G.Lokesh vs The State Of Ap
2022 Latest Caselaw 5097 AP

    THE HON'BLE SRI JUSTICE VENKATESWARULU NIMMAGADDA

                         WRIT PETITION NO.21100 OF 2020
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:

"to issue a Writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the respondents in disposal of the representations dated 18.05.2020 and 27.10.2020 of the petitioner as per guidelines issued by the Government of AP for implementation of the schemes in the schools as being illegal arbitrary and unconstitutional and consequently direct the respondents to construct the compound wall of MPP Elementary School chinthagunta Yerravaripalem Mandal Chittoor District under MGNREGS Scheme through the parents committee of MPP Elementary School Chinthagunta of Yerravaripalem Mandal of chittoor District."

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 18.05.2020 and 27.10.2020.

Learned Assistant Government Pleader for Panchayat Raj &

Rural Development readily agreed to dispose of the representations

of the petitioner dated 18.05.2020 and 27.10.2020, pending with the

authorities.

In view of the submission of the learned Assistant Government

Pleader for Panchayat Raj & Rural Development, 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 petitioner himself requested to

2019 (8) SCALE 544

issue a direction to dispose of the representations dated 18.05.2020

and 27.10.2020, 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 of the petitioner dated

18.05.2020 and 27.10.2020 within four (4) weeks from today.

No costs.

The miscellaneous petitions pending, if any, shall also stand

closed.

_____________________________________________ JUSTICE VENKATESWARULU NIMMAGADDA Date: 10.08.2022

SP