HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.4161 of 2022
ORDER:
The petitioner was awarded the contract for construction of road from Parthichenu to Gandeppakottalu of Kuppam Mandal, Chittoor District by the 1st respondent under an agreement dated 24.08.2018. After execution of the said contract, a final bill for a sum of Rs.69,79,416/- had been prepared and submitted to the concerned authorities. As the payment of the said amount has not been made by the respondents, the petitioner has approached this Court by way of this writ petition.
It is the contention of the petitioner that even though the respondents admitted that the petitioner is entitled for payment of the aforesaid sums of money, no payment is being made. The petitioner contends that such non-payment of money is clearly arbitrary and high- handed requiring the interference of this Court.
This Court, in various orders, including the judgment of a learned Single Judge of this Court dated 05.10.2021 in W.P.No.10038 of 2021 and batch had taken the view that such non-payment of dues is arbitrary and that such dues need to be cleared by the respondents at the earliest.
In view of the aforesaid directions of this Court in various cases and after hearing the submissions of the learned counsel for the petitioner and learned Government pleader for Panchayat Raj this writ petition is disposed of with a direction to the respondents to release the amount of Rs.69,79,416/- to the petitioner at the earliest, and at any rate, within a period of six weeks from the date of receipt of a copy of this order. It would also be open to the petitioner to agitate his claim for interest, if any 2 RRR,J W.P.No.4161 of 2022 payable by the respondents, in an appropriate forum. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
_________________________ R. RAGHUNANDAN RAO, J.
22nd February, 2022 Js.
3 RRR,J
W.P.No.4161 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.4161 of 2022
22nd February, 2022
Js.