Devara Trinadh, vs The State Of Andhra Pradesh, Rep. ...
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       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.23345 OF 2016
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"Issue a Writ of Mandamus or any other appropriate writ, order or direction, declaring the in action on the part of the respondents 2 to 4 herein in disposing the representations dated 16.03.2016, 04.04.2016 and 16.04.2016 for issuance of possession certificate in respect of land in new Sy.No.150/ 1 of Paradesipalem Village, Chinagadhili Mandal, Visakhapatnam District as illegal arbitrary unreasonable and violative of Articles 14 and 300-A of the Constitution of India and consequently direct the respondents 2 to 4 herein to consider and pass such other orders."

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, to

issue a direction to the respondents to dispose of the representations

of the petitioner dated 16.03.2016, 04.04.2016 and 16.04.2016.

Learned Government Pleader for Revenue readily agreed to

dispose of the representations of the petitioner dated 16.03.2016,

04.04.2016 and 16.04.2016, 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

2019 (8) SCALE 544

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

himself requested to issue a direction to dispose of the

representations dated 16.03.2016, 04.04.2016 and 16.04.2016, 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 representations dated 16.03.2016,

04.04.2016 and 16.04.2016, in accordance with law, within three

(03) months from the date of receipt of a copy of this order. 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.23345 OF 2016

Date:26.04.2022 BSP