KUNAPO SUNDARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The short grievance of the petitioner is non-consideration of her online application dtd. 31/1/2021 vide application No. RMU-012106186245 made for mutation and issuance of title deeds in respect of the land in an extent of Ac. 2.00 cents in Survey No. 85 of Tedlem village, T. Narasapuram Mandal, West Godavari District.

(2.) Heard Sri Mangena Sree Rama Rao, learned counsel for the petitioner and Sri Ajay, learned Assistant Government Pleader for the respondents.

(3.) Learned counsel for the petitioner while reiterating the contents of the affidavit submitted that the petitioner has made an application on 31/1/2021 and for mutation of her name in the revenue records and for issuance of pattadar passbook, but despite lapse of considerable time, the authorities have not adjudicated the same nor passed any orders. As such, the present Writ Petition is filed and prayed to pass appropriate orders in the interest of justice. The said application is placed on record and has drawn the attention of this Court to the same. The learned counsel for the petitioner further submitted that it would suffice for the time being, if a direction is given to the respondent authority to consider and dispose of the petitioner's application in accordance with law in a time bound manner.