Andhra Pradesh High Court - Amravati
M Krishnamurthy vs The State Of Ap on 4 August, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.15797 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, to declare the inaction of the
Respondent Nos.2 to 4 authorities to delete the petitioner property
lands from the prohibited list of 4 th respondent in Sy.N.1-4 for an
extent of Ac.4.00 cents in Sy.No.1-4 Tummulakonda
Ramachandrapuram Village, Meliaputti Mandal, Srikakulam District
by disposing the petitioner online application vide
No.TATTA012000047751 dated 07.02.2020 is illegal, arbitrary and
violation of Articles 14,21 and 300-A of Constitution of India and
violation of Section 22(A) of Stamps and Registration Act and also
violation of the principles of natural justice and consequently direct
Respondent Nos.2 to 4 to dispose of the petitioner online application
vide No.TATTA012000047751 dated 07.02.2020"
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri T.Tejeswara Rao, learned counsel
for the petitioner limited his request to dispose of the Mee Seva
Application No. TATTA012000047751 dated 07.02.2020
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 Mee
Seva Application No. TATTA012000047751 dated 07.02.2020
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 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 Mee Seva Application No TATTA012000047751
dated 07.02.2020 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 Mee Seva Application No.
TATTA012000047751 dated 07.02.2020 submitted by the
petitioner, in accordance with law, within two (02) months from
the date of receipt of a copy of this order. No costs.
As a sequel, miscellaneous application, pending, if any,
shall also stand closed.
JUSTICE M. SATYANARAYANA MURTHY
Date: 04.08.2021
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2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.15797 OF 2021
Date: 04.08.2021
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