Andhra Pradesh High Court - Amravati
E. Ram Mohan Reddy vs The State Of Andhra Pradesh on 18 July, 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.17087 of 2022
ORDER:
The petitioner had been awarded the following contracts
for taking up the "Neeru-Chettu" programme:
Sl. Name of the work Agreement No. and Amount in
No. Date Rs.
1 Desilting of Survepalli Canal 786/DN/NC/2018- 4,35,662/-
from 2.0 km to Work Shop 19, dt.08.02.2019.
Regulator in Nellore Rural
Mandal of SPSR Nellore
District.
2 Desilting of Survepalli Canal 787/DN/NC/2018- 4,38,069/-
from 3.30 km to 5.98 km in 19, dt.08.02.2019.
Nellore Rural Mandal of
SPSR Nellore District.
3 Repairs to Muthukur Small 879/DN/NC/2018- 1,76,799/-
Tank supply Channel, near 19, dt.06.06.2019.
Muthukur Village in
Muthukur Mandal, SPSR
Nellore District.
4 Desilting of Valluru Channel 785/DN/NC/2018- 4,43,830/-
from Head to 4.26 k.m in 19, dt.21.06.2019.
Nellore Rural Mandal of
SPSR Nellore District.
5 Desilting of Survepalli 788/DN/NC/2018- 4,33,084/-
Channel from Highway to 19, dt.21.06.2019.
8.50 km in Nellore Rural
Mandal of SPSR Nellore
District.
6 Desilting of Survepalli 792/DN/NC/2018- 3,98,613/-
Channel from Level Slucie 19, dt.08.02.2019.
section Wall to Tail End in
Nellore Rural Mandal of
SPSR Nellore District.
7 Strengthening of Muthukur 130/SC/2017-18, 30,16,538/-
Small Tank in Muthukur dt.13.06.2019.
Mandal of SPSR Nellore
District.
8 Desilting and Removal of 784/DN/2018-19, 2,66,430/-
Water Hyacinth of dt.08.02.2019.
Muthukur Channel from
Brahmadevam village to
Muthukur Village limits in
Muthukur Mandal of SPSR
Nellore District.
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W.P.No. 17087 of 2022
9 Desilting of Krishnapatnam 789/DN/2018-19, 4,38,349/-
channel off take from dt.11.06.2019.
Surveypalli Canal to
Akuthota to Harizawada in
Nellore Rural Mandal, SPSR
Nellore District.
10 Desilting of Valluru Channel 785/DN/2018-19, 4,43,830/-
from Head to 4.26 km in dt.21.06.2019.
Nellore Mandal of SPSR
Nellore District.
11 Desilting and Removal of 783/DN/NC/2018- 3,63,968/-
Water Hyacinth to 19, dt.08.02.2019.
Krishnapatnam Channel
from Dhanalakshmipuram
Village to Brahmadeva
village in Muthukur Mandal,
SPSR Nellore District.
12 Repairs to leading Channels 881/DN/NC/2018- 4,20,560/-
of Survepalli Reservoir in 19, dt.10.06.2019.
Venkatachalam Mandal of
SPSR Nellore District.
13 Desilting of Survepalli Canal 791/DN/NC/2018- 4,38,285/-
from 0.60 km to Balaji 19, dt.08.02.2019.
Nagar Bridge in Nellore
Rural Mandal of SPSR
Nellore District.
14 Desilting of Survepalli Canal 790/DN/NC/2018- 4,41,138/-
from Kanuparthipadu Head 19, dt.21.06.2019.
Regulator to 14.60 km. in
Nellore Rural mandal, SPSR
Nellore District.
15 Strengthening of Muthukur 131/SC/2017-18, 36,59,363/-
large Tank in Muthukur dt.13.02.2019
Mandal of SPSR Nellore
District.
16 Repairs of Uti Kalav Near 880/DN/NC/2018- 3,75,183/-
Krishnapatnam Village in 19, dt.13.06.2019.
Muthukuru Mandal of SPSR
Nellore District.
17 Desilting and Removal of 782/DN/NC/2018- 3,20,685/-
Water Hyacinth to 19, dt.08.02.2019.
Krishnapatnam Canal from
2.00 kms. to 7.50 kms. in
Nellore Rural Mandal, SPSR
Nellore District.
18 Desilting and Removal of 773/DN/NC/2018- 1,53,836/-
Hyacinth to Muthukur 19, dt.26.06.2019.
Large Tank Supply Channel
and its Branch Channel in
Muthukur Mandal of SPSR
Nellore District.
RRR,J
W.P.No. 17087 of 2022
After execution of the said works, a final bill has 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 had 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. The learned Government Pleader submits that the
respondent authorities are verifying the claims of the petitioner
and would be in a position to make payment 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
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
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W.P.No. 17087 of 2022
and thereafter to pay the amount due to the petitioner
depending upon the outcome of the verification, within a period
of six 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.
18.07.2022
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RRR,J
W.P.No. 17087 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.17087 of 2022
18.07.2022
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