Manubolu Lakshmi Devi, vs The State Of A.P.,
2021 Latest Caselaw 2363 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY


               WRIT PETITION NO.12846 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 more particularly, one in the nature of Writ of Mandamus, declaring the inaction on the part of the 4th respondent on the petitioner's representations, dated 05.12.2012 and 28.07.2020 for mutation of the petitioner's name in revenue records and issuing of pattadar pass book and title deed in respect of the land in an extent of Ac.5-10 cents in survey No.894/2 of Velagacherla village, Penagalur Mandal, Cuddapah District as illegal, arbitrary, violative of principles of natural justice and consequently direct the respondents to incorporate the petitioner's name by mutation and issuing of pattadar pass book and title deed in favour of the petitioner in land revenue records"

2. Though the petitioner made several allegations against

the respondents, during hearing, the 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 representation of the petitioner, dated 28.07.2020.

3. Learned Government Pleader for Revenue readily agreed

to dispose of the representation of the petitioner, if any,

pending with the respondent authorities.

4. In view of the submission of the learned 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 service to the cause of justice. As

the learned counsel for the petitioner himself requested to

dispose of the representation of the petitioner, dated

28.07.2020, 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 dispose of the representation of the

petitioner, dated 28.07.2020, in accordance with law, within

four (4) weeks from today. There shall be no order as to costs of

the Writ petition.

The miscellaneous petitions pending, if any in the Writ

Petition, shall also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 12.07.2021

MP

2019 (8) SCALE 544