C K Janakiraman vs The State Of Ap
2021 Latest Caselaw 2253 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.12835 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the action of Respondents 2 to 5 in not disposing of the representation, dated 09.11.2020 made by the petitioner along with the villagers, as illegal, arbitrary and violative of Article 14 of the Constitution of India and consequently direct the respondents 2 to 5 to consider the representation made by the devotees and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Smt. S.Kiranmayee, learned counsel for

the petitioner limited her request to dispose of the representation

made by the petitioner dated 09.11.2020, without touching the

merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representation made

by the petitioner dated 09.11.2020, if any, pending with the

respondent-authorities.

4. Recording the submissions 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 overburdened adjudicatory institutions. But, they do no

2019 (8) SCALE 544

service to the cause of justice. As the learned counsel for the

petitioner himself requested to issue a direction to dispose of the

representation made by the petitioner dated 09.11.2020, I find no

other alternative, except to issue such direction.

5. In the result, the Writ Petition is disposed of, directing the

4th respondent authorities to dispose of the representation made by

the petitioner dated 09.11.2020, 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: 05.07.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.12835 OF 2021

Date: 05.07.2021

IS