V Badrinath vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5278 AP

         THE HON'BLE SRI JUSTICE D. RAMESH

             WRIT PETITION NO.25900 of 2022
ORDER:-


     This writ petition is filed under Article 226 of the

Constitution of India seeking the following relief:


     "...to issue a Writ, order or directions, more
     particularly one in the nature of Writ of Mandamus,
     declaring the inaction of the 4th respondent in not

mutating petitioners names into revenue records and issuing E-Patta Passbooks and Title Deed in spite of Meeseva application under Section 6-A and Online application No.RMU012208489169, dated.16-03-2022, under statute in respect of petitioners land in Sy.No.781/J1 an extent of Ac.0.11 cents, situated at Joharapuram, Ward No.69, Kallur Village fields, Kallur Mandal, Kurnool District, simply uploading in website rejected on 20-04-2022, which is illegal, arbitrary, unjust, violation of the Andhra Pradesh right in Land & Pattadar Pass-books Act, 1971, principles of natural justice and Articles 14 & 300-A of the Constitution of India, and consequently set aside the online rejection dated 20.04.2022, further direct the respondents to mutate petitioners names into revenue records and issue E-Patta Passbooks and Title Deed duly considering their Meeseva application under Section 6- A and Online Application No.RMU012208489169, dated 16.03.2022, in respect of above subject land, with all consequential benefits or otherwise Petitioners herein will suffer serious finance loss and great hardship."

2. Heard both the counsel appearing for the petitioners

and the learned Government Pleader appearing for the

respondents.

3. The contention of the learned counsel for the

petitioners is that though an Application dated 16.03.2022

was submitted by the petitioners to the respondents for

issuance of Pattadar Pass Book-cum-Title Deed and

mutation of petitioners' name in online webland record of rights, with regard to subject land, the respondents without

assigning or recording any reasons in writing, simply rejected

the same on 20.04.2022. Hence this petition.

4. A perusal of the rejection orders issued by the

respondents, makes it clear that the respondents, without

assigning any reasons therefor, have rejected the application

of the petitioners. In view of the orders of this High Court

issued in WP.No.18116 of 2020, wherein, it is held that "in

view of law laid down by the Apex Court in catena of

judgments, it is the obligation of the authorities, who passes

the order either on the administrative side or quasi judicial

side, to record reasons; it is a guide for appellate authority to

dispose of the case, in case any appeal is filed. The order

passed by the authorities must disclose reasons much less

sufficient reasons", the respondents are directed to consider

the application made by the petitioners, dated 16.03.2022,

afresh and dispose of the same within four weeks from today,

by giving reasons much less sufficient reasons.

5. With the above directions, the Writ Petition is disposed

of.

Miscellaneous Petitions, if any pending, in this Writ

Petition, shall stand closed.

_____________ D.RAMESH,J Date: 18.08.2022 Rmn HON'BLE SRI JUSTICE D.RAMESH

WRIT PETITION NO. 25900 of 2022

DATED: 18.08.2022

Rmn HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:W.P.No.25900 of 2022

PROCEEDING SHEET

SL. DATE ORDER OFFICE NOTE NO.

01. 18.08.2022 DR, J

Writ Petition is disposed of (VSO)

_______ DR,J

Rmn