P.Brahmananda Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 2180 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.8363 of 2022

ORDER:

The petitioner had been awarded the contract work of Pucca

Internal Roads/Street including side drainage and culverts from Subbireddi

House to Pullareddi House and G.Subbi Reddi house to Subrahmanyam

houser; ; Pucca Internal Roads including side drains and culverts within

the village from Elementary School Culvert to Gram Panchayat Building

under an agreement dated 07.03.2019. After supplying of the material for

the said works, a final bill for Rs.1,42,488/- had been prepared and

submitted to the authorities concerned for payment. 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.

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.1,42,488/-

                                       2                               RRR,J
                                                        W.P.No.8363 of 2022

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.8363 of 2022




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




                W.P.No.8363 of 2022




                   30th April, 2022
Js.