Baswa Sathibabu vs The State Of Andhra Pradesh
2022 Latest Caselaw 1848 AP

        THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                          W.P.No.7069 of 2022

ORDER

The petitioner had been awarded the contract for 1) construction of

multipurpose hall at SC locality of Jamulapalli village of Pithapuram

Mandal; 2) completion of incomplete Ambedkar shelter at FK Palem East;

and 3) construction of compound wall to GP office building at Chitrada,

East Godavari District along with Panchayat Raj Department, under

Agreements dated 07.02.2019, 13.02.2019 and 11.03.2019. After

execution of the said works, a final bill for an amount of Rs.8,00,000/-

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.8,00,000/-

RRR,J W.P.No.7069 of 2022

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 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.

19th April, 2022 Js.

RRR,J W.P.No.7069 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.7069 of 2022

19th April, 2022

Js