S Trinatha vs The State Of Ap
2021 Latest Caselaw 2760 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.14773 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 respondents in not considering the representation dated 06.08.2019 submitted by the petitioner as illegal and discriminatory and violative of Article 14, 16 of Constitution of India and direct to the respondent No.3 to forthwith consider the said representation for issuance of NOC with regard to Plot No.145E in RS.No.43/1, Tenneti Nagar, Madhavadhara, Visakhapatnam vide Revised LP.No.13/91 of Urban Development Authority, Visakhapatnam and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri R.K.Acharyulu, learned counsel for

petitioner limited his request to dispose of the representation made

by the petitioner dated 06.08.2019, without touching the merits of

the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the representation

06.08.2019 submitted by the petitioners, 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

2019 (8) SCALE 544

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 06.08.2019 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 06.08.2019, 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.14773 OF 2021

Date: 30.07.2021

VSL