Nuthulapati Peter Paul Prasad, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4505 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                WRIT PETITION No.16075 OF 2020


ORDER:-

       This Writ Petition is filed under Article 226 of the

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

      "... to issue a Writ of Mandamus or any other appropriate
      Writ, order or direction, directing the respondents to

consider the representation of the petitioners dated 13.07.2020 in the light of the G.O.Ms.No.304 (Revenue - Assignment - I) Department dated 11.06.2018 and pass such other order or orders ..."

2. Heard.

3. Though the petitioners made several allegations against

the respondents, during hearing, learned counsel for the

petitioners requested this Court, without touching the merits

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

of the representation dated 13.07.2020 in accordance with

G.O.Ms.No.304 (Revenue - Assignment - I) Department dated

11.06.2018.

4. Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representation of the

petitioners, dated 13.07.2020, 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

petitioners himself requested to issue a direction to dispose

of the representation dated 13.07.2020, 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 13.07.2020 in the light of G.O.Ms.No.304 (Revenue -

Assignment-I) Department dated 11.06.2018, 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.16075 OF 2020

Date : 03-11-2021

EPS