Y.Pushpa Rajyam, vs The State Of Andhra Pradesh,
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       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.28769 OF 2016
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 so, a writ in the nature of mandamus, by declaring the inaction of the respondents, in not considering the representation 20.01.2016 of the petitioners, to extend the benefits under the Indiramma House Construction Scheme, for SC Community, as arbitrary, illegal, unjust and consequentially direct the respondents, to release the benefits under the above said scheme to the petitioners for construction of houses and pass such other orders."

Though the petitioners made several allegations against the

respondents, during hearing, learned counsel for the petitioners

requested this Court, without touching the merits of the case, to

issue a direction to the respondents to dispose of the representation

of the petitioner dated 20.01.2016.

Learned Government Pleader for Revenue readily agreed to

dispose of the representation of the petitioner dated 20.01.2016, if

any pending with the authorities.

In view of the submission of the learned 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

serve to the cause of justice. As the learned counsel for the

2019 (8) SCALE 544

petitioners himself requested to issue a direction to dispose of the

representation dated 20.01.2016, I find no other alternative except to

issue such direction.

In the result, the writ petition is disposed of, directing the

respondents to dispose of the representation dated 20.01.2016, in

accordance with law, within four (04) weeks from the date of receipt

of a copy of this order, leaving it open to the respondents to take

appropriate steps as raised in the counter filed along with the writ

petition while disposing of the representation dated 20.01.2016. No

costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY 26.04.2022 BSP

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.28769 OF 2016

Date:26.04.2022 BSP