Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mothukuri Srinivasa Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 4658 AP

Citation : 2022 Latest Caselaw 4658 AP
Judgement Date : 26 July, 2022

Andhra Pradesh High Court - Amravati
Mothukuri Srinivasa Rao vs The State Of Andhra Pradesh on 26 July, 2022
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                 WRIT PETITION No. 18104 of 2022

ORDER:

The petitioner has been awarded the contract to undertake

the works i.e., construction of Check-Dam-I and Dam-II near

Yerumallavagu in Guhtikonda, R.F. Comp.No.40 in Chejerla Beat

of Vinukonda Range and the estimated value of the work for both

the works is Rs.10,18,700/- and to that effect, an agreement was

entered into between the petitioner and the 6th respondent on

10.06.2017. After execution of the said contract, final bills for the

said amount had been prepared on the basis of Measurement

Book. 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 learned counsel for the

petitioner and learned counsels appearing for the respondents, this

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

release the amount of Rs.10,18,700/- to the petitioner, 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 26th July, 2022 cbs

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

Writ Petition No.18104 of 2022

26th July, 2022 cbs

 
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 : IJJ

 

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

 
 
Latestlaws Newsletter