Andhra Pradesh High Court - Amravati
Appalakondaiah Gari Krishtappa, vs The State Of Andhra Pradesh, on 9 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.6435 OF 2020
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 3rd respondent in not
considering the representation dated 11.11.2019 for
mutating the petitioner name in the revenue records in
respect of his half share for an extent of Ac.0.27 ½ Cents
out of Ac.0.55 cents in Sy.No.454-4 situated at
Kothacheruvu Village and Mandal Ananthapuram District
as illegal arbitrary unconstitutional and consequently
direct the 3rd respondent to issue Pattadar Pass Book and
Title Deed in favour of the petitioner name for an extent of
Ac.0.27 ½ Cents in Sy.No.454-4 situated at Kothacheruvu
Mandal, Kothacheruvu Village, Ananthapuram District
and pass such other order or orders '.
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,
requested this Court to issue a direction to the respondents to
dispose of the representation of the petitioners dated 11.11.2019.
Learned Assistant Government Pleader for Revenue readily
agreed to dispose of the representation of the petitioner dated
11.11.2019, if any, pending with the respondents authorities.
In view of the submission 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
2019 (8) SCALE 544
cases in overburdened adjudicatory institutions. But, they do not
service to the cause of justice. As the learned counsel for the
petitioner himself requested to issue a direction to dispose of the
representation dated 11.11.2019 of the petitioner, I find no other
alternative except to issue such direction.
In the result, the writ petition is disposed of, directing the
respondent authorities to dispose of the representation of the
petitioner dated 11.11.2019, in accordance with law, within four(4)
weeks from today. No costs.
The miscellaneous petitions pending, if any, shall also stand
closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 09.09.2021
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THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.6435 OF 2020
Date: 09-09-2021
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