Shaik Murthuja Vali vs The State Of Andhra Pradesh
2022 Latest Caselaw 5979 AP

        HON'BLE DR. JUSTICE K. MANMADHA RAO

              WRIT PETITION No.20182 of 2022
ORDER :

This petition is filed under Article 226 of the

Constitution of India for the following relief:-

"...to issue an appropriate writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not considering the petitioners representations dated 05.11.2021, 04.04.2022 and letter forwarded by the Respondent No.2 to Respondent No.5 vide letter Dis.Rev-ASECOAGQ1(G098)2/2022-JA (A9)- COLLKRNL, dated 07.03.2022 for providing employment under land displaced persons scheme as per G.O.Ms.No.98 dated 15.04.1986, as illegal, arbitrary and unconstitutional and pass such other order or orders......."

2. Though the petitioner made several allegations against

the respondents, during hearing, Ms. T. Padmaja, learned

counsel for the petitioner, requested this Court, without

touching the merits of the case, to issue a direction to the

respondent authority concerned to dispose of the

representations, dated 05.11.2021 and 04.04.2022 submitted

by the petitioner.

3. Learned Government Pleader for Irrigation and

Command Area Development Department appearing for the

respondents readily agreed to dispose of the representations of

the petitioner, dated 05.11.2021 and 04.04.2022, if any,

pending with the respondent authorities.

4. In view of the submission of the learned

Government Pleader, 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 case of 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 herself

requested to issue a direction to the respondent authority

concerned to dispose of the representations, dated 05.11.2021

and 04.04.2022, 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 respondent authority concerned to dispose of the

representations submitted by the petitioner dated 05.11.2021

and 04.04.2022, in accordance with law, within a period of eight

(08) weeks from today. There shall be no order as to costs.

2019 (8) SCALE 544

Miscellaneous petitions pending, if any, in this Writ

Petition shall stand closed.

______________________________ DR. K. MANMADHA RAO, J.

Date : 05-09-2022 Gvl

HON'BLE DR. JUSTICE K. MANMADHA RAO

WRIT PETITION No.20182 OF 2022

Date : 05-09-2022

Gvl