Shaik Hussain vs The State Of Andhra Pradesh
2021 Latest Caselaw 2579 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION NO.14295 OF 2021

ORDER:

This petition is filed under Article 226 of the Constitution of

India, seeking the following relief:

"to issue a Writ or Order more particularly one in the nature of writ of Mandamus to set aside the 3rd respondent Endorsement D Dis No DT/27/20201 dated 06.04.2021 by declaring it as illegal arbitrary violative of principles of natural justice unjust as non speaking orders and consequentially direct the 3rd respondent to dispose of the petitioner representation dated 10.05.2021 in a time frame by speaking orders by giving opportunity and pass such other order".

2. Though the petitioner made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioner Sri K.R.Srinivas, requested this Court without touching the

merits of the case, to issue a direction to the respondents to dispose

of the representation dated 10.05.2021 submitted by the petitioner.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representation dated

10.05.2021 submitted by the petitioner, if any pending with the

respondent authorities.

4. In view of the submission of learned Assistant 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 representation dated 10.05.2021

submitted by the petitioner, I find no other alternative except to issue

such direction.

6. In the result, Writ Petition is disposed of, directing the

respondent authorities to dispose of the representation dated

10.05.2021 submitted by the petitioner, in accordance with law,

within four (04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 24.07.2021 Note : Issue CC by 26.07.2021 b/o.

sj

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.14295 OF 2021

Date: 24.07.2021

sj