Pokkireddy Prabhakar Reddy vs The State Of Ap
2021 Latest Caselaw 2088 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.6000 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 2nd Respondent in not disposing the petitioner Representation/Legal Notice , dated 09.12.2020 and 14.10.2020 respectively, is arbitrary illegal and violation of Articles 21 and 300-A of the Constitution of India and consequently direct the 2nd Respondent to dispose of Petitioner's representation/Legal Notice, dated 09.12.2020 and 14.10.2020 respectively, as expeditiously as possible preferable within a period of four (04) weeks and to pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Eerla Satish Kumar, learned

counsel for the petitioner limited his request to dispose of the

representation made by the petitioner dated 09.12.2020, without

touching the merits of the case.

3. Learned Government Pleader for Revenue, appearing for

respondents readily agreed to dispose of the representation

09.12.2020 submitted by the petitioner, 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

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 09.12.2020 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 09.12.2020, 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: 22.06.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.6000 OF 2021

Date: 22.06.2021

IS