Andhra Pradesh High Court - Amravati
Pasumarthi Bapayyamma vs The State Of Andhra Pradesh, on 25 June, 2021
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
WRIT PETITION No.12074 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 orders more particularly
one in the nature of Writ of Mandamus declaring the action
of the respondent No.3 in not taking steps for deleting the
land in an extent of Ac.6.62 cents situated in Sy.No.290-1A
of K.Gopalapuram Village, H/o. Mallepalli Village,
Gandepalli Mandal, East Godavari District, from the list
sent by the 3rd respondent to the 7th respondent under 22-
A(1)(B) of the Registration Act, basing on the Mee Seva
Application No.TTA012100065824, dated 27.02.2021, is
illegal, arbitrary and violation of Art.14 and 300-A of the
Constitution of India and consequently direct the
respondents to delete the land in an extent of Ac.6.62 cents
situated in Sy.No.290-1A of K.Gopalapuram Village, H/o.
Mallepalli Village, Gandepalli Mandal, East Godavari
District, from the list sent by the 3rd respondent to the 7th
respondent under 22-A(1)(B) of the Registration Act, basing
on the Mee Seva Application No.TTA012100065824, dated
27.02.2021, and pass such other order..."
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 respondents to dispose of the Mee Seva
Application No.TTA012100065824, dated 27.02.2021, submitted by
the petitioner.
Learned Assistant Government Pleader for Revenue readily
agreed to dispose of the Mee Seva Application
No.TTA012100065824, dated 27.02.2021, of the petitioner, if any
pending with the authorities.
In view of the submission of the learned Assistant
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 no service to the cause of
justice. As the learned counsel for the petitioner himself requested
to issue a direction to dispose of the Mee Seva Application
No.TTA012100065824, dated 27.02.2021, 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
respondents to dispose of the Mee Seva Application
No.TTA012100065824, dated 27.02.2021, submitted by the petitioner,
in accordance with law, within four (4) weeks, following due
process of law prescribed under Survey and Boundaries Act.
No costs.
As a sequel, miscellaneous petitions pending, if any, shall
also stand closed.
__________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 25.06.2021
Ivd
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
WRIT PETITION NO.12074 OF 2021
Date: 25-06-2021
Ivd
