Duvvi Ramanamma vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2351 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.11872 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 to declare the inaction of 3rd Respondent to Dispose of the petitioner Mutation and title deed - cum - E-pass Book application No.TARMU012106842552 dt.15.06.2021 for an extent Ac.0.62 cents in sy.No.108/1A situated at Penta Nagulavalasa village, G.Sigadam Mandal, Srikakulam District is highly illegal, arbitrary and violation of the Art.14, 21 and 300-A Of Constitution of India and violation of ROR Act and also violation of the principals of natural Justice and consequently direct the 3rd respondent to dispose of the petitioner Mutation and title deed - cum - E- pass Book application No.TARMU012106842552 dt.15.06.2021 for an extent Ac.0.62 cents in sy.No.108/1A situated at Penta Nagulavalasa village, G.Sigadam Mandal, Srikakulam District."

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to dispose of the petitioner's

application No.TARMU012106842552 dated 15.06.2021.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the application of the petitioner dated

15.06.2021, if any, pending with the authorities.

In view of the submission 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 no

2019 (8) SCALE 544 MSM,J WP_11872_2021

service to the cause of justice. As the learned counsel for the

petitioner himself requested to issue a direction to dispose of the

application No.TARMU012106842552 dated 15.06.2021, I find no

other alternative except to issue such direction.

In the result, the writ petition is disposed of, directing the

respondents to dispose of the petitioner's application

No.TARMU012106842552 dated 15.06.2021, in accordance with law,

within four (4) weeks from today. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 09.07.2021 Ksp