Andhra Pradesh High Court - Amravati
The vs 6.2018 And 4) Desilting And ... on 22 June, 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.11339 of 2022
ORDER:
The petitioner had been awarded the contract for taking up the
"NeeruChettu" programme for 1) Desitiling Jungle clearance and
construction of check dam across Nuthala Peta vanka near
Boyinacheruvupalli Village, Peapully Mandal, Kurnool District, vide
Agreement No.634/2018-19, dated 08.06.2018, 2) Desitiling Jungle
clearance and construction of check dam across Sunkulama vaka near
Garladinne Village, Peapully Mandal, Kurnool District, vide Agreement
No.175/2018-19, dated 03.05.2018, 3) Desitiling Jungle clearance and
construction of check dam across Chinna pet vanka near Gajula Pedda
Venkata Ramudu fields Sy.No.714 near Boyinacheruvupalli Village,
Peapully Mandal, Kurnool District, vide Agreement No.519/2018-19, dated
01.06.2018 and 4) Desilting and construction of check dam across
Lachamma kunta vanka near Hussepuram Village, vide Agreement
No.347/2018-19. After execution of the said works, a final bills for Rs.
7,51,561/-, Rs.3,68,541/-, Rs.8,05,649/- and Rs. 7,09,039/- 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.
2 RRR,J
W.P.No.11339 of 2022
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
disposed of with a direction to the respondents to complete the
verification process within a period of three weeks from the date of
receipt of a copy of this order and thereafter to pay the amounts due to
the petitioner depending upon the outcome of the verification, within a
period of six weeks. 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.
22nd June, 2022
Ssp/mja.
3 RRR,J
W.P.No.11339 of 2022
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
W.P.No.11339 of 2022
22nd June, 2022
Ssp/mja
