Andhra Pradesh High Court - Amravati
Ch Manoj vs The State Of Ap on 8 July, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.13100 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 inaction on part
of the 4th respondent on the petitioner's representations dated
25.09.2020 and 20.04.2021 for mutation of the petitioners name in
revenue records and issuing of pattadar passbook and title deed as
per the partition deed of the petitioners to the lands an extent of
Ac.90.73 cents in Sy.No.121 to 128 and Sy.No.131 to 139 of
Valicherla Village, Hanumantha Padu Mandal, Prakasam District, as
illegal, arbitrary, violative of the principles of natural justice and
offends Articles 14 and 21 of Constitution of India and consequently
direct the respondents to incorporate the petitioner's name by
mutating their names and issue of pattadar passbook and title deed
in favour of the petitioner in land revenue records in respect of the
above said lands, and pass such other order or orders.."
2. Though the petitioners made several allegations against the
respondents, during the course of hearing learned counsel for the
petitioners requested this Court to issue a direction to the
respondents 2 & 4 to dispose of the representations dated 25.09.2020
and 20.04.2021 submitted by the petitioners, without touching the
merits of the case.
3. Learned Government Pleader for Revenue appearing for
respondents readily agreed to dispose of the representations dated
25.09.2020 and 20.04.2021 submitted by the petitioners, if any
pending with the respondent authorities.
4. In view of the submission of Government Pleader for Revenue
appearing for respondents, I need not decide the truth or otherwise of
the allegations made in the petition.
5. 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 be
passed 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 petitioners himself requested to issue a
direction to dispose of the representations dated 25.09.2020 and
20.04.2021 submitted by the petitioners, I find no other alternative
except to issue such direction.
6. In the result, Writ Petition is disposed of, directing the
respondents 2 & 4 to dispose of representations dated 25.09.2020
and 20.04.2021 submitted by the petitioners, in accordance with law,
within four (04) weeks from today. No costs.
As a sequel, miscellaneous applications pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date:08.07.2021
KK
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.13100 OF 2021
Date: 08.07.2021
KK
