Mule Rameswara Reddy, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2582 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                              W.P.No.621 of 2022

ORDER:

The petitioner had been awarded the contract for taking up the

"NeeruChettu" programme for desiltation of tanks, strengthening of

bunds, strengthening of supply of supply channels, feeder channels etc

and construction of check dams for the conservation and proper supply of

water and to enhance more and economical exploitation of water

resources. After execution of the said works, a final bill for Rs.16,57,712/-

had been prepared 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.

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.

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.

The learned Government Pleader 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 being completed.

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 Irrigation, this writ petition is 2 RRR,J W.P.No.621 of 2022

disposed of with a direction to the respondents to complete the

verification process within a period of three weeks and thereafter to pay

the amounts due to the petitioner depending upon the outcome of the

verification, 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/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.

21st June, 2022 Js.

                           3                       RRR,J
                                     W.P.No.621 of 2022




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




                W.P.No.621 of 2022




                21st June, 2022

Js.