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Judgment
The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-
“…pleased to issue a Writ Order or Direction more particularly one in the nature of a Writ of Mandamus declaring the inaction of the respondents in not considering and not acting upon the representation of the petitioner party dated 14.10.2026 as illegal, arbitrary, and violative of Articles 14, 19(1)(a), 21, 243K and 243ZA of the Constitution of India, and consequently direct the 1st respondent to issue appropriate directions to the 3rd and 4th respondents, and through them to all Commissioners of Police, District Superintendents of Police and Station House Officers in the State of Andhra Pradesh, (i) to designate a nodal officer at the State level and in each district; (ii) to prescribe a standard application form and a standard response format; (iii) to receive applications from prospective candidates at any local police station upon verification of identity through any government-issued photo identity document, and to acknowledge the same; (iv) to conduct the necessary searches through CCTNS and other relevant official police records across the State, coordinating with the concerned district or police unit wherever necessary, and to furnish to the applicant a consolidated, authenticated statement in writing showing, in respect of each case the police station, crime number, year, sections of law, present stage of investigation and status of any final report or charge sheet, with an express recital that the registration of a case does not by itself establish guilt; (v) to issue a written „no record found in the records searched‟ response where no matching record is found; and (vi) to furnish such statement within two days of the application, or within such other period as this Hon‟ble Court may deem fit, and in any event sufficiently before the last date for filing nominations, the said facility being made available uniformly and equally to all prospective candidates;….”
The case of the petitioners is that they submitted a representation dated 14.10.2026 to the State Election Commissioner as well as the Election Commission of India, requesting them to issue appropriate directions to the police authorities to provide details of criminal cases registered against or pending against prospective candidates across the State, to enable them to disclose such particulars in their nominations for the local body elections. As no action has been taken on the said representation, the petitioners have filed the present Writ Petition.
Heard learned counsel for the petitioners, learned Standing Counsel appearing for respondent No.1 and the learned Advocate General appearing for respondent Nos.2 to 4.
Learned Standing Counsel appearing for respondent No.1, on instructions, has stated that the representation dated 14.10.2026 submitted by the petitioners would be considered and appropriate orders would be passed in accordance with law, if the same has not already been disposed of.
Having regard to the facts and circumstances of the case and the submissions made by the learned counsel, instead of going into the merits of the case, this Court feels it appropriate to dispose of the Writ Petition by directing respondent No.1 to consider the representation submitted by the petitioners on 14.10.2026, and pass appropriate orders within two (2) days from today, in accordance with law.
With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, in this Writ Petition, shall stand closed.