Dudipala Srinivasarao vs The Govt Of Ap
2021 Latest Caselaw 2459 AP

             HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITON No. 13762 of 2021

O R D E R:

This Writ Petition is filed under Article 226 of the Constitution of

India seeking to issue a writ of Mandamus for the following relief:

"to declare the action of the respondents in not considering and dispose of the petitioner's representation dated 22.09.2020 as illegal and arbitrary and consequently, direct the respondents to issue patta to the land admeasuring Ac.1.00 cents in RS No.868/2 situated at Sivapuram village, H/o.Chintalapudi Mandal, West Godavari District and consequently, direct the respondents to issue patta to the land admeasuring Ac.1.00 cents in RS No.868/2 situated at Sivapuram village, H/o.Chintalapudi Mandal, West Godavari District and issue patta to the said land by taking into consideration of Judgment in LRAC No.2483/1977, dated 17.5.1980."

The brief facts of the case are that after commencement of the

Andhra Pradesh Land Ceiling Agricultural Land Holdings Act 1 of 1973, the

petitioner's father submitted declaration before the competent authority

vide LCC No.125/CTP/75 for determining the standard holding, as per

which, the petitioner's family was in possession and enjoyment of

Ac.48.68 cents. It is stated that the Land Reforms Tribunal No.II, West

Godavari District at Eluru passed Judgment dated 25.10.1977 holding

that the petitioner's father has 0.2344 units in excess of the maximum

ceiling limit. Aggrieved by the same, the petitioner's father filed an

appeal before the Land Reforms Appellate Tribunal-II, West Godavari

District, Eluru, wherein the tribunal vide Judgment dated 17.05.1980

passed in LRA No.2483/1977 partly allowed the appeal. It is submitted

that narrating the facts and circumstances, the petitioner submitted a

representation dated 22.09.2020 to the respondents 2 to 4 and requested

to conduct proper enquiry and allot the said land to the petitioner on

payment of basic market value of the subject lands in four instalments

and to issue pattadar pass book. The grievance of the petitioner is that

the said representation is pending consideration before the authorities

and till date no orders are passed.

Heard Sri Ch.Srinivas, learned counsel for the petitioners and the

learned Assistant Government Pleader for the Revenue appearing for the

respondents.

During hearing, learned counsel for the petitioners restricted the

prayer requesting a direction to the respondent authorities to dispose of

the representation pending with the respondent authorities.

Learned Assistant Government Pleader for Revenue gave conceded

to the said request and submits that if a direction is given to the

respondent authorities, they will consider and dispose of the petitioners'

representation in accordance with law.

Having regard to the facts and circumstances of the case and

considering the request of the learned counsel for the petitioners, the

respondent authorities are directed to dispose of the petitioners'

representation, if any pending with the authorities within a period of

four weeks from the date of receipt of a copy of the order.

With the above direction, the writ petition is disposed of at the

stage of admission. No costs.

Miscellaneous petitions pending if any shall stand closed.

________________________________ JUSTICE M.SATYANARAYANA MURTHY 19.07.2021 Mjl/*

HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITON No. 13762 of 2021

19.07.2021 Mjl/*