Andhra Pradesh High Court - Amravati
Nallamothu Babu Rao vs The State Of Andhra Pradesh, on 27 October, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.24611 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 inaction on the part of
respondents on petitioner's A.P. Online application dated
09.09.2021 submitted for deleting petitioner's agricultural landed
property of Ac.0.50 cents in Sy.No.651/8 of Boddanapalle Revenue
Village, Agiripalle Mandal, Krishna District from the list of
Prohibited Property under Section 22-A(1)(a) of Registration
Act, 1908, as illegal, irregular, irrational, amounts to non-discharge
of legal obligation conferred on them under the provisions of
Registration Act, 1908, offends Articles 14 and 21 of Constitution of
India and consequently direct the respondents to decide petitioner's
application by deleting said land from the list of Prohibited Property
for registration and pass such other order..."
2. Though the petitioner made several allegations against the
respondents, during hearing, Smt.Nimmagadda Revathi, learned
counsel for the petitioner limited her request to dispose of the online
Application No.TTA012100074964, dt.09.09.2021 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.TTA012100074964,
dt.09.09.2021 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
2019 (8) SCALE 544
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.TTA012100074964, dt.09.09.2021 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.TTA012100074964, dt.09.09.2021 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
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.24611 OF 2021
Date: 27.10.2021
IS
