Chandapullappa, vs The State Of Andhra Pradesh, Rep. ...
2022 Latest Caselaw 157 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION NO.26843 OF 2016

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

"........to issue a Writ or direction more particularly one in the nature of Wirt of Mandamus directing the action of the respondent Nos. 2 to 4 in not disposing of the petitioners' representation dated 30.07.2016 is illegal arbitrary and violation of principles of natural justice and consequently direct the respondent Nos. 2 to4 not to make any constructions in Sy. Nos. 105 and 106 (kunta poramboku land) situated at Dasagounuru village, Kuppam Mandal, Chittoor District forthwith and to pass such other order .."

2. Though the petitioner made several allegations against the

respondents, during hearing, A.Gangadyar, learned counsel for the

petitioners limited his request to dispose of representation, dated

30.07.2016 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 representation, dated

30.07.2016, 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

petitioner himself requested to issue a direction to dispose of the

2019 (8) SCALE 544

representation, dated 30.07.2016 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

respondent Nos. 2 to 4 to dispose of the representation, dated

30.07.2016 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.26843 OF 2016

Date: 17.01.2022

Psr.