This Writ Petition Is Filed Under ... vs Unknown
2021 Latest Caselaw 5560 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.5354 OF 2015
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue a writ, order or a direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents in not considering and disposing of the representation made by the petitioner dated 27-11-2014, as being unreasonable and violative of valuable property rights of the petitioner and issue a consequential direction declaring the respondents to consider and dispose of the said representation and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Smt.Syed Parvez Begum, learned

counsel for the petitioner limited his request to dispose of the

representation dated 27-11-2014 made by the petitioner, without

touching the merits of the case.

3. Learned Assistant Government Pleader for

Revenue, appearing for respondents readily agreed to dispose of the

representation dated 27-11-2014 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions of the learned Assistant

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

2019 (8) SCALE 544

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 27-11-2014 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

respondents to dispose of the representation dated 27-11-2014,

submitted by the petitioner and pass appropriate order in

accordance with law, within a period of four (4) weeks from the date

of receipt of copy of this order, if it is pending. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 29.12.2021

SSP

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.5354 OF 2015

Date: 29.12.2021

SSP