Pamu Prabhakar Rao vs The State Of Andhra Pradesh
2021 Latest Caselaw 3474 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                      WRIT PETITION NO.20028 OF 2021

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

"....to issue a Writ of Mandamus, declaring the action of

respondents 2 to 4 in not taking action on the representation, dated

26.05.2021 of the petitioner, as illegal, arbitrary and consequently

direct respondents 2 to 4 to consider the representation, dated

26.05.2021 submitted by the petitioner and pass such other

order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri P.Ranga Rao, learned counsel for

petitioner limited his request to dispose of representation, dated

26.05.2021 pending before respondent authorities, without touching

the merits of the case.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representation, dated

26.05.2021, if any, pending with the respondent-authorities.

4. Recording the submissions made by 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 overburdened adjudicatory institutions. But, they do no

service to the cause of justice. As the learned counsel for the

2019 (8) SCALE 544 petitioner himself requested to issue a direction to dispose of the

representation, dated 26.05.2021 pending before respondent

authorities, I find no other alternative, except to issue such direction.

5. In the result, the Writ Petition is disposed of, directing

respondents 2 to 4 to dispose of the representation, dated 26.05.2021

pending before them, in accordance with law, after affording

reasonable opportunity to the concerned persons, within

four (04) weeks from the date of a receipt of copy of this order.

No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 13.09.2021

IS THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.20028 OF 2021

Date: 13.09.2021

IS