Chintapalli Rama Devi vs The Principle Secretary Revenue
2021 Latest Caselaw 3153 AP

    THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.18018 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 directing the official respondents for deletion of Survey Number 808/2 (808-2A1 after sub division) admeasuring Ac.5.00 Cents, situated at Rayavaram Village, Macherla Mandal, Guntur District from prohibited list under Section 22-A(1)(A) of the Registration Act as the same is either Government land or Ceiling Surplus land and it is patta land of petitioner as patta was granted in the year 1910 for an extent of Ac 14-10 Cents in Sy.No. 808/2 and registrations are going on from 1950 year (Document Nos 162/1245, 1255/1950, 628/1984) by converting in to assessed waste land from Hillock Poramboke by givng pattas to the petitioners vendors ancestors prior to the year 1954, which should be deleted even as per G.O.Ms.No 575 dated 16.11.2018 under which the petitioner had filed application on 30.11.2020 vide application No. TTA012000061745 in A.P Mee-seva despite lapse of more than 8 months period in action of the respondents in not deleting from the list as per the judgement rendered in Writ Appeal Nos.343 of 2015, 232 of 2012, 352 and 785 of 2013 dated 29.01.2016 by the Hon'ble Division Bench of common High Court of Andhra Pradesh in Vinjamuri Rajagopala Chary case as the same is in violation of Article 14, 21 and 300-A of the Constitution of India and pass such other orders...".

2. Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

limited his request to dispose of the Mee-Seva Application No.

TTA01200061745 dated 30.11.2020 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

Application No. TTA01200061745 dated 30.11.2020 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. TTA01200061745 dated 30.11.2020 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

TTA01200061745 dated 30.11.2020 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: 24.08.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.18018 OF 2021

Date: 24.08.2021

KK