Naidana Venu Gopala Rao, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3440 AP

        THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION No.19716 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 seeking the action of the respondents to consider my representation dated 02.03.2020 and delete the petitioner's property from Proforma for notifications/Information of Prohibited Properties issued by the 2nd respondent at Yelamanchili Village and Revenue Mandal, Sub-Division, Viskhapatnam District pass appropriate orders within 4 weeks by following due process of law and consequently direct the respondents to denotify orders and pass such other orders...".

2. Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

limited his request to dispose of the Mee Seva Applications dated

10.01.2020 and 02.03.2020 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 Mee Seva

Applications dated 10.01.2020 and 02.03.2020 submitted by the

petitioner, if any, pending with the respondent authorities.

4. Recording the submissions of the learned 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

2019 (8) SCALE 544

overburdened adjudicatory institutions. But they do not serve to the

cause of justice. As the learned counsel for the petitioner himself

requested to issue a direction to dispose of the Mee Seva Applications

dated 10.01.2020 and 02.03.2020 submitted by the petitioner, 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 Mee Seva Applications dated

10.01.2020 and 02.03.2020 submitted by the petitioner, 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: 08.09.2021

KK

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.19716 OF 2021

Date:08.09.2021

KK