Uppu Venkatasamy, vs State Of Andhra Pradesh,
2022 Latest Caselaw 3883 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                    WRIT PETITION No.15839 of 2022

ORDER:

The petitioner had been awarded the contracts for

providing flooring, painting, doors and windows in first floor of

High School situated at 15th ward of Musunuru, Kavali

Municipality, SPSR Nellore District vide Agreement

No.238/2018-2019. After execution of the said work, a final bill

for Rs.3,08,818/- 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 N.Ranga Reddy, learned standing counsel for

respondent Nos.3 to 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 & Finance and Sri N.Ranga Reddy,

learned standing counsel for respondent Nos.3 to 5, this writ

petition is disposed of with a direction to the respondents to

complete the verification process within a period of three weeks.

It is clarified that in the event of the verification process not

being completed within the aforesaid period of three weeks, the

respondents shall pay the amounts due to the petitioner,

without insisting upon any further time for verification. 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 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.15839 of 2022

11.07.2022

RJS