Karna Palankaiah vs The State Of Andhra Pradesh
2021 Latest Caselaw 2077 AP

            HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY

                         WRIT PETITION No. 6996 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking to issue a Writ of Mandamus declaring the action of

the 4th respondent in not entertaining the document for mutation

and issuing title deed and e-pass book in favour of the petitioner in

respect of the land admeasuring to an extent of Ac.5.50 cents in

Sy.No.119-2B situated at Rayavaram Village, Yerragondapalem

Mandal, Prakasam District despite petitioner's online application

No.RMU012005971342 dated 18.12.2020, as illegal and arbitrary.

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

requested this Court, without touching the merits of the case, to

issue a direction to the respondent authorities to dispose of the

F-Line application dated 18.12.2020 submitted by the petitioner.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the F-Line application dated 18.12.2020 of the

petitioner, if any pending with the respondent authorities.

In view of the submission of the learned Assistant Government

Pleader for Revenue, this Court is not inclined to 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 no service to the cause of justice. As the learned counsel

2019 (8) SCALE 544 MSM,J WP_6996_2021

for the petitioner himself requested to issue a direction to dispose of

the F-Line application dt.18.12.2020 submitted by the petitioner, I

find no other alternative except to issue such direction.

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

respondent authorities to dispose of the petitioner's F-Line

application dated 18.12.2020, in accordance with law, within a

period of four weeks from the date of receipt of a copy of the order,

following due process of law prescribed under The Andhra Pradesh

Survey And Boundaries Act, 1923. No costs.

As a sequel, miscellaneous petitions pending, if any, shall also

stand closed.

_______________________________ JUSTICE M. SATYANARAYANA MURTHY

22.06.2021 Mjl/* MSM,J WP_6996_2021

HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY

WRIT PETITION No. 6996 OF 2021

22.06.2021

Mjl/*