K.Sarada vs .The State Of Andhra Pradesh
2021 Latest Caselaw 4537 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
                         WRIT PETITION NO.25762 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue Writ order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of 2nd respondent in not deleting survey number of petitioner's land in Sy.No.437 to an extent of Ac.3.18 cents situated at Budile Village, Gorantla Mandal, Anantapuramu District on the application made by the petitioner for deletion of land of petitioner from prohibitory property list, as illegal, arbitrary, violative of principles of natural justice and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri K.Srinivas, learned counsel for the

petitioner limited his request to dispose of the online Application

No.APDL011800111712, dated 02.06.2018, submitted by the

petitioner 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.APDL011800111712, dated

02.06.2018 submitted by the petitioner 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

2019 (8) SCALE 544

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 online Application

No.APDL011800111712, dated 02.06.2018 submitted by the

petitioner 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.APDL011800111712, dated 02.06.2018 submitted by the

petitioner 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: 08.11.2021

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.25762 OF 2021

Date: 08.11.2021

IS