Constitution Of India vs P. Venkatesh1"
2021 Latest Caselaw 4287 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                    WRIT PETITION No.32675 OF 2014


ORDER:-

         This Writ Petition is filed under Article 226 of the

Constitution of India, seeking to direct the respondent Nos.4

and 11 to consider the petitioner's representation dated

02.09.2014 and 17.09.2014 and file a report before this

Court.

Though the petitioner made several allegations against

the respondents, during hearing, learned counsel for the

petitioner requested this Court, without touching the merits

of the case, to issue a direction to the respondent Nos.4 and

11 to dispose of the representations dated 02.09.2014 and

17.09.2014 in accordance with law.

Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representations of the

petitioner, dated 02.09.2014 and 17.09.2014, if any pending

with the authorities.

In view of the submission of the learned Assistant

Government Pleader for Revenue, I need not decide the truth

of 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 representations dated 02.09.2014 and 17.09.2014, I find

no other alternative except to issue such direction.

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

stage of admission, with the consent of both counsel,

directing the respondent Nos.4 and 11 to dispose of the

representations dated 02.09.2014 and 17.09.2014, in

accordance with law, giving an opportunity of hearing to the

respondent Nos.5 to 10, if law requires to accord such an

opportunity, within eight (8) weeks from the date of receipt of

copy of this order. No costs.

The miscellaneous petitions pending, if any, shall stand

closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY

Date : 25-10-2021

EPS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.32675 OF 2014

Date : 25-10-2021

EPS