Seeiam Rosireddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 3529 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.18788 of 2022

ORDER:

The petitioner had been awarded the contract for the execution of

construction of C.C road from (A) Kasireddy Subbareddy house to

Niradakshi Subbaiah house in Chinthalapalem of 4th ward (B) Ramalayam

to R&B road in Kasipuram 11th ward of Kanigiri Nagara Panchayat under

State Development Scheme 2019-20 vide Agreement No.53/2020-21

dated 20.06.2020. After execution of the said work, a final bill for

Rs.23,15,201/- 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 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.

Sri N Manohar Reddy, learned Standing Counsel 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.

                                           2                           RRR,J
                                                       W.P.No.18788 of 2022

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 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 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.

05.07.2022
Ssp/Mja
                        3                            RRR,J
                                     W.P.No.18788 of 2022




     HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




              W.P.No.18788 of 2022




                05.07.2022

Ssp/Mja