Andhra Pradesh High Court - Amravati
U.Giddaiah vs The State Of Andhra Pradesh on 23 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.20414 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 keeping the claim application No APDL011700042711
dated 14.11.2017 submitted by the petitioner without considering
the same as per the provisions of A.P Dotted Lands (Updation In Re-
Settlement Register) Act 2017 as illegal and arbitrary and
consequently direct the 2nd respondent to consider the claim
application No.APDL011700042711 dated 14.11.2017 as per the
provisions of A.P Dotted Lands (Updation In Re-Settlement Register)
Act 2017 and update the entry No.16 of Re-Settlement Register and
delete from the list notified under Section 22-A (1) of Registration Act
1908 and pass such other order..."
2. Though the petitioner made several allegations against the
respondents, during hearing, Sri U.Ramanjaneyulu, learned
counsel for the petitioner limited his request to dispose of the
claim application No.APDL011700042711 dated 14.11.2017,
submitted by the petitioner, without touching the merits of the
case.
3. Learned Assistant Government Pleader for Stamps and
Registration appearing for respondents readily agreed to dispose
of the claim application No.APDL011700042711 dated 14.11.2017
submitted by the petitioner, if any, pending with the respondent-
authorities.
4. Recording the submissions of the learned Government
Pleader for Stamps and Registration, 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 petitioner himself requested
to issue a direction to dispose of the claim application
No.APDL011700042711 dated 14.11.2017 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 the claim application
No.APDL011700042711 dated 14.11.2017 submitted by the
petitioner, in accordance with law, within two (02) months 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: 23.09.2021
sj
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.20414 OF 2021
Date: 23.09.2021
sj
