Andhra Pradesh High Court - Amravati
Yalavarthy Koushik Kalmadikar vs The State Of Andhra Pradesh on 3 November, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.25572 OF 2021
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:-
"....to issue a Writ one in the nature of a Writ of Mandamus or any
other appropriate Writ to declaring the inaction of the 2nd
respondent is not disposing of the claim application of the
petitioners dated 10-01-2019 entering the name of the petitioners in
the Resettlement register and other revenue records and for deletion
of the properties of the petitioners from the prohibitary list
furnished by the revenue officials to the Registration department
under Section 22A(1) of Registration Act, 1908, as highly illegal,
arbitrary and unconstitutional being violative of Articles 14, 21 and
300A of the Constitution of India and also violative of principal of
natural justice and consequently direct the 2nd Respondent to
dispose of the claim applications dated 10.01.2019 and pass..."
2. Though the petitioners made several allegations against the
respondents, during hearing, Sri N.Mohan Krishna, learned counsel
for the petitioners limited their request to dispose of the online
Application No.APDL011900168311, dated 10.01.2019 submitted by
the petitioners 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. APDL011900168311, dated
10.01.2019 submitted by the petitioners 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 petitioners himself requested
to issue a direction to dispose of the online Application
No.APDL011900168311, dated 10.01.2019 submitted by the
petitioners 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.
APDL011900168311, dated 10.01.2019 submitted by the petitioners
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.25572 OF 2021
Date: 03.11.2021
IS
