M/S Dhanya Bharath Spices Private ... vs The Union Of India
2022 Latest Caselaw 5060 AP

          HON'BLE SRI JUSTICE K.SURESH REDDY

                    W.P.No. 18134 of 2022

ORDER:-


      The petitioner had been awarded the contract for supply of

Turmeric seed material to ITDA, Paderu in pursuance of the work

order, dated 14-02-2020 of the 6th respondent. The petitioner

supplied 1400 MTS equivalent to 14,00,000 kgs of turmeric seed

to ITDA, Paderu and cost of the material would come to

Rs.4,19,74,512/-. 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 amount, 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 both sides, this Writ

Petition is disposed of with a direction to the respondents to

release the amounts of Rs.4,19,74,512/- to the petitioner at the

earliest, and at any rate, within a period of eight (8) weeks from

the date of receipt of a copy of this order.

There shall be no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in

this Writ Petition shall stand closed.

__________________ K.SURESH REDDY,J 05-08-2022.

TSNR