Village And Consequently Direct ... vs Though The Petitioner Made ...
2021 Latest Caselaw 4289 AP

  THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

               WRIT PETITION No.32791 OF 2014


ORDER:-

       This Writ Petition is filed under Article 226 of the

Constitution of India, seeking to direct respondent Nos.1 to 4

to prevent the illegal attempt of the 5th respondent in

occupying the Government Poramboke land situated in

between the R & B Road leading from Lingamparthy to

Yeleswaram and the lands of the 5th respondent situated in

adjacent Survey Nos.560, 558/1 and 561 of Lingamparthy

Village and consequently direct the respondent Nos.1 to 4 to

consider the petitioner's representation dated 23.09.2014.

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 respondents to dispose

of the representation dated 23.09.2014 in accordance with

law.

Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representation of the

petitioner, dated 23.09.2014, 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 representation dated 23.09.2014, 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 4th respondent to dispose of the representation

dated 23.09.2014 in accordance with law, within four (4)

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

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.32791 OF 2014

Date : 25-10-2021

EPS