Umesh Govind Rao, vs Union Of India,
2021 Latest Caselaw 1034 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION No.4162 OF 2021

ORDER:-


            This     writ    petition   is   filed   under    Article    226    of   the

Constitution of India seeking the following relief:

                 "......pleased to issue a writ, order or direction, more particularly one
     in the nature of writ of Mandamus, declaring the inaction of the 2nd
     respondent in not disposing of the representation of the petitioner as highly

illegal and arbitrary and consequently direct the 2nd respondent to consider and dispose of the representation dated 9.11.2020 of the petitioner forthwith preferably within four weeks and pass such other order or orders ....."

2. Though the petitioner made several allegations against

the respondents, during hearing, Sri T.M.K.Chaitanya, learned

counsel for the petitioner, requested this Court, without touching

the merits of the case, to issue a direction to respondent No.2 to

dispose of the representation, dated 09.11.2020, submitted by the

petitioner.

3. Sri N. Harinath, learned Assistant Solicitor General

appearing for the respondents readily agreed to dispose of the

representation of the petitioner, dated 09.11.2020, if any, pending

with the respondent authorities.

4. In view of the submission of the learned Assistant

Solicitor General, 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 case of The Government of India v. P.Venkatesh1, wherein

the Apex Court held that such orders may make for a quick or easy

2019 (8) SCALE 544

disposal of cases in overburdened adjudicatory institutions. But,

they do no service to the cause of justice. As the learned counsel

for the petitioner himself requested to issue a direction to

respondent No.2 to dispose of the representation, dated

09.11.2020, 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

respondent No.2 to dispose of the representation submitted by the

petitioner on 09.11.2020, in accordance with law, within a period

of four (4) weeks from today. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Writ Petition

shall stand closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY

Date : 22-02-2021 Gvl

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.4162 OF 2021

Date : 22.02.2021

Gvl