Chandra Sekhar Reddy, vs State Of Andhra Pradesh,
2022 Latest Caselaw 156 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION NO.27777 OF 2016

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

"....to issue a writ of mandamus or any other appropriate writ or direction declaring the action of the respondents in not taking action to restore the irrigation canal situated in Sy. No. 181, 182 and 183 of Tallapudi Valluru Village, Muthukur Mandal, SPSR Nellore District is illegal and arbitrary and consequently direct the respondents to restore the canals in Sy. No. 181, 182 and 183 of Tallapudi Valluru Village, Muthukur Mandal, S.P.S.R Nellore District by considering the representations dated 10.05.2016 and 16.05.2016 and to pass such other order.."

2. Though the petitioner made several allegations against the

respondents, during hearing, Sri C.Subodh, learned counsel for the

petitioner limited his request to dispose of representations, dated

10.05.2016 and 16.05.2016 pending before respondent authorities,

without touching the merits of the case.

3. Learned Government Pleader for Revenue appearing for

respondents readily agreed to dispose of the representations, dated

10.05.2016 and 16.05.2016, if any, pending with the respondent-

authorities.

4. Recording the submissions made by the learned 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 no

service to the cause of justice. As the learned counsel for the

2019 (8) SCALE 544

petitioner himself requested to issue a direction to dispose of the

representations, dated 10.05.2016 and 16.05.2016 pending before

respondent authorities, I find no other alternative, except to issue

such direction.

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

respondents to dispose of the representations, dated 10.05.2016 and

16.05.2016 pending before him, in accordance with law, within eight

(08) weeks from the date of a receipt of copy of this order. There shall

be no order as to costs.

6. As a sequel thereto, miscellaneous applications, pending, if

any, shall also stand closed.

_________________________________________ JUSTICE M. SATYANARAYANA MURTHY

Date: 17.01.2022 psr

THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION No.27777 OF 2016

Date: 17.01.2022

Psr.