T.Lakshmana Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 612 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                            WRIT PETITION NO.2684 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"......to issue order or direction more particularly one in the nature of writ of

CERTIORARI call for the records pertaining to proceedings of the nd 2 respondent in TROC No.1303417/CPR&RD/B1/2020, dated 18.01.2021 and

set aside the same and to pass such other order."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri P.R.K.Amarendra Kumar, learned

counsel for the petitioner limited his request to dispose of the

representation dated 08.01.2021 submitted by the petitioner,

without touching the merits of the case.

3. Learned Government Pleader for Services-II and Sri I.Koti

Reddy, learned Standing Counsel appearing for the respondents

readily agreed to dispose of the representation dated 08.01.2021

submitted by the petitioner, if any, pending with the respondent-

authorities.

4. Recording the submissions made by the learned Government

Pleader for Services-II and the learned Standing Counsel, 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 not service to the cause of

2019 (8) SCALE 544

justice. As the learned counsel for the petitioners himself requested

to issue a direction to dispose of the representation dated

08.01.2021 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

respondent authorities to dispose of the representation submitted by

the petitioner dated 08.01.2021, in accordance with law, within a

month from today. No costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 04.02.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2684 OF 2021

Date: 04.02.2021

IS