Jyothula Satish Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 1849 AP

        THE HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                          W.P.No.7040 of 2022

ORDER

The petitioner had been awarded the contract for completion of

thae incompleted community hall at SC peta of Madhavapuram Village of

Pithapuram Mandal, East Godavari District, under an Agreement dated

10.05.2018. After execution of the said works, a final bill for an amount of

Rs.3,00,000/- 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.3,00,000/-

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

RRR,J W.P.No.7040 of 2022

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.7040 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.7040 of 2022

19th April, 2022

Js