Prakash Agro Implements vs The State Of Andhra Pradesh
2022 Latest Caselaw 5228 AP

           HON'BLE SRI JUSTICE K.SURESH REDDY

                        W.P.No.21136 of 2022

ORDER:-


         This writ petition is filed seeking the following relief:-

                     "Writ, Order or direction more particularly one
               in the nature of Writ of Mandamus declaring the
               action of the respondents in not releasing the

amount for supplying the machineries/equipments to the respondent authorities by the petitioner even though admitted amounts an amount of Rs.9,91,998/- as per the CFMS is generated is illegal arbitrary violation of principles of natural justice contrary to the Rules and Regulations and consequently direct the respondents to pay the admitted amounts of Rs.9,91,998/- with cumulative interest"

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. The learned Government Pleader submits that the

respondents-authorities are verifying the claims of the petitioner

and would be in a position to make payments only after such

verification is being completed.

5. In view of the aforesaid directions of this court in various

cases and after hearing both sides, this writ petition is disposed

of with a direction to the respondents to complete the

verification process within a period of three(3) weeks from the

date of receipt of a copy of this order and thereafter to pay the

amounts due to the petitioner depending upon the outcome of

the verification within a period of six(6) weeks. 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.

No order as to costs. Miscellaneous Petitions, if any,

pending in this writ petition shall stand closed.

_______________ K.SURESH REDDY,J 17-08-2022.

TSNR