Heard Learned Counsel For The vs Without Going Into The Merits
2022 Latest Caselaw 5050 AP

            THE HON'BLE SRI JUSTICE D. RAMESH


              WRIT PETITION No.24405 of 2022
ORDER:-

     Heard learned counsel for the petitioner and learned

Government Pleader for Revenue.


     The grievance of the petitioner is that an application

made by the petitioner for mutation has been summarily

rejected and reasons have not been furnished.        He also

relies upon the judgment of the Hon'ble Supreme Court of

India reported in AIR 1990 Supreme Court 1984, wherein

need for reasons in such order, has been highlighted.


     In all fairness, learned Government Pleader concedes

that the petitioner is entitled for such relief and no

application which is in the prescribed format has been

rejected.


     Without going into the merits, there shall be a

direction to the 4th respondent to furnish detailed reasons

to the petitioner, why her application bearing

No.RMU012208171856, dated 11.01.2022, filed with

Transaction ID No.TARMU012208171856 has been

rejected. This entire exercise should be completed within

four (04) weeks from the date of receipt of a copy of this

order.

With these observations, the writ petition is disposed

of. There shall be no order as to costs.

Consequently miscellaneous applications pending, if

any in the Writ Petition, shall also stand closed.

__________ D.RAMESH,J Date: 05.08.2022 tm THE HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION No.24405 of 2022

Date : 05-08-2022

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