V.Govardhan vs State Of Ap
2021 Latest Caselaw 2754 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.15100 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 4th respondent in not considering the representation submitted by the petitioner on 05.07.2021 requesting to extend the lease by way of permanent or grant assignment patta in respect of the agricultural lands in an extent of Ac.5- 00 cents in part of parcel of Sy.No.340 of Kobaka Village fields, Yerpedu Mandal, Chittoor District on the ground of landless poor, despite the petitioner is in exclusive peaceful possession and enjoyment of the same since 1975 by way of lease under temporary assignment as illegal, arbitrary and violative of principles of natural justice and affected the petitioner's rights guaranteed under Article 14, 19(1)(g) and 300(A) of the Constitution of India and consequently direct the respondents to consider petitioner's representation dated 05.07.2021 with reference to above mentioned property and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri V.Eswaraiah Chowdary, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner dated 05.07.2021, without

touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representation

05.07.2021 submitted by the petitioner, 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

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 05.07.2021 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

respondents to dispose of the representation submitted by the

petitioner dated 05.07.2021, in accordance with law, within four (04)

weeks from today, by giving opportunity to the concerned. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 30.07.2021

VSL

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.15100 OF 2021

Date: 30.07.2021

VSL