Andhra Pradesh High Court - Amravati
Padmini Paruchuri vs The State Of Andhra Pradesh on 3 October, 2024
1
APHC010418142024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
THURSDAY ,THE THIRD DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 21455/2024
Between:
Padmini Paruchuri ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. KRUPACHAND GOGINENI
Counsel for the Respondent(S):
1. GP FOR REVENUE
2. GP FOR MEDICAL HEALTH FW
3. VENKATA REDDY CHITTEM (SC FOR APMSIDC)
The Court made the following:
ORDER:
The Writ Petition is filed under Article 226 of the Constitution of India,
seeking the following relief:
".....to declare the action of the 2nd respondent, constructing a building
to establish the office of the 3rd respondent on the land to an extent of 2280
Sq. yards in Block No.36, Hanumanpet, Vijayawada (Old survey No.974 to
978, Arandalpet) now in R.S.No.1003/1 and R.S.No.1003/2 of revenue Block
No.33 is belongs to petitioner which was purchased by her grandfather vide
document No.271/1922, whereas the land alienated and allotted to the 3rd
respondent by the state government as per G.O.Ms.No.13 dated 25.01.2016
is in R.S.No.1009 as per revenue map of Block No.33, Ward No.8 of
Bezwada town as illegal, arbitrary, unconstitutional and in violation of
fundamental rights, consequently direct the 2nd respondent not to take any
further construction on the land to an extent 2280 Sq. yards in Block No.36,
Hanumanpet, Vijayawada (Old survey No.974 to 978, Arandalpet) in
R.S.No.1003/1 and 1003/2 of Block No.33, Ward No.8 of Bezwada town and
to hand over the same to the petitioner, and pass such other order or
orders....."
2. Heard Mr.Krupachand Gogineni, learned counsel for the petitioner,
learned Assistant Government Pleader for Medical, Health and Family
Welfare, appearing for the respondents 1 and 3, learned Assistant
Government Pleader for Revenue, appearing for the respondents 4, 5 and 7
and Mr.Ch.Venkata Reddy, learned Standing Counsel for APMSIDC,
appearing for the 2nd respondent.
3. Though the petitioner made several allegations against the
respondents, during hearing, learned counsel for the petitioner limited his
request to dispose of the representation dated 15.06.2024 submitted by the
petitioner, without touching the merits of the case.
4. On the other hand, learned Assistant Government Pleader for Medical,
Health and Family Welfare, appearing for the respondents 1 and 3, readily
agreed to dispose of the said representation submitted by the petitioner, if
any, pending with the respondent-authorities.
5. In view of the submission of the learned Assistant Government Pleader
for Medical, Health and Family Welfare, 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 Honourable Apex
Court in "The Government of India v. P.Venkatesh 1 ", wherein the
Honourable 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. Hence, I find no other alternative except to
issue such direction.
6. In the result, the Writ Petition is disposed of, directing the
1st respondent to dispose of the representation dated 15.06.2024 submitted by
the petitioner as expeditiously as possible, preferably within a period of four
(04) months from the date of receipt of a copy of this order. There shall be no
order as to costs.
7. As a sequel, miscellaneous applications pending, if any, shall stand
closed.
_________________________
DR. K. MANMADHA RAO, J.
ARR
2019 (8) SCALE 544
HON'BLE DR.JUSTICE K.MANMADHA RAO
Writ Petition No.21455 of 2024
Date: 03.10.2024
ARR
