Jonnavada Subramanyam vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3015 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.14830 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"......to issue a writ of Mandamus, declaring the action of respondents herein in trying to allot the subject land i.e., land of petitioner in Sy.Nos.13/A and 14 admeasuring an extent of Ac.0.90 cents situated at Jangamvani Doruvu Panchayat and Village, Indukurpet Mandal, Gudur, SPSR Nellore District, which is „Gramakantam land‟ in which the petitioner is doing agriculture towards house site pattas under YSR Housing Scheme, as illegal, arbitrary, violative of principles of natural justice and violative of Article 300-A of the Constitution of India and consequently direct the respondents herein not to allot the subject property and pass such other order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Smt.K.Pallavi, learned counsel for the

petitioner limited his request to direct the 2nd respondent to dispose

of notice/representation, dated 10.07.2021 submitted by the

petitioner, in accordance with law, without touching the merits of the

case.

3. Learned Assistant Government Pleader for Revenue appearing

for the respondents readily agreed to dispose of the

notice/representation submitted by the petitioner, if any, pending

with the respondent-authorities.

4. In view of the submission of learned Assistant 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

2019 (8) SCALE 544

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

petitioner himself requested to issue a direction to the

2nd respondent to dispose of the appeal pending before him, I find no

other alternative, except to issue such direction.

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

2nd respondent to dispose of the notice/representation, dated

10.07.2021 submitted by the petitioner, which is pending with him,

in accordance with law, within four (04) weeks from the date of

receipt of a copy of this order. There shall be no order as to costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 12.08.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.14830 OF 2021

Date: 12.08.2021

IS