Andhra Pradesh High Court - Amravati
Bobbili Nageswara Rao, vs The State Of Andhra Pradesh, on 21 November, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.18654 of 2019
ORDER:
This Writ Petition is filed to declare the action of respondent Nos.2 and 4 in not considering the representation dated 04.11.2019, as illegal and arbitrary.
Petitioner's case is that, he and his wife possessed landed property covered by RS.Nos.12/1 and 12/1B2 in Gopinadhapatnam Village, Unguturu Mandal, West Godavari District and they have been in peaceful possession and enjoyment of the same; respondent No.4 mutated their names in revenue records and issued pattadar passbook and title deeds in their favour; in the subject property, there is a bore-well existing in the name of his wife vide S.C.No.176; they have been paying consumption charges to the respondents regularly without any default; therefore, he made a representation to respondent No.4 for entering their names in online web land records in respect of the subject property; on receipt of the said representation, respondent No.4 did not consider the same; hence, he filed W.P.No.29346 of 2016 before this Court and the same is pending; earlier, respondent No.6 filed O.S.No.291 of 2012 and O.S.No.302 of 2012 before the Principal Junior Civil Judge, Tadepalligudem, against the petitioner and his wife, and obtained ex parte decree; when respondent No.6 interfered with the subject property, his wife filed O.S.No.156 of 2019 before the Principal Junior Civil Judge, Tadepalligudem, and obtained injunction orders; while the matter stood thus, when respondent No.6 made illegal attempts to dig the bore-well in the subject property, he made representation on 2 04.11.2019 to respondent Nos.2 and 3 requesting them not to provide any electrical service connection to respondent No.6 and the same is still pending. Hence, the writ petition.
In view of the facts and circumstances of the case, without going into the merits of the case, I deem it appropriate to dispose of the Writ Petition with a direction to respondent No.2 to dispose of the representation dated 04.11.2019, made by the petitioner, if it is received and is still pending consideration, as expeditiously as possible, strictly in accordance with law.
Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
_________________________________ KONGARA VIJAYA LAKSHMI, J Date: 21.11.2019 Ivd 3 HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI WRIT PETITION No.18654 of 2019 Dated: 21.11.2019 Ivd