Parvathareddy Krishnavenamma vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4100 AP

   THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.23974 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"To issue Writ of Mandamus declaring the inaction of the Respondents more particularly the action of the Respondent No 4 in not issuing the Death Certificate of the petitioner husband P Sudhakar Reddy who died on 17.03.2017 despite of the representations dated 09.04.2021 and GramaWard Sachivalayam Application dated 09.09.2021 and transaction No LRBD012002108138 as being illegal arbitrary Articles 14 and 21 of the constitution of India violation of Registration of Births and Deaths Act and rules made thereunder and consequently direct the Respondents more particularly Respondent No 4 to issue death certificate in pursuance of the application of the petitioner dated 09.09.2021 made through Grama Ward Sachivalayam transaction No LRBD012002108138 and direct Respondent No.4 to issuing Death Certificate of petitioners husband Parvathareddy Sudhakar Reddy of Andagundala village within the jurisdiction of the Tada Mandal"

Though the petitioner made several allegations against the

respondents, during hearing, Sri M. Delhi Babu, learned counsel for

the petitioner limited his request to dispose of the Mee Seva

Application No. LRBD012002108138 dated 09.09.2020 submitted by

the petitioner, without touching the merits of the case.

Learned Assistant Government Pleader for Revenue appearing

for respondents readily agreed to dispose of the Mee Seva Application

LRBD012002108138 dated 09.09.2020 submitted by the petitioner,

if any, pending with the respondent-authorities.

Recording the submission of the learned 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 MSM,J WP_23720 _2021

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 Mee Seva

Application No.LRBD012002108138 dated 09.09.2020 submitted by

the petitioner, I find no other alternative, except to issue such

direction.

With the above direction, writ petition is disposed of, directing

Respondent No.7-Tahsildar, Varadayapalem Mandal, Chittoor

District, to dispose of Mee Seva Application No. LRBD012002108138

dated 09.09.2020 submitted by the petitioner within four (04) weeks

from the date of receipt of a copy of this order, if the said Mee Seva

application is in compliance of the mandatory requirement under the

provisions of Andhra Pradesh Rights in Land and Pattadar Pass

Books Act, 1971(Act No. 26 of 1971) and rules framed therein. No

costs.

Consequently, miscellaneous applications, pending if any,

shall stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:20.10.2021

Sp

2019 (8) SCALE 544