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M/S. Obuleswara Swamy ... vs The State Of Andhra Pradesh,
2022 Latest Caselaw 1036 AP

Citation : 2022 Latest Caselaw 1036 AP
Judgement Date : 24 February, 2022

Andhra Pradesh High Court - Amravati
M/S. Obuleswara Swamy ... vs The State Of Andhra Pradesh, on 24 February, 2022
            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.4298 of 2022

ORDER:

The petitioner had been awarded the contract for Metal Road work

from NPK Nayunivaripalli to Peddareddyvaripalli, Korlakunta village,

Galiveedu Mandal, Y.S.R.Kadapa District, under agreement dated

03.12.2018. After execution of the said contract, a final bill for a sum of

Rs.55,15,355/- had been prepared on the basis of the 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.

It is the contention of the petitioner that even though the

respondents admitted that the petitioner is entitled for payment of the

aforesaid sums 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.

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.

In view of the aforesaid directions of this Court in various cases

and after hearing the submissions of the learned counsel for the

petitioner, learned Government pleader for Panchayat Raj and learned

counsel appearing for the respondents, this writ petition is disposed of

with a direction to the respondents to release the amount of

Rs.55,15,355/- 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. It 2 RRR,J W.P.No.4298 of 2022

would also be open to the petitioner to agitate his 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.

24th February, 2022 BSM.

                           3                          RRR,J
                                       W.P.No.4298 of 2022




       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




                 W.P.No.2405 of 2022




                 24th February, 2022
BSM.
 

 
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