Andhra Pradesh High Court - Amravati
Pidugu Ramulamma vs The State Of Andhra Pradesh, on 8 November, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.25785 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 4th respondent
in refusing to receive, register and deliver the sale deed in respect of
land admeasuring Ac.0.10 cents situated in Sy.No.1190 of
Rangasamudram Village, Porumamilla Mandal, YSR Kadapa
District, which is arbitrary, illegal, violative of fundamental rights
guaranteed to the petitioner under Articles 14, 19 and 21 of the
Constitution of India and the Constitutional right guaranteed under
Article 300-A of the Constitution of India apart from being contrary
to the provision of Section 22-A of the Registration Act, 1908 as
amended by Act 19 of 2007 with a consequential direction to the
4th respondent to receive, register and release the sale deed on its
presentation by the petitioner in the interest of justice and pass
such other order..."
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri Mohan Nair Rajeev Kumar, learned
counsel for the petitioner limited his request to dispose of the online
Application No.TTA012100069042, dated 07.05.2021, 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.TTA012100069042, dated
07.05.2021 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
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.TTA012100069042, dated 07.05.2021 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.TTA012100069042, dated 07.05.2021 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
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.25785 OF 2021
Date: 08.11.2021
IS
