BANDARU CHINASURAYYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner in this writ application inter alia prayed for the following relief: To issue order, direction more particularly one in the nature of writ of mandamus, declaring the inaction of the respondents in not passing orders on the representation filed by the petitioner on 26-12-1997 as being violative of Article 14 of the Constitution of India and consequently direct the respondent Nos.3 and 4 not to initiate the proceedings under Regulation 1 of 1970 insofar as the petitioner's land situated in Survey No.154, 155 in an extent of Acs.13.35 of Ganapavaram Village, Buttaigudem Mandal of West Godavari District and to pass such further order or orders as are necessary in the interest of justice.

(2.) The main grievance of the petitioner appears to be that certain villages had wrongly been included in the agency area.

(3.) The matter came up for consideration before a Division Bench of this Court in WP No.7337 of 1992 and Batch and the Division Bench inter alia directed as under: If the petitioners so wish, they may make representation to the Governor with all relevant material and this Court hopes and trusts that the Governor will look into that representation along with the relevant material which may be submitted along with the representation and then take a decision accordingly either to report to the President or not with regard to the plea of the petitioners for deletion of the named villages from the purview of the scheduled areas. The petitioners may avail of one month's period from the date of receipt of a copy of this order for making such representation and having regard to the fact that there is unrest in the areas concerned and also law and order problem, the representation may be considered by the Governor as expeditiously as possible and preferably within a period of four months from the date of submission of such a representation.