Ananthavaram Gram Panchayat, vs State Of Andhra Pradesh
2022 Latest Caselaw 159 AP

       THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION NO.22460 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, the action of the respondents in not conducting enquiry against fake pass books pursuant to Notice in Rc.E/2283/2013 dt. 23. 08. 2014 pursuant to representation dt 23. 09. 20 14 of the petitioner as illegal arbitrary unjust and in violation of Art 14 of the Constitution of India and consequently direct the respondents 2 to 4 forthwith to conduct enquiry into the matter of Fake Pass Book as per Notice in Rc.E/2283/2013 dt 23.08.2014 pursuant to representation cit 23.09.2014 of the petitioner and pass such other order or orders."

2. Though the petitioner made several allegations against the

respondents, during hearing, Mr.K.Srinivas, learned counsel for the

petitioner limited his request to dispose of the representation dated

23.09.2014 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 23.09.2014 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 23.09.2014 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 23.09.2014,

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.22460 OF 2015

Date: 17.01.2022

SSP