Tati Veeranjaneyulu, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2154 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.11970 OF 2021


ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue an appropriate Writ, Order or Direction more particularly one in the nature of Writ of mandamus, declaring the action of respondent No.2 in not disposing of the representation petition dated 16.12.2020, but sent on 17.12.2020, through register post, got submitted, seeing to declare that the 7th respondent namely M/s.Golden Granites R.L.Puram, is not entitled to obtain No Objection Certificate for mining from the respondents No.2 to 4 in respect of the land to an extent of Ac.2.00 cents out of Ac.6.78 cents situated in Sy.No.55/6 of R.L.Puram Village, as their title is in dispute, being illegal, arbitrary and violation of Article 14 and 300-A of the Constitution of India and consequently direct the respondent No.2 to dispose of the representation petition got submitted by the petitioner dated 16.12.2020, but sent on 17.12.2020, through registered post in accordance with law'.

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,

requests this Court to issue a direction to the respondents to dispose

of the representation of the petitioner dated 16.12.2020.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the representation of the petitioner dated

16.12.2020, if any, pending with the respondents authorities.

In view of the submission of the learned Assistant Government

Pleader for Education, 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

2019 (8) SCALE 544

Court held that such orders may make for a quick or easy disposal of

cases in overburdened adjudicatory institutions. But, they do not

service to the cause of justice. As the learned counsel for the

petitioner himself requested to issue a direction to dispose of the

representation dated 16.12.2020 of 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 representation of the petitioner dated

16.12.2020, 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: 25.06.2021 tm

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.11970 OF 2021

Date: 25-06-2021 tm