Gandrotu Satyanarayana, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4108 AP

      THE HON'BLE SRI JUSTICE SUBBA REDDY SATTI

              WRIT PETITION No.18564 of 2022

ORDER:

The petitioner had been awarded the contract for

execution of works i.e. construction of two storied building for

Assistant Director (Horticulture) Office-cum-Farmer Training

Centre (first floor) at Amalapuram and construction of two

storied building for Assistant Director (Horticulture) Office-cum-

Farmer Training Centre (Ground floor) at Amalapuram vide

agreements dated 19.06.2017 and 04.12.2017 with the estimate

cost of Rs.14,48,266/- and Rs.28,81,601/- respectively. After

execution of the works, final bill for an amount of Rs.4,39,228/-

and Rs.11,45,357/-, in total Rs.15,84,585/- has to be paid to

the petitioner. Since the above amount has not been paid, the

present writ petition came to be filed.

Learned counsel for petitioner contended 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 illegal 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.

In view of the aforesaid directions of this Court in various

cases and after hearing the submissions of the learned counsel

for the petitioner and learned Government Pleader for Irrigation,

this writ petition is disposed of with a direction to the

respondents to release the amount of Rs.15,84,585/- to the

petitioner at the earliest, within a period of eight weeks from the

date of receipt of a copy of this order. It would also be open to

the petitioner to agitate his claim for interest, if any payable by

the respondents, in an appropriate forum. No order as to costs.

As a sequel, all the pending miscellaneous applications

shall stand closed.

_________________________ SUBBA REDDY SATTI, J 18th May, 2022

PVD