Smt.Chintha Jojivaram, ... vs Prl Secy, Revenue Dept, Hyderabad ...
2021 Latest Caselaw 4502 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION No.32398 OF 2016


ORDER:-

        This Writ Petition is filed under Article 226 of the

Constitution of India, seeking the following relief/s:-

       "... to issue a writ, order or direction more particularly
       one in the nature of writ of Mandamus declaring the
       action of respondents 3 and 4 in not considering the

representation of the petitioner dt 12.04.2016 for issue of Form No.7 to the petitioner as illegal, arbitrary and violative of Article 14 of the Constitution of India and consequently direct the respondents 3 and 4 to consider the representation of the petitioner dated 12.04.2016 for issue of Form No.7 to the petitioner and pass such other order or orders ..."

2. Heard.

3. Though the petitioner made several allegations against

the respondents, during hearing, learned counsel for the

petitioner requested this Court, without touching the merits

of the case, to issue a direction to the respondents to dispose

of the representation dated 12.04.2016 in accordance with

law.

4. Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representation of the

petitioner, dated 12.04.2016, if any, pending with the

authorities.

5. In view of the submission of the learned Assistant

Government Pleader, I need not decide the truth of 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 representation dated 12.04.2016, I find no other

alternative except to issue such direction.

6. In the result, the Writ Petition is disposed of, at the

stage of admission, with the consent of both counsel,

directing the respondents to dispose of the representation

dated 12.04.2016 in accordance with law, within eight (8)

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

The miscellaneous petitions pending, if any, shall stand

closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY

Date : 03-11-2021

EPS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.32398 OF 2016

Date : 03-11-2021

EPS