Andhra Pradesh High Court - Amravati
Order vs No.Tta012100070766 ... on 27 October, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.24685 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 in action onthe part of
respondent No.2 in considering petitioner's Mee Seva application
No.TTA012100070766 Dt.28.06.2021 wherein the petitioner
requested to remove his land in an extent of Ac.0.75 cents in
D.No.407/2 of Chinnamachupalle Village fields, Chennuru Mandal,
Kadapa District from the prohibition list as arbitrary, illegal,
contrary to the procedure established by law, apart from being
voilative of fundamental rights guaranteed under Articles 14, 19 and
21 of the Constitution of India and consequently direct respondent
No.2 to delete the land in an extent of Ac.0.75 cents in D.No.407/2
of Chinnamachupalle Village fields, Chennuru Mandal, Kadapa
District from the prohibitory list and pass such other order..."
2. Though the petitioner made several allegations against the
respondents, during hearing, P.V.N.Kiran Kumar, learned counsel for
the petitioner limited his request to dispose of the online Application
No.TTA012100070766 Dt.28.06.2021 submitted by the petitioner
through Mee Seva, without touching the merits of the case.
3. Learned Assistant Government Pleader for Revenue-cum-
Stamps and Registration appearing for respondents readily agreed to
dispose of the online Application No.TTA012100070766
Dt.28.06.2021 submitted by the petitioner through Mee Seva, if any,
pending with the respondent-authorities.
4. Recording the submissions of the learned Government Pleader
for Revenue-cum-Stamps and Registration, 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 not serve to the cause of
justice. As the learned counsel for the petitioners himself requested
to issue a direction to dispose of the online Application
No.TTA012100070766 Dt.28.06.2021 submitted by the petitioner
through Mee Seva, I find no other alternative, except to issue such
direction.
5. In the result, the Writ Petition is disposed of, directing the
respondent authorities to dispose of the online Application
No.TTA012100070766 Dt.28.06.2021 submitted by the petitioner
through Mee Seva, in accordance with law, within two (02) months
from the date of receipt of a copy of this order. No costs.
As a sequel, miscellaneous application, pending, if any, shall
also stand closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 27.10.2021
IS
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.24685 OF 2021
Date: 27.10.2021
IS
