Vadlamudi Sivaramaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 1651 AP

        THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                             W.P.NO.6253 of 2022

ORDER

The petitioner had been awarded the contract for execution of

works for providing operation and maintenance of comprehensive

protected water supply schemes, CPWS Schmeme to Vipparlapalli and

three other habs in Rompicherla Mandal for the year 2018-19 under the

grant of 14th finance commission. After execution of the said contract, a

final bill for a sum of Rs.6,36,094/- had been prepared and submitted to

the concerned authority. 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, 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.6,36,094/-

to the petitioner at the earliest, and at any rate, within a period of six

RRR,J W.P.No.6253 of 2022

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

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.6253 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.6253 of 2022

7th April, 2022

Js