Andhra Pradesh High Court - Amravati
Kommi Chandra Sekhar vs The State Of Andhra Pradesh on 27 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.21524 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 respondents
in not taking steps to delete or denotify the house Plot No. 141 of the
petitioner in Survey No. 2035 and 2036/1, New Military Colony,
Dargamitta, Nellore Bit-1 from the list of prohibited properties as
illegal, arbitrary and violation of Articles 14 and 300-A of
Constitution of India consequently direct the respondents to delete
house Plot No. 141 of the petitioner in Survey Numbers 2035 and
2036/1 of New Military Colony. Dargamitta. Nellore Bit-1 of Nellore
Rural Mandal, SPSR Nellore District, by considering the application
of the petitioner through Mee-Seva vide Application No.
TTA012100073948 Dt.21.08.2021 and pass such other orders...."
2. Though the petitioner made several allegations against the
respondents, during hearing, learned counsel for the petitioner
limited his request to dispose of the Mee-Seva Application I.D No.
TATTA012100073948, No.TTA012100073948, dated 21.08.2021
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 Mee-Seva Application I.D No. TATTA012100073948,
No.TTA012100073948, dated 21.08.2021 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 Mee-Seva Application I.D No. TATTA012100073948,
No.TTA012100073948, dated 21.08.2021 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 Mee-Seva Application I.D No.
TATTA012100073948, No.TTA012100073948, dated 21.08.2021
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: 27.09.2021
KK
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.21524 OF 2021
Date: 27.09.2021
KK
