P. China Venkateswara Rao vs State Of Andhra Pradesh, Rep. By ...
2021 Latest Caselaw 5384 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.15756 OF 2018
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"issue a Writ of Mandamus or any other appropriate Writ order or direction declaring the action of the Respondents in not paying compensation to them as is being paid to other Petitioners in W.P.Nos.30027/2017, 37012/2017 and 41463/2017 in respect of the land of an extent of Ac.15.00 cts in S.No.636 in Gullalamoda, H/o Etimoga, Nagayalanka Mandal, Krishna District as illegal, arbitrary, discriminatory etc."

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to dispose of the representation

of the petitioners dated 20.02.2021.

Learned Government Pleader for Land Acquisition readily

agreed to dispose of the representation of the petitioners dated

20.02.2021 pending with the authorities.

In view of the submission of the learned Government Pleader

for Land Acquisition, 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 no

service to the cause of justice. As the learned counsel for the

petitioners himself requested to issue a direction to dispose of the

representation dated 20.02.2021, I find no other alternative except to

issue such direction.

2019 (8) SCALE 544 MSM,J WP_15756_2018

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representation dated 20.02.2021, in

accordance with law, within eight (8) weeks from today. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 20.12.2021 Ksp