K.Radhika vs The State Of Andhra Pradesh
2021 Latest Caselaw 2263 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.12689 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 inaction of

respondents in not issuing D-Form Patta and the Pattadar

Pass books for Sy.No.136/3, Nagisettipalli Village, B.Mattam

Mandal Kadapa District to an extent of Ac.200 guntas and

not considering representations, dated 27.07.2020 and

15.03.2021 as illegal, improper, unjust, arbitrary, contrary to

law and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri P.J. Theja Saai, learned counsel for

the petitioner limited his request to dispose of the representations,

dated 27.07.2020 and 15.03.2021 made by the petitioner, without

touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representations,

dated 27.07.2020 and 15.03.2021 made by the petitioner, 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

2019 (8) SCALE 544

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

representations, dated 27.07.2020 and 15.03.2021 made by the

petitioner, I find no other alternative, except to issue such direction.

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

respondent authorities to dispose of the representations, dated

27.07.2020 and 15.03.2021 made by the petitioner, 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.12689 OF 2021

Date: 05.07.2021

IS