P. Dakhinamurthy, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2551 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.13941 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 inaction of the 2nd respondent in disposing of the Appeal vide Roc B1/2575/2020 pending before him for cancellation of the Assignment Pattas granted to the respondents 4and 5 and others in Appeal Petition in respect of the lands to the extents of Ac. 419 Cents in S.No 272/1 and Ac. 395 Cents in S.No.199/3, 202 and 218 situated at Karasanapalli Kattargapalli Village, Peddapanjani Mandal, Chittoor District respectively as biased illegal and void and direct the 2nd respondent to dispose of the above Appeal within four (4) weeks and consequently direct the 3rd respondent not to assign any piece of land of the petitioner in respect of the lands in S.No. 202, 218, 272-1 and 1993 to an extent of Ac. 226-13 Cents situated at Karasanapalli (Kattarlapalli) Village, Peddapanjani Mandal, Chittoor District 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 B1/2575/2020 filed by the petitioner vide.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the Appeal vide Roc.

B1/2575/2020 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.B1/2575/2020

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/ R.D.O, Madanapalli Revenue Division,

Chittoor District to dispose of the Appeal vide Roc.B1/2575/2020

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: 23.07.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.13941 OF 2021

Date: 23.07.2021

KK