Bodepalli Suryanarayana vs The State Of Andhra Pradesh
2022 Latest Caselaw 5594 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                    WRIT PETITION No.22009 of 2022

ORDER:

The petitioners had been awarded the various

contracts for Improvements to tanks, surplus weir & bridge in

Santhakaviti Mandal, Srikakulam District, under various

agreements. After execution of the said works, final bills for

Rs.6,75,322/-, Rs.3,66,722/- & Rs.7,60,140/-, had been

prepared and submitted to the concerned for payment. As the

payment of the said amounts 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 contend 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 for Irrigation has

filed counter stating 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 amounts 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 amounts 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.22009 of 2022

24.08.2022

BSM