Katra Papaiah Sastry, S/O Late ... vs The State Of Andhra Pradesh, Rep. ...
2021 Latest Caselaw 2611 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.3762 OF 2014

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"......to issue a writ of Mandamus, declaring the action of 3rd respondent in not considering the representation, dated 14.10.2012 submitted by the petitioner herein for furnishing details of payments of compensation to his land in S.No.122 of Sarpavaram Village, Kakinada Rural Mandal, East Godavari District, as illegal, arbitrary, contrary to the Article 300A of the Constitution of India and consequently direct the respondents to consider the representation, dated 14.10.2012 and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri E.V.V.S Ravi Kumar, learned

counsel for the petitioner limited his request to dispose of the

representation, dated 14.10.2012 submitted by the petitioner,

without touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for the

respondents readily agreed to dispose of the representation

submitted by the petitioner, if any, pending with the respondent-

authorities.

4. In view 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 cases in

overburdened adjudicatory institutions. But, they do no service to

2019 (8) SCALE 544

the cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to the respondent authorities request

to dispose of the representation dated 14.10.2012 submitted by the

petitioner, I find no other alternative, except to issue such direction.

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

respondent authorities request to dispose of the representation dated

14.10.2012 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: 26.07.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.3762 OF 2014

Date: 26.07.2021

IS