Sri Mutyala Srinivas Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 3618 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   WRIT PETITION No.15787 of 2022

ORDER:

The petitioner had been awarded the contracts for

development of landscape (Softscape & Hardware) works for

Christian Peta from Godavari Matha Statue to New Gammon

Bridge in 4th ward (3.00 Ac) at Kovvur, West Godavari District

and development of landscape (Softscape & Hardware) works for

Parkat Bridge Peta from Tollgate to Railway Arch Bridge in 15 th

ward (3.00 Ac) at Kovvur, West Godavari District vide Agreement

Nos.135,136/2018-2019/E1. After execution of the said works,

a final bill for Rs.1,48,38,234/- had been prepared on the basis

of Measurement Books 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 for

respondent No.3 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 for respondent No.3, 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.

05.07.2022 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.15787 of 2022

05.07.2022

RJS