Constitution Of India vs 2
2021 Latest Caselaw 4288 AP

  THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

              WRIT PETITION No.28087 OF 2009


ORDER:-

      This Writ Petition is filed under Article 226 of the

Constitution of India, seeking to direct the respondent Nos. 1

to 4 to consider the petitioner's representations dated

03.03.2007, 03.11.2007 and to hand over the petitioner's

property "Acharya P.C. Reddy Samaja Mandiram", situated at

Padarupalli, Sri Potti Sreeramulu Nellore District, which was

highhandedly taken over by the 4th respondent and direct the

respondent Nos.5 and 6 not to interfere with the activities of

the petitioner society.

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.1 to 4

to dispose of the representations dated 03.03.2007 and

03.11.2007 in accordance with law.

Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representations of the

petitioner, dated 03.03.2007 and 03.11.2007, if any, pending

with the authorities.

In view of the submission of the learned Assistant

Government Pleader, 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

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 03.03.2007 and 03.11.2007 , 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.1 to 4 to dispose of the

representations dated 03.03.2007 and 03.11.2007, in

accordance with law, as expeditiously as possible. No costs.

The miscellaneous petitions pending, if any, shall stand

closed.

_________________________________________ JUSTICE M.SATYANARAYANA MURTHY

Date : 25-10-2021

EPS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.28087 OF 2009

Date : 25-10-2021

EPS