P. Muni Kumar, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2816 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.15121 OF 2021


ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of mandamus, declaring the inaction of the Respondents on representations of the petitioners dated 10.05.2021 and 15.05.2021 as illegal, arbitrary and violative of Articles 14 and 21 of Constitution of India and violation of principles of natural justice and consequently direct the Respondents 2,3 and 4 to dispose of the representations of the petitioners in accordance with law'.

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

requested this Court without touching the merits of the case,

requests this Court to issue a direction to the respondents to dispose

of the representations of the petitioners dated 10.05.2021 and

15.05.2021.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the representations of the petitioners dated

10.05.2021 and 15.05.2021, if any, pending with the respondents

authorities.

In view of the submission of the learned Assistant Government

Pleader for Education, 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 not

2019 (8) SCALE 544

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

petitioners themselves requested to issue a direction to dispose of the

representations dated 10.05.2021 and 15.05.2021 of the petitioners,

I find no other alternative except to issue such direction.

In the result, the writ petition is disposed of, directing the 4th

respondent to dispose of the representations of the petitioners dated

10.05.2021 and 15.05.2021, in accordance with law, within four(4)

weeks from today. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 03.08.2021 tm

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.15121 OF 2021

Date: 03-08-2021 tm