Pulindhi Prudhvi Raj vs The Government Of Andhra Pradesh
2022 Latest Caselaw 4334 AP

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                WRIT PETITION No. 16078 of 2022

ORDER:

The petitioner had been awarded the execution of work i.e.,

laying of road from Narkedimilli R & B road to Settibalijapeta of

Narkedimilli Village, Atreyapuram Mandal. After completion of the

said work as per agreement dated 20.09.2018, on the basis of M-

Book, the respondent authorities prepared the bills for an amount of

Rs.27,62,553/- after making necessary deductions. 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 sum of money, no payment is made so far. 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. 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 Panchayat Raj and learned

counsel appearing for the respondents, this Writ Petition is disposed

of with a direction to the respondents to release the net amount of

Rs.24,78,841/- to the petitioner at the earliest, and at any rate, within a

period of six weeks from the date of receipt of a copy of this order. If

the respondents fail to pay the said amount within the stipulated time,

the petitioner is entitled for interest @12% per annum. There shall be

no order as to costs.

Consequently, Miscellaneous Petitions, if any, pending in this

Writ Petition shall stand closed.

____________________________________ VENKATESWARLU NIMMAGADDA, J

20th July, 2022 cbn

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

(diposed of)

WRIT PETITION No. 16078 of 2022

20th July, 2022 cbn