Mummidi Veera Venkata Srinivas vs The Government Of Andhra Pradesh
2022 Latest Caselaw 4426 AP

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                    WRIT PETITION No.16066 of 2022

ORDER:

The petitioner had been awarded the contract for various

works in Valuthimmapuram Gram Panchayat area. After

execution of the said contract, final bills were prepared for a sum

of Rs.18,90,626/-. 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 amount, 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 learned counsel appearing for the respondents, this Writ

Petition is disposed of with a direction to the respondents to

release the amounts of 18,90,626/- 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, failing which the

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

be no order as to costs. 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: 22.07.2022 TSNR