Andhra Pradesh High Court - Amravati
Chalivendra Hari Prakash Yadavash vs The State Of Andhra Pradesh, on 14 February, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.3388 OF 2020
ORDER:
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:
"to issue a Writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in not passing appropriate orders on the representation of petitioner dated 29.11.2019 for effecting necessary changes by correcting the entry of extent as Ac.4-00 cents in S.No.920/3 of Mamillakunta village, Tuggalli Mandal, Kurnool District in Electronics Records of Rights in land as required under A.P.Records of Rights in land and Pattadar Passbook Act, 1971 as unconstitutional and violative of Fundamental Rights and consequently direct the 3rd respondent to pass orders on the representation of petitioner dated 29.11.2019 for effecting necessary changes by correcting the entry of extent as Ac.4-00 cents in S.No.920/3 of Mamillakunta village, Tuggalli Mandal, Kurnool District in Electronics Records of Rights in land as required under A.P.Records of Rights in land and Pattadar Passbook Act, 1971."
Though the petitioner made several allegations against the respondents, during hearing, learned counsel for petitioners requested this Court, without touching the merits of the case, to issue a direction to the respondents to dispose of the representation of petitioners dated 29.11.2019.
Learned Assistant Government Pleader for Revenue readily agreed to dispose of the representation of the petitioner dated 29.11.2019, if any, pending with the authorities.
In view of the submission of learned Assistant Government Pleader for Revenue, I need not to 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 1 2019 (8) SCALE 544 2 cases in overburdened adjudicatory institutions. But, they do no service to the cause of justice. As the learned counsel for the petitioner himself requested to issue a direction to dispose of the representation dated 29.11.2019 submitted by the petitioner, I find no other alternative except to issue such direction.
In the result, the writ petition is disposed of, directing the respondents to dispose of the representation dated 29.11.2019 submitted by the petitioner, in accordance with law, within four (4) weeks from today. No costs.
The miscellaneous petitions pending, if any, shall also stand closed.
_________________________________________ JUSTICE M. SATYANARAYANA MURTHY Date: 14.02.2020 KA 3 THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO.3752 OF 2020 Date: 18-02-2020 IS