Dandu. Narasimhulu, vs State Of Andhra Pradesh,
2021 Latest Caselaw 4172 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                          WRIT PETITION NO.5568 OF 2021


ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue a writ or direction more particularly in the nature of a Writ of Mandamus under Article 226 of the constitution of India declaring the action of the respondents in not paying exgratia to the petitioners with respect to their lands affected in excavation of SSLC canal in telugu ganga project by considering the report of the 7th respondent in RcB.264/2017, dated 12.06.2017 as illegal, arbitrary and violation of Art 300-A of Constitution of India and consequently direct the respondents to pay exgratia to the lands belonging to the petitioners".

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

requested this Court without touching the merits of the case,

requests this Court to issue a direction to the respondents to dispose

of the representation/application of the petitioner sdated

22.05.2017.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the representation of the petitioners dated

22.05.2017, if any, pending with the respondents authorities.

In view of the submission of the learned Assistant 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

2019 (8) SCALE 544

Court held that such orders may make for a quick or easy disposal of

cases in overburdened adjudicatory institutions. But, they do not

service to the cause of justice. As the learned counsel for the

petitioners himself requested to issue a direction to dispose of the

representation dated 22.05.2017 of 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 herein to dispose of the

application/representation of the petitioner dated 22.05.2017,

keeping in view the report in Rc.B.264/2017, dated 12.06.2017 and

recommendations made by Sub-Collector, Gudur to Special Deputy

Collector, Telugu Ganga Project, SPSR Nellore District, dated

01.02.2019, in accordance with law, within Two(2) months from the

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

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 22.10.2021 tm

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.5568 OF 2021

Date: 22-10-2021 tm