Shiram Satya Babu vs The State Of Andhra Pradesh
2021 Latest Caselaw 2298 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.13061 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue an appropriate Writ, Order or Direction, more

particularly one in the nature of Writ of Mandamus declare

that the inaction of the 2nd respondent to take action against

the 4th respondent and his henchmen for illegal digging of

gravel and transporting in Buravari Cheruvu in Sy.No.48 an

extent of Ac.17.35 cents situated at Chinna Jaggampet

Village, Gollaprolu Mandal, East Godavari District is illegal,

unjust and against the law and consequently directing the

2nd respondent to stop the 4th respondent and his henchmen

for illegal digging of gravel and transporting and to pass

such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Y. Narapa Reddy, learned counsel

for the petitioner limited his request to direct the 2nd respondent to

dispose of the complaint made by the petitioner dated 26.06.2021,

without touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents 2 & 3 readily agreed to dispose of the complaint

made by the petitioner dated 26.06.2021, if any, pending with the

respondent-authorities.

4. Recording the submissions of the learned Assistant

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 not serve to the cause of justice. As the learned counsel

for the petitioner himself requested to issue a direction to the 2nd

respondent to dispose of the complaint made by the petitioner dated

26.06.2021, I find no other alternative, except to issue such

direction.

5. In the result, the Writ Petition is disposed of, directing the 2nd

respondent to dispose of the complaint made by the petitioner dated

26.06.2021, 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: 07.07.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.13061 OF 2021

Date: 07.07.2021

IS