Venkata Nagi Reddy vs The State Of Ap
2021 Latest Caselaw 1673 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.3499 OF 2019


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 inaction of the 5th respondent in not considering the petitioners representation dated 17.12.2018 is illegal, arbitrary and violation of the principles of natural justice and consequently direct the 2nd respondent to conduct the virus(test) and submit report to the 5th respondent to take action against the 6th respondent."

Though the petitioners made several allegations against the

respondents, during 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

of the petitioners dated 17.12.2018.

Learned Assistant Government Pleader for Agriculture readily

agreed to dispose of the representation of the petitioners dated

17.12.2018, if any, pending with the respondents authorities.

In view of the submission of the learned Assistant Government

Pleader for Agriculture, 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

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

petitioners himself requested to issue a direction to dispose of the

2019 (8) SCALE 544

representation dated 17.12.2018 of the petitioners, 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 petitioners dated

17.12.2018, 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: 22.03.2021 tm

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.3499 OF 2019

Date: 22-03-2021 tm