Adapala Ramu vs The State Of Andhra Pradesh
2022 Latest Caselaw 3862 AP

               HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                             W.P.No.15351 of 2022

ORDER:

The petitioner had been awarded the contract for the execution of

the work of development of burial ground in SC Colony in N. Agraharam in

Division No.10 in Ongole Municipal Corporation vide Agreement

No.712/2018-19 dated 29.09.2018. After execution of the said work, a

final bill for Rs.3,58,059/- 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 sum 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 M Manohar Reddy, learned Standing Counsel for Municipality

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.

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 Standing Counsel for Municipality, this writ petition is 2 RRR,J W.P.No.15351 of 2022

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.

11.07.2022
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                         3                            RRR,J
                                      W.P.No.15351 of 2022




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.15351 of 2022




                 11.07.2022

Mja