Boghyam Reddeyya, vs The State Of Andhra Pradesh
2021 Latest Caselaw 2677 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.14807 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 action of the respondent No 2 and 3 in not taken any steps to considering the report of 4th respondent vide reference No Ref. 4/426/2011 dated 30.08.2011 and representations dated 29.08.2011 and 13.07.2021 made by the petitioners and others seeking allotment of Assignment Pattas in favour of the petitioners and others in Survey No. 840 an extent of Ac 69.50 cents, Nandyalampeta Village, Myduur Mandal, Kadapa District is as illegal, arbitrary and not proper and violation of Article 14, 21 and 300-A of the Constitution of India 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 respondents to dispose of the

representations dated 29.08.2011 and 13.07.2021 submitted by the

petitioners, in view of the recommendation made by the 4th

respondent.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representations dated

29.08.2011 and 13.07.2021 submitted by the petitioners, 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 representations dated 29.08.2011

and 13.07.2021 submitted by the petitioners, I find no other

alternative except to issue such direction.

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

respondents to dispose of representations dated 29.08.2011 and

13.07.2021 submitted by the petitioners, 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: 28.07.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO. 14807 OF 2021

Date: 28.07.2021

KK