Smt. Boddapati Nirmala, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2462 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.3100 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 action of the respondent authorities in not changing the web revenue records in Column No.12 and 13 of the Web Adangal/ Pahani to the name of the petitioner is arbitrary, illegal, null and void and also against the norms of the public policy and to issue a consequential direction to the respondent authorities to rectify the web revenue records column No.12 and 13 and issue the Patadhar passbooks in favour of the petitioners."

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.RMU012106151743 dated 25.01.2021.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the application of the petitioner dated

25.01.2021, 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

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

petitioner himself requested to issue a direction to dispose of the

2019 (8) SCALE 544 MSM,J WP_3100_2021

application No.RMU012106151743 dated 25.01.2021, 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.

No.RMU012106151743 dated 25.01.2021, 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 19.07.2021 Ksp