Hari Ramesh vs State Of Andhra Pradesh
2021 Latest Caselaw 3267 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.18609 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 to declaring the impugned action of the Respondents in proceeding to issue house site pattas in the land of Petitioner in Survey No 228/4 to an extent of Ac 0.20 cents, Sallur Village, without paying any compensation, by further declaring the action of the Respondents in not considering the Representations of 23.11.2020, 30.11.2020, 21.01.2021 and 25.01.2021 as illegal, arbitrary and violative of Article 14 and 300-A of Constitution of India and pass such other orders...."

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner requested this Court to issue a direction to the respondents

to dispose of the representations dated 23.11.2020, 30.11.2020,

21.01.2021 and 25.01.2021 submitted by the petitioner, without

touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representations dated

23.11.2020, 30.11.2020, 21.01.2021 and 25.01.2021 submitted by

the petitioner, if any pending with the respondent authorities.

4. In view of the submission of Government Pleader for Revenue

appearing for respondents, I need not decide the truth or otherwise of

the allegations made in the petition.

5. 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 be

passed 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 representations dated 23.11.2020,

30.11.2020, 21.01.2021 and 25.01.2021 submitted by the petitioner,

I find no other alternative except to issue such direction.

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

respondents to dispose of representations dated 23.11.2020,

30.11.2020, 21.01.2021 and 25.01.2021 submitted by the petitioner,

in accordance with law, within four (04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 31.08.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.18609 OF 2021

Date: 31.08.2021

KK