Sappa Srinivas, vs The Government Of A.P,
2021 Latest Caselaw 4108 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.23720 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 action of the respondents not considering the case of the petitioners to mutate their names in Record of Rights and issuing of Title Deed cum Epass book to the 1St petitioner to an extent of Ac.1-11 cts in R.S No.137/2 and to the 2nd petitioner to an extent of Ac.0-35 ½ in R.S No.87/1 in Prodduvaka Revenue Village Mudinepalli Mandal Krishna Dist are illegal arbitrary contrary to law and violation of provisions of Constitution of India and further direct the respondents to consider to mutate the names of the petitioners in R.O.R and issue the Title deed cum E-Passbook to their above respective lands"

Though the petitioner made several allegations against the

respondents, during hearing, Sri T.V.V. Koteswara Rao, learned

counsel for the petitioner limited his request to dispose of the Mee

Seva Application No.RMU012106365536 dated 15.03.2020

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

No.RMU012106365536 dated 15.03.2020 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

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_23720 _2021

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.RMU012106365536 dated 15.03.2020 submitted by

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

direction.

With the above direction, writ petition is disposed of directing

the respondents to dispose of Mee Seva Application

No.RMU012106365536 dated 15.03.2020 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

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