The vs ) Repairs To Kakamma Tank Surplus ...
2022 Latest Caselaw 2658 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.11379 of 2022

ORDER:

The petitioner had been awarded Government contract works i.e.,

1) repairs to Kakamma tank Surplus coarse near Chennuru village in

Dagadarthi Mandal, vide Agreement dated 09.10.2018; and 2) Restoration

of Chennuru Tank in Chennuru village in Dagadarthi Mandal, SPSR Nellore

District vide Agreement dated 22.09.2018. After execution of the said

works, a final bill for Rs.4,80,566/- vide CFMS No.2019-280446 and

Rs.5,27,568/- vide CFMS No.2019-280089, 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 2 RRR,J W.P.No.11379 of 2022

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 Js.

                            3                         RRR,J
                                      W.P.No.11379 of 2022




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.11379 of 2022




                  22nd June, 2022

Js.