Gunji Gurunadham, vs The State A.P., Reptd By Its ...
2021 Latest Caselaw 2554 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.2734 OF 2015
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 respondents in not considering the representation submitted by the petitioners on 23.01.2015 for fixing the market value to their lands is highly illegal, arbitrary and contrary to law and consequently direct the 2 to 4 respondent authorities to consider the representation submitted by the petitioners on 23.01.2015 and fix the market value and pass such other order or orders."

2. Though the petitioners made several allegations against the

respondents, during hearing, Smt.Marella Radha, learned counsel for

the petitioners limited his request to dispose of the representation

made by the petitioner dated 23.01.2015, without touching the

merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representation

23.01.2015 submitted by the petitioners, if any, pending with the

respondent-authorities.

4. Recording the submissions of the learned 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

2019 (8) SCALE 544

cases in overburdened adjudicatory institutions. But, they do not

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

petitioners herself requested to issue a direction to dispose of the

representation dated 23.01.2015 submitted by the petitioners, I find

no other alternative, except to issue such direction.

5. In the result, the Writ Petition is disposed of, directing 2 to 4

respondent authorities to dispose of the representation submitted by

the petitioners dated 23.01.2015, in accordance with law, within four

(04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 23.07.2021

VSL

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.2734 OF 2015

Date: 23.07.2021

VSL