Ratnamma vs The State Of Andhra Pradesh
2021 Latest Caselaw 2810 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.15289 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 2nd respondent in not disposing the Appeal vide Roc.B4/1383/2015 as illegal, arbitrary, besides violation of principles of Natural Justice, consequently direct the 2nd respondent to dispose of the appeal vide Roc.B4/1383/2015 as expeditiously as possible"

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri C.Prakash, learned counsel for the

petitioners limited his request to dispose of appeal pending before

the 2nd respondent/Revenue Divisional Officer, without touching the

merits of the case.

3. Learned Government Pleader for Revenue appearing for the

respondents readily agreed to dispose of the appeal, if any, pending

with the respondent-authorities.

4. Recording the submissions made by 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

Court held that such orders may make for a quick or easy disposal of

cases in overburdened adjudicatory institutions. But, they do no

service to the cause of justice. As the learned counsel for the

petitioners himself requested to issue a direction to dispose of the

2019 (8) SCALE 544

appeal pending before the 2nd respondent/Revenue Divisional

Officer, I find no other alternative, except to issue such direction.

5. In the result, the Writ Petition is disposed of, directing the

2nd respondent/Revenue Divisional Officer to dispose of the appeal

pending before him, in accordance with law, within Eight(8) weeks

from the date of a receipt of copy of this order after giving

opportunity to all the concerned. No costs.

As a sequel miscellaneous application, pending, if any, shall

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 03.08.2021

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THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.15289 OF 2021

Date: 03.08.2021

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