Puli Govinda Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 2759 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.14946 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 in not considering the representation dated 12.07.2021 submitted by the petitioner requesting him not to entertain any registration in respect of land admeasuring an extent of 1111 Sq.Yds in Sy.No.25/P, Block-D, Industrial Estate Autonagar, Chinagantyada Village as illegal and arbitrary and consequently direct the Respondent No 2 to consider representation dated 12.07.2021 made by the petitioner and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Velivela Veera Raghavaiah, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner dated 12.07.2021, without

touching the merits of the case.

3. Learned Assistant Government Pleader for Stamps and

Registration, appearing for respondents readily agreed to dispose of

the representation dated 12.07.2021 submitted by the petitioner, if

any, pending with the respondent-authorities.

4. Recording the submissions of the learned Government Pleader

for Stamps and Registration, 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,

2019 (8) SCALE 544

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 12.07.2021 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 12.07.2021, 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

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.14946 OF 2021

Date: 30.07.2021

VSL