Smt.Dudekula Pyari Jan Lalbi, vs The State Of Andhra Pradesh
2021 Latest Caselaw 3268 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.18492 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 2nd respondent for not considering the application dated 28.01.2021 of the petitioner for restoring the Petitioner's Record of Holdings as "Kolkar Hasan Sab" in Sy.No.1971 in RH Page 696 and "Kolkar Mahaboob Sab" in RH Page 697 in Sy.No. 1972" of Doddipalli Village of Piler Mandal is bad, arbitrary, illegal and Un-Constitutional and also contrary to Article 300-A of the Constitution of India and consequently direct the Respondents 2 to 4 to restore the petitioner's Record of Holdings prior to the tampering of the Government Records 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 representation dated 28.01.2021 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 representation dated

28.01.2021 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 representation dated 28.01.2021 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 2nd

respondent to dispose of representation dated 28.01.2021 submitted

by the petitioner, in accordance with law, within four (04) weeks from

to day. 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.18492 OF 2021

Date: 31.08.2021

KK