C Jagadiswara Babu vs The Dist Collector
2021 Latest Caselaw 1123 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.23797 OF 2020
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue Writ of Mandamus Writ of Mandamus to declare the action of the respondents in not disposing the representation dated 13.11.2020 by the respondents is illegal arbitrary violation of principles of natural justice and consequently direct the respondents to dispose the representation dated 13.11.2020 of the petitioner"

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

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

issue a direction to the respondents to dispose of the representation

of the petitioner dated 13.11.2020.

Learned Assistant Government Pleader for Education readily

agreed to dispose of the representation of the petitioner dated

13.11.2020, if any pending with the authorities.

In view of the submission of the learned Assistant Government

Pleader for Education, 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

petitioner himself requested to issue a direction to dispose of the

2019 (8) SCALE 544 MSM,J WP_23797_2020

representation of the petitioner dated 13.11.2020, I find no other

alternative except to issue such direction.

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

respondents to dispose of the representation of the petitioner dated

13.11.2020, strictly in accordance with law, within four (04) weeks

from today. No costs.

Consequently miscellaneous petitions pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:24.02.2021

SP