Andhra Pradesh High Court - Amravati
Padala Pydamma vs The State Of Andhra Pradesh, on 21 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.20870 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 action of the 2nd
respondent in not disposing of petitioners applications under section
22-A(1)(A) applications dated 03.07.2020 is illegal, arbitrary
unconstitutional and consequently direct the 2nd respondent to
consider and dispose of the petitioners applications vide the 1st
petitioner application on 03.07.2020 vide application No
TTA012000052999 relating to Sy.No.36/1 of an extent of Ac.0.64
Cents situated in Peddipalem Village, Anandapuram Mandal,
Visakhapatnam District, 2nd petitioner application dated 03.07.2020
vide application No TTA012000052996 of petitioners lands relating to
Sy.Nos. 36/2, 36/3, 37/3, 38/1 and 38/2 of an extent of Ac 2.15
Cents situated in Peddipalem Village, Anandapuram Mandal,
Visakhapatnam District and 3rd petitioner application dated
03.07.2020 vide application No TTA012000052998 of their lands
relating to Sy.No.36/ 1 of an extent of Ac 0.22 Cents situated in
Peddipalem Village, Anandapuram Mandal, Visakhapatnam District
according to law and pass such other orders...".
2. Though the petitioners made several allegations against the
respondents, during hearing, learned counsel for the petitioners
limited his request to dispose of the On-line Applications Nos.
TTA012000052999, TTA012000052996 and TTA012000052998,
dated 03.07.2020 submitted by the petitioners, without touching the
merits of the case.
3. Learned Assistant Government Pleader for Revenue
appearing for respondents readily agreed to dispose of the On-line
Applications Nos. TTA012000052999, TTA012000052996 and
TTA012000052998, dated 03.07.2020 submitted by the petitioners, 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 not serve to the
cause of justice. As the learned counsel for the petitioners himself
requested to issue a direction to dispose of the On-line Applications
Nos. TTA012000052999, TTA012000052996 and TTA012000052998,
dated 03.07.2020 submitted by the petitioners, 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 the On-line Applications Nos.
TTA012000052999, TTA012000052996 and TTA012000052998,
dated 03.07.2020 submitted by the petitioners, in accordance with
law, within four (04) weeks from today. No costs.
As a sequel, miscellaneous application, 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.20870 OF 2021
Date:21.09.2021
KK
