Nandi. Chenchu Mohan vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3757 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.21338 OF 2021
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of respondents in not considering petitioners' representations, dated 24.12.2020 and 12.08.2021, as illegal, arbitrary and violative of Articles 14 and 16 of the Constitution of India and pass such other order..."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri Bala Ramesh Yalavarthi, learned

counsel for petitioners limited his request to dispose of the

representations, dated 24.12.2020 and 12.08.2021 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 representations,

dated 24.12.2020 and 12.08.2021 submitted by the petitioners, if

any, pending with the respondent-authorities.

4. Recording the submissions 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 cases in overburdened adjudicatory institutions.

But, they do no service to the cause of justice. As the learned

counsel for the petitioner himself requested to issue a direction to

2019 (8) SCALE 544

dispose of the representations, dated 24.12.2020 and 12.08.2021

submitted by the petitioners and pass appropriate orders, 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 representations, dated

24.12.2020 and 12.08.2021 submitted by the petitioners, in

accordance with law after affording opportunity to the affected

parties, within four (04) weeks from the date of a 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

IS

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.21338 OF 2021

Date: 24.09.2021

IS