Andhra Pradesh High Court - Amravati
Mada Krishnaiah vs The State Of Andhra Pradesh on 23 August, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.17999 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 declaring the action of the respondent
authorities in not deleting the petitioners property in an extent of Ac.
2.48 cents in Sy.No.1047/1 of Tallapaka Revenue Village, Rajampet
Mandal, Kadapa District from the list of prohibited properties list
U/Sec 22-A(1)(a) of Registration Act, as highly arbitrary, illegal, null
and void and against norms of public policy and principles of natural
justice and violative of fundamental rights apart from Article 300-A of
Constitution of India and consequently to direct the respondent
authorities to delete the above said property from the list of
prohibited properties pursuant to the applications submitted by the
petitioners dated 29.11.2018 and 14.02.2019 respectively and the
reports of the Tahsildar 12.12.2018 and 16.02.2019 and to effect the
registrations in respect of the subject land and pass such other
orders...".
2. Though the petitioners made several allegations against the
respondents, during hearing, learned counsel for the petitioners
limited his request to dispose of the Mee-Seva Applications dated
29.11.2018 and 14.02.2019 submitted by the petitioners, 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
Applications dated 29.11.2018 and 14.02.2019 submitted by the
petitioners, 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 petitioners himself
requested to issue a direction to dispose of the Mee Seva Applications
dated 29.11.2018 and 14.02.2019 submitted by the petitioners, 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 Applications dated
29.11.2018 and 14.02.2019 submitted by the petitioners, 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: 24.08.2021
KK
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.17999 OF 2021
Date: 24.08.2021
KK
