Andhra Pradesh High Court - Amravati
Chinthapalli Ramalakshmi, W.G. Dist vs Commissioner, Survey, Settlements ... on 7 February, 2022
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.19802 OF 2015
ORDER:
This petition is filed under Article 226 of the Constitution of India seeking the following relief:-
"....to issue an appropriate Writ order or direction more particularly in the nature of Writ of mandamus and declaring the action of the respondents did not take any action on petitioner's representations dated 11.11.2014 and 30.12.2014 sofar as highly illegal, arbitrary, contrary to law and clear violation of Articles 14, 21 of the Constitution of India and principles of natural Justice and consequently to direct the respondents 5 and 6 to conduct the survey and issued the Patta with correct Plot Number and with correct boundaries which is wrongly mentioned by the 6th respondent in the house site Patta as Plot No 62 .."
2. Though the petitioner made several allegations against the respondents, during hearing, Sri M.Venkateswara Rao, learned counsel for the petitioner limited his request to dispose of representations dated 11.11.2014 and 30.12.2014 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 representations dated 11.11.2014 and 30.12.2014, 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 1 2019 (8) SCALE 544 2 service to the cause of justice. As the learned counsel for the petitioner himself requested to issue a direction to dispose of the representations dated 11.11.2014 and 30.12.2014 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 Nos. 1 to 4 to dispose of the representations dated 11.11.2014 and 30.12.2014 pending before them, 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: 07.02.2022 psr 3 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION No.19802 OF 2015 Date: 07.02.2022 Psr.