Order vs Katta Satyanarayanamma As Per The ...
2021 Latest Caselaw 4226 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.24235 OF 2021

ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus, declaring the delay and action on the part of the Respondent No.1 in considering and disposing of the revision petition dated 30.03.2002 filed by mother of the Petitioner named Katta Satyanarayanamma as per the orders in W.P.No.11976/1996, dated 29.01.2002 as arbitrary, illegal and consequently direct the Respondent No.1 to dispose of the stay petition and main revision filed by the mother of the Petitioner in accordance with law forthwith and till then not to disturb the possession of the Petitioner over the land to an extent Ac.4-80 cents in Sy.Nos.259/1B, 259/1C and 259/1D of Ganapavaram Village, Mailavaram Mandal, Krishna District and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri P.Nagendra Reddy, learned counsel

for the petitioner limited his request to dispose of Revision Petition

dated 30.03.2002, without touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for the

respondents readily agreed to dispose of the Revision Petition dated

30.03.2002, if any, pending with the respondent-authorities.

4. Recording the submissions made by 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 no

2019 (8) SCALE 544

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

petitioner himself requested to issue a direction to dispose of the

Revision Petition dated 30.03.2002, I find no other alternative, except

to issue such direction.

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

respondent No.1 to dispose of the Revision Petition dated

30.03.2002, in accordance with law, within four (04) weeks from the

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

As a sequel miscellaneous application, pending, if any, shall

also stand closed.

__________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 23.10.2021

VSL

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.24235 OF 2021

Date: 23.10.2021

VSL