Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

The vs Unknown
2022 Latest Caselaw 4401 AP

Citation : 2022 Latest Caselaw 4401 AP
Judgement Date : 21 July, 2022

Andhra Pradesh High Court - Amravati
The vs Unknown on 21 July, 2022
     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.6997 of 2022

ORDER:

The petitioner had been awarded the contract of the supply

of man power to the respondents for various works executed

under the scheme of Operation and Maintenance of CPWS Scheme.

After execution of the said contract, final bill was prepared for sum

of Rs.1,15,35,425/- as per the M-Book records and partial

payment was made by the respondents to the petitioner. As the

payment of remaining amount of Rs.20,68,781/- 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 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. 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

Rural Development and learned counsel appearing for the

respondents, this Writ Petition is disposed of with a direction to the

respondents to release the remaining amount of Rs.20,68,781/- to

the petitioner at the earliest, and at any rate, within a period of six

(6) weeks from the date of receipt of a copy of this order. If the

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

petitioner is entitled for interest @ 12% p.a. There shall be no order

as to costs.

Consequently, Miscellaneous Petitions, if any, pending in this Writ

Petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

Date: 21.07.2022 BSP

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

WRIT PETITION No.6997 of 2022

Dated: 21.07.2022

BSP

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter