Andhra Pradesh High Court - Amravati
Shaik Baji Shaheed vs The State Of Andhra Pradesh Rep.By ... on 28 April, 2022
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.19595 OF 2015
ORDER:
This writ petition is filed under Article 226 of the Constitution
of India seeking the following relief:-
"....to issue a writ or order more particularly one in the nature of
writ of mandamus declaring the action of the 2nd respondent in not
initiating action against the 5th respondent basing on the petitioner
representation dated 19.06.2015 and 20.04.2015 and also deletion
of petitioner registered Account No.1390 in respect of petitioner
landed property as illegal, arbitrary, unjust and against the
provisions of AP ROR Act 1971 and also against Article 300-A of the
Constitution of India and consequently direct the respondent Nos. 2
to 4 to initiate immediate action against the 5th respondent in
pursuance of petitioner applications dated 19.06.2015 and
20.04.2015 forthwith including restoration of registered Account
No.1390 in respect of petitioner landed property in on-line and ROR
record of Phirangipuram Mandal and Ameenabad village ROR
records to its original status immediately..."
2. Though the petitioner made several allegations against the
respondents, during hearing, M/sV.Brahmaiah Chowdary, learned
counsel for the petitioner limited his request to issue a direction to
the official respondents to dispose of the representations made by
the petitioner dated 19.06.2015 and 20.04.2015 in accordance with
law, without touching the merits of the case.
3. Learned Government Pleader for Revenue readily agreed to
dispose of the representations dated 19.06.2015 and 20.04.2015
submitted by the petitioner, in accordance with law, if any, pending
with the respondent-authorities.
4. In view of the submissions of learned Government Pleader for
Revenue, this Court 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 petitioner
himself requested to issue a direction to the official respondents to
dispose of the representations, dated 19.06.2015 and 20.04.2015
submitted by the petitioner, I find no other alternative, except to
issue such direction.
5. With the above direction, the Writ Petition is disposed of,
directing the official respondents to dispose of the representations
dated 19.06.2015 and 20.04.2015 submitted by the petitioner, in
accordance with law, within four (04) weeks from the date of receipt
of a copy of this order.
As a sequel miscellaneous application, pending, if any, shall
also stand closed.
__________________________________________
JUSTICE M. SATYANARAYANA MURTHY
Date: 28.04.2022
psr
2019 (8) SCALE 544
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
(Disposed of)
WRIT PETITION NO.19595 OF 2015
Date: 28.04.2022
psr
