D. Purnachandra Rao vs Amaravathi Metropolitan Region ...
2021 Latest Caselaw 3012 AP

    THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.15091 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"To issue writ of mandamus directing the respondents to pay the final bill amount with the Security Deposit as under:

S.No Agreement No & Name of the work Final bill amount date 1 Agreement Execution of the work for Rs.14,52,442/-

No.13/2017-18, formation of road from Tenali -

dated 24.11.2017 Narakoduru R & B road to SC locality of Vejandla in Chebrolu Mandal 2 Agreement Laying of roads connecting Rs.33,53,433/-

No.16/2018-19 Poranki - Nidamaluru Road on Dated 10.10.2018 100 feet, new Auto Nagar Road in Penamaluru Mandal, Vijayawada

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to dispose of the representation

of the petitioner dated 22.05.2021.

Sri Kasa Jagan Mohan Reddy, learned Special Government

Pleader for Amaravathi Metropolitan Region Development Authority

readily agreed to dispose of the representation of the dated

22.05.2021, if any pending with the authorities.

In view of the submission of the , learned Special Government

Pleader for Amaravathi Metropolitan Region Development Authority,

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 MSM,J WP_15091_2021

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 serve to

the cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to dispose of the representation of the

petitioner dated 22.05.2021, I find no other alternative except to

issue such direction.

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

respondents to dispose of the representation of the petitioner dated

22.05.2021 within eight (08) weeks from today. No costs.

Consequently, miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:12.08.2021

SP

2019 (8) SCALE 544