Yerramasu Srinivasa Rao vs The State Of A.P
2022 Latest Caselaw 4602 AP

           HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   WRIT PETITION No.27566 of 2021

ORDER:

The petitioner had been awarded the contracts for

providing CC drains from AELC St.Peeters Ludharan Church to

D.No.10-93-26 in 32nd ward of Tenali Municipality vide

Agreement No.171/2018-19 dated 28.12.2018. After execution

of the said works, a final bill for Rs.30,80,370/- had been

prepared on the basis of Measurement Book and submitted to

the concerned for payment. 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 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. Sri M.Manohar Reddy, learned standing counsel for

respondent No.3 submits that the respondent authorities are

verifying the claims of the petitioner and would be in a position

to make payments only after such verification is completed.

5. 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

Municipal Administration and Sri M.Manohar Reddy, learned

standing counsel for respondent No.3, this writ petition is

disposed of with a direction to the respondents to complete the

verification process within a period of three weeks. It is clarified

that in the event of the verification process not being completed

within the aforesaid period of three weeks, the respondents shall

pay the amounts due to the petitioner, without insisting upon

any further time for verification. It would also be open to the

petitioner to agitate his/her/their claim for interest, if any

payable by the respondents, in an appropriate forum. There

shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

25.07.2022 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.27566 of 2021

25.07.2022

RJS