V Raja Naidu Raja vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3886 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION No.22232 OF 2021

ORDER:

This Writ Petition is filed under Article 226 of the Constitution

of India, seeking the following relief:

".....to issue a Writ, Order or direction more particularly one in the nature of Writ of mandamus declaring the action of the 4th Respondent in not responding to the representation dated 24.08.2021 to enquire into the issue and remove the fence on the path way to Sy.Nos. 494, 481 and the way to petitioners well at Settigaripalli Village, Chittoor Mandal, Chittoor District, without following due process of law as illegal, arbitrary and in violation of principle of natural justice and violation of Article 14 and 300-A of the Constitution of India and consequently direct the 4th Respondent to complete the process of proper enquiry in accordance with Law and pass such other orders...."

2. Though the petitioners made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioners requested this Court to issue a direction to the

respondents to dispose of the representation dated 24.08.2021

submitted by the petitioners, without touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representation dated

24.08.2021 submitted by the petitioners, if any pending with the

respondent authorities.

4. In view of the submission of Government Pleader for Revenue

appearing for respondents, I need not decide the truth or otherwise of

the allegations made in the petition.

5. 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 be

passed 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 petitioners himself requested to issue a

direction to dispose of the representation dated 24.08.2021 submitted

by the petitioners, I find no other alternative except to issue such

direction.

6. In the result, Writ Petition is disposed of, directing the 4th

respondent/ Tahsildar to dispose of representation dated 24.08.2021

submitted by the petitioners, in accordance with law, within four (04)

weeks from the date of receipt of a copy of this order. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 01.10.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.22232 OF 2021

Date: 01.10.2021

KK