Nellore Kameswaramma, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3435 AP

      THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                   WRIT PETITION NO.19761 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents in not carrying out the corrections in the revenue records in respect of land in survey No.979-1 to an extent of Ac.0.35 cents and in survey No.979-2A to an extent of Ac.0.49, totalling an extent of Ac.0.84 cents of Vavveru Village, Butchireddy Palem Mandal, SPSR Nellore District though petitioner made Mee seva application, dated 07.03.2020 and further petitioner made representation dated 26.07.2021 as illegal, arbitrary and violative of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondents to carryout necessary corrections in respect of said land and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri P.Narahari Babu, learned counsel

for petitioner limited his request to dispose of the online

application Nos.RSB1012000458734, RSB1012000458737 and

RSB1012000458739, dated 07.03.2020 submitted by the petitioner,

without touching the merits of the case.

3. Learned Assistant Government Pleader for Revenue appearing

for respondents readily agreed to dispose of the online application

Nos.RSB1012000458734, RSB1012000458737 and

RSB1012000458739, dated 07.03.2020 submitted by the petitioner,

if any, pending with the respondent-authorities.

4. Recording the submissions of the learned Assistant

Government Pleader for Revenue, 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 no service to the cause of justice. As the learned

counsel for the petitioner himself requested to issue a direction to

dispose of the online application Nos.RSB1012000458734,

RSB1012000458737 and RSB1012000458739, dated 07.03.2020

submitted by the petitioner and pass appropriate orders, 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 consider online application

Nos.RSB1012000458734, RSB1012000458737 and

RSB1012000458739, dated 07.03.2020 submitted by the petitioner

and pass appropriate orders, in accordance with law, within four (04)

weeks from today. No costs.

As a sequel miscellaneous application, pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 08.09.2021

IS

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.19761 OF 2021

Date: 08.09.2021

IS