Vakati Vijaya Shankar vs The State Of Andhra Pradesh
2021 Latest Caselaw 4496 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
                    WRIT PETITION NO.25531 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 the action of the Respondent No.2 in notifying the land to an extent admeasuring 959.84 sq.yds in Sy.No.372, Kondayapalem, Nellore district is illegal, arbitrary, contrary to the provisions of Sec.22-A of Registration Act, and violation of Art.21 and 300A of Constitution of India and consequently direct the Respondents No.1 and 2 to de-notify the land to an extent admeasuring 959.84 sq.yds in Sy.No.372, Kondayapalem, Nellore district from the Prohibited properties list and pass..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Harinath Reddy Soma, learned

counsel for the petitioner limited his request to dispose of the online

Application No.TTA012100075116 dated 13.09.2021, submitted by

the petitioner through Mee-Seva, without touching the merits of the

case.

3. Learned Assistant Government Pleader for Revenue-cum-

Stamps and Registration appearing for respondents readily agreed to

dispose of the online Application No. TTA012100075116 dated

13.09.2021 submitted by the petitioner through Mee Seva, if any,

pending with the respondent-authorities.

4. Recording the submissions of the learned Government Pleader

for Revenue-cum-Stamps and Registration, 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 no service to the cause of

justice. As the learned counsel for the petitioner himself requested to

issue a direction to dispose of the online Application

No.TTA012100075116 dated 13.09.2021 submitted by the petitioner

through Mee Seva, 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 online Application

No.TTA012100075116 dated 13.09.2021 submitted by the petitioner

through Mee Seva, in accordance with law, within two (02) months

from the date of receipt of a copy of this order. No costs.

As a sequel, miscellaneous application, pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 03.11.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.25531 OF 2021

Date: 03.11.2021

IS