Andhra Pradesh High Court - Amravati
Rekhananagavalli vs The State Of Andhra Pradesh on 14 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.20145 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 of the
3rd respondent in not disposing the petitioner land
conversion OnLine application vide application No.TANLCR
011800039494, dated 18.08.2018 to convert the land from
Agriculture land to Non Agriculture land under
G.O.MS.NO.98, dated 19.02.2018 for an extent of Ac.1.97
cents in Sy.No.216/A at Dimili village, Kotturu Mandal,
Srikakulam District is highly illegal, arbitrary, violation of
Articles 14, 21 and 300A of the Constitution of India and
also violation of the principles of natural justice consequently
direct the 3rd respondent to dispose of the petitioner land
conversion OnLine application vide application No.TANLCR
011800039494, dated 18.08.2018 to convert the land from
Agriculture land to Non Agriculture land under
G.O.MS.NO.98, dated 19.2.2018 for an extent of Ac.1.97
cents in Sy.No.216/A at Dimili village, Kotturu Mandal,
Srikakulam District and pass such other order."
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri T.Tejeswara Rao, learned counsel
for petitioner limited his request to direct respondent authorities to
dispose of online Application bearing No.TANLCR011800039494,
dated 18.08.2018 submitted by the petitioner, without touching the
merits of the case.
3. Learned Assistant Government Pleader for Land Revenue,
appearing for respondent authorities readily agreed to dispose of
online Application bearing No.TANLCR011800039494, dated
18.08.2018 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 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 respondents to
dispose of online Application bearing No.TANLCR011800039494,
dated 18.08.2018 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 online Application bearing
No.TANLCR011800039494, dated 18.08.2018 submitted by the
petitioner, in accordance with law, within four (04) weeks 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: 14.09.2021
VSL
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.20145 OF 2021
Date: 14.09.2021
VSL
