Pamchuru Madhusudan vs The. State Of Ap
2021 Latest Caselaw 3878 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION NO.12650 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to direct respondent Nos.2 to 4 to delete the names of

the unofficial respondent Nos. 5 to 7 in the web-land (1B

(ROR) Aangal ect.) with reference to our lands in an Ac. 0-28

cents in Sy. No. 3/6, Ac. 0-22 cents in Sy. No. 3/2A, Ac. 3-43

cents in Sy. No. 3/1, Ac. No. 0-32 cents in Sy. No. 24/1B,

Ac.0.79 cents in Sy. No. 28/3C, Ac. 0-21 cents in Sy. No.

3/2B, Ac. 0-88 cents in Sy. No. 3/2C and Ac.0-51 cents in

Sy.No. 24/2F total extent of Ac.6-64 cents 3-34 cents out of

total extent o AC13-87 cents in various survey numbers

situated at Chinnapanduru village fields, Varadaiahpalem

Mandal, Chittoor District by suspend the 4th respondent

order dated 14-03-2021 in D.DIS.ROR/..../2020 and pass

such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri V.Eswaraiah Chowdary, learned

counsel for the petitioner limited his request to dispose of the

representations made by the petitioner dated 21.03.2021 and

26.03.2021, without touching the merits of the case.

3. Learned Assistant Government Pleader for Land Acquisition,

appearing for respondents readily agreed to dispose of the

representations made by the petitioner dated 21.03.2021 and

26.03.2021, if any, pending with the respondent-authorities.

4. Recording the submissions of the learned Government Pleader

for Land Acquisition, 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 not

serve to the cause of justice. As the learned counsel for the petitioner

himself requested to issue a direction to dispose of the

representations made by the petitioner dated 21.03.2021 and

26.03.2021, 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 representations made by the

petitioner dated 21.03.2021 and 26.03.2021, in accordance with law,

within four (04) weeks from today. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 01.10.2021

Psr.

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.9698 OF 2021

Date: 01.10.2021

IS