Andhra Pradesh High Court - Amravati
P. Jayamma, vs The State Of A.P. on 30 June, 2021
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.12387 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 declare the action of the 2nd respondent
in not considering the representation dated 08.06.2021 submitted by
the petitioners seeking an appropriate action against bogus
beneficiaries of house sites of the government land situated in
Sy.No.147-1, 2, 3; 148-1, 2, 3, 4; 149-1A, 1B and 153-3 of
Somandepalli Village and for examination of records, removal of
bogus beneficiaries and cancellation of such bogus house site pattas
in respect of the government land and thereafter grant house site
pattas to the landless poor persons as illegal, arbitrary and
consequently direct the 2nd respondent to consider the representation
submitted by the petitioner dated 08.06.2021...."
2. Though the petitioners made several allegations against the
respondents, during the course of hearing learned counsel for the
petitioners requested this Court without touching the merits of the
case, to issue a direction to the respondents to dispose of the
representation dated 08.06.2021 submitted by the petitioners.
3. Learned Government Pleader for Revenue appearing for
respondents readily agreed to dispose of the representation dated
08.06.2021 submitted by the petitioners, if any pending with the
respondent authorities.
4. In view of the submission of Government Pleader for Revenue
appearing for respondents, I need not decide the truth or otherwise of
the allegations made in the petition.
5. 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 petitioners himself requested to
issue a direction to dispose of the representation dated 08.06.2021
submitted by the petitioners, I find no other alternative except to
issue such direction.
6. In the result, Writ Petition is disposed of, directing the 2nd
respondent/ District Collector, Ananthapuramu District to dispose of
representation dated 08.06.2021 submitted by the petitioners, in
accordance with law, within four (04) weeks from today. No costs.
As a sequel, miscellaneous applications pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 30.06.2021
KK
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.12387 OF 2021
Date: 30.06.2021
KK
