V Prabhakar Reddy, vs The State Of Andhra Pradesh
2022 Latest Caselaw 4859 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                      WRIT PETITION No.29547 of 2021

ORDER:

The petitioner had been awarded the contracts for

construction of CC Roads in 2nd, 9th, 10th, 15thm 21st, 22nd and

23rd wards of Atmakur Municipality under TSP Grant 2017-18

(Package-II) vide Agreement No.36/2017-2018 dated

16.12.2017. After execution of the said works, a final bill for

Rs.81,23,230/- had been prepared on the basis of Measurement

Books and submitted to the 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.

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. Sri N.Ranga Reddy, learned standing counsel for

respondent Nos.7 and 8 submits that the respondent authorities

are verifying the claims of the petitioner and would be in a

position to make payments only after such verification is

completed.

5. 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

Municipal Administration and Sri N.Ranga Reddy, learned

standing counsel for respondent Nos.7 and 8, this writ petition

is disposed of with a direction to the respondents to complete

the verification process within a period of three weeks. It is

clarified that in the event of the verification process not being

completed within the aforesaid period of three weeks, the

respondents shall pay the amounts due to the petitioner,

without insisting upon any further time for verification. It would

also be open to the petitioner to agitate his/her/their 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.

01.08.2022 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.29547 of 2021

01.08.2022

RJS