Nadendla Prasanna Anjaneyulu vs The State Of Andhra Pradesh
2021 Latest Caselaw 2299 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.13060 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, declaring the action of respondents 2 to 5 in not granting patta to the petitioner even though the petitioner is Sivoijamadar and cultivating the land in an extent of Ac.2.00 cents in Survey No.661 of Martur Village and Mandal, Prakasam District since more than 17 years with uninterrupted possession, as illegal, arbitrary, violative of principal of natural justice and also violative of Articles 14, 21 and 300-A of the Constitution of India and consequently direct the respondents to consider the application made by the petitioner and grant patta to the petitioner for the said land and not to interfere with the peaceful possession and enjoyment of the petitioner over subject property and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Y.V. Anil Kumar, learned counsel

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

dispose of the representation, dated 31.05.2021 submitted 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 representation, dated

31.05.2021 submitted by the petitioner, 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",

2019 (8) SCALE 544

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 representation, dated 31.05.2021

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

2nd respondent to dispose of the representation, dated 31.05.2021

submitted by the petitioner, in accordance with law, within eight (08)

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

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.13060 OF 2021

Date: 07.07.2021

IS