Bojjam Bhaskar Reddy, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4727 AP

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                WRIT PETITION No. 21206 of 2022

ORDER:

The petitioner has been awarded the contract to undertake

the works i.e., extension of pipeline from junction to Sunkanna

house and distribution pipeline to streets in Shantinagar in

Kolimigundla village of Kolimigunda Mandal and the petitioner

entered into agreements with the respondents in respect of the

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

Rs.94,844/-, Rs.76,648/-, Rs.95,431/- and Rs.37,471/- 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 sums 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 bills amounts of Rs.94,844/-, Rs.76,648/-,

Rs.95,431/- and Rs.37,471/- 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 28th July, 2022 cbs

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

Writ Petition No.21206 of 2022

28th July, 2022 cbs