Sri Botla Anjaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 4433 AP

     THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   WRIT PETITION No.15953 of 2022

ORDER:

The petitioner had been awarded the contract for providing

Pucca internal roads including side drains and culverts within a

Village under Convergence Funds at Mupparajuvaripalem Gram

Panchayat of Nuzendla Mandal under National Rurban Mission

(NRUM) grant. After execution of the said contract, final bills

were prepared. As the payment of the bill amounts 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 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. 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, as claimed by the petitioner in this writ

petiton, 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. It would also be open to the petitioner to agitate his claim

for interest, if any payable by the respondents, in an appropriate

forum. 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