Madala Siva Manikyala Rao vs The State Of Ap
2021 Latest Caselaw 3054 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.12716 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 declaring the action of the respondents in not considering the representations of the petitioner for considering to release the final bill vide Reference No.16/SE(H&B)/Police Barrack near Undavalli Caves//2018-19 dated 05.10.2018 for the works completed and certified by the respondents amounting to Rs.28,70,778/- (Rupees Twenty Eight Lakhs Seventy Thousand, Seven Hundred and Seventy Eight only) though sanctioned by proceedings dated 02.07.2020 as arbitrary, illegal, high handed and unconstitutional and consequentially to direct the respondents to forthwith consider and release the payment to the petitioner as per proceedings dated 02.07.2020."

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 30.07.2020.

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

30.07.2020, 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

Government of India v. P.Venkatesh1", wherein the Apex Court

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

2019 (8) SCALE 544 MSM,J WP_12716_2021

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 30.07.2020, 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

30.07.2020 within six (06) weeks from today. No costs.

Consequently, miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:16.08.2021

SP