R.R.Ch.Murthy Raju vs The State Of Andhra Pradesh
2021 Latest Caselaw 868 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                          WRIT PETITION NO.3738 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"......to issue a writ of Mandamus, declaring the action of the respondents th 2 and 3 in not taking any action against the 5 respondent on the complaint

filed by the petitioner and local villagers for illegal activities committed by

him is illegal, arbitrary and violative of principles of natural justice,

consequently direct the respondents 2 and 3 to initiate disciplinary action th against the 5 respondent and pass such other order ."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri K.Srinivas, learned counsel for the

petitioner limited his request to dispose of the application dated

20.08.2019 submitted by the petitioner, without touching the merits

of the case.

3. Learned Government Pleader for Endowments and

Sri K.Madhava Reddy, learned Standing Counsel for Endowments

appearing for the respondents readily agreed to dispose of the

application dated 20.08.2019 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions made by the learned Government

Pleader for Endowments and the learned Standing Counsel for

Endowments, 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

2019 (8) SCALE 544

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

petitioners himself requested to issue a direction to dispose of the

application dated 20.08.2019 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 application submitted by the

petitioner 20.08.2019, in accordance with law, within a month from

today. No costs.

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

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 16.02.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.3738 OF 2021

Date: 16.02.2021

IS