality.
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.