Chintalapudi Rama Murthy vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2177 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.9040 of 2022

ORDER:

The petitioner had been awarded the contract for supply of the

materials to the works for pucca internal roads/streets including drainage

system and culverts within Janapadu villageunder an agreement dated

30.07.2018. After supplying of the material for the said works, the

following final bills had been prepared and submitted to the 3rd

respondent.

Sl.No. Date of the bill passed by the Net bill amount payable to the 3rd respondent petitioner

1. 16-02-2019 Rs.4,07,735/-

2.      20-02-2019                        Rs.1,22,860/-
3.      26.02.2019                        Rs.1,21,888/-
4.      26.02.2019                        Rs.1,21,932/-
5.      08.03.2019                        Rs.1.63,107/-

As the payment of the said amounts 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.

                                        2                              RRR,J
                                                        W.P.No.9040 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 the amounts mentioned

above 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.

30th April, 2022 Js.

                          3                          RRR,J
                                      W.P.No.9040 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.9040 of 2022

30th April, 2022 Js.