Kavuri Hanumanth Subramanyam, vs The State Of Dhra Pradesh,
2021 Latest Caselaw 685 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.2839 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 delay and inaction on the part of the 2nd respondent in considering and disposing of the application dated 25.01.2016 submitted by the petitioner for the appointment of Village Revenue Officer in pursuance of the G.O.Ms.No.39, dated 11.01.2008, as being illegal, arbitrary and violative of Articles 14, 21 and 300-A of the Constitution of India besides violative of principles of natural justice and consequently direct the 2nd respondent to consider and dispose of the application dated 25.01.2016 submitted by the petitioner for the appointment of Village Revenue Officer as per the said G.O and pass such other order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Krishna Rao Paritala, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner on 25.01.2016, without

touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representation dated

25.01.2016 submitted by the petitioners, if any, pending with the

respondent-authorities.

4. In view of the learned 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 or easy disposal of cases in

2019 (8) SCALE 544

overburdened adjudicatory institutions. But, they do not service to

the cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to dispose of the representation dated

25.01.2016 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 25.01.2016, 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.2839 OF 2021

Date: 08.02.2021

IS