B Madhavi vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2302 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.13019 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue a writ of Mandamus, declaring the proposed

action of the respondents in not taking/accepting the

applications from the petitioners for the scheme under

'Housing for all poor' i.e. Pedalandariki Illu scheme and

decide the eligibility in accordance with law as per scheme

guidelines given by Government of Andhra Pradesh as

arbitrary, illegal, unlawful and violative of principles of

natural justice and also violative of Article 14, 19, 300A of

Constitution of India and pass such other order or orders..."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri S. Satish Babu, learned counsel for

the petitioners limited his request to direct the respondent

authorities to receive the applications of the petitioners and consider

them in accordance with law, without touching the merits of the

case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to receive the applications of the

petitioners and consider them in accordance with law.

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

respondent authorities to receive and dispose of the applications of

the petitioners, I find no other alternative, except to issue such

direction.

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

respondent authorities to receive the applications submitted by the

petitioners under 'Pedalandariki illu' scheme and consider the same

in accordance with law, as expeditiously as possible and not later

than a period of three (03) months 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.13019 OF 2021

Date: 07.07.2021

IS