THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.12806 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
"....to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of 4th respondent in not issuing e-Pass books and mutate petitioner's name in revenue records for an extent of Ac.28.50 cents out of total extent of Ac.329.27 cents in Sy.No.990/1C situated in Marripudi Village, Marripudi Mandal, Markapuram Division, Prakasam District as highly illegal, arbitrary, violative of Articles 14, 19(g), 21 and 300-A of Constitution of India and consequently direct the 4th respondent to consider the Application No.RMU012106044208, dated 01.01.2021 submitted by the petitioner and pass such other order ..."
2. Though the petitioner made several allegations against the respondents, during hearing, Sri Gada Venkateswarlu, learned counsel for the petitioner limited his request to dispose of the on-line Application No.RMU012106044208, dated 01.01.2021 submitted by the petitioner, without touching the merits of the case.
3. Learned Assistant Government Pleader for Revenue, appearing for respondents readily agreed to dispose of the on-line Application No.RMU012106044208, dated 01.01.2021 submitted by the petitioner, if any, pending with the respondent-authorities.
4. Recording the submissions of the learned Government Pleader for Revenue, I need not decide the truth or otherwise of the allegations made in the petition. This Court is conscious that no such direction be issued, in view of the judgment of the Apex Court in "The Government of India v. P.Venkatesh1", wherein the Apex 1 2019 (8) SCALE 544 2 Court held that such orders may make for a quick or easy disposal of cases in overburdened adjudicatory institutions. But, they do not serve to the cause of justice. As the learned counsel for the petitioner himself requested to issue a direction to dispose of the on-line Application No.RMU012106044208, dated 01.01.2021 submitted by the petitioner, I find no other alternative, except to issue such direction.
5. In the result, the Writ Petition is disposed of, directing the respondent authorities to dispose of the on-line Application No.RMU012106044208, dated 01.01.2021 submitted by the petitioner, in accordance with law, within four (04) weeks from today. No costs.
As a sequel miscellaneous application, pending, if any, shall also stand closed.
_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 05.07.2021 IS 3 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.12806 OF 2021 Date: 05.07.2021 IS