Andhra Pradesh High Court - Amravati
Kurishi Nabi Rasool, vs The State Of Ap on 27 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.20954 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 inaction of the 4th
Respondent in releasing 1-B Adangal existing as on 27.07.2019, after
completion of due process of Digital Authentication in Revenue Web
Land in respect of Petitioner's property for an extent of Ac.4-98 cents
situated in Survey No.761/1 of Gopagudipalli village, Ramapuram
Mandal, Kadapa District, as illegal, arbitrary, unjust, irregular,
unconstitutional breach of fundamental rights and principles of
natural justice and consequently direct the 4th Respondent to release
1-B Adangal existing as on 27.07.2019 in respect of Petitioners
property for an extent of Ac 4.98 cents situated in Survey No 761/1
of Gopagudipalli village, Ramapuram Mandal, Kadapa District and
pass such other orders...."
2. Though the petitioner made several allegations against the
respondents, during the course of hearing learned counsel for the
petitioner requested this Court to issue a direction to the respondents
to dispose of the representation dated 25.06.2021 submitted by the
petitioner, without touching the merits of the case.
3. Learned Government Pleader for Revenue appearing for
respondent readily agreed to dispose of the representation dated
25.06.2021 submitted by the petitioner, if any pending with the
respondent authorities.
4. In view of the submission of Government Pleader for Revenue
appearing for respondents, I need not decide the truth or otherwise of
the allegations made in the petition.
5. 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 be
passed 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 representation dated 25.06.2021
submitted by the petitioner, I find no other alternative except to issue
such direction.
6. In the result, Writ Petition is disposed of, directing the 3rd
respondent to dispose of representation dated 25.06.2021 submitted
by the petitioner, in accordance with law, within four (04) weeks from
the date of receipt of a copy of this order. No costs.
As a sequel, miscellaneous applications 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.20954 OF 2021
Date: 27.09.2021
KK
