Order vs Unknown
2021 Latest Caselaw 3650 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION No.20873 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 directing the 2 to 5 Respondents to consider the Representation Dated 12.08.2021 thereby seeking not to convert existing pond Buchemma Cheruvu, which is earmarked for agricultural purpose for time immemorial as Fish Farming pond in R.S.No.15 admeasuring Ac.2-48 cents in Jagannadhapuram Agraharam in Rajanagaram Mandal, East Godavari District, in order to follow due process of law by declaring 2 to 5 Respondents arbitrary action is being illegal and violation of Articles 14 and 21 of the Constitution of India and pass such other orders ...."

2. Though the petitioners made several allegations against the

respondents, during the course of hearing learned counsel for the

petitioners requested this Court without touching the merits of the

case, to issue a direction to the respondents to dispose of the

representation dated 12.08.2021 submitted by the petitioners.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representation dated

12.08.2021 submitted by the petitioners, if any pending with the

respondent authorities.

4. In view of the submission of Government Pleader for Revenue

appearing for respondents, I need not decide the truth or otherwise of

the allegations made in the petition.

5. 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 not serve to the cause of

justice. As the learned counsel for the petitioners himself requested to

issue a direction to dispose of the representation dated 12.08.2021

submitted by the petitioners, I find no other alternative except to

issue such direction.

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

respondents 2 to 5 to dispose of representation dated 12.08.2021

submitted by the petitioners, in accordance with law, within eight (08)

weeks from the date of receipt of a copy of this order. No costs.

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

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 21.09.2021

KK

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO. 20873 OF 2021

Date: 21.09.2021

KK