M Abdul Kalique vs The State Of Ap
2021 Latest Caselaw 2607 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.14423 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 3rd respondent/ Revenue Divisional officer, Kurnool, in considering the appeals of the petitioners in Rc.A.194/LA-V/19/2015 filed against the orders of the Tahsildar, Orvakal Mandal in Rc.A.588/2014, dated 17.10.2014 as illegal, arbitrary and violative of Article 21 and 300-A of Constitution of India and issue a consequential direction to the 3rd respondent to pay dispose of the appeals and pay the petitioners compensation on par with other land owners and pass such other orders...."

2. Though the petitioners made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioners requested this Court without touching the merits of the

case, to issue a direction to the 3rd respondent to dispose of the

Appeal filed by the petitioner in Rc.A.194/LA-V/19/2015.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the Appeal filed by the

petitioners in Rc.A.194/LA-V/19/2015, 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 petitioners himself requested to

issue a direction to dispose of the Appeal 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 3rd

respondent/ Revenue Divisional Officer to dispose of the Appeal filed

by the petitioner in Rc.A.194/LA-V/19/2015, in accordance with law,

within eight (08) 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: 26.07.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.14423 OF 2021

Date: 26.07.2021

KK