Andhra Pradesh High Court - Amravati
Sripathi Lalithamma vs The State Of Andhra Pradesh, on 29 September, 2021
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.21888 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
nature of Writ of Mandamus declaring the inaction of the respondent
No.4 in considering the application No.ADLC012108095638, dated
23062021 for mutation as well as for issuance of E Pass Book and Title
Deed for the land in an extent of Ac.2.00 Cents in Sy.No 318-6-B1A3 of
Kesanapalli Village fields, Dachepalli Mandal, Guntur District
submitted by me even though the said land is assigned in favor of my
husband late Sripathi Pasiah as arbitrary, illegal and voilative of the
fundamental and Constitutional rights guaranteed to me under Articles
14, 19, 21 and 300-A of the Constitution of India and consequently
direct the respondent No.4 to mutate my name in the revenue records
and also issue EPattadar Pass Books and Title Deeds in my favor for the
land in an extent of Ac.2.00 Cents in
Sy.No.318-6-B1A3 of Kesanapalli Village fields, Dachepalli Mandal
Guntur District".
Though the petitioner made several allegations against the
respondents, during hearing, learned counsel for the petitioner
requested this Court without touching the merits of the case,
requests this Court to issue a direction to the respondents to dispose
of the representation/application of the petitioner dated 23.06.2021.
Learned Assistant Government Pleader for Revenue readily
agreed to dispose of the representation of the petitioner dated
23.06.2021, if any, pending with the respondents authorities.
In view of the submission 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 not
service to the cause of justice. As the learned counsel for the
petitioner himself requested to issue a direction to dispose of the
representation dated 23.06.2021 of the petitioner, I find no other
alternative except to issue such direction.
In the result, the writ petition is disposed of, directing the
Tahsildar/4th respondent herein to dispose of the
application/representation of the petitioner dated 23.06.2021, in
accordance with law, within Eight(8) weeks from the date of receipt of
copy of this order. No costs.
The miscellaneous petitions pending, if any, shall also stand
closed.
_________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 29.09.2021
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2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.21888 OF 2021
Date: 29-09-2021
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