Gaderosi Reddy vs The State Of Andhra Pradesh
2021 Latest Caselaw 4101 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.23868 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 seeking the action of the respondents to release the petitioners documents vide Document No.1916/1996 in Survey No 83/1B in an extent of Ac.5-00 cents, Document No.337/1997 in Survey No 85/1A in an extent of Ac.5-00 cents and Document No.388/1997 in Survey No.86/1, 85/1B, 85/2B in an extent of Ac.4-88 cents which were situated at Gudilova village, Anandapuram Mandal Visakapatnam District and consequently direct the respondents to denotify orders and to release the documents by following due process of law"

Though the petitioner made several allegations against the

respondents, during hearing, Ms. M. Vinodini Ruth, learned counsel

for the petitioner limited her request to dispose of the Mee Seva

Application No.TTA012100075420, dated 17.09.2021 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

No.TTA012100075420, dated 17.09.2021 submitted by the

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

Recording the submissions 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

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

2019 (8) SCALE 544 MSM,J WP_23868_2021

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

herself requested to issue a direction to dispose of the Mee Seva

Application No.TTA012100075420, dated 17.09.2021 submitted by

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

direction.

In the result, the Writ Petition is disposed of, directing the

respondent authorities to dispose of the Mee Seva Application

No.TTA012100075420, dated 17.09.2021 submitted by the

petitioner, in accordance with law, within two (02) months from the

date of receipt of a copy of this order. No costs.

Consequently, miscellaneous applications, pending if any,

shall stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date:20.10.2021

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