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M/S Sri Venkata Durga Industries vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1707 AP

Citation : 2022 Latest Caselaw 1707 AP
Judgement Date : 8 April, 2022

Andhra Pradesh High Court - Amravati
M/S Sri Venkata Durga Industries vs The State Of Andhra Pradesh, on 8 April, 2022
         HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

               WRIT PETITION No.6795 of 2022

ORDER:

The petitioner had been awarded the contract for

construction of Community Hall in Gandigunta Village in

Vuyyuru Mandal, under an Agreement on 16.02.2019. After

execution of the said contract, a final bill for a sum of

Rs.11,92,132/- had been prepared on the basis of Measurement

Book No.59-A/PR/2009-10. 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.

2. 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.

3. 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.

4. 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.11,92,132/- 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 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.

08.04.2022 CHD

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.6795 of 2022 Date: 08th April, 2022

CHD

 
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