Badarwada Latha Rani vs The State Of Andhra Pradesh
2022 Latest Caselaw 5559 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                    WRIT PETITION No.22038 of 2022

ORDER:

The petitioners had been awarded the contract for

taking up the "Neeru-Chettu" programme for Removal of shoals

accerations in Eluru canal Bed bet Km 60.000 & 63.000 in

Gundugolanu Village, Bhimadolu Mandal, Eluru District, vide

Agreement No.89 NC/2018-19, dated 21.06.2018. After

execution of the said work, a final bill for Rs.7,85,103/- had

been prepared and submitted to the concerned for payment. As

the payment of the said amount has not been made by the

respondents, the petitioners had approached this Court, by way

of this writ petition.

2. It is the contention of the petitioners that even

though the respondents admitted that the petitioners are

entitled for payment of the aforesaid sum of money, no payment

is being made. The petitioners 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

respondent authorities are verifying the claims of the petitioners

and would be in a position to make payment 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 petitioners, learned Government Pleader for

Irrigation, this writ petition is disposed of with a direction to the

respondents to complete the verification process within a period

of three weeks from the date of receipt of a copy of this order

and thereafter to pay the amount due to the petitioners

depending upon the outcome of the verification, within a period

of six 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 amount due to the

petitioners, without insisting upon any further time for

verification. It would also be open to the petitioners 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.

24.08.2022 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.22038 of 2022

24.08.2022

BSM