Gunji Ramanaiah vs The State Of Ap
2022 Latest Caselaw 7938 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              WRIT PETITION No.33952 of 2022

JUDGMENT:-

      Heard Sri Kiran Kumar, learned counsel, representing Sri

V.Subhramanya Prasad, learned counsel for the petitioners.

      The only prayer made in the writ petition is for a Writ of

Mandamus to consider the petitioners' representation.

      The prayer reads as under:-

      "It is therefore prayed that this Hon'ble Court may be
    pleased to issue an appropriate order or direction more
    particularly, one in the nature of writ of mandamus to
    consider the petitioners' representations through the
    Respondent Nos.8 and 9 and not to approve the lay out

plans and constructions on that land not to alienate the third parties through the respondent Nos.14 to 17 including Registering authorities i.e. respondent Nos.2, 5, 7, 10, 11, 12 not to alienations including registrations to some others and pass such other order or orders may deem fit and proper in the circumstances of the case."

Learned counsel representing the petitioners has not been

able to demonstrate, if the said representation is a statutory

representation.

Writ of Mandamus cannot be issued to direct the

authorities to consider every representation.

In view of the above, the Writ Petition is dismissed but

granting liberty to the petitioners to file fresh with appropriate

relief, if so advised.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 18.10.2022 SCS/MSL

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.33952 of 2022

Date: 18.10.2022

SCS/MSL