Smt.Chintaguntla Savitri, ... vs Prl. Secretary, Revenue Dept., ...
2022 Latest Caselaw 154 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.36985 OF 2015
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, declaring the inaction of the Respondent Nos.2 to 4 in taking steps for cancellation documents obtained by the 5th Respondent in the Government assigned house site pattas in D.No. 300/C1 of Kasilingeswara Colony Lalitha Colony of Kesanupalli Village Narasaraopet Mandal Guntur District and further not granting house site patta in favour the petitioner in spite of petitioners several personal approaches and representations dated 16- 12-2013 is illegal improper arbitrary and unconstitutional and contrary to the AP Board Standing Orders and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Mr.MD.Saleem, learned counsel for the

petitioner limited his request to dispose of the representation dated

16.12.2013 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 16.12.2013 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.

2019 (8) SCALE 544

But, they do not serve to the cause of justice. As the learned counsel

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

the representation dated 16.12.2013 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 16.12.2013,

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: 17.01.2022

SSP

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO.36985 OF 2015

Date: 17.01.2022

SSP