N. Chendrashekar, vs The State Of Andhra Pradesh
2021 Latest Caselaw 2501 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.5753 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, or order or direction, more particularly, one in the nature of Writ of Mandamus, declaring the action of the 4th respondent in not disposing the representation of the petitioner dated 11.12.2019 and not issue valuation certificate to the property is illegal, arbitrary and against the principles of natural justice and also violation of Articles 14, 21 of Constitution of India and consequently direct the 4th respondent to dispose the representation and issue valuation of the property."

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 representation

of the petitioner dated 11.12.2019.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the representation of the petitioner dated

11.12.2019, 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_5753_2021

representation dated 11.12.2019, 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 representation dated 11.12.2019, 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 20.07.2021 Ksp