Chevireddy Srinivasulu Reddy, vs The State Of Andhra Pradesh
2022 Latest Caselaw 160 AP

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                     WRIT PETITION NO.20680 OF 2016

ORDER:

This petition is filed under Article 226 of the Constitution of

India seeking the following relief:-

"....to issue an order writ or direction more particularly in the nature of a writ of Mandamus under Article 226 of the constitution of India declaring the action of the respondents in not taking any action on the representation made by the petitioner dated 22.09.2012 even though 2nd respondent vide letter RCE .3/4249/12 dated 07.12.2012 directed the 3rd respondent to take action on the representation dated 22.09.2012 as illegal, arbitrary 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 representation, dated

22.09.2012 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

22.09.2012, 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 22.09.2012 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 No.3 to dispose of the representation, dated 22.09.2012

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.20680 OF 2016

Date: 17.01.2022

Psr.