Constitution Of India vs Though The Petitioner Made ...
2021 Latest Caselaw 4293 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION No.4160 OF 2009


ORDER:-

         This Writ Petition is filed under Article 226 of the

Constitution of India, seeking to direct the respondents to

consider the representations dated 19.02.2007, 03.11.2007

and 24.01.2008 of the petitioner-society for construction of

the Dhobi gats and to permit the petitioner society families to

construct house sites land in question.

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 representations dated 19.02.2007, 03.11.2007 and

24.01.2008 in accordance with law.

Learned Assistant Government Pleader for Revenue,

readily agreed to dispose of the representations of the

petitioner, dated 19.02.2007, 03.11.2007 and 24.01.2008, 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

2019 (8) SCALE 544

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 19.02.2007, 03.11.2007 and

24.01.2008, 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 respondents to dispose of the representations

dated 19.02.2007, 03.11.2007 and 24.01.2008 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

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.4160 OF 2009

Date : 25-10-2021

EPS