E.Ramesh Gowd vs The State Of Andhra Pradesh
2022 Latest Caselaw 1657 AP

        THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.6446 of 2022

ORDER

The petitioner had been awarded the contract for seven works

under Agreement No. /2018-19, dated 21.01.2019 and 02.01.2019. After

execution of the said works, final bills for the amounts viz., (i)

Rs.1,35,132/- for providing plant to Social Welfare Hostel at Kambalapadu

village; (ii) Rs.1,35,132/- providing plant to Social Welfare Hostel in

Yerukalacheruvu village; (iii) Rs.1,35,250/- for providing plant to Social

Welfare Girls Hostel at Kondapeta, Kodamuru village; (iv) Rs.1,35,250/-

for providing plant to Social Welfare Boys Hostel in Kodamuru village; (v)

Rs.1,35,250/- for providing plant to Social Welfare Boys Hostel in C.

Belegal Village; (vi) Rs.1,35,250/- for providing plant to Social Welfare

Girls Hostel beside MRO Office in Gudur Village; and (vii) Rs.1,35,250/- for

providing plant to Social Welfare Hostel for Boys in Gudur Village; in total

Rs.9,46,514/- 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.

RRR,J W.P.No.6446 of 2022

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 a total amount of

Rs.9,46,514/- to the petitioner for the works 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 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.6446 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.6446 of 2022

7th April, 2022

Js