Sri Gundala Subba Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 1995 AP

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
                            Writ Petition No.10174 of 2021
ORDER:

This writ petition is filed under Article 226 of the

Constitution of India seeking the following relief:

"to issue a Writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in not paying the compensation under RR package for acquisition of the petitioners house bearing No.4-37 to an extent of 25 cents in Sy.No.168/B/3, Polavaram situated at Thatkuru Gommu Village, Velerupadu Mandal, West Godavari District by taking the said house for formation of Polavaram Project and without considering the representation along with application of the petitioner dated 26.12.2019 is illegal and avoid and opposed to Article, 14, 19, 21 and 300-A of Constitution of India and consequently to direct the 3rd respondent to pay the compensation to the petitioner under RR package and to pass such other order or orders....."

Though the petitioners made several allegations against the

respondents, during 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

representation of the petitioner dated 26.12.2019.

Learned Assistant Government Pleader for Land Acquisition

readily agreed to dispose of the representation of the petitioner

dated 26.12.2019, if any pending with the authorities.

In view of the submission of the learned Assistant

Government Pleader for Land Acquisition, 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

2019 (8) SCALE 544

adjudicatory institutions. But, they do no service to the cause of

justice. As the learned counsel for the petitioners himself requested

to issue a direction to dispose of the representation dated

26.12.2019, I find no other alternative except to issue such

direction.

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representation dated 26.12.2019, in

accordance with law, within four (4) weeks from today. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

____________________________________________ JUSTICE M.SATYANARAYANA MURTHY Date: 15.06.2021 KLPD

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.10174 OF 2021

Date: 15.06.2021

KLPD