Kanta Ramanaiah vs Prl.Secretary Revenue And 3 ...
2022 Latest Caselaw 943 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.30245 OF 2016
ORDER:

This writ petition is filed under Article 226 of the Constitution

of India seeking the following relief:-

"....to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus, by declaring the inaction of the respondents in not considering and disposing of the petitioner representation dated 01.06.2015, as arbitrary, illegal, capricious and unlawful and consequentially to direct the respondents to passed orders on the petitioner representation dated 01.06.2015 without further delay and may pass such other order ".

2. Though the petitioner made several allegations against the

respondents, during hearing Mr.G.Vasantha Rayudu, learned

counsel for the petitioner limited his request to dispose of the

representation dated 01.06.2015 made by the petitioner, without

touching the merits of the case.

3. Learned Assistant Government Pleader for

Revenue, appearing for respondents readily agreed to dispose of the

representation dated 01.06.2015 submitted by the petitioner, if any,

pending with the respondent-authorities.

4. Recording the submissions of the learned Assistant

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 serve to the cause of justice. As the learned counsel

2019 (8) SCALE 544

for the petitioner requested to issue a direction to dispose of the

representation dated 01.06.2015 submitted by the petitioner, I find

no other alternative, except to issue such direction.

5. In the result, the Writ Petition is disposed of, directing the

respondents to dispose of the representation dated 01.06.2015

submitted by the petitioner and pass appropriate order in

accordance with law, within four (4) weeks from the date of receipt of

copy of this order, if it is pending. No costs.

As a sequel miscellaneous application, pending, if any, shall

also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 22.02.2022

SSP

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.30245 OF 2016

Date: 22.02.2022

ssp