Ganna Venkata Swamy,Died Per Lr2 vs Prl.Secy., Revenue Dept., Hyd., 7 ...
2022 Latest Caselaw 8107 AP

        HONOURABLE SMT. JUSTICE V.SUJATHA

              WRIT PETITION No.39676 of 2016

ORDER:

The present Writ Petition came to be filed under Article

226 of the Constitution of India seeking the following relief:-

"to issue any writ or direction more particularly one in the nature of Writ of Mandamus to direct the 2nd respondent-District Collector, Prakasam District to conduct enquiry with regard to the physical location of construction of Anganwadi Building as per the representation dt.13.8.2016 and 1.10.2016 by declaring that the actions of interference by the respondents 6 to 8 as illegal, arbitrary and in violation of rights guaranteed under Article 14 and 300-A of the Constitution of India and pass such other orders".

2. Though the petitioners made several allegations against

the respondents, during hearing, learned counsel for the

petitioners limited his request to direct the respondent

authorities to dispose of the representations, dated

13.08.2016 and 01.10.2016, without touching the merits of

the case.

3. Learned Government Pleader for Revenue, appearing for

respondents 1 to 4 readily agreed to take appropriate action

on the representations, dated 13.08.2016 and 01.10.2016

submitted by the petitioners, if any, pending with the

respondent-authorities.

4. In view of the submission of 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

petitioners himself requested to issue a direction to the

respondents to dispose of the representations, dated

13.08.2016 and 01.10.2016, I find no other alternative,

except to issue such direction.

5. Accordingly, the Writ Petition is disposed of, directing

the respondents to dispose of the representations, dated

13.08.2016 and 01.10.2016 submitted by the petitioners, if

any pending with them, in accordance with law, within four

2019 (8) SCALE 544

(04) weeks, from the date of receipt of a copy of this order.

There shall be no order as to costs.

As a sequel, miscellaneous applications, pending, if

any, shall also stand closed.

_______________________ JUSTICE V.SUJATHA

Date : 31.10.2022 ARR

HONOURABLE SMT. JUSTICE V.SUJATHA

WRIT PETITION No.39676 of 2016

Date : 31.10.2022

ARR