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I Manohar, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4863 AP

Citation : 2022 Latest Caselaw 4863 AP
Judgement Date : 1 August, 2022

Andhra Pradesh High Court - Amravati
I Manohar, vs The State Of Andhra Pradesh, on 1 August, 2022
Bench: Venkateswarlu Nimmagadda
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                WRIT PETITION No. 21639 of 2022

ORDER:

The petitioner has been awarded the contract to undertake the

works i.e., construction of anganwadi building at Venkateswarapuram

(Gen.), dappalampadu GP in Gudlur Mandal under WD & CW (Part-

B) Grant and the 7th respondent-Grampanchayat entered into an

agreement with the petitioner on 16.11.2017. After execution of the

said contract, final bills for a total sum of Rs.1,39,193/- had been

prepared on the basis of Measurement Book. 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 sum of money, no payment is made so far. 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. In view of the aforesaid directions of this Court in various cases

and after hearing the submissions of learned counsel for the petitioner

and learned counsels appearing for the respondents, this Writ Petition

is disposed of with a direction to the respondents to release the

amount of Rs.1,39,193/- 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. If the respondents fail to pay the said amount within the

stipulated period, the petitioner is entitled for interest @12% per

annum. There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in this

Writ Petition shall stand closed.

____________________________________ VENKATESWARLU NIMMAGADDA, J

1st August, 2022 cbs

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.21639 of 2022

1st August, 2022 cbs

 
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