Vujjaneni Bhaskaramma vs The Government Of A.P.,
2021 Latest Caselaw 2055 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.8888 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 3rd respondent herein in not considering and initiating any action on the representation dated 09.03.2021 submitted by the petitioner seeking payment of compensation towards the Teak trees as illegal, arbitrary, contrary to the provisions of Land Acquisition Act, and consequently direct the 3rd respondent herein to forthwith consider and initiate action on the said representation and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri B.Chandrasekhar, learned counsel

for the petitioner limited his request to dispose of the representation

made by the petitioner dated 09.03.2021, without touching the

merits of the case.

3. Learned Assistant Government Pleader for Land Acquisition,

appearing for respondents readily agreed to dispose of the

representations 09.03.2021 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions of the learned 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

2019 (8) SCALE 544

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 09.03.2021 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 the

respondent authorities to dispose of the representation submitted by

the petitioner dated 09.03.2021, in accordance with law, within four

(04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 21.06.2021

VSL

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.8888 OF 2021

Date: 21.06.2021

VSL