M/S Santoshimatha Paper Products vs. The State Of Andhra Pradesh

Held

The Court noted the submission made by the learned Assistant Government Pleader for Revenue, who was acting on written instructions dated 20.04.2024 from the 5th respondent. These instructions explicitly stated that the authorities were not going to shift the polling booth station No. 95 from its existing location in the upper primary school building, Brahmanpalli Village, to Harijanawada, Brahmanpalli. In light of this clarification and assurance from the revenue authorities, the Court found no necessity to pass any further orders in the writ petition. The principle derived is that when the concerned authority provides a clear and satisfactory response addressing the grievance, the writ petition can be disposed of on that basis.

Facts

The petitioners, Somavaram Vijayakumar and Others, filed a writ petition before the Andhra Pradesh High Court. They alleged that a polling booth station, specifically Station No. 95 located in the upper primary school building in Brahmanpalli Village, was being shifted to Harijanawada, Brahmanpalli. The respondents included the Election Commission of India and others, with the Government Pleader for Revenue representing the revenue authorities. The dispute concerned the potential relocation of this polling booth.

Key Issues

1. Whether the polling booth station No. 95, currently situated in the upper primary school building, Brahmanpalli Village, is being shifted to Harijanawada, Brahmanpalli, as alleged by the petitioners? The petitioners contended that the polling booth was being shifted. The revenue authorities, through the learned Assistant Government Pleader, relied on written instructions from the 5th respondent dated 20.04.2024. These instructions stated that the authorities were not going to shift the polling booth from its existing location. No specific provisions of GST law were discussed as the matter pertained to election-related logistics.