Andhra Pradesh High Court - Amravati
Gagguturu Kamala Bee, vs The State Of Andhra Pradesh on 28 June, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.9148 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:
"to issue a Writ or order or direction more particularly one
in the nature of Writ of Mandamus declaring the action
Respondent No.4 in not considering the amendments to the
property of the petitioner mentioned in Sy.Nos. stated in
representation dated 27.02.2021 vide application Nos.
ADLC01210079908035; ADLC01210079908027;
ADLC01210079908015; ADLC01210079908039;
ADLC01210079908045; ADLC01210079908050;
ADLC01210079908022; ADLC01210079908021;
ADLC01210079908036; ADLC01210079908035;
ADLC01210079908036; ADLC01210079908029;
ADLC01210079908038; ADLC01210079908035;
of adangal pahani correction in the name of the petitioner
of the properties inherited vide gift deed dated 23.07.2020
from late Oruganti Anasuyamma, d/o Oruganti
Narayanaswamy amounts to violation of statutory law of
R.O.R Act pertaining to WEB LAND, revenue correction
stipulated in the aforesaid act, as illegal, arbitrary and
contrary and offends Articles 14, 21 and 300-A of the
Constitution of India"
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 applications of
the petitioner dated 27.02.2021.
Learned Assistant Government Pleader for Revenue readily
agreed to dispose of the applications of the petitioner dated
27.02.2021, 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
2019 (8) SCALE 544
MSM,J
WP_9148_2021
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
applications of the petitioner dated 27.02.2021, I find no other
alternative except to issue such direction.
In the result, the writ petition is disposed of, directing the
fourth respondent/Tahsildar, Gooty Mandal, Anantapur District, to
dispose of the applications of the petitioner dated 27.02.2021, in
accordance with law, within four (4) weeks from today. No costs.
Consequently, miscellaneous petitions pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 28.06.2021
SP
