Jammula Nirajani Devi vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4525 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.25682 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue an appropriate writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of respondent authorities in not mutating the petitioner name in revenue records as per meeseva application vide application No ADLC012108105171 dated 28.06.2021 in Sy.No.80/4c admeasuring an extent of Ac. 2. 60 cents situated at Munagapadu village G.Konduru Mandal Krishna District and to issue a consequential direction to declare the same from the prohibition list U/s 22A of Registration Act in pursuance of G.O.Ms.No.361,dated 29.09.2015 and to pass such other order or orders in the interest of Justice."

2. Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for petitioner limited

his request to dispose of the representation dated 28.06.2021 made

by petitioner, without touching the merits of the case.

3. Learned Assistant Government Pleader for

Revenue, appearing for respondents readily agreed to dispose of the

representation dated 28.06.2021 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions of 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

or easy disposal of cases in overburdened adjudicatory institutions.

2019 (8) SCALE 544

But, they do not serve to the cause of justice. As the learned counsel

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

the representation dated 28.06.2021 submitted by the petitioner, I

find no other alternative, except to issue such direction.

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

respondents to dispose of the representation dated 28.06.2021

submitted by the petitioner and pass appropriate order in

accordance with law, within four (4) weeks from the date of receipt of

copy of this order. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 05.11.2021

AKN

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.25682 OF 2021

Date: 05.11.2021

AKN