Andhra Pradesh High Court - Amravati
Thambireddy Sarojanamma, vs The Chairman,Ministry Of Road ... on 3 November, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.25475 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:-
"....to issue Writ Order or Direction more particularly one in the
nature of Writ of Mandamus, declaring that the proposal to change
the plan Juvvalapalem proposal i.e., Ex.P.2 and proceed as per the
Ex.P.3 via Biradawada Village and laying of the boundary stones
without considering the representations, dated 20.09.2021 and
28.09.2021, as arbitrary, illegal, Capricious, violative of Articles
14, 19 and 21 of Constitution of India and against the spirit of
Constitution of India and to pass such other order."
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri D.Venkata Ramana Reddy, learned
counsel for the petitioner limited his request to direct the
respondent authorities to dispose of the representations, dated
20.09.2021 and 28.09.2021, without touching the merits of the case.
3. Learned Assistant Government Pleader for Revenue and
Sri S.S.Varma, learned Government Pleader for R & B, appearing for
respondents readily agreed to take appropriate action on the
representations, dated 20.09.2021 and 28.09.2021 submitted by the
petitioner, if any, pending with the respondent-authorities.
4. In view of the submission of learned Assistant Government
Pleader for Revenue and the learned Government Pleader for R & B,
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
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 the
respondents to dispose of the representations, dated 20.09.2021 and
28.09.2021 submitted by the petitioner, I find no other alternative,
except to issue such direction.
5. With the above direction, the Writ Petition is disposed of,
directing the respondents to dispose of the representations, dated
20.09.2021 and 28.09.2021 submitted by the petitioner, if any
pending with them, in accordance with law, within four (04) weeks,
from the date of receipt of a copy of this order. There shall be no
order as to costs.
As a sequel, miscellaneous applications, pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 03.11.2021
IS
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.25475 OF 2021
Date: 03.11.2021
IS
