A.N.R.Infra Projects, vs The State Of Andhra Pradesh
2021 Latest Caselaw 4504 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.16678 OF 2015

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

"....to issue a Writ of Mandamus, declaring the inaction of respondents in considering the representation, dated 18.05.2015 submitted by petitioners seeking to remove the unauthorised constructions in R.S.No.360/2 in Devaguptam Village, Allavaram Mandal, East Godavari District, as illegal, arbitrary, violative of Article 300-A of the Constitution of India and consequently direct the respondents to consider the representation, dated 18.05.2015 submitted by petitioners and initiate necessary action in accordance with law and pass such other order."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri S.Ganesh, learned counsel for

petitioners limited his request to dispose of representation, dated

18.05.2015 pending before the 4th respondent/Tahsildar, without

touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue appearing

for respondents readily agreed to dispose of the representation, if

any, pending with the respondent-authorities.

4. Recording the submissions made by the learned Assistant

Government Pleader for Revenue, 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

2019 (8) SCALE 544 or easy disposal of cases in overburdened adjudicatory institutions.

But, they do no service to the cause of justice. As the learned counsel

for petitioners himself requested to issue a direction to dispose of the

representation, dated 18.05.2015 pending before

4th respondent/Tahsildar, I find no other alternative, except to issue

such direction.

5. In the result, the Writ Petition is disposed of, directing

respondent No.4/Tahsildar to dispose of the representation, dated

18.05.2015, pending before him, in accordance with law, within eight

(08) weeks, from the date of receipt of a copy of this order. There shall

be no order as to costs.

As a sequel thereto, miscellaneous applications, pending,

if any, shall also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 27.10.2021

IS THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.16678 OF 2015

Date: 27.10.2021

IS