Ravuri Krishna Reddy vs The State Of Ap
2021 Latest Caselaw 3526 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.24744 OF 2020


ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue a Writ/Order/Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not conducting enquiry on the illegalities taken place in House Site beneficiaries list dt 03.03.20 of GarlapaduVillage, Maddipadu Mandal, Prakasam District pursuant to representation dt 16.06.2020 of the petitioner as illegal, arbitrary without jurisdiction besides violation of Art 14 of the Constitution of India and consequently direct the Respondents to enquire into the illeagalities in final list dated 03.03.20 of house site beneficiaries of Garlapadu Village, Maddipadu Mandal, Prakasam District pursuant to Representation dt 16.06.20 of the petitioner forthwith."

Though the petitioner made several allegations against the

respondents, during hearing, learned counsel for the petitioner

without touching the merits of the case, requests this Court to issue

a direction to the respondents to dispose of the representation of the

petitioner dated 16.06.2020.

Learned Assistant Government Pleader for Revenue readily

agreed to dispose of the representation of the petitioner dated

16.06.2020, if any, pending with the respondent 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

serve to the cause of justice. As the learned counsel for the petitioner

himself requested to issue a direction to dispose of the

representation dated 16.06.2020 of the petitioner, I find no other

alternative except to issue such direction.

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representation of the petitioner dated

16.06.2020, submitted by the petitioner within four (4) weeks from

the date of receipt of copy of this order. No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 15.09.2021 tm

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.24744 OF 2020

Date: 15-09-2021 tm