Smt. Panathula Suseela, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1732 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                  WRIT PETITION NO.8944 OF 2022
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 the respondents nos.2 to 4 in showing the petitioners agricultural lands in the Prohibitory list under Section 2-2A (1)(B) without giving any reasons and without conducting any enquiry illegally showing the petitioners agricultural lands in Sy.No.577 to an extent of Ac.1.69 gts and Sy.No.577/3 to an extent of Ac.1.00 cents situated at Koppolu Village, Ongole Mandal, Prakasam District under Sec 22-A by not considering the meeseva application vide No.TTA0121000079832 and TTA012100079692, dated 13.12.2021 requesting to delete the petitioners agricultural lands from the prohibitory list and to pass such other order or orders..."

2. Though the petitioners made several allegations against the

respondents, during hearing, Sri T.Niranjan, learned counsel for

petitioners limited his request to dispose of the online

application Nos.TTA012100079832, dated 13.12.2021 and

TTA012100079692, dated 08.12.2021 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 online application

Nos.TTA012100079832, dated 13.12.2021 and TTA012100079692,

dated 08.12.2021 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 petitioners himself requested to issue a direction to

dispose of the online application Nos.TTA012100079832, dated

13.12.2021 and TTA012100079692, dated 08.12.2021 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 consider online application

Nos.TTA012100079832, dated 13.12.2021 and TTA012100079692,

dated 08.12.2021 submitted by the petitioners and pass appropriate

orders, in accordance with law, within four (04) weeks from the date

of receipt of copy of this order. No costs.

As a sequel miscellaneous application, pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date:11.04.2022

VSL

2019 (8) SCALE 544

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.8944 OF 2022

Date: 11.04.2022

VSL