Valasigandla Subbarayudu Raylu vs The State Of Andhra Pradesh,
2021 Latest Caselaw 684 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.2869 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents in not considering the representation dated 15.12.2020, as illegal, unjust, contrary to law, arbitrary and violative of principles of natural justice and consequently direct the respondents to consider the representation dated 15.12.2020 within two (02) weeks and pass any such order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Shaik Mohammed Ismail, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner on 15.12.2020, without

touching the merits of the case.

3. Learned Government Pleader for Services-I appearing for

respondents readily agreed to dispose of the representation dated

15.12.2020 submitted by the petitioners, if any, pending with the

respondent-authorities.

4. In view of the learned Government Pleader for Services-I,

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 justice. As the learned counsel for the petitioner himself

2019 (8) SCALE 544

requested to issue a direction to dispose of the representation dated

15.12.2020 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 the

respondent authorities to dispose of the representation submitted by

the petitioner dated 15.12.2020, in accordance with law, within four

(04) weeks from today. No costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 08.02.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2869 OF 2021

Date: 08.02.2021

IS