Kalla Rama vs The State Of Andhra Pradesh
2021 Latest Caselaw 4106 AP

   THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                 WRIT PETITION NO.23817 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 by not considering the applications which were applied through Meeseva vide Application Nos. TTA012000046628;

TTA012000046629 on dated 10.01.2020 and consequently direct the respondents to de-notify orders delete the petitioners property vide SY No 340/1 measurement in an extent of Ac.0-20 cents which was situated at Yelamanchili Village Mandal Visakhapatnam District from Proforma for notifications/Information of Prohibited Properties list maintained under Section 22-A of the Act issued by the 2nd respondent and pass appropriate orders within 4 weeks by following due process of law and consequently direct the respondents to de-notify orders"

Though the petitioners 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 Nos. TTA012000046628 and TTA012000046629 dated

10.01.2020 submitted by the petitioners, 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

Nos. TTA012000046628 and TTA012000046629 dated 10.01.2020

submitted by the petitioners, 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 MSM,J WP_23817_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

petitioners herself requested to issue a direction to dispose of the

Mee Seva Application Nos. TTA012000046628 and

TTA012000046629 dated 10.01.2020 submitted by the petitioners, 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 Mee Seva Application

Nos.TTA012000046628 and TTA012000046629 dated 10.01.2020

submitted by the petitioners, 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

Sp

2019 (8) SCALE 544