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Sri Y. Sreedhar Naidu vs The State Of Andhra Pradesh
2022 Latest Caselaw 1648 AP

Citation : 2022 Latest Caselaw 1648 AP
Judgement Date : 7 April, 2022

Andhra Pradesh High Court - Amravati
Sri Y. Sreedhar Naidu vs The State Of Andhra Pradesh on 7 April, 2022
        THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.6300 of 2022

ORDER

The petitioner had been awarded the contract for executing various

civil works under an Agreement dated 02.12.2016. After execution of the

said works, a final bill for an amount of Rs.41,64,923/-

(vide CFMS No.2021-238309) had been prepared and submitted to the

respondents. As 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, learned Government pleader for Panchayat Raj and learned

counsel appearing for the respondents, this writ petition is disposed of

with a direction to the respondents to release the amount of

Rs.41,64,923/- (vide CFMS No.2021-238309)to the petitioner for the work

executed by him, 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 payable by

RRR,J W.P.No.6300 of 2022

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.

7th April, 2022 Js.

RRR,J W.P.No.6300 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.6300 of 2022

7th April, 2022

Js

 
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