Cheerla Murali vs State Of Andhra Pradesh
2021 Latest Caselaw 941 AP

             HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                              W.P. No.36141 of 2018

O R D E R:-

          This writ petition is filed for the following substantive relief:

          ".....to issue a writ of mandamus declaring the action of the 2nd respondent in

not considering the petitioner's representation dated 10.09.2018, as illegal and arbitrary and against Articles 14, 21, 25 and 26 of the Constitution of India and violative of principles of natural justice and consequently direct the 2nd respondent to consider the petitioner's representation dated 10.09.2018."

Though Sri V.S.K.Rama Rao, learned counsel for the petitioner,

made several allegations against the respondents during the course of

hearing, he requested this Court, without touching the merits of the

case, to issue a direction to the respondents to dispose of the

representation submitted by the petitioner on 10.09.2018.

The learned Government Pleader for Endowments appearing for

respondents 1 and 2 readily agreed to dispose of the representation of

the petitioner dated 10.09.2018, if any, pending with the respondent

authorities.

In view of the submission of the learned Government Pleader 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 can

be issued in view of the judgment of the Apex Court in the case of 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 representation dated

10.09.2018 submitted by the petitioner, I find no other alternative

except to issue such direction.

    2019 (8) SCALE 544
                                     2                           MSM,J
                                                            WP_36141_2018

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

2nd respondent to dispose of the representation submitted by the

petitioner on 10.09.2018, in accordance with law, within a period of one

month from today. No order as to costs.

As a sequel, Miscellaneous Petitions, if any pending, shall stand

disposed of as infructuous.

__________________________ M. SATYANARAYANA MURTHY, J 18.02.2021

bcj