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Judgment
This Writ Petition is filed seeking for the following relief:
“…to issue an appropriate Writ Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the action of the Respondents more particularly Respondent Nos32 and 3 herein in failing to take appropriate steps for inclusion of the name of the Petitioner in the Physical Photo electoral roll pertaining to the Etcherla Mandal of Srikakulam District even after transfer of vote to Etcherla Mandal as confirmed by Respondent No.4 and 5 by Confirmation Certificate of vote issued at Serial No 828 in Part No 311, Ponnada of No.7, Etcherla Assembly Constituency within limits of Respondent No.3 as being arbitrary unreasonable and contrary to the provisions of the Andhra Pradesh Panchayat Raj Act 1994 and consequently direct the Respondents to include the name of the petitioner (EPIC No WIAI 252691) in the Physical Photo electoral roll of Ponnada Village, Etcherla Mandal, Srikakulam District in order to enable him to participate/contest in the ZPTC and MPTC elections and pass…”
Heard learned counsel for the petitioner as well as learned Standing Counsel for the respondent No.1.
Learned Standing Counsel for the respondent No.1 submitted a letter No.770/SEC-F2/2026-1, dated 14-10-2026 filed by the respondent No.1/AP State Election Commission, in which it is requested that the Electoral Officer, Andhra Pradesh to proceed with the supplements of the Electoral Rolls of 175 Assembly constituencies in the State, so as to consider and make necessary changes in the electoral rolls.
Learned counsel for the petitioner has fairly submitted to dispose of this Writ Petition by observing the same and further argued that he has already filed nomination and the Returning Officer directed him to avail Electoral Roll showing his name in the list on 21-10-2026 and he has received certificate from the Electoral Registration Officer.
Recorded the said submissions including the instructions given by the learned Standing Counsel for the respondent No.1.
In the result, this Writ Petition is disposed of accordingly to follow the procedure in accordance with law. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.