Gandikota Siva Kumari, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4979 AP

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.22037 OF 2022

ORDER:

The petitioner has been awarded the contract to undertake

the works i.e., gravelling the road from Chennayapalem R&B Road

to NSP Canal in Chennayapalem Village in Piduguralla Mandal,

Guntur District. After execution of the said contract, a final bill for

a sum of Rs.4,93,341/- 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 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. 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 net amount of Rs.3,71,027/- 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, failing which 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

Date: 03.08.2022 SP