Andhra Pradesh High Court - Amravati
Boniga Ganapathi Rao, vs The State Of Andhra Pradesh, on 31 January, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO.2084 OF 2020
ORDER:
1. This writ petition under Article 226 of the Constitution of India is filed questioning the action of respondents, in not considering the representation dated 18.12.2019 and legal notice dated 20.01.2020, with regard to commencement of construction of Village Secretariat, failure to remove the statue installed in the house site of petitioner in Bollavaram village, Muppalla Mandal, Guntur District, declare the same as illegal and arbitrary.
2. Though the petitioner made several allegations against respondents, during hearing, the learned counsel for the petitioner requested this Court, to issue direction to respondents, without touching the merits of the case, to dispose of the representation of the petitioner dated 18.12.2019.
3. The learned Assistant Government Pleader for Revenue also readily agreed to dispose of representation of petitioner, dated 18.12.2019, if any, pending with the authorities.
4. In view of the submission made by learned Assistant 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 service to the cause of 1 2019 (8) SCALE 544 MSM,J WP_2084_2020 2 justice. As the learned counsel for the petitioners himself requested to issue a direction to dispose of the representation dated 18.12.2019, I find no other alternative except to issue such direction.
5. In the result, the writ petition is disposed of, directing the respondents to dispose of the representation of petitioner, dated 18.12.2019, in accordance with law, within four (4) weeks from today. There shall be no costs.
6. Consequently, miscellaneous petitions pending, if any, shall stand closed.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY Dated 31.01.2020 Rvk