Alavala Radha vs The State Of A P
2021 Latest Caselaw 2220 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.12203 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 4th respondent in not issuing e-Pass books and mutate the petitioner name in the revenue records for an extent of Ac. 1-90 cents, out of extent Ac. 5-70 cents and out of total extent Ac. 329-27 cents in Sy.No. 990/1C situated in Marripudi Village, Marripudi Mandal, Markapuram Division, Prakasam District as highly illegal, arbitrary, violative of Articles 14, 19(g), 21 and 300-A of the Constitution of India and consequently direct the 4th respondent to consider the Application No.RMU012106044779, dated 01.01.2021 submitted by the petitioner and pass such other order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Gada Venkateswarlu, learned

counsel for the petitioner limited his request to dispose of the on-line

application, dated 01.01.2021 submitted by the petitioner, without

touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue, appearing

for respondents readily agreed to dispose of the on-line application,

dated 01.01.2021 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

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 on-line

application, dated 01.01.2021 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 on-line application, dated

01.01.2021 submitted by the petitioner, 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: 29.06.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.12203 OF 2021

Date: 30.06.2021

KK