Meka Nagamani Rao vs The Government Of Ap
2022 Latest Caselaw 3402 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                    WRIT PETITION No.9452 of 2022

ORDER:

The petitioner had been awarded the contract for

construction of Community Hall in 25th ward of (near Jamia

Masjid) in Machilipatnam Municipality, under an agreement.

After execution of the said works, a final bill for Rs.1,39,989/-

towards balance amount of Rs.1,82,140 and EMD of Rs.11,861

had been prepared on the basis of Measurement Book and

submitted to the concerned for payment. 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 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.

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. Sri M.Manohar Reddy, learned Standing Counsel

respondent No.5 submits that the respondent authorities are

verifying the claims of the petitioner and would be in a position

to make payments 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 petitioner, learned Government pleader for

Municipal Administration and Sri M.Manohar Reddy, learned

Standing Counsel respondent No.5, 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 petitioner depending upon the outcome of

the verification, within a period of six 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.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

04.07.2022 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.9452 of 2022

04.07.2022

RJS