The vs ) O & M Annual Maintenance Of Weed ...
2022 Latest Caselaw 2662 AP

              HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                            W.P.No.11628 of 2022

ORDER:

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

1) O & M Annual maintenance of Weed free for the year 2020-21 in

Bondada Channel system at KM 58.212 on Undi Canal in Irrigation

Section, vide agreement dated 25.03.2021; 2) O & M Annual maintenance

of Weed free for the year 2020-21 in V & W Canal from KM 54.200 to

72.600 in Irrigation Section Akividu, vide agreement dated 25.03.2021;

and 3) O & M Annual maintenance of Weed free for the year 2020-21 in

OW Canal and its distributaries channels in Irrigation Section, Akividu vide

agreement dated 25.03.2021. After execution of the said works, a final bill

for Rs.26,31,260/- 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.

                                           2                           RRR,J
                                                       W.P.No.11628 of 2022

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 Js.

                            3                         RRR,J
                                      W.P.No.11628 of 2022




      HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO




               W.P.No.11628 of 2022




                  22nd June, 2022

Js.