Smt.B.Saraswathi vs The State Of Andhra Pradesh
2021 Latest Caselaw 3755 AP

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  THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.21213 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 action of the 2 to 4 respondents

in not disposing the petitioners application no.TTA012100064313

dated 25.1.2021 is illegal, arbitrary and violation of principles of

natural justice and consequently direct the respondents 2 to 4 to

consider and dispose of the petitioners application

no.TTA012100064313 dated 25.1.2021 for deletion of prohibitory list

U/s 22A-(1)(a) Under Stamps and Registration Act, vide the petitioners

land in Sy.No.371/3 an extent Ac.10.70 cents situated at Koduru village,

Chilamattur Mandal, Ananthapur District forthwith..."

Though the petitioner made several allegations against the

respondents, during hearing, Sri C.Prakash, learned counsel for the

petitioner limited his request to dispose of the Mee Seva Application

No.TATTA012100064313 dated 25.01.2021 submitted by the

petitioner, without touching the merits of the case.

Learned Assistant Government Pleader for Registration and

Stamps appearing for respondents readily agreed to dispose of the

Mee Seva Application No. TATTA012100064313 dated 25.01.2021

submitted by the petitioner, if any, pending with the respondent-

authorities.

Recording the submissions of the learned Government Pleader

for Registration and Stamps, 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

Mee Seva Application No. TATTA012100064313 dated 25.01.2021

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

issue such direction.

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

respondent authorities to dispose of the Mee Seva Application No.

TATTA012100064313 dated 25.01.2021 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: 24.09.2021 tm

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.21213 OF 2021

Date: 24.09.2021

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