S.A. Khalil, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2418 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION No.13603 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 declaring the action of the 2nd Respondent in not passing any orders/disposing of the Petitioners ROR Appeal vide Roc 84/913/2017 as illegal improper incorrect arbitrary unconstitutional and violation of Article 300-A of Constitution of India and consequently direct the 2nd Respondents to forthwith pass orders/ dispose off the ROR Appeal vide Roc B4/913/2017 filed by the petitioner and pass such other orders...."

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner requested this Court without touching the merits of the

case, to issue a direction to the 2nd respondent to dispose of the

Appeal vide Roc.B4/913/2017 filed by the petitioner vide.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the Appeal vide

Roc.B4/913/2017 filed by the petitioner, 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

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 dispose of the Appeal vide Roc.B4/913/2017 filed

by the petitioner, I find no other alternative except to issue such

direction.

6. In the result, Writ Petition is disposed of, directing the 2nd

respondent/ Sub-Collector, Madanapalli, Chittoor District to dispose

of the Appeal vide Roc.B4/913/2017 filed by the petitioner, in

accordance with law, within four (04) weeks from the date of receipt of

a copy of this order. No costs.

As a sequel, miscellaneous applications pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 15.07.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.13603 OF 2021

Date: 15.07.2021

KK